High Courts18 Apr 1990
Triloki Nath Raina Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1210
Cattle Trespass Act, 1871 — Section 20COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 12
COURT ARCHIVE
Patna High Court judgments, 1990
340 judgments · page 12 of 17
High Courts18 Apr 1990Dismissed
Dhananjay Lohara Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 354
Miscellaneous Rules of the Board of Revenue, Bihar, 1958 — Rule 157
High Courts12 Apr 1990Allowed
Shanker Pal and Others Vs State of Bihar and Others
Patna High Court · (1991) 39 BLJR 858 : (1992) 1 PLJR 537
Constitution of India, 1950 — Article 162
High Courts11 Apr 1990Allowed
Mangal Singh and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 PLJR 755
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
High Courts11 Apr 1990Allowed
Dhaneshwar Prasad Sah Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1260 : (1990) 2 PLJR 590
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts07 Apr 1990Dismissed
Ashok Kumar Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1195
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 326
High Courts06 Apr 1990Allowed
Smt. Sadhna Singh and Others Vs The State of Bihar
Patna High Court · (1992) 1 PLJR 131
High Courts06 Apr 1990
Trustees, Hindustan Fertilizer Corporation Ltd., Employees Provident Fund, Barauni Unit Vs The Government of India and Others
Patna High Court · (1991) 1 BLJR 202
COMPANIES ACT, 1956 — Section 2Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 5BGovernment Savings Certificate Act, 1959 — Section 12, 5C
High Courts06 Apr 1990Allowed
Steel Authority of India Ltd. Vs Bihar Agricultural Produce Market Board and Others
Patna High Court · AIR 1990 Patna 146 : (1991) 39 BLJR 901 : (1990) 2 PLJR 521
Bihar Agricultural Produce Markets Act, 1960 — Section 2
High Courts06 Apr 1990Allowed
Smt. Uma Kumari and Others, Surya Banshi Sharma and Manje Lal Sah Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 975
Constitution of India, 1950 — Article 14, 16, 311
High Courts06 Apr 1990Dismissed
Suresh Prasad Gupta Vs Basudeo Prasad Gupta and Another
Patna High Court · AIR 1990 Patna 198
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Evidence Act, 1872 — Section 101
High Courts06 Apr 1990Dismissed
Rohtas Industries Limited and Others Vs The State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1315 : (1990) 2 PLJR 307
COMPANIES ACT, 1956 — Section 58ACriminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Electricity Act, 1910 — Section 42
High Courts05 Apr 1990Allowed
Prem Prakash Sharma Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 404
Constitution of India, 1950 — Article 136, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 132, 150, 154, 155, 157Essential Commodities Act, 1955 — Section 10, 10(c), 11, 15, 15A
High Courts05 Apr 1990
Nirbhay Narayan Jha Vs Alakh Kumar Sinha and Others
Patna High Court · (1990) 1 BLJR 693 : (1991) 1 PLJR 391
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)(d), 13(1), 19(1)
High Courts05 Apr 1990Allowed
Bhagwan Lal, Burnwal Vs Deb Kumar Banerjee and Others
Patna High Court · AIR 1990 Patna 171 : (1991) 39 BLJR 964 : (1990) 2 PLJR 513 : (1990) 2 RCR(Rent) 429
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11(1)(d), 3
High Courts05 Apr 1990
Sanat Kumar Sinha Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 769
High Courts04 Apr 1990Allowed
D.N. Jatia Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1079 : (1990) 2 PLJR 819
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165Transfer of Property Act, 1882 — Section 105, 106
High Courts04 Apr 1990Allowed
Maimuna Bibi and Another Vs Rasool Mian and Others
Patna High Court · (1990) 04 PAT CK 0007
High Courts04 Apr 1990Dismissed
Hira Lal Vs Smt. Rita Kumari
Patna High Court · (1991) 1 BLJR 345 : (1991) 1 PLJR 483
Civil Procedure Code, 1908 (CPC) — Section 151, 96Hindu Marriage Act, 1955 — Section 28
High Courts02 Apr 1990Allowed
Hari Prasad Sawa and Others Vs The State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1291
Penal Code, 1860 (IPC) — Section 34, 420