High Courts23 Oct 1990Dismissed
Ramdeo Rajwar and Another Vs State of Bihar
Patna High Court · (1992) 2 PLJR 757
Criminal Procedure Code, 1973 (CrPC) — Section 161, 294Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 323
COURT ARCHIVE
Patna High Court judgments, 1990
340 judgments · page 5 of 17
High Courts22 Oct 1990Allowed
Pandey Madan Mohan Prasad Sinha Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 363 : (1991) 1 PLJR 42
Constitution of India, 1950 — Article 235, 311
High Courts17 Oct 1990
Commissioner of Income Tax Vs Smt. Bimla Devi Sharma
Patna High Court · (1991) 93 CTR 181 : (1991) 192 ITR 482
Income Tax Act, 1961 — Section 271(1)
High Courts16 Oct 1990Dismissed
Sujit Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1990) 10 PAT CK 0017
Administrative Tribunals Act, 1965 — Section 14(1), 28, 3 14
High Courts16 Oct 1990
Ramchandra Singh and Others Vs Union of India (UOI) and Others
Patna High Court · (1990) 10 PAT CK 0011
High Courts16 Oct 1990Allowed
Bimla Devi Vs Subhas Chandra Yadav ''Nirala''
Patna High Court · (1990) 10 PAT CK 0008
High Courts12 Oct 1990Dismissed
Sri Rajendra Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 146 : (1991) 1 PLJR 412
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 2(c), 4, 4(4)
High Courts12 Oct 1990Allowed
Shamshul Bari Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 746
High Courts21 Sept 1990
Ram Krishna Prasad Choudhary and Others Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 412
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 1990Allowed
Vijay Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 547
Constitution of India, 1950 — Article 311(2)
High Courts19 Sept 1990Allowed
Devanand Roy and Another Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 595 : (1991) 1 PLJR 33
Constitution of India, 1950 — Article 14, 16
High Courts19 Sept 1990Dismissed
Surendra Singh and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 693 : (1992) 1 RCR(Criminal) 295
Constitution of India, 1950 — Article 136, 14, 21, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 397, 397(1)Government of India Act, 1935 — Section 223
High Courts17 Sept 1990
Rama Nand Chowdhary Vs S.D. Pandey and Another
Patna High Court · (1991) 2 RCR(Criminal) 414
Central Reserve Police Force Act, 1949 — Section 10, 11(3)Constitution of India, 1950 — Article 135, 136, 137, 145Criminal Procedure Code, 1973 (CrPC) — Section 313, 345(6), 397, 397(1), 397(2)
High Courts17 Sept 1990Dismissed
Ramjas Ahir and Others Vs State of Bihar
Patna High Court · (1991) 1 BLJR 734
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 188, 342, 88Evidence Act, 1872 — Section 105, 13, 40, 41, 42Penal Code, 1860 (IPC) — Section 147, 148, 323
High Courts17 Sept 1990Allowed
Mohan Das Agrawal Vs The State of Bihar and Others
Patna High Court · (1990) 09 PAT CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts17 Sept 1990
Commissioner of Income Tax Vs Bhimraj Chandak
Patna High Court · (1990) 88 CTR 131 : (1991) 189 ITR 429
Income Tax Act, 1961 — Section 271(1)
High Courts17 Sept 1990
Commissioner of Income Tax Vs Sayed Rafiqur Rahman
Patna High Court · (1990) 88 CTR 150 : (1991) 189 ITR 476 : (1991) 56 TAXMAN 5
Income Tax Act, 1961 — Section 147, 148
High Courts13 Sept 1990Dismissed
Tarkeshwar Singh and Others Vs The State of Bihar and Others
Patna High Court · (1992) 1 PLJR 468
High Courts13 Sept 1990Allowed
Kailash Nonia Vs Shibu Nonia and Others
Patna High Court · (1991) 1 BLJR 555 : (1991) 1 PLJR 60
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts13 Sept 1990
Kalipada Sengupta and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 711
Criminal Procedure Code, 1973 (CrPC) — Section 362, 421, 482