High Courts12 Sept 1990
Council for Protection of Public Rights and Welfare and Others Vs State of Bihar and Others
Patna High Court · (1992) 2 BLJR 822 : (1991) 2 PLJR 759
Patna Municipal Corporation Water Works, etc. Rules, 1972 — Rule 16
COURT ARCHIVE
Patna High Court judgments, 1990
340 judgments · page 6 of 17
High Courts12 Sept 1990Allowed
S. Ali Imam Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 106 : (1990) 2 PLJR 689
Constitution of India, 1950 — Article 21, 226
High Courts12 Sept 1990
Shree Ambikaji Rice Mills Vs Commissioner of Income Tax
Patna High Court · (1990) 90 CTR 127 : (1991) 192 ITR 189 : (1991) 59 TAXMAN 65
High Courts12 Sept 1990Allowed
Madan Singh and Others Vs State of Bihar and Another
Patna High Court · (1991) 39 BLJR 142 : (1991) CriLJ 1374 : (1990) 2 PLJR 754
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4), 482
High Courts12 Sept 1990Allowed
S. Naqui Imam Vs State of Bihar and Others
Patna High Court · (1992) 1 BLJR 24 : (1991) 2 PLJR 15
Bihar Control of Crimes Act, 1981 — Section 12(2)
High Courts11 Sept 1990Dismissed
Dr. Braj Kishore Giri Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 215 : (1991) 1 PLJR 70
Constitution of India, 1950 — Article 309
High Courts11 Sept 1990
Commissioner of Income Tax Vs R.B. Tunki Sah Baidyanath Prasad
Patna High Court · (1991) 39 BLJR 450 : (1990) 90 CTR 29 : (1991) 189 ITR 351 : (1991) 1 PLJR 280
Income Tax Act, 1961 — Section 171
High Courts10 Sept 1990
Shailendra Kumar Sinha Vs The State of Bihar
Patna High Court · (1991) 1 BLJR 416 : (1991) 1 PLJR 422
Essential Commodities Act, 1955 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 24, 25, 463, 464
High Courts10 Sept 1990Allowed
Sri Ram Swarath Yadav and Another Vs Dr. Rajeshwar Prasad Sinha and Another
Patna High Court · (1990) 09 PAT CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 197(3), 202, 82, 83Penal Code, 1860 (IPC) — Section 166, 380, 427, 504
High Courts07 Sept 1990
Ram Bilas Singh and Others Vs Sumitra Kuer
Patna High Court · (1991) 1 BLJR 255 : (1991) 1 PLJR 472
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202
High Courts07 Sept 1990Allowed
Sayeeduz-Zafar Vs The State of Bihar and Others
Patna High Court · (1990) 09 PAT CK 0003
Bihar and Orissa Municipal Act, 1922 — Section 37A, 37A(2), 37A(7), 37D(1)
High Courts06 Sept 1990
Messrs S.R. Fertilizer and Chemicals Private Limited and Another Vs The State of Bihar and another
Patna High Court · (1990) 2 PLJR 516
High Courts06 Sept 1990
Izaz Najmuddin Vs The State of Bihar and Others
Patna High Court · AIR 1991 Patna 8 : (1991) 1 BLJR 68 : (1991) 1 PLJR 466
Bihar Private Engineering Colleges Taking Over Ordinance, 1986 — Section 10Constitution of India, 1950 — Article 226
High Courts06 Sept 1990Dismissed
Prem Darshan Singh "Diwakar" Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 66 : (1991) 1 PLJR 6
Constitution of India, 1950 — Article 14, 16, 233, 236
High Courts05 Sept 1990Allowed
Santosh Kumar and Another Vs The State of Bihar and Another
Patna High Court · (1990) 2 PLJR 520
Essential Commodities Act, 1955 — Section 3
High Courts05 Sept 1990
The State of Bihar, the Cabinet (Vigilance) Department Vs Shri Lakshman Shukla, Deputy Commissioner and Others
Patna High Court · (1991) 39 BLJR 1209 : (1992) 1 PLJR 424
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts03 Sept 1990
Sakhichand Yadav Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 257 : (1991) 1 PLJR 67
Constitution of India, 1950 — Article 14
High Courts03 Sept 1990Allowed
Chandramani Mishra and Others Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 665
High Courts31 Aug 1990Allowed
Uday Shankar Rai Vs State of Bihar and Others
Patna High Court · (1991) 39 BLJR 319 : (1992) 1 LLJ 763 : (1991) 1 PLJR 287
High Courts31 Aug 1990Allowed
Tarapado Ghosh Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 602
Constitution of India, 1950 — Article 77Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(i)Essential Commodities Act, 1955 — Section 3, 5, 7