High Courts29 Aug 1990Allowed
Devendra Kumar Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 504
COURT ARCHIVE
Patna High Court judgments, 1990
340 judgments · page 7 of 17
High Courts29 Aug 1990Allowed
Shri Ram Lakhan Raut Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 643
High Courts29 Aug 1990
Mohd. Sultan and Others Vs Bibi Zaibun Nissa ailas Moina Khatoon
Patna High Court · (1991) 39 BLJR 1235 : (1991) 2 PLJR 469
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts27 Aug 1990
Santosh Verma Vs Union of India(UOI) and Others
Patna High Court · (1990) 88 CTR 125 : (1991) 189 ITR 549 : (1990) 2 PLJR 758
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(5), 139(2)Income Tax Rules, 1962 — Rule 112A
High Courts27 Aug 1990
Devendra Nath Mishra and Others Vs Most. Kameshwari Devi and Others
Patna High Court · (1990) 2 PLJR 588
High Courts27 Aug 1990Allowed
Ram Baran Chaudhary and Others Vs The State of Bihar
Patna High Court · (1991) 1 BLJR 587 : (1991) 2 PLJR 88
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 92
High Courts24 Aug 1990
Council for Protection of Pulic Rights and Welfare Vs The Union of India (UOI)
Patna High Court · (1992) 1 PLJR 207
High Courts24 Aug 1990
Kameshwar Prasad Thakur and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 468 : (1991) 1 PLJR 455
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B, 48B
High Courts23 Aug 1990Dismissed
M/s. Naryan Das Tapadia and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 844
Bihar Land Reforms Act, 1950 — Section 24A(2), 38
High Courts22 Aug 1990
Satish Kr. Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1991) 39 BLJR 88 : (1991) CriLJ 726 : (1990) 2 PLJR 549
Constitution of India, 1950 — Article 14, 154, 166Criminal Procedure Code, 1973 (CrPC) — Section 428, 432Penal Code, 1860 (IPC) — Section 124A, 326, 363A, 364, 370
High Courts21 Aug 1990Dismissed
Satya Narain Pandit Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 684
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Aug 1990
Commissioner of Income Tax Vs Agarwalla Brothers
Patna High Court · (1990) 38 BLJR 1343 : (1990) 88 CTR 133 : (1991) 189 ITR 786
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts21 Aug 1990Dismissed
Surendra Kumar Jhunjhunwala Vs State of Bihar
Patna High Court · (1991) 1 BLJR 132
Criminal Procedure Code, 1973 (CrPC) — Section 452, 482Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7Income Tax Act, 1961 — Section 277
High Courts17 Aug 1990
Ashoke Banerjea Vs Sulochna Devi and Others
Patna High Court · (1991) 1 BLJR 97 : (1990) 2 PLJR 658
Criminal Procedure Code, 1973 (CrPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 17Registration Act, 1908 — Section 60, 61
High Courts17 Aug 1990Allowed
Bharat Coking Coal Ltd. and Tata Iron and Steal Co. Ltd. Vs State of Bihar and Others Central Coalfields Ltd. and Another Vs Industrial Fuel Marketing Company and Others
Patna High Court · (1990) 38 BLJR 1395 : (1991) 1 PLJR 1
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4, 7, 9Constitution of India, 1950 — Article 162, 245, 246Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts17 Aug 1990
Matia Devi Vs Smt. Masani Devi and Others
Patna High Court · (1991) 39 BLJR 1234 : (1991) 2 PLJR 403
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts16 Aug 1990
The Managing Committee of Sri Tridandideo Residential Sanskrit High School Vs The Special Director Secondary Education Bihar and Others
Patna High Court · (1990) 38 BLJR 1303 : (1990) 2 PLJR 557
Bihar Non-Government Sanskrit Schools (Taking Over of Management and Control) Ordinance, 1989 — Section 3, 4, 5
High Courts16 Aug 1990Allowed
Shri Durga Prasad Vs The State of Bihar
Patna High Court · (1990) 08 PAT CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Prevention of Food Adulteration (Amendment) Act, 1976 — Section 15, 16(1), 16A, 20
High Courts13 Aug 1990
Ram Jiwan Poddar and Others Vs Union of India (UOI) and Others
Patna High Court · (1991) 1 BLJR 348
Telegraph Act, 1885 — Section 7B
High Courts09 Aug 1990
Bindeshwar Prasad and Others Vs The State of Bihar and Others
Patna High Court · (1992) 1 PLJR 185
Constitution of India, 1950 — Article 14, 16