COURT ARCHIVE

Patna High Court judgments, 1990

340 judgments · page 9 of 17

High Courts19 Jul 1990Allowed

Anwar Ahmad Vs The State of Bihar and Another

Patna High Court · (1991) 1 BLJR 578 : (1990) 2 PLJR 606

Cattle Trespass Act, 1871 — Section 24, 26Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 140, 143, 145, 147, 151

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High Courts16 Jul 1990Allowed

Anirudh Thakur and Others Vs The State of Bihar and Others

Patna High Court · (1990) 2 PLJR 681

Minimum Wages Act, 1948 — Section 20, 20(1), 20(2), 20(2), 20(3)Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17

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High Courts12 Jul 1990Allowed

Manun Khatoon and Another Vs Usman Mian and Others

Patna High Court · (1994) 2 BLJR 944

Civil Procedure Code, 1908 (CPC) — Section 2

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High Courts10 Jul 1990Dismissed

Nagina Sharma and Others Vs The State of Bihar

Patna High Court · (1991) CriLJ 1195 : (1991) 1 PLJR 238

Arms Act, 1959 — Section 25, 27Criminal Procedure (Amendment) Act, 1955 — Section 251A, 251A(11), 251A(7)Criminal Procedure Code, 1973 (CrPC) — Section 161, 238(2), 242(2), 254(2), 294

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High Courts10 Jul 1990Allowed

Krishnandan Sharma Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 488 : (1991) 2 PLJR 180

Constitution of India, 1950 — Article 226, 227

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High Courts10 Jul 1990Allowed

Mahabir Prasad Bajaj Vs State of Bihar and Others

Patna High Court · (1990) 07 PAT CK 0004

Essential Commodities Act, 1955 — Section 6A, 6B, 6B(3)Evidence Act, 1872 — Section 1

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High Courts09 Jul 1990

Ramdhani Ram Vs The State of Bihar and Others

Patna High Court · (1990) 2 PLJR 365

Essential Commodities Act, 1955 — Section 6C

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High Courts09 Jul 1990Allowed

Ashim kumar Das Gupta and Others Vs The State of Bihar and Others

Patna High Court · (1990) 38 BLJR 1018

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High Courts07 Jul 1990Dismissed

The State of Bihar and Others Vs Bachcha Lal Das

Patna High Court · (1992) 1 BLJR 581 : (1991) 2 PLJR 652

Constitution of India, 1950 — Article 226, 227

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High Courts05 Jul 1990

Bodh Narayan Thakur and Others Vs State of Bihar

Patna High Court · (1990) 38 BLJR 1266

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts02 Jul 1990Dismissed

Mir Wali Mohammad @ Kalu Vs The State of Bihar

Patna High Court · (1991) 1 BLJR 247 : (1990) 2 PLJR 375

Penal Code, 1860 (IPC) — Section 323, 375, 376, 415, 417

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High Courts29 Jun 1990Allowed

Manik Chand Das and Another Vs The Union of India and Another

Patna High Court · (1991) 39 BLJR 303 : (1992) 1 LLJ 593 : (1991) 1 PLJR 547

Constitution of India, 1950 — Article 14, 16

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High Courts27 Jun 1990

Mahesh Chander Singh Vs Raghunandan Prasad and Another

Patna High Court · (1991) 39 BLJR 281 : (1991) CriLJ 72 : (1990) 2 PLJR 298

Criminal Procedure Code, 1973 (CrPC) — Section 144, 192, 192, 192(1), 192(2)Penal Code, 1860 (IPC) — Section 220, 342, 347, 406, 417

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High Courts26 Jun 1990Allowed

Krishna Nand Verma Vs The State of Bihar and Others

Patna High Court · (1991) 1 BLJR 226

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High Courts26 Jun 1990Allowed

Syed Sarwar Ali Vs Union of India(UOI) and Others

Patna High Court · (1990) 38 BLJR 1058

Constitution of India, 1950 — Article 14, 212, 221, 223

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High Courts26 Jun 1990Allowed

Jamuna Prasad Singh Vs The State of Bihar and Others

Patna High Court · (1990) 38 BLJR 1182 : (1990) 2 PLJR 663

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High Courts25 Jun 1990Allowed

Sheo Dayal Ray and Others Vs The State of Bihar and Another

Patna High Court · (1991) 1 BLJR 126 : (1991) 1 PLJR 536

Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 25

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High Courts24 Jun 1990Allowed

Pinak Pani Roy Choudhary Vs The Vice-Chancellor, Bihar University and Another

Patna High Court · (1990) 38 BLJR 1111

Bihar University Act, 1951 — Section 53Patna University Act, 1951 — Section 52(2)

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High Courts23 May 1990Dismissed

Uma Shanker Rai Vs The State of Bihar and Others

Patna High Court · (1991) 39 BLJR 1145

Penal Code, 1860 (IPC) — Section 149, 302, 307, 380, 499

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High Courts18 May 1990Dismissed

Kamal Kumar Sinha Vs Indira Gandhi Institute of Medical Sciences and Others

Patna High Court · (1991) 1 BLJR 538 : (1990) 2 PLJR 465

Constitution of India, 1950 — Article 14, 16, 162, 226, 309

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