High Courts03 Sept 1991Allowed
Sri Phani Lal Banerjee Vs Central Coalfields Ltd.
Patna High Court · (1991) 09 PAT CK 0055
COURT ARCHIVE
Patna High Court judgments, 1991
370 judgments · page 8 of 19
High Courts03 Sept 1991Allowed
Chunni Singh Vs Chanda @ Chandu Oraon and Others
Patna High Court · (1991) 09 PAT CK 0048
High Courts03 Sept 1991Allowed
Baleshwar Paswan Vs The State of Bihar and Others
Patna High Court · (1991) 2 PLJR 358
Bihar Regional Development Authorities Act, 1981 — Section 89(1), 89(i)
High Courts03 Sept 1991Dismissed
Md. Khalil @ Md. Khalil Ansari and Another Vs Md. Majid Ansary and Others
Patna High Court · (1992) 1 PLJR 187
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14
High Courts03 Sept 1991Dismissed
Biranchi Pradhan Vs Daitari Pradhan @ Devi and Others
Patna High Court · (1991) 09 PAT CK 0026
High Courts03 Sept 1991Dismissed
Nathuni Main and Others Vs Amir Hussain and Others
Patna High Court · (1991) 09 PAT CK 0019
High Courts02 Sept 1991Allowed
Om Prakash Gupta Vs The Bihar Public Service Commission and Another
Patna High Court · (1991) 09 PAT CK 0057
High Courts02 Sept 1991Dismissed
Smt. Kalindi Devi Vs The State of Bihar and Others
Patna High Court · (1992) 1 BLJR 144 : (1991) 2 PLJR 552
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts02 Sept 1991Dismissed
Kailash BIhari Prasad and Another Vs The State of Bihar and Others
Patna High Court · (1991) 39 BLJR 1281 : (1992) 1 PLJR 209
High Courts02 Sept 1991Allowed
Kanhaiya Sah Vs The State of Bihar and Others
Patna High Court · (1992) 1 PLJR 716
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 21
High Courts02 Sept 1991Allowed
Shri Marooti (Special Smokeless Fuel) Industries Pvt. Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1991) 1 PLJR 277
Bihar Finance Act, 1981 — Section 58(1)
High Courts30 Aug 1991Allowed
Md. Tahsin Ahmad Vs District Rural Development Agency, Lohardaga and Others
Patna High Court · (1993) 1 PLJR 546
Constitution of India, 1950 — Article 12, 14, 16
High Courts30 Aug 1991
Shrimati Kartar Devi Vs Shrimati Pramila Das
Patna High Court · (1993) 1 PLJR 576
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25
High Courts30 Aug 1991
Lashan Lal Singh alias Lakhan Rai and Others Vs The State of Bihar and Others
Patna High Court · (1991) 08 PAT CK 0015
High Courts29 Aug 1991Allowed
Chandrika Ram Vs Tata Iron and Steel Co. Ltd. and Others
Patna High Court · (1991) 08 PAT CK 0044
High Courts29 Aug 1991Allowed
Dr. Smt. Kamini Barnwal and Dr. Mrs. Nirmala Kumari Vs State of Bihar and Others
Patna High Court · (1992) 1 BLJR 624 : (1993) 1 PLJR 496
Constitution of India, 1950 — Article 226
High Courts29 Aug 1991
The Tata Iron and Steel Co. Ltd. Vs The Union of India (UOI) and Others
Patna High Court · (1991) 08 PAT CK 0037
High Courts29 Aug 1991Allowed
Asia Insulated Wires Private Ltd and Others Vs The South Bihar and Cotanagpur Area Electricity Board and Others
Patna High Court · (1991) 08 PAT CK 0034
High Courts29 Aug 1991Allowed
M/s Banarsilal Jhunjhunwala and Sons Vs The South Bihar and Chotanagpur Area Electricity Board, Ranchi and Others
Patna High Court · (1993) 1 PLJR 462
High Courts28 Aug 1991Allowed
Onkarmal Sharma @ Onkarmal Vs The State of Bihar
Patna High Court · (1992) 1 PLJR 562
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 353