High Courts13 Mar 1992Dismissed
Murli Bhagat and Others Vs Vijay Kumar Sinha and Others
Patna High Court · (1992) 03 PAT CK 0019
COURT ARCHIVE
Patna High Court judgments, 1992
385 judgments · page 17 of 20
High Courts13 Mar 1992
All India Independent Lawyer''s Forum Vs Hon''ble Sri S.K. Chattopadhyay and Others
Patna High Court · (1993) 1 BLJR 192 : (1992) 2 PLJR 637
Constitution of India, 1950 — Article 217, 226, 227
High Courts13 Mar 1992Allowed
Mannu Singh alias Manu Sinha alias Ajayendra Kumar Singh and Others Vs Indrawashani Devi
Patna High Court · (1992) 03 PAT CK 0002
High Courts12 Mar 1992
Commissioner of Income Tax Vs Imperial Textiles
Patna High Court · (1992) 03 PAT CK 0017
High Courts11 Mar 1992
Siman Lakra and Others Vs Sri Sudhir Prasad and State of Bihar
Patna High Court · (1993) 1 PLJR 493
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1)
High Courts11 Mar 1992
Awani Kant Jha and Others Vs The State of Bihar and Others
Patna High Court · (1992) 03 PAT CK 0014
High Courts11 Mar 1992Dismissed
Tripurari Mishra Vs The State of Bihar and others
Patna High Court · (1993) 1 PLJR 629
Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 15(2)
High Courts11 Mar 1992
Shiv Devi Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 56
High Courts10 Mar 1992
Gupteshwar Singh Vs The State of Bihar
Patna High Court · (1992) 2 PLJR 74
Land Acquisition Act, 1894 — Section 30
High Courts10 Mar 1992
Bukan Ansari and Others Vs The State of Bihar and Others
Patna High Court · (1992) 2 BLJR 986 : (1992) 2 PLJR 238
Chotanagpur Tenancy Act, 1908 — Section 71A, 71A
High Courts10 Mar 1992
Sone Valley Cement Ltd. Vs The Union of India (UOI) and Others
Patna High Court · (1995) 2 PLJR 50
Forest (Conservation) Rules, 1981 — Rule 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts09 Mar 1992
Indian Oil Corporation Ltd. Vs Union of India (UOI) and Others Secretary, Barauni Tel Sodhak Mazdoor Union Vs Presiding Officer, Central Government Industrial Tribunal No. 2 and Others
Patna High Court · (1992) 03 PAT CK 0009
High Courts06 Mar 1992Allowed
Devan Mandal and Others Vs The State of Bihar
Patna High Court · (1992) 03 PAT CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Essential Commodities (Special Provisions) Act, 1981 — Section 12AA, 12AA(1), 7, 8
High Courts05 Mar 1992
Gram Panchayat, Saitha and Another Vs The State of Bihar and others
Patna High Court · (1993) 1 PLJR 10
Constitution of India, 1950 — Article 226, 227
High Courts04 Mar 1992
Jitendra Prasad Singh and Others Vs The Bihar State Housing Board and Others
Patna High Court · (1992) 03 PAT CK 0012
High Courts28 Feb 1992
Md. Mahiruddin and Others Vs State of Bihar
Patna High Court · (1992) 02 PAT CK 0017
High Courts28 Feb 1992Allowed
Sri Hari Sharan Thakur Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 594
High Courts28 Feb 1992
Mahabir Prasad Sah alias Mahabir Prasad Gupta, Kameshwar Prasad Gupta and Sanjay Prasad Gupta, Hira Lal Sah and Raju Gope alias Langra Vs State of Bihar
Patna High Court · (1992) 02 PAT CK 0014
High Courts28 Feb 1992
Santosh Kumar Sharma Vs Motilal Mahawar and Another
Patna High Court · (1992) 02 PAT CK 0013