High Courts29 Oct 1992
Commissioner of Income Tax Vs J.G. Keshwani
Patna High Court · (1992) 10 PAT CK 0012
COURT ARCHIVE
Patna High Court judgments, 1992
385 judgments · page 5 of 20
High Courts28 Oct 1992Allowed
Shri Lalit Kumar and Another Vs The State of Bihar and Others
Patna High Court · (1992) 10 PAT CK 0015
High Courts28 Oct 1992Allowed
Madan Prasad Gupta @ Madan Prasad Vs Ram Narain Ram @ Ram Narain Prasad
Patna High Court · (1993) 1 PLJR 477
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 18, Order 11 Rule 18(1), Order 5 Rule 2, Order 7 Rule 14
High Courts28 Oct 1992Allowed
Karabin Baptist @ Cherubic Baptist Vs Shri Gauri Shankar Prasad
Patna High Court · (1993) 1 PLJR 495
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4)
High Courts23 Oct 1992
Smt. Kamla Devi Vs M/s Gangabati Pictures and others
Patna High Court · (1993) 2 PLJR 420
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10, 151
High Courts01 Oct 1992Allowed
Namita Jayaswal Vs The State of Bihar and Others
Patna High Court · (1993) 1 PLJR 391
Constitution of India, 1950 — Article 14Patna University Act, 1976 — Section 37, 38, 4
High Courts01 Oct 1992Dismissed
Patna Zila Truck Association and Others Vs The State of Bihar and Others
Patna High Court · (1994) 2 ACC 298 : AIR 1993 Patna 151 : (1993) 1 PLJR 211
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 11, 39, 56, 6, 6(3)Bihar Motor Vehicles Rules, 1992 — Rule 28Central Motor Vehicles Rules, 1989 — Rule 62, 73
High Courts01 Oct 1992
Jagdish Pandit Vs State of Bihar and Others
Patna High Court · (1992) 10 PAT CK 0008
High Courts01 Oct 1992Dismissed
Most. Pemlo alias Pemplo and Another Vs Hiralal Mahto and Others
Patna High Court · (1992) 10 PAT CK 0006
High Courts01 Oct 1992Dismissed
Md. Muzuffar Hussain Khan Vs State of Bihar and Others
Patna High Court · (1993) 1 PLJR 301
Constitution of India, 1950 — Article 226
High Courts01 Oct 1992Dismissed
Mritunjay Kumar Vs The State of Bihar and others
Patna High Court · (1993) 1 PLJR 757
Constitution of India, 1950 — Article 16
High Courts01 Oct 1992Dismissed
Pramod Kumar Singh and Others Vs The State of Bihar
Patna High Court · (1993) 1 PLJR 201
High Courts30 Sept 1992Dismissed
Shatrughan Prasad Vs The State of Bihar and Others
Patna High Court · (1993) 1 PLJR 623
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 433, 433A
High Courts30 Sept 1992
Mridula Prasad Vs The Vice-Chancellor, Lalit Narayan Mithila University, Darbhanga and Others
Patna High Court · (1993) 1 PLJR 466
Constitution of India, 1950 — Article 141, 142
High Courts30 Sept 1992Dismissed
Smt. Shashi Bala Verma Vs The State of Bihar and others
Patna High Court · (1993) 1 PLJR 454
Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 20(2)Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1992
Tarkeshwar Dubey and Others Vs The State of Bihar and Others
Patna High Court · (1994) 1 PLJR 523
Constitution of India, 1950 — Article 162, 309
High Courts30 Sept 1992
Ranjit Singh Vs State of Bihar and Others
Patna High Court · (1993) 1 BLJR 710
High Courts30 Sept 1992Dismissed
Anil Kumar Singh Vs The State of Bihar and others
Patna High Court · (1993) 1 PLJR 414
Constitution of India, 1950 — Article 14, 16
High Courts30 Sept 1992
Deobansh Pandey Vs The State of Bihar and others
Patna High Court · (1992) 1 PLJR 221
Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 21
High Courts30 Sept 1992Dismissed
Smt. Madalsa Devi Vs Smt. Mridula Chandra
Patna High Court · (1995) 1 RCR(Rent) 550