High Courts29 Jun 1993
I.T.C Ltd. Vs The State of Bihar and Others
Patna High Court · (1993) 06 PAT CK 0008
COURT ARCHIVE
Patna High Court judgments, 1993
410 judgments · page 12 of 21
High Courts29 Jun 1993Allowed
Upender Choudhary Vs State of Bihar and Others
Patna High Court · (1993) 2 BLJR 1258
Constitution of India, 1950 — Article 226, 227
High Courts25 Jun 1993Allowed
Shyamsundar Agrawal Vs The State of Bihar and Others
Patna High Court · (1993) 2 BLJR 1443
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6A
High Courts24 Jun 1993Allowed
Choudhary Azizul Hassan and others Vs State of Bihar and others
Patna High Court · (1993) 2 PLJR 684
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(2), 10(3), 11(1), 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 193, 319
High Courts23 Jun 1993Allowed
Shiv Nandan Prasad and others Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 391
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 13(3), 9, 9(a)Limitation Act, 1963 — Section 14, 5
High Courts23 Jun 1993Allowed
Vidya Singh Vs The State of Bihar and Others
Patna High Court · (1994) 2 PLJR 746 : (1993) 2 PLJR 597
Bihar Service Code, 1952 — Rule 100, 99
High Courts22 Jun 1993Dismissed
Umeshwar Prasad Rai and others Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 304
Constitution of India, 1950 — Article 14, 16
High Courts21 May 1993
Sardar Mohan Singh Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 406
Bihar State Housing Board Act, 1982 — Section 11(4), 23, 78Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts21 May 1993Dismissed
Jiwach Prasad Singh Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 213
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 5(1)(iii)
High Courts21 May 1993Allowed
Bihar Rajya Adhivakta Sangh and Others Vs State of Bihar and Others
Patna High Court · (1993) 05 PAT CK 0025
High Courts21 May 1993Allowed
Shankar Prasad Sahi Vs State of Bihar and Others
Patna High Court · (1993) 05 PAT CK 0022
High Courts21 May 1993
State Bank of India Staff Association and Others Vs Election Commission of India and Others
Patna High Court · (1993) 05 PAT CK 0021
High Courts21 May 1993
Ram Kishore Narain Singh and Others and Devi and Others Vs State of Bihar and Others
Patna High Court · (1993) 05 PAT CK 0019
High Courts21 May 1993Dismissed
Smt. Banuka Devi and Others Vs The State of Bihar and Others
Patna High Court · (1993) 05 PAT CK 0018
High Courts21 May 1993Dismissed
Gyan Das Shaw Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 421
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 117, 117(1), 144General Clauses Act, 1897 — Section 21
High Courts21 May 1993Dismissed
Rai Mahesh Charan Sinha Vs Mostt. Bidya Devi and others
Patna High Court · (1993) 2 PLJR 208
Bihar Money Lenders Act, 1974 — Section 12
High Courts21 May 1993
Vidya Bhushan Singh Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 432
Constitution of India, 1950 — Article 226
High Courts21 May 1993
Vinay Verma Vs Union of India and Others
Patna High Court · (1993) 2 PLJR 263
Wild Life (Protection) Act, 1972 — Section 18, 18(1), 26, 26A, 29
High Courts20 May 1993Dismissed
Sukhdeo Paswan and Others Vs State of Bihar and Others
Patna High Court · AIR 1994 Patna 13 : (1993) 41 BLJR 958 : (1993) 2 PLJR 211
Bihar Tenancy Act, 1885 — Section 48E(1)Constitution of India, 1950 — Article 227
High Courts18 May 1993
Bishwanath Tato and Others Vs The State of Bihar
Patna High Court · (1993) 05 PAT CK 0029