High Courts03 May 1993Allowed
Sheo Prasad and Others Vs State of Bihar and Others
Patna High Court · (1993) 05 PAT CK 0026
COURT ARCHIVE
Patna High Court judgments, 1993
410 judgments · page 14 of 21
High Courts30 Apr 1993
Mala Yadav and Others Vs State of Bihar
Patna High Court · (1994) 2 BLJR 828 : (1993) 2 PLJR 708
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts29 Apr 1993Dismissed
Vibhuti Kumar @ Vibhuti Yadav and Another Vs The State of Bihar
Patna High Court · (1993) 04 PAT CK 0033
High Courts27 Apr 1993
SHAMBHU NATH SHEO PRASAD Vs COMMISSIONER OF Income Tax.
Patna High Court · (1993) 113 CTR 166 : (1994) 1 PLJR 27 : (1993) 2 PLJR 179
Income Tax Act, 1961 — Section 147, 148
High Courts27 Apr 1993
Awadh Kishore Tewary Vs The State of Bihar and Others
Patna High Court · (1993) 04 PAT CK 0030
High Courts27 Apr 1993
Akhileshwar Mishra Vs State of Bihar and Others
Patna High Court · (1993) 04 PAT CK 0025
High Courts26 Apr 1993Allowed
Bhagwan Prasad Vs The State of Bihar and Others
Patna High Court · (1993) 2 PLJR 745
High Courts26 Apr 1993Allowed
Shanti Devi Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 118
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(C)
High Courts24 Apr 1993Allowed
Akhileshwar Mishra Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 119
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Apr 1993Dismissed
Manish Kumar and etc. Vs State of Bihar and Others, etc.
Patna High Court · (1993) 04 PAT CK 0026
High Courts23 Apr 1993Dismissed
Anil Kumar and Others and Dayanand and Others Vs State of Bihar and Others
Patna High Court · (1993) 04 PAT CK 0003
High Courts22 Apr 1993
Manohar Prasad Singh, Ram Karan Choudhary and Others and Asha Devi Vs The State of Bihar and Others
Patna High Court · (1994) 42 BLJR 421
Registration Act, 1908 — Section 10, 15, 32A, 4, 5
High Courts21 Apr 1993Allowed
Bihar Nurse''s Registration Council, Patna and another Vs Binita Kumari and others
Patna High Court · (1993) 2 PLJR 474
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts21 Apr 1993Dismissed
Ram Babu Singh and Another Vs The Bihar School Examination Board
Patna High Court · (1994) 1 PLJR 263
Bihar School Examination Board Regulations, 1964 — Regulation 1, 2
High Courts21 Apr 1993Allowed
Neelam Kumar and Others Vs State of Bihar and Others
Patna High Court · (1993) 04 PAT CK 0006
High Courts20 Apr 1993Dismissed
Sadanand Jha and others Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 272
Bihar Private Engineering College (Taking Over) Act, 1991 — Section 5(1), 5(2), 5(3)
High Courts19 Apr 1993Dismissed
Dr. Sunil Kumar Giri Vs The State of Bihar and Others
Patna High Court · (1994) 2 PLJR 53
High Courts19 Apr 1993Dismissed
Umesh Kumar Bhandari Vs State of Bihar and Others
Patna High Court · AIR 1994 Patna 18
Constitution of India, 1950 — Article 226
High Courts19 Apr 1993Dismissed
The Governing Body of Sidharth Mahila Mahavidyalaya and Another Vs The State of Bihar and Others
Patna High Court · (1993) 04 PAT CK 0011
Constitution of India, 1950 — Article 226, 227, 25, 29, 30
High Courts16 Apr 1993Allowed
Anwar Imam and others Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 38
Constitution of India, 1950 — Article 19, 19(1)(g), 19(6)(ii), 301, 303Essential Commodities Act, 1955 — Section 7