High Courts18 May 1994
Ashirvad Enterprises Vs The State of Bihar and Another
Patna High Court · (1994) 2 BLJR 1248 : (1994) 2 PLJR 522
Bihar Finance Act, 1981 — Section 13, 13(b), 22
COURT ARCHIVE
Patna High Court judgments, 1994
361 judgments · page 9 of 19
High Courts18 May 1994Dismissed
Sanjiv Kumar and Others Vs The Union of India and Others
Patna High Court · (1994) 2 PLJR 319
Constitution of India, 1950 — Article 343, 345, 347
High Courts17 May 1994Dismissed
President, Mahavidyalaya Shiksha Sudhar Sangharsh Samiti Vs State of Bihar and Others
Patna High Court · AIR 1995 Patna 7 : (1994) 42 BLJR 1105 : (1994) 2 PLJR 322
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226
High Courts17 May 1994Dismissed
President, Mahavidyalaya Shiksha Sudhar Sangharsh Samiti Vs The State of Bihar and others
Patna High Court · (1994) 2 PLJR 322
Constitution of India, 1950 — Article 226
High Courts17 May 1994Allowed
Kaushalendra Arya Vs Union of India (UOI) and Others
Patna High Court · (1995) 2 PLJR 358
Army Rules, 1954 — Rule 13Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts16 May 1994Allowed
Mohd. Isha Vs Khursheed Anwar and Another
Patna High Court · (1994) 05 PAT CK 0015
High Courts11 May 1994
Bihar State Construction Corporation Ltd., Kamgar Union Vs State of Bihar and Others
Patna High Court · (1994) 42 BLJR 1109 : (1995) 70 FLR 443 : (1995) 1 LLJ 860 : (1994) 2 PLJR 346
Constitution of India, 1950 — Article 226, 227
High Courts11 May 1994Dismissed
Sri Gopal Churiwala @ S.G. Churiwala Vs National Insurance Co. Ltd. and Others
Patna High Court · (1994) 05 PAT CK 0001
High Courts10 May 1994Dismissed
Shashi Kant Singh Vs State of Bihar and Others
Patna High Court · AIR 1994 Patna 141 : (1994) 42 BLJR 1125 : (1995) 1 PLJR 337
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 11A, 6, 9A(1)
High Courts09 May 1994Dismissed
Rajendra Rai Vs The Election Commission of India and Others
Patna High Court · AIR 1996 Patna 9
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 21(3)
High Courts06 May 1994Dismissed
Sheo Prasad Singh Vs State of Bihar and Others
Patna High Court · (1994) 05 PAT CK 0020
Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 379
High Courts06 May 1994
Lalan Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (1994) 05 PAT CK 0019
High Courts05 May 1994Allowed
Bageshwari Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (1994) 2 PLJR 13
High Courts03 May 1994Allowed
Narash Jha and Others and Binod Kumar Verma and Others Vs State of Bihar and Others
Patna High Court · (1994) 05 PAT CK 0017
High Courts28 Apr 1994Allowed
Md. Ashraf Ali Vs The State of Bihar and Others
Patna High Court · (1995) 2 PLJR 59
Constitution of India, 1950 — Article 21
High Courts28 Apr 1994Dismissed
Continental Pump and Motors Ltd. Vs The State of Bihar and Others
Patna High Court · (1994) 04 PAT CK 0042
High Courts27 Apr 1994Dismissed
Shyam Kishore Ram and Others Vs The State of Bihar
Patna High Court · (1995) 2 PLJR 674
Bihar and Orissa Excise Act, 1915 — Section 47, 49, 55, 56, 7
High Courts27 Apr 1994Dismissed
Balbindar Singh Vs State of Bihar and Others
Patna High Court · (1995) 1 BLJR 460 : (1994) 2 PLJR 230
Criminal Procedure Code, 1973 (CrPC) — Section 107, 164, 192, 200, 202Penal Code, 1860 (IPC) — Section 182, 211, 323, 324, 326
High Courts27 Apr 1994Allowed
Sharif Sah Vs The State of Bihar and Others
Patna High Court · (1994) 04 PAT CK 0008
High Courts27 Apr 1994
Tata Engineering and Locomotive Co. Ltd. Vs Union of India (UOI)
Patna High Court · (1994) 04 PAT CK 0001