High Courts28 Apr 1995
Tata Engineering and Lacomotive Co. Ltd. Vs Presiding Officer, Labour Court and Another
Patna High Court · (1995) 04 PAT CK 0038
COURT ARCHIVE
Patna High Court judgments, 1995
530 judgments · page 18 of 27
High Courts28 Apr 1995Allowed
National Thermal Power Corporation Ltd. Vs State of Bihar and Others
Patna High Court · (1995) 04 PAT CK 0016
High Courts28 Apr 1995
INCOME TAX OFFICER Vs BANARSILAL SATYANARAIN.
Patna High Court · (1995) 04 PAT CK 0014
High Courts27 Apr 1995Allowed
Narmadeshwar Singh and Others Vs The State of Bihar and Others
Patna High Court · (1995) 04 PAT CK 0041
High Courts27 Apr 1995Dismissed
Maqbool Ansari Vs State of Bihar and Another
Patna High Court · (1995) 04 PAT CK 0020
High Courts27 Apr 1995
Sudama Sah and Another Vs State of Bihar and Others
Patna High Court · (1995) 2 BLJR 1334 : (1995) 2 PLJR 109
Bihar Public Land Encroachment Act, 1956 — Section 3Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A
High Courts27 Apr 1995Dismissed
Shrimati Shanti Devi Vs Ram Chandra Ram and Others
Patna High Court · (1995) 04 PAT CK 0010
High Courts26 Apr 1995Allowed
Ranchi Regional Development Authority Vs Ranchi Municipal Corporation and Others
Patna High Court · (1995) 2 PLJR 340
Bihar Regional Development Authorities Act, 1981 — Section 53
High Courts26 Apr 1995Allowed
Bouwa Singh @ Babua Singh Vs State of Bihar and Others
Patna High Court · (1995) 2 BLJR 1133 : (1995) 2 PLJR 142
Bihar Control of Crimes Act, 1981 — Section 3, 3(3)
High Courts25 Apr 1995Dismissed
Harold Kujar Vs State of Bihar and Others
Patna High Court · (1995) 04 PAT CK 0017
High Courts24 Apr 1995Allowed
Ram Pravesh Singh Vs The Additional Member, Board of Revenue and Others
Patna High Court · (1995) 04 PAT CK 0042
High Courts24 Apr 1995Allowed
Most. Babuni Devi Vs State of Bihar and Others
Patna High Court · (1997) 2 PLJR 404
Bihar Tenants Holdings (Maintenance of Records) Act, 1973 — Section 16, 2
High Courts24 Apr 1995Dismissed
Deomani Sharma Vs State of Bihar and Others
Patna High Court · (1995) 2 BLJR 1435
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts24 Apr 1995
Smt. Abala Biswas @ Smt. Abala Bose, Vs State of Bihar and Others
Patna High Court · (1995) 2 BLJR 1080 : (1995) 2 PLJR 34
High Courts24 Apr 1995Allowed
Ranchi Regional Development Authority Vs Ranchi Municipal Corporation and Others
Patna High Court · (1995) 1 BLJR 572 : (1997) 2 PLJR 318
Bihar Regional Development Authorities Act, 1981 — Section 53
High Courts24 Apr 1995Allowed
Basudeo Sharma and others Vs The State of Bihar and others
Patna High Court · (1995) 04 PAT CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 10, 107, 116, 116(5), 116(6)
High Courts21 Apr 1995Allowed
Social Action for Relief to The Consumers Vs State of Bihar and Others
Patna High Court · (1995) 04 PAT CK 0026
High Courts21 Apr 1995
Bhola Singh and Others Vs State of Bihar
Patna High Court · (1995) 04 PAT CK 0021
High Courts21 Apr 1995Dismissed
Ganesh Prasad Yadav and Others Vs The State of Bihar and Others Sanjay Kumar Pandey Vs The Bihar Public Service Commission and Others
Patna High Court · (1995) 04 PAT CK 0006
High Courts20 Apr 1995Allowed
Md. Wasi Ahmad and Others Vs The State of Bihar and Others
Patna High Court · (1995) 04 PAT CK 0043