High Courts09 Jul 1993Dismissed
Brahm Deo Singh and Others Vs The State of Bihar and Others
Patna High Court · (1993) 07 PAT CK 0009
COURT ARCHIVE
Patna High Court judgments
53,213 judgments · page 1,864 of 2,661
High Courts09 Jul 1993Allowed
Ramanand Pandit alias Tulshan Pandit Vs Jangali Pandit and Others
Patna High Court · (1993) 07 PAT CK 0004
High Courts08 Jul 1993Allowed
Sriman Narayan Upadhyaya Vs The State of Bihar and Others
Patna High Court · (1993) 2 BLJR 1399
High Courts08 Jul 1993Dismissed
Kusheshwar Asthan Boat Traffic Co-operative Society and Others Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 503
Constitution of India, 1950 — Article 226
High Courts07 Jul 1993Dismissed
Ram Naresh Sharma Vs Vijay Sharma and others
Patna High Court · (1993) 2 PLJR 364
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)Registration Act, 1908 — Section 17
High Courts06 Jul 1993Dismissed
Bhagirath Mandal and another Vs The State of Bihar and others
Patna High Court · (1993) 2 PLJR 369
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Evidence Act, 1872 — Section 91, 92
High Courts02 Jul 1993Dismissed
Bijay Kumar Vs Bihar State Financial Corporation and Others
Patna High Court · (1993) 07 PAT CK 0022
High Courts30 Jun 1993Dismissed
M/s Bajrangbali Saw Mill Vs The State of Bihar and Others
Patna High Court · (1993) 2 PLJR 512
Forest Act, 1927 — Section 2(4), 4, 6
High Courts30 Jun 1993Dismissed
Bhuneswar pandit and Mahadeo Mandel and Others Vs State of Bihar and Others
Patna High Court · (1993) 06 PAT CK 0005
High Courts30 Jun 1993Dismissed
Surendra Kumar Vs Bharat Coking Coal Ltd. and Others
Patna High Court · (1993) 06 PAT CK 0004
High Courts30 Jun 1993Dismissed
Employers in relation to the Management of Kargali Colliery of Central Coalfields Limited Vs The Regional Labour Commissioner (Central) Dhanbad and others
Patna High Court · (1993) 2 PLJR 737
Payment of Gratuity Act, 1972 — Section 14, 2(e), 4, 4(1), 4(3)
High Courts30 Jun 1993Dismissed
The Bihar State Non-Gazetted Employees Federation Vs The State of Bihar and Others
Patna High Court · (1993) 06 PAT CK 0002
High Courts29 Jun 1993
I.T.C Ltd. Vs The State of Bihar and Others
Patna High Court · (1993) 06 PAT CK 0008
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 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)