COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 1,906 of 2,661

High Courts19 Dec 1990Allowed

Jai Jaiyendra Kumar Singh and Others Vs The Bihar State Electricity Board and Others

Patna High Court · (1990) 12 PAT CK 0015

Bihar State Electricity Board Service Regulations, 1976 — Regulation 1, 13, 14, 15, 16Constitution of India, 1950 — Article 14, 16, 16(1), 309, 371DElectricity (Supply) Act, 1948 — Section 79

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High Courts19 Dec 1990

Habibullah Khan Vs State of Bihar

Patna High Court · (1992) 2 PLJR 325

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 302

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High Courts18 Dec 1990Allowed

Jai Jaiyendra Kumar Singh and Others Vs The Bihar State Electricity Board and Others

Patna High Court · (1991) 1 BLJR 653

Constitution of India, 1950 — Article 14, 16, 309Electricity (Supply) Act, 1948 — Section 79

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High Courts18 Dec 1990

Ram Gopal Das and Another Vs State of Bihar and Others

Patna High Court · (1992) 1 BLJR 421

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302

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High Courts17 Dec 1990Allowed

Bindeshwar Prasad and Others Vs State of Bihar and Others

Patna High Court · (1991) 1 BLJR 661

Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 4, 4(ii), 10AForest Service Regulation Of Seniority Rules 1968 — Rule 1, 3, 3(1)Police Service Regulation Of Seniority Rules, 1954 — Rule 33C, 60

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High Courts17 Dec 1990

Chhabirani Agro Industrial Enterprises Ltd. Vs Commissioner of Income Tax

Patna High Court · (1991) 93 CTR 43 : (1991) 191 ITR 226 : (1991) 2 PLJR 194 : (1991) 58 TAXMAN 23

Income Tax Act, 1961 — Section 37, 37(1)

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High Courts15 Dec 1990Allowed

Dr. Radhey Shyam Sharma Vs State of Bihar and Others

Patna High Court · (1991) 39 BLJR 818

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High Courts14 Dec 1990Dismissed

Ram Chandra Sao and Another Vs The State of Bihar

Patna High Court · (1992) 2 PLJR 657

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts13 Dec 1990Allowed

Shibdas Banerjee Vs The State of Bihar

Patna High Court · (1992) 2 PLJR 75

Bihar and Orissa Municipal Act, 1922 — Section 37, 37(2), 37A, 37A(1), 37A(4)

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High Courts13 Dec 1990

Bisheshwar Mahto and Others Vs State of Bihar and Others etc.

Patna High Court · (1991) 39 BLJR 1015 : (1991) 1 PLJR 516

Hindu Succession Act, 1956 — Section 14, 15, 16, 18, 3

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High Courts13 Dec 1990

Sri K.P. Verma, Hanuman Pansari and Others and Md. Enamul Haque Vs State of Bihar and Others

Patna High Court · (1990) 12 PAT CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 11Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3

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High Courts12 Dec 1990

Arun Kumar Singh Vs The State of Bihar and Others

Patna High Court · (1992) 2 PLJR 228

Constitution of India, 1950 — Article 311(2)

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High Courts12 Dec 1990

Commissioner of Income Tax Vs Bihar Rajya Pul Nirman Nigam Ltd.

Patna High Court · (1991) 39 BLJR 382 : (1991) 92 CTR 191 : (1991) 191 ITR 173 : (1991) 59 TAXMAN 38

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 266, 266(1)Tolls Act, 1851 — Section 2, 8

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High Courts12 Dec 1990Dismissed

Rakesh Ranjan Verma and Others Vs The State of Bihar and Others

Patna High Court · (1990) 12 PAT CK 0017

Aviation Research Center (Technical) Services Rules, 1976 — Rule 4, 6Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7Constitution of India, 1950 — Article 12, 14, 15, 16, 309

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High Courts11 Dec 1990