High Courts30 Oct 1990
Hotel Vinit Pvt. Ltd. Vs General Manager-Chief Engineer, Electricity Board, Bhagalpur and Others
Patna High Court · (1990) 10 PAT CK 0002
Electricity Act, 1910 — Section 26(6)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,909 of 2,661
High Courts29 Oct 1990
Mohd. Ali and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 111 : (1991) 1 PLJR 327
Constitution of India, 1950 — Article 12, 14
High Courts29 Oct 1990
Commissioner of Income Tax Vs Mumtaz Ali and Others
Patna High Court · (1991) 39 BLJR 297 : (1991) 98 CTR 7 : (1991) 190 ITR 249 : (1991) 59 TAXMAN 271
Income Tax Act, 1961 — Section 143(2), 184(7), 185(1), 185(2), 185(3)
High Courts29 Oct 1990
Commissioner of Income Tax Vs B.L. Agarwalla
Patna High Court · (1991) 190 ITR 256 : (1991) 56 TAXMAN 21
Income Tax Act, 1961 — Section 184(7), 246, 253, 256
High Courts24 Oct 1990
Commissioner of Income Tax Vs Arjun Prasad
Patna High Court · (1991) 39 BLJR 475 : (1991) 92 CTR 171 : (1991) 190 ITR 179 : (1991) 1 PLJR 526 : (1991) 56 TAXMAN 1
Income Tax Act, 1961 — Section 139(4), 33, 33(2)
High Courts23 Oct 1990Allowed
Fulena Singh Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 316 : (1991) 1 PLJR 471
High Courts23 Oct 1990Allowed
Adarsh Rajkiya Madhya Vidyalaya Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 242
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 6
High Courts22 Oct 1990Allowed
Pandey Madan Mohan Prasad Sinha Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 363 : (1991) 1 PLJR 42
Constitution of India, 1950 — Article 235, 311
High Courts17 Oct 1990
Commissioner of Income Tax Vs Smt. Bimla Devi Sharma
Patna High Court · (1991) 93 CTR 181 : (1991) 192 ITR 482
Income Tax Act, 1961 — Section 271(1)
High Courts16 Oct 1990Dismissed
Sujit Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1990) 10 PAT CK 0017
Administrative Tribunals Act, 1965 — Section 14(1), 28, 3 14
High Courts16 Oct 1990
Ramchandra Singh and Others Vs Union of India (UOI) and Others
Patna High Court · (1990) 10 PAT CK 0011
High Courts16 Oct 1990Allowed
Bimla Devi Vs Subhas Chandra Yadav ''Nirala''
Patna High Court · (1990) 10 PAT CK 0008
High Courts12 Oct 1990Dismissed
Sri Rajendra Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 146 : (1991) 1 PLJR 412
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 2(c), 4, 4(4)
High Courts12 Oct 1990Allowed
Shamshul Bari Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 746
High Courts21 Sept 1990
Ram Krishna Prasad Choudhary and Others Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 412
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 1990Allowed
Vijay Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 547
Constitution of India, 1950 — Article 311(2)
High Courts19 Sept 1990Allowed
Devanand Roy and Another Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 595 : (1991) 1 PLJR 33
Constitution of India, 1950 — Article 14, 16
High Courts19 Sept 1990Dismissed
Surendra Singh and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 693 : (1992) 1 RCR(Criminal) 295
Constitution of India, 1950 — Article 136, 14, 21, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 397, 397(1)Government of India Act, 1935 — Section 223
High Courts17 Sept 1990
Rama Nand Chowdhary Vs S.D. Pandey and Another
Patna High Court · (1991) 2 RCR(Criminal) 414
Central Reserve Police Force Act, 1949 — Section 10, 11(3)Constitution of India, 1950 — Article 135, 136, 137, 145Criminal Procedure Code, 1973 (CrPC) — Section 313, 345(6), 397, 397(1), 397(2)
High Courts17 Sept 1990Dismissed
Ramjas Ahir and Others Vs State of Bihar
Patna High Court · (1991) 1 BLJR 734
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 188, 342, 88Evidence Act, 1872 — Section 105, 13, 40, 41, 42Penal Code, 1860 (IPC) — Section 147, 148, 323