High Courts05 Sept 1990Allowed
Santosh Kumar and Another Vs The State of Bihar and Another
Patna High Court · (1990) 2 PLJR 520
Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,911 of 2,661
High Courts05 Sept 1990
The State of Bihar, the Cabinet (Vigilance) Department Vs Shri Lakshman Shukla, Deputy Commissioner and Others
Patna High Court · (1991) 39 BLJR 1209 : (1992) 1 PLJR 424
Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts03 Sept 1990
Sakhichand Yadav Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 257 : (1991) 1 PLJR 67
Constitution of India, 1950 — Article 14
High Courts03 Sept 1990Allowed
Chandramani Mishra and Others Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 665
High Courts31 Aug 1990Allowed
Uday Shankar Rai Vs State of Bihar and Others
Patna High Court · (1991) 39 BLJR 319 : (1992) 1 LLJ 763 : (1991) 1 PLJR 287
High Courts31 Aug 1990Allowed
Tarapado Ghosh Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 602
Constitution of India, 1950 — Article 77Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(i)Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts29 Aug 1990Allowed
Devendra Kumar Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 504
High Courts29 Aug 1990Allowed
Shri Ram Lakhan Raut Vs The State of Bihar and Others
Patna High Court · (1992) 2 PLJR 643
High Courts29 Aug 1990
Mohd. Sultan and Others Vs Bibi Zaibun Nissa ailas Moina Khatoon
Patna High Court · (1991) 39 BLJR 1235 : (1991) 2 PLJR 469
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts27 Aug 1990
Santosh Verma Vs Union of India(UOI) and Others
Patna High Court · (1990) 88 CTR 125 : (1991) 189 ITR 549 : (1990) 2 PLJR 758
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(5), 139(2)Income Tax Rules, 1962 — Rule 112A
High Courts27 Aug 1990
Devendra Nath Mishra and Others Vs Most. Kameshwari Devi and Others
Patna High Court · (1990) 2 PLJR 588
High Courts27 Aug 1990Allowed
Ram Baran Chaudhary and Others Vs The State of Bihar
Patna High Court · (1991) 1 BLJR 587 : (1991) 2 PLJR 88
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 92
High Courts24 Aug 1990
Council for Protection of Pulic Rights and Welfare Vs The Union of India (UOI)
Patna High Court · (1992) 1 PLJR 207
High Courts24 Aug 1990
Kameshwar Prasad Thakur and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 468 : (1991) 1 PLJR 455
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B, 48B
High Courts23 Aug 1990Dismissed
M/s. Naryan Das Tapadia and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 844
Bihar Land Reforms Act, 1950 — Section 24A(2), 38
High Courts22 Aug 1990
Satish Kr. Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1991) 39 BLJR 88 : (1991) CriLJ 726 : (1990) 2 PLJR 549
Constitution of India, 1950 — Article 14, 154, 166Criminal Procedure Code, 1973 (CrPC) — Section 428, 432Penal Code, 1860 (IPC) — Section 124A, 326, 363A, 364, 370
High Courts21 Aug 1990Dismissed
Satya Narain Pandit Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 684
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Aug 1990
Commissioner of Income Tax Vs Agarwalla Brothers
Patna High Court · (1990) 38 BLJR 1343 : (1990) 88 CTR 133 : (1991) 189 ITR 786
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts21 Aug 1990Dismissed
Surendra Kumar Jhunjhunwala Vs State of Bihar
Patna High Court · (1991) 1 BLJR 132
Criminal Procedure Code, 1973 (CrPC) — Section 452, 482Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7Income Tax Act, 1961 — Section 277
High Courts17 Aug 1990
Ashoke Banerjea Vs Sulochna Devi and Others
Patna High Court · (1991) 1 BLJR 97 : (1990) 2 PLJR 658
Criminal Procedure Code, 1973 (CrPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 17Registration Act, 1908 — Section 60, 61