High Courts25 Jul 1990Dismissed
Ramautar Mahto and Others Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 813
Penal Code, 1860 (IPC) — Section 148, 149, 302
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,913 of 2,661
High Courts19 Jul 1990Dismissed
Shyam Rati Devi Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 251 : (1991) 1 PLJR 332
Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433APenal Code, 1860 (IPC) — Section 149, 302, 511, 52, 53A
High Courts19 Jul 1990Dismissed
Md. Shamimuddin Vs Hameeda Khatoon
Patna High Court · (1990) 2 PLJR 472
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 5 Rule 19, Order 5 Rule 20
High Courts19 Jul 1990
Ambika Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 558
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 68, 68(2)
High Courts19 Jul 1990Allowed
Anwar Ahmad Vs The State of Bihar and Another
Patna High Court · (1991) 1 BLJR 578 : (1990) 2 PLJR 606
Cattle Trespass Act, 1871 — Section 24, 26Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 140, 143, 145, 147, 151
High Courts16 Jul 1990Allowed
Anirudh Thakur and Others Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 681
Minimum Wages Act, 1948 — Section 20, 20(1), 20(2), 20(2), 20(3)Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17
High Courts12 Jul 1990Allowed
Manun Khatoon and Another Vs Usman Mian and Others
Patna High Court · (1994) 2 BLJR 944
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts10 Jul 1990Dismissed
Nagina Sharma and Others Vs The State of Bihar
Patna High Court · (1991) CriLJ 1195 : (1991) 1 PLJR 238
Arms Act, 1959 — Section 25, 27Criminal Procedure (Amendment) Act, 1955 — Section 251A, 251A(11), 251A(7)Criminal Procedure Code, 1973 (CrPC) — Section 161, 238(2), 242(2), 254(2), 294
High Courts10 Jul 1990Allowed
Krishnandan Sharma Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 488 : (1991) 2 PLJR 180
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1990Allowed
Mahabir Prasad Bajaj Vs State of Bihar and Others
Patna High Court · (1990) 07 PAT CK 0004
Essential Commodities Act, 1955 — Section 6A, 6B, 6B(3)Evidence Act, 1872 — Section 1
High Courts09 Jul 1990
Ramdhani Ram Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 365
Essential Commodities Act, 1955 — Section 6C
High Courts09 Jul 1990Allowed
Ashim kumar Das Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1018
High Courts07 Jul 1990Dismissed
The State of Bihar and Others Vs Bachcha Lal Das
Patna High Court · (1992) 1 BLJR 581 : (1991) 2 PLJR 652
Constitution of India, 1950 — Article 226, 227
High Courts05 Jul 1990
Bodh Narayan Thakur and Others Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1266
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts02 Jul 1990Dismissed
Mir Wali Mohammad @ Kalu Vs The State of Bihar
Patna High Court · (1991) 1 BLJR 247 : (1990) 2 PLJR 375
Penal Code, 1860 (IPC) — Section 323, 375, 376, 415, 417
High Courts29 Jun 1990Allowed
Manik Chand Das and Another Vs The Union of India and Another
Patna High Court · (1991) 39 BLJR 303 : (1992) 1 LLJ 593 : (1991) 1 PLJR 547
Constitution of India, 1950 — Article 14, 16
High Courts27 Jun 1990
Mahesh Chander Singh Vs Raghunandan Prasad and Another
Patna High Court · (1991) 39 BLJR 281 : (1991) CriLJ 72 : (1990) 2 PLJR 298
Criminal Procedure Code, 1973 (CrPC) — Section 144, 192, 192, 192(1), 192(2)Penal Code, 1860 (IPC) — Section 220, 342, 347, 406, 417
High Courts26 Jun 1990Allowed
Krishna Nand Verma Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 226
High Courts26 Jun 1990Allowed
Syed Sarwar Ali Vs Union of India(UOI) and Others
Patna High Court · (1990) 38 BLJR 1058
Constitution of India, 1950 — Article 14, 212, 221, 223
High Courts26 Jun 1990Allowed
Jamuna Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1182 : (1990) 2 PLJR 663