High Courts25 Jun 1990Allowed
Sheo Dayal Ray and Others Vs The State of Bihar and Another
Patna High Court · (1991) 1 BLJR 126 : (1991) 1 PLJR 536
Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 25
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,914 of 2,661
High Courts24 Jun 1990Allowed
Pinak Pani Roy Choudhary Vs The Vice-Chancellor, Bihar University and Another
Patna High Court · (1990) 38 BLJR 1111
Bihar University Act, 1951 — Section 53Patna University Act, 1951 — Section 52(2)
High Courts23 May 1990Dismissed
Uma Shanker Rai Vs The State of Bihar and Others
Patna High Court · (1991) 39 BLJR 1145
Penal Code, 1860 (IPC) — Section 149, 302, 307, 380, 499
High Courts18 May 1990Dismissed
Kamal Kumar Sinha Vs Indira Gandhi Institute of Medical Sciences and Others
Patna High Court · (1991) 1 BLJR 538 : (1990) 2 PLJR 465
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts18 May 1990Dismissed
Amir Rai and Others Vs The State of Bihar and Another
Patna High Court · (1991) 1 BLJR 41 : (1990) 2 PLJR 635
Criminal Procedure Code, 1973 (CrPC) — Section 354, 360, 361, 362, 369Penal Code, 1860 (IPC) — Section 14, 147, 148, 323, 324
High Courts17 May 1990Allowed
Ramawatar Mushhar and Others Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 208
Money Lenders Act — Section 12
High Courts17 May 1990Allowed
Awadhesh Shukla @ Bhutkun Shukla Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1074 : (1991) 1 PLJR 289
Constitution of India, 1950 — Article 22
High Courts17 May 1990Dismissed
Ram Bilash Rai and Others Vs The State of Bihar
Patna High Court · (1990) 38 BLJR 1251 : (1990) 2 PLJR 730
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts17 May 1990Allowed
Shiva Kumar Singh Vs Bihar State of Electricity Board and Others
Patna High Court · (1992) 1 PLJR 766
Constitution of India, 1950 — Article 226, 226(3)
High Courts16 May 1990Allowed
I.T.C. Limited and Another Vs The Collector of Central Excise and Others
Patna High Court · (1990) 38 BLJR 1100 : (1990) 2 PLJR 540
Central Excises and Salt Act, 1944 — Section 11, 11A, 4Constitution of India, 1950 — Article 226, 227
High Courts15 May 1990
Brajendra Prasad Poddar Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1216 : (1990) 2 PLJR 668
High Courts15 May 1990
Bindhya Nath Jha and Another Vs The Patna Regional Development Authority and Another
Patna High Court · (1991) 1 BLJR 263 : (1991) 2 PLJR 204
High Courts15 May 1990Allowed
Vijay Kumar and Others and Mithilesh Kumari Jha Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 242 : (1991) 1 PLJR 747
Constitution of India, 1950 — Article 14, 16, 226, 227, 39
High Courts14 May 1990
Awadh Bihari and Others, Kanhaiya Prasad and Others and Rajeshwar Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (1991) 1 BLJR 292
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 4(2)Bihar State Employees (House Rent Allowance) Rules, 1980 — Rule 11, 4
High Courts14 May 1990Dismissed
Satya Narayan Sah Vs Brij Gopal Mundra
Patna High Court · (1990) 05 PAT CK 0024
High Courts11 May 1990Dismissed
Sumitra Devi @ Bijli Devi Vs Shitala Mai and Others
Patna High Court · (1994) 42 BLJR 684
Civil Procedure Code, 1908 (CPC) — Section 104Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts11 May 1990
Dr. Ashok Sinha Vs Ranchi University and Others
Patna High Court · (1990) 05 PAT CK 0021
High Courts11 May 1990Allowed
Jamun Sah Vs The State of Bihar
Patna High Court · (1991) 1 BLJR 217 : (1990) 2 PLJR 474
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 470, 471, 472Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 323, 447
High Courts10 May 1990Allowed
Hafiza Khatoon Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1090 : (1991) 1 PLJR 384
Penal Code, 1860 (IPC) — Section 188
High Courts10 May 1990Dismissed
Indian Aluminium Co. Ltd. Vs Labour Court and Another
Patna High Court · (1990) 38 BLJR 1368 : (1991) 1 LLJ 328 : (1990) 2 PLJR 797
Industrial Disputes Act, 1947 — Section 11A