High Courts02 Apr 1990Allowed
Hari Prasad Sawa and Others Vs The State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1291
Penal Code, 1860 (IPC) — Section 34, 420
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,917 of 2,661
High Courts01 Apr 1990Dismissed
MD. Nizamuddin Vs Kailash Devi
Patna High Court · (1995) 1 BLJR 146
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(8), 14(b)
High Courts29 Mar 1990Dismissed
Abdul Rahim Vs Tata Engineering and Locomotive Co. Ltd.
Patna High Court · (1995) 3 LLJ 248 : (1990) 2 PLJR 761
Bihar Shops and Establishments Act, 1953 — Section 26Bihar Shops and Establishments Rules, 1955 — Rule 21(4), 21(5), 21(6), 21(7), 21(8)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Mar 1990Dismissed
Bakhora Chowdhary and Another Vs The State of Bihar
Patna High Court · (1990) 38 BLJR 967 : (1991) CriLJ 91 : (1990) 1 PLJR 791
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Mar 1990Allowed
M/s Om Udyog and Another Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 321
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts27 Mar 1990Dismissed
Paryag Mahto Vs Ram Janam Mahto
Patna High Court · (1992) 2 PLJR 358
Specific Relief Act, 1963 — Section 16
High Courts27 Mar 1990Allowed
Shambhu Nath Agarwala Vs The State of Bihar and Another
Patna High Court · (1990) 03 PAT CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts26 Mar 1990Allowed
Shishir Kumar Chakraborty and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1304
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts26 Mar 1990Allowed
Ram Ekbal Singh and Others Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 957
Constitution of India, 1950 — Article 226, 227
High Courts26 Mar 1990Allowed
Association for Protection of Public Rights and Interest Vs State of Bihar and Others
Patna High Court · (1991) 39 BLJR 161 : (1990) CriLJ 1928 : (1990) 2 PLJR 748
Bihar Financial Rules — Rule 110, 110(2), 117, 13Constitution of India, 1950 — Article 151(2), 162, 166, 166(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 158, 159
High Courts23 Mar 1990Allowed
Upendra Prasad Singh Vs The Bihar School Examination Board and Others
Patna High Court · (1990) 1 BLJR 681 : (1990) 2 PLJR 796
Constitution of India, 1950 — Article 14
High Courts22 Mar 1990Allowed
Ramdeo Sao Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1190
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts22 Mar 1990Dismissed
Ajit Kumar and Others Vs Rameshwar Prasad Singh
Patna High Court · (1990) 1 BLJR 595
Transfer of Property Act, 1882 — Section 106, 107
High Courts20 Mar 1990Allowed
Ram Prabesh Singh and Another Vs The State of Bihar and Others
Patna High Court · (1991) 1 BLJR 570 : (1991) 1 PLJR 552
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 115
High Courts20 Mar 1990Allowed
Ram Chandar Sahu Vs The Commissioner and Others
Patna High Court · (1990) 38 BLJR 929 : (1991) 1 PLJR 17
Chotanagpur Tenancy Act, 1908 — Section 71ASanthal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20(5)
High Courts19 Mar 1990Dismissed
Rangnath Sharma and Others Vs Tetari Bibi
Patna High Court · (1990) 03 PAT CK 0022
High Courts17 Mar 1990Allowed
Abdul Salim Vs The Commissioner, South Chotanagpur Division, Ranchi and others
Patna High Court · (1990) 2 PLJR 517
Chotanagpur Tenancy Act, 1908 — Section 208, 71A, 71A
High Courts16 Mar 1990Dismissed
Madhusudan Mani Tiwary Vs Ishwar Prasad Jhunjhunwala
Patna High Court · (1991) 39 BLJR 1086
Evidence Act, 1872 — Section 65, 66, 74
High Courts16 Mar 1990Allowed
Dr. Ram Naresh Singh Vs The State of Bihar and others
Patna High Court · (1990) 2 PLJR 577
Constitution of India, 1950 — Article 311
High Courts16 Mar 1990
Kanhaiya Tiwary and Another Vs Raj Kumar Tiwary and Others
Patna High Court · (1991) 1 BLJR 103
Specific Relief Act, 1963 — Section 38