High Courts16 Mar 1990Dismissed
Laxmi Khadi Bhandar Vs Agricultural Development Branch and Another
Patna High Court · (1990) 03 PAT CK 0023
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,918 of 2,661
High Courts15 Mar 1990Allowed
Digambar Manjhi Vs State of Bihar
Patna High Court · (1991) 1 BLJR 397
Criminal Procedure Code, 1973 (CrPC) — Section 315, 335Evidence Act, 1872 — Section 102, 103, 105, 84MENTAL HEALTH ACT, 1987 — Section 27
High Courts15 Mar 1990Allowed
Jai Prakash Narain Singh and Baidehi Saran Singh Vs State and Others
Patna High Court · (1990) 38 BLJR 903 : (1991) 2 LLJ 508
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 1990Allowed
Bajrang Mica Co. Pvt. Ltd. and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1165 : (1991) 62 FLR 395 : (1993) 3 LLJ 925
Criminal Procedure Code, 1973 (CrPC) — Section 313Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1)(A)
High Courts14 Mar 1990Allowed
Subodh Kumar Vs The Chancellor, Universities of Bihar and Others
Patna High Court · (1990) 38 BLJR 1306 : (1991) 1 PLJR 452
Constitution of India, 1950 — Article 12, 14, 16, 21
High Courts11 Mar 1990
Dr. Rita Sinha and Another Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 776 : (1990) 2 PLJR 243
Constitution of India, 1950 — Article 14, 16, 309
High Courts09 Mar 1990
Pata Sahu and Another Vs Hiru Sahu and Others
Patna High Court · (1990) 03 PAT CK 0029
High Courts09 Mar 1990
Dr. Rajnikant and Another Vs The State of Bihar and Others
Patna High Court · (1992) 1 BLJR 131 : (1991) 2 PLJR 568
High Courts08 Mar 1990Allowed
Habibur Rahman Ansari Vs Presiding Officer, Labour Court and Others
Patna High Court · (1990) 38 BLJR 1270
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts08 Mar 1990Allowed
Shri Bishundeo Mahto and Others Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 866 : (1990) 2 PLJR 73
Constitution of India, 1950 — Article 226, 227, 300A
High Courts07 Mar 1990Dismissed
Gaffar Khan Vs Bharat Coking Coal Ltd. and Others
Patna High Court · (1993) 2 BLJR 1283
Penal Code, 1860 (IPC) — Section 120, 379, 407, 408, 411
High Courts06 Mar 1990Allowed
Raghunath Tiwary and Others Vs Ramakant Tiwary and Others
Patna High Court · AIR 1991 Patna 145
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 115, 91, 92
High Courts06 Mar 1990Allowed
Virendra Prasad Singh ''Gautam'' Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 567 : (1992) 1 PLJR 304
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1990Allowed
Justice Vishwanath Mishra Vs The State of Bihar and Others
Patna High Court · (1990) 38 BLJR 665 : (1991) 1 LLJ 27 : (1990) 2 PLJR 241
Constitution of India, 1950 — Article 226
High Courts02 Mar 1990Allowed
Jagrup Sahu and Others Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 831
Essential Commodities Act, 1955 — Section 3, 7
High Courts02 Mar 1990Dismissed
Lal Bahu Tiwari and Another Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1276 : (1990) CriLJ 1997 : (1990) 2 PLJR 563
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(1), 245(2), 258Essential Commodities Act, 1955 — Section 12, 12AA, 5, 6A, 6A(1)
High Courts02 Mar 1990Dismissed
Raghunath Bhagat and Another Vs The State of Bihar and Another
Patna High Court · (1990) 38 BLJR 1299 : (1991) CriLJ 2054
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 420
High Courts02 Mar 1990Allowed
Sitaram Pandey @ Sita Pandey Vs State of Bihar
Patna High Court · (1990) 38 BLJR 1188
Penal Code, 1860 (IPC) — Section 436
High Courts02 Mar 1990Dismissed
Vijay Shankar Prasad Vs Manika Roy
Patna High Court · (1992) 40 BLJR 360 : (1991) CivCC 92 : (1991) 1 DMC 502 : (1990) 2 PLJR 104
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 401