High Courts19 Dec 1989
Oriental Fire and Genl. Ins. Co. Ltd. Vs Sudha Devi and Others
Patna High Court · (1991) ACJ 4
Motor Vehicles Act, 1988 — Section 85, 94, 95(2)(b)(i)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,922 of 2,661
High Courts19 Dec 1989Dismissed
Amrit Kaur Vs Smt. Indrajit Kaur
Patna High Court · (1991) CriLJ 789 : (1990) 2 PLJR 224
Criminal Procedure Code, 1973 (CrPC) — Section 182(2)Penal Code, 1860 (IPC) — Section 114, 409, 420
High Courts19 Dec 1989
Ramji Prasad Vs Commissioner of Commercial Taxes
Patna High Court · (1990) 1 PLJR 562 : (1990) 79 STC 339
Bihar Sales Tax Act, 1947 — Section 2Bihar Sales Tax Act, 1959 — Section 2
High Courts19 Dec 1989Allowed
Sheo Kumar Singh and Others Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 611
Criminal Procedure Code, 1973 (CrPC) — Section 324, 354(3), 360, 360(1), 361Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts18 Dec 1989Allowed
Laxmi Sahu Vs Ganeshi Sahu
Patna High Court · AIR 1990 Patna 201 : (1990) 38 BLJR 780 : (1990) 1 PLJR 645
Civil Procedure Code, 1908 (CPC) — Section 21(2)Evidence Act, 1872 — Section 34
High Courts18 Dec 1989Allowed
Arshad Alam @ Babla Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 601
Bihar Control of Crimes Act, 1981 — Section 12(2), 21(1), 22Constitution of India, 1950 — Article 22(5), 226, 227
High Courts14 Dec 1989Allowed
Mukesh Agrawala @ and Mahesh Agrawala @ and Mukesh Kumar Agrawala Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 428
Bihar Coal Control Act — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts12 Dec 1989
Bibi Sayeedunnisa and Another Vs The Collector of Sitamarhi and Another
Patna High Court · (1992) 1 BLJR 26 : (1991) 2 PLJR 501
Waqf Act, 1954 — Section 33, 36(B), 36(B)(4)
High Courts12 Dec 1989
Ravindar Woolen Mills and Others Vs Punjab National Bank
Patna High Court · (1990) 38 BLJR 761 : (1990) 2 PLJR 593
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5, Order 9 Rule 13
High Courts12 Dec 1989Allowed
Uttam Kumar Sharma and Another Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 390
Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Dec 1989
Commissioner of Income Tax Vs St. Xaviers
Patna High Court · (1990) 88 CTR 7 : (1990) 184 ITR 284
Income Tax Act, 1961 — Section 10(22)
High Courts12 Dec 1989
Ravindra Weolen Mills and Others Vs Punjab National Bank
Patna High Court · (1991) 1 BLJR 152
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 20, Order 9 Rule 13
High Courts11 Dec 1989
Smt. Gayatri Devi Vs Commissioner of Gaya Municipality
Patna High Court · (1990) 38 BLJR 823
Limitation Act, 1963 — Section 5
High Courts11 Dec 1989Allowed
Deosaran Prajapat Vs Banwari Lal and Others
Patna High Court · (1990) 1 PLJR 558
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts11 Dec 1989Dismissed
Anant Kumar Vs The Vice-Chancellor, Magadh University, Bodh Gaya and Others
Patna High Court · AIR 1990 Patna 205 : (1990) 2 PLJR 534
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts08 Dec 1989Allowed
The State of Bihar Vs Mithlesh Rai Raj Naresh Rai and Another Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 285
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 302
High Courts05 Dec 1989
Mohan Prasad Mahto and Another Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 953 : (1990) 82 CTR 353
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 1(1), 15(1), 2(f)
High Courts04 Dec 1989Dismissed
Bhikhari Rai and Another Vs Smt. Girdhari Kuer and Others
Patna High Court · (1992) 1 BLJR 20 : (1991) 2 PLJR 487
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts30 Nov 1989Allowed
Smt. Lakshmi Devi Vs Rajendra Prasad Sao and Others
Patna High Court · AIR 1990 Patna 210 : (1990) 38 BLJR 841
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 10
High Courts30 Nov 1989Allowed
Narayan Lal Agarwal and Others Vs State of Bihar
Patna High Court · (1990) 1 BLJR 613
Essential Commodities Act, 1955 — Section 5, 7