High Courts07 Nov 1989Dismissed
Rautu Bodra and Another Vs State of Bihar
Patna High Court · (1990) 1 PLJR 730
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,924 of 2,661
High Courts07 Nov 1989
Dr. Nityanand Singh Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 582 : (1990) 2 PLJR 79
Constitution of India, 1950 — Article 213
High Courts02 Nov 1989
Sanichar Rai and Another Vs State of Bihar and Another
Patna High Court · (1990) 1 BLJR 687 : (1990) 2 PLJR 18
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 204Penal Code, 1860 (IPC) — Section 144, 379
High Courts02 Nov 1989
State of Bihar Vs Union of India and Others Basudeo Prasad and Others Vs P.N. Lekhi
Patna High Court · (1990) 2 PLJR 673
Advocates Act, 1961 — Section 34(1), 49(1)(c), 6, 9AConstitution of India, 1950 — Article 14, 142, 19(1)(d), 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 186, 186(b), 303, 304
High Courts28 Oct 1989Dismissed
Abdul Satar and Others Vs State of Bihar
Patna High Court · (1990) 2 PLJR 355
Criminal Procedure Code, 1973 (CrPC) — Section 158, 173, 173(2), 173(3), 173(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts27 Oct 1989Allowed
Atiur Rahman @ Atiqur Rahman Vs State of Bihar
Patna High Court · (1990) 1 BLJR 690
Arms Act, 1959 — Section 25
High Courts27 Oct 1989Allowed
Suresh Singh Vs The State of Bihar and Another
Patna High Court · (1991) CriLJ 720 : (1990) 1 PLJR 709
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 262, 265Essential Commodities (Amendment) Act, 1981 — Section 12AA, 12BEssential Commodities Act, 1955 — Section 11, 12AA, 12AA(1), 5, 7
High Courts27 Oct 1989Dismissed
Bihar State Agricultrual Marketing Board Vs Kasturi Lal and Others
Patna High Court · (1990) 1 PLJR 706
Bihar Agricultural Produce Markets Act, 1960 — Section 17, 17A, 37
High Courts26 Oct 1989Allowed
Randhir Choudhary Vs The State of Bihar and Others
Patna High Court · (1990) 1 BLJR 167 : (1990) 2 PLJR 330
Constitution of India, 1950 — Article 226, 227
High Courts26 Oct 1989
Sita Ram Singh Vs State of Bihar and Others
Patna High Court · (1990) 2 PLJR 237
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(2), 145(6)
High Courts25 Oct 1989Dismissed
Abdul Sattar and Others Vs State of Bihar and Others
Patna High Court · (1990) 38 BLJR 1202
Criminal Procedure Code, 1973 (CrPC) — Section 158, 173, 190Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts24 Oct 1989Dismissed
Randhir Choudhary Vs The State of Bihar and Others
Patna High Court · (1989) 2 PLJR 330
Constitution of India, 1950 — Article 226, 227
High Courts24 Oct 1989Dismissed
Bachan Kishore Dubey and Others Vs Bihari Tewary and Another
Patna High Court · (1990) 2 PLJR 653
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1)
High Courts23 Oct 1989Dismissed
Smt. Triveni Devi and Others Vs State of Bihar and Others
Patna High Court · (1990) 2 PLJR 131
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 43, 46, 9Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts23 Oct 1989Dismissed
Chhatrapati Shivaji and Others Vs The State and Others
Patna High Court · AIR 1990 Patna 157 : (1990) 38 BLJR 439 : (1990) 1 PLJR 460
Advocates Act, 1961 — Section 7Bar Council of India Rules, 1965 — Rule 13Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Oct 1989Allowed
Sanjay Kumar Jaiswal Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 416
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 7
High Courts09 Oct 1989Dismissed
Shyam Sahu and Others Vs The State of Bihar
Patna High Court · (1989) PLJR 182
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Essential Commodities Act, 1955 — Section 12A, 7
High Courts06 Oct 1989Dismissed
Bijay Kumar Kedia Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 152
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10, 14, 9
High Courts05 Oct 1989Dismissed
Dhruvdeo Mishra Vs The State of Bihar and Another
Patna High Court · (1989) 10 PAT CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 165A, 228, 239, 244, 245(1) 227Penal Code, 1860 (IPC) — Section 4, 406, 415, 420
High Courts05 Oct 1989Allowed
Kameshwar Prasad Shrivastava Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 742