High Courts09 Aug 1989Allowed
Ziauddin and Others Vs The State of Bihar and Others
Patna High Court · (1995) 2 PLJR 736
Bihar Finance Act, 1981 — Section 31(2), 31(3)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,929 of 2,661
High Courts08 Aug 1989Dismissed
Bhagwat Prasad and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 375 : (1990) 2 PLJR 65
Constitution of India, 1950 — Article 166
High Courts08 Aug 1989Allowed
Md. Belal Vs Sogra Khatoon
Patna High Court · (1990) 2 DMC 153 : (1990) 1 PLJR 32
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Aug 1989Dismissed
Arya Prathmik Sikshak Shiksha Maha Vidyalaya and Others Vs The State of Bihar and others.
Patna High Court · (1989) PLJR 916
High Courts07 Aug 1989Allowed
Latif Shah and Others Vs State of Bihar
Patna High Court · (1990) 1 BLJR 333 : (1990) 1 PLJR 547
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235, 482Explosive Substances Act, 1908 — Section 3, 4, 7
High Courts04 Aug 1989Allowed
Puja Mishra Vs Ram Dutt Mishra
Patna High Court · (1991) 39 BLJR 1238 : (1991) 2 PLJR 604
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Aug 1989Allowed
Vishwanath Kedia Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 296 : (1990) 1 PLJR 650
Chotanagpur Tenancy Act, 1908 — Section 71A, 72
High Courts04 Aug 1989
Mohd. Razak Khan @ Razak Mian @ Mohd. Rajak Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 353
High Courts04 Aug 1989Allowed
The Tata Engineering and Locomotive Company Ltd. Vs The Presiding Officer, Industrial Tribunal and Another
Patna High Court · (1989) 59 FLR 648 : (1990) 1 LLJ 403
High Courts03 Aug 1989Dismissed
Ganesh Sahu and Another Vs Dwarika Sao and Others
Patna High Court · (1989) 08 PAT CK 0060
High Courts03 Aug 1989Allowed
Dhannanjai Mandal @ Suri and Others Vs The State of Bihar
Patna High Court · (1989) 37 BLJR 339 : (1990) 1 PLJR 633
Criminal Procedure Code, 1973 (CrPC) — Section 11, 145
High Courts03 Aug 1989Allowed
Bijoy Kumar Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 08 PAT CK 0031
High Courts02 Aug 1989
Jamshedpur Contractors'' Association and Others Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 407
Bihar Sales Tax Rules, 1983 — Rule 13ACentral Sales Tax Act, 1956 — Section 15, 21(1)Constitution of India, 1950 — Article 286, 366, 70
High Courts31 Jul 1989Allowed
Chandradeo Singh and Others Vs Moti Devi and Others
Patna High Court · (1992) 1 BLJR 280 : (1991) 2 PLJR 666
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts31 Jul 1989Dismissed
Fuleshwar Jha and Others Vs Smt. Gyatri Devi and Others
Patna High Court · (1991) 1 BLJR 377 : (1991) 1 PLJR 433
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 10(2), Order 16 Rule 10(3)
High Courts28 Jul 1989Allowed
Swami Distributors Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 90 : (1990) 38 BLJR 368 : (1990) 1 PLJR 210
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7
High Courts27 Jul 1989Dismissed
Surendra Singh Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 496 : (1990) CriLJ 1904 : (1990) 1 PLJR 168
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts27 Jul 1989Dismissed
S.K. Nasiruddin Bidi Merchant Pvt. Ltd. Vs Regional P.F. Commissioner and Another
Patna High Court · (1989) 1 LLJ 19
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts27 Jul 1989Dismissed
S.K. Nasiruddin Bidi Merchant Pvt. Ltd. Vs Regional Provident Fund Commissioner and Another
Patna High Court · (1990) 1 BLJR 348
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 2, 7
High Courts27 Jul 1989Dismissed
Kapil Singh and Others Vs State of Bihar
Patna High Court · (1990) CriLJ 1248 : (1990) 2 PLJR 713
Arms Act, 1959 — Section 19, 25, 26, 27, 3Constitution of India, 1950 — Article 20, 20(2)Contempt of Courts Act, 1971 — Section 2(3)