Criminal Procedure Code, 1973 (CrPC) — Section 482General Insurance Business (Nationalisation) Act, 1972 — Section 30, 38Penal Code, 1860 (IPC) — Section 109, 120B, 21, 420, 427

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High Courts05 May 1989Allowed

Sudanis Prasad Keshri and others Vs Tapeshwar Sao and others

Patna High Court · (1989) PLJR 819

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Transfer of Property Act, 1882 — Section 123

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High Courts05 May 1989Allowed

Srimati Sakuntala and Others Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 387

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High Courts05 May 1989Allowed

Sudama Prasad Keshri and Others Vs Tapeshwar Sao and Others

Patna High Court · (1989) PLJR 819

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Limitation Act, 1963 — Article 94Transfer of Property Act, 1882 — Section 123

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High Courts04 May 1989

Premlata Roy and Another Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 331 : (1989) PLJR 959

Constitution of India, 1950 — Article 226

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High Courts03 May 1989Allowed

Manjulata Kanth Vs The State of Bihar and Others

Patna High Court · (1989) 37 BLJR 66 : (1989) PLJR 993

Constitution of India, 1950 — Article 14, 16Public Employment (Requirement as to Residence) Act, 1957 — Section 3

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High Courts02 May 1989Dismissed

Ashok Kumar Singh and Others Vs State of Bihar and Others

Patna High Court · (1990) 1 BLJR 415 : (1991) 1 PLJR 148

Constitution of India, 1950 — Article 14, 16Electricity (Supply) Act, 1948 — Section 78A, 79, 79A

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High Courts02 May 1989Dismissed

Joganda Mal Vs Bhagwan Mishra

Patna High Court · (1989) 37 BLJR 548

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Transfer of Property Act, 1882 — Section 106

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High Courts01 May 1989Dismissed

Rajendra Prasad Vs Manoharlal Gupta and Others

Patna High Court · (1991) 1 BLJR 601 : (1991) 1 PLJR 545

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts01 May 1989Allowed

Bachchu Prasad Singh Vs Bharat Wagon and Engineering Company

Patna High Court · (1990) 1 BLJR 215 : (1990) 1 PLJR 536

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A, 35Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F

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High Courts01 May 1989Allowed

Naresh Sahay and Another Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 477

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 172, 174, 175, 176, 177

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High Courts28 Apr 1989Allowed

Raj Narain Singh Vs State of Bihar

Patna High Court · (1989) 37 BLJR 265

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 148, 307, 34, 341

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High Courts28 Apr 1989Allowed

Janki Sao Vs The State of Bihar and Others

Patna High Court · (1990) 1 PLJR 559

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 203Penal Code, 1860 (IPC) — Section 379, 427

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High Courts27 Apr 1989

Smt. Chhabi Rani Sahoo Vs State of Bihar and Others

Patna High Court · (1989) 37 BLJR 552

Chotanagpur Tenancy Act, 1908 — Section 46

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High Courts27 Apr 1989Allowed

Indian Alluminium Co. Ltd. and Another etc. Vs State of Bihar and Others

Patna High Court · AIR 1990 Patna 120

Bengal Cess (Amendment) Act, 1981 — Section 6Constitution of India, 1950 — Article 265Mines and Minerals (Development and Regulation) Act, 1957 — Section 1

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