High Courts26 Apr 1989Allowed
Rajendra Behl @ Bahal Vs Deshraj Singh
Patna High Court · (1989) PLJR 1162
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107, 108
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,933 of 2,661
High Courts26 Apr 1989Dismissed
Sahadeo Mishra Vs The Ranchi University and Others
Patna High Court · (1989) 37 BLJR 1 : (1989) PLJR 1067
High Courts25 Apr 1989Dismissed
Binod Singh Vs State of Bihar and Others
Patna High Court · (1990) CriLJ 1392 : (1989) PLJR 1073
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12(2)Constitution of India, 1950 — Article 22(5), 32
High Courts25 Apr 1989Allowed
Secretary, Balika Siksha Bhawan, Ranchi and Another Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 126 : (1990) 1 PLJR 61
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 5, 8Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983 — Rule 3
High Courts25 Apr 1989Dismissed
Binod Singh @ Binod Kumar Singh Vs District Magistrate and Others
Patna High Court · (1990) 1 BLJR 308
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 22, 32National Security Act, 1980 — Section 14, 3
High Courts24 Apr 1989
Banwarilal Satyanarain and Others Vs State of Bihar and Another
Patna High Court · (1990) 38 BLJR 5 : (1989) 80 CTR 31 : (1989) 179 ITR 387 : (1990) 1 PLJR 107 : (1989) 46 TAXMAN 289
Income Tax Act, 1961 — Section 194A, 201, 221, 264, 276B
High Courts24 Apr 1989Allowed
Dr. Birendra Kumar Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 324 : (1989) PLJR 925
Constitution of India, 1950 — Article 14, 16, 309
High Courts21 Apr 1989
Balmukund Jha Vs Maina Devi @ Mana Devi and Others
Patna High Court · (1989) 04 PAT CK 0047
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Apr 1989Dismissed
Ram Ekbal Sah and Others Vs The State of Bihar and Another
Patna High Court · (1990) 1 PLJR 612
Arms Act, 1959 — Section 17, 27, 39Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts21 Apr 1989Dismissed
Padam Singh Jain Vs Chandra Brothers and Others
Patna High Court · AIR 1990 Patna 95 : (1990) 1 PLJR 797 : (1990) 2 RCR(Rent) 121
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 13, 14Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 2 Rule 3Partnership Act, 1932 — Section 69(2)
High Courts20 Apr 1989
The Management of Khas Karanpura Colliery of Central Coal Fields Ltd. Vs Regional Labour Commissioner and Others
Patna High Court · (1989) 2 LLJ 395 : (1990) 1 PLJR 21
Payment of Gratuity Act, 1972 — Section 2, 7
High Courts20 Apr 1989Allowed
Dharmadeo Yadav and Another Vs State of Bihar and Others
Patna High Court · (1990) CriLJ 1969 : (1990) 2 PLJR 169
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6A(8), 6A(9)
High Courts20 Apr 1989Dismissed
Book Bond Employees Union Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 BLJR 145
Income Tax Act, 1961 — Section 14, 15, 17, 2, 4
High Courts20 Apr 1989
The Management of Khas Karanpura Colliery of Central Coalfields Ltd. Vs Regional Labour Commissioner and Others
Patna High Court · (1989) 37 BLJR 249 : (1989) PLJR 633
Payment of Gratuity Act, 1972 — Section 2, 7
High Courts20 Apr 1989
Brooke Bond Employees Union Vs Union of India (UOI) and Others
Patna High Court · (1989) 79 CTR 154 : (1989) 179 ITR 533 : (1990) 1 PLJR 224 : (1989) 46 TAXMAN 203
Income Tax Act, 1961 — Section 14, 15, 17, 2(24)
High Courts20 Apr 1989Allowed
Kedar Das Vs Food Corporation of India and others
Patna High Court · (1989) PLJR 1002
Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 18(1)
High Courts20 Apr 1989Allowed
Abdul Aziz Khan Vs Abdul Hafiz Khan
Patna High Court · (1991) 39 BLJR 1104 : (1991) 2 PLJR 752
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(c), 11F, 14(8)
High Courts19 Apr 1989Allowed
M/s. Azad Builders, Ranchi Vs Union of India and another
Patna High Court · (1989) PLJR 1020
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Apr 1989Allowed
Brij Bihari Singh Vs State of Bihar and Another Shyam Bihari Rai Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 219 : (1990) 2 PLJR 217
Constitution of India, 1950 — Article 12, 14, 16, 226, 311