High Courts18 Apr 1989Allowed
Dhanbad Flour Mills Vs The State of Bihar and Others
Patna High Court · (1990) 1 PLJR 494
Bihar Finance Act, 1981 — Section 11(3), 12, 13, 14, 14(1)Central Sales Tax Act, 1956 — Section 14
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,934 of 2,661
High Courts17 Apr 1989Dismissed
Umadhar Prasad Singh Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 14 : (1989) 37 BLJR 57 : (1989) PLJR 907
Constitution of India, 1950 — Article 178, 179, 212, 226
High Courts17 Apr 1989Allowed
Dr. Jagannath Mishra Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 11 : (1989) 37 BLJR 514 : (1989) PLJR 789
Constitution of India, 1950 — Article 141, 226
High Courts15 Apr 1989Allowed
The Tata Iron and Steel Co. Ltd. and Another Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1989) 37 BLJR 276
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Apr 1989
The Tata Iron and Steel Co., Ltd. and Another Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1989) 2 LLJ 449 : (1989) PLJR 650
Criminal Procedure Code, 1973 (CrPC) — Section 20
High Courts15 Apr 1989Allowed
Ram Ekbal Singh Vs State of Bihar and Another
Patna High Court · (1989) 37 BLJR 30 : (1989) PLJR 638
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Apr 1989Allowed
Kanhaiya Mahto @ Kanhaiya Prasad @ Kanhaiya Singh Vs State of Bihar
Patna High Court · (1989) 37 BLJR 255
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 482Penal Code, 1860 (IPC) — Section 363, 366, 366A
High Courts15 Apr 1989Dismissed
Mohd. Kaleemuddin Vs The Union of India (UOI) and Others
Patna High Court · (1990) 1 BLJR 176 : (1990) 1 PLJR 334
Citizenship Act, 1955 — Section 9
High Courts13 Apr 1989Allowed
Sapt Lal Rai and Another Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 756
Customs Act, 1962 — Section 135Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts13 Apr 1989
Tata Robins Fraser Co. Ltd. and The Tata Iron and Steel Co. Ltd. Vs The residing Officer, Labour Court and Another
Patna High Court · (1989) 2 LLJ 443
Industrial Disputes Act, 1947 — Section 2A
High Courts13 Apr 1989Allowed
Tata Robins Fraser Company Ltd. and The Tata Iron and Steel Co. Ltd. Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1989) 37 BLJR 555 : (1989) PLJR 1153
Industrial Disputes Act, 1947 — Section 2A
High Courts13 Apr 1989Allowed
Sant Lal Rai Vs State of Bihar
Patna High Court · (1989) 37 BLJR 385
Customs Act, 1962 — Section 135Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 2(C), 3(I)
High Courts11 Apr 1989
Ishwari Prasad Jhunjhunwala Vs Bihar State Religious Trust Board, Patna
Patna High Court · AIR 1989 Patna 349
Bihar Hindu Religious Trusts Act, 1950 — Section 28(2), 33Constitution of India, 1950 — Article 226
High Courts11 Apr 1989
Vinita Vs Dr. Amar Nath Mishra and Another
Patna High Court · (1989) 37 BLJR 164 : (1989) PLJR 612
High Courts10 Apr 1989Dismissed
Satish Kumar and Others Vs State of Bihar Vijaya Nand Raj, Rambilas Prasad and Another Vs Registrat, Co-operative Societies and Others
Patna High Court · (1989) 37 BLJR 138 : (1990) 1 PLJR 219 : (1989) PLJR 566
Constitution of India, 1950 — Article 14, 16
High Courts10 Apr 1989
K.P. Verma Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 276 : (1989) PLJR 1031
Bihar Superior Judicial Service Rules, 1951 — Rule 1, 6Constitution of India, 1950 — Article 226, 233, 234, 235
High Courts10 Apr 1989Allowed
Sri Rama Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 04 PAT CK 0001
Bihar Land Reforms Act, 1950 — Section 4H
High Courts08 Apr 1989
Sushri Priti Biswas Vs The State of Bihar and Others
Patna High Court · (1989) 04 PAT CK 0045
Constitution of India, 1950 — Article 12, 14, 16, 162, 309
High Courts07 Apr 1989
Dr. Sanjay Kumar Sinha and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 241 : (1989) 37 BLJR 331 : (1989) PLJR 759
Constitution of India, 1950 — Article 226
High Courts07 Apr 1989Dismissed
Mangal Sinha Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 482 : (1990) 1 PLJR 23
Specific Relief Act, 1963 — Section 14, 34