High Courts06 Apr 1989Dismissed
Udai Kumar Sharma Vs Registrar, Co-operative Societies, Bihar and others
Patna High Court · (1989) PLJR 952
Constitution of India, 1950 — Article 12, 14, 16, 226, 227
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,935 of 2,661
High Courts06 Apr 1989Allowed
Shree L.P. Yadav Vs The Central Warehousing Corporation and Others
Patna High Court · (1989) PLJR 984
Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 43(b)
High Courts04 Apr 1989Allowed
Deb Nandan Mahato Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 585
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5(1), 5(2)
High Courts31 Mar 1989Dismissed
Sudhir Sharma Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 43 : (1989) PLJR 908 : (1989) PLJR 562
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts30 Mar 1989Dismissed
Mochi Lal Singh Vs The Secretary to the Government of India and Others
Patna High Court · (1989) 37 BLJR 499 : (1990) 1 PLJR 233
Central Reserve Police Force Act, 1949 — Section 11, 18Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 58
High Courts30 Mar 1989
Jagdish Prasad Srivastava and Another Vs The State of Bihar
Patna High Court · (1990) 38 BLJR 32 : (1990) CriLJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)
High Courts29 Mar 1989Dismissed
Bhola Ram Chaudhary and Others Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 20 : (1989) PLJR 920
Bihar Land Reforms Act, 1950 — Section 30Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 10
High Courts29 Mar 1989
Mansoor Ali Vs Azizul Rahman and Others
Patna High Court · AIR 1990 Patna 224 : (1991) 39 BLJR 1037 : (1990) 1 PLJR 393
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54
High Courts29 Mar 1989Dismissed
Jagannath Yadav and Others Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 818
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5, 9, 9(2)
High Courts28 Mar 1989Allowed
Mst. Rajrani Asha Devi and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 269 : (1989) PLJR 889
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts28 Mar 1989Allowed
Subrato Shaha Vs State of Bihar and Another
Patna High Court · (1989) 03 PAT CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 21, 420, 468, 471
High Courts28 Mar 1989Allowed
Deota Nath Tiwari and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 189 : (1989) PLJR 580
Constitution of India, 1950 — Article 14, 16, 309
High Courts28 Mar 1989
Smt. Kanti Gupta Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 345 : (1989) PLJR 804
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3(3), 3(4), 4(2)
High Courts27 Mar 1989Allowed
Most. Savitri Devi Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 327 : (1990) 38 BLJR 210 : (1989) PLJR 772
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Evidence Act, 1872 — Section 92
High Courts27 Mar 1989
Krishna Bhagwan Vs State of Bihar
Patna High Court · AIR 1989 Patna 217 : (1991) 39 BLJR 321 : (1991) CriLJ 1283 : (1989) PLJR 507 : (1991) 2 RCR(Criminal) 449
Bihar Children Act, 1982 — Section 22, 22(2), 3, 52Constitution of India, 1950 — Article 14Juvenile Justice Act, 1986 — Section 26, 3, 32, 56, 63
High Courts27 Mar 1989
Akhtar Ali Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 323 : (1989) 37 BLJR 246 : (1989) PLJR 709
Essential Commodities Act, 1955 — Section 3
High Courts27 Mar 1989
Prabhu Yadav and Others Vs Dewki Devi
Patna High Court · (1990) 2 PLJR 33
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210Penal Code, 1860 (IPC) — Section 147, 148, 436
High Courts25 Mar 1989
Udyog Kendra, Jainagar, Madhubani Vs The Mithila Area Electricity Board, Darbhanga and Others
Patna High Court · AIR 1990 Patna 9 : (1990) 1 PLJR 17
Electricity Act, 1910 — Section 24, 52
High Courts23 Mar 1989Dismissed
Mansoor Ali Vs Azizul Rahman
Patna High Court · (1989) 03 PAT CK 0011
High Courts20 Mar 1989
Ashok Kumar Hazra Vs State of Bihar
Patna High Court · (1989) 37 BLJR 314
Essential Commodities Act, 1955 — Section 7