High Courts20 Mar 1989Dismissed
Raghunath Singh Vs State of Bihar
Patna High Court · (1989) PLJR 1009
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 173(1), 173(8), 207Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,936 of 2,661
High Courts18 Mar 1989Allowed
Bhajan Rai and Others Vs The State of Bihar and Another
Patna High Court · (1989) 37 BLJR 292
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts17 Mar 1989Allowed
Laxman Sahni and Others Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 701 : (1990) 1 PLJR 170
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Mar 1989Allowed
Kameshwar Prasad Verma Vs State of Bihar
Patna High Court · (1989) 37 BLJR 232 : (1989) PLJR 628
Land Acquisition Act, 1894 — Section 12, 18, 23, 28, 30
High Courts17 Mar 1989Dismissed
Rajeshwar Prasad and Others Vs State of Bihar and Others
Patna High Court · AIR 1990 Patna 140 : (1989) 37 BLJR 448 : (1990) 1 PLJR 35
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 2, 4Bihar Privileged Persons Homestead Tenancy Rules, 1948 — Rule 5
High Courts17 Mar 1989Dismissed
National Insurance Company Ltd. and Others Vs Narendra Kumar Jhanjhri
Patna High Court · (1990) CriLJ 773
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Essential Commodities Act, 1955 — Section 10(1)Evidence Act, 1872 — Section 106
High Courts16 Mar 1989Dismissed
Ganesh Ram @ Ganesh Chamar Vs State of Bihar
Patna High Court · (1990) 1 BLJR 462
Criminal Procedure Code, 1973 (CrPC) — Section 145, 170, 173, 2, 230Evidence Act, 1872 — Section 32, 4, 45, 74Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
High Courts13 Mar 1989Dismissed
Bhograj Sao Vs Smt. Malti Prasad
Patna High Court · (1991) 1 BLJR 350
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(8), 2, 2(b)
High Courts08 Mar 1989
Bashisht Singh Vs The State of Bihar
Patna High Court · (1989) PLJR 960
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304, 323, 325
High Courts08 Mar 1989Dismissed
Panchanan Sharma Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 313 : (1989) 37 BLJR 462 : (1989) PLJR 437
Bihar State Land Development Bank, Bye Laws Rules — Rule 21, 29
High Courts08 Mar 1989Allowed
S.K.G. Sugar Ltd. Vs The State of Bihar
Patna High Court · (1989) 37 BLJR 64 : (1989) PLJR 532
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 420, 465, 468
High Courts08 Mar 1989Allowed
Jaimangal Ltd. Avantee Hotel and Another Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 190 : (1989) 37 BLJR 470 : (1989) PLJR 1195
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 36(2), 37Electricity Rules, 1956 — Rule 6(3)
High Courts08 Mar 1989Allowed
Bhajan Rai and Others Vs State of Bihar and Another
Patna High Court · (1989) PLJR 776
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts07 Mar 1989Allowed
Dr. Parmanand Prasad Vs Bihar College Service Commission and Others
Patna High Court · (1990) 1 BLJR 356 : (1989) PLJR 768
Bihar College Service Commission Act, 1976 — Section 2, 2(10)Bihar State Universities Act, 1976 — Section 57
High Courts03 Mar 1989Dismissed
Md. Rafiq and Others Vs The State of Bihar and Another
Patna High Court · (1990) 38 BLJR 173 : (1990) CriLJ 717
Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 190(1), 200, 482Penal Code, 1860 (IPC) — Section 436
High Courts02 Mar 1989Dismissed
Ranchi Coal Udyog Co. Society and Others Vs State of Bihar and Others
Patna High Court · (1989) 03 PAT CK 0043
High Courts02 Mar 1989Allowed
Sri Baliram Singh Vs State of Bihar and Another
Patna High Court · (1989) 37 BLJR 228 : (1990) CriLJ 719 : (1989) PLJR 793 : (1989) PLJR 600
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Electricity (Supply) Act, 1948 — Section 81, 82Electricity Act, 1910 — Section 20, 56, 56(1), 56(2)
High Courts01 Mar 1989Dismissed
Vishwanath Prasad Murarka Vs Sri Yamuna Prasad
Patna High Court · (1989) 37 BLJR 244 : (1989) PLJR 674
Arbitration Act, 1940 — Section 8Partnership Act, 1932 — Section 69
High Courts28 Feb 1989Dismissed
Upendra Nayak and Another Vs State of Bihar
Patna High Court · (1990) 1 BLJR 148 : (1990) 1 PLJR 94
Minimum Wages Act, 1948 — Section 2, 22A, 27
High Courts28 Feb 1989Allowed
Parmhans Vajpayee and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 332 : (1990) 38 BLJR 29 : (1989) PLJR 797
Constitution of India, 1950 — Article 19, 25Police Act, 1861 — Section 30, 30A