High Courts23 Jan 1989Allowed
Rabi Shankar Upadhyay Vs Ram Kewal Ram Sonar and Others
Patna High Court · (1989) 37 BLJR 530 : (1989) PLJR 404
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,939 of 2,661
High Courts21 Jan 1989Allowed
National Insurance Company Limited and Another Vs Saritibir Singh and Another
Patna High Court · (1989) 01 PAT CK 0008
Arbitration Act, 1940 — Section 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts20 Jan 1989Allowed
Smt. Pravabati Sengupta Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 544 : (1989) PLJR 485
Constitution of India, 1950 — Article 311
High Courts19 Jan 1989Allowed
M/s Mithila Cycle Centre Vs The State of Bihar
Patna High Court · (1990) 2 PLJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 11, 190, 190(1)Essential Commodities Act, 1955 — Section 11, 7Penal Code, 1860 (IPC) — Section 21
High Courts17 Jan 1989Dismissed
Ratindra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1992) 1 BLJR 383 : (1989) PLJR 420
Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 1989Dismissed
Rabindra Kumar Singh Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 526 : (1989) PLJR 420
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 1989Allowed
Ayodhya Ram Vs Employer in relation to the Management of Bokaro Steel Plant and Others
Patna High Court · (1989) 37 BLJR 271 : (1989) PLJR 641
High Courts16 Jan 1989
Dhobi Yadav and another Vs The State of Bihar
Patna High Court · (1989) PLJR 867
Criminal Procedure Code, 1973 (CrPC) — Section 291, 294, 313, 357Evidence Act, 1872 — Section 32, 32(1), 45, 74Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 370
High Courts12 Jan 1989Allowed
Smt. Kunti Sharma and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 490 : (1990) 1 PLJR 66
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 9Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(2), 11
High Courts10 Jan 1989Allowed
Bankey Bihari Yadav Vs State of Bihar and Others
Patna High Court · (1990) 1 BLJR 363 : (1989) PLJR 974
Bihar Pension Rules, 1950 — Rule 96
High Courts09 Jan 1989Allowed
Smt. Rajeahwari Devi and another Vs Anil Kumar and another
Patna High Court · (1989) PLJR 988
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7
High Courts09 Jan 1989
Arjun Singh Vs Smt. Sudamia Devi and Others
Patna High Court · (1989) PLJR 197
Limitation Act, 1963 — Section 5
High Courts06 Jan 1989Allowed
A.S. Dhupia and Company (T.R.C.P. Works) Vs Union of India (UOI) and Others
Patna High Court · (1990) 1 PLJR 399
Bihar Finance Act, 1981 — Section 11Bihar Sales Tax Rules, 1983 — Rule 13ACentral Sales Tax Act, 1956 — Section 14
High Courts06 Jan 1989Allowed
Vyas Singh and Others Vs Singal Mahto and Others
Patna High Court · (1990) 2 PLJR 192
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(c)Civil Procedure Code, 1908 (CPC) — Section 145
High Courts06 Jan 1989Dismissed
Chandrapaul Saw Mills Vs Bihar State Electricity Board and Others
Patna High Court · AIR 1990 Patna 142 : (1991) 39 BLJR 854 : (1989) PLJR 1064
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 28
High Courts06 Jan 1989
Mosstt. Biro Devi Vs Sardar Singh and others
Patna High Court · (1989) PLJR 1028
Succession Act, 1925 — Section 383
High Courts06 Jan 1989Dismissed
Gyan Roy and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 506 : (1989) PLJR 572
Constitution of India, 1950 — Article 226, 227Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24, 3, 4, 6, 7
High Courts06 Jan 1989Allowed
Mohan Saraf Vs The State of Bihar
Patna High Court · (1989) PLJR 950
Essential Commodities Act, 1955 — Section 7
High Courts05 Jan 1989Allowed
Srinarain Sinha Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 148 : (1989) PLJR 538
High Courts05 Jan 1989Allowed
Suresh Chandra Singh Vs Madan Mohan Tiwary and Another
Patna High Court · (1990) 1 PLJR 787