High Courts25 Nov 1988Allowed
Rabindar Nath Mishra and Others Vs Jainath Singh
Patna High Court · (1990) 1 BLJR 237 : (1990) 1 PLJR 369
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(C)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,941 of 2,661
High Courts24 Nov 1988Allowed
Amarendra Kumar Singh Vs The State of Bihar and anr
Patna High Court · (1989) PLJR 122
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 448, 457, 461
High Courts24 Nov 1988
Commissioner of Income Tax Vs Jagarnath Prasad Chhawchharia
Patna High Court · (1989) 176 ITR 217 : (1989) 43 TAXMAN 155
Income Tax Act, 1961 — Section 256(1), 260
High Courts24 Nov 1988Dismissed
Cee Bee Stone Works Vs Union of India (UOI) and Others
Patna High Court · (1992) 2 PLJR 584
Constitution of India, 1950 — Article 227, 266Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(2), 1(3), 1(4), 1(5)
High Courts22 Nov 1988Dismissed
Anwar Ali Vs Amirul Haque and Others
Patna High Court · (1989) PLJR 579
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(b), 4(c)
High Courts21 Nov 1988Allowed
D.K. Roy Vs State of Bihar and Another
Patna High Court · (1989) 37 BLJR 27 : (1988) PLJR 1153
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts19 Nov 1988Dismissed
Jainath Mahto and Others Vs Ganesh Pathak and Another
Patna High Court · (1989) PLJR 462
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 41
High Courts18 Nov 1988Dismissed
Madan Chand Gulecha and Others Vs Surjan Singh Sadana and Sons and Others
Patna High Court · (1989) 37 BLJR 55
Partnership Act, 1932 — Section 19(2)(c), 19(g), 72
High Courts16 Nov 1988
M.N. Mishra Vs Union of India and Others
Patna High Court · (1989) PLJR 524
Constitution of India, 1950 — Article 311, 311(2)Government of India Act, 1935 — Section 240, 240(3)
High Courts16 Nov 1988
Bashisht Singh Vs State of Bihar
Patna High Court · (1989) 37 BLJR 116
Penal Code, 1860 (IPC) — Section 304, 323, 325, 360
High Courts08 Nov 1988Dismissed
Brijraj Kishan Das Vs Zahida Begum and Another
Patna High Court · (1991) 1 BLJR 390
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts08 Nov 1988Allowed
Sia Sharan Sinha Vs The Hon''ble Chief Justice H.C. Patna and Others
Patna High Court · (1989) 37 BLJR 301 : (1989) PLJR 9
High Courts07 Nov 1988Allowed
Champa Lal Sharma Vs Smt. Sunita Maitra
Patna High Court · (1990) 38 BLJR 268 : (1989) PLJR 381
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ABihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Transfer of Property Act, 1882 — Section 106
High Courts07 Nov 1988Allowed
Rajdeo Prasad and Others Vs The State of Bihar and anr
Patna High Court · (1990) 2 PLJR 206
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 213(1)Minimum Wages Act, 1948 — Section 10
High Courts07 Nov 1988Allowed
Subodh Kumar Jha and Others Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 1
High Courts07 Nov 1988Allowed
Mahesh Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 680
High Courts07 Nov 1988Dismissed
Indrajeet Singh Vs Dena Bank and Others
Patna High Court · (1989) 37 BLJR 125
Constitution of India, 1950 — Article 12, 14, 21, 226, 227
High Courts04 Nov 1988Allowed
Pashupati Mishra Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 119 : (1989) PLJR 1114
Constitution of India, 1950 — Article 311
High Courts03 Nov 1988
Nand Kishore Singh Vs Sri Ram Ahir
Patna High Court · (1988) PLJR 256
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 41 Rule 1, Order 6 Rule 6, Order 7 Rule 7, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13, 21, 23Limitation Act, 1963 — Section 5
High Courts14 Oct 1988Allowed
Smt. Geeta Devi Vs The State of Bihar
Patna High Court · (1989) 37 BLJR 34 : (1989) PLJR 552
Essential Commodities Act, 1955 — Section 2, 7