COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 1,943 of 2,661

High Courts29 Sept 1988Allowed

Ramjee Pandey and Others Vs State of Bihar

Patna High Court · (1989) 37 BLJR 18 : (1989) PLJR 890

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 57Penal Code, 1860 (IPC) — Section 302, 34

High Courts28 Sept 1988Dismissed

Lallan Prasad @ Raghubir Prasad and Others Vs Sri Mangla Prasad and Others

Patna High Court · (1990) 1 PLJR 257

High Courts27 Sept 1988

Birendra Singh Vs The State of Bihar and Others

Patna High Court · (1989) 37 BLJR 355 : (1989) PLJR 778

Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 201

High Courts27 Sept 1988Allowed

Tata Engineering and Locomotive Company Limited and Another Vs Union of India (UOI) and Others

Patna High Court · (1991) 33 ECR 104

Central Excises and Salt Act, 1944 — Section 4

High Courts26 Sept 1988

Harijiwan Sahu Vs Jairam Sahu and Others

Patna High Court · AIR 1989 Patna 96

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 114, 65Limitation Act, 1963 — Section 4

High Courts26 Sept 1988Allowed

M/s Eclat Construction (P) Ltd. Patna-1 Vs Commissioner of Income Tax, Bihar, Patna

Patna High Court · (1989) PLJR 1008

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Income Tax Act, 1961 — Section 256(2)

High Courts23 Sept 1988

Gauri Shanker Singh and Another Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 673

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10A, 35

High Courts23 Sept 1988Allowed

Superintending Engineer, Tube-well Circle, Begusarai and another Vs Samilur Rahaman and another

Patna High Court · (1989) PLJR 435

High Courts23 Sept 1988

Awadesh Prasad Vs State of Bihar and Others

Patna High Court · (1989) CriLJ 1029 : (1989) PLJR 140

Penal Code, 1860 (IPC) — Section 153A, 173, 307, 321, 324

High Courts22 Sept 1988Allowed

Rajgrihi Rai @ Rajgrih Rai and Others Vs Ram Rekha Rai and Others

Patna High Court · (1989) 37 BLJR 319 : (1989) PLJR 78

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts22 Sept 1988

K.P. Verma and I.K. Saran Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 1036

Bihar Administrative Tribunal Act, 1981 — Section 6(2)Constitution of India, 1950 — Article 311(2), 323A

High Courts19 Sept 1988Allowed

Mobarak Khan Vs Asiman Khatoon and others

Patna High Court · (1989) PLJR 116

High Courts16 Sept 1988Allowed

M/s Hanutram Jawahirlal and anr Vs The State of Bihar

Patna High Court · (1989) PLJR 234

Criminal Procedure Code, 1973 (CrPC) — Section 157, 414, 482Penal Code, 1860 (IPC) — Section 379, 414

High Courts16 Sept 1988Dismissed

Ratan Deo Singh Vs State of Bihar

Patna High Court · (1989) PLJR 991

Arms Act, 1959 — Section 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 143, 147, 149, 27, 307

High Courts13 Sept 1988Allowed

Yogendra Singh and others Vs Md. Islam and others

Patna High Court · (1993) 1 PLJR 571

Partition Act, 1893 — Section 4

High Courts13 Sept 1988Allowed

Om Chandra Vs Smt. Sheobrat Koer and Others

Patna High Court · (1990) 38 BLJR 863 : (1990) 1 PLJR 545

Civil Procedure Code, 1908 (CPC) — Section 151, 48

High Courts13 Sept 1988

Sarbeshwar Pragnait Vs State of Bihar

Patna High Court · (1989) CriLJ 1516

Penal Code, 1860 (IPC) — Section 302, 304

High Courts07 Sept 1988Dismissed

National Insurance Co. Vs Abejan Nissa and Others

Patna High Court · (1991) 1 BLJR 379

Motor Vehicles Act, 1939 — Section 110D, 95, 95(2)

High Courts06 Sept 1988

Kamla Prasad Roy and Another Vs Binod Kumar Roy

Patna High Court · (1988) PLJR 975

Bar Council of India Rules, 1975 — Rule 9

High Courts05 Sept 1988Dismissed

Bihar Cotton Mills Ltd. and Others Vs State of Bihar and Another

Patna High Court · (1990) 67 CompCas 143 : (1989) PLJR 446

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14A(1), 14A(2), 14AC