High Courts03 Sept 1988Allowed
Md. Fahimuddin Vs Godhan Prasad Singh and Another
Patna High Court · (1989) PLJR 899
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(e), 14, 14(4)
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,944 of 2,661
High Courts02 Sept 1988
Awadheshwar Singh and Others, Rangnath Singh and Others, Raghubansh Singh and Another and Surendra Singh and Another Vs State of Bihar
Patna High Court · (1989) 37 BLJR 259
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 140, 141, 147, 148, 149
High Courts01 Sept 1988Allowed
Kinu Mahto Vs State of Bihar
Patna High Court · (1989) 37 BLJR 8
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Aug 1988
The Managing Committee of Maulana Abul Kalam Azad Primary Teachers Education College Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 248 : (1989) 37 BLJR 184 : (1989) PLJR 596
Constitution of India, 1950 — Article 141, 30Primary Teachers Education College (Control and Regulation) Act, 1982 — Section 1
High Courts30 Aug 1988Dismissed
Ashok Kumar Chaudhary Vs Hindustan Petroleum Corporation Ltd. and others
Patna High Court · (1989) PLJR 1108
Constitution of India, 1950 — Article 14, 226
High Courts26 Aug 1988Allowed
Madan Lal Jain Vs Union of India (UOI) and Others
Patna High Court · AIR 1989 Patna 318 : (1989) 37 BLJR 326 : (1988) PLJR 1116
Mineral Concession Rules, 1960 — Rule 28(3), 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 8(2)
High Courts22 Aug 1988
Commissioner of Income Tax Vs Smt. Sharda Devi Lath
Patna High Court · (1989) 175 ITR 566
Income Tax Act, 1961 — Section 263, 263(1)
High Courts20 Aug 1988Allowed
Tata Iron and Steel Co. Ltd., Jamshedpur Vs Bihar State Electricity Board and Others
Patna High Court · AIR 1989 Patna 119 : (1989) PLJR 337
Electricity Act, 1910 — Section 24
High Courts20 Aug 1988Allowed
Raj Kumar Sah and Others Vs Mahendra Prasad Shaw and Others
Patna High Court · (1990) 38 BLJR 887 : (1988) PLJR 961
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Aug 1988Allowed
Chandra Ket Singh Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 783
Constitution of India, 1950 — Article 311(2)
High Courts17 Aug 1988Dismissed
Haldhar Prasad Singh Vs Giridih Municipality and Others
Patna High Court · AIR 1989 Patna 321 : (1989) PLJR 278
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 11Constitution of India, 1950 — Article 226
High Courts13 Aug 1988Dismissed
Om Chandra Vs Smt. Sheobrat Kaur and Others
Patna High Court · (1988) 08 PAT CK 0003
Civil Procedure Code, 1908 (CPC) — Section 151, 48
High Courts12 Aug 1988
Tung Nath Ojha Vs Haji Nasiruddin Khan
Patna High Court · (1989) CriLJ 1846 : (1989) PLJR 558
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 202Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 347, 386, 389
High Courts12 Aug 1988
Smt. Rama Sharma Vs Pinki Sharma and Others
Patna High Court · (1989) CriLJ 2153 : (1990) 1 PLJR 313
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 169, 173, 190Penal Code, 1860 (IPC) — Section 109, 307, 324, 376, 384Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts09 Aug 1988Dismissed
Parimal Kumar Das Vs Renu Mitra and Others
Patna High Court · (1990) 1 PLJR 532
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(2), Order 47 Rule 1Limitation Act, 1963 — Article 124
High Courts09 Aug 1988Allowed
Tata Iron and Steel Co. Ltd. Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 38 : (1990) 78 STC 277
Bihar Finance Act, 1981 — Section 19, 33
High Courts09 Aug 1988Dismissed
Deonath Munda Vs Lohan Mahato and Others
Patna High Court · (1991) 1 BLJR 141
Limitation Act, 1963 — Section 5
High Courts08 Aug 1988Allowed
Management of M/s India Oil Corporation Ltd. Vs Their Workmen, Deep Narain Prasad and another
Patna High Court · (1989) PLJR 1061
High Courts05 Aug 1988Allowed
Kashi Nath Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 323 : (1988) PLJR 1130
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482