High Courts26 May 1988Allowed
Bharat Coking Coal Ltd. and etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 335
Constitution of India, 1950 — Article 14, 19, 245Essential Commodities Act, 1955 — Section 16, 3, 5
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,947 of 2,661
High Courts25 May 1988Dismissed
Awadh Rai and Others Vs Mewalal Rai and Others
Patna High Court · AIR 1989 Patna 94 : (1989) 37 BLJR 79 : (1989) PLJR 38
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3
High Courts25 May 1988
Chandra Nath Thakur Vs Bihar Sanskrit Shiksha Board and Others Managing Committee Shri Bhagirat Madhyamik Sanskrit Vidyalaya and Another Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 866
Bihar Sanskrit Shiksha Education Board Act, 1981 — Section 44
High Courts23 May 1988Dismissed
M/s. Amrapali Films Ltd Vs State of Bihar and others
Patna High Court · (1989) PLJR 199
Constitution of India, 1950 — Article 14, 207, 213, 213(1), 226
High Courts23 May 1988Allowed
Deonandan Rai Vs The State of Bihar and Another
Patna High Court · (1989) PLJR 913
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190
High Courts23 May 1988Partly Allowed
The Oriental Fire and General Insurance Company Vs Smt. Panapati Devi and Others
Patna High Court · (1989) ACJ 678 : AIR 1989 Patna 183 : (1989) PLJR 45
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 95(2), 96(2)
High Courts23 May 1988Allowed
Radhe Shyam Prasad Vs Mostt. Shiv Dulari Devi
Patna High Court · AIR 1989 Patna 179
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts19 May 1988Allowed
Dumaraon Properties and Enterprises (Pvt.) Ltd. Vs The State of Bihar and Others
Patna High Court · AIR 1988 Patna 330 : (1991) 39 BLJR 428 : (1989) PLJR 32
Bihar Land Reforms Act, 1950 — Section 5, 7, 7A
High Courts19 May 1988Allowed
Chunchun Chaudhary Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 34
Bihar Tenancy Act, 1885 — Section 106, 107, 108, 109Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts13 May 1988
Rajendra Kumar Singh @ Raju Vs The State of Bihar
Patna High Court · (1988) PLJR 977
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 399, 402
High Courts13 May 1988Allowed
Doman Paswan and Others Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 341 : (1988) PLJR 968
Bihar Regional Development Authorities Act, 1981 — Section 23Land Acquisition Act, 1894 — Section 4
High Courts13 May 1988Allowed
Bharat Coking Coal Ltd. Vs United Commercial Bank and Another
Patna High Court · AIR 1989 Patna 153 : (1988) PLJR 936
Civil Procedure Code, 1908 (CPC) — Section 11, 9Coking Coal Mines (Nationalisation) Act, 1972 — Section 23, 9
High Courts13 May 1988Allowed
Indraman Karan and Another Vs Bali Ram Singh and Another
Patna High Court · AIR 1988 Patna 350 : (1988) 36 BLJR 651
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts13 May 1988Allowed
Miajan Khan Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 389
Bihar Tenancy Act, 1885 — Section 48E, 48E(1), 48E(10)
High Courts12 May 1988
Syed Karar Haider Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 980
High Courts12 May 1988
Ramesh Chandra Vs State of Bihar and Another
Patna High Court · (1989) CriLJ 476 : (1989) PLJR 317
Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 2, 201, 202
High Courts12 May 1988Dismissed
Jai Mangal Prasad (Mahto) and Others Vs The State of Bihar
Patna High Court · (1989) 37 BLJR 72 : (1989) PLJR 231
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 447
High Courts12 May 1988Allowed
Satya Narayan Patar Vs State of Bihar
Patna High Court · (1988) 36 BLJR 624
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts12 May 1988
Md. Iqbal Ahmed and Others Vs The State of Bihar
Patna High Court · (1988) PLJR 958
Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 39, 52Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 May 1988Dismissed
Chandu Singh and 4 Others Vs The State of Bihar and Another
Patna High Court · (1989) PLJR 7
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(6), 117(3), 251