High Courts30 Dec 1986
Pinak Pani Refractory and Institution Vs Central Coal Field Ltd. and Others
Patna High Court · (1987) 35 BLJR 402
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 1 of 18
High Courts28 Dec 1986Dismissed
The State of Bihar and Another Vs Gulabi Devi and Others
Patna High Court · (1986) PLJR 1174
Arbitration Act, 1940 — Section 14, 14(1)(2), 20Constitution of India, 1950 — Article 299, 299(1)
High Courts23 Dec 1986Allowed
R. P. Raja Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 275
Constitution of India, 1950 — Article 14, 310, 310(1), 311, 311(2)General Clauses Act, 1897 — Section 14, 16, 21, 9Government Of India Act, 1915 — Section 96B(1)
High Courts23 Dec 1986Allowed
Indrath Sakchit Berojgar Motor Parivaban Sahkari Samittee (unlimited) and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 218
Motor Vehicles Act, 1988 — Section 68(c), 68(D), 68F
High Courts23 Dec 1986Allowed
R.P. Raja Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 116
Bihar Regional Development Authorities Act, 1981 — Section 3, 3(3), 3(7), 4, 5Constitution of India, 1950 — Article 14, 226, 310, 311
High Courts23 Dec 1986Allowed
Vishnu Auto Distributers and Others Vs The State of Bihar and Others
Patna High Court · (1987) 66 STC 192
Constitution of India, 1950 — Article 301, 304
High Courts19 Dec 1986
Arjun Das Vs State of Bihar
Patna High Court · (1988) 36 BLJR 95 : (1987) PLJR 762
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 385, 409, 468, 471
High Courts17 Dec 1986
Commissioner of Income Tax Vs Shankar Lal Budhia
Patna High Court · (1987) 35 BLJR 346 : (1987) 61 CTR 298 : (1987) 165 ITR 380 : (1987) PLJR 145 : (1987) 30 TAXMAN 573
High Courts16 Dec 1986Allowed
Maksudan Prasad Kesarwani alias Maksudan Prasad Vs Abid Ahmad and Others
Patna High Court · (1986) PLJR 260
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 11(1)(d), 13Contract Act, 1872 — Section 11, 13, 60
High Courts16 Dec 1986Allowed
Bhagwan Singh and Others Vs Ram Balak Singh and Another
Patna High Court · AIR 1988 Patna 166 : (1987) 35 BLJR 579 : (1987) PLJR 427
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 19, Order 5 Rule 19A
High Courts15 Dec 1986
Dhaka Singh and etc. Vs Baleshwar Prasad Singh and Others
Patna High Court · AIR 1988 Patna 160 : (1987) 35 BLJR 426
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 43
High Courts12 Dec 1986Dismissed
Dipen Kumar Das Vs Mahanand Das
Patna High Court · (1986) PLJR 729
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 20 Rule 15, Order 8 Rule 1, Order 8 Rule 5(2)
High Courts11 Dec 1986
Mahabir Flour Mills Vs Commissioner of Commercial Taxes and Another
Patna High Court · (1987) PLJR 624 : (1987) 65 STC 296
Constitution of India, 1950 — Article 348
High Courts11 Dec 1986
Managing Committee of Maulana Mazharul Haque Primary Teachers Education and Bachelor of Education College, Kortonha, Hajipur Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 249 : (1987) 35 BLJR 339 : (1987) PLJR 153
Constitution of India, 1950 — Article 226
High Courts11 Dec 1986Dismissed
Paritosh Maity and etc. Vs Ghasiram Maity and Another
Patna High Court · AIR 1987 Patna 167 : (1988) 36 BLJR 34 : (1987) PLJR 354
Bihar and Orissa Tenancy (Amendment) Act, 1920 — Section 139A, 258, 84, 87, 87(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Dec 1986Allowed
Parmanand Thakur Vs Commissioner, Coal Mines Welfare Organisation
Patna High Court · (1987) 2 ACC 158 : (1987) ACJ 551 : AIR 1988 Patna 156 : (1987) 35 BLJR 818 : (1989) 66 CompCas 398 : (1987) PLJR 350
Motor Vehicles Act, 1939 — Section 110, 110A(1), 2(18), 94(3), 95(1)
High Courts09 Dec 1986Allowed
Banwali Mahto Vs Jagdish Choudhary
Patna High Court · (1987) 35 BLJR 431
Transfer of Property Act, 1882 — Section 106
High Courts05 Dec 1986
Shyam kishore prasad Vs The State of Bihar
Patna High Court · (1986) PLJR 78
Essential Commodities Act, 1955 — Section 6B
High Courts01 Dec 1986Dismissed
Pradip Narain Singh and Others Vs Brij Nandan Prasad and Others
Patna High Court · (1986) PLJR 207
Civil Procedure Code, 1908 (CPC) — Section 4(4), 97(2)(r)
High Courts28 Nov 1986Dismissed
Dr. Mahendra Thakur Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 548
Constitution of India, 1950 — Article 320