COURT ARCHIVE

Patna High Court judgments, 1986

342 judgments · page 10 of 18

High Courts13 May 1986Allowed

Raj Narayan Singh Vs Presiding Officer, Labour Court, Bokaro Steel City and and Another

Patna High Court · (1986) PLJR 1000

Bihar Shops and Establishments Act, 1953 — Section 26, 26(1)Constitution of India, 1950 — Article 12, 120, 124, 14, 226Motor Transport Workers Act, 1961 — Section 2(b)

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High Courts12 May 1986Dismissed

Sheolal Vs Anantdeo Mishra

Patna High Court · (1987) 35 BLJR 281 : (1986) PLJR 1144

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts09 May 1986Allowed

M/s. Ranchi Cold Storage Ltd. and another Vs The State of Bihar and others

Patna High Court · (1986) PLJR 12

Constitution of India, 1950 — Article 226

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High Courts08 May 1986

Commissioner of Income Tax Vs Gyanchand Bedi

Patna High Court · (1986) 54 CTR 333 : (1987) 163 ITR 693

Income Tax Act, 1961 — Section 184(7), 246

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High Courts07 May 1986

Commissioner of Income Tax Vs Azad Builders (No. 2)

Patna High Court · (1986) 54 CTR 310 : (1986) 162 ITR 647

Income Tax Act, 1961 — Section 256(2)

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High Courts06 May 1986Dismissed

Ramdhani Sao and Others Vs State of Bihar and Others

Patna High Court · (1986) 34 BLJR 681

Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 200, 202Electricity (Supply) Act, 1948 — Section 77CEssential Commodities Act, 1955 — Section 11

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High Courts06 May 1986

Ramdhani Sao and Others Vs State of Bihar and Another

Patna High Court · (1987) CriLJ 1428 : (1986) PLJR 906

Criminal Procedure Code, 1973 (CrPC) — Section 192, 195, 200Electricity (Supply) Act, 1948 — Section 77CEssential Commodities Act, 1955 — Section 11

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High Courts06 May 1986Dismissed

Ram Babu Jamadar and Others Vs State of Bihar

Patna High Court · (1986) 34 BLJR 660 : (1986) PLJR 815

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 304

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High Courts05 May 1986

Commissioner of Income Tax Vs Tulshi Sao Munshi Sao

Patna High Court · (1986) 58 CTR 233 : (1987) 165 ITR 496

Income Tax Act, 1961 — Section 271(1)

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High Courts05 May 1986

Gopal Krishna Vs State of Bihar

Patna High Court · (1987) CriLJ 1487 : (1987) PLJR 437

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468

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High Courts02 May 1986

Commissioner of Income Tax Vs Jyoti Tube-well Co.

Patna High Court · (1986) 55 CTR 14 : (1987) 164 ITR 301 : (1986) 28 TAXMAN 174

Income Tax Act, 1961 — Section 251(2)

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High Courts02 May 1986Dismissed

Sawar Mal Choudhary and Others Vs State Bank of India and Others

Patna High Court · AIR 1988 Patna 185 : (1987) 165 ITR 467 : (1986) PLJR 660

Bihar and Orissa Public Demands Recovery Act, 1914 — Article 15, 60, 62Constitution of India, 1950 — Article 226

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High Courts02 May 1986

Ram Udgar Jha and Others Vs State of Bihar

Patna High Court · (1987) CriLJ 113

Penal Code, 1860 (IPC) — Section 302, 304, 315, 323, 325

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High Courts02 May 1986Allowed

Shri Chiranji Lal Poddar Vs Messrs Universal Homeopathic Medical College and Hospital and Another

Patna High Court · (1989) PLJR 467

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13, 15, 4Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts30 Apr 1986Allowed

Harabansh Rai and Others Vs State of Bihar

Patna High Court · (1986) 34 BLJR 776 : (1987) PLJR 587 : (1986) PLJR 945

Penal Code, 1860 (IPC) — Section 147, 148, 302, 324, 326

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High Courts30 Apr 1986Allowed

Madan Mohan Upadhya and Others Vs State of Bihar

Patna High Court · (1987) 35 BLJR 305 : (1986) PLJR 537

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Employees State Insurance Act, 1948 — Section 14Essential Commodities Act, 1955 — Section 10, 11, 3, 7, 9

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High Courts29 Apr 1986Allowed