High Courts25 Apr 1986
Shree Lal Saraf Vs The State of Bihar
Patna High Court · (1986) PLJR 678
Essential Commodities Act, 1955 — Section 6, 7
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 11 of 18
High Courts25 Apr 1986Allowed
Kartik Singh and Another Vs State of Bihar and Others
Patna High Court · (1987) PLJR 203
Bihar Tenancy Act, 1885 — Section 4, 48E, 48E(8)
High Courts23 Apr 1986Dismissed
Rameshwar Jute Mills Limited Vs The Union of India and Others
Patna High Court · (1986) PLJR 512
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 10FEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 14BEmployees State Insurance Act, 1948 — Section 18, 3, 4, 74, 85B
High Courts23 Apr 1986
Nathuni Sah and Others Vs Sk. Mohammad Jan and Others
Patna High Court · (1987) CriLJ 1239
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts23 Apr 1986
Commissioner of Income Tax Vs Shanti Goswami and Others
Patna High Court · (1990) 38 BLJR 617 : (1991) 189 ITR 128 : (1990) 2 PLJR 158
Income Tax Act, 1961 — Section 256, 45
High Courts23 Apr 1986Dismissed
Rameshwar Jute Mills Ltd. Vs Union of India (UOI) and Others
Patna High Court · AIR 1986 Patna 288
Employees State Insurance (General) Regulations, 1950 — Regulation 3(1)Employees State Insurance Act, 1948 — Section 85B, 94A, 97
High Courts23 Apr 1986
Commissioner of Income Tax Vs Surendra Kumar Bhadani Surendra Kumar Bhadani Vs Commissioner of Income Tax
Patna High Court · (1986) 55 CTR 80 : (1987) 164 ITR 323 : (1986) 28 TAXMAN 200
Income Tax Act, 1922 — Section 31, 34, 34(1), 34(3)Income Tax Act, 1961 — Section 147, 150, 153, 154, 250
High Courts21 Apr 1986
Commissioner of Income Tax Vs Sriram Agrawal
Patna High Court · (1987) 35 BLJR 28 : (1986) 54 CTR 367 : (1986) 161 ITR 302 : (1986) 28 TAXMAN 81
Income Tax Act, 1922 — Section 5(8)Income Tax Act, 1961 — Section 119, 212(3A), 221, 221(1)
High Courts21 Apr 1986Allowed
Usmani Khan and Another Vs State of Bihar
Patna High Court · (1986) 34 BLJR 669
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Apr 1986
Deo Narayan Bhadani and Others Vs Commissioner of Income Tax
Patna High Court · (1986) 58 CTR 157 : (1987) 164 ITR 501
Income Tax Act, 1961 — Section 254(2), 256(2)
High Courts17 Apr 1986Dismissed
Om Prakash Sonar Vs The State of Bihar
Patna High Court · (1986) PLJR 827
Penal Code, 1860 (IPC) — Section 307
High Courts16 Apr 1986Dismissed
Kamla Prasad Vs State of Bihar
Patna High Court · (1986) 34 BLJR 756 : (1986) PLJR 853
Essential Commodities Act, 1955 — Section 7
High Courts16 Apr 1986Allowed
Ramji Singh and Another Vs State of Bihar
Patna High Court · (1986) 34 BLJR 749
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 114, 149, 302
High Courts16 Apr 1986Allowed
M/s Rambahadur Thakur and Co. Vs The Government of Bihar and another
Patna High Court · (1986) PLJR 958
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Land Acquisition Act, 1894 — Section 11, 12, 15, 16, 17
High Courts16 Apr 1986Allowed
Mahabir Prasad Vs Abhay Chandra Gupta and Others
Patna High Court · (1986) PLJR 284
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6
High Courts15 Apr 1986
Munna @ Muneshwar Sao Vs The State of Bihar and others
Patna High Court · (1986) PLJR 1158
Constitution of India, 1950 — Article 22, 22(5)
High Courts15 Apr 1986
Parmeshwar Yadav and Others Vs State of Bihar
Patna High Court · (1986) CriLJ 1968
Penal Code, 1860 (IPC) — Section 148, 302, 304, 323, 324
High Courts14 Apr 1986Dismissed
Ram Autar Santosh Kumar Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 13 : (1986) PLJR 818
Bihar Agricultural Produce Markets Act, 1960 — Section 25, 27A, 27A(1), 52, 52(1)Bihar Agricultural Produce Markets Rules, 1975 — Rule 88Constitution of India, 1950 — Article 245
High Courts11 Apr 1986
COMMISSIONER OF INCOME TAX Vs A. K. MANDAL.
Patna High Court · (1986) 54 CTR 389
Income Tax Act, 1961 — Section 256
High Courts11 Apr 1986Allowed
Rabindra Nath Biswas Vs General Manager, N.F. Rly. and Others
Patna High Court · AIR 1988 Patna 138
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 21(1)