High Courts21 Jan 1986Allowed
Sita Ram Thakur Vs Nandu Jha and Others
Patna High Court · (1986) 34 BLJR 462 : (1986) PLJR 526
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 17 of 18
High Courts20 Jan 1986Allowed
G.S. Garcha Vs State of Bihar and Others
Patna High Court · (1986) PLJR 463
Constitution of India, 1950 — Article 141Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)(g), 2(1)(g)(iii), 23, 24, 25
High Courts20 Jan 1986
Bihar Tambakoo, Biri and Biri Patta Viyapari Sangh and others Vs The State of Bihar and others
Patna High Court · (1986) PLJR 350
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3
High Courts16 Jan 1986Allowed
Tara Steel Industries Vs Assistant Commissioner of Commercial Taxes and Others
Patna High Court · (1986) 34 BLJR 254 : (1986) PLJR 256 : (1986) 61 STC 301
Bihar Finance Act, 1981 — Section 7Bihar Sales Tax Act, 1959 — Section 4(3)(b)
High Courts16 Jan 1986
Commissioner of Income Tax Vs M.N. Sen Gupta and Co.
Patna High Court · (1986) 55 CTR 181 : (1986) 160 ITR 670
Income Tax Act, 1961 — Section 139(2), 154Income Tax Rules, 1962 — Rule 117A
High Courts16 Jan 1986
Prakash Kumar Sinha Vs Gauri Shankar Prasad
Patna High Court · (1987) PLJR 123
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13, 28Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jan 1986Dismissed
I.T.C. Limited Vs The Superintendent of Commercial Taxes and Others
Patna High Court · (1986) 62 STC 149
Constitution of India, 1950 — Article 226, 227
High Courts15 Jan 1986Allowed
Meena Rani Singh Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 460
Constitution of India, 1950 — Article 14, 16
High Courts13 Jan 1986Partly Allowed
Parmeshwar Lal Saraugi Vs Ram Sakhi Devi and Others
Patna High Court · (1986) 59 CompCas 325
Motor Vehicles Act, 1939 — Section 95(2)
High Courts10 Jan 1986
Krishna Agrico Electrical Industries Vs Commissioner of Income Tax
Patna High Court · (1986) 55 CTR 124 : (1986) 159 ITR 35
Income Tax Act, 1961 — Section 184(7), 185, 256(1)
High Courts10 Jan 1986Dismissed
Mohammad Samsuddin Gaddi Vs The State of Bihar and others.
Patna High Court · (1987) PLJR 126
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1986
Md. Yasin Vs State of Bihar and Another
Patna High Court · (1986) CriLJ 1810
Essential Commodities Act, 1955 — Section 6APenal Code, 1860 (IPC) — Section 120B, 406
High Courts09 Jan 1986Dismissed
M/s. Industrial Gases Bihar Ltd. and 6 Others Vs State of Bihar
Patna High Court · (1986) PLJR 255
Criminal Procedure Code, 1973 (CrPC) — Section 385, 385(1)(ii)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1A), 14(2A), 14(A)(1), 14AA
High Courts09 Jan 1986Allowed
Mohammed Yasin Vs State of Bihar
Patna High Court · (1986) 34 BLJR 475
Penal Code, 1860 (IPC) — Section 120B, 406
High Courts09 Jan 1986Dismissed
Ram Jiwan Prasad Lath and 4 others Vs The State of Bihar and others
Patna High Court · (1986) PLJR 231
Constitution of India, 1950 — Article 14, 19(1)(g), 304, 304(a), 304(b)
High Courts08 Jan 1986Allowed
Ram Bilash Ram Vs The State of Bihar and others
Patna High Court · (1987) PLJR 528
Constitution of India, 1950 — Article 14, 16
High Courts07 Jan 1986Dismissed
Syed Zafrul Hassan and Another Vs State
Patna High Court · AIR 1986 Patna 194 : (1986) 34 BLJR 298 : (1986) PLJR 274 : (1986) 2 RCR(Criminal) 60 : (1986) 1 RCR(Criminal) 60
Bihar and Orissa General Clauses Act, 1917 — Section 4(25)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 177, 437, 438, 438(1)Establishment of a Permanent Bench at Ranchi Act, 1976 — Section 2
High Courts07 Jan 1986Dismissed
Dasrath Prasad and Others Vs Shivnandan Mishra and Others
Patna High Court · (1986) 34 BLJR 705 : (1986) PLJR 344
High Courts07 Jan 1986
Commissioner of Income Tax Vs Manuram Babulal
Patna High Court · (1986) 53 CTR 272 : (1986) 158 ITR 5 : (1986) 29 TAXMAN 112
Income Tax Act, 1961 — Section 143, 2(31)
High Courts06 Jan 1986Dismissed
Dhansukh Sahu @ Dhansuka Sao Vs State of Bihar and Others
Patna High Court · (1986) PLJR 1157
Penal Code, 1860 (IPC) — Section 143, 144, 307, 447