High Courts27 Nov 1986Allowed
Tarun Kumar Ghosh Vs Bhola Ram Parsuramka
Patna High Court · (1986) PLJR 472
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12(1)(c)
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 2 of 18
High Courts25 Nov 1986
Smt. Kuleshwari Devi and Others Vs Mt. Jagdamba Devi and Others
Patna High Court · (1987) CriLJ 1950 : (1987) PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Nov 1986Dismissed
Ranjit Kumar Sandwar and others with Five Others Vs The Chairman, Banking Service Recruitment Board (Eastern Group), Calcutta and Others
Patna High Court · (1987) PLJR 332
Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts21 Nov 1986
Commissioner of Income Tax Vs Mrs. Jaya Bhaskaran
Patna High Court · (1987) 61 CTR 214 : (1987) 168 ITR 256 : (1987) 33 TAXMAN 170
Income Tax Act, 1961 — Section 256(1)
High Courts19 Nov 1986
Pappu Yadav Vs State of Bihar and Others
Patna High Court · (1987) CriLJ 1457
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 5APenal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts19 Nov 1986
Vijoy Kumar Sanan Vs Gurdayal Chand Sunda
Patna High Court · (1989) 177 ITR 279
Income Tax Act, 1961 — Section 281A
High Courts18 Nov 1986Allowed
Harihar Prasad Debuka and etc. Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 175 : (1987) PLJR 106 : (1987) 66 STC 178
Bihar Finance Act, 1981 — Section 31Constitution of India, 1950 — Article 269, 269(1), 301, 304
High Courts14 Nov 1986Allowed
Ashutosh Saha and Another Vs Mohammad Yusuf Ali and Others
Patna High Court · (1987) 35 BLJR 172 : (1987) PLJR 73
Limitation Act, 1963 — Section 15Penal Code, 1860 (IPC) — Section 448, 48Registration Act, 1908 — Section 17, 45, 49
High Courts12 Nov 1986Dismissed
Ram Chandra Singh Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 107 : (1987) PLJR 47
Bihar and Orissa Public Demands Recovery Act, 1914 — Article 7Constitution of India, 1950 — Article 299
High Courts12 Nov 1986Dismissed
Ramchandra Singh Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 178
Bihar and Orissa Public Demands Recovery Act, 1914 — Article 7 Schedule ICouncils Act, 1861 — Section 5
High Courts11 Nov 1986Dismissed
Champaran Sugar Co. Ltd. Vs Joint Labour Commissioner and Appellate Authority and Others
Patna High Court · AIR 1987 Patna 96 : (1987) 54 FLR 60 : (1986) PLJR 1182
Payment of Gratuity Act, 1972 — Section 4, 7(2), 7(3), 7(4), 8
High Courts11 Nov 1986
State of Bihar Vs Simranjit Singh
Patna High Court · (1987) CriLJ 999 : (1987) PLJR 417
Contract Act, 1872 — Section 70Criminal Law (Amendment) Act, 1932 — Section 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 21, 212, 219, 220, 223
High Courts06 Nov 1986Allowed
P.C.B. House Vs United Commercial Bank and Others
Patna High Court · (1987) 35 BLJR 117 : (1990) 69 CompCas 489
Constitution of India, 1950 — Article 41
High Courts06 Nov 1986
Commissioner of Income Tax Vs Smt. Ram Rati Devi
Patna High Court · (1988) 173 ITR 78
Income Tax Act, 1961 — Section 256, 260
High Courts06 Nov 1986
Birendra Kumar singh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 192 : (1987) PLJR 1
Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 50, 59, 60
High Courts06 Nov 1986Dismissed
Birendra Kumar Singh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 192 : (1987) PLJR 1 : (1987) 1 RCR(Criminal) 552
Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 59, 60
High Courts05 Nov 1986
Ramji Singh Vs State of Bihar
Patna High Court · (1987) CriLJ 875
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts30 Oct 1986Dismissed
Dukhan Ram and Another Vs State of Bihar
Patna High Court · (1987) 35 BLJR 340
Penal Code, 1860 (IPC) — Section 395, 396, 96
High Courts28 Oct 1986Allowed
S.K. Rashid @ Abdul Rashid and Another Vs State of Bihar
Patna High Court · (1987) 35 BLJR 335
Criminal Procedure Code, 1973 (CrPC) — Section 161, 230, 242, 254Penal Code, 1860 (IPC) — Section 142, 302
High Courts28 Oct 1986
Commissioner of Income Tax Vs Dr. (Mrs.) Krishna Rana
Patna High Court · (1987) 59 CTR 184 : (1987) 167 ITR 652 : (1987) 30 TAXMAN 309
Income Tax (Appellate Tribunal) Rules, 1946 — Rule 24Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 253, 253(1), 254, 254(1), 256