High Courts25 Sept 1986Dismissed
Ashok Kumar Hembrom and Others Vs Rani Hembrom and Others
Patna High Court · AIR 1988 Patna 129 : (1987) PLJR 939
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 4 of 18
High Courts24 Sept 1986
Syed Mohammad Zakaria Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 204
Land Acquisition Act, 1894 — Section 4
High Courts24 Sept 1986
Sanjita Kumari Vs Bhola Prasad and Others
Patna High Court · (1988) PLJR 803
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts23 Sept 1986Allowed
Rudal Mahto Vs Narain Mahto and 14 Others
Patna High Court · (1987) PLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 147, 277, 323, 379, 436
High Courts23 Sept 1986Dismissed
Sk. Sikandar and 12 others Vs The State of Bihar and another
Patna High Court · (1986) PLJR 265
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) — Section 147, 148, 323, 436
High Courts22 Sept 1986
Most. Saida Khatoon and Others Vs Bibi Sakina Khatoon and Others
Patna High Court · (1988) PLJR 1008
High Courts22 Sept 1986Dismissed
Amar Singh Yadav and Another Vs Shanti Devi and Others
Patna High Court · AIR 1987 Patna 191 : (1987) 35 BLJR 351 : (1987) PLJR 184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 18, 18(1), 19, 20, 21
High Courts20 Sept 1986Dismissed
Sarju Prasad Singh Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 691 : (1987) PLJR 285
Penal Code, 1860 (IPC) — Section 100, 103, 182, 299, 300Police Act, 1861 — Section 34
High Courts20 Sept 1986
Kalipado Gope and Others Vs State of Bihar
Patna High Court · (1987) CriLJ 1320
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts19 Sept 1986Allowed
Bishwa Budha Parishad and another Vs The Ranchi University and Others
Patna High Court · (1986) PLJR 568
Constitution of India, 1950 — Article 25, 25(2), 25(2)(a), 25(2)(b), 26
High Courts19 Sept 1986Allowed
Moti Chand Vs The Union of India and another
Patna High Court · (1987) PLJR 1115
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i)
High Courts19 Sept 1986Allowed
Binod Bihari Mukherjee Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 556
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B
High Courts18 Sept 1986Dismissed
Indradeo Choubey and others Vs The State of Bihar Home (Police Department), Patna and Others
Patna High Court · (1987) PLJR 738
Constitution of India, 1950 — Article 14, 226, 227
High Courts17 Sept 1986Dismissed
Baij Nath Singh and Others Vs Teju Singh and Others
Patna High Court · AIR 1988 Patna 141 : (1986) PLJR 1155
Limitation Act, 1963 — Article 65
High Courts17 Sept 1986
Umesh Ram and another Vs Satrughan Prasad and others
Patna High Court · (1986) PLJR 62
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4)
High Courts17 Sept 1986Dismissed
Raghav Singh and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1024
Constitution of India, 1950 — Article 309
High Courts15 Sept 1986
Commissioner of Income Tax Vs Seraikella Glass Works (P.) Ltd.
Patna High Court · (1986) 54 CTR 48 : (1987) 163 ITR 820
Companies (Profits) Surtax Act, 1964 — Section 11Income Tax Act, 1961 — Section 256(1)
High Courts12 Sept 1986Allowed
Uttam Singh Duggal and Co. Pvt. Ltd. Vs Union of India and others
Patna High Court · (1986) PLJR 17
Contract Act, 1872 — Section 19 A, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4), 23Factories Act, 1948 — Section 2(j), 2(j)(x), 2(m)
High Courts12 Sept 1986Allowed
Uttam Singh Duggal and Co. Pvt. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1987) 35 BLJR 543
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 2, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts12 Sept 1986
COMMISSIONER OF INCOME TAX Vs SMT. DEVI.
Patna High Court · (1987) 59 CTR 3 : (1987) 32 TAXMAN 521
Income Tax Act, 1961 — Section 143, 256, 263