High Courts19 Aug 1986Allowed
Dr. M. Ata Karim and Another Vs Modern Academy and another
Patna High Court · (1986) PLJR 60
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 7 of 18
High Courts18 Aug 1986Allowed
Ranchi Thok Khadya Vyapari Sangh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 126 : (1987) PLJR 46
High Courts14 Aug 1986Dismissed
Chhatturam Horilram Pvt. Ltd. Vs Union of India (UOI) and Another
Patna High Court · AIR 1988 Patna 178
Minor Mineral Concession Rules, 1960 — Rule 24, 24(3), 54
High Courts14 Aug 1986
Mahabir Prasad Akela Vs State of Bihar
Patna High Court · (1987) CriLJ 1545
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 323Penal Code, 1860 (IPC) — Section 120B, 149, 302, 323, 34
High Courts14 Aug 1986Allowed
Horilram Private Ltd, and Messrs S.K. Sahana and Sons Limited Vs The Union of India and another
Patna High Court · (1986) PLJR 27
Limitation Act, 1963 — Section 5Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 13(2)(c), 3(f), 30
High Courts13 Aug 1986Allowed
Mohini Mohan Dey Vs The Union of India and others
Patna High Court · (1987) PLJR 458
Constitution of India, 1950 — Article 14, 16(1), 311(2)
High Courts12 Aug 1986Dismissed
Dr. (Mrs) Minakshi Bose Vs The Union of India and Others
Patna High Court · (1987) PLJR 318
Constitution of India, 1950 — Article 14, 16
High Courts12 Aug 1986Allowed
Gopi Beldar and another Vs The State of Bihar
Patna High Court · (1987) PLJR 392
High Courts12 Aug 1986Dismissed
Delhi Cloth and General Mills Company Limited Vs Suraj Kuer and Another
Patna High Court · AIR 1988 Patna 246 : (1986) PLJR 982 : (1988) 2 RCR(Rent) 188
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 13, 14, 14(1), 14(2), 28
High Courts11 Aug 1986Allowed
Shankar Prasad Vs The State of Bihar
Patna High Court · (1986) PLJR 416
Essential Commodities Act, 1955 — Section 7
High Courts10 Aug 1986
Nagendra Prasad and Another Vs The State
Patna High Court · (1987) CriLJ 215 : (1987) PLJR 310
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 4, 436, 437Customs Act, 1962 — Section 104, 135
High Courts08 Aug 1986Dismissed
Employers in Relation to Management of Kedia open Cast Project of Central Coalfields Ltd. Vs J.P. Singh and Others
Patna High Court · (1987) 35 BLJR 100
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 2Penal Code, 1860 (IPC) — Section 323, 34, 342, 379, 511
High Courts08 Aug 1986Dismissed
Parmeshwar Dubey Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 664
High Courts07 Aug 1986
Chotanagpur Chamber of Commerce Singhbhum Chamber of Commerce and Industries and Another Vs The State of Bihar and Another
Patna High Court · (1987) 1 LLJ 275 : (1987) PLJR 178
High Courts07 Aug 1986Allowed
Chhotangpur Chamber of Commerce and Industries and Another Vs State of Bihar and Another
Patna High Court · (1986) PLJR 1048
High Courts06 Aug 1986
Karoo Rana Vs The State of Bihar
Patna High Court · (1988) PLJR 356
Arms Act, 1959 — Section 25, 26, 27, 28
High Courts06 Aug 1986
Murlidhar Gupta and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 152
Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
High Courts05 Aug 1986Dismissed
Lalan Prasad Sharma Vs The State of Bihar and others
Patna High Court · (1986) PLJR 1033
High Courts05 Aug 1986
Zakia Asfaque Islamia College, Siwan Vs The State of Bihar and others
Patna High Court · (1986) PLJR 453
High Courts01 Aug 1986Dismissed
Nagendra Prasad and Another Vs State
Patna High Court · (1987) 12 ECC 13 : (1987) 30 ELT 91 : (1987) PLJR 310
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 344, 4Customs Act, 1962 — Section 104, 104(4), 135, 135(1), 135(2)