High Courts31 Jul 1986Allowed
Laxman Singh, and 13 others Vs Ram Bishun Chaudhary and 2 others
Patna High Court · (1986) PLJR 988
Criminal Procedure Code, 1973 (CrPC) — Section 143, 144, 145, 146, 147
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 8 of 18
High Courts25 Jul 1986Dismissed
Kedarnath Singh Vs Narendra Mohan Singh and Others
Patna High Court · (1987) 35 BLJR 225
Hindu Succession Act, 1956 — Section 14
High Courts23 Jul 1986Allowed
Prasant Kumar Sah and anothers Vs The State of Bihar
Patna High Court · (1986) PLJR 1034
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)
High Courts21 Jul 1986
Rajendra Sinha and others Vs The State of Bihar and others
Patna High Court · (1986) PLJR 890
Constitution of India, 1950 — Article 14, 16, 16(1), 234
High Courts21 Jul 1986Allowed
Waste Products Reclaimer Private Limited and another with 7 Ors. Vs Coal Controller and Others with State of Bihar and Others
Patna High Court · (1986) PLJR 263
High Courts18 Jul 1986Allowed
Company and Others Vs The State of Bihar
Patna High Court · (1986) PLJR 670
Essential Commodities Act, 1955 — Section 7
High Courts18 Jul 1986
Vishwanath Tiwary Vs State of Bihar and Others
Patna High Court · (1988) CriLJ 333 : (1987) PLJR 306
Criminal Procedure Code, 1973 (CrPC) — Section 107, 438, 439Penal Code, 1860 (IPC) — Section 307
High Courts17 Jul 1986Dismissed
Banka Sah Radha Sah @ Radheshyam Sah Vs The State of Bihar
Patna High Court · (1987) PLJR 211
Arms Act, 1959 — Section 25(a), 26Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
High Courts11 Jul 1986Dismissed
Mishri Singh Vs The State of Bihar and others
Patna High Court · (1986) PLJR 854
Criminal Procedure Code, 1973 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jul 1986Allowed
Madheshwardhari Singh and Another Vs State of Bihar
Patna High Court · AIR 1986 Patna 324 : (1986) 34 BLJR 624 : (1990) 3 RCR(Criminal) 302
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 120B, 409, 467
High Courts11 Jul 1986Allowed
Black Diamond Industries and Another Vs Coal Controllers and Others
Patna High Court · AIR 1988 Patna 239 : (1986) PLJR 1136
Essential Commodities Act, 1955 — Section 3
High Courts11 Jul 1986
Ishwar Dayal Singh and Another Vs State of Bihar and Another
Patna High Court · (1987) CriLJ 1325
Penal Code, 1860 (IPC) — Section 395
High Courts09 Jul 1986
Smt. Raj Kumari Rastogi and Others Vs Smt. Jaiwanti Devi and Others
Patna High Court · (1988) PLJR 572
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 4Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Jul 1986
Commissioner of Income Tax Vs Standard Mercantile Co.
Patna High Court · (1986) 57 CTR 85 : (1987) 166 ITR 39 : (1987) 33 TAXMAN 161
Income Tax Act, 1961 — Section 271(1)
High Courts08 Jul 1986Dismissed
Ali Hassain Mian Vs Mahabir Ram, and 3 others
Patna High Court · (1986) PLJR 766
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts03 Jul 1986Dismissed
Khokhari Devi and Others Vs The Addl. Member, Board of Revenue and Others
Patna High Court · (1986) PLJR 967
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts03 Jul 1986Dismissed
Rai Mathura Prasad Vs State of Bihar State of Bihar Vs Rai Mathura Prasad and 3 Others
Patna High Court · (1987) PLJR 693
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts02 Jul 1986Dismissed
Jwala Prasad (Plaintiff-Decree Holder) Vs Dipty Gope and Others (Defendants-Judgment Debtors)
Patna High Court · (1987) PLJR 770
Bihar Debt Relief Act, 1976 — Section 3, 3(1)(b), 3(1)(c), 5Civil Procedure Code, 1908 (CPC) — Section 11, 21
High Courts02 Jul 1986Dismissed
Ishwar Dayal Sah Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 819
Constitution of India, 1950 — Article 310, 311
High Courts01 Jul 1986
Lakshmi Kant Mishra and another Vs The State of Bihar
Patna High Court · (1986) PLJR 475
Evidence Act, 1872 — Section 123, 124, 162, 165Penal Code, 1860 (IPC) — Section 149, 302Police Act, 1861 — Section 12, 7