High Courts23 Dec 1987
Babban Pandey and Others Vs The State of Bihar
Patna High Court · (1988) 36 BLJR 444
Criminal Procedure Code, 1973 (CrPC) — Section 354, 387Penal Code, 1860 (IPC) — Section 109, 323, 326, 378, 379
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 1 of 17
High Courts22 Dec 1987
Sagar Prasad Vs Shyam Sundar Prasad and Others
Patna High Court · (1988) ACJ 1055
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110A
High Courts17 Dec 1987
State of Bihar Vs Vakil Mandal
Patna High Court · (1988) 36 BLJR 242
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 Dec 1987
Shambhu Nath Singh Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 654
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12, 12(1), 12(2), 16, 17Criminal Procedure Code, 1973 (CrPC) — Section 107, 82, 82, 83, 83
High Courts15 Dec 1987
M/s. Raptakos, Brett and Company Limited Vs The Bihar State Agricultural Marketing Board and three Others Gujarat Co-operative Milk Marketing Federation Ltd. Vs The Krishi Utpadan Bazar Samiti, Mussallahpur and Others M/s. Indodan Milk Product Limited Vs The Secretary, Musallahpur Agricultural Produce Market Committee and Others M/s. Patliputra Cands Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 830
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 8
High Courts15 Dec 1987Dismissed
Man Mohan Sharma Vs Ranchi Regional Development Authority and Others
Patna High Court · (1989) 37 BLJR 346
Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 1987
Bhuneshwar Bhagat Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 516 : (1988) PLJR 721
Limitation Act, 1963 — Section 29, 5
High Courts11 Dec 1987
Anjuman-E-Mishbahul Muslemin and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 1107
Bihar State Madarsa Education Board Act, 1981 — Section 24Constitution of India, 1950 — Article 30, 30(1)
High Courts07 Dec 1987
Brahamdeo Rai and Others Vs Nagina Rai and others
Patna High Court · (1989) PLJR 393
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26(a), 3(1), 4(c), 8(a)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Dec 1987
Dhrub Kumar Vs The State of Bihar
Patna High Court · (1988) PLJR 621
Penal Code, 1860 (IPC) — Section 109, 121(A), 123(B)
High Courts04 Dec 1987
Bihar State Health Services Association and 36 Others Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 754
Constitution of India, 1950 — Article 47Indian Medical Council Act, 1976 — Section 33, 33(k)
High Courts03 Dec 1987
Sanjay Kumar Chaturvedi @ Laljee Vs The State of Bihar
Patna High Court · (1989) PLJR 565
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 384, 395
High Courts01 Dec 1987Dismissed
Upendra Kuar and Other Vs Prahalad Prasad Singh
Patna High Court · (1989) PLJR 554
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 147
High Courts27 Nov 1987
Bhagwat Prasad and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 411 : (1988) PLJR 445
Constitution of India, 1950 — Article 14, 15, 16, 234, 237
High Courts26 Nov 1987
Tuntun Paswan @ Dev Narayan Paswan Vs State of Bihar
Patna High Court · (1988) 36 BLJR 405
Penal Code, 1860 (IPC) — Section 295, 395, 396
High Courts25 Nov 1987
Kashi Prasad Kataruka Vs Wealth Tax Officer and Another
Patna High Court · (1988) 68 CTR 133 : (1989) 175 ITR 112 : (1988) 39 TAXMAN 5
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A, 7(4)
High Courts23 Nov 1987Dismissed
State Bank of India Vs The State of Bihar and Others
Patna High Court · (1990) 2 PLJR 336
Bihar Shops and Establishments Act, 1953 — Section 26, 26(2), 26(5)(a), 4, 4(2)Minimum Wages Act, 1948 — Section 26, 26(2), 26(4)
High Courts20 Nov 1987
Singheshwar Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (1987) 11 PAT CK 0010
Bihar Police Manual, 1978 — Rule 668Constitution of India, 1950 — Article 16(1)
High Courts17 Nov 1987Allowed
State of Kerala Vs P. Sueathan S.I. of Police
Patna High Court · (1990) 2 PLJR 109
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439(2)
High Courts16 Nov 1987
Rameshwar Pd. Sawar Lal Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 434
Constitution of India, 1950 — Article 14, 226, 227