High Courts29 Apr 1987Allowed
Hari Sah Vs State of Bihar and Others
Patna High Court · (1990) 1 PLJR 231
Bihar Service Code, 1952 — Rule 7, 74Police Act, 1861 — Section 8
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 11 of 17
High Courts28 Apr 1987
M/s. Veena Theatre Private Limited and Another Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 1
Bihar Finance Act, 1981 — Section 62, 62(a), 81
High Courts27 Apr 1987Dismissed
Raj Keshwar Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 804 : (1987) PLJR 842
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 8(1)
High Courts27 Apr 1987
Commissioner of Wealth Tax Vs Dalip Kumar Worah and Another
Patna High Court · (1987) 35 BLJR 648
Wealth Tax Act, 1957 — Section 18, 35
High Courts27 Apr 1987
COMMISSIONER OF WEALTH-TAX Vs DALIP KUMAR WORAH AND ANOTHER.
Patna High Court · (1987) 64 CTR 260 : (1987) 167 ITR 811 : (1987) 32 TAXMAN 577
Income Tax Act, 1961 — Section 11, 12, 139, 14, 142
High Courts27 Apr 1987
Dayal Kumar Ishwar Vs Smt. Bina Devi @ Urmila Devi and Another
Patna High Court · (1988) PLJR 334
Hindu Marriage Act, 1955 — Section 13, 19
High Courts27 Apr 1987Allowed
Harinagar Sugar Mills Limited and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1171
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 1987Allowed
Sarboy Narayan Singh Vs Union of India and Others
Patna High Court · (1989) PLJR 542
High Courts24 Apr 1987
Bharat Lal and Others Vs Mohan Lal Barnawal
Patna High Court · (1988) CriLJ 1405
Criminal Procedure Code, 1973 (CrPC) — Section 200, 406, 482Penal Code, 1860 (IPC) — Section 386, 406
High Courts24 Apr 1987
Rajesh Kumar Sudhansu Vs State of Bihar and Others
Patna High Court · (1987) CriLJ 1979 : (1987) PLJR 1041
Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 321
High Courts23 Apr 1987Allowed
M/s Ghanshyam Udyog; and another Vs The State of Bihar
Patna High Court · (1987) PLJR 1070
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 7
High Courts23 Apr 1987
Rajawa Kebat Vs State of Bihar
Patna High Court · (1988) CriLJ 1288
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396
High Courts22 Apr 1987Dismissed
Ramayan Singh and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 545
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Apr 1987Dismissed
Management of Bokaro Steel Ltd. Vs Presiding Officer, Labour Court B.S. City and Others
Patna High Court · (1987) 35 BLJR 688
Industrial Disputes Act, 1947 — Section 10, 33
High Courts22 Apr 1987Dismissed
Jarwan Mistry Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour court no. 3 and others
Patna High Court · (1987) PLJR 749
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts21 Apr 1987Dismissed
Ramesh Kumar Ravi @ Ram Prasad Vs The State of Bihar, and 3 Others Bechan Mistry Vs Shatrugban Singh, and 4 Others
Patna High Court · AIR 1988 Patna 199 : (1987) 35 BLJR 754 : (1987) PLJR 650 : (1987) 2 RCR(Criminal) 566
Arms Act, 1959 — Section 25(1)(a), 25(1)(a), 26Constitution of India, 1950 — Article 132, 133, 134, 134, 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(2), 167(2)(b), 203
High Courts20 Apr 1987
Tarkeshwar Mishra Vs The State of Bihar
Patna High Court · (1988) PLJR 121
Criminal Procedure Code, 1973 (CrPC) — Section 561(A)Penal Code, 1860 (IPC) — Section 120B, 408
High Courts20 Apr 1987
Sakaldeo Singh Vs State of Bihar and Others
Patna High Court · (1987) CriLJ 1822 : (1987) PLJR 1010
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 11, 3, 8, 9
High Courts17 Apr 1987
Ram Yadav and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 279 : (1988) PLJR 129
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 389Penal Code, 1860 (IPC) — Section 114, 141, 149, 19, 201
High Courts17 Apr 1987Allowed
Lila Kumari Sinha and Others etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 6 : (1988) PLJR 1120
Constitution of India, 1950 — Article 14