High Courts16 Apr 1987Dismissed
Upendra Jha Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 263
Forest (Conservation) Act, 1980 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 5
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 12 of 17
High Courts16 Apr 1987
Mushtari Khatoon and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 998
High Courts16 Apr 1987Dismissed
Upendra Jha Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 922
Constitution of India, 1950 — Article 141Forest (Conservation) Act, 1980 — Section 2
High Courts14 Apr 1987
LATE MAHARAJADHIRAJ DR. SIR KAMESHWAR SINGH OF DARBHANGA AND OTHERS (REPRESENTED BY DURGANAND JHA) Vs COMMISSIONER OF Income Tax. (VICE VERSA).
Patna High Court · (1987) 62 CTR 212 : (1987) 167 ITR 549
Income Tax Act, 1961 — Section 256, 260
High Courts14 Apr 1987
Mosstt. Rajkali Devi Vs State of Bihar and Others
Patna High Court · (1988) CriLJ 1044 : (1988) PLJR 982
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 1, 13, 14, 3
High Courts14 Apr 1987
Late Maharajadhiraj Dr. Sir Kameshwar Singh of Darbhanga and Others (represented by Durganand Jha) Vs Commissioner of Income Tax Commissioner of Income Tax Vs Late Maharajadhiraj Dr. Sir Kameshwar Singh of Darbhanga and Others (represented by Durganand Jha)
Patna High Court · (1987) 32 TAXMAN 503
Income Tax Act, 1961 — Section 36(1)
High Courts14 Apr 1987Allowed
Bajrangbali Coke Briquetting Industries and Another Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 926 : (1987) 66 STC 128
Central Excises and Salt Act, 1944 — Section 14, 15, 16Constitution of India, 1950 — Article 226, 227, 286
High Courts10 Apr 1987Dismissed
Dinesh Roy Vs The State of Bihar
Patna High Court · (1987) PLJR 671
Criminal Procedure Code, 1973 (CrPC) — Section 302, 313, 376Penal Code, 1860 (IPC) — Section 302, 376
High Courts10 Apr 1987Allowed
Jaibir Mishra Vs L.N. Mithila University and Two Others
Patna High Court · (1987) PLJR 838
Constitution of India, 1950 — Article 14, 16(2), 226, 227
High Courts08 Apr 1987
Pramod Ban Bihari Singh Vs Rajkiya Buniyadi Vidyalaya Sikshak Sangh and Others
Patna High Court · (1988) CriLJ 1594 : (1988) PLJR 28
Contempt of Courts Act, 1971 — Section 12, 19
High Courts08 Apr 1987
(Smt.) Debi Bhaduri Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 600
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Apr 1987Allowed
Aasiana Bar Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 669 : (1988) 70 STC 6
Constitution (Forty-sixth Amendment) Act, 1982 — Section 6(1), 6(2)
High Courts03 Apr 1987Dismissed
Ganga Halkhore Vs Rajandan Prasad Narain Singh and Others
Patna High Court · (1987) 35 BLJR 901 : (1987) PLJR 1160
Bihar Tenancy Act, 1885 — Section 116Chotanagpur Tenancy Act, 1908 — Section 43
High Courts02 Apr 1987Allowed
Ajodhya Singh and Others Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 378
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 32
High Courts01 Apr 1987
Ramsabad Choudhary and Others Vs The State of Bihar
Patna High Court · (1988) PLJR 236
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts01 Apr 1987Dismissed
Amarendra Pratap Singh and Others Vs Lalit Narain Mithila University and Others
Patna High Court · AIR 1987 Patna 259 : (1987) 35 BLJR 590 : (1987) PLJR 591
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115
High Courts01 Apr 1987
Shashi Shekhar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1128
Bihar and Orissa Excise Act, 1915 — Section 2(7), 7(2)(a), 7(2)(e), 7(2)(f), 89
High Courts31 Mar 1987
Commissioner of Income Tax Vs Ranchi Club Ltd.
Patna High Court · (1987) 32 TAXMAN 330
Income Tax Act, 1961 — Section 256(1)
High Courts31 Mar 1987
Commissioner of Income Tax Vs M.N. Ghosh and Sons
Patna High Court · (1987) 62 CTR 219 : (1987) 167 ITR 125 : (1987) 33 TAXMAN 546
Income Tax Act, 1961 — Section 184(7), 185, 185(3), 246
High Courts31 Mar 1987
Udaya Prasad and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 171
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 147, 149, 302, 34