High Courts27 Mar 1987Allowed
Amrendra Singh and Another Vs The State of Bihar
Patna High Court · (1987) PLJR 1022
Arms Act, 1959 — Section 24 A, 24B, 25(1A), 26, 3Penal Code, 1860 (IPC) — Section 173, 380, 457
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 13 of 17
High Courts26 Mar 1987Dismissed
The State of Bihar Vs Sarju Bhumij, and Banmali Bhumij Sarju Bhumij, and Banmali Bhumij Vs The State of Bihar
Patna High Court · (1987) PLJR 709
Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 323
High Courts26 Mar 1987Dismissed
Hari Charan Singh Dugal and Others Vs State of Bihar
Patna High Court · (1989) 66 CompCas 449 : (1989) 59 FLR 718 : (1990) 1 LLJ 310
Minimum Wages Act, 1948 — Section 22C
High Courts24 Mar 1987
Brahmdeo Hazra and Others Vs State of Bihar
Patna High Court · (1988) CriLJ 734
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 172Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 172
High Courts24 Mar 1987Allowed
Brahmdeo Hazra. and 5 Others Vs The State of Bihar
Patna High Court · (1987) PLJR 826
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 172, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Mar 1987Allowed
Jitu Oraon Vs Commissioner, South Chotanagpur Division and Others
Patna High Court · (1987) 35 BLJR 748
Chotanagpur Tenancy Act, 1908 — Section 46, 46(4A), 71A
High Courts23 Mar 1987Allowed
M/s Laxmi Paper House and others Vs Baikunth Prasad Verma
Patna High Court · (1987) PLJR 874
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts22 Mar 1987
ASHOK AUTOMOBILES (RANCHI) PVT. LTD. Vs STATE OF BIHAR AND OTHERS.
Patna High Court · (1988) 174 ITR 566
Constitution of India, 1950 — Article 226
High Courts21 Mar 1987
Gopal Singh and Others Vs State of Bihar and 7 Ors.
Patna High Court · (1988) PLJR 396
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts21 Mar 1987
Pashupati Nath Singh and etc. Vs Jairam Singh and Others etc.
Patna High Court · AIR 1988 Patna 256
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4
High Courts21 Mar 1987
Chandmull Rajgarhia Vs Commissioner of Income Tax
Patna High Court · (1987) 63 CTR 141
Income Tax Act, 1961 — Section 256(1), 37(1), 40(b)
High Courts21 Mar 1987Allowed
Pashupati Nath Singh Vs Jairam Singh and Others Ram Naresh Pandey and Others Vs Raj Rikhi Pandey and Others
Patna High Court · (1987) PLJR 1007
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 3(1), 4(1), 4(1)(c), 4(b)
High Courts20 Mar 1987Allowed
Bihar Judicial Services Association Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 464
Constitution of India, 1950 — Article 14, 16, 233, 309, 311
High Courts20 Mar 1987
Commissioner of Income Tax Vs Pareck Brothers
Patna High Court · (1987) 63 CTR 371 : (1987) 167 ITR 344 : (1987) 32 TAXMAN 278
Income Tax Act, 1961 — Section 145(1)
High Courts20 Mar 1987
Commissioner of Income Tax Vs Jugsalai Electric Supply Co.
Patna High Court · (1987) 73 CTR 368 : (1987) 63 CTR 368 : (1987) 165 ITR 740 : (1987) 33 TAXMAN 396
Income Tax Act, 1961 — Section 139(1), 139(2), 246(1)
High Courts19 Mar 1987
COMMISSIONER OF INCOME TAX Vs SMT. BHAGWANT KAUR.
Patna High Court · (1987) 63 CTR 326
Income Tax Act, 1961 — Section 143, 256, 263
High Courts14 Mar 1987Dismissed
Sheo Nandan Bhagat Vs Ramdhani Singh and Others
Patna High Court · (1987) 03 PAT CK 0004
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts13 Mar 1987Dismissed
Obaid Akhtar and Another Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 341
Criminal Procedure Code, 1973 (CrPC) — Section 164, 229, 294, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 201, 302, 34, 394
High Courts13 Mar 1987Dismissed
Prabhu Dayal Singh and another Vs State of Bihar and others
Patna High Court · (1987) PLJR 645
Bihar and Orissa Co-operative Societies Act, 1935 — Section 14(3), 41(2), 41(9)
High Courts11 Mar 1987Dismissed
Sheo Nandan Bhagat and others Vs Ramdhari Singh and others
Patna High Court · (1987) PLJR 622
Hindu Succession Act, 1956 — Section 14, 14(1)