High Courts11 Mar 1987Dismissed
Sheo Nandan Bhagat and Others Vs Ramdhari Singh and Others
Patna High Court · AIR 1988 Patna 154 : (1987) 35 BLJR 662
Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 14 of 17
High Courts11 Mar 1987
Ramchandra Ojha and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 656
Police Act, 1861 — Section 1
High Courts11 Mar 1987
Ramadhar Thakur and Others Vs State of Bihar
Patna High Court · (1988) CriLJ 264 : (1987) PLJR 941
Penal Code, 1860 (IPC) — Section 395
High Courts11 Mar 1987Dismissed
Md. Usman Vs Madan Mohan Singh and Others
Patna High Court · (1988) 36 BLJR 532 : (1989) PLJR 80
Constitution of India, 1950 — Article 226, 227
High Courts11 Mar 1987Dismissed
Chamru Sah and Another Vs The State of Bihar
Patna High Court · (1987) PLJR 949
Penal Code, 1860 (IPC) — Section 320, 324, 326
High Courts11 Mar 1987Allowed
Birendra Kumar Jain Vs State of Bihar and Others
Patna High Court · (1987) PLJR 1066
Bihar Hindu Religious Trusts Act, 1950 — Section 12, 8(3), 8(3)(b)
High Courts10 Mar 1987
BIHAR STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. Vs COMMISSIONER OF Income Tax.
Patna High Court · (1987) 63 CTR 5 : (1987) 165 ITR 671
Income Tax Act, 1961 — Section 256, 260
High Courts10 Mar 1987
Bihar Rajya Sikshak Sahyog Sangh Ltd. Vs Commissioner of Income Tax
Patna High Court · (1987) 62 CTR 108 : (1987) 165 ITR 681 : (1987) 33 TAXMAN 403
Income Tax Act, 1961 — Section 256(1), 260
High Courts10 Mar 1987
Bihar State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
Patna High Court · (1987) 34 TAXMAN 16
Income Tax Act, 1961 — Section 33
High Courts10 Mar 1987Dismissed
Dr. Mathura Prasad and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 742 : (1987) PLJR 832
Constitution of India, 1950 — Article 14, 16, 162, 226, 227Homoeopathy Central Council Act, 1973 — Section 3
High Courts09 Mar 1987
State of Bihar Vs Yasoda Kanu
Patna High Court · (1988) CriLJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 302, 354, 366Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 1987Allowed
Ashok Kumar Choudhary Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1153
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(ii), 8
High Courts09 Mar 1987Dismissed
Tata Iron And Steel Co. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1987) 12 ECC 55 : (1988) 33 ELT 297 : (1988) PLJR 366 : (1987) PLJR 778
Central Excise Rules, 1944 — Rule 173Q(1), 173Q(2) 192, 196(1), 8(1), 9(2)Central Excises and Salt Act, 1944 — Section 11, 11A(1), 33, 9Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 1987Allowed
Tata Iron and Steel Company Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1987) 32 ELT 676
Central Excise Rules, 1944 — Rule 173, 173B, 173G, 9(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1987
Behl Construction Co. Vs Commissioner of Income Tax
Patna High Court · (1987) 33 TAXMAN 549
Income Tax Act, 1961 — Section 256(1)
High Courts06 Mar 1987
Ajay Kumar Agarwal Vs Commissioner of Income Tax and Others
Patna High Court · (1988) 68 CTR 113 : (1988) 169 ITR 132 : (1988) 37 TAXMAN 32
Constitution of India, 1950 — Article 226
High Courts06 Mar 1987
Bohi Construction Co. Vs Commissioner of Income Tax
Patna High Court · (1987) 166 ITR 737
Income Tax Act, 1961 — Section 256(1), 260
High Courts06 Mar 1987Allowed
Kare Jha, @ Kare Missir Vs The State of Bihar
Patna High Court · (1987) PLJR 951
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts06 Mar 1987Allowed
Kare Jah @ Kare Missir Vs The State of Bihar
Patna High Court · (1987) 35 BLJR 896
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 1987
Jodhram Kewal Ramani Vs The Fertilizer Corporation of India and Another
Patna High Court · (1987) 1 ACC 405 : (1987) ACJ 965
Motor Vehicles Act, 1988 — Section 110A