High Courts13 Nov 1987
M/s. Agrawal Dharamshala and Others Vs Bihar State Board of Religious Trust and Others
Patna High Court · (1988) PLJR 212
Bihar Hindu Religious Trusts Act, 1950 — Section 2(1), 28(2), 33
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 2 of 17
High Courts13 Nov 1987
Rajasthani Dharamshala Vs The Bihar State Board of Religious Trust and Others
Patna High Court · (1988) PLJR 333
Bihar Hindu Religious Trusts Act, 1950 — Section 32
High Courts11 Nov 1987Dismissed
Burmah Shell Oil Distributing Company of India Ltd. Vs Khaja Midhat Noor and Others
Patna High Court · (1990) 1 PLJR 330
Transfer of Property Act, 1882 — Section 106, 107, 116, 16
High Courts09 Nov 1987Dismissed
State of Bihar Vs Deonath Singh
Patna High Court · (1988) 36 BLJR 804 : (1988) PLJR 524
Arms Act, 1959 — Section 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 167, 27, 378, 57Penal Code, 1860 (IPC) — Section 220, 307, 326, 342
High Courts31 Oct 1987
Eastern Bihar Chamber of Commerce and Industries and Others Vs State of Bihar and Another
Patna High Court · (1988) PLJR 153
Minimum Wages Act, 1948 — Section 3(1), 5(2)
High Courts30 Oct 1987Dismissed
Anu Sundar and Others Vs Shiva Narain Jaiswal
Patna High Court · AIR 1988 Patna 216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Easements Act, 1882 — Section 28, 33Limitation Act, 1963 — Section 25(2)
High Courts21 Oct 1987
Bokaro Steel Ltd. Vs Commissioner of Income Tax (No. 2) Commissioner of Income Tax (No. 2) Vs Bokaro Steel Ltd.
Patna High Court · (1988) 67 CTR 281 : (1988) 170 ITR 545 : (1988) 37 TAXMAN 109
Income Tax Act, 1961 — Section 56
High Courts20 Oct 1987
Harihar Rai Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 230 : (1988) PLJR 344
Criminal Procedure Code, 1973 (CrPC) — Section 107, 197
High Courts19 Oct 1987
Suresh Prasad and Another Vs Union of India and Others
Patna High Court · (1987) PLJR 13
Gold (Control) Act, 1968 — Section 17(1), 8(1), 8(4)
High Courts17 Oct 1987Allowed
Raj Kumar Singh @ Raja Singh Vs State of Bihar
Patna High Court · (1988) 36 BLJR 558
Penal Code, 1860 (IPC) — Section 396
High Courts17 Oct 1987
Raj Kumar Singh and Others Vs State of Bihar
Patna High Court · (1988) CriLJ 1273
Penal Code, 1860 (IPC) — Section 396
High Courts17 Oct 1987Dismissed
Maulana Abdul Kalam Azad Primary Teachers Education College and Physical Training College and Another Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 159
Constitution of India, 1950 — Article 29, 30
High Courts16 Oct 1987Dismissed
Raj Kishore Gupta Vs Shanti Devi and Another
Patna High Court · AIR 1989 Patna 21
Civil Procedure Code, 1908 (CPC) — Section 14B, 35B
High Courts25 Sept 1987
Nandan Maharaj and Another Vs The Rohika Central Co-operative Bank Ltd. and Others
Patna High Court · (1988) PLJR 352
Bihar and Orissa Co-operative Societies Act, 1935 — Section 18Civil Procedure Code, 1908 (CPC) — Section 141Public Demands Recovery Act — Section 7
High Courts25 Sept 1987
Baiju Panda and Others Vs Commissioner Bhagalpur Division and Others
Patna High Court · (1988) 36 BLJR 511 : (1988) PLJR 680
Bihar Land Reforms Act, 1950 — Section 4(b), 4(h)
High Courts25 Sept 1987
A.H. Wheeler and Company Pvt. Limited Vs State of Bihar
Patna High Court · (1988) 36 BLJR 325 : (1988) PLJR 419
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 147, 165, 397
High Courts24 Sept 1987
Jitendra Prasad Srivastava Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 285
High Courts24 Sept 1987
Ghanshyam Pandit and Others Vs Commissioner of Bhagalpur Division and Others
Patna High Court · (1988) PLJR 140
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 32, 32(2), 33
High Courts24 Sept 1987Dismissed
Brij Bhushan Gupta Vs The State of Bihar and others
Patna High Court · (1989) PLJR 266
Bihar and Orissa Excise Act, 1915 — Section 42, 43, 43(1)(a), 43(1)(b), 43(2)(b)Constitution of India, 1950 — Article 14
High Courts24 Sept 1987
Instrumentation Ltd. Vs Presiding Officer, Labour Court and Another
Patna High Court · (1988) 2 LLJ 222 : (1988) PLJR 145
Constitution of India, 1950 — Article 12, 14, 311Evidence Act, 1872 — Section 58