High Courts24 Sept 1987
Mansoor Ahmad Vs Bihar Public Service Commission and Others
Patna High Court · (1988) PLJR 590
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 3 of 17
High Courts24 Sept 1987Dismissed
Hindusthan Steel Ltd. (Defendant) Vs R C. Roy
Patna High Court · (1990) 2 PLJR 259
Limitation Act, 1963 — Article 18, 56
High Courts24 Sept 1987
North Telulmari Colliery Company Vs Union of India
Patna High Court · (1988) PLJR 509
Coal Mines (Nationalisation) Act, 1973 — Section 18(5), 21(5)Constitution of India, 1950 — Article 123(1)
High Courts23 Sept 1987Allowed
Jadunandan Yadav Vs Ram Pati Yadav
Patna High Court · (1987) PLJR 1050
Land Acquisition Act, 1894 — Section 30, 4(h), 9
High Courts23 Sept 1987Allowed
Gaya Cotton and Jute Mills Vs Union of India (UOI)
Patna High Court · (1989) 19 ECC 85 : (1992) 61 ELT 569 : (1988) PLJR 50
Coking Coal Mines (Nationalisation) Act, 1972 — Section 9Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 17, 20, 21, 29, 5Sick Textile Undertakings (Taking Over of Management) Ordinance, 1972 — Section 4
High Courts23 Sept 1987
Commissioner of Income Tax Vs N.A. Swamy
Patna High Court · (1988) 36 BLJR 188 : (1988) 68 CTR 50 : (1988) 173 ITR 235 : (1988) PLJR 56 : (1988) 36 TAXMAN 198
Income Tax Act, 1961 — Section 256(2), 36(1)
High Courts22 Sept 1987Dismissed
Bibi Anwarunisa Vs Daulat Rai and Another
Patna High Court · AIR 1988 Patna 229
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 91Specific Relief Act, 1963 — Section 16
High Courts21 Sept 1987
Dr. Lakshmi Narain Singh Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 58
Penal Code, 1860 (IPC) — Section 161
High Courts21 Sept 1987
Kumar Devendra Mohan Dwivedi and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 177 : (1988) PLJR 54
Bihar Civil Service (Executive Branch) and the Junior Civil Service (Recruitment) Rules, 1952 — Rule 16(a)
High Courts21 Sept 1987
Pandey Venktesh Prasad Sinha, Binod Kumar Jaiswal Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 102
High Courts18 Sept 1987
Jagdish Ram Vs Pyar Keshwar Ram and Others
Patna High Court · (1988) 36 BLJR 265 : (1988) PLJR 250
Criminal Procedure Code, 1973 (CrPC) — Section 191, 198Penal Code, 1860 (IPC) — Section 498
High Courts18 Sept 1987
Bal Gobind Yadav Vs Ramchantra Dubty and Others
Patna High Court · (1988) PLJR 1070
Bihar and Orissa Municipal Act, 1922 — Section 107, 107(1)(a)
High Courts17 Sept 1987
Babulal Dubey and Others Vs Jita Dubey and Others
Patna High Court · (1988) PLJR 826
Transfer of Property Act, 1882 — Section 59
High Courts16 Sept 1987
Kartik Nath Jha Vs Smt. Seela Thakur
Patna High Court · (1987) PLJR 1126
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts16 Sept 1987Dismissed
National Coal Development Corporation Ltd. Vs Union of India (UOI) and Another
Patna High Court · AIR 1988 Patna 338
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 10, 15(2), 9Railways Act, 1890 — Section 73
High Courts14 Sept 1987
Radha Krishna and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 314
Bihar Judicial Service (Recruitment) Rules, 1955 — Rule 1(b)(iv), 6(c)Constitution of India, 1950 — Article 234
High Courts11 Sept 1987Dismissed
Burmah Shell Oil Distributing Co. of India Ltd. Vs Khaja Midhat Noor and Others
Patna High Court · (1987) 09 PAT CK 0029
Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts10 Sept 1987
Lakhan Pasi and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 199 : (1988) PLJR 462 : (1988) PLJR 233
Penal Code, 1860 (IPC) — Section 411
High Courts10 Sept 1987Allowed
Haripada Mandal and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 83 : (1988) PLJR 223
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 4, 5A, 6, 6(1)
High Courts10 Sept 1987
Commissioner of Income Tax Vs Warasat Hussain
Patna High Court · (1988) 67 CTR 75 : (1988) 171 ITR 405 : (1987) 35 TAXMAN 227
Income Tax Act, 1961 — Section 27(1), 271(1)