High Courts08 Sept 1987
Jaiswal Pharmacy Vs Union of India and Others
Patna High Court · (1988) PLJR 862
Drugs and Cosmetics Act, 1940 — Section 12, 18, 33
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 4 of 17
High Courts08 Sept 1987Dismissed
Sahu Gupta Industries Vs Bihar State Electricity Board and Others
Patna High Court · AIR 1989 Patna 8 : (1989) PLJR 132
Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 22B, 23
High Courts08 Sept 1987Allowed
M/s Radhey Shyam Saraff Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1073
Bihar Finance Act, 1981 — Section 33(5)(b), 33(5)(c)
High Courts02 Sept 1987
Commissioner of Income Tax Vs Jhaverbhai Biharilal and Co.
Patna High Court · (1988) 37 TAXMAN 292
Income Tax Act, 1961 — Section 271(1)
High Courts02 Sept 1987
Commissioner of Income Tax Vs Grand Medico
Patna High Court · (1987) 66 CTR 125 : (1988) 171 ITR 296
Income Tax Act, 1961 — Section 185, 246
High Courts02 Sept 1987
COMMISSIONER OF Income Tax Vs JHAVERBHAI BIHARILAL and CO.
Patna High Court · (1988) 68 CTR 47 : (1988) 171 ITR 362
Income Tax Act, 1961 — Section 256, 260, 271, 274
High Courts01 Sept 1987
Lal Muni Devi Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 174
High Courts28 Aug 1987
The Bihar Electricity Board Vs The Union of India and Others
Patna High Court · (1988) PLJR 162
Bihar Electricity Duty Act, 1948 — Section 9A, 9B
High Courts28 Aug 1987Dismissed
Smt. Janki Devi and Others Vs Fani Nandan Tewari and Others
Patna High Court · AIR 1988 Patna 251 : (1988) PLJR 296
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 9
High Courts28 Aug 1987
Gobind Mahto and Others Vs Raj Kishore Mandal and Others
Patna High Court · (1988) PLJR 190
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Transfer of Property Act, 1882 — Section 52
High Courts27 Aug 1987
Shree Durga Industrial Corpn. Vs The Minerals and Metals Trading Corporation of India Ltd.
Patna High Court · (1988) PLJR 96
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, 20Evidence Act, 1872 — Section 58
High Courts27 Aug 1987
Kamata Prasad Vs Karu Chand Prasad Singh and Others
Patna High Court · (1988) 36 BLJR 82
Arbitration Act, 1940 — Section 16, 41Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Aug 1987
M/s. Shriram Bearings Ltd. Vs Presiding Officer, Labour Court and Others
Patna High Court · (1988) PLJR 708
Industrial Disputes Act, 1947 — Section 10, 2(1), 25C
High Courts26 Aug 1987Allowed
Kamta Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1042
Constitution of India, 1950 — Article 166, 309
High Courts26 Aug 1987
Bhikhari Raut @ Bhikhari Rai and Others Vs The State of Bihar
Patna High Court · (1988) 36 BLJR 162
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
High Courts26 Aug 1987
Controller of Estate Duty Vs Hari Lal Agrawal
Patna High Court · (1987) 66 CTR 224 : (1988) 171 ITR 278 : (1988) 36 TAXMAN 289
Estate Duty Act, 1953 — Section 27, 9
High Courts25 Aug 1987Allowed
Rajesh Trading Company Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 769 : (1988) PLJR 463
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6, 6A, 6C
High Courts25 Aug 1987
Md. Sharfuddin Khan @ Safdar Ashraf and Another Vs The State of Bihar
Patna High Court · (1988) PLJR 201
Criminal Procedure Code, 1973 (CrPC) — Section 439, 440
High Courts21 Aug 1987
Daljeet Singh Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 357
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 324, 500
High Courts21 Aug 1987
Manmohan Lal Bhagat Etc. Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 121 : (1988) PLJR 12