High Courts22 Jul 1987Dismissed
Ashok Automobiles (Ranchi) Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (1988) 70 STC 213
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 7 of 17
High Courts20 Jul 1987Allowed
Basudeva Prasad Vs Raghunath Prasad
Patna High Court · (1990) 1 PLJR 356
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(4)
High Courts20 Jul 1987Allowed
Bada Nand Singh and Others Vs The Director General, Central Industrial Security Force and Others
Patna High Court · (1987) 35 BLJR 836
Administrative Tribunals Act, 1985 — Section 19, 2Central Industrial Security Force Act, 1968 — Section 3Constitution of India, 1950 — Article 32
High Courts17 Jul 1987Allowed
Narain Chandra Gorain Vs Amulyadhan Banerjee and Another
Patna High Court · (1987) PLJR 1158
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11(1)(c), 14(1), 14(4), 14(7), 14(8)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 6, 143
High Courts14 Jul 1987
Amin Mahto Vs Commissioner, South Chotanagpur Div. and Others
Patna High Court · (1988) 36 BLJR 114
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts14 Jul 1987Dismissed
Mossomat Motijhari Devi Vs Bindeshwari Prasad Chourasia
Patna High Court · (1988) ACJ 109 : AIR 1988 Patna 5 : (1987) 35 BLJR 707 : (1987) PLJR 789
Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts14 Jul 1987Allowed
Dhrub Narain Rao and another Vs The State of Bihar and others
Patna High Court · (1987) PLJR 787
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4)
High Courts13 Jul 1987Allowed
Ranchi Legal Supports Centre and Another Vs Chairman-cum-Managing Director, Central Coalfields Limited and Others
Patna High Court · (1987) PLJR 1056
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2(c), 4
High Courts13 Jul 1987
Divisional Manager (Collieries) of T.I.S. Co. Ltd. Vs Asstt. Electrical Engineer and Others
Patna High Court · (1988) 36 BLJR 131
Electricity Act, 1910 — Section 26
High Courts13 Jul 1987Dismissed
Md. Maqsood Alam and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 958
Constitution of India, 1950 — Article 166(3)Criminal Procedure Code, 1973 (CrPC) — Section 340(1)
High Courts10 Jul 1987Allowed
Rohtas Industries Ltd. Vs Ghanshyam Das Premi and Others
Patna High Court · (1987) 35 BLJR 798 : (1988) PLJR 125
Industrial Disputes Act, 1947 — Section 10, 2A, 33A, 33C, 36
High Courts09 Jul 1987
Sobh Nath Yadav Vs State of Bihar
Patna High Court · (1988) 36 BLJR 260
Penal Code, 1860 (IPC) — Section 302, 307
High Courts08 Jul 1987
Chandra Mohan Mahto Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 110
Constitution of India, 1950 — Article 226, 227
High Courts07 Jul 1987Dismissed
The Management of Ranchi Electric Supply Co., Ltd. Ranchi Vs State of Bihar and others
Patna High Court · (1989) PLJR 430
Industrial Disputes Act, 1947 — Section 10(1), 11, 7, 7(5)
High Courts07 Jul 1987
Nakul Mahto and Others Vs Chhuta Monjhi and Others
Patna High Court · (1988) 36 BLJR 74
Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts07 Jul 1987Dismissed
Narendra Prasad and Another Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 222 : (1988) 36 BLJR 44
Bihar Cinemas (Regulation) Act, 1954 — Section 9Bihar Cinemas (Regulation) Rules, 1974 — Rule 4
High Courts06 Jul 1987Allowed
M/s Champaran Sugar Company Limited Vs State of Bihar and Others
Patna High Court · (1989) PLJR 543
Constitution of India, 1950 — Article 252(1)Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 10(1), 10(2), 10(2)(15), 14, 2(c)
High Courts06 Jul 1987
Sharfuddin and Others Vs Bibi Khatija and Another
Patna High Court · AIR 1988 Patna 58 : (1988) 36 BLJR 53
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(d)
High Courts06 Jul 1987
Chota Nagpur Engineering Works Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Patna High Court · (1988) 36 BLJR 108
COMPANIES ACT, 1956 — Section 34Electricity Act, 1910 — Section 24
High Courts06 Jul 1987
Baij Nath Gupta and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 211 : (1988) PLJR 15
Constitution of India, 1950 — Article 14, 15, 16, 19, 39