High Courts20 May 1987
Commissioner of Income Tax Vs Darbhanga Laheriasarai Electric Supply Corporation Limited
Patna High Court · (1987) 66 CTR 185 : (1988) 169 ITR 382
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Patna High Court judgments, 1987
329 judgments · page 9 of 17
High Courts20 May 1987
Commissioner of Income Tax Vs Sharma and Company
Patna High Court · (1987) 66 CTR 184 : (1988) 169 ITR 384
Income Tax Act, 1961 — Section 184(7)
High Courts20 May 1987
Shyam Bhandar Vs Commissioner of Commercial Taxes
Patna High Court · (1988) PLJR 529 : (1987) 66 STC 347
Bihar Sales Tax Act, 1959 — Section 33(1), 33(2)
High Courts19 May 1987
Commissioner of Income Tax Vs R.N. Bagchi and Bros.
Patna High Court · (1987) 66 CTR 71 : (1988) 170 ITR 174
Income Tax Act, 1961 — Section 56
High Courts18 May 1987Allowed
Punsraj Begawani and Another Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 1150
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts18 May 1987
Thakur Singh and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 337 : (1988) PLJR 302
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 143, 149, 302, 307
High Courts18 May 1987
Ram Swaroop Mahto Vs Sudama Mahto and 4 Ors.
Patna High Court · (1988) PLJR 393
Penal Code, 1860 (IPC) — Section 307, 34, 379
High Courts15 May 1987Allowed
Ashoka Hotel and Restaurant and Another Vs Additional Superintendent, Commercial Taxes and Others
Patna High Court · (1987) PLJR 1156 : (1988) 69 STC 371
Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6, 6(1), 6(2)
High Courts14 May 1987Allowed
Chairman-cum-Managing Director Vs State of Bihar and others
Patna High Court · (1987) PLJR 1140
Bihar Shops and Establishments Act, 1953 — Section 4Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Mines Act, 1952 — Section 2, 2(j)
High Courts14 May 1987
Hazari Choubey and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 156 : (1987) PLJR 1166
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395
High Courts14 May 1987Allowed
Laxmi Narain Singh. Devendra Singh and Bimaldeo Singh Vs The State of Bihar
Patna High Court · (1987) PLJR 804
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts14 May 1987
M/s. Kumar Metal Works Vs State of Bihar and Others
Patna High Court · (1988) PLJR 128
High Courts14 May 1987Allowed
Anil Kumar Vs Chief Secretary to the State Government of Bihar, Patna and Others
Patna High Court · (1987) PLJR 846
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 8Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(3)
High Courts14 May 1987Allowed
Sri Nil Madhav Jha. Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 998
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 May 1987
Bishram Sahu Vs Bhairon Oraon and Others
Patna High Court · (1988) PLJR 610
Chotanagpur Tenancy Act, 1908 — Section 217, 46, 71A
High Courts13 May 1987Allowed
Devendra Nath Ghosh Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1114
Minimum Wages Act, 1948 — Section 20
High Courts13 May 1987
Commissioner of Income Tax Vs Sri Mohan Lal Agrawala
Patna High Court · (1987) 167 ITR 825
High Courts13 May 1987
H.P. Agarwalla and Sons Vs Commissioner of Income Tax
Patna High Court · (1987) 167 ITR 822
Wealth Tax Act, 1957 — Section 18(1)
High Courts13 May 1987
Shambhu Nath and Others Vs State of Bihar
Patna High Court · (1989) PLJR 676
Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 6
High Courts13 May 1987
Srimati Amrit Kumari Vs The Deputy Commissioner, Ranchi and Others
Patna High Court · (1987) PLJR 1120
Chotanagpur Tenancy Act, 1908 — Section 71ARanchi District Tana Bhagat Raiyats Agricultural Lands Restoration Act, 1947 — Section 4