High Courts23 Dec 1988
Sheo Narain Jaiswal and Others Vs Income Tax Officer and Others
Patna High Court · (1989) 176 ITR 352
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 1 of 18
High Courts23 Dec 1988Allowed
Sheo Narain Jaiswal Vs Income Tax Officer
Patna High Court · (1989) 45 TAXMAN 213
Constitution of India, 1950 — Article 14, 19(1)(g), 300AIncome Tax Act, 1922 — Section 23(3), 34Income Tax Act, 1961 — Section 142(1), 144, 144B, 146, 147
High Courts21 Dec 1988Dismissed
Mst. Siya Kuer and Others Vs Mst. Keshar Kuer and Others
Patna High Court · (1990) 1 BLJR 25 : (1990) 1 PLJR 90
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(9), 4(c)
High Courts20 Dec 1988
Bibi Aisa Begum and Others Vs Bibi Sahnaz Begum
Patna High Court · (1990) 38 BLJR 839 : (1990) 1 PLJR 101
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Dec 1988Dismissed
Mohd. Ataur Rahman Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 389 : (1989) PLJR 711
Central Sales Tax Act, 1956 — Section 14, 15Civil Procedure Code, 1908 (CPC) — Section 11, 141COMPANIES ACT, 1956 — Section 2
High Courts15 Dec 1988
PILLASS (Public Interest Litigation Legal Aid Services Society) Vs State of Bihar and Others Farida and Others Vs Union of India (UOI) and Another
Patna High Court · (1992) 1 PLJR 634
High Courts14 Dec 1988Dismissed
Daluram Agarwala (now deceased, and substituted by Fuljhari Devi and Others) Vs Shivdayal Bharatiya and Others
Patna High Court · (1989) PLJR 227
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)(d), 13, 13(1), 13(a)
High Courts13 Dec 1988Allowed
Ganga Bishun Sah and Others Vs The State of Bihar and Another
Patna High Court · (1989) PLJR 697
Criminal Procedure Code, 1973 (CrPC) — Section 239, 321
High Courts08 Dec 1988Allowed
A.S. Poplai Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 306 : (1989) PLJR 83
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 468, 482Factories Act, 1948 — Section 106, 108, 32, 92General Clauses Act, 1897 — Section 3
High Courts07 Dec 1988Dismissed
Central Coal Fields Ltd. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 210 : (1989) 37 BLJR 336 : (1989) PLJR 88
Bihar Cess Act, 1880 — Section 4, 5, 6Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(2A)
High Courts07 Dec 1988Dismissed
Bihar Police Ministerial Officers Association Vs The State of Bihar and other
Patna High Court · (1989) PLJR 998
Contract Act, 1872 — Section 28Trade Unions Act, 1926 — Section 29
High Courts06 Dec 1988
Prakash Kiran and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 235 : (1989) PLJR 939
Constitution of India, 1950 — Article 14, 15, 226
High Courts05 Dec 1988Allowed
Dr. Dwarka Prasad Vs Mohd. Ismail and Others
Patna High Court · (1991) 39 BLJR 1241
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 3
High Courts02 Dec 1988Dismissed
Kamla Prasad Roy and others Vs Binod Kumar Roy
Patna High Court · (1989) PLJR 426
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 115, 151
High Courts02 Dec 1988
Ganesh Bhandar and Another Vs The State and Others
Patna High Court · (1989) PLJR 299
High Courts01 Dec 1988Dismissed
Bihar State Co-operative Marketing Union Vs Union of India (UOI)
Patna High Court · (1989) ACJ 949 : (1990) 1 BLJR 280 : (1990) 1 PLJR 38
Railways Act, 1890 — Section 73, 77C, 77C(2)
High Courts01 Dec 1988Dismissed
Kudratullah @ Kudrat Khan Vs The State of Bihar and others
Patna High Court · (1989) PLJR 453
Bihar Control of Crimes Act, 1981 — Section 12(2), 2(d)(iii)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Nov 1988
Commissioner of Income Tax Vs General Trading Agency
Patna High Court · (1989) 176 ITR 303 : (1989) 45 TAXMAN 108
Income Tax Act, 1961 — Section 256(1)
High Courts30 Nov 1988Dismissed
Krishna Kumar Singh and Another Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 201 : (1989) PLJR 184
Bihar Municipal Act, 1922 — Section 15, 19, 356, 386Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 3
High Courts28 Nov 1988Dismissed
Sayeed Abdul Wahab Vs Mohd. Sakman @ Lokman
Patna High Court · (1989) 37 BLJR 316 : (1989) PLJR 587
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 109