High Courts15 Apr 1988Allowed
Satya Narain Mandal and Others Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 334
Bihar Tenancy Act, 1885 — Section 48C, 48E, 48E(5)
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 12 of 18
High Courts15 Apr 1988Allowed
Gulabdei Ahir Vs Union of India (UOI) and Another
Patna High Court · (1989) ACJ 1072 : (1988) PLJR 1122
Workmens Compensation Act, 1923 — Section 2(1), 30, 4, 4A
High Courts14 Apr 1988
Raman Bihari Sinha ''Raman'' Vs State of Bihar
Patna High Court · (1988) 36 BLJR 634
Constitution of India, 1950 — Article 226, 227
High Courts14 Apr 1988Dismissed
Dr. Surendra Nath Dwivedi and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 132
Constitution of India, 1950 — Article 226
High Courts14 Apr 1988
The Health Department Association of Laboratory Technicians, and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 733
Constitution of India, 1950 — Article 14, 16Indian Medical Council Act, 1956 — Section 30
High Courts12 Apr 1988Dismissed
Rajendra Singh and Others Vs Murari Prasad Agrawal and Others
Patna High Court · (1988) PLJR 683
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts12 Apr 1988Allowed
Ram Prakash Mahto Vs State of Bihar
Patna High Court · (1988) 36 BLJR 650
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 32, 5
High Courts12 Apr 1988Allowed
Smt. Leela Devi and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 58 : (1989) PLJR 170
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 26A(1), 26A(2), 36
High Courts12 Apr 1988
Sheikh Haji Abdul Sattar Vs Deputy Collector Land Reforms, Purnea and others
Patna High Court · (1989) PLJR 310
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2
High Courts11 Apr 1988
Hira Ram Toofani Vs The State Transport Authority, Bihar, Patna and Others
Patna High Court · AIR 1988 Patna 298
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A(2), 47, 47(1A), 55, 56
High Courts08 Apr 1988Allowed
Shree Kant Dutt Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 337 : (1988) 36 BLJR 391
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11
High Courts08 Apr 1988Dismissed
Indra Kumar Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 309
Constitution of India, 1950 — Article 200, 201, 226, 245
High Courts08 Apr 1988Allowed
Anil Hard Coke Industries and Others Vs The State of Bihar and Others
Patna High Court · (1988) 71 STC 322
Central Sales Tax Act, 1956 — Section 14, 15, 17Constitution of India, 1950 — Article 14, 16
High Courts06 Apr 1988Allowed
Chandradip Sharma Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 76 : (1988) PLJR 1138
High Courts06 Apr 1988
Ramchandra Prasad Vs Divisional Manager, Life Insurance Corporation of India and Others
Patna High Court · (1988) PLJR 906
Life Insurance Corporation Act, 1956 — Section 49, 49(2)
High Courts05 Apr 1988Allowed
Smt. Kaushalaya Choudhury Vs Union of India and Others
Patna High Court · (1989) PLJR 21
High Courts05 Apr 1988
Commissioner of Income Tax Vs Smt. Pushpa Devi
Patna High Court · (1988) 70 CTR 148 : (1988) 173 ITR 445 : (1988) 40 TAXMAN 375
Income Tax Act, 1961 — Section 119, 143, 143(1), 143(3), 263
High Courts05 Apr 1988
Commissioner of Income Tax Vs Smt. Manju Didhoria
Patna High Court · (1988) 70 CTR 48 : (1988) 70 CTR 155 : (1988) 173 ITR 459 : (1988) 173 ITR 458
Income Tax Act, 1961 — Section 143, 263
High Courts05 Apr 1988Dismissed
Birendra Kumar Singh and Others Vs The State of Bihar and others
Patna High Court · (1988) PLJR 886
Constitution of India, 1950 — Article 14, 15, 16
High Courts04 Apr 1988Dismissed
Bhola Choudhary and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 607 : (1988) PLJR 692
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 5