High Courts04 Apr 1988
Shyam Narayan Jha Vs State of Bihar and Others
Patna High Court · (1988) PLJR 1132
Motor Vehicles Act, 1988 — Section 68C, 68F
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 13 of 18
High Courts03 Apr 1988Allowed
Muni Yadav @ Muni Lal Yadav and Others Vs The State of Bihar
Patna High Court · (1998) 3 BLJR 1740
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts03 Apr 1988
The State of Bihar Vs Basudeo Singh and Another
Patna High Court · (1988) PLJR 893
Chotanagpur Tenancy Act, 1908 — Section 87, 87(1), 87(2)
High Courts01 Apr 1988
Jeeban Kumar Sarkar @ Jio Sarkar and Others Vs Ramdar and Sons
Patna High Court · (1988) 36 BLJR 440 : (1988) PLJR 532
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
High Courts01 Apr 1988
Narang Brothers Vs Commissioner of Income Tax and Another
Patna High Court · (1988) 70 CTR 126 : (1988) 173 ITR 409
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 148(2)
High Courts31 Mar 1988Allowed
Sheo Nandan Sahu Vs State of Bihar etc.
Patna High Court · (1988) 36 BLJR 469
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 349, 350, 448, 453, 454
High Courts30 Mar 1988Allowed
Mostt. Rajwati Devi and Another Vs The Joint Director, Consolidation, Govt. of Bihar, Patna and Others
Patna High Court · AIR 1989 Patna 66
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35Evidence Act, 1872 — Section 61
High Courts30 Mar 1988Allowed
Most. Rajwati Devi and Another Vs The Joint Director, Consolidation, Govt. of Bihar
Patna High Court · (1988) 36 BLJR 698
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2), 10(A), 15A
High Courts30 Mar 1988
Bishwanath Rai and Others Vs Dulhin Indrasani Devi and Others
Patna High Court · (1988) PLJR 808
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 3, 4(c)
High Courts29 Mar 1988Allowed
Ram Sigashan Pathak Vs K.P. Sinha, Deputy Director, Consolidation and Others
Patna High Court · AIR 1989 Patna 39
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 37, 37B, 4Evidence Act, 1872 — Section 3
High Courts29 Mar 1988
Vakil Shri Krishna Nath Sinha Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 888
Bihar Land Reforms Act, 1950 — Section 6Chotanagpur Tenancy Act, 1908 — Section 71A
High Courts29 Mar 1988
Card Board Products Vs The State of Bihar
Patna High Court · (1989) 73 STC 438
Bihar Sales Tax Act, 1959 — Section 33(2)(b), 5
High Courts29 Mar 1988Allowed
Ram Singhashan Singh Vs K.P. Sinha, Dy. Director Consolidation and Others
Patna High Court · (1988) 36 BLJR 682
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 147, 148Hindu Succession Act, 1956 — Section 14
High Courts29 Mar 1988
M/s. Laxmi Store Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 720
High Courts28 Mar 1988
Shyam Dutt Tiwari Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 852
Constitution of India, 1950 — Article 226, 359Evidence Act, 1872 — Section 115
High Courts27 Mar 1988Dismissed
Pramod Kumar and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 147
Constitution of India, 1950 — Article 14, 16, 225, 226, 227
High Courts25 Mar 1988
Ram Awatar Singh Vs The Bhojpur Rohtash Gramin Bank and Others
Patna High Court · (1988) PLJR 793
Regional Rural Banks Act, 1976 — Section 21(1), 21(2), 30
High Courts25 Mar 1988
Vaishali Flour Mills Vs The State of Bihar
Patna High Court · (1988) PLJR 430 : (1988) 70 STC 143
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5
High Courts24 Mar 1988
Subhash Mishra Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 506
Constitution of India, 1950 — Article 14, 16Family Law Reform Act, 1969 — Section 9(1)
High Courts24 Mar 1988
Vijay Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 478
Bihar and Orissa Co-operative Societies Act, 1935 — Section 2(b)Bihar Co-operative Societies Rules, 1959 — Rule 2(ii)Constitution of India, 1950 — Article 226, 227