High Courts23 Mar 1988
Mrs. Bhanumati Prasad Vs Ranchi University and Others
Patna High Court · (1988) PLJR 901
Bihar State Universities Act, 1976 — Section 71
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 14 of 18
High Courts22 Mar 1988Allowed
Kuldip Singh Chawla and ore Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 401
Criminal Procedure Code, 1973 (CrPC) — Section 107, 482
High Courts21 Mar 1988Allowed
Ramchandra Pansari Vs State of Bihar
Patna High Court · (1988) 36 BLJR 429 : (1988) PLJR 623
Criminal Procedure Code, 1973 (CrPC) — Section 156, 167, 2, 262, 263Essential Commodities Act, 1955 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 379
High Courts18 Mar 1988
Gupteshwar Prasad Singh Vs M/s. Allahabad Bank and Others
Patna High Court · (1988) PLJR 886
Coking Coal Mines (Nationalisation) Act, 1972 — Section 23
High Courts17 Mar 1988Dismissed
Bijoy Kumar Santhalia Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 1 : (1988) 36 BLJR 397 : (1989) PLJR 76
Land Acquisition Act, 1894 — Section 12(5)
High Courts17 Mar 1988Dismissed
Dwanda Bahadur Singh Vs State of Bihar and others
Patna High Court · (1989) PLJR 1095
High Courts17 Mar 1988Allowed
Shri Sah Vs The State of Bihar
Patna High Court · (1989) PLJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 14, 3, 8, 8(1)
High Courts17 Mar 1988Allowed
(Smt.) Swarnagjni Marandi Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 696
Constitution of India, 1950 — Article 14, 16
High Courts17 Mar 1988Dismissed
State of Bihar Vs Rajendra Singh and Others
Patna High Court · (1988) 36 BLJR 561
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts17 Mar 1988
Commissioner of Income Tax Vs Dhanpatram Chhotelal
Patna High Court · (1988) 172 ITR 454
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)
High Courts16 Mar 1988
Bhagalpur District Pensioners Samaj Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 363
High Courts16 Mar 1988Allowed
Hari Shanker and Others Vs Lodging House Committee, Rajgir and Others
Patna High Court · AIR 1989 Patna 91 : (1989) 37 BLJR 68 : (1988) PLJR 1009
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 13, 20, 21
High Courts16 Mar 1988Allowed
Ram Swaroop Das and others Vs The State of Bihar and others
Patna High Court · (1989) PLJR 143
Constitution of India, 1950 — Article 14, 16, 16(1), 309
High Courts15 Mar 1988Allowed
Dr. Sidheshwar Prasad Sinha Vs The State of Bihar and Another
Patna High Court · (1989) 37 BLJR 73 : (1989) PLJR 533
Civil Services (Classification, Control and Appeal) Rules — Rule 49(i), 49(ii), 55A
High Courts14 Mar 1988
Kartika Gwala and Others and Ranchi Timbers Association and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 109 : (1988) PLJR 805
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 1(c), 1(d)
High Courts10 Mar 1988
Ram Surat Sharma Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182, 211
High Courts10 Mar 1988Allowed
Gopal Das Bhadani and Another Vs State of Bihar
Patna High Court · (1988) 36 BLJR 465 : (1988) PLJR 563
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts09 Mar 1988Allowed
Raj Kishore Mishra Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 407 : (1988) PLJR 1126
Constitution of India, 1950 — Article 162
High Courts09 Mar 1988Allowed
Central Bank of India Vs Rajat Kumar Talapatra and Another
Patna High Court · (1991) 1 BLJR 426
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107
High Courts09 Mar 1988
Smt. Ranjana Kumari Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 673
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 366