High Courts08 Mar 1988
Smt. Pratibha Singh and Another Vs State of Bihar and Others
Patna High Court · (1988) PLJR 646
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3, 4(2)
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 15 of 18
High Courts08 Mar 1988Dismissed
Shambhu Singh Vs Chairman-cum-S.D.O., Sitamarhi and Others
Patna High Court · AIR 1989 Patna 60
Bihar Agricultural Produce Markets Act, 1960 — Section 18Constitution of India, 1950 — Article 226
High Courts07 Mar 1988Dismissed
Ramakrishna Mission Ashram Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 285
Land Acquisition Act, 1894 — Section 39, 4, 40, 41, 42
High Courts07 Mar 1988
Ramashish Rai and Others Vs The State of Bihar
Patna High Court · (1990) 1 PLJR 186
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 313, 82Evidence Act, 1872 — Section 25, 26, 27, 3, 30Penal Code, 1860 (IPC) — Section 396, 402, 412
High Courts07 Mar 1988
Ramashish Rai and Others Vs State of Bihar
Patna High Court · (1989) CriLJ 336
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 82, 83Evidence Act, 1872 — Section 1, 25, 26, 27, 3Penal Code, 1860 (IPC) — Section 396, 402, 412
High Courts07 Mar 1988
Hari Narayan Mukhiya and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 608
Bihar Tenancy Act, 1885 — Section 48E, 48E(3), 48E(4)
High Courts07 Mar 1988
Commissioner of Income Tax Vs Belal Nisa
Patna High Court · (1988) 69 CTR 170 : (1988) 39 TAXMAN 167
Income Tax Act, 1961 — Section 263
High Courts07 Mar 1988
Ram Ashish Rai and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 720
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 310, 313, 82Evidence Act, 1872 — Section 25, 26, 27, 3, 30Penal Code, 1860 (IPC) — Section 396, 402, 412
High Courts07 Mar 1988Allowed
Raj Kumar Prasad Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 83 : (1989) PLJR 73
Bihar Tenancy Act, 1885 — Section 48E, 48E(1), 48E(7)
High Courts07 Mar 1988
Commissioner of Income Tax Vs Smt. Kaushalaya Devi
Patna High Court · (1988) 171 ITR 686 : (1988) 40 TAXMAN 89
Income Tax Act, 1961 — Section 143(1), 263
High Courts01 Mar 1988Allowed
Tan Shyam Narain Singh Vs The State of Bihar and others
Patna High Court · (1989) PLJR 254
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 10
High Courts01 Mar 1988Allowed
G.B. Kumar and Sons Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 474 : (1988) 70 STC 240
Central Sales Tax Act, 1956 — Section 14, 15, 16, 3
High Courts01 Mar 1988Dismissed
Sachidanand Lal and Another etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 181
Land Acquisition Act, 1894 — Section 11A, 4, 6
High Courts01 Mar 1988Dismissed
Sri Sao Vs Presiding Officer, Labour Court, Ranchi, and Another
Patna High Court · (1989) PLJR 810
Bihar Shops and Establishments Act, 1953 — Section 26, 26(1), 26(2)
High Courts29 Feb 1988Allowed
Raj Kishore Sahay and Others Vs Binod Kumar and Others
Patna High Court · AIR 1989 Patna 111 : (1991) 31 ECC 7
Contract Act, 1872 — Section 23, 65Foreign Exchange Regulation Act, 1947 — Section 21, 5Limitation Act, 1963 — Article 47, 18
High Courts25 Feb 1988
Probodh Kumar Kundu Vs Commissioner, Bhagalpur Division and Others
Patna High Court · (1988) PLJR 811
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 42
High Courts25 Feb 1988Allowed
Madhusudan Paswan and etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 106 : (1989) 37 BLJR 140 : (1989) PLJR 157
Constitution of India, 1950 — Article 226, 315, 320
High Courts24 Feb 1988
Vijay Kumar Mishra and Brij Bihar Kuwar and Another Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 420 : (1989) PLJR 846
Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 1988Allowed
The Managing Committee of Sarovar Laxmikant Sanskrit Ucha Vidyalaya, Tardiha Vs The State of Bihar and others
Patna High Court · (1988) PLJR 61
High Courts23 Feb 1988Allowed
Raghunath Prasad Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 82 : (1989) PLJR 373
Penal Code, 1860 (IPC) — Section 34, 420