COURT ARCHIVE

Patna High Court judgments, 1988

348 judgments · page 16 of 18

High Courts22 Feb 1988

Kumar Vijay Vikram Sah and Another Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 437 : (1988) PLJR 828

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(t), 45B

High Courts20 Feb 1988

Anant Ram Agrawal and Others Vs State of Bihar

Patna High Court · (1988) 36 BLJR 386 : (1988) PLJR 715

Constitution of India, 1950 — Article 243Essential Commodities Act, 1955 — Section 3, 7

High Courts20 Feb 1988

Anant Ram Agarwal and etc. Vs State of Bihar

Patna High Court · (1989) CriLJ 267

Constitution of India, 1950 — Article 243Essential Commodities Act, 1955 — Section 7

High Courts20 Feb 1988

Dr. Narendra Narain Sinha Vs The University of Bihar and Others

Patna High Court · (1988) PLJR 546

High Courts19 Feb 1988Allowed

R.K. Khanna etc. Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 481

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 109, 120B, 302, 364, 365

High Courts19 Feb 1988Allowed

T.K. Kanungo and Others Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 449

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418, 420

High Courts19 Feb 1988Allowed

Tata Engineering and Locomotive Company Ltd. and Another Vs Union of India(UOI) and Others

Patna High Court · (1990) 25 ECC 274 : (1991) 35 ECR 366 : (1988) 35 ELT 617

High Courts19 Feb 1988

Sharda Khandsari Udyog Vs State of Bihar

Patna High Court · (1989) CriLJ 1569 : (1988) PLJR 1133

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 3, 6, 6A, 6E, 7

High Courts19 Feb 1988

Makhan Mandal and Others Vs State of Bihar and Another

Patna High Court · (1989) CriLJ 1562

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 156, 190, 192Penal Code, 1860 (IPC) — Section 188, 323, 352, 379, 506

High Courts17 Feb 1988

Awadhesh Kumar Singh Vs State of Bihar and Others

Patna High Court · AIR 1988 Patna 272 : (1988) 36 BLJR 305 : (1989) PLJR 130 : (1988) PLJR 269

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 50, 50(3), 50(4), 52, 53Constitution of India, 1950 — Article 136, 223B, 226, 227, 228

High Courts17 Feb 1988

Ram Shresth Rai Vs The State of Bihar and Another

Patna High Court · (1988) PLJR 632

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 408, 409

High Courts15 Feb 1988Allowed

Narayan Das Vs Gulzar Das and Others

Patna High Court · (1988) 36 BLJR 525 : (1988) PLJR 729

Criminal Procedure Code, 1973 (CrPC) — Section 156, 201, 203, 204Penal Code, 1860 (IPC) — Section 202, 302, 364

High Courts13 Feb 1988Dismissed

M/s Udmi Ram Jwala Prasad Vs The State of Bihar and Others

Patna High Court · (1989) PLJR 957

High Courts12 Feb 1988Dismissed

Jai Bharat Transport Company and Another Vs Central Coal Fields Limited and Others

Patna High Court · AIR 1989 Patna 170 : (1988) PLJR 698

Constitution of India, 1950 — Article 14, 226

High Courts11 Feb 1988

New India Insurance Company Ltd. Vs Smt. Sarda Devi and Others

Patna High Court · (1989) 2 ACC 418 : (1988) ACJ 1026 : AIR 1989 Patna 203 : (1988) PLJR 535

Motor Vehicles Act, 1939 — Section 110A, 92A, 92A(2)

High Courts11 Feb 1988Allowed

Dineshwar Prasad Bakshi Vs Parmeshwar Prasad Sinha

Patna High Court · AIR 1989 Patna 139 : (1988) PLJR 637

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, 148

High Courts11 Feb 1988

M/s. Bhojpur Galla Bhandar Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 913

Essential Commodities Act, 1955 — Section 6A

High Courts11 Feb 1988Dismissed

Raquib Khan Vs Bibi Taibunnissa

Patna High Court · (1989) PLJR 432

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)

High Courts11 Feb 1988

Bihar State Board of Digambar Jain Religious Trusts Vs District Judge and Another

Patna High Court · (1991) 187 ITR 295

Bihar Hindu Religious Trusts Act, 1950 — Section 2, 69, 70Income Tax Act, 1961 — Section 12, 2(24)

High Courts10 Feb 1988

Girdhari Lal Jalan Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 429