COURT ARCHIVE

Patna High Court judgments, 1988

348 judgments · page 17 of 18

High Courts10 Feb 1988

Satya Narain Agarwal Vs The State of Bihar

Patna High Court · (1988) PLJR 501

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High Courts09 Feb 1988

Jitendra Nath Banerjee and 4 Others Vs The State of Bihar and Another

Patna High Court · (1988) PLJR 914

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 34, 406

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High Courts08 Feb 1988

Khan Bahadur Habiburrahman Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 531

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High Courts08 Feb 1988

Bijay Shanker Mishra and Others Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 553

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High Courts07 Feb 1988Allowed

Koohardi Oraon Vs Faru Oraon and others

Patna High Court · (1989) PLJR 1173

Evidence Act, 1872 — Section 57, 57(5), 61, 63(1), 65Registration Act, 1908 — Section 57, 57(5), 60, 62, 66

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High Courts05 Feb 1988Allowed

Shanti Trading Co. and Others Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 508 : (1988) PLJR 732

Essential Commodities Act, 1955 — Section 6

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High Courts05 Feb 1988Dismissed

Liloo Mahto Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 458 : (1988) PLJR 922

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 436

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High Courts04 Feb 1988Dismissed

Smt. Indrawati Devi Vs Bulu Ghosh and Others

Patna High Court · AIR 1990 Patna 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts03 Feb 1988Allowed

L.K. Ahuja and Others Vs State of Bihar and Another

Patna High Court · (1988) 36 BLJR 461

Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts01 Feb 1988

Md. Sahid Hussain @ Saiyad Vs State of Bihar

Patna High Court · (1988) 36 BLJR 370

Arms Act, 1959 — Section 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438Penal Code, 1860 (IPC) — Section 302, 34

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High Courts30 Jan 1988Allowed

Kumud Behari Sarkar Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 811 : (1988) PLJR 552

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts30 Jan 1988Allowed

Bihar State Mineral Development Corporation Ltd. Vs Sub-Divisional Magistrate and Others

Patna High Court · (1988) 36 BLJR 380 : (1988) PLJR 267

Payment of Wages Act, 1936 — Section 15, 17, 17A, 3

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High Courts30 Jan 1988

Sidhi Nath Jha Vs State of Bihar and Others

Patna High Court · (1988) PLJR 1129

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High Courts27 Jan 1988Allowed

Butani Dusadh Vs State of Bihar

Patna High Court · (1988) 36 BLJR 323

Arms Act, 1959 — Section 25

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High Courts25 Jan 1988Allowed

Jagannath Shah Vs State of Bihar

Patna High Court · (1988) 36 BLJR 301

Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts21 Jan 1988

Khalil Khan Vs The State of Bihar

Patna High Court · (1988) PLJR 812

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412

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High Courts20 Jan 1988

Ram Prasad Sharma Vs Presiding Officer, Labour Court, Bokaro Steel City and Another

Patna High Court · (1988) PLJR 933

Industrial Disputes Act, 1947 — Section 2(00), 25F

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High Courts20 Jan 1988

Ram Ishwar Paswan Vs State of Bihar

Patna High Court · (1989) CriLJ 1042

Penal Code, 1860 (IPC) — Section 395

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High Courts20 Jan 1988

V. Satyanarayan and Others Vs State of Bihar and Another

Patna High Court · (1988) 36 BLJR 351

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 12, 7

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High Courts20 Jan 1988

Babu Lal Kaibarta Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 947

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