COURT ARCHIVE

Patna High Court judgments, 1988

348 judgments · page 18 of 18

High Courts19 Jan 1988Dismissed

(Dr.) Dinraj Shandilay and Others Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 528 : (1988) PLJR 613

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173University Grants Commission Act, 1956 — Section 22, 23, 24, 3

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High Courts18 Jan 1988

K.P. Verma Vs The President of India and Others

Patna High Court · (1988) PLJR 360

Constitution of India, 1950 — Article 217, 226, 227

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High Courts11 Jan 1988

Panna Lal Prasad Vs The State of Bihar

Patna High Court · (1988) PLJR 1097

Essential Commodities Act, 1955 — Section 7

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High Courts11 Jan 1988Allowed

Mohan Lal Jaiswal Vs State of Bihar

Patna High Court · (1988) 36 BLJR 383 : (1988) PLJR 864

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High Courts11 Jan 1988Allowed

Hiralal Ram and Others Vs State of Bihar

Patna High Court · (1988) 36 BLJR 474

Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 414

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High Courts06 Jan 1988Allowed

Commissioner of Income Tax Vs Ashok Refractories

Patna High Court · (1988) 39 TAXMAN 296

Income Tax Act, 1961 — Section 256(1), 80J

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High Courts05 Jan 1988Allowed

Sheikh Jamaluddin and Another Vs State of Bihar and Another

Patna High Court · (1988) 36 BLJR 377 : (1988) PLJR 350

Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 20, 24Wild Life (Protection) Act, 1972 — Section 51, 55

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High Courts05 Jan 1988

Commissioner of Income Tax Vs Baldeo Choudhary Vijay Kumar

Patna High Court · (1988) 172 ITR 453 : (1988) PLJR 685 : (1988) 39 TAXMAN 299

Income Tax Act, 1961 — Section 139, 139(2), 271(1)

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