High Courts09 Aug 1988Allowed
Tata Iron and Steel Co. Ltd. Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 38 : (1990) 78 STC 277
Bihar Finance Act, 1981 — Section 19, 33
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 6 of 18
High Courts09 Aug 1988Dismissed
Deonath Munda Vs Lohan Mahato and Others
Patna High Court · (1991) 1 BLJR 141
Limitation Act, 1963 — Section 5
High Courts08 Aug 1988Allowed
Management of M/s India Oil Corporation Ltd. Vs Their Workmen, Deep Narain Prasad and another
Patna High Court · (1989) PLJR 1061
High Courts05 Aug 1988Allowed
Kashi Nath Singh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 323 : (1988) PLJR 1130
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts05 Aug 1988
Rajendra Singh Vs State of Bihar and Another
Patna High Court · (1989) CriLJ 2277
Criminal Procedure Code, 1973 (CrPC) — Section 173, 204, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Essential Commodities Act, 1955 — Section 10
High Courts04 Aug 1988Allowed
Lal Babu Prasad Vs State of Bihar and Another
Patna High Court · AIR 1989 Patna 68 : (1989) PLJR 125
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 3
High Courts04 Aug 1988
Arjun Das Vs The State of Bihar and Others
Patna High Court · (1988) 08 PAT CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 197, 409, 482Penal Code, 1860 (IPC) — Section 21, 340, 347, 354, 383
High Courts03 Aug 1988
Smt. Prabha Gupta @ Munni Vs Santosh Kumar
Patna High Court · (1996) 2 PLJR 425
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 19, 19(1)
High Courts02 Aug 1988
Md. Nisar Ahmad Kaifi and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 252 : (1989) 37 BLJR 105
Bihar State Universities Act, 1976 — Section 2, 4(14), 60(1), 60(4)Constitution of India, 1950 — Article 30
High Courts02 Aug 1988
Ram Tahal Modi Vs Ratan Lal K. Diwakaran and Another Vs Durga Prasanna Choudhary and Others
Patna High Court · AIR 1989 Patna 13 : (1988) PLJR 950
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 19, 2, 20, 20(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, 100, 101Contract Act, 1872 — Section 10, 2
High Courts02 Aug 1988
COMMISSIONER OF Income Tax Vs GEETA DEVL AGARWAL.
Patna High Court · (1988) 174 ITR 601
Income Tax Act, 1961 — Section 143, 256, 263
High Courts02 Aug 1988
Siaram Yadav Vs State of Bihar
Patna High Court · (1989) CriLJ 1602 : (1989) PLJR 645 : (1988) PLJR 1019
Criminal Procedure Code, 1973 (CrPC) — Section 384, 386Penal Code, 1860 (IPC) — Section 395
High Courts01 Aug 1988Dismissed
Jawala Kant Mishra Vs The State of Bihar and others
Patna High Court · (1989) PLJR 153
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts01 Aug 1988Dismissed
Ram Narain Mahto and Others Vs Phul Kumari Devi and Others
Patna High Court · (1990) 38 BLJR 859 : (1990) 2 DMC 262 : (1990) 1 PLJR 260
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 12, 5
High Courts01 Aug 1988
Monghyr Construction Co. and Others Vs The State of Bihar and Others
Patna High Court · (1992) 1 PLJR 44
Bihar Minor Mineral Concession Rules, 1972 — Rule 21, 33, 40(1)Constitution of India, 1950 — Article 14, 19, 19(1), 265Gold (Control) Act, 1968 — Section 100
High Courts29 Jul 1988Dismissed
The Food Inspector, Kishanganj Municipality Vs Zahir Hussain and another
Patna High Court · (1989) PLJR 1159
Criminal Procedure Code, 1973 (CrPC) — Section 16(1), 260(1)(c), 262, 263, 264Prevention of Food Adulteration Act, 1954 — Section 14(1)(a), 16, 16(1), 16(1)(a), 16A
High Courts28 Jul 1988Allowed
Shree Bihariji Mills Ltd. and Another Vs The State of Bihar and Another
Patna High Court · (1988) 71 STC 293
Bihar Sales Tax Act, 1959 — Section 18, 18(1)
High Courts27 Jul 1988Dismissed
Chiranjilal Ghhaganlal and Others Vs Deputy Commissioner of Commercial Taxes and Others
Patna High Court · (1989) 72 STC 124
Constitution of India, 1950 — Article 14, 265, 286, 301, 304
High Courts26 Jul 1988
State of Bihar Vs Dwarika Nath Jha and Others
Patna High Court · (1988) 36 BLJR 670 : (1988) PLJR 991
Land Acquisition Act, 1894 — Section 23, 28, 4
High Courts26 Jul 1988Allowed
Sardar Joginder Singh Bhasin Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 628 : (1989) PLJR 492
Essential Commodities Act, 1955 — Section 2, 7Penal Code, 1860 (IPC) — Section 414