High Courts27 May 1988Allowed
Bajrangi Kumar Tarbe and Another Vs The Union of India (UOI) and Others
Patna High Court · (1988) 17 ECC 197
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
COURT ARCHIVE
Patna High Court judgments, 1988
348 judgments · page 8 of 18
High Courts27 May 1988
Tata Engineering and Locomotive Company Ltd. Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 707
COMPANIES ACT, 1956 — Section 2Constitution of India, 1950 — Article 14, 252Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 13, 16, 2, 3, 5
High Courts27 May 1988Allowed
Phula Devi and another Vs Hazari Singh and others
Patna High Court · (1989) PLJR 398
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2), 5, 6, 6(4)
High Courts27 May 1988Dismissed
Sailendra Narain Choudhary and others Vs The State of Bihar and others
Patna High Court · (1989) PLJR 902
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10
High Courts27 May 1988
Kailash Prasad Vs State of Bihar and Others
Patna High Court · (1988) PLJR 1014
High Courts27 May 1988Allowed
Abdul Ghani Vs Mohd. Hadi Hussain
Patna High Court · (1990) 38 BLJR 880 : (1990) 2 PLJR 113
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151Constitution of India, 1950 — Article 227
High Courts27 May 1988
Pramod Kumar and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 923
Constitution of India, 1950 — Article 225, 226, 311
High Courts26 May 1988
Ram Subhag Vs The Union of India and Others
Patna High Court · (1988) PLJR 821
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1)(b)Constitution of India, 1950 — Article 311(2)
High Courts26 May 1988Allowed
Bharat Coking Coal Ltd. and etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 335
Constitution of India, 1950 — Article 14, 19, 245Essential Commodities Act, 1955 — Section 16, 3, 5
High Courts25 May 1988Dismissed
Awadh Rai and Others Vs Mewalal Rai and Others
Patna High Court · AIR 1989 Patna 94 : (1989) 37 BLJR 79 : (1989) PLJR 38
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3
High Courts25 May 1988
Chandra Nath Thakur Vs Bihar Sanskrit Shiksha Board and Others Managing Committee Shri Bhagirat Madhyamik Sanskrit Vidyalaya and Another Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 866
Bihar Sanskrit Shiksha Education Board Act, 1981 — Section 44
High Courts23 May 1988Dismissed
M/s. Amrapali Films Ltd Vs State of Bihar and others
Patna High Court · (1989) PLJR 199
Constitution of India, 1950 — Article 14, 207, 213, 213(1), 226
High Courts23 May 1988Allowed
Deonandan Rai Vs The State of Bihar and Another
Patna High Court · (1989) PLJR 913
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190
High Courts23 May 1988Partly Allowed
The Oriental Fire and General Insurance Company Vs Smt. Panapati Devi and Others
Patna High Court · (1989) ACJ 678 : AIR 1989 Patna 183 : (1989) PLJR 45
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 95(2), 96(2)
High Courts23 May 1988Allowed
Radhe Shyam Prasad Vs Mostt. Shiv Dulari Devi
Patna High Court · AIR 1989 Patna 179
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts19 May 1988Allowed
Dumaraon Properties and Enterprises (Pvt.) Ltd. Vs The State of Bihar and Others
Patna High Court · AIR 1988 Patna 330 : (1991) 39 BLJR 428 : (1989) PLJR 32
Bihar Land Reforms Act, 1950 — Section 5, 7, 7A
High Courts19 May 1988Allowed
Chunchun Chaudhary Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 34
Bihar Tenancy Act, 1885 — Section 106, 107, 108, 109Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226
High Courts13 May 1988
Rajendra Kumar Singh @ Raju Vs The State of Bihar
Patna High Court · (1988) PLJR 977
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 399, 402
High Courts13 May 1988Allowed
Doman Paswan and Others Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 341 : (1988) PLJR 968
Bihar Regional Development Authorities Act, 1981 — Section 23Land Acquisition Act, 1894 — Section 4
High Courts13 May 1988Allowed
Bharat Coking Coal Ltd. Vs United Commercial Bank and Another
Patna High Court · AIR 1989 Patna 153 : (1988) PLJR 936
Civil Procedure Code, 1908 (CPC) — Section 11, 9Coking Coal Mines (Nationalisation) Act, 1972 — Section 23, 9