COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 1,945 of 2,661

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

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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

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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

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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)

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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

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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

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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

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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

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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

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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

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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)

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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

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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

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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

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High Courts22 Jul 1988

Bhaddo Uraon and Others Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 1101

Bihar Tenancy Act, 1885 — Section 10, 48ECriminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts20 Jul 1988

Surendra Kumar Yadav Vs State of Bihar

Patna High Court · (1989) CriLJ 1967 : (1989) PLJR 172

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 245, 251, 255Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 171, 420, 467, 468

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High Courts19 Jul 1988