High Courts03 May 1988
Bihar Rajya Choukidari Tahsildar Sangh and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 94
Constitution of India, 1950 — Article 39
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,949 of 2,661
High Courts02 May 1988
Shanti Devi and Others Vs Badri Narain Bhagat and Others
Patna High Court · (1988) PLJR 996
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
High Courts02 May 1988
Commissioner of Income Tax Vs Anardei Devi
Patna High Court · (1988) 173 ITR 69 : (1988) 41 TAXMAN 245
Income Tax Act, 1961 — Section 143, 251, 256(1), 263, 263(1)
High Courts29 Apr 1988Dismissed
Chairman and Another Vs Mahadeo Prasad and Others
Patna High Court · (1990) 1 BLJR 194 : (1990) 1 PLJR 92
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 Apr 1988
Commissioner of Income Tax Vs Maharaja Chintamani Saran Nath Sah Deo
Patna High Court · (1988) 172 ITR 671
Income Tax Act, 1961 — Section 256(1)
High Courts29 Apr 1988
Commissioner of Income Tax Vs Dongarsidas Biharilal
Patna High Court · (1988) 172 ITR 281 : (1988) 40 TAXMAN 151
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 144, 148
High Courts29 Apr 1988Allowed
Amod Kumar Jaiswal Vs State of Bihar
Patna High Court · (1988) 36 BLJR 751 : (1988) PLJR 1012
Essential Commodities Act, 1955 — Section 3, 6A
High Courts29 Apr 1988
Tribhuwan Nath Choudhary Vs Arjun Choudhary and Another
Patna High Court · (1988) PLJR 897
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 18
High Courts29 Apr 1988
Ram Uday Prasad Singh Vs State of Bihar
Patna High Court · (1989) PLJR 27
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397, 401, 451, 452Penal Code, 1860 (IPC) — Section 323, 341, 342, 379
High Courts28 Apr 1988
Saleha Khatoon Vs State of Bihar and Another
Patna High Court · (1989) CriLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 482Penal Code, 1860 (IPC) — Section 375, 376, 498
High Courts28 Apr 1988Allowed
Shashi Kant Prasad Vs The Bihar State Food and Civil Supplies Corporation and another
Patna High Court · (1988) PLJR 294
Constitution of India, 1950 — Article 14
High Courts28 Apr 1988Allowed
Shashi Kant Prasad Vs Bihar State Food and Civil Supplies Corporation and Another
Patna High Court · (1989) PLJR 294
Bihar and Orissa Boards Miscellaneous Rules, 1939 — Rule 165, 166, 167, 168, 169Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2, 3A, 55, 55ACivil Services (Classification, Control and Appeal) Rules — Rule 49, 49A, 55, 55A
High Courts28 Apr 1988Allowed
Sri Bhrigunath Singh and Others Vs Sri Harbansh Roy and Others
Patna High Court · (1990) 1 PLJR 477
High Courts28 Apr 1988Allowed
Saleha Khatoon Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 678
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 269, 482Penal Code, 1860 (IPC) — Section 375, 376, 386, 498
High Courts28 Apr 1988Dismissed
Guput Nath Kahar and Others Vs Laxmi Narayan and Others
Patna High Court · AIR 1989 Patna 259
Religious Endowments Act, 1863 — Section 1
High Courts27 Apr 1988Dismissed
Ram Sanjiwan Singh Vs Bhola Prasad Thakur and Others
Patna High Court · (1990) 38 BLJR 835
Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts27 Apr 1988Allowed
Parsuram Singh Vs Umesh Sharma and Others
Patna High Court · AIR 1990 Patna 24 : (1990) 38 BLJR 27 : (1990) 1 PLJR 88
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts27 Apr 1988Allowed
Arya Prathamik Teachers Sikccha Mahavidyalaya and Another Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 457
Constitution of India, 1950 — Article 14, 29, 30
High Courts27 Apr 1988
Panjak Kumar Vs Sarangdhar Prasad Singh and Others
Patna High Court · (1992) 1 BLJR 349
High Courts26 Apr 1988
Most. Kewala Devi and Others Vs Bihar State Rajya Transport Corporation and Others
Patna High Court · (1988) 2 ACC 608 : (1988) ACJ 1049 : AIR 1988 Patna 351
Motor Vehicles Act, 1939 — Section 110B