High Courts25 Apr 1988Allowed
Akhileshwar Pd. Narain Singh Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 791
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Patna High Court judgments
53,207 judgments · page 1,950 of 2,661
High Courts25 Apr 1988Allowed
Akhileshwar Prasad Narain Singh Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 347 : (1988) PLJR 1005
Bihar Cane (Regulation of Supply and Purchase) Act, 1981 — Section 43, 44, 51, 52Constitution of India, 1950 — Article 226
High Courts25 Apr 1988
S. Azad Ahmad Rizvi and Others Vs Md. Zia Uddin and Others
Patna High Court · (1988) PLJR 994
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138
High Courts22 Apr 1988Dismissed
Balram Bhagat @ Balram Prasad Vs The State of Bihar and another
Patna High Court · (1989) PLJR 312
Criminal Procedure Code, 1973 (CrPC) — Section 144, 197, 202, 204, 482Penal Code, 1860 (IPC) — Section 323, 379, 447, 499
High Courts22 Apr 1988
Commissioner of Income Tax Vs Smt. Krishna Devi
Patna High Court · (1988) 70 CTR 156 : (1989) 175 ITR 591
Income Tax Act, 1961 — Section 143, 263
High Courts21 Apr 1988
Dr. Mohd. Mustaquim Ansari and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 1081
Bihar Provincialisation of Roads and Hospitals Act, 1947 — Section 3, 3(1), 4
High Courts21 Apr 1988Allowed
Young Lawyers'' Association Vs Bihar State Bar Council and Others
Patna High Court · AIR 1988 Patna 290 : (1988) PLJR 815
Advocates Act, 1961 — Section 15(2), 3(2), 3(4), 49(1), 6(1)Advocates Rules, 1961 — Rule 3, 4, 4(3), 6, 7Constitution of India, 1950 — Article 226
High Courts21 Apr 1988Allowed
Dr. Sajjan Kumar Didwania Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 447 : (1989) PLJR 799
Constitution of India, 1950 — Article 16
High Courts20 Apr 1988
Sheonath Rai and Another Vs State of Bihar and Another
Patna High Court · AIR 1989 Patna 126 : (1989) 37 BLJR 97 : (1989) PLJR 56
Bihar and Orissa Municipal Act, 1922 — Section 388, 388(1), 4, 4(1), 5Constitution of India, 1950 — Article 14, 226
High Courts18 Apr 1988
People''s Forum for Social Cause and Civil Liberty and Another, Brajnath Thakur and Another and Bihar State M.B.As.'' Association Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 114 : (1989) PLJR 98
Constitution of India, 1950 — Article 162
High Courts15 Apr 1988Allowed
Satya Narain Mandal and Others Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 334
Bihar Tenancy Act, 1885 — Section 48C, 48E, 48E(5)
High Courts15 Apr 1988Allowed
Gulabdei Ahir Vs Union of India (UOI) and Another
Patna High Court · (1989) ACJ 1072 : (1988) PLJR 1122
Workmens Compensation Act, 1923 — Section 2(1), 30, 4, 4A
High Courts14 Apr 1988
Raman Bihari Sinha ''Raman'' Vs State of Bihar
Patna High Court · (1988) 36 BLJR 634
Constitution of India, 1950 — Article 226, 227
High Courts14 Apr 1988Dismissed
Dr. Surendra Nath Dwivedi and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 132
Constitution of India, 1950 — Article 226
High Courts14 Apr 1988
The Health Department Association of Laboratory Technicians, and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 733
Constitution of India, 1950 — Article 14, 16Indian Medical Council Act, 1956 — Section 30
High Courts12 Apr 1988Dismissed
Rajendra Singh and Others Vs Murari Prasad Agrawal and Others
Patna High Court · (1988) PLJR 683
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts12 Apr 1988Allowed
Ram Prakash Mahto Vs State of Bihar
Patna High Court · (1988) 36 BLJR 650
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 32, 5
High Courts12 Apr 1988Allowed
Smt. Leela Devi and Others Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 58 : (1989) PLJR 170
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 26A(1), 26A(2), 36
High Courts12 Apr 1988
Sheikh Haji Abdul Sattar Vs Deputy Collector Land Reforms, Purnea and others
Patna High Court · (1989) PLJR 310
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2
High Courts11 Apr 1988
Hira Ram Toofani Vs The State Transport Authority, Bihar, Patna and Others
Patna High Court · AIR 1988 Patna 298
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A(2), 47, 47(1A), 55, 56