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Patna High Court judgments

53,204 judgments · page 1,951 of 2,661

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High Courts06 Apr 1988

Ramchandra Prasad Vs Divisional Manager, Life Insurance Corporation of India and Others

Patna High Court · (1988) PLJR 906

Life Insurance Corporation Act, 1956 — Section 49, 49(2)
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High Courts05 Apr 1988Allowed

Smt. Kaushalaya Choudhury Vs Union of India and Others

Patna High Court · (1989) PLJR 21

Read judgment
High Courts05 Apr 1988

Commissioner of Income Tax Vs Smt. Pushpa Devi

Patna High Court · (1988) 70 CTR 148 : (1988) 173 ITR 445 : (1988) 40 TAXMAN 375

Income Tax Act, 1961 — Section 119, 143, 143(1), 143(3), 263
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High Courts05 Apr 1988

Commissioner of Income Tax Vs Smt. Manju Didhoria

Patna High Court · (1988) 70 CTR 48 : (1988) 70 CTR 155 : (1988) 173 ITR 459 : (1988) 173 ITR 458

Income Tax Act, 1961 — Section 143, 263
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High Courts05 Apr 1988Dismissed

Birendra Kumar Singh and Others Vs The State of Bihar and others

Patna High Court · (1988) PLJR 886

Constitution of India, 1950 — Article 14, 15, 16
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High Courts04 Apr 1988Dismissed

Bhola Choudhary and Others Vs State of Bihar and Others

Patna High Court · (1988) 36 BLJR 607 : (1988) PLJR 692

Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 5
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High Courts04 Apr 1988

Shyam Narayan Jha Vs State of Bihar and Others

Patna High Court · (1988) PLJR 1132

Motor Vehicles Act, 1988 — Section 68C, 68F
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High Courts03 Apr 1988Allowed

Muni Yadav @ Muni Lal Yadav and Others Vs The State of Bihar

Patna High Court · (1998) 3 BLJR 1740

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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High Courts03 Apr 1988

The State of Bihar Vs Basudeo Singh and Another

Patna High Court · (1988) PLJR 893

Chotanagpur Tenancy Act, 1908 — Section 87, 87(1), 87(2)
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High Courts01 Apr 1988

Jeeban Kumar Sarkar @ Jio Sarkar and Others Vs Ramdar and Sons

Patna High Court · (1988) 36 BLJR 440 : (1988) PLJR 532

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
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High Courts01 Apr 1988

Narang Brothers Vs Commissioner of Income Tax and Another

Patna High Court · (1988) 70 CTR 126 : (1988) 173 ITR 409

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 148(2)
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High Courts31 Mar 1988Allowed

Sheo Nandan Sahu Vs State of Bihar etc.

Patna High Court · (1988) 36 BLJR 469

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 349, 350, 448, 453, 454
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High Courts30 Mar 1988Allowed

Mostt. Rajwati Devi and Another Vs The Joint Director, Consolidation, Govt. of Bihar, Patna and Others

Patna High Court · AIR 1989 Patna 66

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 35Evidence Act, 1872 — Section 61
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High Courts30 Mar 1988Allowed

Most. Rajwati Devi and Another Vs The Joint Director, Consolidation, Govt. of Bihar

Patna High Court · (1988) 36 BLJR 698

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2), 10(A), 15A
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High Courts30 Mar 1988

Bishwanath Rai and Others Vs Dulhin Indrasani Devi and Others

Patna High Court · (1988) PLJR 808

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 3, 4(c)
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High Courts29 Mar 1988

Vakil Shri Krishna Nath Sinha Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 888

Bihar Land Reforms Act, 1950 — Section 6Chotanagpur Tenancy Act, 1908 — Section 71A
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High Courts29 Mar 1988

Card Board Products Vs The State of Bihar

Patna High Court · (1989) 73 STC 438

Bihar Sales Tax Act, 1959 — Section 33(2)(b), 5
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High Courts29 Mar 1988Allowed

Ram Singhashan Singh Vs K.P. Sinha, Dy. Director Consolidation and Others

Patna High Court · (1988) 36 BLJR 682

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 147, 148Hindu Succession Act, 1956 — Section 14
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High Courts29 Mar 1988

M/s. Laxmi Store Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 720

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High Courts28 Mar 1988

Shyam Dutt Tiwari Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 852

Constitution of India, 1950 — Article 226, 359Evidence Act, 1872 — Section 115
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