High Courts27 Mar 1988Dismissed
Pramod Kumar and Others Vs State of Bihar and Others
Patna High Court · (1989) 37 BLJR 147
Constitution of India, 1950 — Article 14, 16, 225, 226, 227
COURT ARCHIVE
Patna High Court judgments
53,204 judgments · page 1,952 of 2,661
High Courts25 Mar 1988
Ram Awatar Singh Vs The Bhojpur Rohtash Gramin Bank and Others
Patna High Court · (1988) PLJR 793
Regional Rural Banks Act, 1976 — Section 21(1), 21(2), 30
High Courts25 Mar 1988
Vaishali Flour Mills Vs The State of Bihar
Patna High Court · (1988) PLJR 430 : (1988) 70 STC 143
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5
High Courts24 Mar 1988
Subhash Mishra Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 506
Constitution of India, 1950 — Article 14, 16Family Law Reform Act, 1969 — Section 9(1)
High Courts24 Mar 1988
Vijay Kumar Mishra Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 478
Bihar and Orissa Co-operative Societies Act, 1935 — Section 2(b)Bihar Co-operative Societies Rules, 1959 — Rule 2(ii)Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 1988
Mrs. Bhanumati Prasad Vs Ranchi University and Others
Patna High Court · (1988) PLJR 901
Bihar State Universities Act, 1976 — Section 71
High Courts22 Mar 1988Allowed
Kuldip Singh Chawla and ore Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 401
Criminal Procedure Code, 1973 (CrPC) — Section 107, 482
High Courts21 Mar 1988Allowed
Ramchandra Pansari Vs State of Bihar
Patna High Court · (1988) 36 BLJR 429 : (1988) PLJR 623
Criminal Procedure Code, 1973 (CrPC) — Section 156, 167, 2, 262, 263Essential Commodities Act, 1955 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 379
High Courts17 Mar 1988Dismissed
Bijoy Kumar Santhalia Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 1 : (1988) 36 BLJR 397 : (1989) PLJR 76
Land Acquisition Act, 1894 — Section 12(5)
High Courts17 Mar 1988Dismissed
Dwanda Bahadur Singh Vs State of Bihar and others
Patna High Court · (1989) PLJR 1095
High Courts17 Mar 1988Allowed
Shri Sah Vs The State of Bihar
Patna High Court · (1989) PLJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 14, 3, 8, 8(1)
High Courts17 Mar 1988Allowed
(Smt.) Swarnagjni Marandi Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 696
Constitution of India, 1950 — Article 14, 16
High Courts17 Mar 1988Dismissed
State of Bihar Vs Rajendra Singh and Others
Patna High Court · (1988) 36 BLJR 561
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts17 Mar 1988
Commissioner of Income Tax Vs Dhanpatram Chhotelal
Patna High Court · (1988) 172 ITR 454
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)
High Courts16 Mar 1988
Bhagalpur District Pensioners Samaj Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 363
High Courts16 Mar 1988Allowed
Hari Shanker and Others Vs Lodging House Committee, Rajgir and Others
Patna High Court · AIR 1989 Patna 91 : (1989) 37 BLJR 68 : (1988) PLJR 1009
Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 13, 20, 21
High Courts16 Mar 1988Allowed
Ram Swaroop Das and others Vs The State of Bihar and others
Patna High Court · (1989) PLJR 143
Constitution of India, 1950 — Article 14, 16, 16(1), 309
High Courts15 Mar 1988Allowed
Dr. Sidheshwar Prasad Sinha Vs The State of Bihar and Another
Patna High Court · (1989) 37 BLJR 73 : (1989) PLJR 533
Civil Services (Classification, Control and Appeal) Rules — Rule 49(i), 49(ii), 55A
High Courts14 Mar 1988
Kartika Gwala and Others and Ranchi Timbers Association and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 109 : (1988) PLJR 805
Bihar Forest Produce (Regulation of Trade) Act, 1984 — Section 1(c), 1(d)
High Courts10 Mar 1988
Ram Surat Sharma Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182, 211