High Courts01 Mar 1988Allowed
G.B. Kumar and Sons Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 474 : (1988) 70 STC 240
Central Sales Tax Act, 1956 — Section 14, 15, 16, 3
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,953 of 2,660
High Courts01 Mar 1988Dismissed
Sachidanand Lal and Another etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 181
Land Acquisition Act, 1894 — Section 11A, 4, 6
High Courts01 Mar 1988Dismissed
Sri Sao Vs Presiding Officer, Labour Court, Ranchi, and Another
Patna High Court · (1989) PLJR 810
Bihar Shops and Establishments Act, 1953 — Section 26, 26(1), 26(2)
High Courts29 Feb 1988Allowed
Raj Kishore Sahay and Others Vs Binod Kumar and Others
Patna High Court · AIR 1989 Patna 111 : (1991) 31 ECC 7
Contract Act, 1872 — Section 23, 65Foreign Exchange Regulation Act, 1947 — Section 21, 5Limitation Act, 1963 — Article 47, 18
High Courts25 Feb 1988
Probodh Kumar Kundu Vs Commissioner, Bhagalpur Division and Others
Patna High Court · (1988) PLJR 811
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 42
High Courts25 Feb 1988Allowed
Madhusudan Paswan and etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 106 : (1989) 37 BLJR 140 : (1989) PLJR 157
Constitution of India, 1950 — Article 226, 315, 320
High Courts23 Feb 1988Allowed
The Managing Committee of Sarovar Laxmikant Sanskrit Ucha Vidyalaya, Tardiha Vs The State of Bihar and others
Patna High Court · (1988) PLJR 61
High Courts23 Feb 1988Allowed
Raghunath Prasad Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 82 : (1989) PLJR 373
Penal Code, 1860 (IPC) — Section 34, 420
High Courts22 Feb 1988
Kumar Vijay Vikram Sah and Another Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 437 : (1988) PLJR 828
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(t), 45B
High Courts20 Feb 1988
Anant Ram Agrawal and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 386 : (1988) PLJR 715
Constitution of India, 1950 — Article 243Essential Commodities Act, 1955 — Section 3, 7
High Courts20 Feb 1988
Anant Ram Agarwal and etc. Vs State of Bihar
Patna High Court · (1989) CriLJ 267
Constitution of India, 1950 — Article 243Essential Commodities Act, 1955 — Section 7
High Courts20 Feb 1988
Dr. Narendra Narain Sinha Vs The University of Bihar and Others
Patna High Court · (1988) PLJR 546
High Courts19 Feb 1988Allowed
R.K. Khanna etc. Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 481
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 109, 120B, 302, 364, 365
High Courts19 Feb 1988Allowed
T.K. Kanungo and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 449
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 418, 420
High Courts19 Feb 1988Allowed
Tata Engineering and Locomotive Company Ltd. and Another Vs Union of India(UOI) and Others
Patna High Court · (1990) 25 ECC 274 : (1991) 35 ECR 366 : (1988) 35 ELT 617
High Courts19 Feb 1988
Sharda Khandsari Udyog Vs State of Bihar
Patna High Court · (1989) CriLJ 1569 : (1988) PLJR 1133
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 3, 6, 6A, 6E, 7
High Courts19 Feb 1988
Makhan Mandal and Others Vs State of Bihar and Another
Patna High Court · (1989) CriLJ 1562
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 156, 190, 192Penal Code, 1860 (IPC) — Section 188, 323, 352, 379, 506
High Courts17 Feb 1988
Awadhesh Kumar Singh Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 272 : (1988) 36 BLJR 305 : (1989) PLJR 130 : (1988) PLJR 269
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 50, 50(3), 50(4), 52, 53Constitution of India, 1950 — Article 136, 223B, 226, 227, 228
High Courts17 Feb 1988
Ram Shresth Rai Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 632
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 408, 409
High Courts15 Feb 1988Allowed
Narayan Das Vs Gulzar Das and Others
Patna High Court · (1988) 36 BLJR 525 : (1988) PLJR 729
Criminal Procedure Code, 1973 (CrPC) — Section 156, 201, 203, 204Penal Code, 1860 (IPC) — Section 202, 302, 364