High Courts30 Jan 1988
Sidhi Nath Jha Vs State of Bihar and Others
Patna High Court · (1988) PLJR 1129
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,955 of 2,660
High Courts27 Jan 1988Allowed
Butani Dusadh Vs State of Bihar
Patna High Court · (1988) 36 BLJR 323
Arms Act, 1959 — Section 25
High Courts25 Jan 1988Allowed
Jagannath Shah Vs State of Bihar
Patna High Court · (1988) 36 BLJR 301
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts21 Jan 1988
Khalil Khan Vs The State of Bihar
Patna High Court · (1988) PLJR 812
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts20 Jan 1988
Ram Prasad Sharma Vs Presiding Officer, Labour Court, Bokaro Steel City and Another
Patna High Court · (1988) PLJR 933
Industrial Disputes Act, 1947 — Section 2(00), 25F
High Courts20 Jan 1988
Ram Ishwar Paswan Vs State of Bihar
Patna High Court · (1989) CriLJ 1042
Penal Code, 1860 (IPC) — Section 395
High Courts20 Jan 1988
V. Satyanarayan and Others Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 351
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 12, 7
High Courts20 Jan 1988
Babu Lal Kaibarta Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 947
High Courts19 Jan 1988Dismissed
(Dr.) Dinraj Shandilay and Others Vs State of Bihar and Others
Patna High Court · (1988) 36 BLJR 528 : (1988) PLJR 613
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173University Grants Commission Act, 1956 — Section 22, 23, 24, 3
High Courts18 Jan 1988
K.P. Verma Vs The President of India and Others
Patna High Court · (1988) PLJR 360
Constitution of India, 1950 — Article 217, 226, 227
High Courts11 Jan 1988
Panna Lal Prasad Vs The State of Bihar
Patna High Court · (1988) PLJR 1097
Essential Commodities Act, 1955 — Section 7
High Courts11 Jan 1988Allowed
Mohan Lal Jaiswal Vs State of Bihar
Patna High Court · (1988) 36 BLJR 383 : (1988) PLJR 864
High Courts11 Jan 1988Allowed
Hiralal Ram and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 474
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 414
High Courts06 Jan 1988Allowed
Commissioner of Income Tax Vs Ashok Refractories
Patna High Court · (1988) 39 TAXMAN 296
Income Tax Act, 1961 — Section 256(1), 80J
High Courts05 Jan 1988Allowed
Sheikh Jamaluddin and Another Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 377 : (1988) PLJR 350
Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 20, 24Wild Life (Protection) Act, 1972 — Section 51, 55
High Courts05 Jan 1988
Commissioner of Income Tax Vs Baldeo Choudhary Vijay Kumar
Patna High Court · (1988) 172 ITR 453 : (1988) PLJR 685 : (1988) 39 TAXMAN 299
Income Tax Act, 1961 — Section 139, 139(2), 271(1)
High Courts23 Dec 1987
Babban Pandey and Others Vs The State of Bihar
Patna High Court · (1988) 36 BLJR 444
Criminal Procedure Code, 1973 (CrPC) — Section 354, 387Penal Code, 1860 (IPC) — Section 109, 323, 326, 378, 379
High Courts22 Dec 1987
Sagar Prasad Vs Shyam Sundar Prasad and Others
Patna High Court · (1988) ACJ 1055
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110A
High Courts17 Dec 1987
State of Bihar Vs Vakil Mandal
Patna High Court · (1988) 36 BLJR 242
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 Dec 1987
Shambhu Nath Singh Vs The State of Bihar and Others
Patna High Court · (1989) PLJR 654
Arms Act, 1959 — Section 27Bihar Control of Crimes Act, 1981 — Section 12, 12(1), 12(2), 16, 17Criminal Procedure Code, 1973 (CrPC) — Section 107, 82, 82, 83, 83