High Courts18 Aug 1987Allowed
Jaiswal Medical Hall Vs Union of India (UOI) and Others
Patna High Court · AIR 1988 Patna 266 : (1988) PLJR 243
Constitution of India, 1950 — Article 265Drugs and Cosmetics Act, 1940 — Section 12, 18, 33
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,960 of 2,660
High Courts17 Aug 1987Dismissed
State of Bihar Vs Smt. Manimala Devi and Others
Patna High Court · (1992) 1 BLJR 381 : (1991) 1 PLJR 618
Bihar Land Reforms Act, 1950 — Section 7A, 7B
High Courts16 Aug 1987
M/s. Jaiswal Medical Hall Vs Union of India and Others
Patna High Court · (1988) PLJR 243
Drugs and Cosmetics Act, 1940 — Section 12, 18, 33
High Courts14 Aug 1987Dismissed
Parish Priest Roman Catholic Church, Nawa Tanr, Ranchi Vs Bhukli Uraon and others
Patna High Court · (1989) PLJR 323
Criminal Procedure Code, 1973 (CrPC) — Section 145, 9
High Courts14 Aug 1987
Indian Oxygen Company Ltd. Vs The State of Bihar and Others The Hindustan Copper Ltd. Vs Inspector of Factories and Others
Patna High Court · (1988) PLJR 321
Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1976 — Section 3(i)(c)Industrial Disputes Act, 1947 — Section 12, 2(p)
High Courts14 Aug 1987Allowed
Md. Enam Jalil Vs The State of Bihar
Patna High Court · (1987) PLJR 1138
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16, 16(1)
High Courts13 Aug 1987
Sunaina Devi Vs Shyam Sao and Another
Patna High Court · (1988) PLJR 199
Penal Code, 1860 (IPC) — Section 302, 328
High Courts10 Aug 1987
Naulakha Devi Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 938
High Courts07 Aug 1987Dismissed
Prabhat Kumar Pandey and Others Vs Banwari Yadav and Others
Patna High Court · (1991) 1 BLJR 696
Bihar Tenancy Act, 1885 — Section 153Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 114
High Courts05 Aug 1987
M/s Meghdoot Cinema Vs The Regional Provident Fund Commissioner and Another
Patna High Court · (1987) PLJR 1136
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts03 Aug 1987Dismissed
Jamun Poddar Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 973
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141, 151Constitution of India, 1950 — Article 137, 226
High Courts03 Aug 1987Dismissed
Jamun Poddar Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 314
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts30 Jul 1987
Gauai Raman Jha Vs Bihar State Forest Development Corporation Ltd. and Others
Patna High Court · (1988) 36 BLJR 83
High Courts29 Jul 1987Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Presiding Officer, Labour Court and Others
Patna High Court · (1988) 2 ACC 1 : (1988) ACJ 797 : (1989) 66 CompCas 699 : (1988) PLJR 987
Motor Vehicles Act, 1939 — Section 110, 110AA, 94, 95, 95(1)Workmens Compensation Act, 1923 — Section 14
High Courts28 Jul 1987Dismissed
Dwarka Prasad Kapri Vs Smt. Chandra Mania Devi
Patna High Court · AIR 1988 Patna 317 : (1988) 36 BLJR 77
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15, 15(1)
High Courts28 Jul 1987
Satya Narayan Prasad and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 414
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts28 Jul 1987Dismissed
Dwarka Prasad Kapri @ Dwarika Prasad Kapari Vs Smt. Chandra Mania Devi
Patna High Court · (1987) PLJR 864
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 15Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13, 15Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14, 15, 15(1)
High Courts27 Jul 1987
Ranchi District Cadre Co-operative Society Limited Vs The Presiding Officer and Others
Patna High Court · (1988) PLJR 59
Bihar and Orissa Co-operative Societies Act, 1935 — Section 66BBihar Shops and Establishments Act, 1953 — Section 28, 28(2)
High Courts27 Jul 1987Allowed
Mahendra Narain and 2 ors Vs The State of Bihar and others
Patna High Court · (1989) PLJR 344
Bihar Private Medical Colleges (Taking Over) Act, 1977 — Section 2(E), 3, 3(1), 4, 4(2)Constitution of India, 1950 — Article 14, 16, 166Indian Medical Council Act, 1956 — Section 14, 19A, 19A(2), 33, 33(j)
High Courts27 Jul 1987Allowed
Smt. Ambika Devi Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 258
Constitution of India, 1950 — Article 226, 227