High Courts27 Jul 1987
Deotu Ohdar Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 211
Bihar Land Reforms Act, 1950 — Section 35Chotanagpur Tenancy Act, 1908 — Section 46, 71A
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,961 of 2,660
High Courts24 Jul 1987
Commissioner of Income Tax Vs Sakaldip Engineering Works
Patna High Court · (1987) 66 CTR 46 : (1988) 170 ITR 484
Income Tax Act, 1961 — Section 32, 33, 77
High Courts24 Jul 1987
Commissioner of Income Tax Vs S.P. Viz Construction Co.
Patna High Court · (1987) 66 CTR 17 : (1987) 168 ITR 250
Income Tax Act, 1961 — Section 256(2)
High Courts23 Jul 1987Dismissed
Smt. Manju Devi Vs The District Superintendent of Education, Bhagulpur and Others
Patna High Court · (1987) PLJR 962
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3, 5
High Courts23 Jul 1987Allowed
Awadesh Kumar Choudhry and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 907 : (1987) PLJR 1074
Constitution of India, 1950 — Article 14, 21, 226, 311Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 49
High Courts23 Jul 1987
Ali Imam Vs Azizul Haque and Others
Patna High Court · (1988) 36 BLJR 224
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts23 Jul 1987Dismissed
Rita Mishra and Others Vs Director, Primary Education, Bihar and Others etc.
Patna High Court · AIR 1988 Patna 26 : (1988) 36 BLJR 1
Constitution of India, 1950 — Article 226, 23
High Courts23 Jul 1987Allowed
Janardan Paswan and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 875
Constitution of India, 1950 — Article 14, 14, 15, 15, 15(1)Penal Code, 1860 (IPC) — Section 21
High Courts23 Jul 1987Dismissed
Rita Mishra and others and 12 Other cases Vs Director, Primary Education, Bihar, and Others
Patna High Court · (1987) PLJR 1090
Constitution of India, 1950 — Article 21, 226, 23, 23(1)Contract Act, 1872 — Section 17, 19, 227, 23, 24Industrial Disputes Act, 1947 — Section 25F
High Courts23 Jul 1987
Sarju Sharan Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 469
High Courts23 Jul 1987Dismissed
Smt. Manju Devi Vs District Superintendent of Education, Bhagalpur and Others
Patna High Court · AIR 1988 Patna 1 : (1987) 35 BLJR 823
Constitution of India, 1950 — Article 226
High Courts22 Jul 1987
Deba Jyoti Dutt and Others Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 90 : (1988) PLJR 440
Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 6
High Courts22 Jul 1987
Smt. Lakshmi Devi Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 117
Bihar Land Reforms Act, 1950 — Section 4(h)Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 1987Dismissed
Ashok Automobiles (Ranchi) Pvt. Ltd. Vs The State of Bihar and Others
Patna High Court · (1988) 70 STC 213
Constitution of India, 1950 — Article 226
High Courts20 Jul 1987Allowed
Basudeva Prasad Vs Raghunath Prasad
Patna High Court · (1990) 1 PLJR 356
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(4)
High Courts20 Jul 1987Allowed
Bada Nand Singh and Others Vs The Director General, Central Industrial Security Force and Others
Patna High Court · (1987) 35 BLJR 836
Administrative Tribunals Act, 1985 — Section 19, 2Central Industrial Security Force Act, 1968 — Section 3Constitution of India, 1950 — Article 32
High Courts17 Jul 1987Allowed
Narain Chandra Gorain Vs Amulyadhan Banerjee and Another
Patna High Court · (1987) PLJR 1158
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 11(1)(c), 14(1), 14(4), 14(7), 14(8)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 6, 143
High Courts14 Jul 1987
Amin Mahto Vs Commissioner, South Chotanagpur Div. and Others
Patna High Court · (1988) 36 BLJR 114
Chotanagpur Tenancy Act, 1908 — Section 46, 71A
High Courts14 Jul 1987Allowed
Dhrub Narain Rao and another Vs The State of Bihar and others
Patna High Court · (1987) PLJR 787
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4)
High Courts13 Jul 1987Allowed
Ranchi Legal Supports Centre and Another Vs Chairman-cum-Managing Director, Central Coalfields Limited and Others
Patna High Court · (1987) PLJR 1056
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2(c), 4