High Courts07 May 1987
Bechan Mahto and Others Vs State of Bihar and Another
Patna High Court · (1988) CriLJ 1426 : (1988) PLJR 384
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 397
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,965 of 2,660
High Courts07 May 1987Allowed
Ashrafi Rai Vs The Union of India and two Others
Patna High Court · (1987) PLJR 971
Constitution of India, 1950 — Article 215, 225
High Courts07 May 1987
Mangru Singh and Another Vs State of Bihar
Patna High Court · (1988) 36 BLJR 182
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 114, 300, 302, 304
High Courts06 May 1987Allowed
M/s. B.K. Sinha and R.K. Sinha Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 920
Mines and Minerals (Development and Regulation) Act, 1957 — Section 21
High Courts05 May 1987
Mahendra Banrait and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 235 : (1988) PLJR 110
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts04 May 1987Allowed
Rajendra Mahto Vs Hari Narayan Mahto
Patna High Court · (1989) PLJR 489
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14, 14(4)
High Courts04 May 1987
Mohan Lal Agarwalla Vs State of Bihar and Another
Patna High Court · (1987) 65 CTR 278 : (1987) 167 ITR 184 : (1987) 34 TAXMAN 465
Income Tax Act, 1961 — Section 276C, 277, 279, 279(1)
High Courts04 May 1987
MOHAN LAL AGARWALLA Vs STATE OF BIHAR AND ANOTHER.
Patna High Court · (1987) 65 CTR 278 : (1987) 167 ITR 184 : (1987) 34 TAXMAN 465
Income Tax Act, 1961 — Section 148, 275A, 276A, 276AA, 276B
High Courts01 May 1987
Binda Mahto and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 255
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts01 May 1987Allowed
Ram Kumar Keshri and Others Vs Lakhichand Kuer
Patna High Court · (1987) PLJR 644
High Courts29 Apr 1987Allowed
Dinanath Sonar Vs Ramji Prasad Keshri
Patna High Court · (1987) PLJR 647
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 11(1)(c), 11(1)(e), 14
High Courts29 Apr 1987Allowed
Hari Sah Vs State of Bihar and Others
Patna High Court · (1990) 1 PLJR 231
Bihar Service Code, 1952 — Rule 7, 74Police Act, 1861 — Section 8
High Courts28 Apr 1987
M/s. Veena Theatre Private Limited and Another Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 1
Bihar Finance Act, 1981 — Section 62, 62(a), 81
High Courts27 Apr 1987Dismissed
Raj Keshwar Prasad Singh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 804 : (1987) PLJR 842
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 8(1)
High Courts27 Apr 1987
COMMISSIONER OF WEALTH-TAX Vs DALIP KUMAR WORAH AND ANOTHER.
Patna High Court · (1987) 64 CTR 260 : (1987) 167 ITR 811 : (1987) 32 TAXMAN 577
Income Tax Act, 1961 — Section 11, 12, 139, 14, 142
High Courts27 Apr 1987
Dayal Kumar Ishwar Vs Smt. Bina Devi @ Urmila Devi and Another
Patna High Court · (1988) PLJR 334
Hindu Marriage Act, 1955 — Section 13, 19
High Courts27 Apr 1987Allowed
Harinagar Sugar Mills Limited and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1171
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 1987Allowed
Sarboy Narayan Singh Vs Union of India and Others
Patna High Court · (1989) PLJR 542
High Courts24 Apr 1987
Bharat Lal and Others Vs Mohan Lal Barnawal
Patna High Court · (1988) CriLJ 1405
Criminal Procedure Code, 1973 (CrPC) — Section 200, 406, 482Penal Code, 1860 (IPC) — Section 386, 406
High Courts24 Apr 1987
Rajesh Kumar Sudhansu Vs State of Bihar and Others
Patna High Court · (1987) CriLJ 1979 : (1987) PLJR 1041
Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 321