High Courts23 Apr 1987Allowed
M/s Ghanshyam Udyog; and another Vs The State of Bihar
Patna High Court · (1987) PLJR 1070
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,966 of 2,660
High Courts23 Apr 1987
Rajawa Kebat Vs State of Bihar
Patna High Court · (1988) CriLJ 1288
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396
High Courts22 Apr 1987Dismissed
Ramayan Singh and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 545
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Apr 1987Dismissed
Management of Bokaro Steel Ltd. Vs Presiding Officer, Labour Court B.S. City and Others
Patna High Court · (1987) 35 BLJR 688
Industrial Disputes Act, 1947 — Section 10, 33
High Courts22 Apr 1987Dismissed
Jarwan Mistry Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour court no. 3 and others
Patna High Court · (1987) PLJR 749
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts21 Apr 1987Dismissed
Ramesh Kumar Ravi @ Ram Prasad Vs The State of Bihar, and 3 Others Bechan Mistry Vs Shatrugban Singh, and 4 Others
Patna High Court · AIR 1988 Patna 199 : (1987) 35 BLJR 754 : (1987) PLJR 650 : (1987) 2 RCR(Criminal) 566
Arms Act, 1959 — Section 25(1)(a), 25(1)(a), 26Constitution of India, 1950 — Article 132, 133, 134, 134, 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(2), 167(2)(b), 203
High Courts20 Apr 1987
Tarkeshwar Mishra Vs The State of Bihar
Patna High Court · (1988) PLJR 121
Criminal Procedure Code, 1973 (CrPC) — Section 561(A)Penal Code, 1860 (IPC) — Section 120B, 408
High Courts20 Apr 1987
Sakaldeo Singh Vs State of Bihar and Others
Patna High Court · (1987) CriLJ 1822 : (1987) PLJR 1010
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 11, 3, 8, 9
High Courts17 Apr 1987
Ram Yadav and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 279 : (1988) PLJR 129
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 389Penal Code, 1860 (IPC) — Section 114, 141, 149, 19, 201
High Courts17 Apr 1987Allowed
Lila Kumari Sinha and Others etc. Vs State of Bihar and Others
Patna High Court · AIR 1989 Patna 6 : (1988) PLJR 1120
Constitution of India, 1950 — Article 14
High Courts16 Apr 1987Dismissed
Upendra Jha Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 263
Forest (Conservation) Act, 1980 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 5
High Courts16 Apr 1987
Mushtari Khatoon and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 998
High Courts16 Apr 1987Dismissed
Upendra Jha Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 922
Constitution of India, 1950 — Article 141Forest (Conservation) Act, 1980 — Section 2
High Courts14 Apr 1987
LATE MAHARAJADHIRAJ DR. SIR KAMESHWAR SINGH OF DARBHANGA AND OTHERS (REPRESENTED BY DURGANAND JHA) Vs COMMISSIONER OF Income Tax. (VICE VERSA).
Patna High Court · (1987) 62 CTR 212 : (1987) 167 ITR 549
Income Tax Act, 1961 — Section 256, 260
High Courts14 Apr 1987
Mosstt. Rajkali Devi Vs State of Bihar and Others
Patna High Court · (1988) CriLJ 1044 : (1988) PLJR 982
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 1, 13, 14, 3
High Courts14 Apr 1987
Late Maharajadhiraj Dr. Sir Kameshwar Singh of Darbhanga and Others (represented by Durganand Jha) Vs Commissioner of Income Tax Commissioner of Income Tax Vs Late Maharajadhiraj Dr. Sir Kameshwar Singh of Darbhanga and Others (represented by Durganand Jha)
Patna High Court · (1987) 32 TAXMAN 503
Income Tax Act, 1961 — Section 36(1)
High Courts14 Apr 1987Allowed
Bajrangbali Coke Briquetting Industries and Another Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 926 : (1987) 66 STC 128
Central Excises and Salt Act, 1944 — Section 14, 15, 16Constitution of India, 1950 — Article 226, 227, 286
High Courts10 Apr 1987Dismissed
Dinesh Roy Vs The State of Bihar
Patna High Court · (1987) PLJR 671
Criminal Procedure Code, 1973 (CrPC) — Section 302, 313, 376Penal Code, 1860 (IPC) — Section 302, 376
High Courts10 Apr 1987Allowed
Jaibir Mishra Vs L.N. Mithila University and Two Others
Patna High Court · (1987) PLJR 838
Constitution of India, 1950 — Article 14, 16(2), 226, 227
High Courts08 Apr 1987
Pramod Ban Bihari Singh Vs Rajkiya Buniyadi Vidyalaya Sikshak Sangh and Others
Patna High Court · (1988) CriLJ 1594 : (1988) PLJR 28
Contempt of Courts Act, 1971 — Section 12, 19