High Courts08 Apr 1987
(Smt.) Debi Bhaduri Vs State of Bihar and Another
Patna High Court · (1988) 36 BLJR 600
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,967 of 2,660
High Courts06 Apr 1987Allowed
Aasiana Bar Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 669 : (1988) 70 STC 6
Constitution (Forty-sixth Amendment) Act, 1982 — Section 6(1), 6(2)
High Courts03 Apr 1987Dismissed
Ganga Halkhore Vs Rajandan Prasad Narain Singh and Others
Patna High Court · (1987) 35 BLJR 901 : (1987) PLJR 1160
Bihar Tenancy Act, 1885 — Section 116Chotanagpur Tenancy Act, 1908 — Section 43
High Courts01 Apr 1987Dismissed
Amarendra Pratap Singh and Others Vs Lalit Narain Mithila University and Others
Patna High Court · AIR 1987 Patna 259 : (1987) 35 BLJR 590 : (1987) PLJR 591
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115
High Courts01 Apr 1987
Shashi Shekhar Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1128
Bihar and Orissa Excise Act, 1915 — Section 2(7), 7(2)(a), 7(2)(e), 7(2)(f), 89
High Courts31 Mar 1987
Commissioner of Income Tax Vs Ranchi Club Ltd.
Patna High Court · (1987) 32 TAXMAN 330
Income Tax Act, 1961 — Section 256(1)
High Courts31 Mar 1987
Commissioner of Income Tax Vs M.N. Ghosh and Sons
Patna High Court · (1987) 62 CTR 219 : (1987) 167 ITR 125 : (1987) 33 TAXMAN 546
Income Tax Act, 1961 — Section 184(7), 185, 185(3), 246
High Courts31 Mar 1987
Udaya Prasad and Others Vs State of Bihar
Patna High Court · (1988) 36 BLJR 171
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 147, 149, 302, 34
High Courts27 Mar 1987Allowed
Amrendra Singh and Another Vs The State of Bihar
Patna High Court · (1987) PLJR 1022
Arms Act, 1959 — Section 24 A, 24B, 25(1A), 26, 3Penal Code, 1860 (IPC) — Section 173, 380, 457
High Courts26 Mar 1987Dismissed
The State of Bihar Vs Sarju Bhumij, and Banmali Bhumij Sarju Bhumij, and Banmali Bhumij Vs The State of Bihar
Patna High Court · (1987) PLJR 709
Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 323
High Courts26 Mar 1987Dismissed
Hari Charan Singh Dugal and Others Vs State of Bihar
Patna High Court · (1989) 66 CompCas 449 : (1989) 59 FLR 718 : (1990) 1 LLJ 310
Minimum Wages Act, 1948 — Section 22C
High Courts24 Mar 1987
Brahmdeo Hazra and Others Vs State of Bihar
Patna High Court · (1988) CriLJ 734
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 172Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 172
High Courts24 Mar 1987Allowed
Brahmdeo Hazra. and 5 Others Vs The State of Bihar
Patna High Court · (1987) PLJR 826
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 172, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Mar 1987Allowed
Jitu Oraon Vs Commissioner, South Chotanagpur Division and Others
Patna High Court · (1987) 35 BLJR 748
Chotanagpur Tenancy Act, 1908 — Section 46, 46(4A), 71A
High Courts23 Mar 1987Allowed
M/s Laxmi Paper House and others Vs Baikunth Prasad Verma
Patna High Court · (1987) PLJR 874
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts22 Mar 1987
ASHOK AUTOMOBILES (RANCHI) PVT. LTD. Vs STATE OF BIHAR AND OTHERS.
Patna High Court · (1988) 174 ITR 566
Constitution of India, 1950 — Article 226
High Courts21 Mar 1987
Gopal Singh and Others Vs State of Bihar and 7 Ors.
Patna High Court · (1988) PLJR 396
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts21 Mar 1987
Pashupati Nath Singh and etc. Vs Jairam Singh and Others etc.
Patna High Court · AIR 1988 Patna 256
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4
High Courts21 Mar 1987Allowed
Pashupati Nath Singh Vs Jairam Singh and Others Ram Naresh Pandey and Others Vs Raj Rikhi Pandey and Others
Patna High Court · (1987) PLJR 1007
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 3(1), 4(1), 4(1)(c), 4(b)
High Courts20 Mar 1987Allowed
Bihar Judicial Services Association Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 464
Constitution of India, 1950 — Article 14, 16, 233, 309, 311