High Courts06 Mar 1987
Bohi Construction Co. Vs Commissioner of Income Tax
Patna High Court · (1987) 166 ITR 737
Income Tax Act, 1961 — Section 256(1), 260
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,969 of 2,660
High Courts06 Mar 1987Allowed
Kare Jha, @ Kare Missir Vs The State of Bihar
Patna High Court · (1987) PLJR 951
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts06 Mar 1987Allowed
Kare Jah @ Kare Missir Vs The State of Bihar
Patna High Court · (1987) 35 BLJR 896
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 1987
Jodhram Kewal Ramani Vs The Fertilizer Corporation of India and Another
Patna High Court · (1987) 1 ACC 405 : (1987) ACJ 965
Motor Vehicles Act, 1988 — Section 110A
High Courts05 Mar 1987Allowed
Surja Munda and Another Vs State of Bihar
Patna High Court · (1987) PLJR 916
Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts04 Mar 1987
Altar Devi Vs Anandi Yadav and Others
Patna High Court · (1988) 36 BLJR 436 : (1988) PLJR 544
High Courts03 Mar 1987
COMMISSIONER OF Income Tax Vs LATE BANWARI LAL AGARWALA (THROUGH LEGAL REPRESENTATIVE P. K. AGARWAL).
Patna High Court · (1987) 63 CTR 39 : (1987) 167 ITR 321
Income Tax Act, 1961 — Section 23, 256, 60, 61, 62
High Courts03 Mar 1987Allowed
Prem Kumar Purty Vs The State of Bihar
Patna High Court · (1987) PLJR 853
Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 1987
Commissioner of Income Tax Vs Late Banwari Lal Agarwala (through legal representative P.K. Agarwal)
Patna High Court · (1987) 32 TAXMAN 260
Income Tax Act, 1961 — Section 60
High Courts02 Mar 1987Dismissed
Patna Public School Vs Dr. Sharda Ranjan Prasad Sinha and Others
Patna High Court · (1987) 35 BLJR 504
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103
High Courts02 Mar 1987Allowed
Hari Prasad Nathani and Another Vs The State of Bihar and Another
Patna High Court · (1987) PLJR 545
Penal Code, 1860 (IPC) — Section 109, 120 B, 120B, 405, 406
High Courts02 Mar 1987Dismissed
Surnarain Singh and Others Vs State of Bihar
Patna High Court · (1987) 35 BLJR 555 : (1988) 1 RCR(Criminal) 79
Constitution of India, 1950 — Article 14, 141, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 148, 149, 205, 207, 209
High Courts28 Feb 1987Dismissed
Kamal Kishore Prasad Vs Bihar State Electricity Board and Others
Patna High Court · (1987) 35 BLJR 685 : (1987) PLJR 862
High Courts24 Feb 1987Dismissed
Shyamlal Sah Vs The State of Bihar
Patna High Court · (1987) PLJR 482
Constitution of India, 1950 — Article 348, 348(3)Essential Commodities Act, 1955 — Section 3
High Courts23 Feb 1987Dismissed
Dhanu Singh Vs Bipti Devi
Patna High Court · AIR 1988 Patna 164
Lunacy Act, 1912 — Section 3(5), 62, 71
High Courts20 Feb 1987
COMMISSIONER OF INCOME TAX Vs J. B. COAL TRADERS.
Patna High Court · (1987) 63 CTR 363
Income Tax Act, 1961 — Section 184, 256
High Courts20 Feb 1987
Commissioner of Income Tax Vs Karuna Mica Co.
Patna High Court · (1987) 167 ITR 292
Income Tax Act, 1961 — Section 10(2), 256(1), 37
High Courts20 Feb 1987
Dr. P.K. Banerjee Vs Controller of Estate Duty
Patna High Court · (1987) 62 CTR 168 : (1987) 165 ITR 664 : (1987) 34 TAXMAN 11
High Courts20 Feb 1987
Basudev Yadav and Others Vs State of Bihar and Others
Patna High Court · (1988) CriLJ 1408 : (1987) PLJR 1122
Penal Code, 1860 (IPC) — Section 396
High Courts19 Feb 1987
Jagdish Prasad Sharma and Another Vs State of Bihar and Another
Patna High Court · (1988) CriLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91