High Courts08 Jan 1987
Ram Bali Thakur and Others Vs State of Bihar
Patna High Court · (1987) 01 PAT CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 148, 201, 302, 34, 452
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,971 of 2,660
High Courts07 Jan 1987Allowed
Ranjit Singh Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 138 : (1987) 35 BLJR 533 : (1987) PLJR 230
Bengal Ferries Act, 1885 — Section 10, 15, 5, 6, 7Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 162, 226
High Courts06 Jan 1987
Chandeshwar Prasad and Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 208 : (1987) 35 BLJR 318 : (1987) PLJR 159
Constitution of India, 1950 — Article 14
High Courts06 Jan 1987
Shyam Sunder Nag and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1146
Constitution of India, 1950 — Article 15(4), 340, 341, 341(1), 342
High Courts05 Jan 1987
Ram Kishun Mandal and Another Vs The State of Bihar and others
Patna High Court · (1987) PLJR 291
Civil Procedure Code, 1908 (CPC) — Section 47Electricity (Supply) Act, 1948 — Section 49, 50
High Courts05 Jan 1987
Ram Kishun Mandal and etc. Vs State of Bihar and Others etc.
Patna High Court · AIR 1987 Patna 250 : (1987) 35 BLJR 415 : (1987) PLJR 291
Bihar Tenancy Act, 1885 — Section 103A, 103A(1), 103A(4), 104GBihar Tenancy Rules, 1886 — Rule 2, 63A
High Courts03 Jan 1987
Suraj Narain Yadav Vs Fuleshwar Yadav
Patna High Court · (1988) 36 BLJR 504 : (1988) PLJR 674
Civil Procedure Code, 1908 (CPC) — Section 2, 53, 96Land Acquisition Act, 1894 — Section 18, 3, 30, 49, 53Limitation Act, 1963 — Section 14, 5
High Courts03 Jan 1987
Praveen Shankar Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 118 : (1987) 35 BLJR 292 : (1987) PLJR 154
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45BPatna High Court Rules, 1916 — Rule 4, 5
High Courts03 Jan 1987Dismissed
Ahmad Hussain and 6 Others Vs The State of Bihar and Another
Patna High Court · (1989) PLJR 473
Penal Code, 1860 (IPC) — Section 147, 307, 320, 323, 34
High Courts03 Jan 1987Dismissed
Kapil Kumar Gupta Vs Narain Ram
Patna High Court · (1987) PLJR 328
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 13(1), 13(2), 17, 18Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 Jan 1987
Commissioner of Income Tax Vs Tiwary Bechar and Co.
Patna High Court · (1987) 62 CTR 8 : (1987) 165 ITR 78
Income Tax Act, 1961 — Section 139(8), 154Income Tax Rules, 1962 — Rule 117A
High Courts30 Dec 1986
Pinak Pani Refractory and Institution Vs Central Coal Field Ltd. and Others
Patna High Court · (1987) 35 BLJR 402
High Courts28 Dec 1986Dismissed
The State of Bihar and Another Vs Gulabi Devi and Others
Patna High Court · (1986) PLJR 1174
Arbitration Act, 1940 — Section 14, 14(1)(2), 20Constitution of India, 1950 — Article 299, 299(1)
High Courts23 Dec 1986Allowed
R. P. Raja Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 275
Constitution of India, 1950 — Article 14, 310, 310(1), 311, 311(2)General Clauses Act, 1897 — Section 14, 16, 21, 9Government Of India Act, 1915 — Section 96B(1)
High Courts23 Dec 1986Allowed
Indrath Sakchit Berojgar Motor Parivaban Sahkari Samittee (unlimited) and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 218
Motor Vehicles Act, 1988 — Section 68(c), 68(D), 68F
High Courts23 Dec 1986Allowed
R.P. Raja Vs State of Bihar and Others
Patna High Court · AIR 1988 Patna 116
Bihar Regional Development Authorities Act, 1981 — Section 3, 3(3), 3(7), 4, 5Constitution of India, 1950 — Article 14, 226, 310, 311
High Courts23 Dec 1986Allowed
Vishnu Auto Distributers and Others Vs The State of Bihar and Others
Patna High Court · (1987) 66 STC 192
Constitution of India, 1950 — Article 301, 304
High Courts19 Dec 1986
Arjun Das Vs State of Bihar
Patna High Court · (1988) 36 BLJR 95 : (1987) PLJR 762
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 385, 409, 468, 471
High Courts17 Dec 1986
Commissioner of Income Tax Vs Shankar Lal Budhia
Patna High Court · (1987) 35 BLJR 346 : (1987) 61 CTR 298 : (1987) 165 ITR 380 : (1987) PLJR 145 : (1987) 30 TAXMAN 573
High Courts16 Dec 1986Allowed
Maksudan Prasad Kesarwani alias Maksudan Prasad Vs Abid Ahmad and Others
Patna High Court · (1986) PLJR 260
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 11(1)(d), 13Contract Act, 1872 — Section 11, 13, 60