High Courts16 Dec 1986Allowed
Bhagwan Singh and Others Vs Ram Balak Singh and Another
Patna High Court · AIR 1988 Patna 166 : (1987) 35 BLJR 579 : (1987) PLJR 427
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 19, Order 5 Rule 19A
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,972 of 2,660
High Courts15 Dec 1986
Dhaka Singh and etc. Vs Baleshwar Prasad Singh and Others
Patna High Court · AIR 1988 Patna 160 : (1987) 35 BLJR 426
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 43
High Courts12 Dec 1986Dismissed
Dipen Kumar Das Vs Mahanand Das
Patna High Court · (1986) PLJR 729
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 20 Rule 15, Order 8 Rule 1, Order 8 Rule 5(2)
High Courts11 Dec 1986
Mahabir Flour Mills Vs Commissioner of Commercial Taxes and Another
Patna High Court · (1987) PLJR 624 : (1987) 65 STC 296
Constitution of India, 1950 — Article 348
High Courts11 Dec 1986
Managing Committee of Maulana Mazharul Haque Primary Teachers Education and Bachelor of Education College, Kortonha, Hajipur Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 249 : (1987) 35 BLJR 339 : (1987) PLJR 153
Constitution of India, 1950 — Article 226
High Courts11 Dec 1986Dismissed
Paritosh Maity and etc. Vs Ghasiram Maity and Another
Patna High Court · AIR 1987 Patna 167 : (1988) 36 BLJR 34 : (1987) PLJR 354
Bihar and Orissa Tenancy (Amendment) Act, 1920 — Section 139A, 258, 84, 87, 87(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Dec 1986Allowed
Parmanand Thakur Vs Commissioner, Coal Mines Welfare Organisation
Patna High Court · (1987) 2 ACC 158 : (1987) ACJ 551 : AIR 1988 Patna 156 : (1987) 35 BLJR 818 : (1989) 66 CompCas 398 : (1987) PLJR 350
Motor Vehicles Act, 1939 — Section 110, 110A(1), 2(18), 94(3), 95(1)
High Courts09 Dec 1986Allowed
Banwali Mahto Vs Jagdish Choudhary
Patna High Court · (1987) 35 BLJR 431
Transfer of Property Act, 1882 — Section 106
High Courts05 Dec 1986
Shyam kishore prasad Vs The State of Bihar
Patna High Court · (1986) PLJR 78
Essential Commodities Act, 1955 — Section 6B
High Courts01 Dec 1986Dismissed
Pradip Narain Singh and Others Vs Brij Nandan Prasad and Others
Patna High Court · (1986) PLJR 207
Civil Procedure Code, 1908 (CPC) — Section 4(4), 97(2)(r)
High Courts28 Nov 1986Dismissed
Dr. Mahendra Thakur Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 548
Constitution of India, 1950 — Article 320
High Courts27 Nov 1986Allowed
Tarun Kumar Ghosh Vs Bhola Ram Parsuramka
Patna High Court · (1986) PLJR 472
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12(1)(c)
High Courts25 Nov 1986
Smt. Kuleshwari Devi and Others Vs Mt. Jagdamba Devi and Others
Patna High Court · (1987) CriLJ 1950 : (1987) PLJR 70
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Nov 1986Dismissed
Ranjit Kumar Sandwar and others with Five Others Vs The Chairman, Banking Service Recruitment Board (Eastern Group), Calcutta and Others
Patna High Court · (1987) PLJR 332
Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts21 Nov 1986
Commissioner of Income Tax Vs Mrs. Jaya Bhaskaran
Patna High Court · (1987) 61 CTR 214 : (1987) 168 ITR 256 : (1987) 33 TAXMAN 170
Income Tax Act, 1961 — Section 256(1)
High Courts19 Nov 1986
Vijoy Kumar Sanan Vs Gurdayal Chand Sunda
Patna High Court · (1989) 177 ITR 279
Income Tax Act, 1961 — Section 281A
High Courts14 Nov 1986Allowed
Ashutosh Saha and Another Vs Mohammad Yusuf Ali and Others
Patna High Court · (1987) 35 BLJR 172 : (1987) PLJR 73
Limitation Act, 1963 — Section 15Penal Code, 1860 (IPC) — Section 448, 48Registration Act, 1908 — Section 17, 45, 49
High Courts12 Nov 1986Dismissed
Ram Chandra Singh Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 107 : (1987) PLJR 47
Bihar and Orissa Public Demands Recovery Act, 1914 — Article 7Constitution of India, 1950 — Article 299
High Courts12 Nov 1986Dismissed
Ramchandra Singh Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 178
Bihar and Orissa Public Demands Recovery Act, 1914 — Article 7 Schedule ICouncils Act, 1861 — Section 5
High Courts11 Nov 1986Dismissed
Champaran Sugar Co. Ltd. Vs Joint Labour Commissioner and Appellate Authority and Others
Patna High Court · AIR 1987 Patna 96 : (1987) 54 FLR 60 : (1986) PLJR 1182
Payment of Gratuity Act, 1972 — Section 4, 7(2), 7(3), 7(4), 8