High Courts29 Sept 1986Allowed
Harihar Sah Vs Pashupati Sao
Patna High Court · (1987) PLJR 149
Specific Relief Act, 1963 — Section 16(c), 18
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,974 of 2,660
High Courts26 Sept 1986Dismissed
Tata Engineering and Locomotive Company Limited Vs The State of Bihar and Others
Patna High Court · (1987) 67 STC 211
High Courts26 Sept 1986Dismissed
Bibi Rehana Khatoon Vs Bibi Jabrunnisa and Others
Patna High Court · (1987) PLJR 934
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(2)(iii)Transfer of Property Act, 1882 — Section 129
High Courts26 Sept 1986Dismissed
Jamuna Prasad Vs Bhuneshwar Thakur and Others
Patna High Court · AIR 1988 Patna 113
Registration Act, 1908 — Section 47, 75(3)
High Courts25 Sept 1986
Ramanand Sah Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 678
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(3), 12, 4(c)
High Courts25 Sept 1986Dismissed
Dr. N.P. Tripathi Vs Smt. Dayamanti Devi and Another
Patna High Court · AIR 1988 Pat 123 : 1987 PLJR 724 : (1988) 1 RCR(Rent) 461
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14Civil Procedure Code, 1908 (CPC) — Section 10, 151Specific Relief Act, 1963 — Section 10
High Courts25 Sept 1986Dismissed
Syed Mohammad Zakaria Vs The State of Bihar and Others
Patna High Court · AIR 1987 Patna 185
Land Acquisition Act, 1894 — Section 3, 4, 4(1), 6
High Courts25 Sept 1986Dismissed
Ashok Kumar Hembrom and Others Vs Rani Hembrom and Others
Patna High Court · AIR 1988 Patna 129 : (1987) PLJR 939
High Courts24 Sept 1986
Syed Mohammad Zakaria Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 204
Land Acquisition Act, 1894 — Section 4
High Courts24 Sept 1986
Sanjita Kumari Vs Bhola Prasad and Others
Patna High Court · (1988) PLJR 803
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts23 Sept 1986Allowed
Rudal Mahto Vs Narain Mahto and 14 Others
Patna High Court · (1987) PLJR 616
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 147, 277, 323, 379, 436
High Courts23 Sept 1986Dismissed
Sk. Sikandar and 12 others Vs The State of Bihar and another
Patna High Court · (1986) PLJR 265
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) — Section 147, 148, 323, 436
High Courts22 Sept 1986
Most. Saida Khatoon and Others Vs Bibi Sakina Khatoon and Others
Patna High Court · (1988) PLJR 1008
High Courts22 Sept 1986Dismissed
Amar Singh Yadav and Another Vs Shanti Devi and Others
Patna High Court · AIR 1987 Patna 191 : (1987) 35 BLJR 351 : (1987) PLJR 184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 18, 18(1), 19, 20, 21
High Courts20 Sept 1986Dismissed
Sarju Prasad Singh Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 691 : (1987) PLJR 285
Penal Code, 1860 (IPC) — Section 100, 103, 182, 299, 300Police Act, 1861 — Section 34
High Courts20 Sept 1986
Kalipado Gope and Others Vs State of Bihar
Patna High Court · (1987) CriLJ 1320
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412
High Courts19 Sept 1986Allowed
Bishwa Budha Parishad and another Vs The Ranchi University and Others
Patna High Court · (1986) PLJR 568
Constitution of India, 1950 — Article 25, 25(2), 25(2)(a), 25(2)(b), 26
High Courts19 Sept 1986Allowed
Moti Chand Vs The Union of India and another
Patna High Court · (1987) PLJR 1115
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i)
High Courts19 Sept 1986Allowed
Binod Bihari Mukherjee Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 556
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B
High Courts18 Sept 1986Dismissed
Indradeo Choubey and others Vs The State of Bihar Home (Police Department), Patna and Others
Patna High Court · (1987) PLJR 738
Constitution of India, 1950 — Article 14, 226, 227