High Courts17 Sept 1986Dismissed
Baij Nath Singh and Others Vs Teju Singh and Others
Patna High Court · AIR 1988 Patna 141 : (1986) PLJR 1155
Limitation Act, 1963 — Article 65
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,975 of 2,660
High Courts17 Sept 1986
Umesh Ram and another Vs Satrughan Prasad and others
Patna High Court · (1986) PLJR 62
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(4)
High Courts17 Sept 1986Dismissed
Raghav Singh and Others Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 1024
Constitution of India, 1950 — Article 309
High Courts15 Sept 1986
Commissioner of Income Tax Vs Seraikella Glass Works (P.) Ltd.
Patna High Court · (1986) 54 CTR 48 : (1987) 163 ITR 820
Companies (Profits) Surtax Act, 1964 — Section 11Income Tax Act, 1961 — Section 256(1)
High Courts12 Sept 1986Allowed
Uttam Singh Duggal and Co. Pvt. Ltd. Vs Union of India and others
Patna High Court · (1986) PLJR 17
Contract Act, 1872 — Section 19 A, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4), 23Factories Act, 1948 — Section 2(j), 2(j)(x), 2(m)
High Courts12 Sept 1986Allowed
Uttam Singh Duggal and Co. Pvt. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1987) 35 BLJR 543
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 2, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts12 Sept 1986
COMMISSIONER OF INCOME TAX Vs SMT. DEVI.
Patna High Court · (1987) 59 CTR 3 : (1987) 32 TAXMAN 521
Income Tax Act, 1961 — Section 143, 256, 263
High Courts12 Sept 1986
Commissioner of Income Tax Vs Smt. Anardei Devi
Patna High Court · (1988) 173 ITR 72
Income Tax Act, 1961 — Section 256(1)
High Courts12 Sept 1986Dismissed
Jyoti Prasad Roy Vs State of Bihar and Others
Patna High Court · (1987) PLJR 533
Chotanagpur Tenancy Act, 1908 — Section 71AA
High Courts11 Sept 1986Allowed
Union of India Vs Smt. Sumitra Devi and Others
Patna High Court · (1986) PLJR 614
Constitution of India, 1950 — Article 311(2)
High Courts11 Sept 1986
Hari Mohan Thakur and Others Vs Mahendra NarainChand and Others.
Patna High Court · (1987) PLJR 88
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2, 3, 3(1), 4, 4(4)Civil Procedure Code, 1908 (CPC) — Section 2(2), 54, 96, 97
High Courts11 Sept 1986Dismissed
Champaran Sugar Co. Ltd. Vs The Joint Labour Commissioner and Appellate Authority and Others
Patna High Court · (1987) 35 BLJR 104
Payment of Gratuity Act, 1972 — Section 15, 2, 4, 7, 8
High Courts11 Sept 1986Dismissed
Mohanlal Agarwal Vs Bank of Baroda and Others
Patna High Court · (1999) 2 BLJR 1439
High Courts11 Sept 1986Allowed
Sheoshankar Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 270
Bihar and Orissa Co-operative Societies Act, 1935 — Section 66B
High Courts10 Sept 1986Dismissed
Sarju Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 285
Penal Code, 1860 (IPC) — Section 100, 103, 182, 299, 300Police Act, 1861 — Section 34(6)
High Courts10 Sept 1986Allowed
Bihar Alloy Steels Ltd. Vs Hori Shanker Worah (Properties) Ltd. and Another
Patna High Court · (1987) 35 BLJR 828 : (1987) PLJR 868
Constitution of India, 1950 — Article 14
High Courts10 Sept 1986Allowed
Vishnu Sugar Mills Ltd. Vs Food Corporation of India and Another
Patna High Court · AIR 1987 Patna 22
Essential Commodities Act, 1955 — Section 3, 3(2), 3(3C)Sales of Goods Act, 1930 — Section 31, 32
High Courts10 Sept 1986Dismissed
Lal Bahadur Sah Vs Ram Narain Nayak
Patna High Court · AIR 1988 Patna 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts10 Sept 1986Allowed
Vishnu Sugar Mills Limited Vs Food Corporation of India and Another
Patna High Court · (1987) 35 BLJR 1 : (1986) PLJR 1045
Constitution of India, 1950 — Article 12, 14, 19Essential Commodities Act, 1955 — Section 2, 3, 4Sales of Goods Act, 1930 — Section 31, 32
High Courts09 Sept 1986Allowed
Tata Yodogawa Limited and Another Vs Union of India(UOI) and Others
Patna High Court · (1986) 10 ECC 320 : (1987) 11 ECR 6 : (1987) 32 ELT 521
Central Excise Rules, 1944 — Rule 10, 9(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 3(1)Constitution of India, 1950 — Article 226, 265