High Courts10 Apr 1986Dismissed
Sri Mahabir Mandir Samiti and Another Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 635
Constitution of India, 1950 — Article 19Police Act, 1861 — Section 30
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,982 of 2,660
High Courts10 Apr 1986
Commissioner of Commercial Taxes Vs General Electric Company of India Ltd.
Patna High Court · (1986) 62 STC 190
Bihar Sales Tax Act, 1959 — Section 33(1)
High Courts09 Apr 1986
Chintamani Saran Nath Sahdeo Vs Commissioner of Income Tax Commissioner of Income Tax Vs Chintamani Saran Nath Sahdeo
Patna High Court · (1986) 55 CTR 262 : (1986) 162 ITR 255 : (1986) 28 TAXMAN 70
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 212(3), 217
High Courts09 Apr 1986Allowed
Jagdish Prasad Choudhary Vs State of Bihar and Another
Patna High Court · (1986) PLJR 1133
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A
High Courts08 Apr 1986
Kartik Charan Jha and six Others Vs The State of Bihar and 18 Others
Patna High Court · (1986) PLJR 992
Constitution of India, 1950 — Article 14, 16(2), 226, 227
High Courts08 Apr 1986
Commissioner of Income Tax Vs Indian Copper Corporation Ltd.
Patna High Court · (1986) 55 CTR 61 : (1986) 162 ITR 905 : (1986) 28 TAXMAN 163
Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 2(3)
High Courts08 Apr 1986
Bihar State Road Transport Corporation Vs Commissioner of Income Tax Commissioner of Income Tax Vs Bihar State Road Transport Corporation
Patna High Court · (1986) 55 CTR 270 : (1986) 162 ITR 114 : (1987) 30 TAXMAN 55
Income Tax Act, 1961 — Section 154, 217, 256(1)
High Courts08 Apr 1986
Tata Robins Frazer Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Tata Robins Frazer Ltd.
Patna High Court · (1986) 55 CTR 288 : (1987) 165 ITR 347 : (1986) 28 TAXMAN 328
Income Tax Act, 1961 — Section 256(1), 37
High Courts07 Apr 1986
Commissioner of Commercial Taxes Vs Ekbal Ram Lakshman Prasad
Patna High Court · (1986) 34 BLJR 788 : (1986) 62 STC 187
Central Sales Tax Act, 1956 — Section 14, 15
High Courts07 Apr 1986Allowed
Ram Chandra Mitruka Vs The State of Bihar and another
Patna High Court · (1986) PLJR 942
Constitution of India, 1950 — Article 21
High Courts04 Apr 1986Dismissed
Special Officer, Hazaribagh Central Co-operative Bank Ltd. and Others Vs Madan Mohan Prasad and Others
Patna High Court · (1987) 35 BLJR 439
Constitution of India, 1950 — Article 12Specific Relief Act, 1963 — Section 14
High Courts04 Apr 1986Allowed
Jugal Kishore Prasad Vs State of Bihar
Patna High Court · (1986) 34 BLJR 709
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252
High Courts04 Apr 1986Dismissed
State of Bihar Vs Paramhans Yadav and Others
Patna High Court · (1987) 35 BLJR 127 : (1986) PLJR 688
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 10, 24, 47, 54, 6Explosive Substances Act, 1908 — Section 3
High Courts03 Apr 1986Allowed
Ramanand Choubey and Another Vs Hasim Mian and Others
Patna High Court · AIR 1988 Patna 176 : (1987) PLJR 850
Partition Act, 1893 — Section 4
High Courts02 Apr 1986Dismissed
Bhaiya Ram Singh and Others Vs The Director of Consolidation, Bihar Patna and Others
Patna High Court · (1986) PLJR 120
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(1), 3, 35, 5
High Courts02 Apr 1986Allowed
Ram Dahin Singh Vs The State of Bihar and others
Patna High Court · (1986) PLJR 888
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 5, 6Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 8, 9
High Courts02 Apr 1986Allowed
Most. Mainibati Devi Vs Shiv Nandan Bhagat and Others
Patna High Court · (1986) PLJR 129
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Apr 1986Allowed
Akshay Kumar Sinha and Others Vs The District Superintendent of Education, Purnea and Another
Patna High Court · (1986) PLJR 632
Constitution of India, 1950 — Article 14
High Courts01 Apr 1986Dismissed
Bidhu Shekhar Prasad Sinha Vs Surendra Narain Singh and Others
Patna High Court · (1987) PLJR 691
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10
High Courts31 Mar 1986
Lalji Sharan Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 631
Constitution of India, 1950 — Article 226, 227