High Courts12 Feb 1986
Kripal Chaudhary @ Ram Kripal Chaudhary Vs State of Bihar
Patna High Court · (1987) 35 BLJR 25
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,985 of 2,660
High Courts11 Feb 1986
M/s. Katras Ceramics and Refractories (P) Ltd., and Others Vs The State of Bihar and another
Patna High Court · (1986) PLJR 410
Criminal Procedure Code, 1973 (CrPC) — Section 468Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1A), 14(2), 14(2A), 14(A)(1)
High Courts10 Feb 1986Allowed
Om Prakash Aroras, and Others Vs The State of Bihar
Patna High Court · (1986) PLJR 557
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts10 Feb 1986Dismissed
Geeta Prasad Singh and Co. and Others Vs The State
Patna High Court · (1986) PLJR 451 : (1986) 63 STC 337
Constitution of India, 1950 — Article 226, 227, 366Income Tax Act, 1961 — Section 25ASales of Goods Act, 1930 — Section 64A
High Courts08 Feb 1986
Bihar Cotton Mills Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Bihar Cotton Mills Ltd.
Patna High Court · (1986) 54 CTR 53 : (1986) 160 ITR 275
Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 147, 297(2), 68
High Courts07 Feb 1986
Commissioner of Income Tax Vs Smt. Rani Lalita Rajya Laxmi
Patna High Court · (1987) 35 BLJR 20 : (1986) 55 CTR 174 : (1986) 159 ITR 186
Income Tax Act, 1922 — Section 23(5)
High Courts06 Feb 1986Dismissed
Siya Saran Singh Vs Smt. Jamuna Devi
Patna High Court · AIR 1987 Patna 1 : (1986) PLJR 505
Civil Procedure Code, 1908 (CPC) — Section 100, 21(2)Suits Valuation Act, 1887 — Section 11
High Courts06 Feb 1986
Dr. Shamim Ahmad Khan Vs State of Bihar
Patna High Court · (1986) CriLJ 1383 : (1986) PLJR 641
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 226, 227Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 396
High Courts05 Feb 1986Dismissed
Zafar Alam Vs Md. Nizam and others
Patna High Court · (1986) PLJR 333
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 100(5), 2Limitation Act, 1963 — Section 14, 2(7), 3
High Courts04 Feb 1986Allowed
Suresh Kumar Prasad and Others Vs Syed Imam Ali and Others
Patna High Court · AIR 1986 Patna 353 : (1987) 35 BLJR 82 : (1986) PLJR 965
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Contract Act, 1872 — Section 10
High Courts04 Feb 1986Allowed
Paras Nath Prasad Vs State of Bihar and Another
Patna High Court · AIR 1986 Patna 360 : (1986) PLJR 929
Constitution of India, 1950 — Article 226
High Courts03 Feb 1986Allowed
Rajkishore Prasad Vs Smt. Raj Kumari Devi and Others
Patna High Court · AIR 1986 Patna 362 : (1986) 34 BLJR 550 : (1986) PLJR 614
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 494
High Courts31 Jan 1986Allowed
N. Sarkar and another Vs State of Bihar
Patna High Court · (1987) PLJR 364
Criminal Procedure Code, 1973 (CrPC) — Section 305Payment of Wages Act, 1936 — Section 2(I)(a)
High Courts31 Jan 1986Allowed
Employees'' State Insurance Corpn. Vs S.C. Sarkar and Others
Patna High Court · (1994) 3 LLJ 751
Employees State Insurance Act, 1948 — Section 85
High Courts30 Jan 1986Allowed
Bibi Saboo Vs Bibi Jaibunissa and Others
Patna High Court · (1986) 34 BLJR 547 : (1986) PLJR 1042
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(d)
High Courts30 Jan 1986
Indian Iron and Steel Co. Ltd. and Others Vs State of Bihar and Others
Patna High Court · (1987) 2 LLJ 333 : (1986) PLJR 270
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23, 25, 35Criminal Procedure Code, 1973 (CrPC) — Section 305, 482Mines Act, 1952 — Section 38, 67
High Courts29 Jan 1986
Kripalu Shankar Vs State of Bihar and 9 others
Patna High Court · (1986) PLJR 319
High Courts29 Jan 1986Allowed
Rohini Kumar Chatterjee Vs The State of Bihar and others
Patna High Court · (1986) PLJR 963
Bihar Land Reforms Act, 1950 — Section 4(h)
High Courts29 Jan 1986Dismissed
Shankar Ram Vs The State
Patna High Court · AIR 1986 Patna 276 : (1986) 34 BLJR 260 : (1986) PLJR 287
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(1), 173(2), 173(8)
High Courts29 Jan 1986Allowed
Ram Chandra Singh Vs The State of Bihar
Patna High Court · (1986) PLJR 230
Essential Commodities Act, 1955 — Section 10, 7