High Courts07 Sept 1979Allowed
Kahkashan Parveen Shahabuddin Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 215
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Patna High Court judgments, 1979
161 judgments · page 4 of 9
High Courts31 Aug 1979Dismissed
Subhag Sah and Others Vs Doma Sah and Others
Patna High Court · (1980) PLJR 85
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 14, 15(1), 18, 2(3)
High Courts31 Aug 1979Allowed
Ashok Automobiles (Ranchi) Private Ltd. Vs The State of Bihar and Another
Patna High Court · (1980) 45 STC 500
Limitation Act, 1963 — Section 12
High Courts31 Aug 1979
Commissioner of Wealth Tax Vs Nand Lal Jalan
Patna High Court · (1980) 14 CTR 181 : (1980) 122 ITR 781
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts30 Aug 1979Allowed
Achhelal Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 49
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Aug 1979Allowed
M/s. Bhagwan Das Gopal Prasad and Others Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 130
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21
High Courts30 Aug 1979Dismissed
Gaya Rai and Others Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 73
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 19, 19(1)(d), 22, 22(4), 50Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 144, 145, 147
High Courts24 Aug 1979Allowed
Ram Nath Singh and Others Vs Brij Kishore Singh and Others
Patna High Court · AIR 1980 Patna 160
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1
High Courts24 Aug 1979Allowed
Md. Yunus Vs The Inspector General of Registration and Others
Patna High Court · AIR 1980 Patna 138 : (1980) PLJR 119
Societies Registration Act, 1860 — Section 20, 3
High Courts18 Aug 1979Allowed
Union of India and Another Vs Sita Ram Sah
Patna High Court · (1980) PLJR 289
Railways Act, 1989 — Section 72(b), 73, 74, 74(3), 76
High Courts18 Aug 1979
Commissioner of Income Tax Vs Ramdas and Sons
Patna High Court · (1980) 123 ITR 889
Income Tax Act, 1961 — Section 139(2), 271(1)
High Courts17 Aug 1979Allowed
Gauri Shankar Mansaria Vs The Union of India (UOI) and Others
Patna High Court · AIR 1980 Patna 217
Court Fees Act, 1870 — Article 17, 7, 8
High Courts17 Aug 1979Allowed
Dineshwar Prasad Vs The State of Bihar and Another
Patna High Court · AIR 1980 Patna 54
Bihar State Housing Board Second Ordinance, 1978 — Section 4, 7, 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts16 Aug 1979Dismissed
Shambhu Dayal Khetan and Others Vs Motilal Murarka and Others
Patna High Court · AIR 1980 Patna 106
Civil Procedure Code, 1908 (CPC) — Section 151, 2(12)
High Courts16 Aug 1979
Commissioner of Wealth Tax Vs Sitaram Singhania
Patna High Court · (1979) 120 ITR 154
Wealth Tax Act, 1957 — Section 14(1), 18(1)
High Courts07 Aug 1979Dismissed
Chandan Singh Vs Indra Mohan Jha and State of Bihar
Patna High Court · (1980) PLJR 141
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 482Penal Code, 1860 (IPC) — Section 406
High Courts06 Aug 1979Partly Allowed
Lakshman Narayan Arora and Others Vs Registrar of Companies and Others
Patna High Court · (1980) 50 CompCas 536
Companies Act, 1956 — Section 454(1), 454(2)
High Courts02 Aug 1979Dismissed
Puranmal Bajoria Vs Nagarmal and Others
Patna High Court · AIR 1980 Patna 143
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4(1)Limitation Act, 1963 — Section 5
High Courts02 Aug 1979Dismissed
Hirdayanand Singh @ Hirdya Singh Vs Ramnagina Singh and Others
Patna High Court · (1980) PLJR 103
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 15, 26A, 3, 3(1), 4Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145, 146, 146
High Courts01 Aug 1979Dismissed
Secretary, Bihar State Sunni Waqf Board Vs Leela Devi and Others
Patna High Court · AIR 1980 Patna 141
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Waqf Act, 1954 — Section 1, 57(3)