High Courts15 May 1979
Ram Lagan Singh, Jagarnath Singh and Praduman Singh Vs The State of Bihar and Another
Patna High Court · (1979) PLJR 468
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395, 412
COURT ARCHIVE
Patna High Court judgments, 1979
161 judgments · page 6 of 9
High Courts14 May 1979
Union of India Vs Pasupati Nath Sahai
Patna High Court · (1979) PLJR 606
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 311(2)
High Courts11 May 1979
Jiwan Ram Bageria @ Agrawala Vs Smt. Kasturi Debi Katesaria
Patna High Court · (1981) 29 BLJR 459
Registration Act, 1908 — Section 72, 73, 77
High Courts10 May 1979Dismissed
Binay Verma Vs The State of Bihar and Others
Patna High Court · AIR 1980 Patna 97
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 81Constitution of India, 1950 — Article 226
High Courts10 May 1979
M/s. Chatterjee Bros and Company Vs The State of Bihar and Another
Patna High Court · (1979) PLJR 582
Arbitration Act, 1940 — Section 20, 39(1)(vi), 8
High Courts08 May 1979
Jagannath Singh Vs Commissioner of Wealth Tax
Patna High Court · (1980) 4 TAXMAN 38
Income Tax Act, 1922 — Section 28(1)(c)Income Tax Act, 1961 — Section 271(1)(a)Wealth Tax Act, 1957 — Section 14, 17, 18, 18(1)(a), 25(1)(a)
High Courts08 May 1979Dismissed
Sheopujan Singh Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 64
Constitution of India, 1950 — Article 226, 227
High Courts07 May 1979Partly Allowed
Amalendu Kumar Vs The State of Bihar and Others
Patna High Court · AIR 1980 Patna 1 : (1979) PLJR 337
Constitution of India, 1950 — Article 14, 15(1), 15(4)
High Courts02 May 1979
Nandlal Sah Vs Pawan Devi
Patna High Court · (1979) PLJR 465
Civil Procedure Code, 1908 (CPC) — Form 47 Schedule 1Specific Relief Act, 1963 — Section 16
High Courts01 May 1979
Chandra Shekhar Singh and Others Vs Ramlakhan Singh and Others
Patna High Court · AIR 1980 Patna 86 : (1979) PLJR 547
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts26 Apr 1979
Paras Singh Vs Baikunth Singh
Patna High Court · (1979) PLJR 567
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3(1), 4(1)(c)
High Courts26 Apr 1979
Sheo Shankar Prasad and Others Vs Sushil Kumar Jaiswal and Others
Patna High Court · (1979) PLJR 473
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106
High Courts20 Apr 1979Allowed
Dhanji Singh Vs State of Bihar and Others
Patna High Court · AIR 1979 Patna 259 : (1979) PLJR 247
Bihar Tenancy Act, 1885 — Section 48E(1)
High Courts20 Apr 1979
Addl. Commissioner of Income Tax Vs Kashiram Mathura Prasad
Patna High Court · (1979) 119 ITR 497 : (1979) PLJR 487 : (1979) 2 TAXMAN 29
Income Tax Act, 1961 — Section 271(1), 274(2), 68
High Courts20 Apr 1979Allowed
Sri Arun Kumar Agrawal Vs The Bihar State Financial Corporation, Patna and others
Patna High Court · (1979) PLJR 858
Constitution of India, 1950 — Article 12, 226, 227State Financial Corporations Act, 1951 — Section 29, 3, 30, 31, 32Transfer of Property Act, 1882 — Section 58(a), 58(e), 60, 69
High Courts18 Apr 1979Dismissed
Sri Mohan Jha Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 169
Bihar Gramdan Act, 1965 — Section 15, 28, 3
High Courts16 Apr 1979
Lal Babu Sao and Another Vs Ibnullah and Others
Patna High Court · (1979) PLJR 555
Civil Procedure Code, 1908 (CPC) — Section 115Partition Act, 1893 — Section 4(1)
High Courts13 Apr 1979Dismissed
Baliram Ram Vs Radhika Devi and Others
Patna High Court · AIR 1980 Patna 67
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts06 Apr 1979Allowed
Kailashpati Narain Singh and Others Vs Bhola Sanani and Others
Patna High Court · AIR 1980 Patna 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26, Order 41 Rule 27, 151
High Courts06 Apr 1979
Hardeo Prasad Yadav Vs The State of Bihar and Others
Patna High Court · (1979) PLJR 593
Bihar Panchayat Raj Act, 1947 — Section 79(e)Constitution of India, 1950 — Article 226, 227