High Courts03 Apr 1979
Jagdish Das and Others Vs State of Bihar
Patna High Court · (1979) 04 PAT CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 227, 306, 338Penal Code, 1860 (IPC) — Section 201, 366
COURT ARCHIVE
Patna High Court judgments, 1979
161 judgments · page 7 of 9
High Courts03 Apr 1979Dismissed
Govind Yadav and Others Vs Deoki Devi and Others
Patna High Court · AIR 1980 Patna 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 100, 101Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 64, 65
High Courts02 Apr 1979Dismissed
Devkinandan Lal Vs Jogendra Prasad and Others
Patna High Court · AIR 1980 Patna 71 : (1979) PLJR 459
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts29 Mar 1979
Chandra Kalia Devi Vs The State of Bihar and Another
Patna High Court · (1980) CriLJ 329
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 482Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Mar 1979
Hiro Sah Vs State of Bihar
Patna High Court · (1980) CriLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Penal Code, 1860 (IPC) — Section 396
High Courts28 Mar 1979
Bibi Tahzibunnisa Vs Dr. Syed Azizur Rahman
Patna High Court · AIR 1980 Patna 89
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 35
High Courts28 Mar 1979
Ravi Singh and Another Vs State of Bihar
Patna High Court · (1980) CriLJ 330
Criminal Procedure Code, 1973 (CrPC) — Section 201, 205, 206, 397, 482Penal Code, 1860 (IPC) — Section 205, 323, 324
High Courts27 Mar 1979Dismissed
Leena Roy Choudhary and Others Vs Most. Indumati Bose and Others
Patna High Court · AIR 1980 Patna 120
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 108
High Courts27 Mar 1979Dismissed
Md. Ilyas Vs Md. Hasibur Rahman and Others
Patna High Court · AIR 1979 Patna 317
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 43Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Mar 1979
Deosagar Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1979 Patna 229 : (1979) PLJR 551
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5(1)
High Courts19 Mar 1979Allowed
Gobardhan Goshala Rakhwari Vs The State of Bihar and Others
Patna High Court · AIR 1980 Patna 69 : (1979) PLJR 462
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 29(1)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 8, 9
High Courts19 Mar 1979
Jagarnath Dubey and Others Vs Ram Kripal Tewary and Others
Patna High Court · (1979) PLJR 330
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3(1), 4(c)
High Courts19 Mar 1979
Gaya Singh and Others Vs Doman Singh
Patna High Court · AIR 1979 Patna 246 : (1979) CriLJ 1110 : (1979) PLJR 324
Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts16 Mar 1979Dismissed
Bishnu Pada Bhattacharya Vs Dwarka Prasad Bhagat and Another
Patna High Court · AIR 1979 Patna 231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts15 Mar 1979Dismissed
The Titaghur Paper Mills Company Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1980) 45 STC 130
Constitution of India, 1950 — Article 14, 19Sales of Goods Act, 1930 — Section 4
High Courts09 Mar 1979
Ramkrit Singh and Others Vs The State of Bihar and Others
Patna High Court · AIR 1979 Patna 250 : (1979) PLJR 161
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 12A, 15, 16, 4, 87Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14
High Courts08 Mar 1979
Associated Cement Co. Ltd. Vs Commissioner of Income Tax
Patna High Court · (1979) 11 CTR 211 : (1979) 120 ITR 444
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 226(3)
High Courts08 Mar 1979Allowed
Sheodeo Singh Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 20 : (1979) PLJR 389
Bihar Panchayat Election Rules, 1959 — Rule 23(4), 27Constitution of India, 1950 — Article 226
High Courts27 Feb 1979Allowed
Rama Shankar Prasad and Others Vs Sitaram Sah
Patna High Court · AIR 1980 Patna 73
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts21 Feb 1979
Heckett Engineering Co. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Heckett Engineering Co.
Patna High Court · (1979) 11 CTR 221 : (1979) 120 ITR 417
Income Tax Act, 1961 — Section 256(1), 297(2)(k)