High Courts27 Mar 1980Dismissed
Dinanath Shrivastava Vs Sukhdeo Narayan Prasad and Others
Patna High Court · AIR 1980 Patna 253
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 73
COURT ARCHIVE
Patna High Court judgments, 1980
193 judgments · page 8 of 10
High Courts27 Mar 1980Allowed
Tribeni Prasad Dhandhania Vs Sita Ram Poddar and Others
Patna High Court · AIR 1980 Patna 235
Limitation Act, 1963 — Section 15, 15(1)
High Courts26 Mar 1980
Naresh Singh and 2 Others Vs The State of Bihar
Patna High Court · (1988) PLJR 216
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 307, 395
High Courts25 Mar 1980
Jitin Jha and Others Vs The State of Bihar
Patna High Court · (1984) PLJR 148
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15AConstitution of India, 1950 — Article 226, 227
High Courts20 Mar 1980
Sk. Jamaluddin and Others Vs State of Bihar and Another
Patna High Court · (1980) CriLJ 1054 : (1980) PLJR 277
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 190, 2, 202
High Courts20 Mar 1980
Sk. Jamaluddin and Others Vs State of Bihar and Others
Patna High Court · (1981) 29 BLJR 232
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 190, 2
High Courts20 Mar 1980Dismissed
Suryakant Jha Vs Lakshmi Kant Jha and Another
Patna High Court · AIR 1980 Patna 285
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts19 Mar 1980Allowed
Tata Engineering and Locomotive Company Limited Vs The District Mining Officer and Cess Collector (Mining) and The State of Bihar
Patna High Court · (1981) PLJR 86
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 4Constitution of India, 1950 — Article 14, 19(1)(f), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3(e)
High Courts19 Mar 1980
Bidyut Kumar Ganguly Vs State of Bihar and Others
Patna High Court · (1981) 29 BLJR 54
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 1980Dismissed
Laxmi Narayan Gauri Shankar Vs Gopal Krishna Kanoria and Another
Patna High Court · AIR 1981 Patna 137 : (1981) PLJR 54
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Transfer of Property Act, 1882 — Section 108
High Courts17 Mar 1980Dismissed
Munsi Pasi and Others Vs Thakur Seth and Others
Patna High Court · AIR 1981 Patna 177 : (1981) 29 BLJR 118 : (1980) PLJR 363
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4
High Courts12 Mar 1980
Chatturam Darsanram and Others Vs Union of India(UOI)
Patna High Court · (1980) 2 LLJ 465
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 2, 27, 3
High Courts11 Mar 1980Allowed
Ramnandan Rai Vs The District Judge, Sitamarhi and Others
Patna High Court · AIR 1980 Patna 180 : (1981) 29 BLJR 150
Limitation Act, 1963 — Section 29(2), 5Representation of the People Act, 1951 — Section 81, 86, 86(1)
High Courts11 Mar 1980Allowed
Nawal Kishore Singh and Another Vs The State of Bihar and Others
Patna High Court · AIR 1980 Patna 286 : (1981) PLJR 488
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B
High Courts10 Mar 1980Dismissed
State of Bihar Vs Rameshwar Prasad Baidya and Another
Patna High Court · AIR 1980 Patna 267 : (1981) 29 BLJR 138 : (1981) PLJR 239
Penal Code, 1860 (IPC) — Section 406, 420
High Courts07 Mar 1980Partly Allowed
Mst. Champa Devi and Others Vs Madho Sharan Singh and Others
Patna High Court · AIR 1981 Patna 103 : (1981) 29 BLJR 255
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 3, 50Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts06 Mar 1980Allowed
Thakur Pandey Vs Bundi Ojha and Others
Patna High Court · AIR 1981 Patna 27 : (1980) PLJR 337
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5Transfer of Property Act, 1882 — Section 52
High Courts04 Mar 1980Dismissed
Sita Ram Vs Sitaram Prasad and Others
Patna High Court · (1980) PLJR 466
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4)Limitation Act, 1963 — Section 5
High Courts28 Feb 1980Allowed
Kishori Lall Sahu Vs The Chairman, North Bihar Regional Transport Authority, Muzaffarpur and Another
Patna High Court · AIR 1981 Patna 14
Motor Vehicles Act, 1939 — Section 62
High Courts28 Feb 1980
Surendra Singh and Others Vs Jang Bahadur Singh and Another
Patna High Court · (1980) PLJR 313
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146