COURT ARCHIVE

Patna High Court judgments, 1981

149 judgments · page 6 of 8

High Courts10 Mar 1981Allowed

Umakant Sinha Vs State of Bihar and Others

Patna High Court · AIR 1981 Patna 253 : (1981) 29 BLJR 477 : (1981) PLJR 389

Bihar Panchayat Election Rules, 1959 — Rule 27, 55(1A), 70Constitution of India, 1950 — Article 226, 227

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High Courts07 Mar 1981Dismissed

The Management of Marine Diesel Engine Project Vs State of Bihar and Others

Patna High Court · (1981) PLJR 342

Companies Act, 1956 — Section 196, 617Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 2(a), 2(a)(i), 33(2)(b)

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High Courts06 Mar 1981Dismissed

Mossomat Baijnath Kuer Vs Maheshwari Devi and Another

Patna High Court · AIR 1981 Patna 255 : (1981) 29 BLJR 709

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts05 Mar 1981Allowed

Bhun Thakur and Others Vs Jagdeo Beldar and Another

Patna High Court · (1981) PLJR 275

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 465Evidence Act, 1872 — Section 62, 67

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High Courts05 Mar 1981

Gajadhar Nath Sen and Others Vs Ramrup Mahto

Patna High Court · (1981) 29 BLJR 349

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts02 Mar 1981Dismissed

Mahendra Tiwary and Another Vs Mosst. Lal Pari Devi

Patna High Court · (1982) 30 BLJR 35

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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High Courts02 Mar 1981

Mahendra Tiwary Vs Mt. Lal Pari Devi and Others

Patna High Court · (1982) CriLJ 17

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 148

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High Courts26 Feb 1981

Dip Narain Singh and Others Vs State of Bihar

Patna High Court · (1981) 29 BLJR 461

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 324

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High Courts26 Feb 1981Dismissed

Jaigobind Verma Vs Tejpal Sarawagi and Others

Patna High Court · AIR 1981 Patna 259 : (1981) PLJR 272

Civil Procedure Code, 1908 (CPC) — Section 146

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High Courts26 Feb 1981

Dip Narain Singh and Others Vs The State of Bihar

Patna High Court · (1981) CriLJ 1672

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 307, 324

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High Courts25 Feb 1981

Bihari Lal Kejriwal Vs Jogendra Prasad

Patna High Court · (1984) PLJR 298

Penal Code, 1860 (IPC) — Section 406, 409, 420

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High Courts24 Feb 1981Allowed

Gulab Mohammad and Others Vs Chairman, Bihar Legislative Council, Patna and Others

Patna High Court · (1981) PLJR 382

Constitution of India, 1950 — Article 184(2), 187(3)

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High Courts24 Feb 1981

Baijnath Choubey and Others Vs Dr. Ram Ekbal Choubey and Others

Patna High Court · (1981) 29 BLJR 530 : (1981) PLJR 317

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

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High Courts23 Feb 1981Allowed

Md. Janudul Haque Vs Md. Zubair Haider and Another

Patna High Court · AIR 1981 Patna 345

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5

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High Courts20 Feb 1981Allowed

Bilat Das and Others Vs Babuji Das

Patna High Court · AIR 1981 Patna 219 : (1981) 29 BLJR 556

Limitation Act, 1963 — Article 113, 59

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High Courts18 Feb 1981Allowed

Inderdeo Sah Vs Dhramdeo Mahto and Another

Patna High Court · AIR 1981 Patna 260 : (1981) 29 BLJR 729

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4), Order 18 Rule 3A

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High Courts16 Feb 1981Dismissed

Sheoshankar Prasad and Others Vs Smt. Kailash Devi and Others

Patna High Court · AIR 1981 Patna 225 : (1981) 29 BLJR 527 : (1981) 52 CLT 260

Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90

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High Courts14 Feb 1981

Bishundeo Yadav @ Narain Yadav and Three Others Vs The State of Bihar

Patna High Court · (1984) PLJR 920

Criminal Procedure Code, 1973 (CrPC) — Section 144, 482Penal Code, 1860 (IPC) — Section 188

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High Courts11 Feb 1981

Madan Mohan Sharma and Others Vs Smt. Renuka Sharma

Patna High Court · (1981) CriLJ 1301 : (1981) PLJR 303

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 195, 202Partnership Act, 1932 — Section 58, 59, 60, 63Penal Code, 1860 (IPC) — Section 120, 182, 395, 406, 468

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High Courts10 Feb 1981Allowed

Dr. Anand Kumar Mishra and Others Vs State of Bihar and Others

Patna High Court · AIR 1981 Patna 164 : (1981) 29 BLJR 294 : (1981) PLJR 110

Constitution of India, 1950 — Article 14, 15(1), 15(4)Evidence Act, 1872 — Section 115

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