High Courts10 Feb 1981
Kalia Devi and Others Vs Khub Lall Mahto and Others
Patna High Court · (1982) 30 BLJR 128 : (1982) PLJR 250
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)
COURT ARCHIVE
Patna High Court judgments, 1981
149 judgments · page 7 of 8
High Courts09 Feb 1981Dismissed
Brajnandan Prasad Vs State of Bihar and Others
Patna High Court · (1982) 30 BLJR 218
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 1981Allowed
Bibi Jalgosan Vs Bhulai Baitha and Others
Patna High Court · (1982) 30 BLJR 25
Bihar Tenancy Act, 1885 — Section 23A, 26A, 48D
High Courts03 Feb 1981Dismissed
Gurubachan Singh Obeal Vs Arya Dharma Sewa Sangh
Patna High Court · AIR 1981 Patna 318 : (1981) 29 BLJR 637
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 105(1), 11
High Courts02 Feb 1981
Sri Abdul Hussain Pramanik and Others Vs The State of Bihar and Others
Patna High Court · (1981) PLJR 158
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts02 Feb 1981
Baban Singh and Another Vs State of Bihar and Others
Patna High Court · (1981) 29 BLJR 328
Constitution of India, 1950 — Article 309
High Courts02 Feb 1981Dismissed
Mahendra Prasad Sah and Another Vs Maujelal Mahto and Another
Patna High Court · AIR 1981 Patna 262 : (1981) 29 BLJR 622 : (1981) PLJR 383
Partnership Act, 1932 — Section 4, 5, 69
High Courts02 Feb 1981
Smt. Saraswati Mishra Vs The Chancellor, Universities of Bihar and Others
Patna High Court · (1982) 30 BLJR 185 : (1981) PLJR 27
Constitution of India, 1950 — Article 226, 227
High Courts30 Jan 1981Dismissed
Md. Islam and Others Vs State of Bihar and Others
Patna High Court · AIR 1981 Patna 322 : (1981) 29 BLJR 481 : (1981) PLJR 281
Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 4, 7, 9Bihar Panchayat Election Rules, 1959 — Rule 72(1)Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 1981Allowed
The State of Bihar Vs P.K. Jain
Patna High Court · AIR 1981 Patna 280 : (1981) 29 BLJR 545 : (1981) PLJR 300
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 10, 39, 53, 73Limitation Act, 1908 — Article 115, 120
High Courts28 Jan 1981Allowed
M/s. Shri Madhav Mills Private Ltd. Vs Collector of Central Excise and Others
Patna High Court · (1983) PLJR 142
Central Excises and Salt Act, 1944 — Section 2(d), 3, 3(d), 33, 35AConstitution of India, 1950 — Article 127, 226Essential Commodities Act, 1955 — Section 6A, 6C
High Courts28 Jan 1981Allowed
Most. Ram Sakhi Kuer and Another Vs Daroga Prasad Singh and Others
Patna High Court · AIR 1981 Patna 204 : (1981) 29 BLJR 501
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Evidence Act, 1872 — Section 101
High Courts24 Jan 1981Dismissed
Awadhesh Kumar Vs Banshidhar Agrawal
Patna High Court · AIR 1981 Patna 221 : (1981) 29 BLJR 441
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 115, 151Limitation Act, 1963 — Article 125
High Courts21 Jan 1981Allowed
Kalika Singh and Another Vs Awadhesh Narain Singh and Others
Patna High Court · (1983) 31 BLJR 240
Succession Act, 1925 — Section 283
High Courts20 Jan 1981
Raghunandan Rai Vs The Punjab National Bank and Others Bindeshwari Prasad Srivastava Vs The Union of India and Others
Patna High Court · (1981) PLJR 98
Constitution of India, 1950 — Article 12
High Courts20 Jan 1981
Shri Madhav Mill Private Ltd. Vs Collector of Central Excise and Others
Patna High Court · (1984) 17 ELT 310
Central Excise Rules, 1944 — Rule 52, 52A, 52A(4), 8(1), 9Central Excises and Salt Act, 1944 — Section 2, 3, 33A, 35, 35AConstitution of India, 1950 — Article 226, 227
High Courts20 Jan 1981
Uma Shankar Singh and Others Vs State of Bihar
Patna High Court · (1981) 29 BLJR 337
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 156, 164, 190, 200, 202Penal Code, 1860 (IPC) — Section 395
High Courts15 Jan 1981Allowed
Loon Karan Khemka Vs State of Bihar
Patna High Court · (1981) PLJR 249
Evidence Act, 1872 — Section 65, 66
High Courts10 Jan 1981Allowed
Madan Mills Private Limited Vs Collector of Central Excise and Others
Patna High Court · (1982) 30 BLJR 538
Central Excises and Salt Act, 1944 — Section 2, 3Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6C
High Courts10 Jan 1981
Raghubir Jha Vs State of Bihar and Others
Patna High Court · (1981) 29 BLJR 558
Limitation Act, 1963 — Article 113