COURT ARCHIVE

Patna High Court judgments, 1982

166 judgments · page 3 of 9

High Courts23 Nov 1982

Mahanth Singh and Others Vs The State of Bihar and Mossomat Aliman

Patna High Court · (1983) PLJR 86

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 190(1), 200Penal Code, 1860 (IPC) — Section 190, 190(1), 190(1)(a), 190(1)(b), 190(1)(c)

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High Courts23 Nov 1982Allowed

Govind Saran and Sons and etc. Vs State of Bihar and Another

Patna High Court · AIR 1983 Patna 96 : (1983) PLJR 26

Constitution of India, 1950 — Article 19(1), 226, 226(1)

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High Courts23 Nov 1982

Govind Saran and Sons Vs State of Bihar and Another

Patna High Court · (1983) 31 BLJR 153 : (1983) PLJR 26

Constitution of India, 1950 — Article 19, 226Essential Commodities Act, 1955 — Section 3, 7Industries (Development and Regulation) Act, 1951 — Section 18AA

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High Courts20 Nov 1982Allowed

Balram Sadhu and Others Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 159

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 35Santhal Parganas Settlement Regulations, 1872 — Section 25(3)

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High Courts20 Nov 1982Dismissed

Shambhu Narain Modak Vs Rambabu Gupta

Patna High Court · AIR 1983 Patna 135 : (1983) PLJR 129

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13

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High Courts19 Nov 1982Allowed

Kanhaiya Lall Vs The State of Bihar and Others

Patna High Court · (1983) PLJR 350

Constitution of India, 1950 — Article 226, 227

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High Courts19 Nov 1982Dismissed

Surendra Pandey Vs The State of Bihar and Others

Patna High Court · (1983) PLJR 89

Minimum Wages Act, 1948 — Section 20(3)(I)

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High Courts19 Nov 1982Allowed

Bishun deo Singh Vs The Union of India and Others

Patna High Court · (1982) PLJR 33

Constitution of India, 1950 — Article 311(2)

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High Courts16 Nov 1982Dismissed

Karpoori Thakur Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 161 : (1983) PLJR 152

Constitution of India, 1950 — Article 12, 143, 212

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High Courts12 Nov 1982Allowed

S.K.G. Sugar Ltd. (Distillery Section) and Another Vs Brahma Nand Pandey and Others

Patna High Court · (1983) 31 BLJR 67 : (1983) PLJR 70

Industrial Disputes Act, 1947 — Section 10, 2A

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High Courts11 Nov 1982Allowed

Kesha Mahton and Others Vs Ayodhya Mahton and Others

Patna High Court · (1983) 31 BLJR 9

Constitution of India, 1950 — Article 141SUITS VALUATION ACT, 1887 — Section 8

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High Courts11 Nov 1982Allowed

Smt. Renu Kumari Vs Vishwanath Chaudhary and Another

Patna High Court · AIR 1983 Patna 66 : (1983) PLJR 74

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(2), Order 21 Rule 106(1), Order 21 Rule 106(3), 151

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High Courts11 Nov 1982Allowed

Kesho Mahton and Others Vs Ayodhya Mahton and Others

Patna High Court · AIR 1983 Patna 67 : (1983) PLJR 38

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High Courts11 Nov 1982Allowed

Renu Kumari Vs Viswanath Chaudhary and Another

Patna High Court · (1983) 31 BLJR 15

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts10 Nov 1982Allowed

Abdul Gafoor and Others Vs State of Bihar and Others

Patna High Court · AIR 1983 Patna 114 : (1983) PLJR 196

Constitution of India, 1950 — Article 162

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High Courts08 Nov 1982Dismissed

The State of Bihar and Others Vs Liason and Contracts and Another

Patna High Court · AIR 1983 Patna 101 : (1983) PLJR 98

Arbitration Act, 1940 — Section 14, 14(2)Limitation Act, 1963 — Article 119

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High Courts05 Nov 1982Dismissed

Parwati Devi Vs Sachchidanand Sah

Patna High Court · (1982) PLJR 251

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1)(d), 11A, 8Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12, 13

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High Courts19 Oct 1982Dismissed