COURT ARCHIVE

Patna High Court judgments, 1982

166 judgments · page 4 of 9

High Courts15 Oct 1982Dismissed

Janki Devi and Others Vs Provincial Govt. of Bihar (Now State of Bihar) and Others

Patna High Court · (1983) 31 BLJR 36 : (1983) PLJR 221

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 144, 145

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High Courts14 Oct 1982Dismissed

Ram Rup Singh and Others Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 6

Constitution of India, 1950 — Article 226

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High Courts13 Oct 1982

Sahjanand Sharma and Another Vs State of Bihar and Others

Patna High Court · AIR 1983 Patna 28 : (1983) PLJR 76

Constitution of India, 1950 — Article 226

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High Courts13 Oct 1982Allowed

New Swadeshi Sugar Mills Ltd. Vs State of Bihar and Others

Patna High Court · (1982) 30 BLJR 562 : (1983) PLJR 105

Constitution of India, 1950 — Article 226

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High Courts07 Oct 1982Allowed

Daroga Singh and Another Vs Amin Mian and Others

Patna High Court · AIR 1983 Patna 102 : (1998) PLJR 500 : (1982) PLJR 500

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7

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High Courts07 Oct 1982Dismissed

Maksudan Prasad Vs Smt. Lakshmi Devi and Others

Patna High Court · AIR 1983 Patna 105 : (1982) 30 BLJR 547 : (1983) PLJR 120

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 20 Rule 8(2), 47Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 136

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High Courts07 Oct 1982Dismissed

Russi Homi Modi and Others Vs State of Bihar

Patna High Court · (1983) 31 BLJR 213

Bihar Weights and Measures (Enforcement) Act, 1959 — Section 42, 42(1)

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High Courts30 Sept 1982

Addl. Commissioner of Income Tax Vs C.S. Thacker

Patna High Court · (1983) 36 CTR 47 : (1983) 142 ITR 438 : (1983) 14 TAXMAN 439

Income Tax Act, 1961 — Section 256(2), 37

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High Courts24 Sept 1982Dismissed

Speedcrafts (Private) Limited Vs The State of Bihar and Others

Patna High Court · (1982) 30 BLJR 553 : (1983) PLJR 43 : (1983) 52 STC 251

Civil Procedure Code, 1908 (CPC) — Section 64Constitution of India, 1950 — Article 12, 14, 226, 227Transfer of Property Act, 1882 — Section 69

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High Courts23 Sept 1982

Sitaram Prasad Sah Vs Damodar Jha and Others

Patna High Court · AIR 1983 Patna 31 : (1983) PLJR 80

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4

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High Courts21 Sept 1982Dismissed

Chando Mahtain and Others Vs Khublal Mahto and Others

Patna High Court · AIR 1983 Patna 33 : (1982) 30 BLJR 481 : (1998) PLJR 483 : (1982) PLJR 483

Hindu Succession Act, 1956 — Section 14, 24, 4, 8, 9

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High Courts15 Sept 1982Allowed

Rajendra Nath Sinha Vs State of Bihar and Others

Patna High Court · (1982) 30 BLJR 495 : (1983) PLJR 100

Constitution of India, 1950 — Article 226, 227

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High Courts15 Sept 1982

Seraikela Glass Works Private Ltd. Vs Union of India(UOI) and Others

Patna High Court · (1982) 30 BLJR 487 : (1982) 10 ELT 870 : (1982) PLJR 433

Central Excise Rules, 1944 — Rule 10, 173Q(1)Central Excises and Salt Act, 1944 — Section 3, 4

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High Courts14 Sept 1982Dismissed

Tara Devi Vs Manohar Singh and Others

Patna High Court · (1983) PLJR 68

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High Courts14 Sept 1982Dismissed

Nand Kishore Singh Vs Union of India (UOI) and Others

Patna High Court · (1983) 31 BLJR 21 : (1983) PLJR 54

Constitution of India, 1950 — Article 226

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High Courts13 Sept 1982

Rajmani Singh Vs Ram Briksha Singh and 4 Others

Patna High Court · (1985) PLJR 488

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 379

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High Courts10 Sept 1982

Rash Bihari Ghosh and Others Vs State of Bihar and Others

Patna High Court · (1982) 30 BLJR 522

Constitution of India, 1950 — Article 14, 162, 309, 32

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High Courts09 Sept 1982Allowed

Mahanth Som Prakash Das Vs Sri Udasin Panchayati Akhara Bara and Others

Patna High Court · AIR 1983 Patna 35 : (1982) 30 BLJR 483 : (1982) PLJR 486

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115

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High Courts08 Sept 1982Dismissed

Baidyanath Prashad Sinha Vs State of Bihar and Others

Patna High Court · (1982) 30 BLJR 490

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High Courts07 Sept 1982

Ganga Prasad Budhia (Liquidator of Ganpati Properties (P.) Ltd.) Vs Commissioner of Income Tax

Patna High Court · (1983) 35 CTR 267 : (1983) 143 ITR 75 : (1983) 13 TAXMAN 367

Income Tax Act, 1961 — Section 147, 256(1), 256(2)

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