High Courts15 Jul 1982
Sheo Kumari Devi and Others Vs Most. Shakuntala Devi
Patna High Court · (1982) 30 BLJR 419 : (1982) PLJR 404
COURT ARCHIVE
Patna High Court judgments, 1982
166 judgments · page 6 of 9
High Courts15 Jul 1982Allowed
Manoj Bhandari and Others Vs Sarabjeet Singh Chopra
Patna High Court · (1983) 31 BLJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts13 Jul 1982Dismissed
Jagdish Prasad Vs State of Bihar
Patna High Court · (1984) 32 BLJR 319
Criminal Procedure Code, 1973 (CrPC) — Section 187, 462, 468, 469Penal Code, 1860 (IPC) — Section 409, 419, 420, 465, 468
High Courts13 Jul 1982Partly Allowed
National Insurance Co. Ltd. Vs Champa Devi and Another
Patna High Court · (1983) ACJ 599 : (1984) 55 CompCas 534
Motor Vehicles Act, 1939 — Section 95(2), 96
High Courts10 Jul 1982
Mrs. Veena Ram and Miss Anita Ram Vs Punam Chand Bothra
Patna High Court · (1984) PLJR 424
Penal Code, 1860 (IPC) — Section 415, 420
High Courts06 Jul 1982Dismissed
Tarkesawar Singh and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 792
Constitution of India, 1950 — Article 226
High Courts30 Jun 1982Dismissed
State of Bihar Vs Musafir Thakur and Others
Patna High Court · (1984) 32 BLJR 18 : (1983) PLJR 723
Evidence Act, 1872 — Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 — Section 18
High Courts21 May 1982
Radheshyam Gupta and Others Vs Bidyanand Gupta and Another
Patna High Court · (1982) 30 BLJR 418 : (1982) PLJR 366
High Courts21 May 1982Allowed
Sk. Halaluddin and Others Vs Nabi Hasan and Others
Patna High Court · AIR 1982 Patna 228 : (1982) 30 BLJR 457 : (1983) PLJR 16
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2, 43Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 May 1982Dismissed
Madhu Lal Singh Vs Dhonga Mandal
Patna High Court · AIR 1983 Patna 60 : (1982) 30 BLJR 473 : (1982) PLJR 456
Transfer of Property Act, 1882 — Section 58
High Courts19 May 1982Dismissed
Ghan Shyam Das Gupta Vs Devi Lal and Others
Patna High Court · AIR 1982 Patna 187 : (1982) PLJR 339 : (1983) 2 RCR(Rent) 316
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11
High Courts18 May 1982
Raja Mahto and Another Vs Mangal Mahto and Others
Patna High Court · AIR 1982 Patna 235 : (1982) 30 BLJR 453 : (1982) PLJR 392
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4
High Courts14 May 1982Dismissed
Most. Monaka Kuer Vs Most. Monaka Kuer (Substituted in place of Most. Nirwano Kuer O.P. No. 1) and Others
Patna High Court · (1982) 30 BLJR 379 : (1998) PLJR 358 : (1982) PLJR 358
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)
High Courts14 May 1982Allowed
Jagnarayan Mishra and Another Vs Ramadhar Pathak and Others
Patna High Court · AIR 1982 Patna 183 : (1982) 30 BLJR 361
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts14 May 1982Dismissed
Nabudi Mahto and Others Vs Ramchandra Singh and Others
Patna High Court · AIR 1982 Patna 202 : (1982) 30 BLJR 360
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2, 2(9), 3, 4
High Courts14 May 1982Dismissed
Syed Askari Hadi Ali Augustine Imam Vs Awadh Nandan Singh
Patna High Court · (1982) 30 BLJR 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts14 May 1982Allowed
Nand Lal Sah Vs Ram Kali Devi and Others
Patna High Court · AIR 1982 Patna 184 : (1982) 30 BLJR 359 : (1982) PLJR 300
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4)Evidence Act, 1872 — Section 138
High Courts12 May 1982Allowed
Tata Iron and Steel Co. Ltd. Vs Padala Appanna
Patna High Court · (1984) 32 BLJR 26
Constitution of India, 1950 — Article 113, 120, 122, 311Industrial Employment (Standing Orders) Act, 1946 — Section 2Limitation Act, 1963 — Section 13
High Courts07 May 1982Allowed
Manager Thakur Vs Narain Pd. Singh
Patna High Court · AIR 1982 Patna 203
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts06 May 1982Allowed
Kundan Bahadur Singh and Others Vs Patna Municipal Corporation
Patna High Court · (1984) 32 BLJR 69
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138