High Courts30 Apr 1982Dismissed
Hochest Pharmaceutical Ltd. and Another Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 367
Constitution of India, 1950 — Article 14, 19, 286
COURT ARCHIVE
Patna High Court judgments, 1982
166 judgments · page 7 of 9
High Courts30 Apr 1982Dismissed
Hoechst Pharmaceutical Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1982) 51 STC 66
Constitution of India, 1950 — Article 14, 19, 286
High Courts29 Apr 1982Allowed
Thakur Sah Vs Sheo Pujan Prasad and Others
Patna High Court · AIR 1982 Patna 185 : (1982) 30 BLJR 393 : (1982) PLJR 297
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1963 — Article 64, 65, 66
High Courts29 Apr 1982Dismissed
Mrs. Manjita Srivastava Vs The Chancellor and Others
Patna High Court · (1983) PLJR 1
Constitution of India, 1950 — Article 12, 226, 227
High Courts28 Apr 1982Allowed
Rajan Sharma Vs Jagdish Purbey and Others
Patna High Court · AIR 1982 Patna 171 : (1982) 30 BLJR 303 : (1982) PLJR 284
Civil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts26 Apr 1982Allowed
Sitaram Kedia Vs The State of Bihar
Patna High Court · (1983) PLJR 194
Criminal Procedure Code, 1973 (CrPC) — Section 432Essential Commodities Act, 1955 — Section 7
High Courts21 Apr 1982Allowed
Bishwanath Prasad Verma Vs Bhagwat Pandey and Another
Patna High Court · AIR 1982 Patna 219 : (1982) 30 BLJR 403 : (1982) PLJR 424
Bihar Town Planning and Improvement Trust Act, 1951 — Section 151, 85Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Evidence Act, 1872 — Section 101, 110, 115
High Courts19 Apr 1982Dismissed
Sah Mahadeo Lal Mohan Lal and etc. Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 158 : (1982) PLJR 307
Constitution of India, 1950 — Article 166Evidence Act, 1872 — Section 115
High Courts13 Apr 1982
Dr. Shailendra Nath Srivastava and Another Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 163 : (1982) PLJR 230
Bihar Legislature (Members Salaries, Allowances and Pension) Act, 1960 — Section 8Constitution of India, 1950 — Article 14, 19(1), 213Evidence Act, 1872 — Section 114
High Courts12 Apr 1982
Nandu Sao Vs The State of Bihar
Patna High Court · (1984) PLJR 156
Essential Commodities Act, 1955 — Section 6A, 6A, 6C
High Courts12 Apr 1982Partly Allowed
Taru Rani Choudhary Vs Cantonment Board, Dinapore and Others
Patna High Court · AIR 1982 Patna 204 : (1982) 30 BLJR 304 : (1982) PLJR 286
Cantonments Act, 1924 — Section 273Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Apr 1982Allowed
Ram Singhasan Choubey and Others Vs Sudama Prasad Sah
Patna High Court · AIR 1982 Patna 200 : (1982) 30 BLJR 389
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts05 Apr 1982Dismissed
Temu Aspi Gabba and Others Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 236 : (1982) 30 BLJR 357
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts04 Apr 1982Dismissed
B.S. Jabbi Vs Labour Enforcement Officer (C) and Another
Patna High Court · (1983) 31 BLJR 177
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 23, 24, 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 17
High Courts01 Apr 1982Dismissed
Deepak and Others Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 126 : (1982) 30 BLJR 433 : (1982) PLJR 267
Constitution of India, 1950 — Article 136, 141, 15(4), 37, 46Evidence Act, 1872 — Section 115
High Courts31 Mar 1982Dismissed
Hansdeo Singh Vs Ghura Singh and Another
Patna High Court · AIR 1982 Patna 136 : (1982) 30 BLJR 427 : (1982) PLJR 265
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115
High Courts30 Mar 1982
State of Bihar and Others Vs Ray Chandi Nath Sahay and Others
Patna High Court · AIR 1983 Patna 189
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3ALimitation Act, 1963 — Section 5
High Courts29 Mar 1982Dismissed
Arjun Prasad and Others Vs Biteshwar Singh
Patna High Court · AIR 1982 Patna 208 : (1982) 30 BLJR 395 : (1982) PLJR 397
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213
High Courts28 Mar 1982Dismissed
Devendra Kumar Mishra Vs The State of Bihar and others
Patna High Court · (1982) 03 PAT CK 0003
Advocates Act, 1961 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 25Legal Practitioners Act, 1879 — Section 3
High Courts26 Mar 1982Allowed
Sudhindra Chandra Mallik Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 142 : (1982) PLJR 344
Bihar Private Secondary Schools (Taking Over of Administration and Control) Ordinance, 1980 — Section 3Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 166, 226, 30