COURT ARCHIVE

Patna High Court judgments, 1983

333 judgments · page 13 of 17

High Courts10 Mar 1983Allowed

Dinesh Roller Flour Mill and Another Vs Union of India (UOI) and Others

Patna High Court · AIR 1983 Patna 293

Constitution of India, 1950 — Article 226, 77(3)Industries (Development and Regulation) Act, 1951 — Section 12, 12(1)Registration and Licensing of Industrial Undertakings Rules, 1952 — Rule 17

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High Courts10 Mar 1983Dismissed

Ramswarup Prasad Vs Budhdeo Sao and Others

Patna High Court · AIR 1983 Patna 266

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 8(2), 8(3)

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High Courts10 Mar 1983Allowed

Central Coalfields Ltd. Vs Mrs. Prabhawati Rairkar and Others

Patna High Court · (1983) 31 BLJR 498

Coal Mines (Nationalisation) Act, 1973 — Section 14, 7, 8Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10

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High Courts10 Mar 1983Allowed

Rajeshwar Singh and Others Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 429

Civil Procedure Code, 1908 (CPC) — Section 141Electricity (Supply) Act, 1948 — Section 49, 78AElectricity Act, 1910 — Section 24

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High Courts09 Mar 1983Allowed

In re: Choudhary Sao and Others Prasuram Singh and Others

Patna High Court · (1983) PLJR 548

Constitution of India, 1950 — Article 22, 226Industrial Disputes Act, 1947 — Section 18(3), 2(a), 23, 25A, 25D

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High Courts09 Mar 1983

Maharaj Laxmishwar Singh Memorial College Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 416 : (1983) PLJR 473

Bihar Intermediate Education Council Ordinance, 1983 — Section 14(1)(Kha), 36

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High Courts09 Mar 1983Allowed

Shriram Refrigeration Industries Ltd. and Another, etc. Vs State Bank of India and Another

Patna High Court · AIR 1983 Patna 203 : (1983) PLJR 501

Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 238

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High Courts08 Mar 1983

ADDL. COMMISSIONER OF INCOME TAX Vs SOM DUTTA and CO.

Patna High Court · (1983) 35 CTR 284

Income Tax Act, 1961 — Section 256

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High Courts08 Mar 1983Allowed

Ramchandra Rai Vs State of Bihar

Patna High Court · (1983) 31 BLJR 324

Essential Commodities Act, 1955 — Section 7

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High Courts07 Mar 1983Allowed

Suhrid Kumar Roy Choudhury Vs Mukul Roy Choudhury and Others

Patna High Court · (1983) 31 BLJR 475

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

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High Courts07 Mar 1983

Commissioner of Wealth Tax Vs Radha Krishna Jalan

Patna High Court · (1984) 145 ITR 217

Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2

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High Courts07 Mar 1983Allowed

Ramnandan Prasad and 2 Others Vs The State Of Bihar and 6 Others

Patna High Court · (1983) PLJR 266

Bihar and Orissa Excise Act, 1915 — Section 20, 42

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High Courts07 Mar 1983

Gaya Prasad @ Gaya Pd. Gupta Vs The State of Bihar

Patna High Court · (1988) PLJR 477

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

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High Courts04 Mar 1983

Shriram Refrigeration Industries Ltd. and Another Vs State Bank of India and Another

Patna High Court · (1983) 31 BLJR 454 : (1983) PLJR 501

Constitution of India, 1950 — Article 12, 14, 284, 298Contract Act, 1872 — Section 238

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High Courts04 Mar 1983

Commissioner of Wealth Tax Vs Shivram Singh

Patna High Court · (1983) 36 CTR 255 : (1983) 143 ITR 91

Finance Act, 1965 — Section 68Wealth Tax Act, 1957 — Section 17, 2

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High Courts04 Mar 1983Allowed

The Bihar State Electricity Board Vs Modern India Construction Company Limited

Patna High Court · AIR 1983 Patna 229

Arbitration Act, 1940 — Section 39

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High Courts04 Mar 1983

Bihar State Electricity Board Vs Modern India Construction Company Limited

Patna High Court · (1983) 31 BLJR 374 : (1983) PLJR 308

Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts04 Mar 1983Allowed

Chaudhary Sao and Others Vs Union of India (UOI) and Others

Patna High Court · (1983) 31 BLJR 411 : (1983) PLJR 548

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18, 2, 23, 25A, 25C

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High Courts04 Mar 1983Partly Allowed

Chandradip Prasad and Another Vs Ravelganj Municipality and Others

Patna High Court · AIR 1983 Patna 327 : (1983) PLJR 275

Bihar and Orissa Municipal Act, 1922 — Section 98(1), 98(2)

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High Courts02 Mar 1983

Samar Kumar Mitra Vs State of Bihar

Patna High Court · (1983) 31 BLJR 325

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