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Patna High Court judgments, 1983

333 judgments · page 5 of 17

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High Courts22 Sept 1983Dismissed

Harihar Singh Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 57 : (1984) 32 BLJR 151 : (1984) PLJR 60

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B
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High Courts22 Sept 1983

Additional Commissioner of Income Tax Vs Hanuman Agarwal

Patna High Court · (1984) 42 CTR 15 : (1984) 40 CTR 15 : (1985) 151 ITR 150 : (1984) 17 TAXMAN 19

Income Tax Act, 1961 — Section 131, 68
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High Courts21 Sept 1983Dismissed

M.L. Biswas and Co. and Another Vs State of Bihar

Patna High Court · (1984) 32 BLJR 177

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 120B, 409, 418, 420, 468Prevention of Corruption Act, 1988 — Section 5
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High Courts21 Sept 1983Allowed

Lawang Chand Sah and Others Vs Kedar Ram and Others

Patna High Court · AIR 1984 Patna 116 : (1984) PLJR 250

Bihar Land Reforms Act, 1950 — Section 4Bihar Tenancy Act, 1885 — Section 103A, 21(1)Evidence Act, 1872 — Section 116
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High Courts20 Sept 1983

Chandeshwar Singh Vs State of Bihar and Others

Patna High Court · (1984) 32 BLJR 332

Bihar Tenancy Act, 1885 — Section 48E, 48E(8), 48E(9)
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High Courts16 Sept 1983Allowed

Ram Prasad Dubey Vs Bihar State Agricultural Produce Marketing Board, Patna and Others

Patna High Court · AIR 1984 Patna 86

Bihar Agricultural Produce Markets Rules, 1975 — Rule 14, 15, 16, 41, 43Representation of the People Act, 1951 — Section 33(4)
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High Courts16 Sept 1983Allowed

Panna Lal Khomani Vs State of Bihar and Another

Patna High Court · AIR 1984 Patna 109 : (1984) PLJR 158

Arbitration Act, 1940 — Section 20(4), 8, 8(2)
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High Courts15 Sept 1983

Ram Gopal Agrawal Vs Sri Surendra Nath Ojha

Patna High Court · (1984) PLJR 513

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11ATransfer of Property Act, 1882 — Section 106
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High Courts15 Sept 1983Dismissed

Jagdish Pandey Vs Prayag Mahto and Others

Patna High Court · (1984) 32 BLJR 139

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 464Penal Code, 1860 (IPC) — Section 147, 148, 307, 379, 452
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High Courts15 Sept 1983Allowed

Rameshwar Prasad Sinha Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 61 : (1984) PLJR 238

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
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High Courts14 Sept 1983Allowed

Kapildeo Bhagat and Others Vs State of Bihar and Others

Patna High Court · (1984) 32 BLJR 272

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High Courts13 Sept 1983Allowed

Subhash Chandra Taneja Vs The Commissioner, Patna Division and Others

Patna High Court · AIR 1984 Patna 181 : (1984) 32 BLJR 145 : (1984) PLJR 26

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 5, 8Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 1(3), 16
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High Courts09 Sept 1983Allowed

Rai Sunil Kumar Mitra and Others Vs Thakur Singh and Others

Patna High Court · AIR 1984 Patna 80 : (1984) PLJR 140

Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 41
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High Courts06 Sept 1983Allowed

Anant Ram and Another Vs Mahesh Prasad Thathera and Another

Patna High Court · AIR 1984 Patna 161

Civil Procedure Code, 1908 (CPC) — Section 10
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High Courts06 Sept 1983Dismissed

Shri 108 Pujay Pad Advait Panch Parmeshwar Panchayati Akhara Bara Udasin Nirman and Another Vs Rameshwar Mandal and Others

Patna High Court · AIR 1984 Patna 95 : (1984) PLJR 79

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, 41, 47Transfer of Property Act, 1882 — Section 111
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High Courts06 Sept 1983Allowed

Sri Parasnath Digamber Jain High School Vs State of Bihar and Others

Patna High Court · (1984) 32 BLJR 161

Constitution of India, 1950 — Article 226, 227, 29, 30
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High Courts06 Sept 1983

Subhchandra Jha Vs Bihar School of Yoga Monghyr and another

Patna High Court · (1983) PLJR 699

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
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High Courts05 Sept 1983

Sarjug Pd. Singh and Others Vs State of Bihar

Patna High Court · (1984) CriLJ 1086

Criminal Procedure Code, 1973 (CrPC) — Section 145, 315Penal Code, 1860 (IPC) — Section 147, 323, 324, 325
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High Courts05 Sept 1983

Mahendra Kumar Sinha Vs The Vice Chancellor and Others

Patna High Court · (1984) PLJR 177

Constitution of India, 1950 — Article 226, 227, 311, 311(2)Government of India Act, 1935 — Section 240
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High Courts03 Sept 1983

Manohar Prasad and Others Vs The Food Corporation of India and Others

Patna High Court · (1984) PLJR 30

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