COURT ARCHIVE

Patna High Court judgments, 1983

333 judgments · page 7 of 17

High Courts18 Aug 1983Dismissed

Satya Narain Singh and Others Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 26 : (1983) PLJR 656

Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 32Bihar Panchayat Samitis and Zila Parishads (Conduct of Business) Rules, 1963 — Rule 3Evidence Act, 1872 — Section 115

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High Courts17 Aug 1983

Onkar Nath Vs Mahesh Prasad Lohani

Patna High Court · AIR 1984 Patna 50 : (1984) 32 BLJR 5 : (1983) PLJR 586

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(3), 11(5), 11ABihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12, 13, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 100, 101

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High Courts17 Aug 1983Allowed

Md. Akhtar Khan and Another Vs Md. Salamul Baque

Patna High Court · AIR 1984 Patna 113 : (1984) 32 BLJR 66 : (1984) PLJR 64

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14, 14(8)

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High Courts17 Aug 1983

Commissioner of Income Tax Vs Mithila Motors (P.) Limited

Patna High Court · (1984) 40 CTR 25 : (1984) 149 ITR 751 : (1984) 16 TAXMAN 224

Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 273, 274, 297(2)

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High Courts16 Aug 1983

Ranchi Electric Supply Co. Ltd. Vs Commissioner of Income Tax

Patna High Court · (1984) 40 CTR 20 : (1984) 150 ITR 95 : (1984) 16 TAXMAN 213

Income Tax Act, 1961 — Section 256(1), 43(1)

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High Courts11 Aug 1983

Indu Bhusan and Others Vs The State of Bihar and Others

Patna High Court · (1984) PLJR 302

Constitution of India, 1950 — Article 14, 16, 226, 309

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High Courts11 Aug 1983Dismissed

Mangtoo Ram Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 45 : (1983) PLJR 733

Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 5A

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High Courts09 Aug 1983

Rabindra Rai Vs State of Bihar

Patna High Court · (1984) CriLJ 1412

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 190, 2, 207Penal Code, 1860 (IPC) — Section 302

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High Courts09 Aug 1983Dismissed

Sita Ram and Others Vs Smt. Draupadi Devi and Others

Patna High Court · AIR 1984 Patna 35

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Limitation Act, 1963 — Article 64, 65

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High Courts09 Aug 1983Dismissed

Ram Barai Bhagat and Others Vs Munni Lal Singh and Others

Patna High Court · (1984) 32 BLJR 3 : (1984) PLJR 21

Civil Procedure Code, 1908 (CPC) — Section 144, 2, 47

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High Courts08 Aug 1983Allowed

Hiraman Sah Vs Ramdhani Mistri

Patna High Court · AIR 1984 Patna 115 : (1984) 32 BLJR 43 : (1983) PLJR 654

Bihar Debt Relief Act, 1976 — Section 2

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High Courts05 Aug 1983

Ahallaya Bala Gorain Ahalaya Gorain Vs Shrimati Bisakhu Debi and Other

Patna High Court · (1984) PLJR 44

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High Courts05 Aug 1983Dismissed

Dhirendra Nath Sen Vs Union of India (UOI)

Patna High Court · (1984) 32 BLJR 173

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High Courts05 Aug 1983Dismissed

Ram Sunder Ahir Vs Sidh Nath Ahir and another

Patna High Court · (1983) PLJR 709

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 4(c)

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High Courts04 Aug 1983Dismissed

Debkant Mishra and Another Vs Kadambri Mishra and Others

Patna High Court · AIR 1984 Patna 38 : (1983) PLJR 696

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

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High Courts03 Aug 1983Dismissed

Bijoy Kumar Bharti and Others Vs State of Bihar and Others

Patna High Court · (1983) 31 BLJR 536

Constitution of India, 1950 — Article 14, 226, 309, 310, 311Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts02 Aug 1983

S.C. Jain Vs The State of Bihar and Another

Patna High Court · (1984) PLJR 169

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 296, 298

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High Courts01 Aug 1983Dismissed

Deo Saran Sao Vs The State of Bihar

Patna High Court · (1983) PLJR 578

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts29 Jul 1983

Commissioner of Income Tax Vs Pandey Narsingh Sahay

Patna High Court · (1984) 17 TAXMAN 281

Income Tax Act, 1961 — Section 139, 147(a), 256(1), 256(2)

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High Courts29 Jul 1983

Caroline Subramaniam and Others Vs Bihar State Road Transport Corporation

Patna High Court · (1984) 2 ACC 160 : (1984) ACJ 648

Civil Procedure Code, 1908 (CPC) — Section 151

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