High Courts20 Dec 1984Allowed
J.C. Roy Vs Halwant Sahai and Others
Patna High Court · (1985) 33 BLJR 514
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)(c)
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 1 of 21
High Courts20 Dec 1984
Commissioner of Wealth Tax Vs Sheo Kumar Dalmia
Patna High Court · (1985) 33 BLJR 437 : (1985) 48 CTR 290 : (1986) 159 ITR 845
Wealth Tax Act, 1957 — Section 25(2)
High Courts20 Dec 1984Allowed
Kus Gorain Vs Khaku Gorain and Others
Patna High Court · AIR 1985 Patna 246 : (1985) 33 BLJR 581 : (1985) PLJR 753
Limitation Act, 1963 — Article 65
High Courts20 Dec 1984
Gupta Brick Works Vs Commercial Taxes Tribunal and Others
Patna High Court · (1985) PLJR 791 : (1985) 58 STC 267
Bihar Sales Tax Act, 1959 — Section 4(3)(b)
High Courts18 Dec 1984
Ashok Kumar Jalan Vs Commissioner of Wealth Tax
Patna High Court · (1986) 56 CTR 94 : (1987) 164 ITR 522 : (1987) 32 TAXMAN 143
Wealth Tax Act, 1957 — Section 14, 18(1)(a), 27(1)
High Courts17 Dec 1984Dismissed
Gobardhan Singh Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 716 : (1986) PLJR 109
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 1984
Arbind Kumar and Others Vs The State of Bihar and Another
Patna High Court · (1985) PLJR 804
Bihar Conduct of Examination Act, 1981 — Section 2(i), 7, 8
High Courts14 Dec 1984
State of Bihar Vs Sachchida Singh
Patna High Court · (1985) PLJR 529
Criminal Procedure Code, 1973 (CrPC) — Section 26(a)(iii), 530Penal Code, 1860 (IPC) — Section 326
High Courts14 Dec 1984
Atiullah and Others Vs Bibi Sabratun and Others
Patna High Court · (1985) 33 BLJR 284 : (1985) PLJR 1016
Registration Act, 1908 — Section 17
High Courts13 Dec 1984Dismissed
Rajnath Jha Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 340 : (1985) 33 BLJR 608
Bihar Public Land Encroachment Act, 1956 — Section 11
High Courts12 Dec 1984Allowed
Balgovind Raut Vs Jagdish Raut and Others
Patna High Court · AIR 1985 Patna 257 : (1985) 33 BLJR 90 : (1985) PLJR 221
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, 11
High Courts11 Dec 1984Dismissed
Chamaroo Sao and Others Vs Amarnath Goswami and Others
Patna High Court · (1985) 33 BLJR 296 : (1985) PLJR 406
High Courts11 Dec 1984
Mandip Dugadh and 11 Others Vs The State of Bihar
Patna High Court · (1985) PLJR 849
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Dec 1984Dismissed
Bihar State Shia Wakf Board Vs Sheonandan Prasad and etc.
Patna High Court · AIR 1986 Patna 10 : (1985) PLJR 335
Bihar Wakf Rules, 1973 — Rule 3(1)Waqf Act, 1954 — Section 36A, 36B(1), 36B(2)
High Courts11 Dec 1984Dismissed
Rajesh Kumar and Another Vs Hari Prasad
Patna High Court · AIR 1985 Patna 341 : (1985) PLJR 682
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Dec 1984Allowed
Thakur Grija Nandan Singh Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 593 : (1985) PLJR 415
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1984Dismissed
Mahanth Dhansukh Giri and Others Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 129 : (1985) 33 BLJR 254 : (1985) PLJR 235
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2Constitution of India, 1950 — Article 14, 226, 26, 31BEvidence Act, 1872 — Section 114
High Courts10 Dec 1984
Nawal Kishore Sharma Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 293 : (1985) 33 BLJR 290 : (1985) PLJR 310
Oaths Act, 1969 — Section 3(2)
High Courts10 Dec 1984
Basant Singh and Others Vs State of Bihar
Patna High Court · (1985) CriLJ 1406
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162Evidence Act, 1872 — Section 145, 27, 3, 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts10 Dec 1984Allowed
Dharmnath Pandey and Others Vs Dhumun Manjhi and Others
Patna High Court · (1985) 33 BLJR 110 : (1985) PLJR 345
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)