High Courts15 May 1984
Smt. Nita Taneja Vs Asst. Controller of Estate Duty and Others
Patna High Court · (1984) 150 ITR 668
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 12 of 21
High Courts11 May 1984Allowed
Bipin Bihari Ojha and Others Vs Bhup Narain Mishra and others Ram Singasan Singh and Others Vs Bipin Bihari Ojha and Others
Patna High Court · (1986) PLJR 639
Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 14
High Courts10 May 1984Allowed
Mahabir Mahton and Others Vs Chandeshwar Mahton and Others
Patna High Court · AIR 1985 Patna 251 : (1985) PLJR 758
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7
High Courts10 May 1984Allowed
Mosst. Fulmani Devi and Others Vs Sheo Govind Prasad Agrawal and Others
Patna High Court · AIR 1985 Patna 156 : (1985) PLJR 222
Arbitration Act, 1940 — Section 17
High Courts10 May 1984Allowed
Smt. Parbatila Devi Vs Most. Sakuntala Devi and Others
Patna High Court · AIR 1986 Patna 1
High Courts09 May 1984Allowed
Baikunth Mandal and Others Vs Sundar Mandal and Others
Patna High Court · AIR 1984 Patna 303 : (1985) 33 BLJR 133 : (1984) PLJR 509
Bihar Money Lenders Act, 1974 — Section 12, 2, 47Bihar Money Lenders Rules, 1977 — Rule 10, 9, 9(2)
High Courts09 May 1984
Md. Israil Vs Bibi Asghari and Another
Patna High Court · (1985) PLJR 1102
Transfer of Property Act, 1882 — Section 106
High Courts08 May 1984
Rajiv Bharti Vs State of Bihar and Others
Patna High Court · (1985) CriLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 452
High Courts08 May 1984Allowed
Sukhdeo Rai and Another Vs Must. Champa Debi and Others
Patna High Court · AIR 1985 Patna 89 : (1986) 34 BLJR 90 : (1984) PLJR 794
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Contract Act, 1872 — Section 16, 17Evidence Act, 1872 — Section 101, 104
High Courts08 May 1984Allowed
Rajiv Bharti alias Anil Kumar Sharma Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 125 : (1984) PLJR 719
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 452
High Courts08 May 1984
Churabati and Others Vs Suru Devi and Others
Patna High Court · (1984) PLJR 883
Chotanagpur Tenancy Act, 1908 — Section 87Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)
High Courts08 May 1984
Fakira Singh Vs State of Bihar
Patna High Court · (1985) 33 BLJR 774 : (1984) PLJR 462
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 395
High Courts04 May 1984Dismissed
Smt. Manni Devi Vs Ramayan Singh
Patna High Court · AIR 1985 Patna 35 : (1985) PLJR 36
Bihar Panchayat Raj Act, 1948 — Section 15Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 22 Rule 4Contract Act, 1872 — Section 37
High Courts04 May 1984Dismissed
Mt. Parbati Devi Vs Hira Sah and Another
Patna High Court · AIR 1986 Patna 149 : (1985) PLJR 585
Bihar Debt Relief Act, 1976 — Section 3(1)
High Courts04 May 1984Allowed
Bokaro Roller Flour Mills Pvt. Ltd. and Others Vs The Union of India(UOI) and Others
Patna High Court · AIR 1984 Patna 331
Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 25
High Courts04 May 1984
Smt. Kalpana Choudhary Vs Anil Kumar Gupta and Others
Patna High Court · (1988) PLJR 545
Evidence Act, 1872 — Section 33
High Courts04 May 1984Dismissed
Mauji Lal Sah and Others Vs Jira Devi and Others
Patna High Court · (1986) 34 BLJR 49 : (1984) PLJR 760
Bihar Land Reforms Act, 1950 — Section 4, 4(d)Money Lenders Act — Section 12
High Courts03 May 1984
Srimati Dipali Kundu Vs State of Bihar and Others
Patna High Court · (1984) PLJR 764
Constitution of India, 1950 — Article 226, 227, 311
High Courts03 May 1984
I.T.C. (Indian Tobacco Co.) Ltd. and Another Vs Assistant Commissioner of Commercial Taxes and Others
Patna High Court · (1984) PLJR 606 : (1984) 58 STC 193
Central Sales Tax Act, 1956 — Section 10, 10A, 2, 4, 6A
High Courts02 May 1984Dismissed
Indian Cable Company Ltd., Golmuri Vs State of Bihar and Another
Patna High Court · AIR 1985 Patna 5 : (1985) 156 ITR 579
Bihar Taxation on Trades, Professions, Callings and Employment Ordinance, 1973 — Section 3, 3(1), 3(2), 4, 5