High Courts04 Apr 1984
Jagar Nath Trading Co. and Others Vs State of Bihar
Patna High Court · (1984) 32 BLJR 411 : (1984) PLJR 871
Constitution of India, 1950 — Article 19
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 15 of 21
High Courts04 Apr 1984Dismissed
State Trading Corporation and Another Vs Vaishali Shoe Co. Ltd.
Patna High Court · AIR 1984 Patna 291 : (1984) PLJR 880
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts04 Apr 1984Allowed
Suraj Mandar and Others Vs Dev Mishra and Others
Patna High Court · AIR 1984 Patna 378 : (1985) 33 BLJR 29 : (1984) PLJR 817
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts04 Apr 1984
Kokil Prasad Singh Vs Nandoo Rai and Another
Patna High Court · (1985) 33 BLJR 657 : (1984) PLJR 458
Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 145, 146
High Courts03 Apr 1984Dismissed
Smt. Jyotsna Mehta Vs Ram Bahadur Thakur and Co. and Another
Patna High Court · AIR 1985 Patna 59 : (1985) PLJR 39
Civil Procedure Code Amendment Act, 1976 — Section 58(4), 72, 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts02 Apr 1984
Krishna Prasad and Others Vs Mosmat. Daho Devi and Another
Patna High Court · (1985) PLJR 302
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(a), 14(8)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts30 Mar 1984Dismissed
Umesh Prasad Singh Vs State of Bihar
Patna High Court · (1984) 32 BLJR 470
Constitution of India, 1950 — Article 14, 141Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 433Penal Code, 1860 (IPC) — Section 54, 55, 55A, 57
High Courts30 Mar 1984Allowed
Mahanth Kishun Das Vs Most. Phool Kumari and Others
Patna High Court · (1984) 32 BLJR 365
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Mar 1984
Jai Kishun Sah and Others Vs The State of Bihar and Others
Patna High Court · (1988) PLJR 606
Essential Commodities Act, 1955 — Section 6A, 6C(2), 7
High Courts30 Mar 1984
Umesh Prasad Singh Vs State of Bihar and Others
Patna High Court · (1984) CriLJ 1831
Constitution of India, 1950 — Article 14, 141Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 433Penal Code, 1860 (IPC) — Section 54, 55, 55A, 57
High Courts30 Mar 1984
Kailash Paswan and Others Vs The Union of India and Others
Patna High Court · (1984) PLJR 597
Industrial Disputes Act, 1947 — Section 10, 2(eee), 25B, 25B(1), 25E
High Courts29 Mar 1984
Md. Saifulla Vs Md. Hanif and Others
Patna High Court · (1985) PLJR 802
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6), 117
High Courts28 Mar 1984
Ratan Chandra Gupta Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 494
High Court at Patna (Establishment of a Permanent Bench at Ranchi) Act, 1976 — Section 12National Security Act, 1980 — Section 3(3), 3(4)
High Courts28 Mar 1984Dismissed
Bhup Narain Singh Vs State of Bihar and Others
Patna High Court · (1984) 32 BLJR 431
Constitution of India, 1950 — Article 14, 154, 163
High Courts28 Mar 1984Dismissed
Narain Singh and Others Vs Kanta Singh and Others
Patna High Court · AIR 1985 Patna 214
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 107, 96
High Courts28 Mar 1984
Bhup Narayan Jha Vs State of Bihar and Others
Patna High Court · (1985) 1 LLJ 49 : (1984) PLJR 640
Constitution of India, 1950 — Article 14, 154, 163
High Courts27 Mar 1984
Bihar State Road Transport Corporation Vs The Presiding Officer, Industrial Tribunal and Another
Patna High Court · (1985) PLJR 509
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts26 Mar 1984
Bhageloo Sah Vs Sheo Shankar Singh and Others
Patna High Court · (1985) PLJR 722
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 3Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Mar 1984
Lakshman Ram and Gyanti Devi Vs The State of Bihar and Another
Patna High Court · (1984) PLJR 633
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 4, 4(2), 8
High Courts26 Mar 1984
Lallan Singh Vs Dulhin Chandamani Devi and Others
Patna High Court · (1984) PLJR 622