High Courts05 Dec 1984Allowed
Kamta Singh and Others Vs Ram Autar Singh and Others
Patna High Court · (1985) 33 BLJR 227
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(c)
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 2 of 21
High Courts04 Dec 1984Allowed
Rajnarayan Singh Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 297 : (1985) 33 BLJR 92 : (1985) PLJR 211
Bihar Gram Panchayat Election Rules, 1959 — Rule 71(1), 77Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1)
High Courts01 Dec 1984Dismissed
Bihar State Shia Waqf Board Vs Sheonandan Prasad and Another
Patna High Court · (1985) 33 BLJR 301
Waqf Act, 1954 — Section 36A, 36B(1), 36B(2)
High Courts30 Nov 1984
Kusheshwar Prasad Singh Vs The State of Bihar
Patna High Court · (1985) PLJR 247
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Penal Code, 1860 (IPC) — Section 420
High Courts29 Nov 1984Allowed
Ananda Bazar Patrika Ltd. and Others Vs Biswanath Prasad Maitin
Patna High Court · AIR 1986 Patna 57 : (1985) 33 BLJR 88 : (1985) PLJR 366
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts28 Nov 1984Dismissed
Md. Zainul Abdin Vs The Additional Member, Board of Revenue and Others
Patna High Court · AIR 1985 Patna 280 : (1987) PLJR 1032
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19
High Courts28 Nov 1984Allowed
Yamuna Shahi and Others Vs State of Bihar and Others
Patna High Court · AIR 1986 Patna 11 : (1985) PLJR 965
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 3(1), 3(2), 4, 5
High Courts28 Nov 1984
Dayanand Jha Vs The Chancellor, L.N. Mithila University and Others Dr. Ramanugrah Sharma Vs The Vice Chancellor, Magadh University and Another
Patna High Court · (1985) PLJR 131
Constitution of India, 1950 — Article 311
High Courts28 Nov 1984Allowed
Ramdhari Lath and Others Vs Kishan Lal Agarwal and Others
Patna High Court · (1985) 33 BLJR 272
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3(i), 4(c)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts22 Nov 1984
Chhedi Tanti and Others Vs Srimati Gangati Devi and Others
Patna High Court · (1985) PLJR 91
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 122
High Courts21 Nov 1984
Krishnadeo Singh and Others Vs State of Bihar and Others
Patna High Court · (1985) CriLJ 1763 : (1985) PLJR 298 : (1985) 2 RCR(Criminal) 418
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117, 482
High Courts21 Nov 1984
Commissioner of Income Tax Vs S.P. Viz Construction Co.
Patna High Court · (1986) 55 CTR 283 : (1987) 163 ITR 666 : (1987) 30 TAXMAN 509
Income Tax Act, 1961 — Section 256(2)
High Courts20 Nov 1984
Dipnarain Chaudhary Vs State of Bihar
Patna High Court · (1984) 32 BLJR 544
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)
High Courts20 Nov 1984Allowed
Kamla Kant Roy and Others and Upendra Nath Misra and Others Vs The State of Bihar and Others
Patna High Court · (1984) 32 BLJR 495 : (1985) PLJR 77
Constitution of India, 1950 — Article 14
High Courts16 Nov 1984Dismissed
Dinesh Prasad and Others Vs State of Bihar and Others
Patna High Court · AIR 1986 Patna 112 : (1985) 33 BLJR 211 : (1985) 50 FLR 288 : (1985) 1 LLJ 343 : (1984) PLJR 1002
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts16 Nov 1984Dismissed
Mosemmat Bibi Sayeeda and Others, etc. Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 77 : (1985) 33 BLJR 176 : (1985) PLJR 66
Bihar Land Reforms Act, 1950 — Section 2(1), 3, 4, 5, 6
High Courts15 Nov 1984
Tara Pada Roy Vs Dwijendra Nath Sen and Others
Patna High Court · (1986) ACJ 299 : AIR 1985 Patna 258 : (1985) PLJR 939
Motor Vehicles Act, 1939 — Section 110B, 95(2)
High Courts13 Nov 1984Dismissed
Anant Kumar Singh Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 261
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 6, 6(2), 6(3), 6(5), 8Bihar Panchayat Samitis and Zila Parishads (Conditions of Service) Rules, 1964 — Rule 43
High Courts13 Nov 1984
Mahanth Sagar Das Vs The Deputy Collector Land Reforms and Others
Patna High Court · (1985) 33 BLJR 109
Bihar Tenancy Act, 1885 — Section 48E, 48E(6)
High Courts13 Nov 1984
Nageshwar Sahai Vs The State of Bihar
Patna High Court · (1985) PLJR 570
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 302