High Courts13 Jan 1984
Sri Niwas Sultania Vs The State of Bihar
Patna High Court · (1988) PLJR 500
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 20 of 21
High Courts13 Jan 1984Dismissed
Chandra Shekhar Chaudhary Vs Sub-Divisional Officer, Darbhanga and Others
Patna High Court · AIR 1984 Patna 200 : (1984) 32 BLJR 321
Bihar Sugar Undertakings (Acquisition) Act, 1976 — Section 16, 19Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 18
High Courts13 Jan 1984Dismissed
G.L.N. Shastri Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 122
Constitution of India, 1950 — Article 226, 227
High Courts12 Jan 1984Allowed
Md. Naseem Akhtar Vs The State of Bihar
Patna High Court · (1984) 2 ECC 12
Bihar and Orissa Excise Act, 1915 — Section 47, 96
High Courts12 Jan 1984Dismissed
Mali Ram Sharma and Another Vs Smt. Gayatri Devi
Patna High Court · AIR 1985 Patna 116
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 9 Rule 13, 115
High Courts12 Jan 1984Allowed
Managing Director, National Coal Development Corporation Ltd. and etc. Vs State of Bihar and Others
Patna High Court · AIR 1984 Patna 280 : (1984) 32 BLJR 311 : (1984) PLJR 261
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10(1), 10(2), 11, 18AMines and Minerals (Development and Regulation) Act, 1957 — Section 25, 9, 9A
High Courts12 Jan 1984
Amarendra Kr. Thakur Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 626
Bihar State Universities Act, 1976 — Section 35, 35(2)
High Courts11 Jan 1984
Brahmdeo Singh Vs Indradeo Singh and Others
Patna High Court · (1984) CriLJ 300
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts11 Jan 1984
Umesh Singh Vs State of Bihar and Others
Patna High Court · (1985) CriLJ 774 : (1984) PLJR 1000
Penal Code, 1860 (IPC) — Section 144, 307
High Courts11 Jan 1984
Shree Rabindranath Kumar and Others Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 246
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45A, 45B, 5(1)(iii)
High Courts10 Jan 1984
Ashwini Kumar Roy Vs State of Bihar
Patna High Court · (1988) 36 BLJR 180
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1984Allowed
Kameshwar Prasad Singh Vs State of Bihar
Patna High Court · (1984) 32 BLJR 522
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1984Allowed
Ramautar Choudhary Vs The Managing Director, Bihar State Agricultural Marketing Board, Patna and Others
Patna High Court · AIR 1984 Patna 163 : (1985) 33 BLJR 551 : (1984) PLJR 412
Bihar Agricultural Produce Markets Act, 1960 — Section 18, 9
High Courts10 Jan 1984
Commissioner of Income Tax Vs Atma Ram Budhia
Patna High Court · (1985) 33 BLJR 51 : (1984) 39 CTR 345 : (1984) 146 ITR 240 : (1984) 17 TAXMAN 113
Income Tax Act, 1961 — Section 140, 67(1)
High Courts05 Jan 1984Allowed
Sarjug Prasad Vs State of Bihar
Patna High Court · (1985) 33 BLJR 695 : (1984) PLJR 579
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 39
High Courts05 Jan 1984Allowed
Bank of India Vs Keki Modi and Others
Patna High Court · (1984) 32 BLJR 158
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts04 Jan 1984Dismissed
Ghanshyam Singh Vs Ram Prasad Singh and Another
Patna High Court · AIR 1984 Patna 203 : (1984) PLJR 550
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 100
High Courts03 Jan 1984
Jhabarmal Mukim Vs The State of Bihar and Another
Patna High Court · (1984) PLJR 568
Essential Commodities Act, 1955 — Section 3, 3(4), 6A
High Courts03 Jan 1984Allowed
Kesara Devi and Another Vs State of Bihar and Others
Patna High Court · (1984) 32 BLJR 419 : (1984) PLJR 209
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 1984Dismissed
Kapil Kumar Gupta Vs Narain Ram
Patna High Court · (1987) 35 BLJR 410
Civil Procedure Code, 1908 (CPC) — Section 9