COURT ARCHIVE

Patna High Court judgments, 1984

401 judgments · page 9 of 21

High Courts25 Jul 1984Dismissed

Mohammad Zainul Abedin and Another Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 61 : (1985) 33 BLJR 232 : (1985) PLJR 58

Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 32, 32(1), 38Bihar Panchayat Samitis and Zila Parishads (Conduct of Business) Rules, 1963 — Rule 3, 5(1), 7, 7(1)

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High Courts25 Jul 1984

P. Anant, General Manager, Tata Iron and Steel Co. Ltd. and Others Vs The Employees State Insurance Corporation and Others Tata Engineering and Locomotive Co. Ltd. Vs Regional Director, Employees State Insurance Corporation

Patna High Court · (1984) PLJR 946

Constitution of India, 1950 — Article 14, 19Employees State Insurance Act, 1948 — Section 2, 2(13), 2(17), 2(9), 39Revenue Recovery Act, 1890 — Section 5

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High Courts24 Jul 1984Allowed

Patliputra Co-operative House Construction Society Ltd., Patna Vs Kisho Sao and Another

Patna High Court · AIR 1985 Patna 221

Evidence Act, 1872 — Section 101, 104Land Acquisition Act, 1894 — Section 4, 41

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High Courts24 Jul 1984

Bindeshwari Jha Vs The Union of India and Others

Patna High Court · (1985) PLJR 256

Mineral Concession Rules, 1960 — Rule 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 6(1)(c)

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High Courts23 Jul 1984

Zaffar Khan Vs Ram Mahto and Others

Patna High Court · (1984) 32 BLJR 454

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 482

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High Courts19 Jul 1984

Ajit Kumar Sinha Vs Anil Kumar Yadav and Others

Patna High Court · (1984) PLJR 904

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 13, 14, 14(6)

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High Courts19 Jul 1984

Mahalliram Ramniranjan Das Vs Commissioner of Income Tax

Patna High Court · (1985) 47 CTR 65 : (1985) 156 ITR 885 : (1986) 29 TAXMAN 44

Income Tax Act, 1961 — Section 124(5), 124(6), 256(1)

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High Courts18 Jul 1984Allowed

Hardeo Narayan Singh Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 3 : (1985) 33 BLJR 107 : (1985) PLJR 177

Arms Act, 1959 — Section 25(1)

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High Courts17 Jul 1984

M/s. H.C. Pandya Vs Regional Labour Commissioner, (Central) and Others

Patna High Court · (1985) PLJR 447

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(v)(a)

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High Courts17 Jul 1984Allowed

Maimun Nisa and Another Vs Mohammad Khodabin and Others

Patna High Court · AIR 1985 Patna 55 : (1985) 33 BLJR 228 : (1985) PLJR 23

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 51

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High Courts17 Jul 1984Allowed

Life Insurance Corporation of India Vs Parmeshwar Prasad Bhadani and Another

Patna High Court · AIR 1985 Patna 98 : (1985) PLJR 119

Civil Procedure Code, 1908 (CPC) — Section 11, 9Evidence Act, 1872 — Section 115

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High Courts17 Jul 1984

Bindeswari Parsad Yadav Vs The State of Bihar and Others

Patna High Court · (1984) PLJR 806

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2(ee), 4

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High Courts12 Jul 1984

Ramrup Mandal Vs The State of Bihar

Patna High Court · (1985) PLJR 501

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Jul 1984

Commissioner of Income Tax Vs Standard Mercantile Co.

Patna High Court · (1984) 42 CTR 334 : (1985) 153 ITR 105 : (1985) 21 TAXMAN 185

Income Tax Act, 1961 — Section 256

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High Courts11 Jul 1984

Manu Lal Sah and Others Vs State of Bihar and Another

Patna High Court · (1985) CriLJ 260

Criminal Procedure Code, 1973 (CrPC) — Section 190Essential Commodities Act, 1955 — Section 11, 7

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High Courts11 Jul 1984

Jhaverbhai Bihari Lal and Co. Vs Commissioner of Income Tax

Patna High Court · (1984) 43 CTR 306 : (1984) 43 CTR 125 : (1985) 154 ITR 591 : (1985) 21 TAXMAN 238

Income Tax Act, 1961 — Section 131, 256(2)

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High Courts10 Jul 1984Allowed

Prabhu Narain Singh Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 218 : (1984) PLJR 842

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5Registration Act, 1908 — Section 47

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High Courts09 Jul 1984

Yogendra Das and Others Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 323 : (1984) 32 BLJR 421 : (1984) PLJR 716

Constitution of India, 1950 — Article 311

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High Courts09 Jul 1984

Cawnpur Sugar Works Vs State of Bihar and Others

Patna High Court · (1984) PLJR 813

Industrial Disputes Act, 1947 — Section 10(1)(c), 11A

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High Courts07 Jul 1984Dismissed

Naval Kishore Agrawal and Others Vs State of Bihar

Patna High Court · (1985) 33 BLJR 729 : (1985) 1 RCR(Criminal) 317

Criminal Law (Amendment) Act, 2005 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 190, 193Essential Commodities Act, 1955 — Section 11, 12, 6A, 7

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