High Courts08 May 1985Allowed
Jagdish Pandey Vs Ramdeo Rai @ Ramdeo Ahir
Patna High Court · (1987) 35 BLJR 801
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 307, 325, 418, 457, 506
COURT ARCHIVE
Patna High Court judgments, 1985
365 judgments · page 11 of 19
High Courts08 May 1985Partly Allowed
Mahajan Mahto and Others Vs Gopi Nath Jee and Others
Patna High Court · AIR 1986 Patna 3
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts08 May 1985
Commissioner of Income Tax Vs Badshah Prasad
Patna High Court · (1986) 53 CTR 377 : (1987) 163 ITR 760
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts08 May 1985
Mahajan Mahto @ Mahajan Yadav and Others Vs Sri Gopi Nath Jee and Others
Patna High Court · (1986) 34 BLJR 23 : (1985) PLJR 713
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts07 May 1985Allowed
Binda Sahni @ Binde Sahni and Others Vs Hari Narain Sahni and Others
Patna High Court · (1986) 34 BLJR 678 : (1986) PLJR 656
Limitation Act, 1963 — Section 5
High Courts03 May 1985
Dilli Rao Vs State of Bihar
Patna High Court · (1986) CriLJ 1483
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts03 May 1985
Guru Villi Bhima Rao Vs Union of India (UOI) and Others
Patna High Court · (1987) CriLJ 504
Army Act, 1950 — Section 67, 69Penal Code, 1860 (IPC) — Section 302
High Courts03 May 1985Allowed
Amrit Jute Co. and Another Vs State of Bihar and Others
Patna High Court · (1986) 34 BLJR 485 : (1986) PLJR 1061
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts02 May 1985
Commissioner of Wealth Tax Vs Laljee Ram Bhagat
Patna High Court · (1986) 55 CTR 280 : (1987) 164 ITR 60
Wealth Tax Act, 1957 — Section 18(1), 18(3)
High Courts02 May 1985Dismissed
Krishna Ballabh Prasad Singh Vs Sub-Divisional Officer, Hilsa-Cum-Returning Officer and Others
Patna High Court · (1986) 34 BLJR 134 : (1985) PLJR 1120
Constitution of India, 1950 — Article 226, 322, 324, 327, 328Representation of the People Act, 1951 — Section 100, 105, 170, 53, 64
High Courts01 May 1985Dismissed
Dr. Kumar Kishore Mandal and another Vs Shri Kamal Deva Thakur and 3 others
Patna High Court · (1985) PLJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 342, 347, 500, 504
High Courts01 May 1985Allowed
Shaikh Gajar Vs State of Bihar and Others
Patna High Court · (1986) 34 BLJR 45 : (1985) PLJR 638
State of Bihar under the provisions of the Bihar Land Reforms Act, 1950 — Section 6, 6(2), 8
High Courts30 Apr 1985Allowed
Naulakha Devi and Others Vs State of Bihar
Patna High Court · (1986) 34 BLJR 10 : (1986) PLJR 26
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 1985Allowed
Amrapali Films Ltd. Vs State of Bihar and Others
Patna High Court · (1986) 34 BLJR 124 : (1985) PLJR 539
Constitution of India, 1950 — Article 14
High Courts29 Apr 1985Dismissed
Baiju sahu Vs Manjhi Sahu and Others
Patna High Court · (1986) 34 BLJR 47 : (1985) PLJR 862
Bihar Panchayat Election Rules, 1959 — Rule 75(2)(d), 87
High Courts26 Apr 1985Allowed
Sitaram Sah and Another Vs Bibi Aisa Khatoon and Others
Patna High Court · (1985) PLJR 248
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts25 Apr 1985
Surendra Prasad and Another Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 1077
Essential Commodities Act, 1955 — Section 6AFertiliser (Control) Order, 1985 — Clause 19
High Courts25 Apr 1985Allowed
Hassan Imam and Others Vs Abdul Hakim and Others
Patna High Court · (1985) 33 BLJR 621
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts25 Apr 1985Dismissed
Ragho Singh Vs Union of India (UOI) and Others
Patna High Court · (1985) 33 BLJR 511
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts24 Apr 1985
Commissioner of Income Tax Vs Jamshedpur Engineering and Machine Manufacturing Co. Ltd.
Patna High Court · (1985) 49 CTR 132 : (1986) 157 ITR 730
Income Tax Act, 1961 — Section 256(1)