COURT ARCHIVE

Patna High Court judgments, 1985

365 judgments · page 14 of 19

High Courts29 Mar 1985

Yugal Kishore Singh and Another Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 265 : (1985) 33 BLJR 383 : (1985) PLJR 554

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(1), 16(2), 16(3), 17

High Courts28 Mar 1985Dismissed

Superintendent of Mines Vs Smt. Lalo Devi

Patna High Court · (1986) 1 ACC 403 : (1985) ACJ 850 : (1985) 33 BLJR 596 : (1985) PLJR 1053

Employees Compensation Act, 1923 — Section 10, 3

High Courts28 Mar 1985

Commissioner of Income Tax Vs Jankidas Mohan Lal

Patna High Court · (1986) 53 CTR 125 : (1987) 163 ITR 756

Income Tax Act, 1961 — Section 271(1), 274, 275

High Courts28 Mar 1985Dismissed

Sona Lal Halwai Vs Jamuna Singh and Others

Patna High Court · AIR 1986 Patna 6 : (1986) 34 BLJR 450

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation (Amendment) Act, 1863 — Article 134

High Courts28 Mar 1985

Commissioner of Wealth Tax Vs Ramdeo Sachdeo

Patna High Court · (1986) 52 CTR 400 : (1987) 163 ITR 873

Wealth Tax Act, 1957 — Section 14, 14(1), 18(1)

High Courts28 Mar 1985

Dumraon Textiles Ltd. Vs Baleshwar Singh and Others

Patna High Court · (1986) 34 BLJR 15

Constitution of India, 1950 — Article 226, 227

High Courts27 Mar 1985Allowed

M/s Martin Burn Ltd. and another Vs Lal Bihari Choudhary

Patna High Court · (1985) PLJR 103

Constitution of India, 1950 — Article 311

High Courts26 Mar 1985

Ram Swarup Chaudhary Vs Maujalal Rai

Patna High Court · (1985) PLJR 538

Bihar Money Lenders Act, 1974 — Section 7(5)Civil Procedure Code, 1908 (CPC) — Section 115

High Courts26 Mar 1985Allowed

Bihar State Marketing Board Vs Chief Inspecting Officer and Others

Patna High Court · (1986) 34 BLJR 100

Constitution of India, 1950 — Article 19, 304MOTOR TRANSPORT WORKERS ACT, 1961 — Section 2

High Courts25 Mar 1985Partly Allowed

Dr. Kedar Nath Sinha Vs Dwarika Nath Singh and Others

Patna High Court · AIR 1985 Patna 377 : (1985) 33 BLJR 783 : (1986) PLJR 210

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 47

High Courts25 Mar 1985Dismissed

Lochan Jha Vs The State of Bihar and others

Patna High Court · (1985) PLJR 300

Constitution of India, 1950 — Article 14, 16

High Courts21 Mar 1985

Jai Prakash Prasad Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 566

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 4(2)Constitution of India, 1950 — Article 226, 227

High Courts19 Mar 1985

Adhyaksha Bihar Khadi Gram Udyog Sangh and Others Vs Ram Bilash Sharma

Patna High Court · (1985) PLJR 755

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2ASpecific Relief Act, 1963 — Section 14(1)(b)

High Courts19 Mar 1985

Ram Chandra Prasad Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 450

High Courts19 Mar 1985Allowed

Lakshmi Sharma @ Nagar Vs The State of Bihar

Patna High Court · (1985) PLJR 33

Criminal Procedure Code, 1973 (CrPC) — Section 109, 164Penal Code, 1860 (IPC) — Section 395, 412

High Courts18 Mar 1985

Parasuram Jha and Others Vs The State of Bihar and Another

Patna High Court · (1986) CriLJ 1266 : (1985) PLJR 973

Criminal Procedure Code, 1973 (CrPC) — Section 190, 202Penal Code, 1860 (IPC) — Section 225, 323, 379

High Courts18 Mar 1985

Bhim Singh Vs The State of Bihar and Another

Patna High Court · (1986) CriLJ 1149

Constitution of India, 1950 — Article 22

High Courts18 Mar 1985Dismissed

Bhim Singh Vs State of Bihar and Others

Patna High Court · (1985) 33 BLJR 671 : (1985) PLJR 763

Constitution of India, 1950 — Article 22

High Courts18 Mar 1985

Narendra Kumar Singh Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 1128

Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3(3), 3(4)(a), 4(2), 4(3)Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(1)

High Courts15 Mar 1985

Mostt. Sharda Singh Vs Ganga Singh and Mahendra Singh

Patna High Court · (1985) PLJR 888

Criminal Procedure Code, 1973 (CrPC) — Section 341, 479A