High Courts23 Sept 1985Dismissed
Kapildeo Baitha Vs State of Bihar
Patna High Court · (1985) PLJR 449
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Patna High Court judgments, 1985
365 judgments · page 5 of 19
High Courts23 Sept 1985
Smt. Shanti Devi Vs The State of Bihar and others
Patna High Court · (1985) PLJR 16
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 1(3), 11ABihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 1, 1(3), 1(3)(b), 13, 5Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 16, 23, 8, 8(1)(c)
High Courts20 Sept 1985
Controller of Estate Duty Vs Manik Chand Bararia
Patna High Court · (1986) 50 CTR 115 : (1985) 156 ITR 577
Estate Duty Act, 1953 — Section 58(2), 64(1)
High Courts20 Sept 1985
Commissioner of Income Tax Vs Rameshwar Dayal Ratanlal
Patna High Court · (1986) 54 CTR 214 : (1985) 156 ITR 411
Income Tax Act, 1961 — Section 185, 256(1)
High Courts19 Sept 1985Allowed
Gajendra Kumar Singh Vs Ranjan Kumar Singh and Others
Patna High Court · (1985) PLJR 227
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(3), 116(6)
High Courts19 Sept 1985Allowed
Sumitra Devi and others Vs The Union of India and Others
Patna High Court · (1985) PLJR 714
Constitution of India, 1950 — Article 226, 311(2)
High Courts18 Sept 1985Dismissed
Maulvi Murtaza Rizvi and Others Vs Bibi Shakila
Patna High Court · (1985) PLJR 553
Guardians and Wards Act, 1890 — Section 10, 17, 47(a), 7
High Courts18 Sept 1985Allowed
Chunilal Agrawal and Another Vs State of Bihar
Patna High Court · (1996) 2 BLJR 1088
Essential Commodities Act, 1955 — Section 7
High Courts18 Sept 1985
Ganesh Singh and Others Vs Widow of Sibbaran Singh and Others
Patna High Court · (1988) 36 BLJR 539
Evidence Act, 1872 — Section 101, 35, 91, 92
High Courts18 Sept 1985
Additional Commissioner of Income Tax Vs Punjab Sweet House
Patna High Court · (1986) 161 ITR 600 : (1987) 33 TAXMAN 463
Income Tax Act, 1961 — Section 184(7), 184(8), 187(1)
High Courts18 Sept 1985
Commissioner of Wealth Tax Vs Mishrilal Jain
Patna High Court · (1986) 51 CTR 168 : (1986) 161 ITR 583
Wealth Tax Act, 1957 — Section 2
High Courts17 Sept 1985Dismissed
Charan Singh Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 808
Constitution of India, 1950 — Article 19(1)(a), 22, 226, 227National Security Act, 1980 — Section 3, 8Penal Code, 1860 (IPC) — Section 120B, 121A, 123, 124, 124A
High Courts17 Sept 1985Dismissed
Rajiv Rajan Shoran Vs State of Bihar and Others
Patna High Court · (1986) 34 BLJR 147 : (1986) PLJR 88
Bihar Cinemas (Regulation) Act, 1954 — Section 2(b)Cinematograph Act, 1918 — Section 8(2)(a), 8(2)(c)
High Courts17 Sept 1985
Pandit Brahma Nand Choubey and Brahma Nam Choubey Vs Members of Bhoodan Committee and Others The Bihar Bhoodan Yagna Committee and Others Vs Sri Wakil Kumar and Others Vakil Hadaf and Others Vs Binod Kumar Hash kara and Others
Patna High Court · (1985) PLJR 414
Bihar Bhoodan Yagna Act, 1954 — Section 10, 11, 13, 17, 17(1)Limitation Act, 1963 — Section 29(2)
High Courts16 Sept 1985
Baldeo Prasad @ Baldeo Prasad Keshri Vs State
Patna High Court · (1986) 34 BLJR 380 : (1985) PLJR 981
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 9Essential Commodities Act, 1955 — Section 12, 12A, 7
High Courts13 Sept 1985Allowed
Ratneshwar Mishra Vs Smt. Premlata Devi and Another
Patna High Court · AIR 1986 Patna 308 : (1986) 34 BLJR 599
Hindu Marriage Act, 1955 — Section 10
High Courts12 Sept 1985
Brahmanand Choubey and Others Vs Members of Bhoodan Committee and Others
Patna High Court · (1986) 34 BLJR 425
Limitation Act, 1963 — Section 29
High Courts11 Sept 1985Allowed
Subash Prasad Singh and 4 others Vs The state of Bihar and 8 others
Patna High Court · (1985) PLJR 1176
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 37, 39, 4(c)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts11 Sept 1985Dismissed
M/s Shree Mahabir Straw Board Factory and another Vs The Union of India and others
Patna High Court · (1985) PLJR 920
Central Excises and Salt Act, 1944 — Section 11BCompanies Act, 1956 — Section 233BConstitution of India, 1950 — Article 226, 227
High Courts10 Sept 1985Allowed
Md. Illias and 3 Others Vs Md. Zulaffakar
Patna High Court · (1985) PLJR 442
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 37A, 37B, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 192(2), 195, 195(1)(b), 195(1)(b)(ii), 202Evidence Act, 1872 — Section 3