COURT ARCHIVE

Patna High Court judgments, 1985

365 judgments · page 7 of 19

High Courts20 Aug 1985Allowed

Ramadhar Chamar and Others Vs State of Bihar

Patna High Court · (1986) 34 BLJR 335 : (1986) PLJR 327

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 295, 395, 412

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High Courts20 Aug 1985Dismissed

Paras Nath Thakur and others Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 168

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 226

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High Courts20 Aug 1985

Commissioner of Income Tax Vs Sheo Kumari Debi

Patna High Court · (1986) 34 BLJR 825 : (1986) 157 ITR 13 : (1986) PLJR 743

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 144, 147, 148, 149, 149(3)Wealth Tax Act, 1957 — Section 17, 18

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High Courts19 Aug 1985

Suresh Chandra Bahari Vs State of Bihar

Patna High Court · (1986) CriLJ 1394 : (1986) PLJR 346

Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 460, 482

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High Courts19 Aug 1985Dismissed

Mst. Chandrakalo Kuer Vs Bishwanath Singh and Others

Patna High Court · (1986) 34 BLJR 319

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High Courts19 Aug 1985Allowed

Pravesh Kumari and Others Vs Rishi Prasad and Others

Patna High Court · AIR 1986 Patna 315 : (1986) 34 BLJR 221

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts16 Aug 1985Dismissed

Nawal Kishore Dhawal Vs Sri Thakur and Others

Patna High Court · (1985) PLJR 478

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115

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High Courts15 Aug 1985

State Vs Maksudan Singh and 16 Ors., Raghubansh Singh, Bishwanand Singh and Mohan Pd. Singh Harendra Singh @ Harendra Singh Pradhan Vs The State

Patna High Court · (1985) PLJR 946

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302

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High Courts13 Aug 1985Allowed

Luxman Mushar, and 3 others Vs The State of Bihar

Patna High Court · (1985) PLJR 828

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 373

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High Courts13 Aug 1985Allowed

Bettiah Estate Vs Pushpa Devi and others

Patna High Court · (1986) PLJR 222

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 1(3), 11(2)(c), 11(4)(iii), 2, 2(3)

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High Courts13 Aug 1985Dismissed

Rameshwar Mishra Vs Mahendra Jha and Others

Patna High Court · AIR 1987 Patna 21

Constitution of India, 1950 — Article 226

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High Courts13 Aug 1985

The State Vs Maksudan Singh and Others

Patna High Court · AIR 1986 Patna 38 : (1985) 33 BLJR 747

Constitution of India, 1950 — Article 141, 21Patna High Court Rules, 1916 — Rule 1Penal Code, 1860 (IPC) — Section 302, 53

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High Courts12 Aug 1985Dismissed

Prema Devi and Others Vs Ram Lakhan Sinha and Others

Patna High Court · (1986) 34 BLJR 321 : (1986) PLJR 317

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Aug 1985Dismissed

Parasnath Singh Vs The District Sub-Registrar and another

Patna High Court · (1985) PLJR 312

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 6Registration Act, 1908 — Section 26, 31, 32, 33, 36

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High Courts09 Aug 1985Allowed

Ram Lal Vs Mahadeo Sah and Others

Patna High Court · (1986) 34 BLJR 14

Limitation Act, 1963 — Section 5

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High Courts09 Aug 1985

Ram Chandra Prasad Bhadani Vs Commissioner of Income Tax

Patna High Court · (1987) 167 ITR 313

Income Tax Act, 1922 — Section 23(3), 34(1D), 35

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High Courts09 Aug 1985

Hira Prasad Dubey Vs The State of Bihar

Patna High Court · (1985) PLJR 998

Bihar and Orissa Municipal Act, 1922 — Section 19Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 7, 9

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High Courts06 Aug 1985

COMMISSIONER OF INCOME TAX Vs VASUDEO AGRAWALLA.

Patna High Court · (1986) 53 CTR 376

Income Tax Act, 1961 — Section 256, 260, 271

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High Courts06 Aug 1985

Commissioner of Income Tax Vs Sri Vasudeo Agrawalla

Patna High Court · (1987) 163 ITR 142

Income Tax Act, 1961 — Section 271(1)

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High Courts05 Aug 1985

Sri Abdul Muttalib Vs State of Bihar and Others

Patna High Court · (1985) PLJR 931

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