COURT ARCHIVE

Patna High Court judgments, 1986

342 judgments · page 6 of 18

High Courts04 Sept 1986Allowed

Md. Yunus Vs Bibi Phenkani @ Tasrun Nisa and Another

Patna High Court · (1987) PLJR 65

Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 125, 125(3), 125(4)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1)(a), 3(1)(b), 3(1)(c)

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High Courts04 Sept 1986Dismissed

Md. Manzoor Vs Najma Khatoon

Patna High Court · (1986) PLJR 151

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts04 Sept 1986Allowed

The Darbhanga Municipal Corporation Vs The Vice Chancellor, L.N. Mithila University and Others

Patna High Court · (1986) PLJR 136

Constitution of India, 1950 — Article 226, 227

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High Courts04 Sept 1986

Commissioner of Income Tax Vs Smt. Rambha Devi

Patna High Court · (1987) 59 CTR 1 : (1987) 164 ITR 658

Income Tax Act, 1961 — Section 143(1), 263, 263(1)

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High Courts01 Sept 1986Allowed

Jagdish Singh Vs The State of Bihar and others

Patna High Court · (1987) PLJR 14

Constitution of India, 1950 — Article 14

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High Courts30 Aug 1986

Shri Uday Banerjee Vs Shri P.R. Dutta

Patna High Court · (1986) PLJR 950

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 11(1)(c), 11(1)(e), 14

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High Courts30 Aug 1986Dismissed

Ram Roop Yadav Vs The State of Bihar and others

Patna High Court · (1987) PLJR 455

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

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High Courts29 Aug 1986Allowed

Shri Ishwar Lal Kedia and others Vs Shri Mahabir Prasad alias, Mahabir Prasad Kedia and others

Patna High Court · (1986) PLJR 1135

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65, 90

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High Courts29 Aug 1986Dismissed

Bihar State Electricity Board Vs Khalsa Brothers

Patna High Court · AIR 1988 Patna 304 : (1988) PLJR 999

Arbitration Act, 1940 — Section 30, 39, 41

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High Courts29 Aug 1986Allowed

Bhagawan shree Rajneesh Vs The State of Bihar and Another

Patna High Court · (1986) PLJR 1038

Criminal Procedure Code, 1973 (CrPC) — Section 195, 198, 199Penal Code, 1860 (IPC) — Section 449, 499, 500

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High Courts29 Aug 1986Dismissed

The Bihar State Electricity Board Vs M/s Khalsa Brothers

Patna High Court · (1986) PLJR 322

Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Representation of the People Act, 1951 — Section 39, 41

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High Courts28 Aug 1986

Lakshmi Prasad Sharma and Others Vs Bihar State Board of Religious Trusts

Patna High Court · (1988) PLJR 176

Bihar Hindu Religious Trusts Act, 1950 — Section 28, 43

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High Courts26 Aug 1986Dismissed

Lalit Narayan Mishra Institute of Econmic Development and Social Change and Others Vs State of Bihar and Others

Patna High Court · AIR 1987 Patna 53 : (1987) 35 BLJR 33 : (1986) PLJR 1067

Coking Coal Mines (Nationalisation) Act, 1972 — Section 14, 17, 4, 6Constitution of India, 1950 — Article 123, 14, 16, 163, 19Government of India Act, 1935 — Section 13, 3, 4, 42, 5

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High Courts25 Aug 1986Dismissed

Anil Kumar Jha Vs The State of Bihar and others

Patna High Court · (1987) PLJR 40

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High Courts25 Aug 1986Allowed

M/s Shree Vishnu Re-Rolling Mills Vs The Bihar State Electricity Board and others

Patna High Court · (1986) PLJR 1131

Electricity (Supply) Act, 1948 — Section 46, 49

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High Courts22 Aug 1986Allowed

Ex-Major Ganesh Prasad Sinha Vs Union of India and 3 Others

Patna High Court · (1986) PLJR 1059

Army Act, 1950 — Section 125, 126, 127, 152, 169Criminal Procedure Code, 1973 (CrPC) — Section 1, 125, 167, 428, 480Penal Code, 1860 (IPC) — Section 193, 228

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High Courts21 Aug 1986Dismissed