COURT ARCHIVE

Patna High Court judgments, 1996

625 judgments · page 27 of 32

High Courts11 Mar 1996

Sushil Kumar Modi and Others Vs State of Bihar and Others

Patna High Court · (1996) 2 BLJR 869 : (1996) 1 PLJR 561

Constitution of India, 1950 — Article 129, 142, 202, 203, 204Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 403, 406, 407, 408, 409

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High Courts11 Mar 1996

ASHIS MUKERJI Vs UNION OF INDIA and Others

Patna High Court · (1996) 03 PAT CK 0010

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High Courts11 Mar 1996Allowed

Suleman Vs State of Bihar and Others

Patna High Court · (1996) 1 BLJR 766

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High Courts02 Mar 1996

UDAY MISTANNA BHANDAR and COMPLEX Vs COMMISSIONER OF INCOME TAX and Others (ALSO TEJ KUMARI DEVI v. COMMISSIONER OF INCOME TAX; RANCHI CLUB LTD. v. COMMISSIONER OF INCOME TAX).

Patna High Court · (1997) 137 CTR 376

Income Tax Act, 1961 — Section 139, 140A, 142, 143, 144

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High Courts01 Mar 1996

Padam Kumar Jain Vs Commissioner of Income Tax

Patna High Court · (1998) 148 CTR 361 : (1998) 230 ITR 766

Income Tax Act, 1961 — Section 271(1)

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High Courts01 Mar 1996Dismissed

Suresh Pathak and Others Vs The State of Bihar and Others

Patna High Court · (1996) 2 PLJR 366

Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 3, 4, 5, 7

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High Courts01 Mar 1996Dismissed

Rajendra Prasad Burman @ Verma and Others Vs Ram Nath Modi

Patna High Court · (1996) 2 BLJR 948 : (1996) 1 PLJR 742

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A

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High Courts01 Mar 1996Allowed

Abhay Kumar Rai and Others Vs The State of Bihar and Others

Patna High Court · (1996) 03 PAT CK 0005

Constitution of India, 1950 — Article 14, 16

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High Courts29 Feb 1996Dismissed

Kusumlal Mallah Vs State of Bihar

Patna High Court · (1996) 2 BLJR 1609 : (1996) 2 PLJR 339

Bihar Tenancy Act, 1885 — Section 48D, 48D

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High Courts29 Feb 1996Allowed

Dr. Ram Narayan Singh and Others Vs The State of Bihar and Others

Patna High Court · (1996) 02 PAT CK 0029

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High Courts29 Feb 1996

State of Bihar Vs Joy Sumit Nandi

Patna High Court · (1996) 2 BLJR 1086

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 366

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High Courts29 Feb 1996Allowed

Bihar Alloy Steels Ltd. and Another Vs State of Bihar and Others

Patna High Court · (1996) 02 PAT CK 0026

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High Courts29 Feb 1996Allowed

Bhagwan Singh and Others and Jagdish Prasad Singh and Others Vs State of Bihar and Others

Patna High Court · (1996) 2 BLJR 1273 : (1996) 2 PLJR 61

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 37, 45B

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High Courts28 Feb 1996Allowed

Ashok Kumar Singh and Others Vs The State of Bihar and Others

Patna High Court · (1996) 02 PAT CK 0048

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High Courts28 Feb 1996Dismissed

Anirudh Prasad Choudhary Vs The High Court of Judicature and Others Indira Nand Pathak Vs The State of Bihar and Others

Patna High Court · (1996) 02 PAT CK 0042

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High Courts28 Feb 1996

Atma Prasad Singh Vs Jhubal Sah and Others

Patna High Court · (1996) 2 BLJR 1058

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts28 Feb 1996Dismissed

Priyavarte Mehta Vs Amrendu Banerjee

Patna High Court · AIR 1997 Patna 114 : (1996) 44 BLJR 954 : (1996) 1 PLJR 732 : (1997) 2 RCR(Rent) 217

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 15

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High Courts27 Feb 1996Dismissed

Shiv Shankar Dash Vs The Rajendra Agricultural University and Others

Patna High Court · (1996) 02 PAT CK 0058

Bihar Agriculture University Act, 1987 — Section 15, 15(3)(iv)

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High Courts27 Feb 1996Allowed

Ram Narayan Singh Vs Election Commission and Others

Patna High Court · (1996) 1 PLJR 621

Constitution of India, 1950 — Article 19, 226, 300AMotor Vehicles Act, 1988 — Section 146Representation of the People Act, 1951 — Section 160, 161

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High Courts27 Feb 1996

Ram Narayan Singh Vs The Election Commission and Others

Patna High Court · (1998) 1 ACC 32

Constitution of India, 1950 — Article 19, 226, 300AMotor Vehicles Act, 1988 — Section 146Representation of the People Act, 1951 — Section 160, 161

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