COURT ARCHIVE

Patna High Court judgments, 1996

625 judgments · page 8 of 32

High Courts07 Oct 1996Allowed

Shrikant Prasad Shrivastava and Others Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 214

Bihar State Universities (Constituent Colleges) Service Commission Act, 1987 — Section 3, 6Bihar State Universities Act, 1976 — Section 9(4)Civil Procedure Code, 1908 (CPC) — Section 151, 39

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High Courts07 Oct 1996

Uday Kumar and Others Vs The State of Bihar and Others

Patna High Court · (1996) 2 PLJR 792

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High Courts07 Oct 1996

United India Insurance Company Ltd. Vs Shila Devi and Pradeep Kumar Lal

Patna High Court · (1997) 1 PLJR 270

Insurance Act, 1938 — Section 64UM, 64UM(10)

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High Courts07 Oct 1996Dismissed

National Insurance Company Ltd. Vs Mosmat Jhubri Devi and Others

Patna High Court · (1997) 1 PLJR 451

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High Courts04 Oct 1996Dismissed

Smt. Tribeni Devi and Others Vs Chaturbhuj Khemka and Others

Patna High Court · (1996) 2 BLJR 1595 : (1997) 1 PLJR 235

Limitation Act, 1963 — Section 5

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High Courts03 Oct 1996Allowed

Upendra Mishra Vs The State of Bihar and Others

Patna High Court · (2002) 1 PLJR 401

Criminal Procedure Code, 1973 (CrPC) — Section 251, 253, 40(2), 41, 73Penal Code, 1860 (IPC) — Section 144

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High Courts03 Oct 1996Dismissed

Lieutenant Colonel J.P.S. Suri Vs Union of India (UOI) and Others

Patna High Court · (1997) 2 BLJR 1023 : (1997) 1 PLJR 90

Army Act, 1950 — Section 164Constitution of India, 1950 — Article 226

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High Courts03 Oct 1996

Gauri Shankar Bhagat, J. Vs State of Bihar and Others

Patna High Court · (1996) 10 PAT CK 0016

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High Courts02 Oct 1996Dismissed

Anil Kumar Tekriwal and Another Vs Navin Chandra Singh

Patna High Court · (1997) 1 BLJR 376 : (1996) 2 PLJR 557

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(4), 14(5), 14(8)

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High Courts01 Oct 1996Allowed

Barmeshwar Dayal Vs The State of Bihar and Others

Patna High Court · (1997) 1 PLJR 233

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High Courts01 Oct 1996

Raghunath Pandey Vs State of Bihar

Patna High Court · (1998) 150 CTR 145 : (1998) 232 ITR 908 : (1998) 99 TAXMAN 371

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139(1), 139(8), 271(1), 276CC, 278E

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High Courts30 Sept 1996

Md. Ibrahim Vs Central Coal Field Ltd. and Others

Patna High Court · (1996) 2 BLJR 1492

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High Courts30 Sept 1996Dismissed

Choudhary Azizul Hassan Vs State of Bihar and Others

Patna High Court · (1996) 09 PAT CK 0048

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High Courts30 Sept 1996Allowed

Mahakali Milling Company Pvt. Ltd. and etc. Vs Food Corporation of India and Others

Patna High Court · AIR 1997 Patna 45 : (1996) 2 PLJR 869

Constitution of India, 1950 — Article 226

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High Courts30 Sept 1996

Competent Authority (Acquisition) Vs Smt. Lalita Todi and Others

Patna High Court · (1996) 09 PAT CK 0041

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High Courts30 Sept 1996

COMPETENT AUTHORITY (ACQUISITION) Vs SMT. LALITA TODI and Others

Patna High Court · (1996) 09 PAT CK 0039

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High Courts30 Sept 1996Allowed

Vinay Kumar Singh Vs State of Bihar and Others

Patna High Court · (1997) 1 PLJR 359

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83

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High Courts30 Sept 1996

Kailash Rai and Others Vs The Joint Director of Consolidation and Others

Patna High Court · (1996) 2 PLJR 890

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(1), 10(2), 10(3), 10(4), 19(2)Constitution of India, 1950 — Article 226

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High Courts29 Sept 1996Allowed

Sachidanand Das Vs Smt. Sandhya Rani Dutta

Patna High Court · (1997) 1 BLJR 535

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts27 Sept 1996Allowed

The Zonal Manager (East), Food Corporation of India and Others Vs Ranjit Kumar and Others

Patna High Court · (1997) 1 PLJR 435

Arbitration Act, 1940 — Section 14(2), 20, 30, 39(1)Limitation Act, 1963 — Article 119, 158

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