High Courts03 Oct 1996
Gauri Shankar Bhagat, J. Vs State of Bihar and Others
Patna High Court · (1996) 10 PAT CK 0016
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,789 of 2,661
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)
High Courts01 Oct 1996Allowed
Barmeshwar Dayal Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 233
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
High Courts30 Sept 1996
Md. Ibrahim Vs Central Coal Field Ltd. and Others
Patna High Court · (1996) 2 BLJR 1492
High Courts30 Sept 1996Dismissed
Choudhary Azizul Hassan Vs State of Bihar and Others
Patna High Court · (1996) 09 PAT CK 0048
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
High Courts30 Sept 1996
Competent Authority (Acquisition) Vs Smt. Lalita Todi and Others
Patna High Court · (1996) 09 PAT CK 0041
High Courts30 Sept 1996
COMPETENT AUTHORITY (ACQUISITION) Vs SMT. LALITA TODI and Others
Patna High Court · (1996) 09 PAT CK 0039
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
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
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
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
High Courts27 Sept 1996Allowed
Akbar Ali Vs State of Bihar
Patna High Court · (1997) 1 BLJR 367
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 9 Rule 13
High Courts27 Sept 1996Allowed
Sharwan Kumar Vs The State of Bihar and Another
Patna High Court · (1997) 1 PLJR 453
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
High Courts27 Sept 1996Allowed
Idan Mian and Another Vs The State of Bihar and Others
Patna High Court · (1998) 3 PLJR 382
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(2)
High Courts27 Sept 1996Dismissed
Deokinandan Singh and Others Vs State of Bihar and Others
Patna High Court · (1996) 09 PAT CK 0007
High Courts26 Sept 1996
Bihar State Forest Development Corporation Vs Commissioner of Income Tax
Patna High Court · (1996) 09 PAT CK 0038
High Courts26 Sept 1996Allowed
Anshuman Prasad Vs L.I.C. of India and Others
Patna High Court · (1997) 1 BLJR 322 : (1997) 1 PLJR 259 : (1996) 2 PLJR 810
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts26 Sept 1996
Bihar State Forest Development Corpn. Vs Commissioner of Income Tax
Patna High Court · (1997) 95 TAXMAN 1
Companies Act, 1956 — Section 617Income Tax Act, 1922 — Section 4(3)(viii)Income Tax Act, 1961 — Section 11, 11(1), 12, 12A, 13