COURT ARCHIVE

Patna High Court judgments

53,207 judgments · page 1,948 of 2,661

High Courts11 May 1988Allowed

Ramesh Chandra Agrawal and Others Vs Bhushan Ram

Patna High Court · (1989) PLJR 1188

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 12(1)(c)Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 14, 14(1)(e), 14(8), 28Civil Procedure Code, 1908 (CPC) — Section 100, 115

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High Courts11 May 1988Dismissed

Daujee Agrawal Vs Kanhaiya Lal Sarwgi and Another

Patna High Court · (1990) 38 BLJR 871 : (1989) PLJR 1180

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)(c), 14(1)(e)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 May 1988Allowed

Basudeo Singh Vs Munshi Purushottam Prasad

Patna High Court · AIR 1989 Patna 56 : (1988) 36 BLJR 646 : (1988) PLJR 642

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High Courts10 May 1988

Binod Kumar Singh @ Binod Singh Vs The Stare of Bihar and Others

Patna High Court · (1988) PLJR 1077

Bihar Control of Crimes Act, 1981 — Section 12(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 149

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High Courts10 May 1988

Smt. Jai Kala Devi and Others Vs Nalini Rajan Prasad Singh and Others

Patna High Court · (1989) 37 BLJR 156 : (1989) PLJR 536

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(9), 4(c)

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High Courts09 May 1988Dismissed

Jamuna Das Sarda Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 164

Mineral Concession Rules, 1960 — Rule 24Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 11(3)

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High Courts09 May 1988Dismissed

Trijugi Nath Agarwal Vs State of Bihar

Patna High Court · (1989) PLJR 64

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 7, 7(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85

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High Courts06 May 1988Allowed

Kaushalaya Mehta Vs The State of Bihar and Others

Patna High Court · (1989) PLJR 397

Bihar and Orissa Municipal Act, 1922 — Section 383, 383(2)

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High Courts06 May 1988Allowed

Ram Subhag Vs Union of India (UOI) and Others

Patna High Court · (1988) 36 BLJR 562

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311

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High Courts06 May 1988

Bishwanath Kejriwal Vs State of Bihar and Another

Patna High Court · (1988) PLJR 1100

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High Courts04 May 1988Dismissed

Bishwanath Bhagat Vs Kailash Bhagat and others

Patna High Court · (1989) PLJR 1178

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High Courts04 May 1988

Bindeshwari Yadav Vs The State of Bihar and others

Patna High Court · (1989) PLJR 374

Bihar Control of Crimes Act, 1981 — Section 12, 12(1), 16, 18, 3Constitution of India, 1950 — Article 226

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High Courts04 May 1988Allowed

Nagendra Nath Choubey Vs State of Bihar and Others

Patna High Court · (1989) PLJR 487

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High Courts04 May 1988

Nawal Sahni Vs State of Bihar

Patna High Court · (1989) CriLJ 733

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 2, 207, 209

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High Courts04 May 1988Allowed

Bihar Deed Writers Association and Others Vs State of Bihar and Others

Patna High Court · AIR 1989 Patna 144 : (1988) 36 BLJR 399 : (1988) PLJR 672 : (1988) PLJR 671

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 35Registration Act, 1908 — Section 52, 68

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High Courts04 May 1988

Shivnath Yadav Vs Vijay Chandra and Others Vijay Chandra and Others Vs Shivnath Yadav

Patna High Court · (1991) 1 BLJR 308

Civil Procedure Code, 1908 (CPC) — Section 115, 2, 47, 80

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High Courts04 May 1988Dismissed

Sona Devi and Others Vs Paras Nath Singh and Others

Patna High Court · (1989) PLJR 301

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2, 2(f)Registration Act, 1908 — Section 17, 47, 49

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High Courts03 May 1988Allowed