COURT ARCHIVE

Patna High Court judgments

53,190 judgments · page 1,979 of 2,660

High Courts03 Jul 1986Dismissed

Rai Mathura Prasad Vs State of Bihar State of Bihar Vs Rai Mathura Prasad and 3 Others

Patna High Court · (1987) PLJR 693

Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts02 Jul 1986Dismissed

Jwala Prasad (Plaintiff-Decree Holder) Vs Dipty Gope and Others (Defendants-Judgment Debtors)

Patna High Court · (1987) PLJR 770

Bihar Debt Relief Act, 1976 — Section 3, 3(1)(b), 3(1)(c), 5Civil Procedure Code, 1908 (CPC) — Section 11, 21

High Courts02 Jul 1986Dismissed

Ishwar Dayal Sah Vs The State of Bihar and Another

Patna High Court · (1987) PLJR 819

Constitution of India, 1950 — Article 310, 311

High Courts01 Jul 1986

Lakshmi Kant Mishra and another Vs The State of Bihar

Patna High Court · (1986) PLJR 475

Evidence Act, 1872 — Section 123, 124, 162, 165Penal Code, 1860 (IPC) — Section 149, 302Police Act, 1861 — Section 12, 7

High Courts30 Jun 1986

K.N. Farm and Industries (P) Ltd. Vs State of Bihar

Patna High Court · (1988) PLJR 234

Bihar Land Reforms Act, 1950 — Section 4(h)

High Courts30 Jun 1986Dismissed

Paras Nath Chaurasia Vs State of Bihar

Patna High Court · (1987) 35 BLJR 332

Penal Code, 1860 (IPC) — Section 420, 467

High Courts30 Jun 1986Allowed

Gajadhar Jha Vs State of Bihar and Others

Patna High Court · (1986) PLJR 1011

High Courts13 Jun 1986

Commissioner of Income Tax Vs Pushpa Devi

Patna High Court · (1986) 56 CTR 251 : (1987) 164 ITR 639 : (1986) 29 TAXMAN 377

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

High Courts30 May 1986Dismissed

Bisundeo Mishra and 6 Ors Vs The State of Bihar

Patna High Court · (1989) PLJR 405

Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 230, 242(2), 242(2)Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323

High Courts30 May 1986Dismissed

Rajo Mian and Others Vs Puran Mian and Others

Patna High Court · (1987) 35 BLJR 91 : (1986) PLJR 1013

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 20

High Courts20 May 1986Allowed

Laxmi Tanti and Others Vs State of Bihar

Patna High Court · (1986) 34 BLJR 791

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

High Courts20 May 1986Allowed

Jiten Hembrom Vs Premlata Murmu and Another

Patna High Court · (1986) 34 BLJR 540 : (1986) PLJR 612

Divorce Act, 1869 — Section 10, 17, 24

High Courts20 May 1986Allowed

Sharda Devi and Others Vs Laxmi Narayan Gupta and Another

Patna High Court · (1987) PLJR 937

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

High Courts19 May 1986Allowed

Uma Devi and Others Vs Ram Charan Ram and Others

Patna High Court · (1987) 35 BLJR 265 : (1987) PLJR 37

Evidence Act, 1872 — Section 32, 50, 60, 90

High Courts15 May 1986Allowed

Sheo Shanker Bharti and Others Vs Smt. Kusami Devi and Others

Patna High Court · (1987) 35 BLJR 212 : (1986) PLJR 1115

Transfer of Property Act, 1882 — Section 12, 3, 83

High Courts14 May 1986Dismissed

Beldih Club Vs Joint Commissioner of Labour and Others

Patna High Court · (1986) 34 BLJR 584

Constitution of India, 1950 — Article 226

High Courts14 May 1986

Beldih Club Vs Joint Commissioner of Labour, Bihar, Patna and Others

Patna High Court · AIR 1988 Patna 110

Bihar Shops and Establishments Act, 1953 — Section 2(12), 2(6), 6

High Courts14 May 1986Allowed

Basu Deo Rai Vs Jagannath Singh

Patna High Court · (1987) ACJ 55 : (1987) 35 BLJR 269 : (1986) PLJR 913

Civil Procedure Code, 1908 (CPC) — Section 151Employees Compensation Act, 1923 — Section 23, 30, 6, 8

High Courts14 May 1986Allowed

Ram Naresh Singh Vs The State of Bihar and others

Patna High Court · (1986) PLJR 760

Essential Commodities Act, 1955 — Section 6APrevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

High Courts13 May 1986

All India Central Batik Officers Federation and others Vs Central Bank of India

Patna High Court · (1986) PLJR 444

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 12(1), 12(2), 19, 19(2)Constitution of India, 1950 — Article 12, 14, 16