High Courts12 Sept 1985
Brahmanand Choubey and Others Vs Members of Bhoodan Committee and Others
Patna High Court · (1986) 34 BLJR 425
Limitation Act, 1963 — Section 29
COURT ARCHIVE
Patna High Court judgments
53,190 judgments · page 1,992 of 2,660
High Courts11 Sept 1985Allowed
Subash Prasad Singh and 4 others Vs The state of Bihar and 8 others
Patna High Court · (1985) PLJR 1176
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 37, 39, 4(c)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482
High Courts11 Sept 1985Dismissed
M/s Shree Mahabir Straw Board Factory and another Vs The Union of India and others
Patna High Court · (1985) PLJR 920
Central Excises and Salt Act, 1944 — Section 11BCompanies Act, 1956 — Section 233BConstitution of India, 1950 — Article 226, 227
High Courts10 Sept 1985Allowed
Md. Illias and 3 Others Vs Md. Zulaffakar
Patna High Court · (1985) PLJR 442
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 37A, 37B, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 192(2), 195, 195(1)(b), 195(1)(b)(ii), 202Evidence Act, 1872 — Section 3
High Courts09 Sept 1985Allowed
M/s. Lohia Machine Ltd. and Others Vs State of Bihar and Others
Patna High Court · (1985) PLJR 291
High Courts09 Sept 1985
Punjab Ice Factory and Cold Storage Vs Commissioner of Income Tax Commissioner of Income Tax Vs Punjab Ice Factory and Cold Storage
Patna High Court · (1986) 52 CTR 192 : (1986) 160 ITR 761 : (1986) 24 TAXMAN 118
Income Tax Act, 1961 — Section 186(1), 256(1)
High Courts08 Sept 1985
Champaran Sugar Company Limited, Barrah Factory Branch, Barrah, Barachakia, District East Champaran Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 439
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts06 Sept 1985Allowed
Jai Kishore Singh, and another Vs The State of Bihar
Patna High Court · (1985) PLJR 396
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 457
High Courts05 Sept 1985Allowed
Vishwakarma Mandir Trust Vs Mt. Munu Devi and Others
Patna High Court · AIR 1986 Patna 158 : (1985) PLJR 1046
Trusts Act, 1882 — Section 48
High Courts05 Sept 1985Dismissed
State of Bihar Vs Pandit Shree Lakshmikant Jha
Patna High Court · (1986) 34 BLJR 576 : (1986) PLJR 881
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts04 Sept 1985
Md. Maqbool Anjum and Others Vs Md. Halim and Others
Patna High Court · (1985) PLJR 622
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Sept 1985
Jai Prakash Dubey Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 100
Constitution of India, 1950 — Article 14, 38(1), 41
High Courts30 Aug 1985Dismissed
Anandi Mandal and Others Vs Tekari Devi and Others
Patna High Court · (1986) 34 BLJR 286 : (1985) PLJR 1137
Bihar Tenancy Act, 1885 — Section 61
High Courts30 Aug 1985Dismissed
Nokhey Lal Yadav Vs Jogendra Prasad Gupta
Patna High Court · (1986) 34 BLJR 331 : (1986) PLJR 353
Transfer of Property Act, 1882 — Section 106, 5
High Courts29 Aug 1985Allowed
Sk. Shamsuddin @ Bhutka and Others Vs Most. Bibi Harni and Others
Patna High Court · (1986) 34 BLJR 217
High Courts29 Aug 1985Allowed
Arya Steel Private Limited and Others Vs The State of Bihar and Others
Patna High Court · (1986) 34 BLJR 290 : (1987) 64 STC 196
Bihar Finance Act, 1981 — Section 16(9), 23(1)Bihar Sales Tax Third Ordinance, 1980 — Section 20A
High Courts28 Aug 1985
Arjun Singh Vs The State of Bihar
Patna High Court · (1985) PLJR 898
Criminal Procedure Code, 1973 (CrPC) — Section 438Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Aug 1985Allowed
D.R. Garg and Company and Another Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 141 : (1986) 63 STC 183
Central Sales Tax Act, 1956 — Section 3, 9
High Courts23 Aug 1985Allowed
Madhav Prasad Agrawal Vs The State of Bihar
Patna High Court · (1985) PLJR 742
Bihar Shops and Establishments Act, 1953 — Section 30, 32Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Aug 1985Dismissed
Sri Jadav Singh and Another Vs Sri Borhan Singh and Others
Patna High Court · (1985) PLJR 599
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Evidence Act, 1872 — Section 32, 32(2), 32(5), 32(S), 8