High Courts05 Jul 1985Allowed
Anant Prasad @ Anant Lal Vs Jagernath Sharan Sahai
Patna High Court · (1986) PLJR 218
Evidence Act, 1872 — Section 91, 92, 93, 93, 94Specific Relief Act, 1963 — Section 16(c)
COURT ARCHIVE
Patna High Court judgments
53,187 judgments · page 1,995 of 2,660
High Courts05 Jul 1985Allowed
United Distillers (Pvt.) Ltd and 11 others Vs The State of Bihar and others
Patna High Court · (1985) PLJR 51
Bengal Excise Act, 1909 — Section 2, 22, 22(1), 3
High Courts05 Jul 1985Dismissed
Executive Officer of Khagaul Municipality Vs Damodar Prasad and Others
Patna High Court · (1986) 34 BLJR 1
Bihar and Orissa Municipal Act, 1922 — Section 377
High Courts05 Jul 1985
Ram Ishwar Chaudhary and Others Vs The State of Bihar
Patna High Court · (1986) CriLJ 1366
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 362, 374, 377, 378, 394Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts05 Jul 1985
Bihar Prantiya Lift Irrigation Karamchari Sangh Vs The Bihar State Water Development Corporation Ltd. and Others
Patna High Court · (1985) PLJR 699
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 5, 6
High Courts03 Jul 1985Allowed
Jogi Sah Vs Supia Devi and others
Patna High Court · (1985) PLJR 310
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Jul 1985Allowed
Union of India (UOI) and Others Vs Bihar State Co-Operative Marketing Union Limited
Patna High Court · (1985) 33 BLJR 618
High Courts03 Jul 1985Dismissed
Smt. Bina Rani Ghosh Vs Commissioner, South Chota Nagpur Division and Others
Patna High Court · AIR 1985 Patna 352 : (1985) PLJR 732
Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 226
High Courts03 Jul 1985Dismissed
Smt. Bindabasini Devi and Others Vs Smt. Bhagwati Devi and Others
Patna High Court · (1985) 33 BLJR 787
Limitation Act, 1963 — Article 65
High Courts02 Jul 1985Allowed
Gulab Chand Sao @ Gulab Chand Vs Ram Lal Sao
Patna High Court · (1986) 34 BLJR 153 : (1986) PLJR 162
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 14(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(1)
High Courts02 Jul 1985Dismissed
Satya Narain Prasad Gupta and Another Vs Ram Dulari Devi and Another
Patna High Court · (1986) 34 BLJR 341 : (1986) PLJR 31
High Courts01 Jul 1985Dismissed
Jaleshwar Tiwary and Others Vs Suresh Tiwary and Others
Patna High Court · (1986) 34 BLJR 378
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jun 1985Dismissed
Ram Autar Jalan and Others Vs State of Bihar
Patna High Court · (1985) 33 BLJR 650 : (1985) PLJR 1142
Criminal Procedure Code, 1973 (CrPC) — Section 156, 158, 173, 190, 36Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts12 Jun 1985Dismissed
Shakti Distributors and Others Vs State of Bihar and Others
Patna High Court · (1986) 34 BLJR 94 : (1985) PLJR 771
Constitution of India, 1950 — Article 226, 227
High Courts04 Jun 1985
Baleshwar Prasad Singh Vs State of Bihar and Another
Patna High Court · (1986) 55 CTR 284 : (1986) 159 ITR 818 : (1985) PLJR 749 : (1986) 24 TAXMAN 742
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Income Tax Act, 1961 — Section 277
High Courts24 May 1985Allowed
Raghubar Dayal Prasad Vs Ramekbal Sah
Patna High Court · AIR 1986 Patna 78 : (1985) PLJR 891 : (1986) 1 RCR(Rent) 120 : (1986) RCR(Rent) 120
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Suits Valuation Act, 1887 — Section 11
High Courts24 May 1985
Ram Bilas Sah Vs The State of Bihar
Patna High Court · (1985) PLJR 971
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts23 May 1985
Harender Narain Banker Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 1078
Constitution of India, 1950 — Article 12, 226
High Courts22 May 1985Allowed
Gulab Chand Prasad Vs Budhwanti and Another
Patna High Court · AIR 1985 Patna 327 : (1985) 33 BLJR 318 : (1985) PLJR 622 : (1985) 2 RCR(Rent) 396
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 4, 5, 8Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23
High Courts21 May 1985
Ramanand Singh and Co. Vs Commissioner of Income Tax
Patna High Court · (1986) 55 CTR 187 : (1987) 164 ITR 78 : (1987) 30 TAXMAN 177
Income Tax Act, 1961 — Section 154, 256(1), 273(1)(a)