COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,003 of 2,660

High Courts29 Jan 1985Allowed

Pooja Samiti, Fulwaria and Others Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 229

Bihar and Orissa Police Manual, 1930 — Rule 23Constitution of India, 1950 — Article 19(1), 226, 227, 25Police Act, 1861 — Section 30

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High Courts29 Jan 1985Dismissed

Batta Krishna Saha and Another Vs The Union of India (UOI) and Others

Patna High Court · (1986) 7 ECC 123 : (1985) PLJR 619

Customs Act, 1962 — Section 136

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High Courts29 Jan 1985Dismissed

Batta Krishna Saha and Another Vs Union of India (UOI) and Others

Patna High Court · (1985) 33 BLJR 298

Customs Act, 1962 — Section 135

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High Courts29 Jan 1985

Raghunandan Mishra Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 446

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High Courts28 Jan 1985

Ramasis Mahto and Others Vs The State of Bihar

Patna High Court · (1985) PLJR 623

Evidence Act, 1872 — Section 142, 154, 155Penal Code, 1860 (IPC) — Section 149, 302

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High Courts24 Jan 1985

Indian Oil Corporation Ltd., etc. Vs State of Bihar Etc.

Patna High Court · (1985) 2 LLJ 493

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 141, 226, 227, 32Industrial Disputes Act, 1947 — Section 10

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High Courts24 Jan 1985

Pooja Samiti and Others Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 408

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High Courts23 Jan 1985Allowed

Jyotsana Mukherjee Vs Bihar School Examination Board and Others

Patna High Court · (1985) 33 BLJR 766 : (1985) PLJR 290

Constitution of India, 1950 — Article 226

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High Courts23 Jan 1985

Shrinath Singh Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 1051

Constitution of India, 1950 — Article 14, 16(1)

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High Courts23 Jan 1985

Manilal Raghavji Kothari Vs Commissioner of Income Tax

Patna High Court · (1987) 59 CTR 180 : (1985) 156 ITR 661 : (1985) 22 TAXMAN 156

Income Tax Act, 1961 — Section 147(a), 256(1)

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High Courts22 Jan 1985

Ram Naresh Singh Vs The Chairman, Bihar State Agricultural Produce Market Board and Others

Patna High Court · (1985) PLJR 351

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High Courts22 Jan 1985

Smt. Priyambada Devi and Another Vs The Additional Member, Board of Revenue and Others

Patna High Court · (1985) PLJR 662

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226, 227

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High Courts21 Jan 1985Dismissed

Sone Lal Sahni and another Vs The State of Bihar and others

Patna High Court · (1985) PLJR 46

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 13, 13(1), 15, 15(1), 5Constitution of India, 1950 — Article 226, 227

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High Courts18 Jan 1985

Commissioner of Income Tax Vs Novelty Bar and Restaurant

Patna High Court · (1986) 54 CTR 75 : (1985) 154 ITR 338 : (1985) 22 TAXMAN 402

Income Tax Act, 1961 — Section 271(1)

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High Courts18 Jan 1985Allowed

Bandhan Nayak Vs State of Bihar

Patna High Court · (1985) 33 BLJR 425 : (1985) PLJR 745

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 396Police Act, 1861 — Section 12, 7

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High Courts18 Jan 1985

Commissioner of Income Tax Vs Dhanpatram Chhotelal

Patna High Court · (1985) 46 CTR 303 : (1985) 156 ITR 682 : (1986) 27 TAXMAN 507

Income Tax Act, 1961 — Section 153

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High Courts18 Jan 1985

Shri Ganesh Singh and Others Vs Widow of Shri Sibbaran Singh and Others

Patna High Court · (1988) PLJR 686

Evidence Act, 1872 — Section 101, 91, 92

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High Courts15 Jan 1985

M/s. Lakshmiram Bishwanath Prasad Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 460

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High Courts10 Jan 1985Dismissed

Kripal Garain and Others Vs Shyam Narain and Another

Patna High Court · AIR 1985 Patna 372 : (1985) PLJR 315

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts10 Jan 1985Dismissed

Bihar Khudra Vikreta Mahasangh and Another Vs Bihar Krishi Utpadan Bazar Parishad and Another

Patna High Court · AIR 1985 Patna 295 : (1985) 33 BLJR 615 : (1985) PLJR 349

Bihar Agricultural Produce Markets Act, 1960 — Section 4(4)Bihar Agricultural Produce Markets Rules, 1975 — Rule 98

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