High Courts18 Dec 1984
Ashok Kumar Jalan Vs Commissioner of Wealth Tax
Patna High Court · (1986) 56 CTR 94 : (1987) 164 ITR 522 : (1987) 32 TAXMAN 143
Wealth Tax Act, 1957 — Section 14, 18(1)(a), 27(1)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,005 of 2,660
High Courts17 Dec 1984Dismissed
Gobardhan Singh Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 716 : (1986) PLJR 109
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 1984
Arbind Kumar and Others Vs The State of Bihar and Another
Patna High Court · (1985) PLJR 804
Bihar Conduct of Examination Act, 1981 — Section 2(i), 7, 8
High Courts14 Dec 1984
State of Bihar Vs Sachchida Singh
Patna High Court · (1985) PLJR 529
Criminal Procedure Code, 1973 (CrPC) — Section 26(a)(iii), 530Penal Code, 1860 (IPC) — Section 326
High Courts14 Dec 1984
Atiullah and Others Vs Bibi Sabratun and Others
Patna High Court · (1985) 33 BLJR 284 : (1985) PLJR 1016
Registration Act, 1908 — Section 17
High Courts13 Dec 1984Dismissed
Rajnath Jha Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 340 : (1985) 33 BLJR 608
Bihar Public Land Encroachment Act, 1956 — Section 11
High Courts12 Dec 1984Allowed
Balgovind Raut Vs Jagdish Raut and Others
Patna High Court · AIR 1985 Patna 257 : (1985) 33 BLJR 90 : (1985) PLJR 221
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, 11
High Courts11 Dec 1984Dismissed
Chamaroo Sao and Others Vs Amarnath Goswami and Others
Patna High Court · (1985) 33 BLJR 296 : (1985) PLJR 406
High Courts11 Dec 1984Dismissed
Bihar State Shia Wakf Board Vs Sheonandan Prasad and etc.
Patna High Court · AIR 1986 Patna 10 : (1985) PLJR 335
Bihar Wakf Rules, 1973 — Rule 3(1)Waqf Act, 1954 — Section 36A, 36B(1), 36B(2)
High Courts11 Dec 1984Dismissed
Rajesh Kumar and Another Vs Hari Prasad
Patna High Court · AIR 1985 Patna 341 : (1985) PLJR 682
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 14(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Dec 1984Allowed
Thakur Grija Nandan Singh Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 593 : (1985) PLJR 415
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1984Dismissed
Mahanth Dhansukh Giri and Others Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 129 : (1985) 33 BLJR 254 : (1985) PLJR 235
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2Constitution of India, 1950 — Article 14, 226, 26, 31BEvidence Act, 1872 — Section 114
High Courts10 Dec 1984
Basant Singh and Others Vs State of Bihar
Patna High Court · (1985) CriLJ 1406
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162Evidence Act, 1872 — Section 145, 27, 3, 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts10 Dec 1984Allowed
Dharmnath Pandey and Others Vs Dhumun Manjhi and Others
Patna High Court · (1985) 33 BLJR 110 : (1985) PLJR 345
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)
High Courts05 Dec 1984Allowed
Kamta Singh and Others Vs Ram Autar Singh and Others
Patna High Court · (1985) 33 BLJR 227
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(c)
High Courts04 Dec 1984Allowed
Rajnarayan Singh Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 297 : (1985) 33 BLJR 92 : (1985) PLJR 211
Bihar Gram Panchayat Election Rules, 1959 — Rule 71(1), 77Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1)
High Courts01 Dec 1984Dismissed
Bihar State Shia Waqf Board Vs Sheonandan Prasad and Another
Patna High Court · (1985) 33 BLJR 301
Waqf Act, 1954 — Section 36A, 36B(1), 36B(2)
High Courts30 Nov 1984
Kusheshwar Prasad Singh Vs The State of Bihar
Patna High Court · (1985) PLJR 247
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Penal Code, 1860 (IPC) — Section 420
High Courts29 Nov 1984Allowed
Ananda Bazar Patrika Ltd. and Others Vs Biswanath Prasad Maitin
Patna High Court · AIR 1986 Patna 57 : (1985) 33 BLJR 88 : (1985) PLJR 366
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts28 Nov 1984Allowed
Yamuna Shahi and Others Vs State of Bihar and Others
Patna High Court · AIR 1986 Patna 11 : (1985) PLJR 965
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 3(1), 3(2), 4, 5