High Courts30 Jul 1984Allowed
Uma Shankar Sharan Shrivastava Vs Bihar State Co-operative Marketing Union Ltd., Patna and Another
Patna High Court · AIR 1985 Patna 46 : (1985) PLJR 19
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,012 of 2,660
High Courts30 Jul 1984Dismissed
Ram Lakhan Prasad and Others Vs Narain Prasad
Patna High Court · AIR 1986 Patna 154 : (1985) PLJR 126
Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts30 Jul 1984
Commissioner of Income Tax Vs Mohammad Quddus and Sons
Patna High Court · (1985) 44 CTR 121 : (1986) 157 ITR 11 : (1985) 21 TAXMAN 226
Income Tax Act, 1961 — Section 147, 148, 149
High Courts27 Jul 1984Partly Allowed
Manzarul Haque Vs State of Bihar and Another
Patna High Court · AIR 1985 Patna 84 : (1985) PLJR 864
Land Acquisition Act, 1894 — Section 23
High Courts26 Jul 1984Allowed
Lamshmi Prasad Vs Badri Ram
Patna High Court · AIR 1985 Patna 119 : (1984) PLJR 930
Court Fees Act, 1870 — Article 11, 19(4), 19(5), 19(H), 19(I)
High Courts25 Jul 1984
Rajendra Pd. Singh @ Khiru Singh and Others Vs Ramuchit Singh @ Chhotan Singh
Patna High Court · (1984) PLJR 936
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts25 Jul 1984
Narayan Bijoy Kumar Vs Commissioner of Income Tax
Patna High Court · (1987) 163 ITR 695 : (1987) 30 TAXMAN 357
Income Tax Act, 1961 — Section 256(1), 40A(3)Income Tax Rules, 1962 — Rule 6DD(j)
High Courts25 Jul 1984Dismissed
Mohammad Zainul Abedin and Another Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 61 : (1985) 33 BLJR 232 : (1985) PLJR 58
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 32, 32(1), 38Bihar Panchayat Samitis and Zila Parishads (Conduct of Business) Rules, 1963 — Rule 3, 5(1), 7, 7(1)
High Courts25 Jul 1984
P. Anant, General Manager, Tata Iron and Steel Co. Ltd. and Others Vs The Employees State Insurance Corporation and Others Tata Engineering and Locomotive Co. Ltd. Vs Regional Director, Employees State Insurance Corporation
Patna High Court · (1984) PLJR 946
Constitution of India, 1950 — Article 14, 19Employees State Insurance Act, 1948 — Section 2, 2(13), 2(17), 2(9), 39Revenue Recovery Act, 1890 — Section 5
High Courts24 Jul 1984Allowed
Patliputra Co-operative House Construction Society Ltd., Patna Vs Kisho Sao and Another
Patna High Court · AIR 1985 Patna 221
Evidence Act, 1872 — Section 101, 104Land Acquisition Act, 1894 — Section 4, 41
High Courts24 Jul 1984
Bindeshwari Jha Vs The Union of India and Others
Patna High Court · (1985) PLJR 256
Mineral Concession Rules, 1960 — Rule 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 6(1)(c)
High Courts23 Jul 1984
Zaffar Khan Vs Ram Mahto and Others
Patna High Court · (1984) 32 BLJR 454
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 482
High Courts19 Jul 1984
Ajit Kumar Sinha Vs Anil Kumar Yadav and Others
Patna High Court · (1984) PLJR 904
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 13, 14, 14(6)
High Courts19 Jul 1984
Mahalliram Ramniranjan Das Vs Commissioner of Income Tax
Patna High Court · (1985) 47 CTR 65 : (1985) 156 ITR 885 : (1986) 29 TAXMAN 44
Income Tax Act, 1961 — Section 124(5), 124(6), 256(1)
High Courts18 Jul 1984Allowed
Hardeo Narayan Singh Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 3 : (1985) 33 BLJR 107 : (1985) PLJR 177
Arms Act, 1959 — Section 25(1)
High Courts17 Jul 1984
M/s. H.C. Pandya Vs Regional Labour Commissioner, (Central) and Others
Patna High Court · (1985) PLJR 447
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(v)(a)
High Courts17 Jul 1984Allowed
Maimun Nisa and Another Vs Mohammad Khodabin and Others
Patna High Court · AIR 1985 Patna 55 : (1985) 33 BLJR 228 : (1985) PLJR 23
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 51
High Courts17 Jul 1984Allowed
Life Insurance Corporation of India Vs Parmeshwar Prasad Bhadani and Another
Patna High Court · AIR 1985 Patna 98 : (1985) PLJR 119
Civil Procedure Code, 1908 (CPC) — Section 11, 9Evidence Act, 1872 — Section 115
High Courts17 Jul 1984
Bindeswari Parsad Yadav Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 806
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2(ee), 4
High Courts12 Jul 1984
Ramrup Mandal Vs The State of Bihar
Patna High Court · (1985) PLJR 501
Penal Code, 1860 (IPC) — Section 302, 34