COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,014 of 2,660

High Courts06 Jun 1984Dismissed

Kapildeo Narain Singh Vs Deputy Collector, Land Reforms and Others

Patna High Court · AIR 1985 Patna 183 : (1984) PLJR 846

Bihar Money Lenders Act, 1974 — Section 12, 3Bihar Money Lenders Rules, 1977 — Rule 10, 10(1), 9, 9(1)Constitution of India, 1950 — Article 14

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High Courts06 Jun 1984

Bibi Birjis Jahan Vs Sayed Jameel Ahsan and Others

Patna High Court · (1985) PLJR 788

Guardians and Wards Act, 1890 — Section 7, 9, 9(3)

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High Courts01 Jun 1984

Madan Mohan Choudhary Vs State of Bihar

Patna High Court · (1985) CriLJ 1754

Criminal Procedure Code, 1973 (CrPC) — Section 438, 79, 80, 81

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High Courts31 May 1984Allowed

Santosh Kumar Banerjee Vs Krishna Kant Gupta and Another

Patna High Court · AIR 1985 Patna 124 : (1984) PLJR 890

Easements Act, 1882 — Section 13, 15

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High Courts31 May 1984

M/s Kiran Machinery Stores and Others Vs The State Bank of India and Others

Patna High Court · (1984) PLJR 963

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6, 115

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High Courts25 May 1984

Jadunandan Prasad Sah Vs Jainandan Pd. Chaudhary and Others

Patna High Court · (1984) PLJR 862

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High Courts25 May 1984

Satya Narain Bhagat and Another Vs State of Bihar

Patna High Court · (1985) CriLJ 747 : (1984) PLJR 837

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 366, 498

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High Courts25 May 1984Allowed

Indian Oil Corporation Limited and Others Vs Kamlakar Dubey and Another

Patna High Court · AIR 1985 Patna 103 : (1984) PLJR 900

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts23 May 1984

Commissioner of Income Tax Vs Varieties

Patna High Court · (1985) 48 CTR 298 : (1985) 154 ITR 293 : (1985) 20 TAXMAN 297

Income Tax Act, 1961 — Section 154, 254, 256(2), 66(2)

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High Courts23 May 1984Allowed

Surendra Prasad Vs Shailendra Prasad and Others

Patna High Court · AIR 1985 Patna 189

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts23 May 1984Dismissed

Bihar State Electricity Board and Others Vs Ramautar Chokhani and Others

Patna High Court · AIR 1985 Patna 217

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Electricity Act, 1910 — Section 24

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High Courts23 May 1984Dismissed

Raj Kumar Karak Vs The State

Patna High Court · (1985) 33 BLJR 623 : (1985) PLJR 179

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 20

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High Courts22 May 1984

Rajendra Prasad Choudhary Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 163

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 2(b)Constitution of India, 1950 — Article 226, 227

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High Courts22 May 1984

National Insurance Company Ltd. Vs Lachminiya Devi and Others

Patna High Court · (1988) PLJR 600

Motor Vehicles Act, 1988 — Section 41, 95(1)(i)

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High Courts22 May 1984

Nand Keshwar Singh and Others Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 608

Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 3, 3(2), 3(3), 3(4), 3(4)(a)

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High Courts21 May 1984

Permeshwari Devi and Others Vs Sobha Devi and Others

Patna High Court · AIR 1985 Patna 225 : (1984) PLJR 868

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2(9), 4(1)

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High Courts21 May 1984

Bihar State Road Transport Corporation Vs Commissioner of Income Tax

Patna High Court · (1984) 149 ITR 208

Income Tax Act, 1961 — Section 217, 256(1)

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High Courts21 May 1984

Jamunadas Mannalal Vs Commissioner of Income Tax

Patna High Court · (1985) 152 ITR 261

Income Tax Act, 1961 — Section 139(1)(a), 271(1)(a)

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High Courts21 May 1984Dismissed

Chhedi Prasad Singh Vs State of Bihar and Others

Patna High Court · (1985) 33 BLJR 50

Constitution of India, 1950 — Article 226, 227

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High Courts18 May 1984

Commissioner of Income Tax Vs Subhagchand Kapoorchand

Patna High Court · (1985) 153 ITR 804 : (1984) 19 TAXMAN 377

Income Tax Act, 1961 — Section 271(1)

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