COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,018 of 2,660

High Courts06 Apr 1984Allowed

Registrar, High Court, Patna and Another Vs The Sub-Divisional Magistrate-cum-the Competent Authority and Others

Patna High Court · AIR 1984 Patna 325 : (1984) 32 BLJR 575

Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 2, 3, 4Patna High Court Judges Service Condition Rules, 1956 — Rule 2A, 2C

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High Courts06 Apr 1984

Usha Sales (Pvt.) Limited Vs The State of Bihar

Patna High Court · (1984) PLJR 664 : (1985) 58 STC 217

Income Tax Act, 1961 — Section 139, 147, 148, 149, 150

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High Courts06 Apr 1984Dismissed

Shiv Shankar Prasad Vs Union of India(UOI)

Patna High Court · AIR 1984 Patna 348 : (1986) 34 BLJR 39 : (1984) PLJR 744

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)

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High Courts05 Apr 1984Dismissed

Ganesh Prasad Vs Deo Nandan Raut and Others

Patna High Court · AIR 1985 Patna 94 : (1985) 33 BLJR 736 : (1984) PLJR 659

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 54

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High Courts05 Apr 1984

ADDL. COMMISSIONER OF INCOME TAX Vs SITARAM RATHI.

Patna High Court · (1984) 43 CTR 317 : (1984) 19 TAXMAN 79

Income Tax Act, 1961 — Section 185, 256(2)

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High Courts04 Apr 1984Dismissed

Anandi Prasad and Another Vs Nandan Das and Others

Patna High Court · (1986) 34 BLJR 33 : (1984) PLJR 709

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(6), 35, 37

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High Courts04 Apr 1984

Jagar Nath Trading Co. and Others Vs State of Bihar

Patna High Court · (1984) 32 BLJR 411 : (1984) PLJR 871

Constitution of India, 1950 — Article 19

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High Courts04 Apr 1984Dismissed

State Trading Corporation and Another Vs Vaishali Shoe Co. Ltd.

Patna High Court · AIR 1984 Patna 291 : (1984) PLJR 880

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts04 Apr 1984Allowed

Suraj Mandar and Others Vs Dev Mishra and Others

Patna High Court · AIR 1984 Patna 378 : (1985) 33 BLJR 29 : (1984) PLJR 817

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts04 Apr 1984

Kokil Prasad Singh Vs Nandoo Rai and Another

Patna High Court · (1985) 33 BLJR 657 : (1984) PLJR 458

Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 145, 146

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High Courts03 Apr 1984Dismissed

Smt. Jyotsna Mehta Vs Ram Bahadur Thakur and Co. and Another

Patna High Court · AIR 1985 Patna 59 : (1985) PLJR 39

Civil Procedure Code Amendment Act, 1976 — Section 58(4), 72, 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

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High Courts02 Apr 1984

Krishna Prasad and Others Vs Mosmat. Daho Devi and Another

Patna High Court · (1985) PLJR 302

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(a), 14(8)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts30 Mar 1984Dismissed

Umesh Prasad Singh Vs State of Bihar

Patna High Court · (1984) 32 BLJR 470

Constitution of India, 1950 — Article 14, 141Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 433Penal Code, 1860 (IPC) — Section 54, 55, 55A, 57

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High Courts30 Mar 1984Allowed

Mahanth Kishun Das Vs Most. Phool Kumari and Others

Patna High Court · (1984) 32 BLJR 365

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Mar 1984

Jai Kishun Sah and Others Vs The State of Bihar and Others

Patna High Court · (1988) PLJR 606

Essential Commodities Act, 1955 — Section 6A, 6C(2), 7

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High Courts30 Mar 1984

Umesh Prasad Singh Vs State of Bihar and Others

Patna High Court · (1984) CriLJ 1831

Constitution of India, 1950 — Article 14, 141Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 433Penal Code, 1860 (IPC) — Section 54, 55, 55A, 57

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High Courts30 Mar 1984