COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,021 of 2,660

High Courts22 Feb 1984

Smt. Jayanti Devi Vs Srichand Mal Agrawal and Others

Patna High Court · AIR 1984 Patna 296 : (1984) PLJR 852

Civil Procedure Code, 1908 (CPC) — Section 98(2)Limitation Act, 1908 — Article 142Limitation Act, 1963 — Article 65, 31

High Courts22 Feb 1984Dismissed

State of Bihar Vs Dhajadhari Rai

Patna High Court · AIR 1985 Patna 187 : (1984) PLJR 957

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5

High Courts22 Feb 1984Allowed

Bidhu Bhusan Purcait and Others Vs S.A. Aziz and Others

Patna High Court · AIR 1985 Patna 165 : (1985) 33 BLJR 777 : (1984) PLJR 486

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 6(1), 80

High Courts22 Feb 1984

Khato Lal Dass and Another Vs Md. Jahiruddin Babar and Others

Patna High Court · AIR 1984 Patna 239 : (1984) 2 RCR(Rent) 221

Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 54

High Courts21 Feb 1984

M/s. Bharat Wagon and Engineering Co. Ltd Vs Assistant Labour Commissioner and Another

Patna High Court · (1984) PLJR 375

Industrial Disputes Act, 1947 — Section 33(2)(b), 36

High Courts21 Feb 1984

Sukhailal and Others Vs Saligram Dubey, Tahsildar

Patna High Court · (1985) CriLJ 771

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 148, 310

High Courts20 Feb 1984

Yogendra Singh Vs State of Bihar and Others

Patna High Court · (1985) CriLJ 889 : (1985) PLJR 883

National Security Act, 1980 — Section 10, 3, 8

High Courts17 Feb 1984Allowed

Bibi Jaibunnisa Vs Abdul Ghafoor and Others

Patna High Court · AIR 1984 Patna 257

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 102, 103, 104, 111

High Courts17 Feb 1984Dismissed

Haribans Singh Vs Basist Kumar and Others

Patna High Court · AIR 1984 Patna 220 : (1985) 33 BLJR 129 : (1984) PLJR 370

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 20 Rule 9, 100, 101

High Courts17 Feb 1984

Reyazul Haque Vs Mosst. Maimun Khatoon and Another

Patna High Court · (1985) PLJR 490

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 11(1), 14(4)

High Courts16 Feb 1984

Benoy Krishna Ghosh and Others Vs State of Bihar and Others

Patna High Court · (1985) 33 BLJR 517 : (1984) PLJR 356

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 471

High Courts15 Feb 1984Allowed

Paritosh Kumar Pal Vs State of Bihar and Others

Patna High Court · (1985) 33 BLJR 150 : (1984) PLJR 377

Civil Procedure Code, 1908 (CPC) — Section 19, 20Industrial Disputes Act, 1947 — Section 10, 2

High Courts15 Feb 1984

Basudeo Rai and Others Vs Altan Rai and Others

Patna High Court · AIR 1984 Patna 241 : (1984) 32 BLJR 531 : (1984) PLJR 349

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(3)

High Courts14 Feb 1984

Bijoy Kumar Azad Vs The State of Bihar and Others

Patna High Court · (1984) PLJR 818

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 113

High Courts14 Feb 1984Dismissed

Rameshwar Singh Vs Hari Narayan Singh and Others

Patna High Court · AIR 1984 Patna 277 : (1984) PLJR 827

Evidence Act, 1872 — Section 101, 102, 103, 104, 115Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 19

High Courts14 Feb 1984Allowed

Rupak Ltd. Vs Registrar of Companies and Others

Patna High Court · (1985) 33 BLJR 609 : (1984) 56 CompCas 206 : (1984) PLJR 429

Companies Act, 1956 — Section 100, 101, 102, 103, 155

High Courts13 Feb 1984Dismissed

Ujjal Singh and Sons and Others Vs Rajendra Kr. Kedia and Others

Patna High Court · AIR 1986 Patna 162 : (1986) 2 RCR(Rent) 71

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 13(1)

High Courts11 Feb 1984Dismissed

Smt. Sarswati Devi Vs Smt. Kausalya Devi and Others

Patna High Court · AIR 1984 Patna 365 : (1984) 32 BLJR 585 : (1984) PLJR 656

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(1)

High Courts08 Feb 1984Partly Allowed

Smt. Kanti Modih Vs Bhagwat Prasad Bhuwalka

Patna High Court · AIR 1985 Patna 16 : (1985) PLJR 26

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 6 Rule 17, 115, 115(1)

High Courts07 Feb 1984Allowed

Kaushalya Devi and Others Vs Gopal Ram and Another

Patna High Court · (1985) 33 BLJR 677 : (1984) PLJR 467

Transfer of Property Act, 1882 — Section 109