High Courts01 Dec 1983
Sheo Shankar Pd. Singh and Others Vs Ganga Prasad and Others
Patna High Court · (1984) PLJR 391
Bihar Land Reforms Act, 1950 — Section 2(j), 5, 5(1)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,025 of 2,660
High Courts30 Nov 1983Allowed
Narain Shastri and Others Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 304
High Courts29 Nov 1983Dismissed
Chandra Shekhar Rai Vs State of Bihar and Others
Patna High Court · AIR 1984 Patna 167 : (1984) PLJR 295
Bihar Panchayat Election Rules, 1959 — Rule 72, 75, 77Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1), 139
High Courts28 Nov 1983Dismissed
Babulal Soren and Others Vs Mt. Singa Soren and Others
Patna High Court · AIR 1984 Patna 232 : (1984) 32 BLJR 561
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151
High Courts25 Nov 1983Dismissed
Dhautal Singh and Others Vs Bhola Sah and Others
Patna High Court · (1984) 32 BLJR 545
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 379
High Courts24 Nov 1983Allowed
Arya Samaj and Another Vs State of Bihar and Others
Patna High Court · (1984) 32 BLJR 166
Constitution of India, 1950 — Article 226, 227, 29, 30
High Courts22 Nov 1983Dismissed
Janki Ram and Another Vs Amir Chand Ram and Others
Patna High Court · AIR 1984 Patna 191 : (1984) PLJR 407
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 102, 17, 18, 21
High Courts21 Nov 1983Dismissed
Raja Ram Singh and Another Vs Kapildeo Singh and Others
Patna High Court · AIR 1984 Patna 140
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts18 Nov 1983
Jagarnath Thakur and Another Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 310
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(1), 11(1)Bihar Tenancy Act, 1885 — Section 112A
High Courts17 Nov 1983
Anirudh Singh and Others Vs Krishna Bihari Singh and Others
Patna High Court · (1985) PLJR 979
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 152, 153
High Courts15 Nov 1983
Bibi Sobaratan and Another Vs Md. Kamaluddin
Patna High Court · (1985) PLJR 878
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 26A, 3, 4(c)
High Courts15 Nov 1983
Girja Rai Vs Ghafoor Mian
Patna High Court · (1984) PLJR 288
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(1), 4(c)
High Courts12 Nov 1983Dismissed
Bharat Roadways and Another Vs Shailendra Kumar Birla
Patna High Court · AIR 1984 Patna 187 : (1985) 1 RCR(Rent) 100
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11, 19, 19(1)Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Nov 1983Allowed
Adalat Choudhary Vs Satan Choudhary and Others
Patna High Court · AIR 1984 Patna 223 : (1984) PLJR 925
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 18 Rule 17A
High Courts09 Nov 1983Allowed
Surya Narain Poddar Vs Chulhai Rajak and Others
Patna High Court · AIR 1984 Patna 151
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4), 115
High Courts09 Nov 1983Allowed
Annapurna Agrawal and Others Vs Jitendra Kumar Sinha and Another
Patna High Court · AIR 1984 Patna 215 : (1984) PLJR 395
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7
High Courts08 Nov 1983
Surya Kant Jha Vs Brahmdeo Jha and Others
Patna High Court · (1984) PLJR 714
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts03 Nov 1983Dismissed
Yubrani Lok Rajya Lakshmi Vs Yubraj Brajendra Kishore Singh
Patna High Court · (1984) 32 BLJR 182
Criminal Procedure Code, 1973 (CrPC) — Section 107Hindu Marriage Act, 1955 — Section 10, 13
High Courts03 Nov 1983Allowed
The Multipurpose Co-operative Society, Salmari and Another Vs The State of Bihar and Others
Patna High Court · AIR 1984 Patna 128
Bihar Land Reforms Act, 1950 — Section 7(1), 7A, 7B, 7CConstitution of India, 1950 — Article 226
High Courts03 Nov 1983
Dr. P. Dayal Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 134
Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 2(c)Patna University Act, 1976 — Section 53(2)