COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,027 of 2,660

High Courts29 Sept 1983

Ramanand Singh and Others Vs Bidayapati Devi and Others

Patna High Court · (1985) PLJR 15

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)Bihar Tenancy Act, 1885 — Section 48ECivil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts28 Sept 1983Allowed

Ram Prasad Mahton and Others Vs Babu Jagoo Mahton and Others

Patna High Court · AIR 1984 Patna 158 : (1984) 32 BLJR 48

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts28 Sept 1983Allowed

The Governing Body of Karim City College and Others Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 71 : (1984) 32 BLJR 142 : (1984) PLJR 86

Bihar State Universities Act, 1976 — Section 34, 57A, 57A(1), 59Constitution of India, 1950 — Article 30

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High Courts28 Sept 1983

Sunil Srivastava Vs Union of India(UOI) and Another

Patna High Court · (1984) 39 CTR 95 : (1984) 145 ITR 356 : (1984) 19 TAXMAN 29

Estate Duty Act, 1953 — Section 83Estate Duty Rules, 1953 — Rule 41Income Tax Act, 1922 — Section 41, 61

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High Courts28 Sept 1983

Jagdish Pandey Vs State of Bihar and Others

Patna High Court · (1984) 32 BLJR 155

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts28 Sept 1983

Chhagan Lal Vs Aditya Prasad and Others

Patna High Court · (1984) 32 BLJR 132 : (1984) PLJR 121

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 8(1)(b), 8(1)(c)

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High Courts27 Sept 1983Allowed

Hindustan Petroleum Corporation Ltd. Vs State of Bihar and Others

Patna High Court · (1984) 32 BLJR 268 : (1984) PLJR 75 : (1985) 58 STC 61

COMPANIES ACT, 1956 — Section 617

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High Courts27 Sept 1983Allowed

Sita Ram Bharati Vs Bhairo Bharati and Others

Patna High Court · AIR 1984 Patna 160

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4

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High Courts24 Sept 1983Dismissed

Suraj Singh Vs Rajnarain Lal and Another

Patna High Court · AIR 1984 Patna 155 : (1984) PLJR 285

Civil Procedure Code, 1908 (CPC) — Section 115, 148

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High Courts23 Sept 1983

Toesh Kumar Vs The State of Bihar and Others

Patna High Court · (1984) PLJR 341

Companies Act, 1956 — Section 314

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High Courts23 Sept 1983

Shiv Narain Choudhary and 3 Others Vs The State of Bihar

Patna High Court · (1985) PLJR 935

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 144, 379

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High Courts23 Sept 1983

Rajendra Prasad Vs The Chancellor, Magadh University, and Others

Patna High Court · (1984) PLJR 316

Bihar State Universities Act, 1976 — Section 57A(2)(c), 57A(3)(a)Bihar State University Service Commission Act, 1976 — Section 2(9)

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High Courts22 Sept 1983Dismissed

Harihar Singh Vs State of Bihar and Others

Patna High Court · AIR 1984 Patna 57 : (1984) 32 BLJR 151 : (1984) PLJR 60

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 45B

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High Courts22 Sept 1983

Additional Commissioner of Income Tax Vs Hanuman Agarwal

Patna High Court · (1984) 42 CTR 15 : (1984) 40 CTR 15 : (1985) 151 ITR 150 : (1984) 17 TAXMAN 19

Income Tax Act, 1961 — Section 131, 68

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High Courts21 Sept 1983Dismissed

M.L. Biswas and Co. and Another Vs State of Bihar

Patna High Court · (1984) 32 BLJR 177

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 120B, 409, 418, 420, 468Prevention of Corruption Act, 1988 — Section 5

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High Courts21 Sept 1983Allowed