High Courts01 Feb 1983Allowed
Bibi Magboolam and Others Vs SK. Hanif and Another
Patna High Court · (1983) 31 BLJR 280 : (1983) PLJR 211
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4(c)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,038 of 2,660
High Courts31 Jan 1983Dismissed
Umanath Rai and Others, etc. Vs State of Bihar and Others
Patna High Court · AIR 1983 Patna 181
Land Acquisition Act, 1894 — Section 4, 6
High Courts31 Jan 1983Allowed
General Manager, Oriental Fire and General Insurance Co. Ltd. and Another Vs Mahendra Prasad Gupta
Patna High Court · AIR 1983 Patna 190 : (1985) 57 CompCas 42 : (1983) PLJR 711
Arbitration Act, 1940 — Section 8, 8(2)Motor Vehicles Act, 1988 — Section 95
High Courts31 Jan 1983Allowed
The General Manager, the Oriental Fire and General Insurance Co. Ltd. and another Vs Mahendra Pd. Gupta
Patna High Court · (1983) PLJR 727
Arbitration Act, 1940 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Jan 1983Allowed
Hafiz Mohd. Nabijan Vs Tata Iron and Steel Co. Ltd. and Others
Patna High Court · (1983) 31 BLJR 472
Industrial Disputes Act, 1947 — Section 2Specific Relief Act, 1963 — Section 14
High Courts31 Jan 1983Dismissed
Umanath Rai and Others Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 377
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5A, 6, 8
High Courts29 Jan 1983Allowed
Md. Zulfikar Hussain and Others Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 409
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 1983Allowed
Sachchidanand Kishore Verma Vs Heeranand
Patna High Court · (1983) 31 BLJR 294 : (1983) PLJR 233
Transfer of Property Act, 1882 — Section 106
High Courts27 Jan 1983Allowed
Sachchidanand Kishore Varma and Vs Heeranand and etc.
Patna High Court · AIR 1983 Patna 276
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Jan 1983Allowed
Jashwant Singh Vs Smt. Darshan Kaur and Others
Patna High Court · AIR 1983 Patna 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 8 Rule 6A, Order 8 Rule 6F
High Courts27 Jan 1983Allowed
Sardar Jashwant Singh Vs Smt. Darshan Kaur and Others
Patna High Court · (1983) 31 BLJR 265 : (1983) PLJR 285
High Courts27 Jan 1983
Karunamoy Dutta and Others Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 244
Chotanagpur Tenancy Act, 1908 — Section 258Limitation Act, 1963 — Article 113
High Courts24 Jan 1983Allowed
S. Ramchandran and Another Vs State of Bihar and Another
Patna High Court · (1983) 31 BLJR 313
Constitution of India, 1950 — Article 14, 16, 162, 226, 227
High Courts21 Jan 1983Allowed
Chandrawati Devi, Mira Devi, Mosstt. Mohna Devi and Dharamshila Devi @ Asha Devi Vs State of Bihar
Patna High Court · (1983) PLJR 209
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 313(b), 353(6), 353(7)
High Courts21 Jan 1983Allowed
R.B. Mishra Vs State of Bihar and Others
Patna High Court · AIR 1983 Patna 250 : (1984) PLJR 48
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Article 60, 27
High Courts21 Jan 1983Allowed
R.B. Mishra Vs State of Bihar
Patna High Court · (1983) 31 BLJR 441
Constitution of India, 1950 — Article 13, 226, 227, 254Limitation Act, 1963 — Section 27, 28
High Courts21 Jan 1983
Tata Engineering and Locomotive Co. Ltd. Vs State of Bihar
Patna High Court · (1983) 31 BLJR 501
Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25F
High Courts21 Jan 1983Allowed
Kalika Singh and Another Vs Awadhesh Narain Singh and Others
Patna High Court · AIR 1983 Patna 149
Succession Act, 1925 — Section 283(1)
High Courts20 Jan 1983Dismissed
Maula Bux Ansari and Others Vs Ram Rup Sah @ Ram Swaroop Sah
Patna High Court · (1983) PLJR 493 : (1983) CriLJ 1215
Code Of Criminal Procedure, 1973 &mdash: Section 144, 144(1), 144(2), 144(3), 144(4), 145
High Courts20 Jan 1983Dismissed
Maksudan Raut and Others Vs State of Bihar and Others
Patna High Court · AIR 1983 Patna 186
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 32Bihar Panchayat Samitis and Zila Parishads (Conduct of Business) Rules, 1963 — Rule 29, 43, 5, 7, 7(2)Constitution of India, 1950 — Article 226