High Courts21 May 1982
Radheshyam Gupta and Others Vs Bidyanand Gupta and Another
Patna High Court · (1982) 30 BLJR 418 : (1982) PLJR 366
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,045 of 2,660
High Courts21 May 1982Allowed
Sk. Halaluddin and Others Vs Nabi Hasan and Others
Patna High Court · AIR 1982 Patna 228 : (1982) 30 BLJR 457 : (1983) PLJR 16
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 2, 43Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 48Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 May 1982Dismissed
Madhu Lal Singh Vs Dhonga Mandal
Patna High Court · AIR 1983 Patna 60 : (1982) 30 BLJR 473 : (1982) PLJR 456
Transfer of Property Act, 1882 — Section 58
High Courts19 May 1982Dismissed
Ghan Shyam Das Gupta Vs Devi Lal and Others
Patna High Court · AIR 1982 Patna 187 : (1982) PLJR 339 : (1983) 2 RCR(Rent) 316
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11
High Courts18 May 1982
Raja Mahto and Another Vs Mangal Mahto and Others
Patna High Court · AIR 1982 Patna 235 : (1982) 30 BLJR 453 : (1982) PLJR 392
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 4
High Courts14 May 1982Dismissed
Most. Monaka Kuer Vs Most. Monaka Kuer (Substituted in place of Most. Nirwano Kuer O.P. No. 1) and Others
Patna High Court · (1982) 30 BLJR 379 : (1998) PLJR 358 : (1982) PLJR 358
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4(c)
High Courts14 May 1982Allowed
Jagnarayan Mishra and Another Vs Ramadhar Pathak and Others
Patna High Court · AIR 1982 Patna 183 : (1982) 30 BLJR 361
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts14 May 1982Dismissed
Nabudi Mahto and Others Vs Ramchandra Singh and Others
Patna High Court · AIR 1982 Patna 202 : (1982) 30 BLJR 360
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2, 2(9), 3, 4
High Courts14 May 1982Dismissed
Syed Askari Hadi Ali Augustine Imam Vs Awadh Nandan Singh
Patna High Court · (1982) 30 BLJR 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts14 May 1982Allowed
Nand Lal Sah Vs Ram Kali Devi and Others
Patna High Court · AIR 1982 Patna 184 : (1982) 30 BLJR 359 : (1982) PLJR 300
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4)Evidence Act, 1872 — Section 138
High Courts12 May 1982Allowed
Tata Iron and Steel Co. Ltd. Vs Padala Appanna
Patna High Court · (1984) 32 BLJR 26
Constitution of India, 1950 — Article 113, 120, 122, 311Industrial Employment (Standing Orders) Act, 1946 — Section 2Limitation Act, 1963 — Section 13
High Courts07 May 1982Allowed
Manager Thakur Vs Narain Pd. Singh
Patna High Court · AIR 1982 Patna 203
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts06 May 1982Allowed
Kundan Bahadur Singh and Others Vs Patna Municipal Corporation
Patna High Court · (1984) 32 BLJR 69
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138
High Courts30 Apr 1982Dismissed
Hochest Pharmaceutical Ltd. and Another Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 367
Constitution of India, 1950 — Article 14, 19, 286
High Courts30 Apr 1982Dismissed
Hoechst Pharmaceutical Ltd. and Another Vs The State of Bihar and Others
Patna High Court · (1982) 51 STC 66
Constitution of India, 1950 — Article 14, 19, 286
High Courts29 Apr 1982Allowed
Thakur Sah Vs Sheo Pujan Prasad and Others
Patna High Court · AIR 1982 Patna 185 : (1982) 30 BLJR 393 : (1982) PLJR 297
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1963 — Article 64, 65, 66
High Courts29 Apr 1982Dismissed
Mrs. Manjita Srivastava Vs The Chancellor and Others
Patna High Court · (1983) PLJR 1
Constitution of India, 1950 — Article 12, 226, 227
High Courts28 Apr 1982Allowed
Rajan Sharma Vs Jagdish Purbey and Others
Patna High Court · AIR 1982 Patna 171 : (1982) 30 BLJR 303 : (1982) PLJR 284
Civil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts26 Apr 1982Allowed
Sitaram Kedia Vs The State of Bihar
Patna High Court · (1983) PLJR 194
Criminal Procedure Code, 1973 (CrPC) — Section 432Essential Commodities Act, 1955 — Section 7
High Courts21 Apr 1982Allowed
Bishwanath Prasad Verma Vs Bhagwat Pandey and Another
Patna High Court · AIR 1982 Patna 219 : (1982) 30 BLJR 403 : (1982) PLJR 424
Bihar Town Planning and Improvement Trust Act, 1951 — Section 151, 85Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Evidence Act, 1872 — Section 101, 110, 115