COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,046 of 2,660

High Courts13 Apr 1982

Dr. Shailendra Nath Srivastava and Another Vs State of Bihar and Others

Patna High Court · AIR 1982 Patna 163 : (1982) PLJR 230

Bihar Legislature (Members Salaries, Allowances and Pension) Act, 1960 — Section 8Constitution of India, 1950 — Article 14, 19(1), 213Evidence Act, 1872 — Section 114

Read judgment

High Courts12 Apr 1982

Nandu Sao Vs The State of Bihar

Patna High Court · (1984) PLJR 156

Essential Commodities Act, 1955 — Section 6A, 6A, 6C

Read judgment

High Courts12 Apr 1982Partly Allowed

Taru Rani Choudhary Vs Cantonment Board, Dinapore and Others

Patna High Court · AIR 1982 Patna 204 : (1982) 30 BLJR 304 : (1982) PLJR 286

Cantonments Act, 1924 — Section 273Civil Procedure Code, 1908 (CPC) — Section 80

Read judgment

High Courts05 Apr 1982Dismissed

Temu Aspi Gabba and Others Vs State of Bihar and Others

Patna High Court · AIR 1982 Patna 236 : (1982) 30 BLJR 357

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 114

Read judgment

High Courts04 Apr 1982Dismissed

B.S. Jabbi Vs Labour Enforcement Officer (C) and Another

Patna High Court · (1983) 31 BLJR 177

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 23, 24, 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 17

Read judgment

High Courts01 Apr 1982Dismissed

Deepak and Others Vs State of Bihar and Others

Patna High Court · AIR 1982 Patna 126 : (1982) 30 BLJR 433 : (1982) PLJR 267

Constitution of India, 1950 — Article 136, 141, 15(4), 37, 46Evidence Act, 1872 — Section 115

Read judgment

High Courts31 Mar 1982Dismissed

Hansdeo Singh Vs Ghura Singh and Another

Patna High Court · AIR 1982 Patna 136 : (1982) 30 BLJR 427 : (1982) PLJR 265

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 115

Read judgment

High Courts30 Mar 1982

State of Bihar and Others Vs Ray Chandi Nath Sahay and Others

Patna High Court · AIR 1983 Patna 189

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3ALimitation Act, 1963 — Section 5

Read judgment

High Courts29 Mar 1982Dismissed

Arjun Prasad and Others Vs Biteshwar Singh

Patna High Court · AIR 1982 Patna 208 : (1982) 30 BLJR 395 : (1982) PLJR 397

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213

Read judgment

High Courts28 Mar 1982Dismissed

Devendra Kumar Mishra Vs The State of Bihar and others

Patna High Court · (1982) 03 PAT CK 0003

Advocates Act, 1961 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 25Legal Practitioners Act, 1879 — Section 3

Read judgment

High Courts26 Mar 1982Allowed

Sudhindra Chandra Mallik Vs State of Bihar and Others

Patna High Court · AIR 1982 Patna 142 : (1982) PLJR 344

Bihar Private Secondary Schools (Taking Over of Administration and Control) Ordinance, 1980 — Section 3Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 166, 226, 30

Read judgment

High Courts26 Mar 1982Allowed