High Courts03 Oct 1980
Resham Lal Yadav and Others Vs State of Bihar
Patna High Court · (1981) 29 BLJR 647 : (1981) PLJR 176
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,057 of 2,660
High Courts01 Oct 1980Dismissed
Laxmi Narain Gurmaita Vs Ram Narain Mehta and Others
Patna High Court · AIR 1981 Patna 155 : (1982) 30 BLJR 40 : (1980) PLJR 525
Bihar Panchayat Election Rules, 1959 — Rule 70, 82Constitution of India, 1950 — Article 226, 226(3)
High Courts01 Oct 1980
Bajranglal Agrawal and others Vs The State of Bihar
Patna High Court · (1989) PLJR 767
Criminal Procedure Code, 1973 (CrPC) — Section 438Essential Commodities Act, 1955 — Section 2(i), 7
High Courts25 Sept 1980
Bhubneshwar Prasad Yaduka Vs Anchal Adhikari and Others
Patna High Court · (1981) 29 BLJR 1
Minimum Wages Act, 1948 — Section 20
High Courts25 Sept 1980Dismissed
Smt. Sunania Devi and Another Vs Additional Member, Board of Revenue, Patna and Others
Patna High Court · AIR 1981 Patna 273 : (1981) 29 BLJR 344 : (1981) PLJR 136
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 39, 4, 5Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts25 Sept 1980Allowed
Ganesh Ram Vs Smt. Ramlakhan Devi and Another
Patna High Court · AIR 1981 Patna 36 : (1981) PLJR 1 : (1981) 1 RCR(Rent) 363
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 105
High Courts23 Sept 1980
Damodar Dubey Vs The State of Bihar
Patna High Court · (1984) PLJR 441
Penal Code, 1860 (IPC) — Section 324, 326
High Courts23 Sept 1980
Chandrika Sah Vs Additional Member, Board of Revenue and Others
Patna High Court · (1981) 29 BLJR 305 : (1981) PLJR 124
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts19 Sept 1980Dismissed
Satyadeo Singh and Others Vs The State of Bihar and Others
Patna High Court · (1981) PLJR 515
Constitution of India, 1950 — Article 14, 16, 162, 226, 227
High Courts18 Sept 1980Allowed
Ramprichhan Singh and Others Vs Ram Chhabila Singh and Others
Patna High Court · AIR 1981 Patna 131 : (1981) 29 BLJR 497
Limitation Act, 1963 — Article 61, 30Transfer of Property Act, 1882 — Section 60
High Courts18 Sept 1980Allowed
Kashi Prasad and Shyam Babu Prasad Vs The State of Bihar and Another
Patna High Court · (1980) PLJR 281
Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 468Dowry Prohibition Act, 1961 — Section 3, 4, 5, 7
High Courts10 Sept 1980
Workmen of Indian Oil Corporation Ltd. and Others Vs Management of Indian Oil Corporation Ltd. and Others
Patna High Court · (1981) 29 BLJR 718
Industrial Disputes Act, 1947 — Section 10
High Courts09 Sept 1980
Jalpa Tudu and Others Vs Commissioner of Bhagalpur Division and Others
Patna High Court · (1981) 29 BLJR 473
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 5
High Courts08 Sept 1980Allowed
State of Bihar Vs Hari Krishna Sahai and Others
Patna High Court · (1981) PLJR 251
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 173(1)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 496
High Courts06 Sept 1980
Kashi Prasad Harilalka Vs Joint Secretary, Government of India, Ministry of Agriculture and Irrigation Department and Others
Patna High Court · (1981) 29 BLJR 189
Constitution of India, 1950 — Article 14, 19, 21, 245, 246Essential Commodities Act, 1955 — Section 13, 2, 3, 5Industries (Development and Regulation) Act, 1951 — Section 18
High Courts06 Sept 1980
Mahanth Ramswaroop Giri Vs The Commissioner and Others
Patna High Court · (1980) PLJR 378
Constitution of India, 1950 — Article 226, 227
High Courts05 Sept 1980Dismissed
Sitesh Kishore Pandey and Others Vs Ramesh Kishore Pandey and Others
Patna High Court · AIR 1981 Patna 339 : (1981) 29 BLJR 382 : (1981) PLJR 364
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Succession Act, 1925 — Section 114Transfer of Property Act, 1882 — Section 14
High Courts03 Sept 1980
State of Bihar Vs Ram Bachan Singh and Others
Patna High Court · (1981) 29 BLJR 212
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 227, 313, 366Penal Code, 1860 (IPC) — Section 109, 148, 149, 302
High Courts02 Sept 1980Allowed
Moghal Singh and Others Vs Member, Board of Revenue and Others
Patna High Court · AIR 1981 Patna 302
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts29 Aug 1980Allowed
Chandar Sah and Others Vs Mst. Godhani and Others
Patna High Court · AIR 1981 Patna 43 : (1981) 29 BLJR 146 : (1980) PLJR 423