High Courts22 May 1980
Prakash Jha Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 462
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2(k), 2(m)Industrial Disputes Act, 1947 — Section 2(j), 2(k), 25F
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,060 of 2,660
High Courts21 May 1980Dismissed
Ranjit Singh Vs Dr. Sarda Ranjan Prasad Sinha
Patna High Court · AIR 1981 Patna 102 : (1981) 29 BLJR 367
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts21 May 1980Allowed
The Bihar State Board of Religious Trust, Patna Vs The Patna Brick Manufacturing Co. and Another
Patna High Court · AIR 1981 Patna 90 : (1980) PLJR 412
Bihar Hindu Religious Trusts Act, 1950 — Section 28(1), 28(2), 72
High Courts21 May 1980Allowed
Baidyanath Prasad Mishra and Others Vs The State of Bihar and Others
Patna High Court · AIR 1981 Patna 24 : (1981) PLJR 425
Hindu Succession Act, 1956 — Section 6Registration Act, 1908 — Section 17
High Courts19 May 1980Dismissed
Sri Asutosh Gupta and Others Vs The State of Bihar and Others
Patna High Court · (1981) PLJR 226
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6
High Courts15 May 1980Allowed
M/s. J.D. Jones and Co. (Bihar) Ltd. Vs State of Bihar and Others
Patna High Court · (1981) PLJR 262
Industrial Disputes Act, 1947 — Section 17, 19, 19(6)
High Courts14 May 1980Allowed
Budha Singh Vs The State of Bihar and Others
Patna High Court · AIR 1981 Patna 149
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 4Bihar Private Forest Act, 1947 — Section 73
High Courts14 May 1980
Rameshwar Lall Agarwal Vs Union of India (UOI) and Others
Patna High Court · (1982) 133 ITR 545 : (1980) PLJR 441 : (1981) 6 TAXMAN 89
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1)
High Courts06 May 1980
Inar Hazara @ Hazara Vs Rambriksha Hazara and Others
Patna High Court · (1981) 29 BLJR 351 : (1981) PLJR 192
Bihar Land Reforms Act, 1950 — Section 4, 5(2)
High Courts05 May 1980Dismissed
Raj Kumar Prasad Vs Uchit Narain Singh
Patna High Court · AIR 1980 Patna 242 : (1980) PLJR 195
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 13(1), 2Transfer of Property Act, 1882 — Section 106
High Courts02 May 1980Allowed
Satya Narain Singh Vs Janardan Kanth and Others
Patna High Court · (1980) PLJR 333
Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a)
High Courts02 May 1980
Babu Lal Yadav and Others Vs State of Bihar
Patna High Court · (1981) 29 BLJR 20 : (1980) PLJR 396
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 2, 209, 309Penal Code, 1860 (IPC) — Section 302, 396
High Courts02 May 1980
J.P. Saraogi Vs Jamal Ahmad and Another
Patna High Court · (1981) CriLJ 543
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482
High Courts01 May 1980
Brahameshwar Prasad Sinha and etc. Vs State of Bihar
Patna High Court · (1983) CriLJ 8
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 421Penal Code, 1860 (IPC) — Section 70
High Courts01 May 1980Dismissed
Mohanlal Sah Vs Sabitri Devi Poddar
Patna High Court · AIR 1980 Patna 282 : (1980) PLJR 359 : (1981) 1 RCR(Rent) 129
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 13(1)Contract Act, 1872 — Section 38
High Courts25 Apr 1980Partly Allowed
Jagdish Prasad Kesharwani Vs Fertilizer Corporation of India Ltd., Sindri
Patna High Court · AIR 1981 Patna 58 : (1981) 29 BLJR 241
Contract Act, 1872 — Section 10, 73
High Courts24 Apr 1980
Ramprabesh Rai and Others Vs Bishun Mandal
Patna High Court · (1981) CriLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 147, 192Penal Code, 1860 (IPC) — Section 147, 148, 379, 427
High Courts24 Apr 1980
Ram Prabesh Rai and Others Vs Bishun Mandal
Patna High Court · (1981) 29 BLJR 93 : (1980) PLJR 419
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 147, 192Penal Code, 1860 (IPC) — Section 147, 148, 379, 427
High Courts24 Apr 1980
Mr. Hassan Jan Vs State of Bihar and Others
Patna High Court · (1980) 2 LLJ 358
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 2, 20, 3, 30Payment of Wages Act, 1936 — Section 4
High Courts23 Apr 1980Allowed
Harish Tara Refactories Private Ltd., Ranchi Vs State of Bihar and Others
Patna High Court · AIR 1982 Patna 99
Mineral Concession Rules, 1960 — Rule 24, 24(1), 24(3), 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 30