High Courts09 Jan 1980
Md. Idris Vs State of Bihar and Others
Patna High Court · (1980) CriLJ 764 : (1980) PLJR 115
Criminal Procedure Code, 1973 (CrPC) — Section 156, 164, 361Penal Code, 1860 (IPC) — Section 120B, 361, 366
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,064 of 2,660
High Courts08 Jan 1980Allowed
Radhaballav Chaturvedi and Others Vs State of Bihar and Others
Patna High Court · AIR 1981 Patna 223 : (1981) 29 BLJR 453
Bihar Public Irrigation and Drainage Works Act, 1947 — Section 25ABihar Public Irrigation and Drainage Works Rules, 1948 — Rule 3Bihar Tenancy Act, 1885 — Section 103A(2), 3(1)
High Courts05 Jan 1980Dismissed
State of Bihar Vs Deomani Bhagat and Others
Patna High Court · AIR 1980 Patna 265 : (1980) PLJR 456
Land Acquisition Act, 1894 — Section 9(2)
High Courts02 Jan 1980Allowed
Ishwardayal Singh and Mahendra Singh Vs The State of Bihar
Patna High Court · (1980) PLJR 34
Criminal Procedure Code, 1973 (CrPC) — Section 323, 397, 397(2), 397(3), 448Penal Code, 1860 (IPC) — Section 323, 324, 34, 448, 452
High Courts21 Dec 1979
Messrs Non-Vegetarian Refreshment Room and Another Vs Shri Sheojee Prasad and Others
Patna High Court · (1980) PLJR 489
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 182Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Dec 1979
Jute and Gunny Brokers Private Ltd. and Another Vs The State of Bihar
Patna High Court · AIR 1980 Patna 225
Land Acquisition Act, 1894 — Section 23, 24, 4
High Courts21 Dec 1979Dismissed
Jiwachhlal Saraf Vs The State of Bihar
Patna High Court · (1980) PLJR 178
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 173(1), 173(1)(a), 173(8)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 467
High Courts20 Dec 1979Allowed
Mahendra Jha and Another Vs Krishnachandra Jha and Others
Patna High Court · (1980) PLJR 470
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 48 Rule 2
High Courts20 Dec 1979Allowed
Sachida Prasad Singh and Others Vs Giraja Prasad Singh and Another
Patna High Court · AIR 1980 Patna 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts20 Dec 1979
Commissioner of Income Tax Vs Maharaja Chintamani Saran Nath Sahdeo
Patna High Court · (1980) 15 CTR 300 : (1982) 133 ITR 658
Income Tax Act, 1961 — Section 27
High Courts19 Dec 1979
Smt. Tribeni Devi Sarawgi and Another Vs Collector
Patna High Court · (1981) 29 BLJR 27
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts12 Dec 1979
Ram Bahadur Singh and Another Vs State of Bihar and Others
Patna High Court · (1979) 12 PAT CK 0011
Central Sales Tax Act, 1956 — Section 3, 9Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 1979Allowed
Md. Fakhruddin Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1980) PLJR 355
Bihar Shops and Establishments Act, 1953 — Section 26, 26(1), 26(2), 26(5), 26(5)(a)
High Courts10 Dec 1979
Birendra Kumar Singh Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 93
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Penal Code, 1860 (IPC) — Section 302
High Courts10 Dec 1979
Badshah Prasad Vs Commissioner of Income Tax
Patna High Court · (1981) 127 ITR 601
Income Tax Act, 1961 — Section 256(2), 271(1)(c)
High Courts07 Dec 1979Allowed
Om Prakash Singhania and Babulal Singhania Vs Nauratan Mal Dudharia
Patna High Court · (1980) PLJR 485
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts07 Dec 1979
Thakur Umanath Mahadeo and Others Vs The State of Bihar and Others
Patna High Court · AIR 1980 Patna 200
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11, 15(1)
High Courts05 Dec 1979Dismissed
Ram Prakash Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 208
Bihar Panchayat Election Rules, 1959 — Rule 17, 18, 31(1)Bihar Panchayat Raj Act, 1948 — Section 10, 7Constitution of India, 1950 — Article 226
High Courts04 Dec 1979
Chamari Ram Vs The State of Bihar and Others
Patna High Court · (1980) PLJR 100
Constitution of India, 1950 — Article 226, 227
High Courts30 Nov 1979Dismissed
Upendra Kumar Joshi Vs Manik Lal Chatterjee and Others
Patna High Court · (1981) CriLJ 12
Companies Act, 1956 — Section 207, 630Criminal Procedure Code, 1973 (CrPC) — Section 179, 187