COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,068 of 2,660

High Courts02 Aug 1979Dismissed

Puranmal Bajoria Vs Nagarmal and Others

Patna High Court · AIR 1980 Patna 143

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4(1)Limitation Act, 1963 — Section 5

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High Courts02 Aug 1979Dismissed

Hirdayanand Singh @ Hirdya Singh Vs Ramnagina Singh and Others

Patna High Court · (1980) PLJR 103

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 15, 26A, 3, 3(1), 4Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145, 146, 146

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High Courts01 Aug 1979Dismissed

Secretary, Bihar State Sunni Waqf Board Vs Leela Devi and Others

Patna High Court · AIR 1980 Patna 141

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Waqf Act, 1954 — Section 1, 57(3)

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High Courts01 Aug 1979Allowed

Union of India (UOI) and Another Vs Sita Ram Sah

Patna High Court · (1980) ACJ 257 : AIR 1980 Patna 93

Railways Act, 1890 — Section 73, 74(3), 76, 76A

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High Courts25 Jul 1979Dismissed

Rohan Lal Choudhary Vs Prem Prakash Gupta

Patna High Court · AIR 1980 Patna 59

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9

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High Courts19 Jul 1979

Commissioner of Income Tax Vs C.M. Rajgarhia

Patna High Court · (1980) 121 ITR 778

Income Tax Act, 1961 — Section 251

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High Courts18 Jul 1979Dismissed

Abdul Rahman Vs State of Bihar and Others

Patna High Court · AIR 1980 Patna 61

Bihar Land Reforms Act, 1950 — Section 2, 3, 4, 6(1)Bihar Waste Lands (Reclamation, Cultivation and Improvement) Act, 1946 — Section 3, 4, 9

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High Courts17 Jul 1979

Commissioner of Income Tax Vs Nirmal Kumar Bose and Bros.

Patna High Court · (1979) 119 ITR 537

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High Courts11 Jul 1979

Commissioner of Income Tax Vs Banaik Industries

Patna High Court · (1979) 119 ITR 282

Income Tax Act, 1961 — Section 184

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High Courts06 Jul 1979

Newa Lal Rai and Others Vs Sri Mahendra Rai

Patna High Court · (1979) PLJR 563

Bihar Money Lenders Act, 1938 — Section 2, 4

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High Courts04 Jul 1979Allowed

Parke Davis and Co. Vs D.B.T. Pharmaceuticals

Patna High Court · AIR 1980 Patna 107

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 37Trade and Merchandise Marks Act, 1958 — Section 106

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High Courts27 Jun 1979Allowed

Dwarika Prasad Kejriwal Vs Rajendra Prasad Sao

Patna High Court · (1980) PLJR 146

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 115(1), 15(1)

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High Courts26 Jun 1979

Punalal Vs The State of Bihar

Patna High Court · (1979) PLJR 595

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148

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High Courts26 Jun 1979

Shri Amitabh Prasad Vs Ram Prasad @ Kishunvas and Others

Patna High Court · (1979) PLJR 457

Civil Procedure Code, 1908 (CPC) — Section 51, 51(a)(ii), 51(c)

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High Courts26 Jun 1979

Commissioner of Income Tax Vs Gopal Vastralaya

Patna High Court · (1979) 13 CTR 330 : (1980) 122 ITR 527

Income Tax Act, 1961 — Section 271(1)

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High Courts18 May 1979

Shivjee Prasad Vs The State of Bihar and Others Uma Kant Prasad and Others Vs The State of Bihar and Another

Patna High Court · (1980) PLJR 37

Bihar and Orissa Excise Act, 1915 — Section 19, 19(4), 47, 47(a), 5Bihar Prohibition Act, 1938 — Section 1, 1(3), 10, 11, 12Constitution of India, 1950 — Article 14, 17, 18, 19, 19(1)(f)

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High Courts18 May 1979Allowed