High Courts23 Dec 1970
Babu Khublal Singh Vs Ram Sarup Singh and Others
Patna High Court · AIR 1971 Patna 412
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
COURT ARCHIVE
Patna High Court judgments, 1970
185 judgments · page 1 of 10
High Courts23 Dec 1970Dismissed
Bhakti Sudha Pattadar and Others Vs Manorama Devi and Others
Patna High Court · AIR 1972 Patna 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, 115Limitation Act, 1963 — Article 129
High Courts23 Dec 1970
Satya Narayan Agarwall Vs Baidyanath Mandal and Others
Patna High Court · AIR 1972 Patna 29
Arbitration Act, 1940 — Section 2, 39, 9
High Courts23 Dec 1970Allowed
Mathura Singh and Others Vs Deodhari Singh and Others
Patna High Court · AIR 1972 Patna 17
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 96(3)
High Courts23 Dec 1970Dismissed
Ramayan Saran Vs The Patna Improvement Trust
Patna High Court · AIR 1972 Patna 7
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 2Transfer of Property Act, 1882 — Section 105, 106, 107
High Courts23 Dec 1970Dismissed
Nand Kishore Pandey and Others Vs P.P. Agarwal and Others
Patna High Court · AIR 1972 Patna 389
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226
High Courts23 Dec 1970Dismissed
Toral Mahto Vs Chandeshwar Mahto and Others
Patna High Court · AIR 1972 Patna 13
Civil Procedure Code, 1908 (CPC) — Section 2(17)Evidence Act, 1872 — Section 74
High Courts22 Dec 1970
Deonandan Tiwary and Another Vs The Vice Chancellor and Others Rama Nath Jha and Others Vs The Bhagalpur University and Another
Patna High Court · (1971) PLJR 428
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 1970Allowed
Harishchandra Singh Vs The State of Bihar and Others
Patna High Court · AIR 1971 Patna 406
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 10B
High Courts21 Dec 1970Allowed
Sidhi Binayak Nath Mishra and Others Vs Ganga Ram Hazam and Others
Patna High Court · (1973) 6 PLJR 210
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2(k), 6, 6(1)Specific Relief Act, 1963 — Section 9
High Courts21 Dec 1970Dismissed
Sri Ram Ishwar Singh Vs Sri Jagat Nand Sahai and Another
Patna High Court · (1971) PLJR 558
Constitution of India, 1950 — Article 316, 316(1), 319, 319(d)
High Courts18 Dec 1970Allowed
Suraj Kant Jha Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 155
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 1970Allowed
Nisada Bah Devi Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 35
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts17 Dec 1970Partly Allowed
Lakhan Mahto and Another Vs State of Bihar
Patna High Court · AIR 1972 Patna 37
Succession Act, 1925 — Section 214(1)
High Courts16 Dec 1970Dismissed
Ram Kripal Singh and Others Vs The Assistant Custodian General, Evacuee Property and Others
Patna High Court · AIR 1972 Patna 38
Constitution of India, 1950 — Article 14, 19, 31Evacuee Interest (Separation) Act, 1951 — Section 27, 9(2)
High Courts08 Dec 1970Dismissed
Habibur Rahman and Another Vs Mt. Tetri and Another
Patna High Court · AIR 1972 Patna 43
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 167Registration Act, 1908 — Section 49
High Courts08 Dec 1970
Mahendra Prasad Sinha Vs Bhagirath Lal and Others
Patna High Court · (1971) PLJR 157
Civil Procedure Code, 1908 (CPC) — Section 139(b)
High Courts04 Dec 1970Dismissed
Nand Deo Prasad Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 48
Bihar Panchayat Election Rules, 1959 — Rule 51(2)
High Courts25 Nov 1970
Commissioner of Income Tax Vs Hanumandas Himatsinhka
Patna High Court · (1971) 82 ITR 356
Income Tax Act, 1922 — Section 10(2)
High Courts16 Nov 1970Dismissed
Dilraj Singh Vs The Minister of Transport and Others
Patna High Court · AIR 1971 Patna 409
Bihar Motor Vehicles Rules, 1940 — Rule 50Motor Vehicles Act, 1939 — Section 47(1)