Arbitration Act, 1940 — Section 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 113, 115, 133, 141, 24Constitution of India, 1950 — Article 221, 226, 227, 228, 237

Read judgment

High Courts02 Sept 1970Dismissed

Basudeo Tiwary Vs Shree Bagun Sumbrui and Others

Patna High Court · AIR 1971 Patna 201

Bihar Motor Vehicles Rules, 1940 — Rule 68Motor Vehicles Act, 1939 — Section 48(3), 64A

Read judgment

High Courts31 Aug 1970Dismissed

Kailash Thakur Vs The Deputy Commissioner and Others

Patna High Court · AIR 1971 Patna 283

Constitution of India, 1950 — Article 310, 310(2)

Read judgment

High Courts31 Aug 1970Allowed

The Patna Electric Supply Co. Ltd. Vs Patna Municipal Corporation and Others

Patna High Court · AIR 1971 Patna 354

Electricity Act, 1910 — Section 18, 19Patna Municipal Corporation Act, 1951 — Section 257, 262Telegraph Act, 1885 — Section 10, 12

Read judgment

High Courts31 Aug 1970Allowed

Raghunandan Yadav and Others Vs The State of Bihar

Patna High Court · (1971) PLJR 124

Penal Code, 1860 (IPC) — Section 147, 148, 323, 324

Read judgment

High Courts29 Aug 1970Dismissed

Gauri Shankar Mansaria Vs Union of India(UOI) and Others

Patna High Court · AIR 1971 Patna 362

Court Fees Act, 1870 — Article 17Suits Valuation Act, 1887 — Section 8

Read judgment

High Courts27 Aug 1970Allowed

Badri Singh and Others Vs North Bihar Regional Transport Authority and Others

Patna High Court · AIR 1971 Patna 381

Motor Vehicles Act, 1939 — Section 68F(2)

Read judgment

High Courts25 Aug 1970Dismissed

Mahendra Lal Vs Mst. Rekhia and Others

Patna High Court · AIR 1971 Patna 382

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts19 Aug 1970Allowed

Girdhar Das Anandji and Another Vs Jivaraj Madhavji Patel and Others

Patna High Court · (1971) PLJR 66

General Clauses Act, 1897 — Section 1, 3, 6(c)Specific Relief Act, 1963 — Section 12, 12(1), 12(3), 14, 15Transfer of Property Act, 1882 — Section 40

Read judgment

High Courts19 Aug 1970

Ram Chandra Srivastava and Others Vs Prasidh Narain Singh and Others

Patna High Court · (1970) 08 PAT CK 0006

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts12 Aug 1970Dismissed

Bihar State Board of Religious Trust Vs Harkishun Das and Another

Patna High Court · AIR 1971 Patna 363

Evidence Act, 1872 — Section 17

Read judgment

High Courts07 Aug 1970Allowed

Madan Sharma Vs The Bihar School Examination Board and Others

Patna High Court · AIR 1971 Patna 371

Bihar School Examination Board Act, 1952 — Section 17

Read judgment