CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Patna High Court/1970

COURT ARCHIVE

Patna High Court judgments, 1970

185 judgments · page 6 of 10

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1914
  • 1910
High Courts08 May 1970Dismissed

Mt. Atra Devi and Others Vs Ramswaroop Prasad Singh and Others

Patna High Court · AIR 1972 Patna 186

Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 110, 65
Read judgment
High Courts08 May 1970Allowed

Baijnath Prasad and Others Vs Mansa Mahto and after him Moti Mahto and Others

Patna High Court · AIR 1971 Patna 200

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 3, Order 9 Rule 4, 151
Read judgment
High Courts08 May 1970Dismissed

Chandra Deo Prasad Verma Vs The Vice-Chancellor of Magadh University and Others

Patna High Court · AIR 1971 Patna 294

Magadh University Act, 1962 — Article 13, 18, 3(4), 4, 27Magadh University Rules — Rule 6, 8
Read judgment
High Courts07 May 1970

Smt. Binda Basani Devi Vs Ram Nandan Singh and Another

Patna High Court · AIR 1971 Patna 282

Negotiable Instruments Act, 1881 (NI) — Section 32
Read judgment
High Courts07 May 1970Dismissed

New India Assurance Company Ltd. Vs Sumitra Devi and Another

Patna High Court · (1971) ACJ 58

Motor Vehicles Act, 1939 — Section 110A
Read judgment
High Courts06 May 1970Dismissed

Rajniti Prasad and Others Vs Banarsi Prasad and Others

Patna High Court · AIR 1971 Patna 123

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, 104, 151
Read judgment
High Courts06 May 1970Allowed

Managing Committee, T.K. Ghosh Academy and Another Vs State of Bihar and Others

Patna High Court · AIR 1971 Patna 257

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 12, 39Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 8(2)Constitution of India, 1950 — Article 226
Read judgment
High Courts06 May 1970Dismissed

Borhan Kumar Vs Assistant Personnel Officer, Indian Oil Corporation, Refineries Division, Barauni Unit and Others

Patna High Court · AIR 1971 Patna 174 : (1971) 1 LLJ 50

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25G
Read judgment
High Courts06 May 1970Allowed

The Union of India (UOI) Vs Lalli

Patna High Court · AIR 1971 Patna 264

Evidence Act, 1872 — Section 123
Read judgment
High Courts05 May 1970

Arun Kumar Vs The State of Bihar and Others

Patna High Court · (1970) 05 PAT CK 0026

Constitution of India, 1950 — Article 14, 226, 227
Read judgment
High Courts05 May 1970Dismissed

Dilip Kumar Singh and Another Vs State of Bihar and Others

Patna High Court · AIR 1971 Patna 65 : (1970) 3 PLJR 319

Bihar Panchayat Election Rules, 1959 — Rule 21, 21(6), 21(7), 23, 23(2)Bihar Panchayat Raj Act, 1947 — Section 79Constitution of India, 1950 — Article 226, 227
Read judgment
High Courts01 May 1970Partly Allowed

Baidyanath Mandal and Others Vs The Coal Purchase and Inspection Agency (P.) Ltd. in Liquidation

Patna High Court · AIR 1971 Patna 229

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 20Limitation Act, 1908 — Section 19 , 21(2)
Read judgment
High Courts01 May 1970Dismissed

Hindusthan General Insurance Society Ltd. Vs Daya Nath Jha and Others

Patna High Court · (1970) 05 PAT CK 0003

Motor Vehicles Act, 1939 — Section 95(2), 96(1), 96(2)
Read judgment
High Courts28 Apr 1970

Jadu Bansi Prasad and Others Vs The State of Bihar

Patna High Court · (1970) 04 PAT CK 0020

Essential Commodities Act, 1955 — Section 7General Clauses Act, 1897 — Section 6Non-Ferrous Metals Control Order, 1958 — Section 4A(1)
Read judgment
High Courts28 Apr 1970Allowed

Nanik Chandra Vatsalya Vs Birendra Singh and Others

Patna High Court · AIR 1971 Patna 161

Bihar Panchayat Election Rules, 1959 — Rule 21(2), 5(3)
Read judgment
High Courts27 Apr 1970

Ram Khelawan Choudhary and Others Vs The State Ram Pal Chaudhary and Tejilal Chaudhary Vs Ram Julum Yadav

Patna High Court · (1970) 04 PAT CK 0021

Penal Code, 1860 (IPC) — Section 379, 380, 395
Read judgment
High Courts27 Apr 1970

Ram Ekbal Rai Vs The Chairman, South Bihar Regional Transport Authority and Others

Patna High Court · (1970) 04 PAT CK 0014

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62
Read judgment
High Courts27 Apr 1970Dismissed

Ram Bachan Singh Vs Doma Singh and Others

Patna High Court · AIR 1971 Patna 290

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 151
Read judgment
High Courts27 Apr 1970

Mahabir Sinha Vs The State of Bihar and Others

Patna High Court · (1970) 04 PAT CK 0007

Constitution of India, 1950 — Article 226, 227
Read judgment
High Courts27 Apr 1970

Indian Copper Corporation Limited Vs State of Bihar and Others

Patna High Court · (1970) 2 LLJ 492 : (1971) 4 PLJR 592

Constitution of India, 1950 — Article 226, 227
Read judgment
Previous1…45678…10Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions