High Courts10 Mar 1970
Ramji Sharan Vs Krishna Chand Khanna
Patna High Court · (1970) 03 PAT CK 0009
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 12(1), 12(3), 2(3)
COURT ARCHIVE
Patna High Court judgments, 1970
185 judgments · page 8 of 10
High Courts09 Mar 1970
Rambriksh Sah and Others Vs The State of Bihar
Patna High Court · (1971) CriLJ 194
Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 143, 147, 161, 190, 323
High Courts09 Mar 1970
Sk. Manzoor Vs The State of Bihar
Patna High Court · (1970) 03 PAT CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 436
High Courts05 Mar 1970
Tulshi Lal Sao and Lal Babu Sao Vs Union of India
Patna High Court · (1970) 03 PAT CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 342AEvidence Act, 1872 — Section 118Oaths Act, 1873 — Section 5
High Courts05 Mar 1970
Sudama Singh Vs The Board of Directors and Others
Patna High Court · (1970) 03 PAT CK 0001
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 48
High Courts04 Mar 1970
M/s. Basudeo Prasad Chiranji Lal Vs The State of Bihar
Patna High Court · (1970) 03 PAT CK 0013
Constitution of India, 1950 — Article 286(1)(a), 286(2)
High Courts04 Mar 1970Allowed
Dharampal Singh and Others Vs A.K. Banerji and Others
Patna High Court · AIR 1971 Patna 209 : (1970) 3 PLJR 416
Bihar and Orissa General Clauses Act, 1917 — Section 4(30)Bihar Panchayat Raj Act, 1947 — Section 3Constitution of India, 1950 — Article 31(2)
High Courts03 Mar 1970
Ambika Prasad Thakur and Others Vs Union of India and Others
Patna High Court · (1970) 03 PAT CK 0003
Constitution of India, 1950 — Article 3, 31(2), 4
High Courts27 Feb 1970
Banarsi Prasad Verma and Sheo Shankar Prasad Singh Vs Bindeshwari Prasad Singh and Brahmdeo Prasad Sao
Patna High Court · (1970) 02 PAT CK 0022
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 144
High Courts27 Feb 1970
Chandrika Prasad @ Chandrika Ram Vs The State
Patna High Court · (1970) 02 PAT CK 0019
Penal Code, 1860 (IPC) — Section 409, 466, 468
High Courts26 Feb 1970Dismissed
Baidyanath Mandal and Others Vs Rukmini Sukhani
Patna High Court · AIR 1971 Patna 39
Mineral Concession Rules, 1960 — Rule 37
High Courts24 Feb 1970
Basudeo Mahto, Raghunath Mahto, Biranchi Mahto and Debilal Mahto Vs The State
Patna High Court · (1970) 02 PAT CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 323
High Courts21 Feb 1970
Jagdish Sao Vs Ajoy Kumar Agrawal and Others
Patna High Court · (1970) 02 PAT CK 0002
Provincial Insolvency Act, 1920 — Section 13, 7, 75
High Courts20 Feb 1970
Matlu Manjhi and Three Others Vs The State
Patna High Court · (1970) 02 PAT CK 0016
Bihar Tenancy Act, 1885 — Section 69Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 188
High Courts19 Feb 1970
Ram Lachhan Singh Vs Tej Narain Singh
Patna High Court · (1970) 02 PAT CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts18 Feb 1970
Bharan Singh and Mohan Singh Vs Jadu Hazam
Patna High Court · (1970) 02 PAT CK 0021
Bihar Panchayat Raj Act, 1947 — Section 73Constitution of India, 1950 — Article 227
High Courts18 Feb 1970
State of Bihar Vs Harinandan Singh Harinandan Singh Vs State of Bihar
Patna High Court · (1970) 02 PAT CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 379
High Courts18 Feb 1970
Jamuna Singh Vs The State of Bihar
Patna High Court · (1970) 02 PAT CK 0004
Bihar Molasses (Control) Act, 1947 — Section 4(b)Bihar Molasses (Control) Rules, 1955 — Rule 11, 11A
High Courts18 Feb 1970
Kamla Prasad Sinha Vs The State of Bihar
Patna High Court · (1970) 02 PAT CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 341, 353
High Courts16 Feb 1970
Bokaro and Ramgur Vs Additional Collector and Another
Patna High Court · AIR 1971 Patna 167
Constitution of India, 1950 — Article 14, 19Land Acquisition (Bihar Amendment) Act, 1960 — Section 5A, 6Land Acquisition Act, 1894 — Section 4, 6