High Courts02 Sept 1971Dismissed
Sahebganj Motor Transport Co-operative Society Ltd. Vs The Registrar, Co-operative Societies and Others
Patna High Court · AIR 1973 Patna 77
COURT ARCHIVE
Patna High Court judgments, 1971
182 judgments · page 4 of 10
High Courts02 Sept 1971Allowed
Akhauri Ramesh Chandra Sinha Vs The State of Bihar and Devendra Pd. Srivastava
Patna High Court · (1972) PLJR 59
Penal Code, 1860 (IPC) — Section 441, 447, 448
High Courts01 Sept 1971Allowed
Kamal Kanta Sah Vs State of Bihar and Others
Patna High Court · AIR 1972 Patna 137
Bihar Public Land Encroachment Act, 1956 — Section 6
High Courts01 Sept 1971Allowed
Jogindra Manna Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 195
Bihar Public Land Encroachment Act, 1956 — Section 6Constitution of India, 1950 — Article 14
High Courts01 Sept 1971
Thakur Mahto and Others Vs The State of Bihar
Patna High Court · (1972) CriLJ 835 : (1971) 4 PLJR 636
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 342, 435, 439Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
High Courts31 Aug 1971Allowed
Baldeo Raj Sachdeva and Others Vs Mahabir Ojha and Another
Patna High Court · (1972) PLJR 81
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts31 Aug 1971Dismissed
J.V. Bhave Vs The Union of India (UOI) and Others
Patna High Court · AIR 1972 Patna 158
Civil Procedure Code, 1908 (CPC) — Section 24, 80Constitution of India, 1950 — Article 228
High Courts30 Aug 1971
Banarsi Yadav Vs Krishna Chandra Dass and Others
Patna High Court · AIR 1972 Patna 49 : (1971) 4 PLJR 518
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113Constitution of India, 1950 — Article 14 , 19
High Courts27 Aug 1971Allowed
The State of Bihar Vs Nathuni Pandey and Others
Patna High Court · (1971) PLJR 652
Constitution of India, 1950 — Article 226, 299Industrial Disputes Act, 1947 — Section 10A, 10A(1), 10A(2), 10A(3)
High Courts27 Aug 1971
Basudeo Hissaria and Another Vs The State of Bihar and Others
Patna High Court · (1972) CriLJ 973
Criminal Procedure Code, 1898 (CrPC) — Section 195, 200, 203, 204, 403Penal Code, 1860 (IPC) — Section 186
High Courts25 Aug 1971Allowed
The Indian Iron and Steel Co. Ltd. Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 584
Bihar Land Reforms Act, 1950 — Section 10, 10(1), 11, 12, 2(r)
High Courts25 Aug 1971Allowed
Titu Tanti and Others Vs The State of Bihar
Patna High Court · (1971) PLJR 626
Civil Procedure Code, 1908 (CPC) — Section 106Penal Code, 1860 (IPC) — Section 147, 148, 323, 324
High Courts24 Aug 1971Partly Allowed
Srinath Singh and Another Vs Kali Bhawani Prasad and Another
Patna High Court · AIR 1972 Patna 138
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Article 64Specific Relief Act, 1877 — Section 9
High Courts23 Aug 1971
Harnarain Sah and Others Vs Tribeni Lal
Patna High Court · (1973) CriLJ 140
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Penal Code, 1860 (IPC) — Section 415, 420
High Courts23 Aug 1971Dismissed
The Tata Iron and Steel Co. Ltd. Vs Amrit Lal Biswas
Patna High Court · AIR 1972 Patna 159
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Aug 1971
Sardar Mohan Singh Bedi Vs Manu Maya Thappa and Others
Patna High Court · (1972) ACJ 174 : AIR 1972 Patna 270
Motor Vehicles Act, 1939 — Section 110A, 110B, 116, 95, 95(1)Penal Code, 1860 (IPC) — Section 304A
High Courts17 Aug 1971Dismissed
The State of Bihar and Another Vs Saubhagya Sundari Devi and Others
Patna High Court · AIR 1972 Patna 200
Bihar Land Reforms Act, 1950 — Section 10, 10ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 2Succession Act, 1925 — Section 214
High Courts16 Aug 1971
Kumar Fateh Singh and Another Vs State of Bihar and Another
Patna High Court · (1972) CriLJ 1655 : (1972) 5 PLJR 25
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts12 Aug 1971Allowed
Atal Bihari Singh and Others Vs The State of Bihar and Lakhandeo Singh
Patna High Court · (1971) PLJR 662
Penal Code, 1860 (IPC) — Section 193
High Courts12 Aug 1971Dismissed
Jokhan Singh and Others Vs Marjad Koeri and Others
Patna High Court · AIR 1972 Patna 208 : (1972) CriLJ 788
Bihar Panchayat Raj (Amendment) Act, 1959 — Section 41Bihar Panchayat Raj Act, 1948 — Section 56, 59, 60, 73Constitution of India, 1950 — Article 227