High Courts12 Feb 1971Allowed
Ramashankar Tewari Vs Gopal Banerjee and Others
Patna High Court · (1971) PLJR 377
COURT ARCHIVE
Patna High Court judgments, 1971
182 judgments · page 9 of 10
High Courts12 Feb 1971
Bhagwan Mahto and Another Vs Bal Karan Chamar and Others
Patna High Court · (1971) PLJR 242
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 147, 80
High Courts11 Feb 1971
Hasibuddin and 39 Others Vs The State of Bihar
Patna High Court · (1971) PLJR 193
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 112
High Courts09 Feb 1971Allowed
Thakko Choudhary Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 199
Bihar and Orissa Excise Act, 1915 — Section 42, 42(1), 47, 47(a)Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1971
Kunjan Mishra Vs Jhagru Jha and Others Jhagru Jha Vs Shrinandan Mishra, Shiv Shankar Jha, Kunjan Mishra and Ganesh Mishra @ Ganesh Jha
Patna High Court · (1971) PLJR 171
Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 147, 325
High Courts05 Feb 1971Allowed
Dukharan Mian Vs The State of Bihar
Patna High Court · (1971) PLJR 165
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Feb 1971Allowed
Narendra Kumar Ghose and Another Vs Sheodeni Ram and Others
Patna High Court · AIR 1972 Patna 1
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(4)
High Courts02 Feb 1971
Employers in relation to the Jamadoba Colliery of Tata Iron and Steel Company Ltd. Vs Their Workmen and Another
Patna High Court · (1971) 02 PAT CK 0018
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts01 Feb 1971
Awadh Singh and Others Vs The State of Bihar
Patna High Court · (1972) CriLJ 446 : (1971) 4 PLJR 206
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts01 Feb 1971Allowed
Sheo Nath Prasad Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 236
Constitution of India, 1950 — Article 311, 311(2)
High Courts29 Jan 1971Dismissed
District Board Vs Pure Mandra Colliery and Others
Patna High Court · (1971) PLJR 257
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 36
High Courts19 Jan 1971
Fulchi Mandal and Another Vs The State of Bihar
Patna High Court · (1971) CriLJ 1799
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 463, 464, 465, 467, 471
High Courts15 Jan 1971Dismissed
Ramchhari Singh Vs Lakhan Singh and Others
Patna High Court · AIR 1971 Patna 430
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226
High Courts15 Jan 1971
Narain Baraik Vs The State
Patna High Court · (1972) CriLJ 177
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Jan 1971
In Re: Tapeshwar Misra
Patna High Court · AIR 1972 Patna 16
Contempt of Courts Act, 1971 — Section 3
High Courts08 Jan 1971Dismissed
Asharfi Sah Vs Ramnarain Sah and Others
Patna High Court · AIR 1972 Patna 27
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 49Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)
High Courts07 Jan 1971Dismissed
Arjun Vishwa Karma and Others Vs Assistant Personnel Officer, Indian Oil Corporation and Others
Patna High Court · AIR 1972 Patna 28
Constitution of India, 1950 — Article 226
High Courts06 Jan 1971
Dr. Hari Prasad Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 4
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts06 Jan 1971
Mahadeo Chaudhary Vs The State
Patna High Court · (1971) CriLJ 1672 : (1971) 4 PLJR 152
Penal Code, 1860 (IPC) — Section 323, 324, 379, 456, 506
High Courts05 Jan 1971
Ramnaresh Singh and Others Vs Ramlal Rai and Others
Patna High Court · AIR 1971 Patna 431
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4