High Courts31 Dec 1972Dismissed
Banmali Roy Vs Sheonarain Sao and Others
Patna High Court · (1973) 6 PLJR 77
Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 435, 439
COURT ARCHIVE
Patna High Court judgments, 1972
243 judgments · page 1 of 13
High Courts22 Dec 1972Dismissed
The Bihar State Typists Copyists Union Vs The State of Bihar and Another
Patna High Court · (1973) 6 PLJR 104
Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 241
High Courts22 Dec 1972Dismissed
Gouri Shankar Prasad Sinha Vs The State of Bihar
Patna High Court · AIR 1973 Patna 405 : (1973) 6 PLJR 65
Arbitration Act, 1940 — Section 32
High Courts22 Dec 1972Allowed
Mt. Chulhiya and Another Vs Nanipat Dass and Others
Patna High Court · AIR 1973 Patna 399 : (1973) 6 PLJR 363
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Hindu Succession Act, 1956 — Section 8
High Courts22 Dec 1972Dismissed
Tara Chand Goal Vs Union of India (UOI) and Others
Patna High Court · AIR 1973 Patna 401 : (1973) 6 PLJR 355
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111, 160, 160(3), 19Foreign Exchange Regulation Act, 1973 — Section 23A, 8
High Courts21 Dec 1972Dismissed
Ramdas and Sons and Another Vs Bhuwaneshwar Prasad Singh and Others
Patna High Court · (1973) ACJ 331 : AIR 1973 Patna 294 : (1973) 6 PLJR 142
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Dec 1972Dismissed
Nalini Bihari Dutta Vs The Executive Offices of Daltonganj Municipality
Patna High Court · (1973) 6 PLJR 234
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Dec 1972Allowed
Jalim Mian Vs Raghunath Prasad
Patna High Court · (1973) 6 PLJR 69
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145(4)
High Courts20 Dec 1972Allowed
Thakur Amleshwar Dayal Sinha Vs The State of Bihar and Others
Patna High Court · AIR 1974 Patna 203
Bihar Land Reforms Act, 1950 — Section 7CBihar Land Reforms Rules, 1951 — Rule 7P(1)
High Courts19 Dec 1972Dismissed
Gujan Yadav and Another Vs Sitaram Choudhary and Others
Patna High Court · AIR 1974 Patna 124
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(3), 19(4)
High Courts18 Dec 1972Allowed
Choudhary Kailash Singh and Others Vs Pandit Mahabir Pandey
Patna High Court · (1973) 6 PLJR 182
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Dec 1972
Kailash Singh and Others Vs Mahabir Pandey
Patna High Court · (1973) CriLJ 1667
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts15 Dec 1972Allowed
Darbhanga Laheriasarai Electric Supply Corporation Ltd. Vs The State of Bihar and Another
Patna High Court · AIR 1973 Patna 408
Electricity Act, 1910 — Section 4(1), 4(3)
High Courts15 Dec 1972Allowed
Messrs Darbhanga Laheriasarai Electric Supply Corporation Limited Vs The State of Bihar and Another
Patna High Court · AIR 1973 Patna 408
Companies Act, 1956 — Section 237(b)Constitution of India, 1950 — Article 166Electricity Act, 1910 — Section 22(a), 22A, 4, 4(1), 4(1)(a)
High Courts12 Dec 1972
Raghunath Prasad Vs Munna Debi and Others
Patna High Court · (1974) PLJR 96
Criminal Procedure Code, 1898 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 430, 467
High Courts11 Dec 1972Allowed
Sarwan Kumar Sharma and Others Vs Raghunandan Sao
Patna High Court · (1973) 6 PLJR 390
Criminal Procedure Code, 1898 (CrPC) — Section 133, 435, 439
High Courts07 Dec 1972Dismissed
Birendra Mohan Ghosh Vs Mohamed Umar
Patna High Court · AIR 1973 Patna 299
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 2Transfer of Property Act, 1882 — Section 106
High Courts07 Dec 1972Allowed
Kishan Lal Agarwalla Vs Rajnu Sonar and Others
Patna High Court · (1973) 6 PLJR 552
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 3(d)Bihar Tenancy Act, 1885 — Section 188Transfer of Property Act, 1882 — Section 106
High Courts06 Dec 1972Dismissed
Guhi Ram Das Vs The Union of India (UOI) and Others
Patna High Court · (1973) 6 PLJR 189
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(d), 12(5)
High Courts05 Dec 1972Allowed
J. Purshuttam Das and Co. Vs R.R. Brothers and Others
Patna High Court · AIR 1973 Patna 300 : (1973) 6 PLJR 156
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2Partnership Act, 1932 — Section 69(2)