High Courts07 Mar 1972
Standard Mercantile Company Vs The State of Bihar
Patna High Court · (1972) 29 STC 675
Bihar Sales Tax Act, 1959 — Section 33(1), 33(3)
COURT ARCHIVE
Patna High Court judgments, 1972
243 judgments · page 11 of 13
High Courts25 Feb 1972Allowed
Pramhansh Singh and Others Vs Suraj Prasad Sharma
Patna High Court · (1973) 6 PLJR 29
Penal Code, 1860 (IPC) — Section 324, 384, 57
High Courts24 Feb 1972Dismissed
Shivakant Jha Vs Ram Prakash Rai and Bimla Kant Jha
Patna High Court · (1972) PLJR 372
Penal Code, 1860 (IPC) — Section 420, 465, 466, 467
High Courts22 Feb 1972Allowed
Rambujhawan Pathak and Others Vs Gauri Kant Pathak and Another
Patna High Court · AIR 1972 Patna 376
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts21 Feb 1972Allowed
Raj Rikh Choubey and Another Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 276
High Courts17 Feb 1972Dismissed
Eastern Bihar Divisional Chamber of Commerce and Industry and Others Vs The Chief Enforcement Officer Government of India and Others
Patna High Court · AIR 1972 Patna 314
Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3)General Clauses Act, 1897 — Section 6
High Courts16 Feb 1972Allowed
Sarat Kumar Acharya Vs Mahesh Prasad Sahu
Patna High Court · AIR 1972 Patna 377
Bihar and Orissa Municipal Act, 1922 — Section 107(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Feb 1972Allowed
Bisun Prasad Mishra Vs Kamla Kant Jha and Others
Patna High Court · AIR 1972 Patna 322
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 148, 47Specific Relief Act, 1963 — Section 28
High Courts08 Feb 1972
Smt. Andhi Kuer and Another Vs Rajeshwar Singh and Others
Patna High Court · AIR 1972 Patna 325
Evidence Act, 1872 — Section 101, 102, 103, 104, 32(3)
High Courts08 Feb 1972
Commissioner of Commercial Taxes Vs The State Trading Corporation of India Limited
Patna High Court · (1973) 30 STC 451
Central Sales Tax Act, 1956 — Section 3, 6, 8Constitution of India, 1950 — Article 286, 3, 4
High Courts07 Feb 1972Partly Allowed
Ambika Saran Singh Vs The Election Commission of India and Another
Patna High Court · AIR 1972 Patna 332 : (1972) 5 PLJR 338
Constitution of India, 1950 — Article 226(1A)Representation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 100, 116, 11A, 8A, 99
High Courts04 Feb 1972Allowed
Janakdeo Singh and Others Vs Deoraj Singh and Others
Patna High Court · AIR 1972 Patna 411
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts04 Feb 1972Dismissed
Mahabir Choudhary and Others Vs Jadu Nandan Tiwari and Others
Patna High Court · AIR 1972 Patna 338 : (1972) 5 PLJR 173
Specific Relief Act, 1963 — Section 37
High Courts03 Feb 1972Partly Allowed
Hardutta Rai Jhunjhunwala Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 277
Stamp Act, 1899 — Section 2(10), 2(14)
High Courts01 Feb 1972Dismissed
Chandra Narain Chaudhary and Another Vs Mt. Godavari Choudharain and Others
Patna High Court · AIR 1972 Patna 340 : (1972) 5 PLJR 175
Arbitration Act, 1940 — Section 28(1), 3, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Feb 1972Allowed
Union of India (UOI) Vs Garbhu Sao and Another
Patna High Court · AIR 1972 Patna 341
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107, 96
High Courts25 Jan 1972
Bhola Singh and Others Vs The State of Bihar and Another
Patna High Court · AIR 1972 Patna 412
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar Cinemas (Regulation) Act, 1954 — Section 5, 5(2), 9, 9(1), 9(2)Constitution of India, 1950 — Article 19(1), 19(6), 226, 32
High Courts25 Jan 1972
The Managing Director, Indian Oil Corporation Limited and Others Vs C.D. Singh and Others
Patna High Court · (1972) 2 LLJ 395 : (1972) 5 PLJR 124
Constitution of India, 1950 — Article 226, 227, 254Employees Compensation Act, 1923 — Section 30Industrial Disputes Act, 1947 — Section 10, 16, 2, 2A, 33A
High Courts19 Jan 1972Dismissed
Behari Lall Vs Gopal Krishna Pathak
Patna High Court · AIR 1972 Patna 347
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts19 Jan 1972
Sita Ram Singh and Others Vs The State of Bihar and Another
Patna High Court · (1973) CriLJ 385
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 302, 324, 379