COURT ARCHIVE

Patna High Court judgments, 1972

243 judgments · page 9 of 13

High Courts01 May 1972Dismissed

Acharya Prabhakar Mishra Vs The Chancellor and Another

Patna High Court · AIR 1972 Patna 393 : (1972) 5 PLJR 393

Bihar and Orissa General Clauses Act, 1917 — Section 19Shri Kameshwar Singh Darbhanga Sanskrit Vishwavidyalaya Act, 1962 — Section 10(10), 10(2)

High Courts29 Apr 1972Dismissed

Deosaran Yadav Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 439

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts28 Apr 1972Dismissed

Sarab Lall Jha and Another Vs Ucheshwar Jha and Others

Patna High Court · AIR 1972 Patna 490 : (1972) 5 PLJR 555

Easements Act, 1882 — Section 33, 35Specific Relief Act, 1963 — Section 38(3)

High Courts26 Apr 1972Dismissed

Bijay Kumar Mallick Vs Union Public Service Commission and Another

Patna High Court · AIR 1972 Patna 505

Constitution of India, 1950 — Article 226

High Courts26 Apr 1972Dismissed

Chotelal Barnwal and Others Vs Bhuneshwar Prasad

Patna High Court · AIR 1972 Patna 359 : (1972) 5 PLJR 561

Transfer of Property Act, 1882 — Section 106

High Courts24 Apr 1972Allowed

Bhauri Lal Jain and Another Vs Sub-Divisional Officer and Others

Patna High Court · AIR 1973 Patna 1 : (1972) 5 PLJR 415

Bihar Scheduled Areas Regulations, 1969 — Section 27(1), 27(3)Constitution of India, 1950 — Article 14, 19(1), 31Limitation Act, 1963 — Article 65

High Courts19 Apr 1972Allowed

Shyam Sundar Sen Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 441

Constitution of India, 1950 — Article 226

High Courts18 Apr 1972Allowed

Md. Imram and Others Vs Mohd. Zafar Momin and Others

Patna High Court · AIR 1972 Patna 482 : (1972) 5 PLJR 574

Civil Procedure Code, 1908 (CPC) — Section 11, 9Land Acquisition Act, 1894 — Section 31(2)

High Courts17 Apr 1972Dismissed

Postal Co-operative House Construction Society Ltd. Vs The Registrar and Others

Patna High Court · AIR 1972 Patna 455

Constitution of India, 1950 — Article 226

High Courts14 Apr 1972

Sukar Ahir Vs Ganpat Kalwar

Patna High Court · (1972) CriLJ 1348

Criminal Procedure Code, 1898 (CrPC) — Section 139, 140, 145, 350

High Courts13 Apr 1972Allowed

Hiralal Agrawal and Others Vs The State of Bihar and Another

Patna High Court · (1972) PLJR 546

Companies Act, 1956 — Section 20Partnership Act, 1932 — Section 58, 59

High Courts12 Apr 1972

Nasim Gorganvi Vs The State of Bihar and Others

Patna High Court · (1973) CriLJ 1258

Arms Act, 1959 — Section 8Constitution of India, 1950 — Article 226, 227

High Courts12 Apr 1972

Dr. Dukhan Ram and Another Vs State of Bihar and Others

Patna High Court · AIR 1972 Patna 465

Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 4Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 3

High Courts11 Apr 1972Dismissed

Rameshwar Prasad and Others Vs The State of Bihar and Others

Patna High Court · (1972) PLJR 398

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 18(3)(a), 2, 36Industrial Employment (Standing Orders) Act, 1946 — Section 6

High Courts10 Apr 1972Allowed

Samachar Bharti Vs Kedar Nath and Others

Patna High Court · AIR 1972 Patna 397 : (1973) 26 FLR 226 : (1972) 5 PLJR 365

Bihar Shops and Establishments Act, 1953 — Section 26Constitution of India, 1950 — Article 254Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3

High Courts07 Apr 1972

Satya Charan Goswami Vs Shyam Ishwar Gangu Mal Bhujwani

Patna High Court · (1972) PLJR 475

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1)(c), 12, 12(1), 12(3)Civil Procedure Code, 1908 (CPC) — Section 35APowers of Attorney Act, 1882 — Section 2, 2(d)

High Courts07 Apr 1972Dismissed

Badri Narain Singh Vs Under Secretary to the Govt. of Bihar and Others

Patna High Court · AIR 1972 Patna 361

Motor Vehicles Act, 1939 — Section 48(3), 64, 64A

High Courts07 Apr 1972Allowed

Sushri Shobha Kumari Mohanka and Another Vs State of Bihar and Others

Patna High Court · AIR 1972 Patna 401 : (1972) 5 PLJR 329

Constitution of India, 1950 — Article 14, 226Patna University Act, 1961 — Section 32

High Courts06 Apr 1972Allowed

Chaudhury Rafiquir Rahman Vs The State of Bihar and Another

Patna High Court · (1972) PLJR 325

Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)

High Courts05 Apr 1972Allowed

Mst. Nagina Devi and Others Vs Brijnandan Pd. Sinha and Others

Patna High Court · AIR 1972 Patna 310

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141SLimitation Act, 1908 — Article 164