High Courts19 Dec 1975
Guru Bachan Singh Vs The State of Bihar
Patna High Court · (1976) 9 PLJR 125
Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Patna High Court judgments, 1975
144 judgments · page 1 of 8
High Courts19 Dec 1975Dismissed
Hanuman Prasad Vs Raghunandan Prasad and Others
Patna High Court · (1978) 26 BLJR 574
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(a), 195(5)
High Courts18 Dec 1975Dismissed
Bishundeo Rai and Others Vs Chandrawati Kuer and Others
Patna High Court · AIR 1976 Patna 352
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts17 Dec 1975Allowed
Awadheshwar Prasad Singh Vs The State of Bihar
Patna High Court · (1976) 9 PLJR 490
Criminal Procedure Code, 1973 (CrPC) — Section 87, 88
High Courts17 Dec 1975
Bhagwan Singh and Another Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 39 : (1977) 10 PLJR 1
Maintenance of Internal Security Act, 1971 — Section 8(1)
High Courts12 Dec 1975Partly Allowed
Sri Chandra Mouli Deva Vs Kumar Binoya Nand Singh and Others
Patna High Court · AIR 1976 Patna 208 : (1976) 9 PLJR 331
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 7, Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 11(3)Limitation Act, 1963 — Article 136
High Courts09 Dec 1975Dismissed
Avtar Singh Gujral Vs The Board of Directors and Others
Patna High Court · AIR 1976 Patna 170
Arbitration Act, 1940 — Section 34, 39Civil Procedure Code, 1908 (CPC) — Section 80
High Courts08 Dec 1975Allowed
Rana Muneshwar Kumar Singh Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 198
Bihar Minor Mineral Concession Rules, 1972 — Rule 5(2)Constitution of India, 1950 — Article 226, 227, 25Patna High Court Rules, 1916 — Rule 10
High Courts04 Dec 1975Allowed
Khedu Mahto and 39 Others Vs Shrimati Prem Sundari
Patna High Court · (1976) 9 PLJR 187
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts01 Dec 1975
Sheo Nandan Singh Vs Thakur Prasad Singh and Others
Patna High Court · (1976) CriLJ 1781
Criminal Procedure Code, 1973 (CrPC) — Section 147, 48(2)(a)
High Courts01 Dec 1975Dismissed
Commissioners of Katihar Municipality Vs Bibi Hamida Khatoon
Patna High Court · (1976) 9 PLJR 121
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts26 Nov 1975Allowed
Shri B.B. Chakravarti Vs The State of Bihar and Shri Tarun Gupta
Patna High Court · (1975) 9 PLJR 197
Penal Code, 1860 (IPC) — Section 420, 506
High Courts26 Nov 1975Dismissed
Jai Prakash Sinha Vs The Chairman, Bihar School Examination Board
Patna High Court · AIR 1976 Patna 301
Bihar School Examination Board Regulations, 1964 — Regulation 10, 18Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts25 Nov 1975Dismissed
Hulas Mahton, Lalla Mahton, Ram Lakhan Mahton and Kedar Mahton Vs Mathura Prasad
Patna High Court · (1976) 9 PLJR 128
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(c)Penal Code, 1860 (IPC) — Section 426
High Courts25 Nov 1975Allowed
The Managing Committee of Rama Nand Uchch Vidyalay Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 36
Bihar Secondary Education Board Ordinance, 1974 — Section 15(5), 16, 17, 31, 31(2)Constitution of India, 1950 — Article 226
High Courts24 Nov 1975
Prem Sukh Lal and Others Vs The State
Patna High Court · (1977) CriLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 190, 209, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225
High Courts19 Nov 1975Dismissed
Indu Bhusan Bose Choudhary Vs Hari Bhajan Singh and Others
Patna High Court · AIR 1976 Patna 282 : (1976) 9 PLJR 180
Contract Act, 1872 — Section 187Transfer of Property Act, 1882 — Section 105, 106
High Courts19 Nov 1975Dismissed
Abdul Latif and Another Vs Mahadeo Lal and Others
Patna High Court · AIR 1976 Patna 229 : (1976) 9 PLJR 175
Specific Relief Act, 1963 — Section 38
High Courts18 Nov 1975Dismissed
Himabhai Amin Vs H.D. Dave
Patna High Court · AIR 1976 Patna 177
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 13, 4Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts18 Nov 1975Allowed
Speedcrafts Pvt. Ltd. Vs The Dist. Magistrate and Others
Patna High Court · AIR 1976 Patna 129 : (1976) 9 PLJR 248
Defence of India Act, 1971 — Section 23, 29, 30