High Courts25 Jun 1975Dismissed
Ram Bachan Srivastava Vs National Saving Executive Officer and Others
Patna High Court · AIR 1976 Patna 79
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 1975
161 judgments · page 5 of 9
High Courts23 Jun 1975Allowed
Ram Autar Prasad Vs Chairman, Board of Secondary Education and Others
Patna High Court · AIR 1976 Patna 116
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 17A, 6(4)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 May 1975Allowed
Smt. Dil Kuer and Others Vs Hari Chandar Prasad and Others
Patna High Court · AIR 1976 Patna 193 : (1976) 9 PLJR 259
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(2), 3Constitution of India, 1950 — Article 254(2)Registration Act, 1908 — Section 18
High Courts14 May 1975
Suchit Singh and Others Vs State of Bihar
Patna High Court · (1975) CriLJ 1722
Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 326
High Courts13 May 1975
Nitya Nand Singh Vs Shri Sitaram Prasad and Another
Patna High Court · (1976) CriLJ 427 : (1976) 9 PLJR 149
Civil Procedure Code, 1908 (CPC) — Section 5Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
High Courts09 May 1975
Loon Karan Bararia Vs The State of Bihar
Patna High Court · (1975) 36 STC 397
Income Tax Act, 1961 — Section 268Limitation Act, 1963 — Section 12
High Courts09 May 1975Dismissed
Nawal Kishore Singh and Others Vs Rajendra Prasad Singh and Others
Patna High Court · AIR 1976 Patna 56
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts06 May 1975Allowed
Shri Mahabir Rice and Flour Mills Vs The State of Bihar and Another
Patna High Court · AIR 1976 Patna 1
High Courts05 May 1975Allowed
Raghunandan Prasad Vs Deonarain Singh and Others
Patna High Court · AIR 1976 Patna 195
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 8(2)
High Courts05 May 1975
Registrar of Companies Vs Bihar Investment Trust Ltd. (In Liquidation)
Patna High Court · (1978) 48 CompCas 579
Companies Act, 1913 — Section 86I, 86I(2)Companies Act, 1956 — Section 283, 314, 454, 454(2), 645General Clauses Act, 1897 — Section 6
High Courts01 May 1975
Jogeshwar Tewary Vs The State of Bihar
Patna High Court · (1976) CriLJ 448
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 326
High Courts30 Apr 1975Allowed
Ram Gobind Rai Vs Shahabad District Board
Patna High Court · AIR 1976 Patna 118 : (1976) 9 PLJR 316
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 100Limitation Act, 1963 — Article 136
High Courts30 Apr 1975
Bajrang Lal and Others Vs The State of Bihar and another
Patna High Court · (1976) 9 PLJR 45
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3
High Courts29 Apr 1975Dismissed
Jwala Prasad Singh Vs State of Bihar and Another
Patna High Court · AIR 1976 Patna 158
Constitution of India, 1950 — Article 226, 311(2)Evidence Act, 1872 — Section 101, 101, 102, 103, 104
High Courts28 Apr 1975Dismissed
Mathura Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · AIR 1975 Patna 295
Constitution of India, 1950 — Article 12, 14, 153, 154, 174
High Courts25 Apr 1975Dismissed
Jadunandan Puri Vs The President, Board of Secondary Education and Others
Patna High Court · AIR 1976 Patna 58
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115
High Courts25 Apr 1975Dismissed
Nagar Khan and Others Vs Gopi Ram Agarwala
Patna High Court · AIR 1976 Patna 2
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Transfer of Property Act, 1882 — Section 53A, 54
High Courts18 Apr 1975Dismissed
Bhola Nath Rastogi and Others Vs Santosh Prakash Arya and Others
Patna High Court · AIR 1975 Patna 336
Evidence Act, 1872 — Section 92Hindu Succession Act, 1956 — Section 22, 22(1), 6
High Courts18 Apr 1975
Jamshedpur Notified area Commite Vs Niranjan Paul and Others
Patna High Court · (1976) CriLJ 421 : (1975) 8 PLJR 464 : (1975) PLJR 464
Evidence Act, 1872 — Section 114, 144Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 7
High Courts16 Apr 1975Dismissed
Subhas Kumar Singh and Others Vs Sheo Balak Singh and Others
Patna High Court · AIR 1975 Patna 307
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, 144, 37, 38