High Courts03 Feb 1976Dismissed
Ishwari Singh and Another Vs Kameshwari Singh and 10 Others
Patna High Court · (1976) 9 PLJR 203
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(iv)
COURT ARCHIVE
Patna High Court judgments, 1976
209 judgments · page 10 of 11
High Courts02 Feb 1976Dismissed
Nand Lal Sharma Vs Bajrang Lal and Others
Patna High Court · (1977) PLJR 76
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1)(d), 17(d), 49Transfer of Property Act, 1882 — Section 107, 4
High Courts02 Feb 1976
Bhagwan Das and Others Vs The Sub-divisional Magistrate and Others
Patna High Court · (1976) CriLJ 1775 : (1976) 9 PLJR 327
Penal Code, 1860 (IPC) — Section 147, 188, 379
High Courts31 Jan 1976Dismissed
Mohammad Yusuf and Others Vs Mohammad Ehsan, Deputy Superintendent of Police, Samastipur
Patna High Court · (1976) 9 PLJR 347
Bihar Preservation and Improvement of Animals Act, 1955 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 494(a)
High Courts31 Jan 1976Dismissed
Ramvijoy Singh and Another Vs Saudagar Singh and Others
Patna High Court · AIR 1976 Patna 278
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts31 Jan 1976
Income Tax Officer Vs United Karanpur Colliery (P) Ltd.
Patna High Court · (1977) 25 BLJR 156
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 133, 139, 200, 206, 226
High Courts28 Jan 1976
Sheikh Jalil Vs Bibi Sarfunnissa
Patna High Court · (1976) 9 PLJR 365
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts28 Jan 1976Dismissed
Kartar Singh Vs Mst. Durpati and Others
Patna High Court · AIR 1976 Patna 338 : (1976) 9 PLJR 581
Provincial Insolvency Act, 1920 — Section 28(2)
High Courts28 Jan 1976
BETTIAH ESTATE Vs UNION OF INDIA AND ANOTHER.
Patna High Court · (1977) 108 ITR 210 : (1976) 9 PLJR 451
Estate Duty Act, 1953 — Section 57, 58, 61, 70
High Courts28 Jan 1976
Bettiah Estate Vs Union of India (UOI) and Another
Patna High Court · (1977) 108 ITR 210 : (1976) 9 PLJR 451
Estate Duty Act, 1953 — Section 58, 61, 70
High Courts28 Jan 1976Allowed
Yadunandan Prasad Vs Shrimati Saudamini Sinha and Others
Patna High Court · (1976) 01 PAT CK 0014
Bihar and Orissa Municipal Act, 1922 — Section 107(1), 108, 24, 37A, 37B
High Courts28 Jan 1976Allowed
Munshi Singh and Others Vs Babulal Singh and Others
Patna High Court · (1976) 9 PLJR 485
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts23 Jan 1976Dismissed
The State of Bihar Vs Rajendra Prasad Baid and Others
Patna High Court · AIR 1976 Patna 290 : (1977) PLJR 162
Bihar Tenancy Act, 1885 — Section 158(1)
High Courts22 Jan 1976Allowed
Rohan Kumar and Another Vs Lachhuman Pathak and Others
Patna High Court · AIR 1976 Patna 287
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts21 Jan 1976Allowed
Jai Ram Das Bhatia and Another Vs State of Bihar and Others
Patna High Court · AIR 1977 Patna 315
Bihar Tenancy Act, 1885 — Section 48E(8), 48F
High Courts20 Jan 1976
Amarnath Prasad and Others Vs State of Bihar and Another
Patna High Court · (1976) CriLJ 1778 : (1976) 9 PLJR 324
Criminal Procedure Code, 1973 (CrPC) — Section 69Essential Commodities Act, 1955 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts20 Jan 1976Allowed
Prasidh Narain Singh and Ain Khan Bhimni Chak Gram Panchayat and Another Vs The State of Bihar and Others
Patna High Court · (1976) 9 PLJR 352
High Courts19 Jan 1976
R.S. Murthy Vs R.K. Naug and Another
Patna High Court · (1976) 2 LLJ 53 : (1976) 9 PLJR 233
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 476, 480, 482, 484Income Tax Act, 1961 — Section 37
High Courts19 Jan 1976Allowed
Radha Krishna Thakur Ji and Others Vs Sub-divisional Officer and Others
Patna High Court · AIR 1976 Patna 342
High Courts19 Jan 1976Dismissed
Janak Singh Vs The State of Bihar and Others
Patna High Court · (1977) PLJR 47
Constitution of India, 1950 — Article 213, 226Mines Act, 1952 — Section 2(jj)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 3(1), 3(a), 3(e)