High Courts23 Feb 1976Dismissed
Kapildeo Narayan Singh Vs The State of Bihar and Another
Patna High Court · AIR 1976 Patna 267
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Patna High Court judgments, 1976
209 judgments · page 9 of 11
High Courts20 Feb 1976
Baijnath Kumar Vs The State of Bihar and Others
Patna High Court · (1976) 9 PLJR 491
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 6, 7, 8(1)
High Courts20 Feb 1976Allowed
Bharat Coking Coal Ltd. Vs Employer''s In Relation to the Management of Dhanbad Colliery and Others
Patna High Court · (1977) 25 BLJR 231
Industrial Disputes Act, 1947 — Section 10Road Transport Corporations Act, 1950 — Section 3, 9
High Courts18 Feb 1976
Dal Govind Bhokta Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 345 : (1976) 9 PLJR 509
Constitution of India, 1950 — Article 14, 359Essential Commodities Act, 1955 — Section 3, 3(6)
High Courts18 Feb 1976Dismissed
Basudeo Rai Vs Basudeo Narain Kuar and Others
Patna High Court · AIR 1977 Patna 11
Bihar Panchayat Raj Act, 1947 — Section 3(1)
High Courts17 Feb 1976Dismissed
Messrs Anti Biotic Stores Private Limited Vs Shri K.D. Prasad, under Secretary to The Government of Bihar, Labour and Employment Department, Patna and Others
Patna High Court · (1976) 9 PLJR 542
Constitution of India, 1950 — Article 19, 226, 227
High Courts16 Feb 1976Dismissed
Nathuni Singh Vs Sunder Singh
Patna High Court · (1976) 9 PLJR 349
Criminal Procedure Code, 1973 (CrPC) — Section 145, 438, 561A
High Courts13 Feb 1976
Bihar State Road Transport Corporation Vs Commissioner of Income Tax and Others
Patna High Court · (1976) 103 ITR 736 : (1976) 9 PLJR 550
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 147(2), 148, 154
High Courts13 Feb 1976Dismissed
S.M. Raquib Vs Subhas Kumar Sinha
Patna High Court · (1977) PLJR 144
Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 17(1), 200, 202Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 202, 323, 342, 379
High Courts12 Feb 1976
Ramanaya Vs The State of Bihar
Patna High Court · (1977) CriLJ 467
Criminal Procedure Code, 1973 (CrPC) — Section 31General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 26, 337, 353, 71
High Courts12 Feb 1976Allowed
Bishwanath Prasad Vs The Municipal Board
Patna High Court · AIR 1976 Patna 226 : (1976) 9 PLJR 499
Bihar and Orissa Municipal Act, 1922 — Section 196, 197, 198, 201
High Courts11 Feb 1976Dismissed
Phulwasi Devi Vs Union of India (UOI) and Another
Patna High Court · AIR 1977 Patna 32 : (1977) 10 PLJR 97
Cantonments Act, 1889 — Section 26(1)Cantonments Land Administration Rules, 1937 — Rule 27Constitution of India, 1950 — Article 226, 299
High Courts11 Feb 1976
Kailash Pati Singh Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 248 : (1977) 25 BLJR 44 : (1976) 9 PLJR 207
Bihar Money Lenders (Amendment) Act, 1975 — Section 12, 47(3)Bihar Money Lenders Rules, 1975 — Rule 10, 9Constitution of India, 1950 — Article 200, 201, 226, 254(2), 359
High Courts11 Feb 1976Dismissed
Smt. Radha Kumari Singh Vs The Governing Body of Mahanth Mahadevanand Mahila Mahavidyalaya and Others
Patna High Court · AIR 1976 Patna 378 : (1977) 10 PLJR 110
Constitution of India, 1950 — Article 226, 227
High Courts09 Feb 1976Allowed
Nagendra Prasad Sinha, Hamesh Nath Tiwari, Raghubir Mishra and Mukhnu Singh @ Sheopujan Singh Vs Brajnandan Prasad and The State of Bihar
Patna High Court · (1977) PLJR 73
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity (Supply) Act, 1948 — Section 81, 82Electricity Act, 1910 — Section 20, 42, 56
High Courts09 Feb 1976Partly Allowed
Steel Co. (Construction) Vs The Union of India(UOI) and Another
Patna High Court · AIR 1976 Patna 334 : (1976) 9 PLJR 369
Arbitration Act, 1940 — Section 30
High Courts09 Feb 1976Allowed
The Management of Bihar Khadi Gramodyog Sangh, Muzaffarpur Vs The State of Bihar and Others
Patna High Court · (1976) 9 PLJR 281
Industrial Disputes Act, 1947 — Section 10(1), 2(a), 2(j)
High Courts09 Feb 1976
Shaikh Jalil Vs Bibi Sarfunnisa
Patna High Court · (1977) CriLJ 43
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts03 Feb 1976
Baldeo Kuer Vs The State of Bihar, Munshi Kuer and Bacha Kuer Munshi Kumar Singh @ Munsh Kuer and Bacha Kuer Vs Baldeo Kuer and State of Bihar
Patna High Court · (1976) 9 PLJR 455
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 181
High Courts03 Feb 1976
Nagendra Nath Verma and Others Vs The State of Bihar and Another
Patna High Court · (1977) CriLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 379, 427