COURT ARCHIVE

Patna High Court judgments, 1977

213 judgments · page 11 of 11

High Courts13 Jan 1977Allowed

Shri Abu Mohammad, Shri K.K. Mukherjee and Seth Haji Omer Haji Ibrahim Vs State of Bihar and The Subdivisional Magistrate Shri Abu Mohammad and Others Vs State of Bihar and Shri S.M. Singh, Subdivisional Magistrate

Patna High Court · (1977) PLJR 565

Industrial Disputes Act, 1947 — Section 10(1)Industrial Employment (Standing Orders) Act, 1946 — Section 10(2), 12(1), 13, 13(2), 2(d)Minimum Wages Act, 1948 — Section 18, 18(1), 18(2), 18(3), 2(1)

High Courts13 Jan 1977Partly Allowed

Birendra Kumar Sinha Vs State of Bihar and Others

Patna High Court · AIR 1977 Patna 222 : (1977) 25 BLJR 178 : (1977) 10 PLJR 398

Bihar Cinemas (Regulation) Act, 1954 — Section 5(2)Bihar Cinemas (Regulation) Rules, 1974 — Rule 10, 12Constitution of India, 1950 — Article 14, 19, 245

High Courts12 Jan 1977Allowed

Devendra Prasad Gupta Vs The State of Bihar and Others

Patna High Court · AIR 1977 Patna 166 : (1978) 26 BLJR 87 : (1977) 10 PLJR 576 : 1977 PLJR 576 : AIR 1977 Pat 166

Bihar Tenancy Act, 1885 — Section 103A, 103A(3), 104GBihar Tenancy Rules, 1886 — Rule 63A, 76Constitution of India, 1950 — Article 226

High Courts11 Jan 1977Dismissed

Patna Municipal Corporation Vs Hadi Ali Askari Imam @ Tootu Imam

Patna High Court · (1977) PLJR 547

Civil Procedure Code, 1908 (CPC) — Section 9

High Courts10 Jan 1977

Chandeshwar Mahto and Others Vs State of Bihar and Others

Patna High Court · (1977) 25 BLJR 166

Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6D

High Courts10 Jan 1977Allowed

Subash Chand Jain Vs Commissioners of the Giridih Municipality and Others

Patna High Court · AIR 1978 Patna 5

Bihar and Orissa Municipal Act, 1922 — Section 107, 108, 37BCivil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

High Courts07 Jan 1977Allowed

Bishunpat Singh and Others Vs State of Bihar and Others

Patna High Court · (1978) 26 BLJR 337

Hindu Succession Act, 1956 — Section 2(g), 2(k)

High Courts06 Jan 1977

Ram Ekbal Rai Vs Education Commissioner, Government of Bihar and Others

Patna High Court · (1978) 26 BLJR 339

Constitution of India, 1950 — Article 226, 227

High Courts05 Jan 1977Dismissed

Lal Bihari Singh and Another Vs Tipan Singh and Others

Patna High Court · AIR 1977 Patna 226

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3

High Courts05 Jan 1977Allowed

Tata Engineering and Locomotive Co. Ltd. Vs S.N. Guha Thakurta, Superintendent of Central Excise and Others

Patna High Court · (1977) 1 ELT 14 : (1977) 10 PLJR 469

Central Excises and Salt Act, 1944 — Section 3, 3(2), 4, 4(1), 4(2)

High Courts05 Jan 1977

Nageshwar Thakur and Bhagwat Sharan Tripathy Vs State of Bihar and Others

Patna High Court · (1977) 25 BLJR 82

High Courts05 Jan 1977Dismissed

Narsingh Mahto and Others Vs The State of Bihar

Patna High Court · (1977) PLJR 445

Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 192(1), 204, 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379

High Courts03 Jan 1977Allowed

Mangal Prasad Sinha Vs The State of Bihar and Others

Patna High Court · (1978) 26 BLJR 222

Constitution of India, 1950 — Article 226, 227