High Courts05 Aug 1977
Govind Kumar Pandey Vs The Chancellor, Ranchi University and Others
Patna High Court · (1979) PLJR 334
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 15(6), 30, 31
COURT ARCHIVE
Patna High Court judgments, 1977
213 judgments · page 5 of 11
High Courts02 Aug 1977
Manka Nani Vs Divisional Forest Officer and Others
Patna High Court · (1978) 26 BLJR 30
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 29
High Courts02 Aug 1977Dismissed
Hari Narain Lal Sah (Dead) Ram Rati Devi and Others Vs Cantonment Board and Another
Patna High Court · (1978) 26 BLJR 794
Cantonments Act, 1924 — Section 144, 178A, 179, 180, 184
High Courts02 Aug 1977Allowed
Babuji Mukhia and Others Vs Sahdeo Mukhia and Others
Patna High Court · (1978) 26 BLJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Aug 1977
Sheopujan Singh and Others, etc. Vs State of Bihar
Patna High Court · (1977) 25 BLJR 554
Land Acquisition Act, 1894 — Section 18
High Courts27 Jul 1977
Dwarka Prasad Chiranjilal Vs Commissioner of Income Tax and Another
Patna High Court · (1977) 25 BLJR 317 : (1979) 117 ITR 39
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 185, 264
High Courts26 Jul 1977Allowed
Jeodheshwar Prasad Singh and Others Vs Sheedashi Devi and Another
Patna High Court · AIR 1978 Patna 215
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 7(3)
High Courts25 Jul 1977Allowed
Jodheshwar Prasad Singh and Others Vs Sheodashi Devi and Others
Patna High Court · (1978) 26 BLJR 779
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15
High Courts25 Jul 1977
Gulam Farid Mian and Another Vs Ahmad Bhathihara
Patna High Court · (1978) CriLJ 1323
Limitation Act, 1963 — Section 25
High Courts22 Jul 1977Dismissed
Ramji Jankiji and Another Vs Mauni Baba Kale Kambalwala Jai Siyaram Dasji and Others
Patna High Court · AIR 1978 Patna 48
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 2, Order 9 Rule 9Evidence Act, 1872 — Section 114
High Courts22 Jul 1977Partly Allowed
The West Ramkanali Colliery Company and Others Vs The Bihar State Co-operative Marketing Union
Patna High Court · AIR 1978 Patna 57
Evidence Act, 1872 — Section 102
High Courts21 Jul 1977
Jharia Fire Bricks and Pottery Works (Pvt.) ltd. Vs Bhirgonath Sharma and Another
Patna High Court · (1977) 2 LLJ 306
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33CSuccession Act, 1925 — Section 306
High Courts21 Jul 1977Allowed
Gautam Prasad Vs State of Bihar
Patna High Court · (1977) 25 BLJR 288
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts20 Jul 1977
Pandit Lakshmi Kant Jha (Executor to the Estate of Late Maharajadhiraja Sir Kameshwar Singh of Darbhanga) Vs Commissioner of Income Tax
Patna High Court · (1980) 124 ITR 470
Bihar Land Reforms Act, 1950 — Section 14Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1)
High Courts20 Jul 1977Allowed
Nirendra Kumar Bose and Another Vs District Magistrate and Others
Patna High Court · AIR 1978 Patna 241
Revenue Recovery Act, 1890 — Section 2(3), 3(3)
High Courts19 Jul 1977
Maheshwari Oil Mills Vs State of Bihar
Patna High Court · (1977) 25 BLJR 462
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts19 Jul 1977
Maheshwari Oil Mills Vs The State of Bihar
Patna High Court · (1978) CriLJ 659
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts14 Jul 1977Allowed
Julal Mandal Vs The Union of India (UOI) and Others
Patna High Court · AIR 1978 Patna 42 : (1978) 26 BLJR 179
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80
High Courts12 Jul 1977Dismissed
Subhash Chandra Vs Har Govind Singh
Patna High Court · AIR 1978 Patna 260 : (1978) 26 BLJR 782
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), 115
High Courts11 Jul 1977Dismissed
Jokhi Ram Mohan Lal Vs Smt. Gita Devi Tulsyan
Patna High Court · AIR 1978 Patna 2 : (1978) 26 BLJR 79
Civil Procedure Code Amendment Act, 1976 — Section 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 115(2)