High Courts11 Jul 1977Allowed
Kashiram Dalmia Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 264
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Patna High Court judgments, 1977
213 judgments · page 6 of 11
High Courts08 Jul 1977Dismissed
The State of Bihar and Others Vs Nemdhari Singh and Others
Patna High Court · AIR 1978 Patna 14
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 11, 18Limitation Act, 1908 — Article 120
High Courts08 Jul 1977Dismissed
Sheikh Md. Quasim Vs Chief Security Officer, E. Railway
Patna High Court · (1978) 26 BLJR 185
Constitution of India, 1950 — Article 226, 227, 311
High Courts07 Jul 1977Dismissed
Union of India (UOI) Vs Abdul Hafiz and Another
Patna High Court · (1978) 26 BLJR 274
Contract Act, 1872 — Section 139
High Courts06 Jul 1977
District Superintendent of Education and Others Vs Managing Committee, Middle School and Another
Patna High Court · (1977) 25 BLJR 271
Constitution of India, 1950 — Article 226, 227
High Courts01 Jul 1977
Surya Narain Choudhary Vs Darbhanga District Board
Patna High Court · (1977) 25 BLJR 335
Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 188
High Courts01 Jul 1977
Ram Udar Jha Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 487
Constitution of India, 1950 — Article 226, 227
High Courts29 Jun 1977Dismissed
Dip Narain Singh Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 554
Constitution of India, 1950 — Article 226, 227
High Courts15 Jun 1977
Kalaktar Singh Vs The State of Bihar
Patna High Court · (1978) CriLJ 663
Penal Code, 1860 (IPC) — Section 405, 406
High Courts15 Jun 1977Dismissed
Kalaktar Singh Vs State of Bihar
Patna High Court · (1977) 25 BLJR 402
Penal Code, 1860 (IPC) — Section 405, 406
High Courts20 May 1977
Kanhai Raut and Others Vs Budhan Mahto
Patna High Court · (1978) CriLJ 667
Penal Code, 1860 (IPC) — Section 144, 379, 397
High Courts20 May 1977
Ramnarain Prasad Sankar Prasad Vs District Magistrate and Another
Patna High Court · AIR 1978 Patna 245 : (1977) 25 BLJR 330
Constitution of India, 1950 — Article 19, 19(1), 19(6), 226, 32Essential Commodities Act, 1955 — Section 3
High Courts20 May 1977
The General Electric Company of India Private Ltd. Vs The State of Bihar
Patna High Court · (1978) 26 BLJR 205 : (1978) 41 STC 44
Bihar Sales Tax Act, 1947 — Section 13(5), 16(5)
High Courts19 May 1977
Bhola Singh Vs The State of Bihar
Patna High Court · (1978) CriLJ 1506
Constitution of India, 1950 — Article 213Criminal Procedure Code, 1973 (CrPC) — Section 397, 401General Clauses Act, 1897 — Section 6
High Courts19 May 1977
Budhram Kashiram Vs The State of Bihar
Patna High Court · (1978) 41 STC 201
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 May 1977Dismissed
Rabindra Narain Lall Vs Smt. Nirmala Sinha and Others
Patna High Court · AIR 1978 Patna 162 : (1977) 25 BLJR 506
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5
High Courts19 May 1977Dismissed
Phulena Thakur and Others Vs Devi Thakur and Others
Patna High Court · AIR 1978 Patna 23 : (1978) CriLJ 307 : (1977) 10 PLJR 623
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 146, 146(1), 146(4)
High Courts19 May 1977
Kaushlendra Prasad Narain Singh and Another Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 64 : (1977) 10 PLJR 603
Constitution of India, 1950 — Article 131A(2)Land Acquisition Act, 1894 — Section 23(1), 4, 49, 5ATrusts Act, 1882 — Section 11, 37
High Courts19 May 1977Dismissed
N.M. Verma Vs Upendra Narain Singh
Patna High Court · AIR 1978 Patna 101 : (1978) 26 BLJR 60
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 4
High Courts19 May 1977Allowed
Bhola Singh Vs State of Bihar
Patna High Court · (1977) 25 BLJR 466
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401General Clauses Act, 1897 — Section 6