High Courts31 Jan 1978Allowed
Jhauri Paswan and Others Vs Lobhi Paswan and Others
Patna High Court · AIR 1979 Patna 60 : (1978) 26 BLJR 830
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 151
COURT ARCHIVE
Patna High Court judgments, 1978
205 judgments · page 10 of 11
High Courts31 Jan 1978
Santosh Kumar Bhattacharjee Vs The State of Bihar
Patna High Court · (1979) CriLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 21
High Courts25 Jan 1978Dismissed
Shankar Bhai Dada Bhai Patel Vs The State of Bihar and Others
Patna High Court · AIR 1979 Patna 23 : (1978) 26 BLJR 414
Bihar Agricultural Produce Markets Act, 1960 — Section 27
High Courts25 Jan 1978Allowed
Sheikh Abdul Sattan Vs Bibi Rahazani and Others
Patna High Court · AIR 1978 Patna 351 : (1978) 26 BLJR 669
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 107
High Courts24 Jan 1978Allowed
Raj Kumar Singh Yadav Vs Chairman, Bihar Secondary Education Board and Others
Patna High Court · (1978) 26 BLJR 482
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1978Dismissed
Md. Zamiruddin and Others Vs Mrs. Fatima Ahmad and Others
Patna High Court · AIR 1978 Patna 153 : (1978) 26 BLJR 320
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17
High Courts20 Jan 1978
Mewalal Kapildeo Prasad Vs The State of Bihar and Others
Patna High Court · (1978) CriLJ 873
Essential Commodities Act, 1955 — Section 3, 6A, 6C, 7
High Courts20 Jan 1978Dismissed
Tuneshwar Prasad Singh and Another Vs State of Bihar
Patna High Court · AIR 1978 Patna 225 : (1978) 26 BLJR 298 : (1978) CriLJ 1080
Criminal Procedure Code, 1973 (CrPC) — Section 2, 202, 209, 309, 309(2)
High Courts20 Jan 1978Allowed
Mewalal Kapildeo Prasadand Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 367
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts16 Jan 1978Allowed
Haji Taiyab Ali and Another Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 251 : (1978) 26 BLJR 558
Bihar Tenancy Act, 1885 — Section 48E, 48E(4)
High Courts16 Jan 1978Dismissed
Rajendra Mohan Ghosh Vs Smt. Kaushalla Devi
Patna High Court · AIR 1978 Patna 292 : (1978) 2 RCR(Rent) 425
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 100Transfer of Property Act, 1882 — Section 106
High Courts16 Jan 1978Dismissed
Ram Dhir Prasad and Another Vs Ram Sewak Lal and Others
Patna High Court · AIR 1978 Patna 218 : (1978) 26 BLJR 577
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 18 Rule 16, Order 9 Rule 6
High Courts13 Jan 1978Allowed
Time House Vs Smt. Kailashi Devi
Patna High Court · (1978) 26 BLJR 652
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 13
High Courts11 Jan 1978Dismissed
Sidheshwar Prasad and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 485
Penal Code, 1860 (IPC) — Section 319, 323, 324, 34, 468
High Courts11 Jan 1978
Sidheshwar Prasad and Others Vs The State of Bihar and Another
Patna High Court · (1979) CriLJ 767
Penal Code, 1860 (IPC) — Section 319, 323, 324, 34, 468
High Courts10 Jan 1978Dismissed
Mohd. Murtaza @ Mohd. Murtaza Ansari Vs Asstt. Collector of Customs and Others
Patna High Court · (1978) 26 BLJR 425
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 110, 122, 123, 124, 152
High Courts10 Jan 1978
Surendra Singh and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 656
Civil Procedure Code, 1908 (CPC) — Section 116, 117Criminal Procedure Code, 1973 (CrPC) — Section 1, 107, 111, 112, 113
High Courts06 Jan 1978Dismissed
Bishwanath Mahto Vs Srimati Janki Devi
Patna High Court · AIR 1978 Patna 190 : (1978) 26 BLJR 620
Specific Relief Act, 1963 — Section 16
High Courts05 Jan 1978Dismissed
Ramsunder Singh Vs Most. Pana Kuer and Others
Patna High Court · AIR 1979 Patna 5 : (1978) 26 BLJR 463
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts04 Jan 1978Allowed
Bhagelu Mian Vs Mahboob Chik and Others
Patna High Court · AIR 1978 Patna 318 : (1978) 26 BLJR 117
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151