COURT ARCHIVE

Patna High Court judgments, 1978

205 judgments · page 5 of 11

High Courts13 Jul 1978Dismissed

Rana Pratap, General Manager (Works), Usha Martin Black (Wire Ropes) Ltd. Vs The State of Bihar and Others

Patna High Court · (1978) 26 BLJR 565

Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 204Industrial Disputes Act, 1947 — Section 2, 20, 31, 33

High Courts13 Jul 1978Dismissed

Mukteshwar Singh Vs The State of Bihar

Patna High Court · AIR 1979 Patna 40

Arbitration Act, 1940 — Section 17Contract Act, 1872 — Section 28Sales of Goods Act, 1930 — Section 20

High Courts13 Jul 1978Allowed

Usha Alloys and Steels Limited Vs The Bihar State Electricity Board

Patna High Court · (1978) 26 BLJR 568

Constitution of India, 1950 — Article 166, 226Electricity (Supply) Act, 1948 — Section 46, 49

High Courts11 Jul 1978Dismissed

Pashupati Nath Sinha Vs State of Bihar

Patna High Court · (1979) ACJ 437 : (1978) 26 BLJR 849

Criminal Procedure Code, 1973 (CrPC) — Section 13, 482Mines Act, 1952 — Section 76Motor Vehicles Act, 1988 — Section 112, 123, 86

High Courts11 Jul 1978Dismissed

State of Bihar Vs Hardwar Pandey

Patna High Court · (1978) 26 BLJR 803

Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457, 482

High Courts11 Jul 1978Dismissed

Bihar State Board of Religious Trusts Vs Baldeo Gir

Patna High Court · AIR 1979 Patna 175

Bihar Hindu Religious Trusts Act, 1950 — Section 2(1)

High Courts10 Jul 1978Dismissed

Hindustan Malleables and Forgings Ltd. Vs Indian Furnace Co. Ltd.

Patna High Court · AIR 1979 Patna 146

Civil Procedure Code, 1908 (CPC) — Section 20Sales of Goods Act, 1930 — Section 19, 19(1), 19(2), 23, 23(1)

High Courts10 Jul 1978Dismissed

Smt. Manorama Sinha Vs Bijoy Kumar Sinha

Patna High Court · (1978) 26 BLJR 596

Hindu Marriage Act, 1955 — Section 13, 19, 21

High Courts04 Jul 1978

Nakul Chandra Mandal and Others Vs The Commissioner of Bhagalpur Division and Others

Patna High Court · (1979) PLJR 153

Limitation Act, 1963 — Section 10Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 42

High Courts03 Jul 1978

C.I.O. Full Mould Tyre Retreaders Vs Commissioner of Income Tax

Patna High Court · (1979) 116 ITR 505

Income Tax Act, 1922 — Section 26A, 66(1)

High Courts03 Jul 1978Allowed

Shri Ram Maharaj Vs Raj Kishore Bhagat

Patna High Court · (1978) 26 BLJR 600

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3A

High Courts27 Jun 1978Allowed

Mahabir Singh and Others Vs Rameshwar Singh and Others

Patna High Court · AIR 1979 Patna 46 : (1978) 26 BLJR 768 : (1979) PLJR 86

Bihar Tenancy Act, 1885 — Section 161, 167Trusts Act, 1882 — Section 90

High Courts07 Jun 1978Allowed

Krishna Trading Company and Others Vs State of Bihar

Patna High Court · (1978) 26 BLJR 743

Criminal Procedure Code, 1973 (CrPC) — Section 164Essential Commodities Act, 1955 — Section 10, 11, 7Penal Code, 1860 (IPC) — Section 420, 465, 467, 471

High Courts07 Jun 1978

Krishna Trading Co. and Others Vs State of Bihar

Patna High Court · (1979) CriLJ 760

Criminal Procedure Code, 1973 (CrPC) — Section 164Essential Commodities Act, 1955 — Section 10, 11, 7Penal Code, 1860 (IPC) — Section 420, 465, 467, 471

High Courts19 May 1978Allowed

Kadam Lal Yadav Vs The Additional Member, Board of Revenue and Others

Patna High Court · AIR 1979 Patna 179

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 47

High Courts19 May 1978Dismissed

G.S. Sharma and Others Vs The Deputy Commissioner and Others

Patna High Court · (1978) 26 BLJR 609

Essential Commodities Act, 1955 — Section 16, 3, 5

High Courts19 May 1978Dismissed

Basudeb Narayan Singh and Others Vs Shesh Narayan Singh and Others

Patna High Court · AIR 1979 Patna 73

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1)

High Courts19 May 1978Allowed

Om Prakash Vs Sarjug Prasad

Patna High Court · (1978) 26 BLJR 761

Criminal Procedure Code, 1973 (CrPC) — Section 147, 47

High Courts18 May 1978Dismissed

Daib Dayal Tewari and Another Vs Chairman, South Bihar Regional Transport Authority and Another

Patna High Court · AIR 1979 Patna 1 : (1978) 26 BLJR 738 : (1979) PLJR 7

Motor Vehicles Act, 1939 — Section 62, 62(1)

High Courts16 May 1978Allowed

Baikunth Singh Vs North Bihar Regional Transport Authority and Others

Patna High Court · AIR 1979 Patna 164 : (1979) PLJR 40

Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 48, 57