High Courts02 May 1978Allowed
Mithileshwari Saran Sinha and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 705
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,077 of 2,660
High Courts01 May 1978Dismissed
Puna Mahto Vs State of Bihar
Patna High Court · (1978) 26 BLJR 647
Penal Code, 1860 (IPC) — Section 420
High Courts01 May 1978
Puna Mahto Vs The State of Bihar
Patna High Court · (1979) CriLJ 766
Penal Code, 1860 (IPC) — Section 420
High Courts01 May 1978Dismissed
Birahim mian Vs Ramji Prasad
Patna High Court · (1978) 26 BLJR 818
Bihar Scheduled Castes Scheduled Tribes, Backward Classes and Denotified Tribes Debt Relief Act, 1974 — Section 3, 5
High Courts26 Apr 1978Dismissed
Hari Prasad Mandal and Others Vs Additional Collector and Others
Patna High Court · (1978) 26 BLJR 682
Bihar Tenancy Act, 1885 — Section 48E, 48E(7), 48E(8)
High Courts26 Apr 1978Dismissed
Bihar State Electricity Board and Another Vs Gaya Cotton Jute Mills Ltd.
Patna High Court · AIR 1979 Patna 83
Electricity (Supply) Act, 1948 — Section 5, 60, 60ALimitation Act, 1908 — Article 116, 149
High Courts24 Apr 1978Dismissed
Life Insurance Corporation of India Vs Baidyanath Singh and Others
Patna High Court · (1979) ACJ 36 : AIR 1978 Patna 334 : (1978) 26 BLJR 687 : (1979) 49 CompCas 653
Contract Act, 1872 — Section 17, 18, 19Insurance Act, 1938 — Section 45
High Courts24 Apr 1978Allowed
NanhaK Singh Vs The Additional Collector of Bettiah and Others
Patna High Court · (1978) 26 BLJR 375
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 5(i)(iii)Registration Act, 1908 — Section 47
High Courts21 Apr 1978Allowed
Shankar Prasad Choudhary and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 645
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts21 Apr 1978Dismissed
Krishna Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 267 : (1978) 26 BLJR 521
Bihar and Orissa Municipal Act, 1922 — Section 29, 388A, 389, 389ABihar Municipal (Amendment) Ordinance, 1978 — Section 3, 4, 4(1)Constitution of India, 1950 — Article 14, 171(4), 246, 254
High Courts19 Apr 1978Allowed
Mst. Bibi Saira Khatoon Vs Mst. Bibi Shahidan Khatoon
Patna High Court · AIR 1978 Patna 285 : (1978) 26 BLJR 420
Guardians and Wards Act, 1890 — Section 17
High Courts19 Apr 1978Allowed
Jamuna Sah and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 842
Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 469, 470Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 379
High Courts19 Apr 1978Allowed
Damodar Prasad Vs The State of Bihar and Others
Patna High Court · (1978) 26 BLJR 677
Bihar Public Land Encroachment Act, 1956 — Section 11, 3
High Courts17 Apr 1978
Kumar Krishna Rohatgi and Others and India Electric Works Ltd. Vs State Bank of India and Others
Patna High Court · (1979) PLJR 122
Bankers Books Evidence Act, 1891 — Section 4Companies Act, 1956 — Section 292Contract Act, 1872 — Section 127, 2
High Courts13 Apr 1978Allowed
Lakhi Prasad Choudhary and Others Vs Mohammad Matin
Patna High Court · AIR 1978 Patna 312 : (1978) 26 BLJR 753
Provincial Insolvency Act, 1920 — Section 13(6), 24, 24(1), 4, 9
High Courts11 Apr 1978Allowed
Sass Construction and Power Company (P.) Ltd. Vs Fertilizer Corporation of India Ltd.
Patna High Court · AIR 1979 Patna 14 : (1978) 26 BLJR 437
Arbitration Act, 1940 — Section 34
High Courts10 Apr 1978Dismissed
DR. Shankar Kumar and Another Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 403
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 9
High Courts10 Apr 1978
Smt. Radha Devi Vs Mani Prasad Singh and Another
Patna High Court · AIR 1980 Patna 41 : (1980) PLJR 14
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145, 484(2), 530, 6
High Courts07 Apr 1978
Union of India (UOI) Vs Harpal Dass Madhyani
Patna High Court · AIR 1979 Patna 18 : (1978) 26 BLJR 392
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, 115
High Courts06 Apr 1978Allowed
Tetar Mandal and Others Vs Executive Officer and Others
Patna High Court · AIR 1978 Patna 326 : (1978) 26 BLJR 455
Bihar and Orissa Municipal Act, 1922 — Section 107(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1