High Courts04 Apr 1978
Purtabpore Company Ltd. Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 450
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,078 of 2,660
High Courts03 Apr 1978
PURUSOTTAM LAL KISHORILAL Vs COMMOSSIONER OF Income Tax, BIHAR, AND OTHERS.
Patna High Court · (1978) 115 ITR 377
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 184, 264
High Courts03 Apr 1978
Purusottam Lal Kishorilal Vs Commissioner of Income Tax and Others
Patna High Court · (1978) 115 ITR 377
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 184, 184(7)
High Courts28 Mar 1978
Kailash Kant Jha and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 839
Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 437Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts22 Mar 1978Allowed
Lakshmi Narayan and Others Vs State of Bihar and Others
Patna High Court · AIR 1978 Patna 330 : (1978) 26 BLJR 671
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2
High Courts22 Mar 1978
Googan Lal Marwari and Mahendra Kumar Vs The State of Bihar
Patna High Court · (1979) PLJR 136
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 7
High Courts16 Mar 1978Dismissed
Awadhendra Prasad Narayan Singh and Others Vs Raghubansmani Prasad Narayan Singh and Others
Patna High Court · AIR 1979 Patna 50 : (1978) 26 BLJR 835
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 16, Order 6 Rule 17, 153
High Courts16 Mar 1978Dismissed
Daroga Choudhary and Others Vs Kunti Baitha and Another
Patna High Court · (1978) 26 BLJR 649
Criminal Procedure Code, 1973 (CrPC) — Section 202, 208, 209Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts14 Mar 1978Dismissed
Jhulan Prasad Vs Ram Raj Prasad and Others
Patna High Court · AIR 1979 Patna 54 : (1978) 26 BLJR 825
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 43
High Courts11 Mar 1978Allowed
Mst. Chhatiya Devi Gowalin and Another Vs Rup Lal Sao and Another
Patna High Court · (1978) ACJ 481 : (1978) 26 BLJR 622
Employees Compensation Act, 1923 — Section 10, 22, 23, 28, 29
High Courts10 Mar 1978
Shiv Parbati Rice Mills Vs The Commissioner, Bhagalpur Division and Others
Patna High Court · (1979) PLJR 28
Bihar Mica Act, 1947 — Section 17(2)(a)Essential Commodities Act, 1955 — Section 6A, 6A
High Courts09 Mar 1978Allowed
Bihar State Road Transport Corporation of India Vs Jadunandan Singh and Others
Patna High Court · (1978) 26 BLJR 720
Industrial Disputes Act, 1947 — Section 18, 33, 33A
High Courts03 Mar 1978Dismissed
State of Bihar and Others Vs Prasad Constructions
Patna High Court · AIR 1979 Patna 25 : (1978) 26 BLJR 727
Arbitration Act, 1940 — Section 13, 17, 29, 38
High Courts03 Mar 1978Dismissed
Castings India Ltd. and Others Vs Bihar State Electricity Board and Others
Patna High Court · (1978) 26 BLJR 513
Contract Act, 1872 — Section 36
High Courts28 Feb 1978
Dwarka Rai and Others Vs Babu Lakshmi Narain Singh and Others
Patna High Court · AIR 1979 Patna 11 : (1978) 26 BLJR 820
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)
High Courts23 Feb 1978Dismissed
Rukmini Devi Vs Pawan Kumar Gupta
Patna High Court · AIR 1979 Patna 88
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152, 47Specific Relief Act, 1963 — Section 19, 22
High Courts22 Feb 1978Allowed
Chairman, Bihar State Road Transport Corporation and Others Vs Dharmendra Nath Gupta and Another
Patna High Court · (1978) 26 BLJR 633
Constitution of India, 1950 — Article 1, 12, 311
High Courts22 Feb 1978Allowed
Murari Singh and Another Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 289 : (1978) 26 BLJR 626
Arbitration Act, 1940 — Section 34Bihar and Orissa Public Demands Recovery Act, 1914 — Section 7
High Courts22 Feb 1978Allowed
Manjoor Ahamad and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 630
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 379, 397
High Courts21 Feb 1978Allowed
Dr. Yadubir Sinha and Another Vs Dr. Dinesh Narayan Singh and Others
Patna High Court · (1978) 26 BLJR 249
Bihar Development of Homeopathic System of Medicine Act, 1953 — Section 52Homoeopathy Central Council Act, 1973 — Section 14, 15