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
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,081 of 2,660
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
High Courts04 Jan 1978Dismissed
The Bihar State Board of Religious Trusts Vs Sheo Kumar Missir
Patna High Court · (1978) 26 BLJR 195
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Jan 1978
Brijlal Mandal and Others Vs State of Bihar
Patna High Court · (1978) CriLJ 877
Penal Code, 1860 (IPC) — Section 309, 399, 402
High Courts03 Jan 1978Allowed
Brij Lal Mandal and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 478
Penal Code, 1860 (IPC) — Section 399, 402
High Courts03 Jan 1978
Shree Krishna Gyanoday Sugar Ltd. and Others Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 157 : (1978) 26 BLJR 1
Bihar and Orissa Excise Act, 1915 — Section 22Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts02 Jan 1978Allowed
Mosafir Yadav and Others Vs Mahanth Chandra Shekhar Giri and Others
Patna High Court · (1978) 26 BLJR 164
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482, 483
High Courts23 Dec 1977Allowed
Narayan Sah Vs Sm. Devaki
Patna High Court · AIR 1978 Patna 220 : (1978) 26 BLJR 787
Succession Act, 1925 — Section 283, 283(1), 284
High Courts23 Dec 1977Dismissed
Hare Krishna Updhyay Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 457
Constitution of India, 1950 — Article 14
High Courts23 Dec 1977Allowed
State of Bihar and Others Vs Amitava Rai and Others
Patna High Court · (1977) 25 BLJR 583
Evidence Act, 1872 — Section 91Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 2, 3, 30A, 9
High Courts23 Dec 1977Allowed
Ram Rup Kuer and Others Vs The State of Bihar and Others
Patna High Court · (1978) 26 BLJR 696
Limitation Act, 1963 — Section 27, 3, 30
High Courts20 Dec 1977Dismissed
Indra Deo Tiwary Vs Sahdeo Rai and Others
Patna High Court · (1977) 25 BLJR 367
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Dec 1977Allowed
Matal Chamar Vs Phagu Rai and Others
Patna High Court · AIR 1978 Patna 143
Civil Procedure Code, 1908 (CPC) — Section 58(1A)
High Courts17 Dec 1977Allowed
Prabhat Kumar Das Vs Santhal Paharia Sewa Mandal
Patna High Court · (1978) 26 BLJR 700
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6
High Courts16 Dec 1977
Prabhat Kumar Das Vs Santhal Pahari Sewa Mandal
Patna High Court · (1978) 26 BLJR 442
General Clauses Act, 1897 — Section 6
High Courts15 Dec 1977Allowed
Mayabati Devi and Another Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 290
Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 14
High Courts15 Dec 1977
Pancham Lal Vs Dadan Singh
Patna High Court · (1979) CriLJ 1018
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 109, 147, 323, 379, 500
High Courts13 Dec 1977Allowed
Janardan Yadav and Others Vs The Bihar State Sunni Waqf Board and Others
Patna High Court · AIR 1978 Patna 322 : (1978) 26 BLJR 469 : (1978) CriLJ 1318
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 17, 107(2)Waqf Act, 1954 — Section 36B(4)
High Courts11 Dec 1977Allowed
S.K. Rahimuddin and Others Vs Lakho Devi and Others
Patna High Court · (1998) 1 BLJR 149
Chotanagpur Tenancy Act, 1908 — Section 71A, 73(2)