High Courts19 Apr 1977
Rama Nand Dusad Vs State of Bihar
Patna High Court · (1977) 25 BLJR 347
Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,088 of 2,660
High Courts18 Apr 1977
Ramdeo Mahto @ Sukhdeo Mahto Vs State of Bihar
Patna High Court · (1977) 25 BLJR 498
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 209Penal Code, 1860 (IPC) — Section 307, 34
High Courts18 Apr 1977
Raradeo Mahto Vs State of Bihar
Patna High Court · (1978) CriLJ 1074
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 190, 2, 209Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts18 Apr 1977Allowed
Babu Ram Pasi and Others Vs State of Bihar and Another
Patna High Court · (1977) 25 BLJR 504
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts13 Apr 1977
Kishun Singh and Another Vs Jamuna Singh and Another
Patna High Court · (1977) 25 BLJR 436
High Courts13 Apr 1977Dismissed
Banshnkar Roy Vs Guneshwar Roy and Others
Patna High Court · (1977) 25 BLJR 376
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 395, 396
High Courts12 Apr 1977Dismissed
State of Bihar Vs Lok Nath Prasad Didwania
Patna High Court · (1978) 26 BLJR 101
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Essential Commodities Act, 1955 — Section 7, 9
High Courts11 Apr 1977
Radha Mohan Tibrewal and Another Vs State of Bihar
Patna High Court · (1977) 25 BLJR 370
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 7, 8, 9
High Courts08 Apr 1977Dismissed
Badshah Mian Vs State of Bihar
Patna High Court · (1977) 25 BLJR 360
Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 190Penal Code, 1860 (IPC) — Section 395
High Courts05 Apr 1977Dismissed
Lucky Biscuit Co. Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 16 : (1977) 25 BLJR 448
Bihar Agricultural Produce Markets Act, 1960 — Section 2(1)Constitution of India, 1950 — Article 226, 228A, 301, 304
High Courts05 Apr 1977Dismissed
Management of Belal Biri Factory (P.) Ltd. Vs Union of India(UOI) and Others
Patna High Court · (1977) 25 BLJR 428
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 39Constitution of India, 1950 — Article 131A, 14, 19, 226, 226AIndustrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 10
High Courts04 Apr 1977
Amrit Singh and Others Vs Gyandeo Sharma and Another
Patna High Court · (1978) CriLJ 671
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Apr 1977Allowed
Shesh Singh and Others Vs State of Bihar
Patna High Court · (1977) 25 BLJR 352
Bihar Panchayat Raj Act, 1947 — Section 68Criminal Procedure Code, 1973 (CrPC) — Section 426Penal Code, 1860 (IPC) — Section 147
High Courts04 Apr 1977
Shesh Singh and Others Vs The State of Bihar
Patna High Court · (1977) CriLJ 1764
Bihar Panchayat Raj Act, 1947 — Section 68Penal Code, 1860 (IPC) — Section 147, 323
High Courts31 Mar 1977
COMMISSIONER OF Income Tax Vs RANCHI CLUB LTD.
Patna High Court · (1987) 63 CTR 163 : (1987) 168 ITR 120
Income Tax Act, 1961 — Section 256, 260
High Courts25 Mar 1977Allowed
Mahadeo Oil Mills and Others Vs Sub-Divisional Magistrate and Others
Patna High Court · AIR 1978 Patna 86 : (1977) 25 BLJR 396
Essential Commodities Act, 1955 — Section 3(2)
High Courts24 Mar 1977Allowed
Kameshwar Tiwary and Others Vs Bishnudeo Jha and Others
Patna High Court · (1977) 25 BLJR 407
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146
High Courts24 Mar 1977Allowed
Ganesh Prasad Singh and Others Vs The State of Bihar and Others
Patna High Court · AIR 1978 Patna 60
Bihar Land Reforms (fixation Of Ceiling Area And Acquisition of Surplus Land) (Amendment) Act, 1976 — Section 4, 5(3)
High Courts22 Mar 1977Allowed
Shanta Devi Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 268 : (1977) 25 BLJR 286
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 8
High Courts17 Mar 1977Dismissed
Deo Kumar Rai and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 810
Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 173, 190, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34