High Courts08 Feb 1977Dismissed
Kalpnana Choudhary and Another Vs Debi Dayal Choudhari and Others
Patna High Court · (1977) 25 BLJR 152
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,090 of 2,660
High Courts04 Feb 1977Dismissed
Janeshwar Singh Vs Talkeshwar Singh
Patna High Court · AIR 1977 Patna 237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Feb 1977Dismissed
Mangal Thakur Vs Sundar Bhagat
Patna High Court · AIR 1977 Patna 282 : (1978) 26 BLJR 93
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts03 Feb 1977Allowed
Bhangi Bhagat Vs Ramayan Dubey and Others
Patna High Court · (1978) 26 BLJR 341
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 27(1)Civil Procedure Code, 1908 (CPC) — Section 66(1)
High Courts03 Feb 1977Dismissed
Kalpana Choudhury and Another Vs Debi Dayal Choudhary and Others
Patna High Court · AIR 1977 Patna 198
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jan 1977
Balgovind Prasad and Another Vs Deputy Commissioner-Cum-District Magistrate, Singhbhum at Chaibasa and 4 Others
Patna High Court · (1988) PLJR 204
Constitution of India, 1950 — Article 226, 227Defence of India Act, 1971 — Section 23(1)
High Courts29 Jan 1977Dismissed
Sheobachan Giri and Another Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 239 : (1977) 10 PLJR 487
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 4
High Courts29 Jan 1977Dismissed
The Bihar State Board of Religious Trust Vs Rameshrey Prasad Choudhary
Patna High Court · AIR 1977 Patna 272 : (1978) 26 BLJR 234
Limitation Act, 1963 — Section 5
High Courts29 Jan 1977Allowed
Kashi Nath Rai Vs Mahadeo Rai and Others
Patna High Court · AIR 1977 Patna 199 : (1977) 25 BLJR 175
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts28 Jan 1977Dismissed
Uma Devi Vs Raktoo Thakur and Others
Patna High Court · AIR 1977 Patna 311
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts27 Jan 1977
Suryadeo Singh and Others Vs Deputy Collector, Land Reforms and Others
Patna High Court · (1977) 25 BLJR 149 : (1977) 10 PLJR 465
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 22(1)Bihar Tenancy Act, 1885 — Section 48E, 48E(3)
High Courts27 Jan 1977Allowed
A.H. Wheeler and Co. Pvt. Ltd. Vs Paras Nath Pandey
Patna High Court · (1977) 25 BLJR 394
Contract Act, 1872 — Section 23, 28
High Courts21 Jan 1977
Veena Theatres Vs Union of India (UOI) and Others
Patna High Court · (1977) 25 BLJR 154 : (1977) 109 ITR 748 : (1977) 10 PLJR 477
Income Tax Act, 1961 — Section 139, 139(4), 154
High Courts21 Jan 1977Dismissed
Surendra Singh and Others Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 171 : (1977) 10 PLJR 556
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 1977
Narsingh Lal Daga and Another Vs The State
Patna High Court · (1977) CriLJ 1776
Essential Commodities Act, 1955 — Section 7
High Courts17 Jan 1977Dismissed
Maheshwar Singh and Others Vs Mahendra Singh
Patna High Court · (1977) PLJR 56
Criminal Procedure Code, 1973 (CrPC) — Section 192, 192(1), 201, 484(2)
High Courts13 Jan 1977Allowed
Shri Abu Mohammad, Shri K.K. Mukherjee and Seth Haji Omer Haji Ibrahim Vs State of Bihar and The Subdivisional Magistrate Shri Abu Mohammad and Others Vs State of Bihar and Shri S.M. Singh, Subdivisional Magistrate
Patna High Court · (1977) PLJR 565
Industrial Disputes Act, 1947 — Section 10(1)Industrial Employment (Standing Orders) Act, 1946 — Section 10(2), 12(1), 13, 13(2), 2(d)Minimum Wages Act, 1948 — Section 18, 18(1), 18(2), 18(3), 2(1)
High Courts13 Jan 1977Partly Allowed
Birendra Kumar Sinha Vs State of Bihar and Others
Patna High Court · AIR 1977 Patna 222 : (1977) 25 BLJR 178 : (1977) 10 PLJR 398
Bihar Cinemas (Regulation) Act, 1954 — Section 5(2)Bihar Cinemas (Regulation) Rules, 1974 — Rule 10, 12Constitution of India, 1950 — Article 14, 19, 245
High Courts12 Jan 1977Allowed
Devendra Prasad Gupta Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 166 : (1978) 26 BLJR 87 : (1977) 10 PLJR 576 : 1977 PLJR 576 : AIR 1977 Pat 166
Bihar Tenancy Act, 1885 — Section 103A, 103A(3), 104GBihar Tenancy Rules, 1886 — Rule 63A, 76Constitution of India, 1950 — Article 226
High Courts11 Jan 1977Dismissed
Patna Municipal Corporation Vs Hadi Ali Askari Imam @ Tootu Imam
Patna High Court · (1977) PLJR 547
Civil Procedure Code, 1908 (CPC) — Section 9