High Courts10 Jan 1977
Chandeshwar Mahto and Others Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 166
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6D
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,091 of 2,660
High Courts10 Jan 1977Allowed
Subash Chand Jain Vs Commissioners of the Giridih Municipality and Others
Patna High Court · AIR 1978 Patna 5
Bihar and Orissa Municipal Act, 1922 — Section 107, 108, 37BCivil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts07 Jan 1977Allowed
Bishunpat Singh and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 337
Hindu Succession Act, 1956 — Section 2(g), 2(k)
High Courts06 Jan 1977
Ram Ekbal Rai Vs Education Commissioner, Government of Bihar and Others
Patna High Court · (1978) 26 BLJR 339
Constitution of India, 1950 — Article 226, 227
High Courts05 Jan 1977Dismissed
Lal Bihari Singh and Another Vs Tipan Singh and Others
Patna High Court · AIR 1977 Patna 226
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3
High Courts05 Jan 1977
Nageshwar Thakur and Bhagwat Sharan Tripathy Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 82
High Courts05 Jan 1977Dismissed
Narsingh Mahto and Others Vs The State of Bihar
Patna High Court · (1977) PLJR 445
Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 192(1), 204, 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
High Courts03 Jan 1977Allowed
Mangal Prasad Sinha Vs The State of Bihar and Others
Patna High Court · (1978) 26 BLJR 222
Constitution of India, 1950 — Article 226, 227
High Courts23 Dec 1976Dismissed
Ramcharitra Singh and Others Vs Soneful Devi and Others
Patna High Court · AIR 1977 Patna 201
Hindu Succession Act, 1956 — Section 14
High Courts23 Dec 1976Allowed
Awadhesh Kumar Sahu and Another Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 228
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 32(2), 78(2)
High Courts22 Dec 1976Allowed
Tital Singh Vs Ram Balak Singh and Another
Patna High Court · (1977) PLJR 562
Constitution of India, 1950 — Article 227
High Courts21 Dec 1976Allowed
The Managing Committee, High School and Another Vs Sheo Nandan Sinha ''Vikas'' and Others
Patna High Court · (1977) 25 BLJR 195 : (1977) 10 PLJR 425
COMPANIES ACT, 1956 — Section 253, 254, 255, 256, 261Constitution of India, 1950 — Article 12, 226, 227, 311
High Courts21 Dec 1976Dismissed
Suresh Singh Vs The State and Others
Patna High Court · (1977) PLJR 523
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 168, 170, 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts16 Dec 1976
Sia Saran Singh and Others Vs State of Bihar
Patna High Court · (1977) 25 BLJR 596
Criminal Procedure Code, 1973 (CrPC) — Section 231, 397, 484
High Courts14 Dec 1976Allowed
I.T.C. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1978) 2 ELT 137 : (1977) 10 PLJR 479
Central Excises and Salt Act, 1944 — Section 4Companies Act, 1956 — Section 21, 23Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 1976Dismissed
Mahabir Ram Vs Smt. Sita Devi
Patna High Court · AIR 1977 Patna 161 : (1977) 25 BLJR 599
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 99Suits Valuation Act, 1887 — Section 11(1)
High Courts09 Dec 1976Allowed
Tileshwari Devi and Others Vs Bhadai Mahton and Others
Patna High Court · AIR 1977 Patna 230
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 151
High Courts09 Dec 1976
Narendra Kumar Vs The State of Bihar and Others
Patna High Court · (1977) CriLJ 1755 : (1977) 10 PLJR 440
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2, 3, 6A, 7
High Courts08 Dec 1976Allowed
Gorelal Singh Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 232 : (1977) 10 PLJR 252
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 4
High Courts06 Dec 1976
MOHAN LAL AGARWALLA AND ANOTHER Vs RAMESHWAR LAL AGARWALLA AND OTHERS.
Patna High Court · (1978) 112 ITR 457
Income Tax Act, 1961 — Section 171, 246