High Courts08 Nov 1976Allowed
Suresh Kumar Thakur and Others Vs Smt. Dropadi Devi
Patna High Court · (1977) PLJR 395
Criminal Procedure Code, 1973 (CrPC) — Section 145, 202Penal Code, 1860 (IPC) — Section 323, 379, 448
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,093 of 2,660
High Courts01 Nov 1976
Dhena Suren Vs The State
Patna High Court · (1977) CriLJ 781
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437
High Courts29 Oct 1976Dismissed
Hari Prasad Tamoli Vs Smt. Indira Devi
Patna High Court · AIR 1977 Patna 208 : (1977) 10 PLJR 619
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 4Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts21 Oct 1976Allowed
Janta Motor Transport Co-operative Society Ltd. Vs The Chairman, South Chotanagpur Regional Transport Authority and Others
Patna High Court · AIR 1977 Patna 319
Motor Vehicles Act, 1939 — Section 48
High Courts21 Oct 1976
Chander Choudhary and Others Vs State of Bihar
Patna High Court · (1977) CriLJ 784
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts24 Sept 1976Allowed
Ganga Ram Bhagat Vs Deputy Commissioner, Santhal Parganas and Another
Patna High Court · (1977) PLJR 246
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 19, 2(b), 2(f), 4Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1976Dismissed
Rajni Ranjan Singh and Others Vs The State of Bihar and Others
Patna High Court · (1977) PLJR 453
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1972 — Section 13, 13(3), 6, 6(1), 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1973 — Section 1(2)Bihar Land Reforms (fixation Of Ceiling Area And Acquisition of Surplus Land) (Amendment) Act, 1976 — Section 13, 19
High Courts23 Sept 1976Allowed
Shri Darshan Sao and Shri Subhash Chand Vs The State of Bihar
Patna High Court · (1977) PLJR 419
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Sept 1976Dismissed
Devendra Prasad and Others Vs State of Bihar and Another
Patna High Court · AIR 1977 Patna 114 : (1977) 10 PLJR 194
Constitution of India, 1950 — Article 301, 304, 31
High Courts21 Sept 1976Partly Allowed
The State of Bihar Vs Parsuram Prasad Verma, etc.
Patna High Court · AIR 1977 Patna 78
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 23
High Courts20 Sept 1976Allowed
Kamlaprasad and Others Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 84 : (1977) 25 BLJR 115
Bihar Money Lenders Act, 1974 — Section 12Bihar Money Lenders Rules, 1975 — Rule 10
High Courts16 Sept 1976Allowed
Sheo Dulari Devi Vs Smt. Nageshra Kuer and Another
Patna High Court · AIR 1977 Patna 86 : (1977) 25 BLJR 217
Bihar and Orissa Municipal Act, 1922 — Section 107(1)Constitution of India, 1950 — Article 226
High Courts15 Sept 1976Allowed
Ram Sharan Sao Vs The State of Bihar and Others
Patna High Court · (1977) PLJR 343
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 232, 239, 245, 248Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6C(2)
High Courts14 Sept 1976
Sunil Kumar Roy Vs Union of India (UOI) and Others
Patna High Court · (1977) 25 BLJR 257
Constitution of India, 1950 — Article 258Industrial Disputes Act, 1947 — Section 10, 2, 7A
High Courts14 Sept 1976
Nawal Kishore Singh Vs The State of Bihar and Others
Patna High Court · (1977) PLJR 491
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 1(3), 4, 4(3), 9Constitution of India, 1950 — Article 14, 16, 226, 227Indian Medical Council Act, 1956 — Section 33
High Courts10 Sept 1976Allowed
Jai Prakash Rai and Another Vs Bans Lal and Others
Patna High Court · (1977) 25 BLJR 353 : (1977) 10 PLJR 260
Bihar Tenancy Act, 1885 — Section 48ECriminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Sept 1976
Rohtas Industries Ltd. Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 190
Industrial Disputes Act, 1947 — Section 10(1)(b), 6
High Courts03 Sept 1976Allowed
Sri Veena Chandra and Others Vs Management of Viswamitra Press and Others
Patna High Court · (1977) 25 BLJR 206
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 33C, 38, 5
High Courts03 Sept 1976
Indrajit Bahadur Singh Vs The State of Bihar and Sri Chandra Kant Pritam Lal Mehta
Patna High Court · (1977) PLJR 254
Criminal Procedure Code, 1973 (CrPC) — Section 173(3), 202, 203, 204, 209
High Courts03 Sept 1976Dismissed
Manindra Nath Ganguly Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1977) PLJR 265
Constitution of India, 1950 — Article 226, 227, 311