High Courts22 Jun 1976
Bishwanath Singh and Others Vs State of Bihar and Others
Patna High Court · (1978) 26 BLJR 717
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6A, 6C
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,096 of 2,660
High Courts21 Jun 1976Dismissed
Radha Prasad Sah and Others Vs The State of Bihar and Another
Patna High Court · (1977) 25 BLJR 1 : (1977) 10 PLJR 124 : (1977) 39 STC 77
Sales of Goods Act, 1930 — Section 4
High Courts26 May 1976Allowed
The Prabandhak Committee of Shree Takht Hari Manderji and Another Vs The Chancellor of the Magadh University and Others
Patna High Court · AIR 1977 Patna 12
Constitution of India, 1950 — Article 29, 30
High Courts26 May 1976
Onkarmal Satyanarain Vs State of Bihar and Others
Patna High Court · (1977) CriLJ 39 : (1977) 10 PLJR 93
Essential Commodities Act, 1955 — Section 7
High Courts14 May 1976Allowed
The Bihar Board of Hindu Religious Trusts Vs Madan Lal Joshi
Patna High Court · AIR 1977 Patna 23 : (1977) 10 PLJR 25
Bihar Hindu Religious Trusts Act, 1950 — Section 43Evidence Act, 1872 — Section 35
High Courts14 May 1976Allowed
Dinesh Prasad Sah and Ramundit Mandal Vs Divisional Suprintendent and Others
Patna High Court · (1977) 25 BLJR 40
High Courts14 May 1976
Khobhari Rai and Others Vs Ram Lakhan Rai and Another
Patna High Court · (1977) CriLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 145, 148(3)
High Courts14 May 1976Allowed
Braj Nandan Choudhary Vs SMT. Janki Devi
Patna High Court · (1976) 9 PLJR 414
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 11, 5
High Courts14 May 1976Allowed
Bihar State Electricity Board and Another Vs Gaya Cotton and Jute Mills Ltd.
Patna High Court · AIR 1976 Patna 372 : (1977) 10 PLJR 34
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 2, 4Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 116, 132
High Courts14 May 1976Allowed
Mohammad Fakhruddin Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 382 : (1976) 9 PLJR 384
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 4
High Courts13 May 1976Dismissed
The State of Bihar Vs N. Nagmani
Patna High Court · (1977) PLJR 152
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 190(1)(b), 193Penal Code, 1860 (IPC) — Section 201, 302
High Courts12 May 1976Dismissed
Mst. Mako Devi and Others Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 60
Criminal Procedure Code, 1973 (CrPC) — Section 144, 190, 191, 195Penal Code, 1860 (IPC) — Section 172, 188
High Courts12 May 1976Dismissed
Kamal Chaudhary and Another Vs Rajendra Chaudhary and Others
Patna High Court · AIR 1976 Patna 366 : (1977) 25 BLJR 21
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts12 May 1976
Shivadhar Prasad and Others Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 50 : (1977) 25 BLJR 35
Bihar and Orissa Municipal Act, 1922 — Section 388, 389, 4, 5, 6
High Courts10 May 1976Allowed
National Coal Development Corporation Limited Vs Union of India(UOI) and Another
Patna High Court · (1977) 25 BLJR 15 : (1977) 10 PLJR 85
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10D, 10F, 2(e)
High Courts10 May 1976Dismissed
Ram Pratap Narain Singh Vs The State of Bihar and others
Patna High Court · (1976) PLJR 685
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 195Electricity Act, 1910 — Section 24
High Courts09 May 1976Allowed
Jairam Thakur Vs Prahlad Hazra
Patna High Court · (1977) 25 BLJR 75
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts06 May 1976Dismissed
Mahalaxmi Fibres and Industries Ltd. Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 355
Constitution of India, 1950 — Article 110(2), 365Employees State Insurance Act, 1948 — Section 73ARevenue Recovery Act, 1890 — Section 3, 5
High Courts06 May 1976
Ram Beyas Singh and Others Vs The State of Bihar
Patna High Court · (1977) CriLJ 28 : (1976) 9 PLJR 374
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 133Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 204, 372, 374
High Courts03 May 1976Allowed
Santokhi Rana and Others Vs State
Patna High Court · (1977) 25 BLJR 79 : (1977) 10 PLJR 141
Evidence Act, 1872 — Section 78Forest Act, 1927 — Section 29, 30, 33, 34, 61