High Courts04 Dec 1975Allowed
Khedu Mahto and 39 Others Vs Shrimati Prem Sundari
Patna High Court · (1976) 9 PLJR 187
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,101 of 2,660
High Courts01 Dec 1975
Sheo Nandan Singh Vs Thakur Prasad Singh and Others
Patna High Court · (1976) CriLJ 1781
Criminal Procedure Code, 1973 (CrPC) — Section 147, 48(2)(a)
High Courts01 Dec 1975Dismissed
Commissioners of Katihar Municipality Vs Bibi Hamida Khatoon
Patna High Court · (1976) 9 PLJR 121
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts26 Nov 1975Allowed
Shri B.B. Chakravarti Vs The State of Bihar and Shri Tarun Gupta
Patna High Court · (1975) 9 PLJR 197
Penal Code, 1860 (IPC) — Section 420, 506
High Courts26 Nov 1975Dismissed
Jai Prakash Sinha Vs The Chairman, Bihar School Examination Board
Patna High Court · AIR 1976 Patna 301
Bihar School Examination Board Regulations, 1964 — Regulation 10, 18Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts25 Nov 1975Dismissed
Hulas Mahton, Lalla Mahton, Ram Lakhan Mahton and Kedar Mahton Vs Mathura Prasad
Patna High Court · (1976) 9 PLJR 128
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(c)Penal Code, 1860 (IPC) — Section 426
High Courts25 Nov 1975Allowed
The Managing Committee of Rama Nand Uchch Vidyalay Vs The State of Bihar and Others
Patna High Court · AIR 1977 Patna 36
Bihar Secondary Education Board Ordinance, 1974 — Section 15(5), 16, 17, 31, 31(2)Constitution of India, 1950 — Article 226
High Courts24 Nov 1975
Prem Sukh Lal and Others Vs The State
Patna High Court · (1977) CriLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 190, 209, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225
High Courts19 Nov 1975Dismissed
Indu Bhusan Bose Choudhary Vs Hari Bhajan Singh and Others
Patna High Court · AIR 1976 Patna 282 : (1976) 9 PLJR 180
Contract Act, 1872 — Section 187Transfer of Property Act, 1882 — Section 105, 106
High Courts19 Nov 1975Dismissed
Abdul Latif and Another Vs Mahadeo Lal and Others
Patna High Court · AIR 1976 Patna 229 : (1976) 9 PLJR 175
Specific Relief Act, 1963 — Section 38
High Courts18 Nov 1975Dismissed
Himabhai Amin Vs H.D. Dave
Patna High Court · AIR 1976 Patna 177
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 13, 4Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts18 Nov 1975Allowed
Speedcrafts Pvt. Ltd. Vs The Dist. Magistrate and Others
Patna High Court · AIR 1976 Patna 129 : (1976) 9 PLJR 248
Defence of India Act, 1971 — Section 23, 29, 30
High Courts18 Nov 1975
Indian Copper Corporation Ltd. Vs Commissioner of Income Tax
Patna High Court · (1977) 110 ITR 434
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 Nov 1975Allowed
Din Dayal Singh Vs The Bihar State Co-operative Marketing Union Ltd.
Patna High Court · AIR 1976 Patna 179 : (1975) 9 PLJR 130 : (1975) PLJR 130
High Courts07 Nov 1975Dismissed
Sheopujan Tanto and Another Vs Bhanu Tanto
Patna High Court · AIR 1976 Patna 395
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 54
High Courts06 Nov 1975Dismissed
Nageshwar Singh Vs State of Bihar and Others
Patna High Court · (1977) 25 BLJR 222
Constitution of India, 1950 — Article 311
High Courts06 Nov 1975Allowed
Jadu Sah Vs The District Supply Officer and Others
Patna High Court · AIR 1976 Patna 133
Essential Commodities Act, 1955 — Section 3(2)
High Courts31 Oct 1975Allowed
Ram Charan Prasad Vs The State of Bihar and Another
Patna High Court · AIR 1976 Patna 182
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2)Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 1975Allowed
Lallu Prasad and Another Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 137
Bihar and Orissa Excise Act, 1915 — Section 35, 8, 8(2)
High Courts06 Oct 1975Dismissed
Mahabir Prasad and Others Vs The State of Bihar and Others
Patna High Court · AIR 1976 Patna 256
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(1), 2, 5, 6, 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 8Constitution of India, 1950 — Article 31B