High Courts03 Oct 1975Dismissed
Uday Kumar Vs The State of Bihar
Patna High Court · AIR 1976 Patna 233
Bihar Public Land Encroachment Act, 1956 — Section 3, 6
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,102 of 2,660
High Courts30 Sept 1975Allowed
Smt. Sandhya Devi Vs The State Transport Appellate Tribunal and Others
Patna High Court · AIR 1976 Patna 234
Bihar Motor Vehicles Rules, 1940 — Rule 48General Clauses Act, 1897 — Section 3(56)Limitation Act, 1963 — Section 19(4)
High Courts22 Sept 1975
Singeshwar Singh and Others Vs State of Bihar and Others
Patna High Court · (1976) CriLJ 1511 : (1976) 9 PLJR 243
Criminal Procedure Code, 1973 (CrPC) — Section 104, 156, 157, 167, 172Penal Code, 1860 (IPC) — Section 147, 148, 307, 384, 427
High Courts19 Sept 1975
Asha Parekh and Others Vs The State of Bihar and Others
Patna High Court · (1977) CriLJ 21 : (1976) 9 PLJR 108
Cinematograph Act, 1952 — Section 4, 5A, 5BCriminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 482Penal Code, 1860 (IPC) — Section 108, 21, 499, 500, 7E
High Courts17 Sept 1975Partly Allowed
Keshar Sao Vs Hiralal and Others
Patna High Court · AIR 1976 Patna 237 : (1976) 9 PLJR 78
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ALimitation Act, 1963 — Article 137
High Courts15 Sept 1975Dismissed
Krishna Prasanna Roy and Another Vs Satyabati Roy and Others
Patna High Court · AIR 1976 Patna 106
Court Fees Act, 1870 — Section 7
High Courts10 Sept 1975Dismissed
Arjun Ho and Others Vs The Commissioner, Chotanagpur Division and Others
Patna High Court · AIR 1976 Patna 149
Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts08 Sept 1975Allowed
Sidheshwar Prasad Vs The Election Tribunal, Patna and Others
Patna High Court · (1976) 9 PLJR 154
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 226, 227
High Courts08 Sept 1975Partly Allowed
Gammon India Ltd. and Others Vs The Bihar State Electricity Board
Patna High Court · AIR 1976 Patna 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, 151
High Courts08 Sept 1975Allowed
M/s Gammon India Ltd. and Others Vs The Bihar State Electricity Board
Patna High Court · (1976) 9 PLJR 67
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Limitation Act, 1963 — Section 17(1)(c), 5
High Courts21 Aug 1975
Barhoo Raut Vs The State of Bihar
Patna High Court · (1976) CriLJ 1351 : (1976) 9 PLJR 495
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts20 Aug 1975Dismissed
Mazhar Imam and Another Vs Laxmi Narain and Others
Patna High Court · AIR 1976 Patna 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 41 Rule 33, Order 41 Rule 4
High Courts20 Aug 1975Allowed
Mathura Prasad Missir Vs Sukhdeo Rai and Others
Patna High Court · AIR 1976 Patna 184 : (1976) 9 PLJR 519
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Court Fees Act, 1870 — Article 17(1)
High Courts16 Aug 1975Dismissed
Hari Narain Singh Vs Patna Improvement Trust and Others
Patna High Court · AIR 1976 Patna 50
Bihar Town Planning and Improvement Trust Act, 1951 — Section 85(3)Patna Improvement Trust (Disposal of Land) Rules, 1957 — Rule 9(3)
High Courts16 Aug 1975Allowed
Indian Cable Co. Ltd. Vs The Union of India (UOI)
Patna High Court · AIR 1976 Patna 76
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Aug 1975Dismissed
Fakir Ram Vs Sukhdeo Sao and Another
Patna High Court · (1976) 9 PLJR 62
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1)(d), 11A
High Courts13 Aug 1975Dismissed
Chandrika Prasad Singh Vs The Sub-Divisional Education Officer and Others
Patna High Court · AIR 1976 Patna 153
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 40Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 1975Dismissed
Sri Dharampal Mehta and Others Vs The State of Bihar and Others
Patna High Court · (1975) 08 PAT CK 0002
Constitution of India, 1950 — Article 226
High Courts08 Aug 1975
Awtar Singh and Natho Singh @ Amarjit Singh Vs Charan Kaur and The State of Bihar
Patna High Court · (1976) 9 PLJR 194
Criminal Procedure Code, 1973 (CrPC) — Section 484(2)Penal Code, 1860 (IPC) — Section 324, 354
High Courts07 Aug 1975
Sukhdeo Tiwari and Others Vs State of Bihar
Patna High Court · (1976) CriLJ 1350 : (1976) 9 PLJR 96
Criminal Procedure Code, 1973 (CrPC) — Section 190, 209, 3Penal Code, 1860 (IPC) — Section 395