High Courts02 Mar 1973Dismissed
The Howrah Insurance Co. Ltd. Vs Shri Yuktinath Jha and Others
Patna High Court · (1974) ACJ 18 : AIR 1973 Patna 326 : (1973) 43 CompCas 552
Motor Vehicles Act, 1939 — Section 110(B), 110(D), 96(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,123 of 2,660
High Courts01 Mar 1973Allowed
Sobhana Das Gupta Vs The State of Bihar and Another
Patna High Court · AIR 1973 Patna 431 : (1974) 7 PLJR 382
Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 311
High Courts28 Feb 1973Allowed
Brijlal Yadav Vs The State of Bihar and Others
Patna High Court · AIR 1973 Patna 462
Bihar Conduct of Business of Panchayat and Appointment of Executive Committee Rules, 1960 — Rule 31, 32Bihar Panchayat Election Rules, 1959 — Rule 14, 21Bihar Panchayat Raj Act, 1948 — Section 10, 11, 2, 49, 55
High Courts28 Feb 1973Dismissed
Rukmini Kumari and Another Vs Ram Shankar Sah and Another
Patna High Court · AIR 1973 Patna 434 : (1974) 7 PLJR 369
Civil Procedure Code, 1908 (CPC) — Section 100, 98
High Courts26 Feb 1973
Charitar Jha Vs Gobind Sah
Patna High Court · (1974) PLJR 73
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 420, 467
High Courts26 Feb 1973Dismissed
Gulzarilal Agarwalla Vs Onkarmal Agarwalla and Others
Patna High Court · AIR 1973 Patna 328
Bihar Land Reforms Act, 1950 — Section 10, 10ACoal Mines (Taking Over of Management) Ordinance, 1973 — Section 5(10)Mineral Concession Rules, 1960 — Rule 46
High Courts26 Feb 1973
Bisheshwar Singh Vs The Subdivisional Magistrate and Others
Patna High Court · AIR 1974 Patna 7
Bihar Panchayat Election Rules, 1959 — Rule 21(6), 23, 23(4)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Feb 1973
The Managing Committee, Adars Unchh Vidyalaya Vs The President, Board of Secondary Education and Others
Patna High Court · AIR 1973 Patna 335
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 10A, 10A(1), 10A(2), 37, 39Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, 151Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 1973Allowed
Union of India(UOI) and Another Vs Akhauri Harendra Narayan Singh and Another
Patna High Court · AIR 1974 Patna 159
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11A
High Courts19 Feb 1973Allowed
Thakur Bhagwan Sita Ramji Vs Moti Prasad and Others
Patna High Court · AIR 1973 Patna 439 : (1973) 6 PLJR 346
High Courts16 Feb 1973
M/s Baidyanath Ayurved Bhawan (P) Ltd. Vs The Employees'' State Insurance Corporation and Others The Regional Director, Employees'' State Insurance Corporation Vs M/s Baidyanath Ayurved Bhawan (P) Ltd.
Patna High Court · (1973) 6 PLJR 313
Employees State Insurance Act, 1948 — Section 2(22), 45A, 45B, 73D, 75(2)(a)Revenue Recovery Act, 1890 — Section 5
High Courts16 Feb 1973Dismissed
Jaichand Lal Vs Gopal Prasad and Others
Patna High Court · AIR 1973 Patna 441
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9, Order 30 Rule 1, Order 30 Rule 4, Order 6 Rule 17
High Courts15 Feb 1973Dismissed
Bokaro and Ramgur Ltd. Vs The State of Bihar and Others
Patna High Court · AIR 1973 Patna 340
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 151
High Courts07 Feb 1973Dismissed
Patna Tyre Dealers'' Association and Others Vs The District Magistrate, Patna and Another
Patna High Court · (1973) 6 PLJR 297
Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(i)
High Courts07 Feb 1973Dismissed
Patna Tyres Dealers'' Association and Others Vs The District Magistrate and Others
Patna High Court · AIR 1973 Patna 469
Constitution of India, 1950 — Article 14
High Courts07 Feb 1973
S.N. Bose Vs The State
Patna High Court · (1974) CriLJ 569
Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts07 Feb 1973
Shiva Shiv Prasad Shukla Vs State
Patna High Court · (1975) CriLJ 187
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 100, 147, 156, 190, 197Penal Code, 1860 (IPC) — Section 332, 34, 353, 409, 467
High Courts06 Feb 1973Allowed
Deonath Singh Vs Smt. Rajbala Devi and Others
Patna High Court · AIR 1973 Patna 345 : (1973) 6 PLJR 284
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 115
High Courts02 Feb 1973Allowed
Jasimuddin Vs Mosst. Hafiza Bibi
Patna High Court · (1973) 6 PLJR 287
Workmens Compensation Act, 1923 — Section 13, 19, 19(1), 2(1)(n), 28(1)(d)
High Courts02 Feb 1973
Jokhan Jha and Another Vs Ram Saran Jha and Others
Patna High Court · AIR 1973 Patna 443
Registration Act, 1908 — Section 77