COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,125 of 2,660

High Courts22 Dec 1972Dismissed

Tara Chand Goal Vs Union of India (UOI) and Others

Patna High Court · AIR 1973 Patna 401 : (1973) 6 PLJR 355

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111, 160, 160(3), 19Foreign Exchange Regulation Act, 1973 — Section 23A, 8

High Courts21 Dec 1972Dismissed

Ramdas and Sons and Another Vs Bhuwaneshwar Prasad Singh and Others

Patna High Court · (1973) ACJ 331 : AIR 1973 Patna 294 : (1973) 6 PLJR 142

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts21 Dec 1972Dismissed

Nalini Bihari Dutta Vs The Executive Offices of Daltonganj Municipality

Patna High Court · (1973) 6 PLJR 234

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts20 Dec 1972Allowed

Jalim Mian Vs Raghunath Prasad

Patna High Court · (1973) 6 PLJR 69

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145(4)

High Courts20 Dec 1972Allowed

Thakur Amleshwar Dayal Sinha Vs The State of Bihar and Others

Patna High Court · AIR 1974 Patna 203

Bihar Land Reforms Act, 1950 — Section 7CBihar Land Reforms Rules, 1951 — Rule 7P(1)

High Courts19 Dec 1972Dismissed

Gujan Yadav and Another Vs Sitaram Choudhary and Others

Patna High Court · AIR 1974 Patna 124

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(3), 19(4)

High Courts18 Dec 1972Allowed

Choudhary Kailash Singh and Others Vs Pandit Mahabir Pandey

Patna High Court · (1973) 6 PLJR 182

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts18 Dec 1972

Kailash Singh and Others Vs Mahabir Pandey

Patna High Court · (1973) CriLJ 1667

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts15 Dec 1972Allowed

Darbhanga Laheriasarai Electric Supply Corporation Ltd. Vs The State of Bihar and Another

Patna High Court · AIR 1973 Patna 408

Electricity Act, 1910 — Section 4(1), 4(3)

High Courts15 Dec 1972Allowed

Messrs Darbhanga Laheriasarai Electric Supply Corporation Limited Vs The State of Bihar and Another

Patna High Court · AIR 1973 Patna 408

Companies Act, 1956 — Section 237(b)Constitution of India, 1950 — Article 166Electricity Act, 1910 — Section 22(a), 22A, 4, 4(1), 4(1)(a)

High Courts12 Dec 1972

Raghunath Prasad Vs Munna Debi and Others

Patna High Court · (1974) PLJR 96

Criminal Procedure Code, 1898 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 430, 467

High Courts11 Dec 1972Allowed

Sarwan Kumar Sharma and Others Vs Raghunandan Sao

Patna High Court · (1973) 6 PLJR 390

Criminal Procedure Code, 1898 (CrPC) — Section 133, 435, 439

High Courts07 Dec 1972Dismissed

Birendra Mohan Ghosh Vs Mohamed Umar

Patna High Court · AIR 1973 Patna 299

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 2Transfer of Property Act, 1882 — Section 106

High Courts07 Dec 1972Allowed

Kishan Lal Agarwalla Vs Rajnu Sonar and Others

Patna High Court · (1973) 6 PLJR 552

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 3(d)Bihar Tenancy Act, 1885 — Section 188Transfer of Property Act, 1882 — Section 106

High Courts05 Dec 1972Allowed

J. Purshuttam Das and Co. Vs R.R. Brothers and Others

Patna High Court · AIR 1973 Patna 300 : (1973) 6 PLJR 156

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2Partnership Act, 1932 — Section 69(2)

High Courts05 Dec 1972Dismissed

Sheo Nath Singh Vs K. Abraham and Others

Patna High Court · AIR 1973 Patna 242

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)

High Courts01 Dec 1972Allowed

Union of India (UOI) Vs Chotelal Shewnath Rai

Patna High Court · AIR 1973 Patna 244 : (1973) 6 PLJR 560

Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 73

High Courts01 Dec 1972Allowed

Bajrang Singh Vs Bachu Singh and Others

Patna High Court · AIR 1974 Patna 127

Bihar Panchayat Election Rules, 1948 — Rule 78

High Courts01 Dec 1972Allowed

Sri Bajrang Singh Vs Sri Bachu Singh and Others

Patna High Court · (1973) 6 PLJR 168

Constitution of India, 1950 — Article 226, 227

High Courts30 Nov 1972Dismissed

Sardar Kulwant Singh and Ishwar Lal Vs The State of Bihar and Another

Patna High Court · (1973) 6 PLJR 16

Mines Act, 1952 — Section 2(jj)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 6