High Courts18 Jan 1972Dismissed
Shyama Pada Pandit Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 380
Bihar Panchayat Election Rules, 1959 — Rule 21, 4, 5
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,135 of 2,660
High Courts17 Jan 1972
Krishna Chandra Das Vs Benarasi Jadav
Patna High Court · (1973) CriLJ 298
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 30, 43, 435
High Courts17 Jan 1972Partly Allowed
Brijnandan Prasad Singh Vs Satya Narain Pd. Jain and Another
Patna High Court · AIR 1972 Patna 219
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Jan 1972
Ganga Singh Vs Ram Peyar Singh and Another
Patna High Court · AIR 1972 Patna 216 : (1972) 5 PLJR 286
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts14 Jan 1972Dismissed
Kishun Prasad Singh Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 344
Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 4, 6
High Courts13 Jan 1972
Ramesh Kumar Singh "Rakesh" Vs State of Bihar, Mr. M. Chowdhary and The Superintendent, Central Jail
Patna High Court · (1972) PLJR 178
Constitution of India, 1950 — Article 226(1)Penal Code, 1860 (IPC) — Section 37, 74
High Courts13 Jan 1972Dismissed
Syed Md. Saleem Hashmi Vs Syed Abdul Fateh and Others
Patna High Court · AIR 1972 Patna 279 : (1972) 5 PLJR 140
High Courts13 Jan 1972
Siban Mahto Vs Ramdhani Singh and Another
Patna High Court · AIR 1972 Patna 217
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 4, 151
High Courts12 Jan 1972Allowed
Ramadhin Singh and Others Vs Mohan Mishra, Sohan Mishra and Thakur Mishra
Patna High Court · (1972) PLJR 170
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 561A
High Courts11 Jan 1972Dismissed
Gurudeo Das Vs The Election Officer, Gram Panchayat Election and Others
Patna High Court · AIR 1972 Patna 283 : (1972) 5 PLJR 360
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts07 Jan 1972
Commissioner of Commercial Taxes Vs Thakur Prasad Sao
Patna High Court · (1972) 29 STC 551
Central Sales Tax Act, 1956 — Section 5, 9Constitution of India, 1950 — Article 286
High Courts07 Jan 1972
Shree Ganesh Stores of Deoghar Vs The State of Bihar
Patna High Court · (1972) 29 STC 726
Bihar Sales Tax Act, 1947 — Section 18(6), 25(3)
High Courts06 Jan 1972Allowed
Azizul Husnain Vs G. Mishra and Another
Patna High Court · AIR 1972 Patna 287
Bihar Panchayat Election Rules, 1959 — Rule 77, 87Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15
High Courts06 Jan 1972
Smt. Rama Gouri Devi Vs Harish Chandra Chaturdas
Patna High Court · (1973) 87 ITR 15
Income Tax Act, 1961 — Section 137
High Courts06 Jan 1972
Arthur Butler and Co. Vs The State of Bihar
Patna High Court · (1972) 5 PLJR 150 : (1973) 30 STC 587
Income Tax Act, 1961 — Section 19
High Courts06 Jan 1972
Birendra Singh and Others Vs The State of Bihar
Patna High Court · (1973) CriLJ 559 : (1972) 5 PLJR 164
Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 353
High Courts06 Jan 1972Dismissed
Panchi Paswan and Others Vs Premlal Khan and Another
Patna High Court · AIR 1972 Patna 218
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts06 Jan 1972Dismissed
Damodar Prasad and Others Vs Aditya Maharaj and Others
Patna High Court · AIR 1972 Patna 289
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 4, 151
High Courts05 Jan 1972Dismissed
Kailash Prasad Singh Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 290
Bihar Panchayat Election Rules, 1959 — Rule 31, 90
High Courts04 Jan 1972Allowed
Bansidhar Agarwalla and Others Vs Remeshwarlal Agarwalla and Others
Patna High Court · AIR 1972 Patna 221 : (1972) 5 PLJR 162