High Courts04 Jan 1972
Thakur Paper Mills Ltd. and Another Vs Industrial Finance Corporation of India and Others
Patna High Court · AIR 1972 Patna 348 : (1972) 5 PLJR 377
Industrial Finance Corporation Act, 1948 — Section 30(10), 30(7), 30(9)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,136 of 2,660
High Courts04 Jan 1972
Matadin Sharma Vs Upendra Sharma
Patna High Court · AIR 1972 Patna 292
Transfer of Property Act, 1882 — Section 106
High Courts22 Dec 1971Partly Allowed
Union of India(UOI) Vs Supriya Ghosh and Others
Patna High Court · AIR 1973 Patna 129
Fatal Accidents Act, 1855 — Section 1A
High Courts21 Dec 1971Dismissed
Devi Kant Mishra and Others Vs Shri Kant Pathak and Others
Patna High Court · AIR 1972 Patna 429
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 136
High Courts21 Dec 1971
Bhagwan Gope and Another Vs Kameshwar Sharma
Patna High Court · (1973) CriLJ 715
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439Oaths Act, 1969 — Section 4, 7
High Courts21 Dec 1971Allowed
Dr. C.M. Srivastava Vs The State of Bihar and Others
Patna High Court · (1972) PLJR 182
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 227Dentists Act, 1948 — Section 1, 10, 11, 12, 13
High Courts15 Dec 1971
Girja Shankar Sahay and Another Vs State of Bihar
Patna High Court · (1972) CriLJ 988 : (1972) 5 PLJR 64
Criminal Procedure Code, 1898 (CrPC) — Section 197, 223, 225Penal Code, 1860 (IPC) — Section 223, 225, 414
High Courts14 Dec 1971Allowed
Jainandan Sao Vs The State of Bihar
Patna High Court · (1972) PLJR 347
Penal Code, 1860 (IPC) — Section 307, 326, 97
High Courts14 Dec 1971
Sitamarchi Central Co-operative Bank Ltd. and Others Vs The State of Bihar and Others
Patna High Court · (1973) 1 LLJ 179
Constitution of India, 1950 — Article 226, 227
High Courts14 Dec 1971
Ratan Lal Agrawal and Another Vs Daulat Ram Agrawal and Another
Patna High Court · (1973) CriLJ 558
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 146, 435, 439
High Courts14 Dec 1971Allowed
Smt. Siawati Kuer Vs The State of Bihar
Patna High Court · AIR 1972 Patna 294
Land Acquisition Act, 1894 — Section 23(2)
High Courts13 Dec 1971Dismissed
Ramgulam Choudhary and Others Vs Nawin Choudhary and Others
Patna High Court · AIR 1972 Patna 499
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1908 (CPC) — Order 26 Rule 6, Order 39 Rule 1, Order 41 Rule 5, Order 6 Rule 17, 115
High Courts02 Dec 1971Partly Allowed
Satya Narain Prasad Vs Adya Prasad Singh
Patna High Court · AIR 1972 Patna 432
Transfer of Property Act, 1882 — Section 58, 67
High Courts29 Nov 1971
B.N. Prasad Vs The Sub-divisional Magistrate, Union of India and The Deputy Chief Commercial Superintendent, N.F. Rly.
Patna High Court · (1972) PLJR 71
Cantonments Act, 1924 — Section 259Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 52
High Courts26 Nov 1971Allowed
Sureshwar Prasad Singh and Another Vs Kedarnath Verma and Others
Patna High Court · AIR 1972 Patna 222
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Nov 1971
Satyadeo Singh and Others Vs The State of Bihar
Patna High Court · (1972) CriLJ 700
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 143, 144, 430
High Courts25 Nov 1971Allowed
Sype Md. Salim Vs President, Board of Secondary Education and Others
Patna High Court · AIR 1972 Patna 437
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 40
High Courts25 Nov 1971Dismissed
Deolall Sah Vs Sheonandan Singh and Others
Patna High Court · AIR 1972 Patna 295
Transfer of Property Act, 1882 — Section 58, 68
High Courts24 Nov 1971Dismissed
Shree Ram Sarangat Sinha and 16 Others Vs The State of Bihar and 88 Others
Patna High Court · (1972) PLJR 287
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 227Government of India Act, 1935 — Section 255
High Courts18 Nov 1971Allowed
Ramdeo Prasad Singh and Another Vs The Election Officer, Sarmera Gram Panchayat Elections and Others
Patna High Court · AIR 1972 Patna 438
Bihar Panchayat Election Rules, 1948 — Rule 91