High Courts18 Nov 1971Allowed
Abinash Prasad and Another Vs B.P. Gyani and Others
Patna High Court · AIR 1972 Patna 382 : (1972) 5 PLJR 91
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 40
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,137 of 2,660
High Courts17 Nov 1971Allowed
Resham Rai and Another Vs Mst. Maini Devi and Others
Patna High Court · AIR 1972 Patna 476
Bihar Tenancy Act, 1885 — Section 163(3)Trusts Act, 1882 — Section 90
High Courts17 Nov 1971Allowed
Binapani Sarkar Vs Inderdeo Singh
Patna High Court · AIR 1972 Patna 383
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Transfer of Property Act, 1882 — Section 108, 111
High Courts16 Nov 1971Dismissed
Shyamsundar Pathak and Others Vs Jagidutta Jha and Others
Patna High Court · AIR 1972 Patna 385
Bihar Tenancy Act, 1885 — Section 48
High Courts12 Nov 1971Allowed
Anirudh Singh and Others Vs Tarkeshwar Singh and Others
Patna High Court · AIR 1973 Patna 63
Bihar Public Land Encroachment Act, 1956 — Section 16, 19Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Nov 1971Dismissed
Amardei Devi and Others Vs Ramnath Modi and Others
Patna High Court · AIR 1972 Patna 227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 48Limitation Act, 1908 — Section 15(1)
High Courts09 Nov 1971
Employers in relation to Jamadoba Colliery Vs Vice-President, Koyala Mazdoor Panchayat and Others
Patna High Court · (1972) 2 LLJ 71
Constitution of India, 1950 — Article 226, 227
High Courts03 Nov 1971Dismissed
Bhagwat Rai Vs State of Bihar
Patna High Court · (1972) ACJ 211
Penal Code, 1860 (IPC) — Section 279, 337
High Courts01 Nov 1971Dismissed
Baiju Prasad Singh Vs Sheo Dani Sharma and Others
Patna High Court · AIR 1973 Patna 65
Bihar Panchayat Election Rules, 1959 — Rule 81
High Courts28 Oct 1971Dismissed
Gauri Shankar Tiwary Vs Maharani Durgeshwari Sani and Others
Patna High Court · AIR 1973 Patna 69
Bihar Land Reforms Act, 1950 — Section 2, 6(1)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Oct 1971Dismissed
Chandrama Singh Vs Smt. Nawaratan Kumari and Another
Patna High Court · AIR 1972 Patna 472
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 15(2), 37Evidence Act, 1872 — Section 101
High Courts22 Oct 1971Allowed
Ram Jiban Ray and Others Vs The Block Development Officers and Others
Patna High Court · AIR 1972 Patna 196
Bihar Panchayat Raj Act, 1948 — Section 3(3)
High Courts15 Oct 1971
The Regional Director, Government of India Vs Shri N.G. Iyer and Others
Patna High Court · (1971) PLJR 619
Constitution of India, 1950 — Article 145Employees State Insurance Act, 1948 — Section 75, 75(2), 76, 77, 77(1A)
High Courts14 Oct 1971Dismissed
Chandrahans Prasad Singh Vs The State of Bihar and Others
Patna High Court · AIR 1973 Patna 72
Bihar Panchayat Election Rules, 1959 — Rule 22
High Courts14 Oct 1971Allowed
Kamaleshwari Prasad Yadav Vs Election Tribunal and Others
Patna High Court · AIR 1972 Patna 309
Bihar Panchayat Election Rules, 1959 — Rule 75(2), 77
High Courts13 Oct 1971Dismissed
Om Prakash and Another Vs Ashu Mandal and Others
Patna High Court · AIR 1972 Patna 197
Bihar Panchayat Raj Act, 1947 — Section 3Constitution of India, 1950 — Article 226
High Courts11 Oct 1971
Commissioner of Commercial Taxes Vs Bhag Singh Milkha Singh
Patna High Court · (1972) 29 STC 463
Bihar Sales Tax Act, 1959 — Section 3, 33(3), 4(1)
High Courts09 Oct 1971
Gauri Shankar Jain Vs State of Bihar and Another
Patna High Court · (1973) CriLJ 137
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 295, 297, 336, 448
High Courts09 Oct 1971Partly Allowed
Indu Bhushan Chakravarty Vs Hareram Narayan Deo and Others
Patna High Court · AIR 1972 Patna 229
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5), Order 6 Rule 17, 80Limitation Act, 1908 — Section 22
High Courts08 Oct 1971Dismissed
Anand Mishra and Others Vs The Bihar School Examination Board and Others
Patna High Court · AIR 1972 Patna 239
Constitution of India, 1950 — Article 226