High Courts19 Jul 1971Dismissed
Mahabir Prasad Saraogi and Others Vs Bibhuti Mohan Bhattacharjee and Others
Patna High Court · AIR 1973 Patna 83
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 13(1)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,141 of 2,660
High Courts15 Jul 1971Allowed
Indian Copper Corporation Limited Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 592
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)(d), 18(3)(b)
High Courts14 Jul 1971
Tata Iron and Steel Co. Ltd. Vs Their Workmen and Others
Patna High Court · (1971) 07 PAT CK 0009
Industrial Disputes Act, 1947 — Section 10
High Courts13 Jul 1971Dismissed
Niranjan Kumar Goenka Vs The University of Bihar and Others
Patna High Court · AIR 1973 Patna 85
Constitution of India, 1950 — Article 226
High Courts09 Jul 1971
Deokinandan Prasad and Others Vs The Presiding Officer and Others
Patna High Court · (1971) PLJR 656
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(4), 10A, 36, 36A
High Courts08 Jul 1971Allowed
Rajendra Misra Vs The State of Bihar and Others
Patna High Court · AIR 1973 Patna 87
Bihar Panchayat Raj Act, 1948 — Section 79(1)Constitution of India, 1950 — Article 226
High Courts07 Jul 1971Dismissed
Mahabir Singh and Others Vs Shayam Nandan Prasad and Others
Patna High Court · AIR 1972 Patna 304 : (1971) 4 PLJR 672
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts07 Jul 1971
Nand Kishore Prasad Vs Block Development Officer and Others
Patna High Court · (1972) PLJR 68
Bihar Panchayat Raj Act, 1947 — Section 79(1)(b)
High Courts06 Jul 1971Allowed
Ramkishore Prasad Singh Vs The State of Bihar and Others
Patna High Court · AIR 1973 Patna 139 : (1971) 4 PLJR 553
Bihar Panchayat Raj Act, 1948 — Section 79(1), 84BConstitution of India, 1950 — Article 226
High Courts01 Jul 1971
Ajodhya Prasad Pandey Vs Union of India and Others
Patna High Court · (1971) PLJR 515
Constitution of India, 1950 — Article 226
High Courts01 Jul 1971Allowed
Uday Kumar Sinha Vs The State Board of Technical Education and Others
Patna High Court · AIR 1972 Patna 509
Constitution of India, 1950 — Article 226
High Courts30 Jun 1971Allowed
Ram Lakhan Prasad Vs Vijay Kumar and Another
Patna High Court · (1971) PLJR 576
Bihar Money Lenders Act, 1974 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90, Order 32 Rule 3, Order 32 Rule 3(4)
High Courts28 Jun 1971Dismissed
N.P. Mathur and Others Vs State of Bihar and Others
Patna High Court · AIR 1972 Patna 93 : (1971) 4 PLJR 471
Administrative Service (Pay) Rules, 1954 — Rule 3(2A), 7Constitution of India, 1950 — Article 154(1), 16, 163, 163(3), 164Evidence Act, 1872 — Section 123
High Courts26 May 1971Dismissed
Mathura Singh and Others Vs Mirza Jamal @ Zamir and Others
Patna High Court · AIR 1973 Patna 43
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 144
High Courts21 May 1971Dismissed
Rajeshwar Prasad and Others Vs The State of Bihar
Patna High Court · AIR 1972 Patna 50 : (1972) CriLJ 258 : (1971) 4 PLJR 414
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 325, 452
High Courts21 May 1971Dismissed
Shyam Sundar Prasad Vs The President, Board of Secondary, Education and Others
Patna High Court · AIR 1973 Patna 89
Bhiar High Schools (Control and Regulation of Administration) Act, 1960 — Section 5, 5(2)Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 39
High Courts12 May 1971
Muzaffarpur Electric Supply Co. Ltd. Vs State of Bihar and Others
Patna High Court · (1973) CriLJ 143
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 144Electricity Act, 1910 — Section 24
High Courts30 Apr 1971
Smt. Matrani Devi and Others Vs Chhathu Prasad and Others
Patna High Court · AIR 1972 Patna 55 : (1971) 4 PLJR 387
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 148, 151Limitation (Amendment) Act, 1962 — Article 127
High Courts29 Apr 1971Dismissed
Mt. Nasiban and Others Vs The Managing Officer Evacuee Property and Others
Patna High Court · AIR 1972 Patna 248 : (1971) 4 PLJR 350
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 11, 9
High Courts27 Apr 1971
Bipin Bihari Das and Others Vs The State of Bihar and Another
Patna High Court · AIR 1972 Patna 56 : (1971) 4 PLJR 343
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 38, 6, 6(1), 8