High Courts26 Apr 1971
Janardan Singh Vs Banarshi Singh and Others
Patna High Court · (1971) PLJR 353
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117, 117(1)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,142 of 2,660
High Courts23 Apr 1971Dismissed
Hazari Mull Jain Vs Md. Nazir and Others
Patna High Court · AIR 1973 Patna 92
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Limitation Act, 1908 — Article 144
High Courts23 Apr 1971Dismissed
Kishunjee Rai and Others Vs Jainarain Prasad Thakur
Patna High Court · AIR 1972 Patna 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)
High Courts21 Apr 1971
M/s. Richpal Birmadutta and Others Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 420
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 226, 304Essential Commodities Act, 1955 — Section 3, 5
High Courts16 Apr 1971
H.A. Brothers Vs The State of Bihar
Patna High Court · (1971) 4 PLJR 400 : (1971) 28 STC 89
Constitution of India, 1950 — Article 286
High Courts07 Apr 1971Dismissed
Ganga Motor Service Vs The Under Secy. to Govt. of Bihar, Political (General and Transport) Department and Others
Patna High Court · AIR 1972 Patna 66
Bihar Motor Vehicles (Amendment) Act, 1950 — Section 64AMotor Vehicles Act, 1939 — Section 64
High Courts06 Apr 1971
Radha Raman Mandal Vs Gulabi Mandal and Others
Patna High Court · (1971) PLJR 521
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts02 Apr 1971Dismissed
Bado Sao and Others Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 69
Constitution of India, 1950 — Article 226
High Courts02 Apr 1971
Kaushalya Devi and Others Vs The Block Development Officer and Others
Patna High Court · (1971) PLJR 404
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 1971
Wasi Ahmad Parwana and Another Vs The State of Bihar
Patna High Court · (1971) PLJR 24
Essential Commodities Act, 1955 — Section 7
High Courts26 Mar 1971
Sureshwar Narain Srivastava Vs Government of Bihar and Another
Patna High Court · (1971) 4 PLJR 395
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12
High Courts24 Mar 1971Dismissed
The Management of Balihari Colliery Vs Presiding Officer, Central Government and Another
Patna High Court · (1971) PLJR 562
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(k), 33, 33(2)(b), 36
High Courts24 Mar 1971
Nasiruddin Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 72 : (1971) 4 PLJR 383
Bihar and Orissa Municipal Act, 1922 — Section 383(3)Constitution of India, 1950 — Article 226
High Courts23 Mar 1971Dismissed
Sheonarain Jaiswal and Others Vs Shree Kripa Shankar Jaiswal and Another
Patna High Court · AIR 1972 Patna 75
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 40
High Courts23 Mar 1971Dismissed
Krishna Chandra Prasad Singh Vs The Vice Chancellor, Bhagalpur University and Others
Patna High Court · (1971) PLJR 449
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 1971
The State of Bihar Vs Sudhir Kumar Mandal and Ratneshwar Thakur
Patna High Court · (1971) PLJR 367
Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 155(2), 156, 156(1)Penal Code, 1860 (IPC) — Section 378, 379, 403, 467, 471
High Courts18 Mar 1971
Motipur Zamindari Co. Private Ltd. and Another Vs Agricultural Income Tax Officer
Patna High Court · (1972) 83 ITR 778
Constitution of India, 1950 — Article 227
High Courts18 Mar 1971
MOTIPUR ZAMINDARI CO. PRIVATE LTD. AND ANOTHER Vs AGRICULTURAL Income Tax OFFICER, MUZAFFARPUR. [1971] 82 I. T. R. (SH. N.) 37.
Patna High Court · (1972) 83 ITR 778
Constitution of India, 1950 — Article 226, 227
High Courts16 Mar 1971Dismissed
Satya Kinkar Chatterjee Vs M.S. Gujral and Others
Patna High Court · (1971) PLJR 371
Constitution of India, 1950 — Article 309, 310, 311, 311(1)
High Courts04 Mar 1971
Bankim Chandra Roy Vs Smt. Anjali Roy
Patna High Court · AIR 1972 Patna 80 : (1971) 4 PLJR 309
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24