High Courts03 Mar 1971Allowed
Siai Sinha Vs Shivadhari Sinha and Others
Patna High Court · AIR 1972 Patna 81 : (1971) 4 PLJR 381
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,143 of 2,660
High Courts03 Mar 1971Allowed
Mahesh Thakur and Others Vs Lakshman Pd. Thakur and Another Nokhe Lal Sah and Others Vs Brij Nandan Mishra and Another
Patna High Court · (1971) PLJR 317
Civil Procedure Code, 1908 (CPC) — Section 139(b)Criminal Procedure Code, 1898 (CrPC) — Section 144, 145Penal Code, 1860 (IPC) — Section 193, 199
High Courts03 Mar 1971Allowed
Sri Bipin Bihari Sinha Vs The President, Board of Secondary Education and Others
Patna High Court · (1971) PLJR 311
Constitution of India, 1950 — Article 226
High Courts27 Feb 1971Dismissed
Industrial Finance Corporation of India and Another Vs Thakur Paper Mills Ltd. and Another
Patna High Court · AIR 1972 Patna 83 : (1971) 4 PLJR 252
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 141Industrial Finance Corporation Act, 1948 — Section 30Transfer of Property Act, 1882 — Section 69, 69A
High Courts27 Feb 1971Dismissed
The State of Bihar Vs D.N. Mundgil
Patna High Court · (1971) PLJR 406
Army Act, 1950 — Section 122, 122(1)Criminal Procedure Code, 1898 (CrPC) — Section 197, 236, 237, 342, 417(1)Evidence Act, 1872 — Section 106
High Courts26 Feb 1971
Jamuna Prasad Singh and Others Vs Presiding Officer, Labour Court and Another
Patna High Court · (1971) 4 PLJR 326
Constitution of India, 1950 — Article 136, 227Industrial Disputes Act, 1947 — Section 10, 17, 17A, 18, 19
High Courts24 Feb 1971Allowed
Baleshwar Prasad Choudhary Vs Lal Bahadur Prasad Choudhary and Others
Patna High Court · AIR 1972 Patna 87 : (1971) 4 PLJR 358
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 95
High Courts22 Feb 1971
Ram Prasad Yadav Vs Jagdish Prasad and Others
Patna High Court · (1971) PLJR 314
Patna Municipal Corporation Act, 1951 — Section 139(1)(a), 139(1)(b)
High Courts19 Feb 1971Dismissed
Smt. Sarju Bala Kushiary Vs The Under Secretary to Govt. of Bihar and Others
Patna High Court · AIR 1972 Patna 62
Motor Vehicles Act, 1939 — Section 47, 64A
High Courts17 Feb 1971
Abdus Salam Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 197
Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 1971
Kamal Narayan Jha Vs The Secretary, University Service Commission and Others
Patna High Court · (1971) PLJR 246
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 48AMagadh University Act, 1961 — Section 2(p), 2(r)
High Courts15 Feb 1971Allowed
Teknarayan Mahesh Prasad and Others Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 250 : (1971) 4 PLJR 223
Constitution of India, 1950 — Article 14, 19(1), 31(2)Essential Commodities Act, 1955 — Section 3(3B)
High Courts12 Feb 1971Allowed
Ramashankar Tewari Vs Gopal Banerjee and Others
Patna High Court · (1971) PLJR 377
High Courts12 Feb 1971
Bhagwan Mahto and Another Vs Bal Karan Chamar and Others
Patna High Court · (1971) PLJR 242
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 147, 80
High Courts11 Feb 1971
Hasibuddin and 39 Others Vs The State of Bihar
Patna High Court · (1971) PLJR 193
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 112
High Courts09 Feb 1971Allowed
Thakko Choudhary Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 199
Bihar and Orissa Excise Act, 1915 — Section 42, 42(1), 47, 47(a)Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1971
Kunjan Mishra Vs Jhagru Jha and Others Jhagru Jha Vs Shrinandan Mishra, Shiv Shankar Jha, Kunjan Mishra and Ganesh Mishra @ Ganesh Jha
Patna High Court · (1971) PLJR 171
Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 147, 325
High Courts03 Feb 1971Allowed
Narendra Kumar Ghose and Another Vs Sheodeni Ram and Others
Patna High Court · AIR 1972 Patna 1
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 19(4)
High Courts02 Feb 1971
Employers in relation to the Jamadoba Colliery of Tata Iron and Steel Company Ltd. Vs Their Workmen and Another
Patna High Court · (1971) 02 PAT CK 0018
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts01 Feb 1971
Awadh Singh and Others Vs The State of Bihar
Patna High Court · (1972) CriLJ 446 : (1971) 4 PLJR 206
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34