High Courts01 Feb 1971Allowed
Sheo Nath Prasad Vs The State of Bihar and Others
Patna High Court · (1971) PLJR 236
Constitution of India, 1950 — Article 311, 311(2)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,144 of 2,660
High Courts29 Jan 1971Dismissed
District Board Vs Pure Mandra Colliery and Others
Patna High Court · (1971) PLJR 257
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 36
High Courts15 Jan 1971Dismissed
Ramchhari Singh Vs Lakhan Singh and Others
Patna High Court · AIR 1971 Patna 430
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226
High Courts15 Jan 1971
Narain Baraik Vs The State
Patna High Court · (1972) CriLJ 177
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Jan 1971
In Re: Tapeshwar Misra
Patna High Court · AIR 1972 Patna 16
Contempt of Courts Act, 1971 — Section 3
High Courts08 Jan 1971Dismissed
Asharfi Sah Vs Ramnarain Sah and Others
Patna High Court · AIR 1972 Patna 27
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 49Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)
High Courts07 Jan 1971Dismissed
Arjun Vishwa Karma and Others Vs Assistant Personnel Officer, Indian Oil Corporation and Others
Patna High Court · AIR 1972 Patna 28
Constitution of India, 1950 — Article 226
High Courts06 Jan 1971
Dr. Hari Prasad Vs The State of Bihar and Others
Patna High Court · AIR 1972 Patna 4
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts05 Jan 1971Dismissed
Ram Mahesh Rai Vs State Board of Technical Education and Others
Patna High Court · AIR 1971 Patna 403
Constitution of India, 1950 — Article 226
High Courts04 Jan 1971Allowed
Jung Bahadur Thakur and Another Vs Durga Prasad Thakur and Others
Patna High Court · AIR 1971 Patna 404
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts23 Dec 1970
Babu Khublal Singh Vs Ram Sarup Singh and Others
Patna High Court · AIR 1971 Patna 412
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts23 Dec 1970Dismissed
Bhakti Sudha Pattadar and Others Vs Manorama Devi and Others
Patna High Court · AIR 1972 Patna 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, 115Limitation Act, 1963 — Article 129
High Courts23 Dec 1970
Satya Narayan Agarwall Vs Baidyanath Mandal and Others
Patna High Court · AIR 1972 Patna 29
Arbitration Act, 1940 — Section 2, 39, 9
High Courts23 Dec 1970Allowed
Mathura Singh and Others Vs Deodhari Singh and Others
Patna High Court · AIR 1972 Patna 17
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 96(3)
High Courts23 Dec 1970Dismissed
Ramayan Saran Vs The Patna Improvement Trust
Patna High Court · AIR 1972 Patna 7
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 2Transfer of Property Act, 1882 — Section 105, 106, 107
High Courts23 Dec 1970Dismissed
Nand Kishore Pandey and Others Vs P.P. Agarwal and Others
Patna High Court · AIR 1972 Patna 389
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Constitution of India, 1950 — Article 226
High Courts23 Dec 1970Dismissed
Toral Mahto Vs Chandeshwar Mahto and Others
Patna High Court · AIR 1972 Patna 13
Civil Procedure Code, 1908 (CPC) — Section 2(17)Evidence Act, 1872 — Section 74
High Courts22 Dec 1970
Deonandan Tiwary and Another Vs The Vice Chancellor and Others Rama Nath Jha and Others Vs The Bhagalpur University and Another
Patna High Court · (1971) PLJR 428
Constitution of India, 1950 — Article 226, 227
High Courts21 Dec 1970Allowed
Harishchandra Singh Vs The State of Bihar and Others
Patna High Court · AIR 1971 Patna 406
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 10B
High Courts21 Dec 1970Allowed
Sidhi Binayak Nath Mishra and Others Vs Ganga Ram Hazam and Others
Patna High Court · (1973) 6 PLJR 210
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2(k), 6, 6(1)Specific Relief Act, 1963 — Section 9