High Courts07 May 1970
Smt. Binda Basani Devi Vs Ram Nandan Singh and Another
Patna High Court · AIR 1971 Patna 282
Negotiable Instruments Act, 1881 (NI) — Section 32
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,149 of 2,660
High Courts07 May 1970Dismissed
New India Assurance Company Ltd. Vs Sumitra Devi and Another
Patna High Court · (1971) ACJ 58
Motor Vehicles Act, 1939 — Section 110A
High Courts06 May 1970Dismissed
Rajniti Prasad and Others Vs Banarsi Prasad and Others
Patna High Court · AIR 1971 Patna 123
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, 104, 151
High Courts06 May 1970Allowed
Managing Committee, T.K. Ghosh Academy and Another Vs State of Bihar and Others
Patna High Court · AIR 1971 Patna 257
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 12, 39Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 8(2)Constitution of India, 1950 — Article 226
High Courts06 May 1970Dismissed
Borhan Kumar Vs Assistant Personnel Officer, Indian Oil Corporation, Refineries Division, Barauni Unit and Others
Patna High Court · AIR 1971 Patna 174 : (1971) 1 LLJ 50
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25G
High Courts06 May 1970Allowed
The Union of India (UOI) Vs Lalli
Patna High Court · AIR 1971 Patna 264
Evidence Act, 1872 — Section 123
High Courts05 May 1970
Arun Kumar Vs The State of Bihar and Others
Patna High Court · (1970) 05 PAT CK 0026
Constitution of India, 1950 — Article 14, 226, 227
High Courts05 May 1970Dismissed
Dilip Kumar Singh and Another Vs State of Bihar and Others
Patna High Court · AIR 1971 Patna 65 : (1970) 3 PLJR 319
Bihar Panchayat Election Rules, 1959 — Rule 21, 21(6), 21(7), 23, 23(2)Bihar Panchayat Raj Act, 1947 — Section 79Constitution of India, 1950 — Article 226, 227
High Courts01 May 1970Partly Allowed
Baidyanath Mandal and Others Vs The Coal Purchase and Inspection Agency (P.) Ltd. in Liquidation
Patna High Court · AIR 1971 Patna 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 20Limitation Act, 1908 — Section 19 , 21(2)
High Courts01 May 1970Dismissed
Hindusthan General Insurance Society Ltd. Vs Daya Nath Jha and Others
Patna High Court · (1970) 05 PAT CK 0003
Motor Vehicles Act, 1939 — Section 95(2), 96(1), 96(2)
High Courts28 Apr 1970
Jadu Bansi Prasad and Others Vs The State of Bihar
Patna High Court · (1970) 04 PAT CK 0020
Essential Commodities Act, 1955 — Section 7General Clauses Act, 1897 — Section 6Non-Ferrous Metals Control Order, 1958 — Section 4A(1)
High Courts28 Apr 1970Allowed
Nanik Chandra Vatsalya Vs Birendra Singh and Others
Patna High Court · AIR 1971 Patna 161
Bihar Panchayat Election Rules, 1959 — Rule 21(2), 5(3)
High Courts27 Apr 1970
Ram Khelawan Choudhary and Others Vs The State Ram Pal Chaudhary and Tejilal Chaudhary Vs Ram Julum Yadav
Patna High Court · (1970) 04 PAT CK 0021
Penal Code, 1860 (IPC) — Section 379, 380, 395
High Courts27 Apr 1970
Ram Ekbal Rai Vs The Chairman, South Bihar Regional Transport Authority and Others
Patna High Court · (1970) 04 PAT CK 0014
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62
High Courts27 Apr 1970Dismissed
Ram Bachan Singh Vs Doma Singh and Others
Patna High Court · AIR 1971 Patna 290
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 151
High Courts27 Apr 1970
Mahabir Sinha Vs The State of Bihar and Others
Patna High Court · (1970) 04 PAT CK 0007
Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 1970
Shri S.K. Bhattacharya Vs The State of Bihar and Others
Patna High Court · (1970) 04 PAT CK 0005
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1970
Nakul Chandra Banerjee, Mukeshwar Raut and Madan Singh Vs The State
Patna High Court · (1970) 04 PAT CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 561AEssential Commodities Act, 1955 — Section 3, 7
High Courts22 Apr 1970Dismissed
Gupteshwar Pandey Vs Smt. Ram Peari Devi
Patna High Court · AIR 1971 Patna 181 : (1971) CriLJ 774
Constitution of India, 1950 — Article 14, 15Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(2), 488(3)
High Courts18 Apr 1970Dismissed
Mst. Tribeni Kuer and Another Vs Shankar Tiwari and Others
Patna High Court · AIR 1971 Patna 391
Succession Act, 1925 — Section 268