COURT ARCHIVE

Patna High Court judgments, 1970

185 judgments · page 5 of 10

High Courts15 Jun 1970Dismissed

Parmeshwar Prasad Vs Union of India(UOI) and Others

Patna High Court · AIR 1971 Patna 316 : (1970) 3 PLJR 514

Advocates Act, 1961 — Section 24(3), 50(2), 58(4)Constitution of India, 1950 — Article 14, 19(1)General Clauses Act, 1897 — Section 6

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High Courts15 Jun 1970Allowed

Employers in Relation to Mudidih Colliery of M/s. Burrakar Coal Company Limited Vs The Presiding Officer, Central Government Industrial Tribunal and Others

Patna High Court · (1971) PLJR 103

Penal Code, 1860 (IPC) — Section 408

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High Courts22 May 1970

Misri Lal Yadav Vs Parmeshwar Yadav and Others

Patna High Court · (1970) 05 PAT CK 0004

Arbitration Act, 1940 — Section 17

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High Courts21 May 1970

Ram Bachan Singh and Another Vs Ram Sajan Singh and Another

Patna High Court · (1970) 05 PAT CK 0007

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1)

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High Courts20 May 1970

Chandrika Tiwary Vs Thakur Roy and Others

Patna High Court · (1970) 05 PAT CK 0029

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15

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High Courts20 May 1970

Alauddin Mian Vs Hafiz Mian and Others

Patna High Court · (1970) 05 PAT CK 0025

Bihar Tenancy Act, 1885 — Section 40Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

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High Courts20 May 1970Allowed

Devendra Narain Singh Vs Shiva Kumar Prasad Singh

Patna High Court · AIR 1971 Patna 396 : (1971) 4 PLJR 1

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 May 1970Allowed

Bhawesh Mishra Vs The President of Board of Secondary Education and Others

Patna High Court · AIR 1971 Patna 267

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 40Constitution of India, 1950 — Article 227

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High Courts19 May 1970Allowed

Baijnath Prasad Singh Vs The State of Bihar and Others

Patna High Court · AIR 1971 Patna 114

Bihar Public Land Encroachment Act, 1956 — Section 19, 6Constitution of India, 1950 — Article 226

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High Courts19 May 1970Partly Allowed

Krishna Bahadur Vs State

Patna High Court · AIR 1971 Patna 237 : (1971) CriLJ 963 : (1971) 4 PLJR 119

Constitution of India, 1950 — Article 226

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High Courts14 May 1970

Nathuni Thakur Vs Mostt. Manbharna Kuer

Patna High Court · (1970) 05 PAT CK 0027

Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263

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High Courts14 May 1970

Shree Prayag Choudhary Vs Shree K. Raman and Others

Patna High Court · AIR 1971 Patna 164

Motor Vehicles (Bihar Amendment) Act, 1939 — Section 64AMotor Vehicles Act, 1988 — Section 2(19)

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High Courts14 May 1970Dismissed

Langa Manjhi and Others Vs Jaba Majhian and Others

Patna High Court · AIR 1971 Patna 185 : (1970) 3 PLJR 573

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115

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High Courts14 May 1970Allowed

Pryag Choudhary Vs K. Raman and Others

Patna High Court · AIR 1971 Patna 164

Bihar Motor Vehicles Rules, 1940 — Rule 49Motor Vehicles Act, 1939 — Section 48

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High Courts14 May 1970

Ram Dhani Sharma Vs The State of Bihar and Others

Patna High Court · (1970) 05 PAT CK 0009

Constitution of India, 1950 — Article 226, 227

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High Courts14 May 1970

Bihar State Road Transport Corporation Vs State of Bihar and Others

Patna High Court · (1970) 05 PAT CK 0002

Constitution of India, 1950 — Article 226, 227Motor Vehicles (Bihar Amendment) Act, 1949 — Article 64A

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High Courts13 May 1970Allowed

District Board Vs Sadhu Sao

Patna High Court · AIR 1971 Patna 222

Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(5), 16

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High Courts12 May 1970

Sakaldeo Ram Vs State of Bihar

Patna High Court · (1970) 05 PAT CK 0031

Penal Code, 1860 (IPC) — Section 403, 406, 409

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High Courts08 May 1970

Dhanushdhabi Prasad Vs Sub-divisional Magistrate and Others

Patna High Court · (1970) 05 PAT CK 0030

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High Courts08 May 1970

Sarfuddin Ansari Vs The State of Bihar and Others

Patna High Court · (1970) 05 PAT CK 0028

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