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Patna High Court judgments, 1971

182 judgments · page 1 of 10

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High Courts22 Dec 1971Partly Allowed

Union of India(UOI) Vs Supriya Ghosh and Others

Patna High Court · AIR 1973 Patna 129

Fatal Accidents Act, 1855 — Section 1A
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High Courts21 Dec 1971Dismissed

Devi Kant Mishra and Others Vs Shri Kant Pathak and Others

Patna High Court · AIR 1972 Patna 429

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 136
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High Courts21 Dec 1971

Bhagwan Gope and Another Vs Kameshwar Sharma

Patna High Court · (1973) CriLJ 715

Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439Oaths Act, 1969 — Section 4, 7
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High Courts21 Dec 1971Allowed

Dr. C.M. Srivastava Vs The State of Bihar and Others

Patna High Court · (1972) PLJR 182

Constitution of India, 1950 — Article 14, 16, 16(1), 226, 227Dentists Act, 1948 — Section 1, 10, 11, 12, 13
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High Courts15 Dec 1971

Girja Shankar Sahay and Another Vs State of Bihar

Patna High Court · (1972) CriLJ 988 : (1972) 5 PLJR 64

Criminal Procedure Code, 1898 (CrPC) — Section 197, 223, 225Penal Code, 1860 (IPC) — Section 223, 225, 414
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High Courts14 Dec 1971Allowed

Jainandan Sao Vs The State of Bihar

Patna High Court · (1972) PLJR 347

Penal Code, 1860 (IPC) — Section 307, 326, 97
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High Courts14 Dec 1971

Sitamarchi Central Co-operative Bank Ltd. and Others Vs The State of Bihar and Others

Patna High Court · (1973) 1 LLJ 179

Constitution of India, 1950 — Article 226, 227
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High Courts14 Dec 1971

Ratan Lal Agrawal and Another Vs Daulat Ram Agrawal and Another

Patna High Court · (1973) CriLJ 558

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 146, 435, 439
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High Courts14 Dec 1971Allowed

Smt. Siawati Kuer Vs The State of Bihar

Patna High Court · AIR 1972 Patna 294

Land Acquisition Act, 1894 — Section 23(2)
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High Courts13 Dec 1971Dismissed

Ramgulam Choudhary and Others Vs Nawin Choudhary and Others

Patna High Court · AIR 1972 Patna 499

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1908 (CPC) — Order 26 Rule 6, Order 39 Rule 1, Order 41 Rule 5, Order 6 Rule 17, 115
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High Courts09 Dec 1971Allowed

Ugrah Kahar and Others Vs The State of Bihar

Patna High Court · (1972) PLJR 158

Penal Code, 1860 (IPC) — Section 104, 105, 108, 109, 307
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High Courts02 Dec 1971Partly Allowed

Satya Narain Prasad Vs Adya Prasad Singh

Patna High Court · AIR 1972 Patna 432

Transfer of Property Act, 1882 — Section 58, 67
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High Courts29 Nov 1971

B.N. Prasad Vs The Sub-divisional Magistrate, Union of India and The Deputy Chief Commercial Superintendent, N.F. Rly.

Patna High Court · (1972) PLJR 71

Cantonments Act, 1924 — Section 259Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 52
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High Courts26 Nov 1971Allowed

Sureshwar Prasad Singh and Another Vs Kedarnath Verma and Others

Patna High Court · AIR 1972 Patna 222

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 47
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High Courts26 Nov 1971

Satyadeo Singh and Others Vs The State of Bihar

Patna High Court · (1972) CriLJ 700

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 143, 144, 430
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High Courts25 Nov 1971Allowed

Sype Md. Salim Vs President, Board of Secondary Education and Others

Patna High Court · AIR 1972 Patna 437

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 40
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High Courts25 Nov 1971Dismissed

Deolall Sah Vs Sheonandan Singh and Others

Patna High Court · AIR 1972 Patna 295

Transfer of Property Act, 1882 — Section 58, 68
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High Courts24 Nov 1971Dismissed

Shree Ram Sarangat Sinha and 16 Others Vs The State of Bihar and 88 Others

Patna High Court · (1972) PLJR 287

Constitution of India, 1950 — Article 14, 16, 16(1), 226, 227Government of India Act, 1935 — Section 255
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High Courts18 Nov 1971Allowed

Ramdeo Prasad Singh and Another Vs The Election Officer, Sarmera Gram Panchayat Elections and Others

Patna High Court · AIR 1972 Patna 438

Bihar Panchayat Election Rules, 1948 — Rule 91
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High Courts18 Nov 1971Allowed

Abinash Prasad and Another Vs B.P. Gyani and Others

Patna High Court · AIR 1972 Patna 382 : (1972) 5 PLJR 91

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