COURT ARCHIVE

Patna High Court judgments, 1971

182 judgments · page 7 of 10

High Courts12 May 1971

Muzaffarpur Electric Supply Co. Ltd. Vs State of Bihar and Others

Patna High Court · (1973) CriLJ 143

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 144Electricity Act, 1910 — Section 24

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High Courts03 May 1971Dismissed

Rani Probhabati Devi and Others Vs The Addl. Collector and Others

Patna High Court · (1971) PLJR 335

Bihar Land Reforms Act, 1950 — Section 14, 16, 17, 18, 2(i)

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High Courts30 Apr 1971

Smt. Matrani Devi and Others Vs Chhathu Prasad and Others

Patna High Court · AIR 1972 Patna 55 : (1971) 4 PLJR 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 148, 151Limitation (Amendment) Act, 1962 — Article 127

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High Courts29 Apr 1971Dismissed

Mt. Nasiban and Others Vs The Managing Officer Evacuee Property and Others

Patna High Court · AIR 1972 Patna 248 : (1971) 4 PLJR 350

Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 11, 9

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High Courts27 Apr 1971

Bipin Bihari Das and Others Vs The State of Bihar and Another

Patna High Court · AIR 1972 Patna 56 : (1971) 4 PLJR 343

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 38, 6, 6(1), 8

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High Courts26 Apr 1971

Janardan Singh Vs Banarshi Singh and Others

Patna High Court · (1971) PLJR 353

Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117, 117(1)

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High Courts23 Apr 1971Dismissed

Hazari Mull Jain Vs Md. Nazir and Others

Patna High Court · AIR 1973 Patna 92

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Limitation Act, 1908 — Article 144

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High Courts23 Apr 1971Dismissed

Kishunjee Rai and Others Vs Jainarain Prasad Thakur

Patna High Court · AIR 1972 Patna 61

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)

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High Courts21 Apr 1971

M/s. Richpal Birmadutta and Others Vs The State of Bihar and Others

Patna High Court · (1971) PLJR 420

Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 226, 304Essential Commodities Act, 1955 — Section 3, 5

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High Courts16 Apr 1971

Messrs National Transport Company Vs The State of Bihar

Patna High Court · (1971) PLJR 388

Bihar Taxation on Passengers and Goods (Carried by Public Service Motor Vehicles) Act, 1961 — Section 2(d), 21(1)

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High Courts16 Apr 1971

H.A. Brothers Vs The State of Bihar

Patna High Court · (1971) 4 PLJR 400 : (1971) 28 STC 89

Constitution of India, 1950 — Article 286

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High Courts07 Apr 1971Dismissed

Ganga Motor Service Vs The Under Secy. to Govt. of Bihar, Political (General and Transport) Department and Others

Patna High Court · AIR 1972 Patna 66

Bihar Motor Vehicles (Amendment) Act, 1950 — Section 64AMotor Vehicles Act, 1939 — Section 64

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High Courts06 Apr 1971

Radha Raman Mandal Vs Gulabi Mandal and Others

Patna High Court · (1971) PLJR 521

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325

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High Courts02 Apr 1971Dismissed

Bado Sao and Others Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 69

Constitution of India, 1950 — Article 226

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High Courts02 Apr 1971

Kaushalya Devi and Others Vs The Block Development Officer and Others

Patna High Court · (1971) PLJR 404

Constitution of India, 1950 — Article 226, 227

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High Courts02 Apr 1971Allowed

Kumar Jibeshwar Singh Vs The State

Patna High Court · (1971) PLJR 285

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 323

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High Courts28 Mar 1971

Wasi Ahmad Parwana and Another Vs The State of Bihar

Patna High Court · (1971) PLJR 24

Essential Commodities Act, 1955 — Section 7

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High Courts26 Mar 1971

Sureshwar Narain Srivastava Vs Government of Bihar and Another

Patna High Court · (1971) 4 PLJR 395

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12

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High Courts24 Mar 1971Dismissed

The Management of Balihari Colliery Vs Presiding Officer, Central Government and Another

Patna High Court · (1971) PLJR 562

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(k), 33, 33(2)(b), 36

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High Courts24 Mar 1971

Nasiruddin Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 72 : (1971) 4 PLJR 383

Bihar and Orissa Municipal Act, 1922 — Section 383(3)Constitution of India, 1950 — Article 226

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