COURT ARCHIVE

Patna High Court judgments, 1972

243 judgments · page 5 of 13

High Courts06 Sept 1972Dismissed

Chakardharpur Biri and Tobacco Merchants Association and Others Vs The State of Bihar and Another

Patna High Court · (1972) 5 PLJR 611 : (1973) 32 STC 573

COMPANIES ACT, 1956 — Section 235, 237Constitution of India, 1950 — Article 174, 213, 226, 227, 301

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High Courts06 Sept 1972Allowed

Kashinath Prasad and Others Vs Dharamnath and Another

Patna High Court · AIR 1973 Patna 110

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Hindu Succession Act, 1956 — Section 6

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High Courts04 Sept 1972

Amarendra Kumar Yadav Vs State of Bihar

Patna High Court · (1973) CriLJ 756 : (1972) 5 PLJR 626

Evidence Act, 1872 — Section 114, 3, 64, 65Penal Code, 1860 (IPC) — Section 29, 379

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High Courts02 Sept 1972

General Secretary, Chemical and Pharmaceutical Works Employees Union Vs Management, National Chemical and Pharmaceutical Works and Another

Patna High Court · (1973) 1 LLJ 544

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33

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High Courts01 Sept 1972Dismissed

Jogendra Lal Saha Vs The State of Bihar and Others

Patna High Court · AIR 1973 Patna 98

Forest Act, 1927 — Section 82

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High Courts01 Sept 1972

Qudrat Ali Vs The State of Bihar and Others

Patna High Court · AIR 1973 Patna 111

Bihar and Orissa Excise Act, 1915 — Section 42, 42(1), 42(3)

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High Courts01 Sept 1972Allowed

Mani Lal Choudhary Vs Khetra Kinkar Samanta

Patna High Court · AIR 1973 Patna 181 : (1973) 6 PLJR 195

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A

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High Courts01 Sept 1972Allowed

Mostt. Sundari and Another Vs Sakal Sahni and Others

Patna High Court · AIR 1973 Patna 150 : (1973) 6 PLJR 249

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts30 Aug 1972Allowed

Satya Narain Singh and Others Vs Laljee Singh and Others

Patna High Court · AIR 1973 Patna 164 : (1973) 6 PLJR 246

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts24 Aug 1972Allowed

Sheo Kumar Prasad Vs President of Board of Secondary Education and Others

Patna High Court · AIR 1973 Patna 121

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 17A, 39

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High Courts24 Aug 1972Allowed

Chandreshwar Singh and Others Vs Ramchandra Singh and Others

Patna High Court · AIR 1973 Patna 215 : (1973) 6 PLJR 393

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 32(2), 47Registration Act, 1908 — Section 17(1)

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High Courts24 Aug 1972Dismissed

Mishrilal Rai and Another Vs The State of Bihar and Others

Patna High Court · AIR 1973 Patna 117

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 17A(1) , 9

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High Courts24 Aug 1972Allowed

Hindustan Steel Works Construction Ltd. Vs Chotanagpur Mining Corporation

Patna High Court · AIR 1973 Patna 416

Arbitration Act, 1940 — Section 8(2)

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High Courts22 Aug 1972

Dhaneshwar Mallah and Others Vs The State of Bihar

Patna High Court · (1973) CriLJ 1055

Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 112, 113

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High Courts19 Aug 1972

Ram Narain Singh and Others Vs State of Bihar and Others

Patna High Court · AIR 1973 Patna 275 : (1973) 6 PLJR 81

Bihar Tenancy Act, 1885 — Section 48E, 48E(1), 48E(11), 48E(13)Constitution of India, 1950 — Article 14

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High Courts18 Aug 1972Dismissed

Smt. Ugratara Debi Vs Deputy Collector, Land Reforms and Others

Patna High Court · AIR 1974 Patna 162

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 226

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High Courts16 Aug 1972Dismissed

Hakim Rout Vs Mathura Prasad and Others

Patna High Court · AIR 1973 Patna 267 : (1973) 6 PLJR 215

Panchayat Election Rules, 1959 — Rule 74, 87

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High Courts14 Aug 1972Allowed

Ranchhod Lodha Vs Madhabji Kanji

Patna High Court · AIR 1974 Patna 211

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A

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High Courts14 Aug 1972Partly Allowed

State of Bihar Vs Rameshwar Singh

Patna High Court · AIR 1973 Patna 123

Land Acquisition Act, 1894 — Section 23(1)

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High Courts11 Aug 1972Dismissed

The Managing Committee Town Higher Secondary School Vs Board of Secondary Education and Others

Patna High Court · AIR 1973 Patna 240

Constitution of India, 1950 — Article 311

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