COURT ARCHIVE

Patna High Court judgments, 1973

191 judgments · page 8 of 10

High Courts26 Mar 1973

Amal Chandra Bose (Basu) and Others Vs The State of Bihar and Others

Patna High Court · (1973) CriLJ 1756

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1898 (CrPC) — Section 161, 173, 342Penal Code, 1860 (IPC) — Section 148, 149, 307, 326, 338

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High Courts26 Mar 1973

Madhusudan Prasad Agarwal Vs The State of Bihar

Patna High Court · (1973) CriLJ 1582

Penal Code, 1860 (IPC) — Section 161

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High Courts23 Mar 1973Dismissed

Mt. Budhani Kuer and Others Vs Ram Ishwar Singh and Others

Patna High Court · AIR 1974 Patna 72

Trusts Act, 1882 — Section 90

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High Courts23 Mar 1973

Hari Ram Shah Vs The State of Bihar and Another

Patna High Court · (1973) CriLJ 1623

Criminal Procedure Code, 1898 (CrPC) — Section 144Industrial Disputes Act, 1947 — Section 25FFA

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High Courts15 Mar 1973Dismissed

Savitri Devi and Others Vs Saraswati Devi and Others

Patna High Court · AIR 1973 Patna 368

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 15Limitation Act, 1908 — Article 182(5)

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High Courts15 Mar 1973Dismissed

Rajput Transport Co. Vs Shri Nand Kishore Prasad

Patna High Court · AIR 1973 Patna 373

Bihar Motor Vehicles Rules, 1992 — Rule 43AMotor Vehicles (Amendment) Act, 1969 — Section 64AMotor Vehicles Act, 1939 — Section 48, 48(3)

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High Courts09 Mar 1973Dismissed

Jagbandhan Nath Tewary Vs Thuiya Mahli and Others

Patna High Court · AIR 1973 Patna 455 : (1974) 7 PLJR 138

Bihar Land Reforms Act, 1950 — Section 35, 6, 6(1)Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts09 Mar 1973Allowed

Bipin Prasad Singh Vs The Block Development Officer and Others

Patna High Court · AIR 1973 Patna 428

Bihar Panchayat Election Rules, 1959 — Rule 54, 56Bihar Panchayat Raj Act, 1947 — Section 13A

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High Courts08 Mar 1973Dismissed

Smt. Ram Adhikari Devi Vs District Magistrate and Others

Patna High Court · AIR 1974 Patna 19 : (1974) 7 PLJR 102

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2)

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High Courts08 Mar 1973Allowed

Jay Narayan Mishra Vs The State of Bihar and Others

Patna High Court · AIR 1973 Patna 377 : (1974) 7 PLJR 305

Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 3, 34Constitution of India, 1950 — Article 226

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High Courts07 Mar 1973

Mohan Ram Vs Badamo Devi

Patna High Court · (1974) CriLJ 227 : (1973) 6 PLJR 446

Hindu Marriage Act, 1955 — Section 29, 5

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High Courts02 Mar 1973Dismissed

Shiva Narayan Sah and Others Vs Baidya Nath Prasad Tiwary and Others

Patna High Court · AIR 1973 Patna 386

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54, 55(5), 60, 83, 91

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High Courts02 Mar 1973Dismissed

The Howrah Insurance Co. Ltd. Vs Shri Yuktinath Jha and Others

Patna High Court · (1974) ACJ 18 : AIR 1973 Patna 326 : (1973) 43 CompCas 552

Motor Vehicles Act, 1939 — Section 110(B), 110(D), 96(2)

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High Courts01 Mar 1973Allowed

Sobhana Das Gupta Vs The State of Bihar and Another

Patna High Court · AIR 1973 Patna 431 : (1974) 7 PLJR 382

Bihar Service Code, 1952 — Rule 76Constitution of India, 1950 — Article 311

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High Courts28 Feb 1973Allowed

Brijlal Yadav Vs The State of Bihar and Others

Patna High Court · AIR 1973 Patna 462

Bihar Conduct of Business of Panchayat and Appointment of Executive Committee Rules, 1960 — Rule 31, 32Bihar Panchayat Election Rules, 1959 — Rule 14, 21Bihar Panchayat Raj Act, 1948 — Section 10, 11, 2, 49, 55

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High Courts28 Feb 1973Dismissed

Rukmini Kumari and Another Vs Ram Shankar Sah and Another

Patna High Court · AIR 1973 Patna 434 : (1974) 7 PLJR 369

Civil Procedure Code, 1908 (CPC) — Section 100, 98

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High Courts28 Feb 1973Allowed

Nani Gopal Bandhyopadhyaya and Others Vs Bhola Nath Bandhyopadhyaya and Others

Patna High Court · AIR 1973 Patna 437

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, 151

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High Courts26 Feb 1973

Charitar Jha Vs Gobind Sah

Patna High Court · (1974) PLJR 73

Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 420, 467

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High Courts26 Feb 1973Dismissed

Gulzarilal Agarwalla Vs Onkarmal Agarwalla and Others

Patna High Court · AIR 1973 Patna 328

Bihar Land Reforms Act, 1950 — Section 10, 10ACoal Mines (Taking Over of Management) Ordinance, 1973 — Section 5(10)Mineral Concession Rules, 1960 — Rule 46

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High Courts26 Feb 1973

Bisheshwar Singh Vs The Subdivisional Magistrate and Others

Patna High Court · AIR 1974 Patna 7

Bihar Panchayat Election Rules, 1959 — Rule 21(6), 23, 23(4)Civil Procedure Code, 1908 (CPC) — Section 151

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