Patna High Court Judgments 1976 — Page 3

High Courts24 Sept 1976Allowed

Ganga Ram Bhagat Vs Deputy Commissioner, Santhal Parganas and Another

Patna High Court · (1977) PLJR 246

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 18, 19, 2(b), 2(f), 4Constitution of India, 1950 — Article 226, 227

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High Courts23 Sept 1976Dismissed

Rajni Ranjan Singh and Others Vs The State of Bihar and Others

Patna High Court · (1977) PLJR 453

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1972 — Section 13, 13(3), 6, 6(1), 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1973 — Section 1(2)Bihar Land Reforms (fixation Of Ceiling Area And Acquisition of Surplus Land) (Amendment) Act, 1976 — Section 13, 19

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High Courts23 Sept 1976Allowed

Shri Darshan Sao and Shri Subhash Chand Vs The State of Bihar

Patna High Court · (1977) PLJR 419

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 7

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High Courts22 Sept 1976Dismissed

Devendra Prasad and Others Vs State of Bihar and Another

Patna High Court · AIR 1977 Patna 114 : (1977) 10 PLJR 194

Constitution of India, 1950 — Article 301, 304, 31

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High Courts21 Sept 1976

Sindri Cement Factory Workers'' Union Vs Labour Court and Others

Patna High Court · (1977) 1 LLJ 230 : (1977) 10 PLJR 304

Industrial Disputes Act, 1947 — Section 10, 7

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High Courts21 Sept 1976Partly Allowed

The State of Bihar Vs Parsuram Prasad Verma, etc.

Patna High Court · AIR 1977 Patna 78

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 23

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High Courts20 Sept 1976Allowed

Kamlaprasad and Others Vs The State of Bihar and Others

Patna High Court · AIR 1977 Patna 84 : (1977) 25 BLJR 115

Bihar Money Lenders Act, 1974 — Section 12Bihar Money Lenders Rules, 1975 — Rule 10

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High Courts16 Sept 1976Allowed

Sheo Dulari Devi Vs Smt. Nageshra Kuer and Another

Patna High Court · AIR 1977 Patna 86 : (1977) 25 BLJR 217

Bihar and Orissa Municipal Act, 1922 — Section 107(1)Constitution of India, 1950 — Article 226

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High Courts15 Sept 1976Allowed

Ram Sharan Sao Vs The State of Bihar and Others

Patna High Court · (1977) PLJR 343

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 232, 239, 245, 248Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6C(2)

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High Courts14 Sept 1976

Sunil Kumar Roy Vs Union of India (UOI) and Others

Patna High Court · (1977) 25 BLJR 257

Constitution of India, 1950 — Article 258Industrial Disputes Act, 1947 — Section 10, 2, 7A

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High Courts14 Sept 1976

Nawal Kishore Singh Vs The State of Bihar and Others

Patna High Court · (1977) PLJR 491

Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 1(3), 4, 4(3), 9Constitution of India, 1950 — Article 14, 16, 226, 227Indian Medical Council Act, 1956 — Section 33

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High Courts10 Sept 1976Allowed