Bihar Regional Development Authority 3rd Ordinance, 1975 — Section 36, 37, 38, 42, 43Constitution (Forty-Second Amendment) Act, 1976 — Section 58(2)Constitution of India, 1950 — Article 226(3)

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High Courts18 Aug 1977Allowed

Chandradip Singh and Another Vs The Addl. Member, Board of Revenue and Others

Patna High Court · AIR 1978 Patna 148 : (1978) 26 BLJR 277

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Transfer of Property Act, 1882 — Section 53

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High Courts17 Aug 1977

Kapildeo Upadhya and Others Vs Raghunath Pandey and Another

Patna High Court · AIR 1978 Patna 212

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(3)

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High Courts16 Aug 1977Dismissed

Kunj Behari Singh and Others Vs Shanti Lal Sah

Patna High Court · (1978) 26 BLJR 170

Criminal Procedure Code, 1973 (CrPC) — Section 161, 192, 193, 195, 197Penal Code, 1860 (IPC) — Section 161, 192, 193, 196, 209

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High Courts16 Aug 1977Allowed

Niranjan Mandal and Another Vs The State of Bihar and Others

Patna High Court · AIR 1978 Patna 1

Bihar Public Land Encroachment Act, 1956 — Section 3

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High Courts11 Aug 1977Allowed

The Bihar State Co-operative Marketing Union Vs Union of India(UOI) and Others

Patna High Court · (1978) ACJ 364 : AIR 1978 Patna 213 : (1978) 26 BLJR 177

Railways Act, 1890 — Section 77C

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High Courts10 Aug 1977Allowed

Gopal Nath Sharma etc. Vs The State of Bihar and Others

Patna High Court · AIR 1978 Patna 46

Constitution of India, 1950 — Article 226

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High Courts10 Aug 1977Dismissed

Ram Narain Singh and Others Vs The State of Bihar and Others

Patna High Court · AIR 1978 Patna 136

Land Acquisition Act, 1894 — Section 4, 6, 6(1)

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High Courts09 Aug 1977Dismissed

Ram Kishore Agarwalla Vs The Commissioner of Dhanbad Municipality

Patna High Court · AIR 1978 Patna 237 : (1977) 25 BLJR 298

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(2)

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High Courts08 Aug 1977

Syed Shamshul Haque Vs Sitram Singh and Others

Patna High Court · AIR 1978 Patna 151 : (1978) 26 BLJR 325

Civil Procedure Code, 1908 (CPC) — Order 35 Rule 2, Order 35 Rule 4, Order 35 Rule 4(3)

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High Courts05 Aug 1977Allowed

Balmukund Mandal and Others Vs The State of Bihar and Others

Patna High Court · (1997) 2 PLJR 477

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(3), 20Constitution of India, 1950 — Article 226, 227

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