Bihar and Orissa Municipal Act, 1922 — Section 29, 388A, 389, 389ABihar Municipal (Amendment) Ordinance, 1978 — Section 3, 4, 4(1)Constitution of India, 1950 — Article 14, 171(4), 246, 254

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High Courts19 Apr 1978Allowed

Mst. Bibi Saira Khatoon Vs Mst. Bibi Shahidan Khatoon

Patna High Court · AIR 1978 Patna 285 : (1978) 26 BLJR 420

Guardians and Wards Act, 1890 — Section 17

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High Courts19 Apr 1978Allowed

Jamuna Sah and Others Vs State of Bihar and Others

Patna High Court · (1978) 26 BLJR 842

Criminal Procedure Code, 1973 (CrPC) — Section 190, 203, 468, 469, 470Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 379

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High Courts19 Apr 1978Allowed

Damodar Prasad Vs The State of Bihar and Others

Patna High Court · (1978) 26 BLJR 677

Bihar Public Land Encroachment Act, 1956 — Section 11, 3

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High Courts17 Apr 1978

Kumar Krishna Rohatgi and Others and India Electric Works Ltd. Vs State Bank of India and Others

Patna High Court · (1979) PLJR 122

Bankers Books Evidence Act, 1891 — Section 4Companies Act, 1956 — Section 292Contract Act, 1872 — Section 127, 2

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High Courts13 Apr 1978Allowed

Lakhi Prasad Choudhary and Others Vs Mohammad Matin

Patna High Court · AIR 1978 Patna 312 : (1978) 26 BLJR 753

Provincial Insolvency Act, 1920 — Section 13(6), 24, 24(1), 4, 9

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High Courts11 Apr 1978Allowed

Sass Construction and Power Company (P.) Ltd. Vs Fertilizer Corporation of India Ltd.

Patna High Court · AIR 1979 Patna 14 : (1978) 26 BLJR 437

Arbitration Act, 1940 — Section 34

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High Courts10 Apr 1978Dismissed

DR. Shankar Kumar and Another Vs State of Bihar and Others

Patna High Court · (1978) 26 BLJR 403

Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 9

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High Courts10 Apr 1978

Smt. Radha Devi Vs Mani Prasad Singh and Another

Patna High Court · AIR 1980 Patna 41 : (1980) PLJR 14

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145, 484(2), 530, 6

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High Courts07 Apr 1978

Union of India (UOI) Vs Harpal Dass Madhyani

Patna High Court · AIR 1979 Patna 18 : (1978) 26 BLJR 392

Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, 115

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High Courts06 Apr 1978Allowed

Tetar Mandal and Others Vs Executive Officer and Others

Patna High Court · AIR 1978 Patna 326 : (1978) 26 BLJR 455

Bihar and Orissa Municipal Act, 1922 — Section 107(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts04 Apr 1978

Purtabpore Company Ltd. Vs State of Bihar and Others

Patna High Court · (1978) 26 BLJR 450

Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 1978

PURUSOTTAM LAL KISHORILAL Vs COMMOSSIONER OF Income Tax, BIHAR, AND OTHERS.

Patna High Court · (1978) 115 ITR 377

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 184, 264

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High Courts03 Apr 1978

Purusottam Lal Kishorilal Vs Commissioner of Income Tax and Others

Patna High Court · (1978) 115 ITR 377

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 184, 184(7)

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High Courts28 Mar 1978Dismissed

Madhusudan Prasad Agarwal Vs Smt. Shusma Bala Dasi and Another

Patna High Court · AIR 1979 Patna 6 : (1979) 1 RCR(Rent) 159

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 2Transfer of Property Act, 1882 — Section 106

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High Courts28 Mar 1978

Kailash Kant Jha and Others Vs State of Bihar

Patna High Court · (1978) 26 BLJR 839

Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309, 437Penal Code, 1860 (IPC) — Section 148, 149, 302, 324

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High Courts22 Mar 1978Dismissed

Padmraj Samarendra and Others Vs State of Bihar and Another

Patna High Court · AIR 1979 Patna 266 : (1979) PLJR 258

Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 15(4)Patna University Regulations — Regulation 16

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