Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 43Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts10 Feb 1978Allowed

Bibi Asghari Khatoon and Others Vs Rajendra Mahto and Others

Patna High Court · (1978) 26 BLJR 311

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts09 Feb 1978Allowed

Jaglal Mahto and Others Vs Surendra Singh and Others

Patna High Court · (1978) 26 BLJR 772

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts09 Feb 1978Dismissed

Hem Chandra Chodhary Vs Sarbadhipeshwar Mishra

Patna High Court · (1978) 26 BLJR 410

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(c), 11(i)(c)

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High Courts09 Feb 1978

Syed Jamaluddin Vs The State of Bihar

Patna High Court · (1979) PLJR 147

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 411

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High Courts07 Feb 1978Allowed

Bishwanath Kejriwal and Others Vs State of Bihar

Patna High Court · (1978) 26 BLJR 693

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High Courts06 Feb 1978Dismissed

Chairman, Bihar State Electricity Board and Others Vs Hind Agriculture Farm and Cold Storage and Others

Patna High Court · (1978) 26 BLJR 642

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts03 Feb 1978Allowed

Ahmad Ali Khan and Another Vs The State of Bihar and Others

Patna High Court · AIR 1978 Patna 250

Bihar Tenancy Act, 1885 — Section 23(1), 23(2)

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High Courts02 Feb 1978Allowed

Ram Ran Vijay Pd. Sinha Vs State of Bihar and Others

Patna High Court · (1978) 26 BLJR 639

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 4, 4(b), 4(e)

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High Courts02 Feb 1978Allowed

Harbansh Misra Vs The Commissioner, Patna Division and Others

Patna High Court · (1978) 26 BLJR 202

Arms Act, 1959 — Section 13, 14, 3Constitution of India, 1950 — Article 226, 227

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High Courts01 Feb 1978Allowed

Shiveshwar Prasad Narain Singh Vs Braj Kishore Singh

Patna High Court · (1978) 26 BLJR 668

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 20

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High Courts01 Feb 1978Allowed

Prahlad Upadhya Vs Notified Area Committee and Others

Patna High Court · (1978) 26 BLJR 664

Constitution of India, 1950 — Article 226

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High Courts31 Jan 1978Allowed

Santosh Kumar Bhattacharjee Vs State of Bihar

Patna High Court · (1978) 26 BLJR 492

Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 21

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