COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,076 of 2,660

High Courts07 Jun 1978Allowed

Krishna Trading Company and Others Vs State of Bihar

Patna High Court · (1978) 26 BLJR 743

Criminal Procedure Code, 1973 (CrPC) — Section 164Essential Commodities Act, 1955 — Section 10, 11, 7Penal Code, 1860 (IPC) — Section 420, 465, 467, 471

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High Courts19 May 1978Allowed

Kadam Lal Yadav Vs The Additional Member, Board of Revenue and Others

Patna High Court · AIR 1979 Patna 179

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 47

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High Courts19 May 1978Dismissed

G.S. Sharma and Others Vs The Deputy Commissioner and Others

Patna High Court · (1978) 26 BLJR 609

Essential Commodities Act, 1955 — Section 16, 3, 5

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High Courts19 May 1978Dismissed

Basudeb Narayan Singh and Others Vs Shesh Narayan Singh and Others

Patna High Court · AIR 1979 Patna 73

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1(1)

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High Courts19 May 1978Allowed

Om Prakash Vs Sarjug Prasad

Patna High Court · (1978) 26 BLJR 761

Criminal Procedure Code, 1973 (CrPC) — Section 147, 47

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High Courts18 May 1978Dismissed

Daib Dayal Tewari and Another Vs Chairman, South Bihar Regional Transport Authority and Another

Patna High Court · AIR 1979 Patna 1 : (1978) 26 BLJR 738 : (1979) PLJR 7

Motor Vehicles Act, 1939 — Section 62, 62(1)

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High Courts16 May 1978Allowed

Baikunth Singh Vs North Bihar Regional Transport Authority and Others

Patna High Court · AIR 1979 Patna 164 : (1979) PLJR 40

Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 48, 57

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High Courts16 May 1978

Bihar Relief Commitee Vs State of Bihar and Others

Patna High Court · (1979) 2 LLJ 53 : (1979) PLJR 208

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts15 May 1978Allowed

Krishna Kumar Vs Raghubir Prasad Yadav and Another

Patna High Court · AIR 1979 Patna 49

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13

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High Courts12 May 1978Dismissed

Bishwanath Balkrishna Vs Smt. Rampeyari Devi and Others

Patna High Court · AIR 1979 Patna 159

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 8(2)Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 60, 61

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High Courts12 May 1978Partly Allowed