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Patna High Court judgments

53,186 judgments · page 2,085 of 2,660

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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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High Courts05 Aug 1977

Govind Kumar Pandey Vs The Chancellor, Ranchi University and Others

Patna High Court · (1979) PLJR 334

Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 15(6), 30, 31
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High Courts02 Aug 1977

Manka Nani Vs Divisional Forest Officer and Others

Patna High Court · (1978) 26 BLJR 30

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 29
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High Courts02 Aug 1977Dismissed

Hari Narain Lal Sah (Dead) Ram Rati Devi and Others Vs Cantonment Board and Another

Patna High Court · (1978) 26 BLJR 794

Cantonments Act, 1924 — Section 144, 178A, 179, 180, 184
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High Courts02 Aug 1977Allowed

Babuji Mukhia and Others Vs Sahdeo Mukhia and Others

Patna High Court · (1978) 26 BLJR 82

Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts01 Aug 1977

Sheopujan Singh and Others, etc. Vs State of Bihar

Patna High Court · (1977) 25 BLJR 554

Land Acquisition Act, 1894 — Section 18
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High Courts27 Jul 1977

Dwarka Prasad Chiranjilal Vs Commissioner of Income Tax and Another

Patna High Court · (1977) 25 BLJR 317 : (1979) 117 ITR 39

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 185, 264
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High Courts26 Jul 1977Allowed

Jeodheshwar Prasad Singh and Others Vs Sheedashi Devi and Another

Patna High Court · AIR 1978 Patna 215

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 7(3)
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High Courts25 Jul 1977Allowed

Jodheshwar Prasad Singh and Others Vs Sheodashi Devi and Others

Patna High Court · (1978) 26 BLJR 779

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15
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High Courts25 Jul 1977

Gulam Farid Mian and Another Vs Ahmad Bhathihara

Patna High Court · (1978) CriLJ 1323

Limitation Act, 1963 — Section 25
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High Courts22 Jul 1977Dismissed

Ramji Jankiji and Another Vs Mauni Baba Kale Kambalwala Jai Siyaram Dasji and Others

Patna High Court · AIR 1978 Patna 48

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 2, Order 9 Rule 9Evidence Act, 1872 — Section 114
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High Courts22 Jul 1977Partly Allowed

The West Ramkanali Colliery Company and Others Vs The Bihar State Co-operative Marketing Union

Patna High Court · AIR 1978 Patna 57

Evidence Act, 1872 — Section 102
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High Courts21 Jul 1977Allowed

Gautam Prasad Vs State of Bihar

Patna High Court · (1977) 25 BLJR 288

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
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High Courts20 Jul 1977

Pandit Lakshmi Kant Jha (Executor to the Estate of Late Maharajadhiraja Sir Kameshwar Singh of Darbhanga) Vs Commissioner of Income Tax

Patna High Court · (1980) 124 ITR 470

Bihar Land Reforms Act, 1950 — Section 14Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1)
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High Courts20 Jul 1977Allowed

Nirendra Kumar Bose and Another Vs District Magistrate and Others

Patna High Court · AIR 1978 Patna 241

Revenue Recovery Act, 1890 — Section 2(3), 3(3)
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High Courts19 Jul 1977

Maheshwari Oil Mills Vs State of Bihar

Patna High Court · (1977) 25 BLJR 462

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
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