COURT ARCHIVE

Patna High Court judgments

53,186 judgments · page 2,098 of 2,660

High Courts22 Mar 1976Dismissed

Shree Alok Kumar Agrawal and Others Vs The State of Bihar and Another

Patna High Court · AIR 1976 Patna 392

Bihar and Orissa General Clauses Act, 1917 — Section 6Bihar Public Land Encroachment Act, 1956 — Section 11Constitution of India, 1950 — Article 348

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High Courts19 Mar 1976

Hiralal Yadav and Others Vs State of Bihar and Another

Patna High Court · (1977) CriLJ 36 : (1976) 9 PLJR 563

Penal Code, 1860 (IPC) — Section 109, 120B, 409, 463, 466

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High Courts18 Mar 1976Allowed

Haruni Das and Others Vs The State of Bihar and Ladoo Lal Das

Patna High Court · (1976) 9 PLJR 475

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 116(6)

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High Courts12 Mar 1976Allowed

The Management of Navashakti Publishing Co. Ltd. Vs The Presiding Officer and Another

Patna High Court · (1976) 9 PLJR 515

Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 7

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High Courts12 Mar 1976Allowed

Sheo Dhyan Singh Vs State of Bihar and Others

Patna High Court · (1977) 25 BLJR 96 : (1977) 10 PLJR 116

Constitution of India, 1950 — Article 226, 311

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High Courts09 Mar 1976Allowed

Jadubir Chaudhary and Others Vs Smt. Sumangali Devi and Others

Patna High Court · AIR 1976 Patna 293 : (1977) 25 BLJR 76 : (1977) 10 PLJR 43

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 36

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High Courts05 Mar 1976

Lakshmi Thakur @ Laxmi Narayan Thakur Vs State of Bihar and Others

Patna High Court · (1977) 25 BLJR 106 : (1977) 10 PLJR 50

Constitution of India, 1950 — Article 226, 227

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High Courts05 Mar 1976Allowed

Dr. Anant Prasad Singh Vs Devendra Kumar Sinha

Patna High Court · AIR 1976 Patna 298

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A

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High Courts04 Mar 1976

Mahabir Prasad Poddar Vs Controller of Estate Duty

Patna High Court · (1976) 104 ITR 612 : (1976) 9 PLJR 220

Estate Duty Act, 1953 — Section 10

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High Courts02 Mar 1976Dismissed

Nilratan Tiwary and Others Vs Muchi Ram Mandal

Patna High Court · (1976) 9 PLJR 466

Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 109, 436

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High Courts02 Mar 1976Allowed

Santokhi Rana, Saheb Rana and Wali Ram @ Wali Rana Vs The State

Patna High Court · (1977) PLJR 141

Evidence Act, 1872 — Section 78Forest Act, 1927 — Section 29, 29, 29(1), 29(3), 30, 30

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High Courts26 Feb 1976Allowed

Mosaddi Singh Vs The State of Bihar and Others

Patna High Court · AIR 1976 Patna 388 : (1977) 25 BLJR 28 : (1977) 10 PLJR 69

Bengal Ferries Act, 1885 — Section 12, 9Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6)

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High Courts26 Feb 1976

Ramchandra Chaudhary Vs The State of Bihar

Patna High Court · (1977) CriLJ 466

Criminal Procedure Code, 1973 (CrPC) — Section 197, 561A, 561A

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High Courts25 Feb 1976Allowed

Chaurasia Brothers and Another Vs The State of Bihar and Others

Patna High Court · AIR 1976 Patna 299

Bihar Gram Panchayat Account Rules, 1949 — Rule 54Bihar Panchayat Raj Act, 1948 — Section 47(1)Constitution of India, 1950 — Article 265

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High Courts25 Feb 1976Dismissed

Most. Kossia Devi and Others Vs Kashinath Prasad and Others

Patna High Court · AIR 1977 Patna 154

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1

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High Courts25 Feb 1976Allowed

Shrinivas Bajpayee Vs The State of Bihar and Others

Patna High Court · (1976) 9 PLJR 521

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 447

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High Courts24 Feb 1976Allowed

Raj Narain Prasad Sah Vs Surya Prasad Sharma and Others

Patna High Court · AIR 1977 Patna 98

Bihar Money Lenders Act, 1974 — Section 2, 7(5)Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts23 Feb 1976Dismissed

Kapildeo Narayan Singh Vs The State of Bihar and Another

Patna High Court · AIR 1976 Patna 267

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226, 311(2)

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High Courts20 Feb 1976Allowed

Bharat Coking Coal Ltd. Vs Employer''s In Relation to the Management of Dhanbad Colliery and Others

Patna High Court · (1977) 25 BLJR 231

Industrial Disputes Act, 1947 — Section 10Road Transport Corporations Act, 1950 — Section 3, 9

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High Courts18 Feb 1976

Dal Govind Bhokta Vs The State of Bihar and Others

Patna High Court · AIR 1976 Patna 345 : (1976) 9 PLJR 509

Constitution of India, 1950 — Article 14, 359Essential Commodities Act, 1955 — Section 3, 3(6)

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