COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,121 of 2,660

High Courts24 May 1973

Jitnath Singh and Others Vs State of Bihar and Others

Patna High Court · AIR 1974 Patna 28

Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1, Order 27A Rule 2, Order 7 Rule 7, 115Coal Mines (Taking Over of Management) Act, 1973 — Section 1, 18, 18(1), 18(2), 18(3)Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 31(2)

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High Courts17 May 1973Partly Allowed

Dwarka Prasad Agarwala and Others Vs Firm Lalchand Bhagat Ambika Ram and Others

Patna High Court · AIR 1974 Patna 103

Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 4Evidence Act, 1872 — Section 101, 76

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High Courts17 May 1973Dismissed

Bhagalpur Rolling Mills Vs Bhagalpur Electric Supply Co. Ltd.

Patna High Court · AIR 1974 Patna 269

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts17 May 1973Allowed

Hanant Lal Agrawal and Others Vs State of Bihar and Others

Patna High Court · AIR 1973 Patna 419

General Clauses Act, 1897 — Section 21

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High Courts14 May 1973

Commissioner of Commercial Taxes Vs Bhag Singh Milkha Singh

Patna High Court · (1974) 34 STC 535

Constitution of India, 1950 — Article 286

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High Courts14 May 1973Allowed

Mahabir Mahto Vs Mt. Sanjha and Others

Patna High Court · AIR 1974 Patna 113 : (1974) 7 PLJR 47

Civil Procedure Code, 1908 (CPC) — Section 107Specific Relief Act, 1877 — Section 22

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High Courts11 May 1973Allowed

M/s S.K.G. Sugar Limited Vs The State of Bihar and Others

Patna High Court · (1973) 6 PLJR 449

Bihar and Orissa Excise Act, 1915 — Section 90(7)

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High Courts10 May 1973Allowed

Rajesh Pal and Md. Haneef Quraiani Vs Md. Ali

Patna High Court · (1973) 6 PLJR 504

Penal Code, 1860 (IPC) — Section 405, 406, 420

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High Courts09 May 1973Dismissed

B.K. Sinha Vs State of Bihar and Others

Patna High Court · AIR 1974 Patna 230

Constitution of India, 1950 — Article 226

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High Courts08 May 1973

Mossamat Bibi Kuraisa Vs Rameshwar Rai, Sidhnath Rai and Fagu Rai

Patna High Court · (1974) PLJR 16

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1)

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High Courts08 May 1973

Ram Bahadur Rai Vs The State of Bihar and Others

Patna High Court · (1974) PLJR 414

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 144Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii)

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High Courts03 May 1973Allowed