COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,138 of 2,660

High Courts08 Oct 1971Dismissed

Baikunth Nath Upadhyaya Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 307

Bihar and Orissa Municipal Act, 1922 — Section 388(1), 6Bihar Panchayat Raj Act, 1948 — Section 1(2)Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 1(2)

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High Courts07 Oct 1971Allowed

Kamalakant Thakur Vs The Election Tribunal and Others

Patna High Court · AIR 1972 Patna 386

Bihar Gram Panchayat Election Rules, 1959 — Rule 83(1)

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High Courts17 Sept 1971Allowed

Kalyani Banerjee and Others Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 446

Bihar Land Reforms Act, 1950 — Section 10Mining Lease (Modification of Terms) Rules, 1956 — Rule 6

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High Courts17 Sept 1971

Rajpur Farms Ltd. and Another Vs Commissioner of Commercial Taxes

Patna High Court · (1972) 5 PLJR 39 : (1972) 29 STC 177

Income Tax Act, 1961 — Section 271

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High Courts17 Sept 1971

Maharaj Kumar Kamal Singh Vs Commissioner of Wealth Tax

Patna High Court · (1972) 84 ITR 240

Wealth Tax Act, 1957 — Section 2(m), 27(1), 3

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High Courts15 Sept 1971Dismissed

Israfil Mian Vs Mostt. Bibi Taibunnisa

Patna High Court · (1971) PLJR 666

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(2)

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High Courts14 Sept 1971Allowed

Chandrama Singh Vs Yasodanandan Singh and Another

Patna High Court · AIR 1972 Patna 128

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4, 115, 80Evidence Act, 1872 — Section 101

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High Courts13 Sept 1971Dismissed

Mt. Koki and Others Vs Chetwa Chamar and Others

Patna High Court · AIR 1972 Patna 241

Specific Relief Act, 1877 — Section 9

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High Courts12 Sept 1971Dismissed

Anwar Alam Vs Bibi Khadija Khatoon

Patna High Court · AIR 1973 Patna 42

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(1)

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High Courts10 Sept 1971

Bibi Sakho and Another Vs Shahabuddin Mian

Patna High Court · (1972) CriLJ 1481

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(I)

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High Courts09 Sept 1971Allowed

Gopal Saran Vs Ramyash Rai and Others

Patna High Court · AIR 1972 Patna 156

Motor Vehicles Act, 1939 — Section 57(8), 62(1)

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High Courts09 Sept 1971

Jogindra Singh @ Jogi Singh Vs The State of Bihar

Patna High Court · (1972) PLJR 78

Cattle Trespass Act, 1871 — Section 24Penal Code, 1860 (IPC) — Section 144, 148, 302, 304, 323

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High Courts08 Sept 1971Dismissed

Mustaque Ahmad Siddique Vs S. Ajmal Hussain and Others

Patna High Court · AIR 1972 Patna 155

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 12, 2Transfer of Property Act, 1882 — Section 106

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High Courts07 Sept 1971Allowed

Sita Oil and Flour Mills Vs The State of Bihar and Others

Patna High Court · AIR 1972 Patna 198 : (1971) 4 PLJR 624

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High Courts07 Sept 1971Allowed

Bihar State Co-operative Marketing Union Ltd. Vs The Deputy Registrar, Co-operative Society (Judicial) and Another

Patna High Court · AIR 1973 Patna 74

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High Courts06 Sept 1971

Shanti Saroop Gupta Vs Chandra Kant Bole

Patna High Court · (1972) CriLJ 794 : (1971) 4 PLJR 650

Criminal Procedure Code, 1898 (CrPC) — Section 181, 182Penal Code, 1860 (IPC) — Section 403, 406, 409

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High Courts03 Sept 1971Allowed

Lalnarayan Prasad and Another Vs Amereshwari Pd. Narain Singh and Another

Patna High Court · AIR 1972 Patna 242

Bihar Tenancy Act, 1885 — Section 26Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts03 Sept 1971Dismissed

Mojibur Rahman, Azizur Rahman, Kasnimunnisa and Zamirul Vs Mohammad Siddique

Patna High Court · (1972) PLJR 86

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 147, 323, 379, 451, 452

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High Courts02 Sept 1971Dismissed

Sahebganj Motor Transport Co-operative Society Ltd. Vs The Registrar, Co-operative Societies and Others

Patna High Court · AIR 1973 Patna 77

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High Courts02 Sept 1971Allowed

Akhauri Ramesh Chandra Sinha Vs The State of Bihar and Devendra Pd. Srivastava

Patna High Court · (1972) PLJR 59

Penal Code, 1860 (IPC) — Section 441, 447, 448

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