COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,157 of 2,660

High Courts07 May 1969Allowed

Sri Boddhinath Mishra and 7 Others Vs The State of Bihar and 7 Others

Patna High Court · (1969) PLJR 373

Bihar Land Reforms Act, 1950 — Section 2(t), 4(x), 5, 6, 7Constitution of India, 1950 — Article 14, 226, 227, 31, 31(2)Government of India Act, 1935 — Section 299, 299(2), 53

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High Courts07 May 1969Allowed

Buddinath Mishra and Others Vs State of Bihar and Others

Patna High Court · AIR 1970 Patna 358 : (1969) 2 PLJR 373

Bihar Land Reforms Act, 1950 — Section 6Constitution of India, 1950 — Article 14, 31(2), 31(5), 31(6)Government of India Act, 1935 — Section 299(2)

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High Courts01 May 1969Allowed

Vaidyanath Prasad Sinha Vs State of Bihar and Others

Patna High Court · (1969) PLJR 410

Constitution of India, 1950 — Article 14, 16

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High Courts01 May 1969Dismissed

Dr. N.P. Tripathi Vs Sri Sri Thakurji and Another

Patna High Court · (1969) 17 BLJR 854

Constitution of India, 1950 — Article 226, 227

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High Courts30 Apr 1969Dismissed

Express Auto Service (P) Ltd., Prayag Dutt Thakur and Ganga Motor Service Vs State of Bihar

Patna High Court · (1969) 17 BLJR 986

Constitution of India, 1950 — Article 226

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High Courts29 Apr 1969Dismissed

Rai Bahadur Gajadhar Prasad Sah and Others Vs Nath Mal Sah and Others

Patna High Court · (1969) 17 BLJR 981

Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 7

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High Courts28 Apr 1969

Ram Chandra Prasad ''Visharad'' Vs Khokha Sao and Others

Patna High Court · (1969) PLJR 470

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 147

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High Courts24 Apr 1969Allowed

The State of Bihar and Others Vs Sri Awadheshwar Pd. and Others

Patna High Court · (1969) PLJR 527

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High Courts23 Apr 1969Allowed

Balmakund Modi Vs State of Bihar

Patna High Court · (1969) 17 BLJR 869

Essential Commodities Act, 1955 — Section 12A, 3, 7

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High Courts23 Apr 1969Allowed

Rajendra Prasad Kesri and Another Vs State of Bihar and Others

Patna High Court · (1969) 17 BLJR 983 : (1969) PLJR 275

Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 11, 16, 47

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High Courts22 Apr 1969

Harikishun Singh Vs Kashinath Rai and Others

Patna High Court · (1969) PLJR 308

Constitution of India, 1950 — Article 226, 227

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High Courts18 Apr 1969Dismissed

Harish Chandra Chaturdas Vs Ram Gouri Devi and Others

Patna High Court · (1969) 17 BLJR 999 : (1969) PLJR 278

Hindu Marriage Act, 1955 — Section 10, 13, 25

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High Courts18 Apr 1969Allowed

Satyadeo Sah and Another Vs The State of Bihar

Patna High Court · AIR 1970 Patna 159 : (1970) CriLJ 828

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1), 2, 251AEssential Commodities Act, 1955 — Section 11, 7Penal Code, 1860 (IPC) — Section 21

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High Courts18 Apr 1969Partly Allowed