Patna High Court Judgments 1962

High Courts21 Dec 1962Allowed

Bhola Pd. Singh Vs Prof. U.A. Goswami and Others

Patna High Court · AIR 1963 Patna 437

Bihar and Orissa General Clauses Act, 1917 — Section 24Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 8(4)

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High Courts19 Dec 1962Dismissed

Union of India (UOI) Vs Bhuneshwar Prasad

Patna High Court · AIR 1963 Patna 196

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

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High Courts17 Dec 1962Partly Allowed

Manager, Bokaro Colliery Vs Udai Singh and Others

Patna High Court · AIR 1964 Patna 73 : (1963) 7 FLR 410 : (1963) 2 LLJ 327

Payment of Wages (Procedure) rules, 1937 — Rule 7Payment of Wages Act, 1936 — Section 15(2)

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High Courts13 Dec 1962Partly Allowed

Brindaban Prasad and Another Vs The State

Patna High Court · AIR 1964 Patna 138 : (1964) CriLJ 346

Evidence Act, 1872 — Section 105

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High Courts13 Dec 1962Dismissed

Maharaja Aditya Pratap Singh Deo Vs State of Bihar and Another

Patna High Court · AIR 1963 Patna 475

Bihar Land Reforms Act, 1950 — Section 2, 3, 3A(2)Chotanagpur Tenancy Act, 1908 — Section 3(30)Constitution of India, 1950 — Article 291, 362, 363

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High Courts12 Dec 1962Dismissed

Kalika Prasad Ojha and Others Vs Mt. Jhenjho Kuer and Others

Patna High Court · AIR 1964 Patna 241

Evidence Act, 1872 — Section 114, 90Transfer of Property Act, 1882 — Section 59

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High Courts12 Dec 1962Allowed

Union of India (UOI) and Another Vs Promode Narain Singh

Patna High Court · AIR 1963 Patna 190

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 311, 311(2)

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High Courts12 Dec 1962

Amirchand and Another Vs The State

Patna High Court · AIR 1963 Patna 207 : (1963) CriLJ 792

Electricity Act, 1910 — Section 18(3)Penal Code, 1860 (IPC) — Section 378, 379

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High Courts10 Dec 1962Dismissed

Dalmia Jain and Company Ltd. Vs Kalyanpur Lime Works Ltd. and Another

Patna High Court · AIR 1963 Patna 298

Contract Act, 1872 — Section 73Specific Relief Act, 1877 — Section 19, 27Trusts Act, 1882 — Section 91

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High Courts10 Dec 1962Allowed

Union of India (UOI) Vs Lallan Prasad Singh and Others

Patna High Court · AIR 1963 Patna 216

Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 182, 50Post Office Act, 1898 — Section 33

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High Courts07 Dec 1962

Parmeshwar Prasad Chaudhury Vs The State

Patna High Court · (1964) CriLJ 605

Prevention of Food Adulteration Act, 1954 — Section 13, 16, 9

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High Courts06 Dec 1962Allowed

Mt. Bibi Maniran Vs Mohammad Ishaque

Patna High Court · AIR 1963 Patna 229

Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 14Muslim Personal Law (Shariat) Application Act, 1937 — Section 2

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High Courts05 Dec 1962Dismissed

Kishori Lal Rana Vs Bharat Nidhi Ltd. and Another

Patna High Court · AIR 1963 Patna 209

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, 48

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High Courts03 Dec 1962Dismissed

Firm Rampratap Mahadeo Prasad and Others Vs Sasansa Sugar Works Ltd.

Patna High Court · AIR 1964 Patna 250

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 56, 73

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High Courts01 Dec 1962Allowed

Baldeo Tewari and Others Vs Harbhajan Singh and Others

Patna High Court · AIR 1963 Patna 227

Contract Act, 1872 — Section 43

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High Courts30 Nov 1962

Shivdev Singh Vs The State of Bihar and Others

Patna High Court · AIR 1963 Patna 201

Bihar Town Planning and Improvement Trust Act, 1951 — Section 48, 48(1)Constitution of India, 1950 — Article 19, 19(1), 226Land Acquisition Act, 1894 — Section 18, 18(2), 30, 9, 9(3)

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High Courts30 Nov 1962Partly Allowed