High Courts07 Aug 1963
Jagdish Vastralaya and Others Vs State of Bihar and Others
Patna High Court · AIR 1964 Patna 180
Bihar Shops and Establishments Act, 1953 — Section 26(1), 26(3)Constitution of India, 1950 — Article 19(1), 254
COURT ARCHIVE
Patna High Court judgments, 1963
149 judgments · page 4 of 8
High Courts06 Aug 1963Dismissed
S.K.G. Sugar Limited Vs D.G. Mehta
Patna High Court · AIR 1964 Patna 258
Transfer of Property Act, 1882 — Section 36
High Courts06 Aug 1963
Bharath Sahu Vs Chandrika Prasad Verma
Patna High Court · AIR 1963 Patna 446 : (1963) CriLJ 660
Legal Practitioners Act, 1879 — Section 14
High Courts05 Aug 1963Dismissed
Aziz Khan and Others Vs The State of Bihar
Patna High Court · AIR 1964 Patna 158 : (1964) CriLJ 426
Criminal Procedure Code, 1898 (CrPC) — Section 239, 423Evidence Act, 1872 — Section 3, 5Penal Code, 1860 (IPC) — Section 149, 300, 302, 320, 34
High Courts26 Jul 1963Allowed
Brijendra Prasad Narain Singh Vs State of Bihar and Another
Patna High Court · AIR 1963 Patna 449
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts26 Jul 1963Dismissed
Dr. M.P. Sinha Vs Life Insurance Corporation of India and Another
Patna High Court · AIR 1964 Patna 142
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 26 Rule 8, 151
High Courts23 Jul 1963Dismissed
Ramji Sao and Others Vs Jageshwari and Another
Patna High Court · AIR 1964 Patna 272
Civil Procedure Code, 1908 (CPC) — Section 141Succession Act, 1925 — Section 214(2), 372(1), 372(2), 384(3)
High Courts03 Jul 1963Dismissed
Kartar Singh Vs Bajrangi Lall and Others
Patna High Court · AIR 1964 Patna 61 : (1964) CriLJ 213
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts02 Jul 1963Dismissed
Kanhaiya Missir and Others Vs Dinanath Missir
Patna High Court · AIR 1964 Patna 270
Succession Act, 1925 — Section 278(1), 63
High Courts02 Jul 1963Dismissed
Ram Prakash Lal Vs Sri Ram Narayan Prasad Yadav and Another
Patna High Court · AIR 1963 Patna 396
Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 128, 92
High Courts29 Jun 1963Dismissed
Sobran Lal Vs State of Bihar and Others
Patna High Court · AIR 1964 Patna 237 : (1964) CriLJ 532
Criminal Procedure Code, 1898 (CrPC) — Section 110Defence of India Act, 1962 — Section 45Defence of India Rules, 1962 — Rule 30
High Courts26 Jun 1963Dismissed
Gouri Shankar Bajoria Vs Ram Banka
Patna High Court · AIR 1963 Patna 398
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, 11, 20
High Courts26 Jun 1963Dismissed
Mohanlal Vs Habibullah and Others
Patna High Court · AIR 1963 Patna 430
Succession Act, 1925 — Section 172
High Courts23 May 1963Dismissed
Bishwanath Prasad Vs National Coal Development Corporation (Private) Ltd.
Patna High Court · AIR 1963 Patna 401
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4Mineral Concession Rules, 1949 — Rule 37
High Courts17 May 1963
State of Bihar Vs Harikant and Another
Patna High Court · (1964) CriLJ 473
Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts16 May 1963Dismissed
Sidheshwar Prasad Singh and Others Vs Ram Saroop Singh and Others
Patna High Court · AIR 1963 Patna 412
Bihar Land Reforms Act, 1950 — Section 14, 3, 3A, 4, 6(1)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, Order 34 Rule 5, 100, 11Limitation Act, 1908 — Article 182(2), 182(5)
High Courts15 May 1963Dismissed
Tilakdhari Rai Vs Parma Rai and Others
Patna High Court · AIR 1963 Patna 356
Limitation Act, 1908 — Article 142, 144
High Courts15 May 1963Dismissed
Rajkumar Indra Jitendra Narain Singh Vs T.C. Puri
Patna High Court · AIR 1964 Patna 147
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 21 Rule 58, Order 26 Rule 4, 115, 141
High Courts10 May 1963Allowed
Nand Kishore Agarwal Vs B.N. Rai and Others
Patna High Court · AIR 1963 Patna 394
Constitution of India, 1950 — Article 226
High Courts03 May 1963
Howrah-Amta Light Railway Company Ltd. and Another Vs Central Government Industrial Tribunal and Others
Patna High Court · (1966) 2 LLJ 294
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2