High Courts04 Nov 1964Dismissed
Sagarmal Choudhury Vs Union of India(UOI)
Patna High Court · AIR 1965 Patna 316
Railways Act, 1890 — Section 75
COURT ARCHIVE
Patna High Court judgments, 1964
198 judgments · page 3 of 10
High Courts02 Nov 1964Allowed
Jamshedpur Notified Area Committee Vs C.L. Mahton
Patna High Court · AIR 1965 Patna 176 : (1965) CriLJ 580
Bihar Prevention of Food Adulteration Rules, 1955 — Rule 50Prevention of Food Adulteration Act, 1954 — Section 16, 24, 24(2), 7
High Courts02 Nov 1964Allowed
Jamshedpur Notified Area Committee Vs Chhaggan Lal
Patna High Court · AIR 1965 Patna 177 : (1965) CriLJ 581
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts30 Oct 1964Allowed
Khas Karanpura Colliery Ltd. Vs The Union of India(UOI)
Patna High Court · AIR 1965 Patna 305
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4(1), 4(4)
High Courts29 Oct 1964
Ramchandra Ram Vs The Chairman, Rajgir Notified Area Committee and Others
Patna High Court · AIR 1965 Patna 174
Bihar and Orissa Municipal Act, 1922 — Section 389Constitution of India, 1950 — Article 166Evidence Act, 1872 — Section 93
High Courts09 Oct 1964Dismissed
Jaggernath Singh Vs Narayan Sarogi
Patna High Court · AIR 1965 Patna 300
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 41 Rule 1, Order 41 Rule 2, 100Evidence Act, 1872 — Section 115Interest Act, 1839 — Section 1
High Courts07 Oct 1964Allowed
Goswami Garibanand Das and Another Vs Manu Lal and Others
Patna High Court · AIR 1965 Patna 202
High Courts07 Oct 1964Dismissed
Nilkanth Mahton and Others Vs Munshi Singh and Others
Patna High Court · AIR 1965 Patna 141
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts05 Oct 1964
Mst. Bhagia and Others Vs State of Bihar
Patna High Court · (1967) CriLJ 1240
Penal Code, 1860 (IPC) — Section 366
High Courts05 Oct 1964Allowed
Sudhansu Kanta Vs Manindra Nath
Patna High Court · AIR 1965 Patna 144
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 40 Rule 1Contract Act, 1872 — Section 196, 198Mineral Concession Rules, 1960 — Rule 37
High Courts05 Oct 1964Allowed
Ramesh Chandra Dutt Vs Union of India(UOI)
Patna High Court · AIR 1965 Patna 167
Railways Act, 1890 — Section 7
High Courts03 Oct 1964Dismissed
Mt. Rampyari Kuer Vs Dulhin Bachuraj Kuer and Others
Patna High Court · AIR 1965 Patna 217
Transfer of Property Act, 1882 — Section 8
High Courts03 Oct 1964Allowed
Nathuni Prasad Singh and Another Vs Mst. Kachnar Kuer and Others
Patna High Court · AIR 1965 Patna 160
Hindu Adoptions and Maintenance Act, 1956 — Section 5Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts29 Sept 1964Dismissed
Debendra Prasad Srivastava Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 186
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2Bihar Pension Rules, 1950 — Rule 132Bihar Service Code, 1952 — Rule 74
High Courts29 Sept 1964Dismissed
Chandrabali Shah Vs Pritam Singh
Patna High Court · AIR 1965 Patna 211
Specific Relief Act, 1877 — Section 24
High Courts21 Sept 1964Dismissed
Ganga Ram Vs Ram Lachan Singh and Others
Patna High Court · AIR 1965 Patna 205
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 9 Rule 13Registration Act, 1908 — Section 75, 77, 77(1), 77(2)
High Courts21 Sept 1964Dismissed
Tunu Khan Vs Union of India (UOI)
Patna High Court · AIR 1965 Patna 367
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 73
High Courts17 Sept 1964
Ishwar Prasad Vs Sagarmal Kejriwal and Others
Patna High Court · (1965) CriLJ 840
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 114, 117
High Courts16 Sept 1964Dismissed
Abdul Hamid Sadiq Vs Bibi Ashrafunnissa
Patna High Court · AIR 1965 Patna 344 : (1965) CriLJ 236
Criminal Procedure Code, 1898 (CrPC) — Section 344, 488, 488(8)
High Courts15 Sept 1964Dismissed
Ramswarup Singh and Others Vs The Sub-divisional Officer and Others
Patna High Court · AIR 1965 Patna 124
Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 5(1)Constitution of India, 1950 — Article 141, 245