High Courts20 Aug 1964Allowed
Krishna Mohan Sahai Vs Ganesh Singh and Another
Patna High Court · AIR 1965 Patna 304
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
COURT ARCHIVE
Patna High Court judgments, 1964
198 judgments · page 5 of 10
High Courts20 Aug 1964Dismissed
State of Bihar and Another Vs Tulsi Ram Tibriwala and Others
Patna High Court · AIR 1964 Patna 568
Land Acquisition Act, 1894 — Section 3, 3(1), 4, 4(1), 5A
High Courts19 Aug 1964Allowed
Ram Prasad Singh Vs Sital Prasad Singh and Others
Patna High Court · AIR 1965 Patna 47
High Courts18 Aug 1964
Balram Singh and Others Vs Budho Devi and Others
Patna High Court · AIR 1965 Patna 261 : (1965) CriLJ 114
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts17 Aug 1964Dismissed
Saboo @ Sobhoo Mali Vs Tata Iron and Steel Co. Ltd.
Patna High Court · AIR 1965 Patna 294
Workmens Compensation Act, 1923 — Section 10(1)
High Courts14 Aug 1964Dismissed
Jugal Kishore Tamakuwala Vs Municipal Commissioners of Sahibganj Municipality
Patna High Court · AIR 1965 Patna 172
Bihar and Orissa Municipal Act, 1922 — Section 116, 117(1), 117(2)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Aug 1964Allowed
Jayanand Choudhary Vs Dukhia Mallah and Others
Patna High Court · AIR 1965 Patna 86
Bihar Tenancy Act, 1885 — Section 49MCivil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Aug 1964
Dhuri Sah Vs Kishun Prasad Sah and Others
Patna High Court · AIR 1965 Patna 29
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 45Transfer of Property Act, 1882 — Section 54, 55(4)
High Courts29 Jul 1964Dismissed
Nageshwar Prasad Singh Vs Smt. Sona Devi
Patna High Court · AIR 1965 Patna 273
Limitation Act, 1908 — Article 182(7)
High Courts28 Jul 1964
Bhikhraj Jaipuria Vs State of Bihar
Patna High Court · AIR 1964 Patna 555
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175, 175(3)
High Courts25 Jul 1964Allowed
H. Krishna Murthy Vs Jagarnath Singh
Patna High Court · AIR 1965 Patna 76 : (1965) CriLJ 194
Electricity Act, 1910 — Section 39, 44Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 378, 379
High Courts24 Jul 1964
State of Bihar Vs S.K. Mehta and Others
Patna High Court · (1966) CriLJ 343
Civil Procedure Code, 1908 (CPC) — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 202, 417, 419Evidence Act, 1872 — Section 76
High Courts20 Jul 1964
Krishnadeo Prasad Vs Mt. Budhni
Patna High Court · AIR 1965 Patna 1 : (1965) CriLJ 58
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204
High Courts17 Jul 1964Allowed
Chandrabali Vs Chief Mining Engineer, Tata Iron and Steel Co. Ltd. and Others
Patna High Court · AIR 1965 Patna 19 : (1965) 11 FLR 322 : (1965) 2 LLJ 214
Industrial Disputes Act, 1947 — Section 11, 2
High Courts17 Jul 1964Allowed
Sarju Singh Vs Mahendra Pratap Singh
Patna High Court · AIR 1964 Patna 561 : (1964) CriLJ 711
Criminal Procedure Code, 1898 (CrPC) — Section 162, 439Evidence Act, 1872 — Section 5
High Courts16 Jul 1964
Ram Ishwar Singh Vs Rambachan Singh
Patna High Court · AIR 1965 Patna 17 : (1965) CriLJ 64
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts10 Jul 1964Dismissed
Jibachh Shah Vs The State
Patna High Court · AIR 1965 Patna 331 : (1965) CriLJ 235
Criminal Procedure Code, 1898 (CrPC) — Section 312APenal Code, 1860 (IPC) — Section 178
High Courts08 Jul 1964Dismissed
Chandrama Rai and Others Vs Harbans Rai and Others
Patna High Court · AIR 1965 Patna 21 : (1965) CriLJ 65
Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(3), 559(1)
High Courts07 Jul 1964
Sardar Amar Singh Vs K.S. Badalia
Patna High Court · (1965) CriLJ 693
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 342, 417Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 182, 211, 406, 420, 471
High Courts03 Jul 1964Dismissed
Naina Sah and Another Vs Ramrup Sah and Others
Patna High Court · AIR 1965 Patna 104 : (1965) CriLJ 328
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)