High Courts11 Oct 1966Allowed
Khandelwal Glass Works Vs S.C. Prasad and Another
Patna High Court · AIR 1967 Patna 400
Industrial Disputes Act, 1947 — Section 33(2), 33A
COURT ARCHIVE
Patna High Court judgments, 1966
222 judgments · page 4 of 12
High Courts10 Oct 1966Dismissed
Smt. Santi Devi Vs Deputy Commr., District Magistrate and Others
Patna High Court · AIR 1967 Patna 333
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2)Constitution of India, 1950 — Article 14, 31Transfer of Property Act, 1882 — Section 108
High Courts07 Oct 1966Allowed
Jyotish Kotwal and Others Vs Dwarka Prosad Marwari and Others
Patna High Court · AIR 1967 Patna 309 : (1967) CriLJ 1359
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1)
High Courts07 Oct 1966Allowed
Chandra Dutt Vs Shantiram Tiwary and Another
Patna High Court · AIR 1967 Patna 358
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts06 Oct 1966Partly Allowed
Banshidhar Jha Vs Chhabi Chatterjee
Patna High Court · AIR 1967 Patna 277 : (1967) CriLJ 1176
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 12, 16, 17
High Courts06 Oct 1966Allowed
Waeezul Khan Vs State of Bihar
Patna High Court · AIR 1967 Patna 368 : (1967) CriLJ 1564
Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279
High Courts06 Oct 1966Dismissed
Chowa Mahto and Others Vs Jnani Ram and Another
Patna High Court · AIR 1967 Patna 301
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Section 14
High Courts04 Oct 1966Dismissed
General Secretary, Dalmia Nagar Mazdoor Union Vs State of Bihar and Others
Patna High Court · AIR 1968 Patna 41 : (1969) 1 LLJ 358
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts03 Oct 1966Dismissed
Ayodhya Saran Rai Vs Balram Singh and Others
Patna High Court · AIR 1968 Patna 60
Bihar Panchayat Election Rules, 1959 — Rule 21(5), 72, 73
High Courts03 Oct 1966Dismissed
Musai Rai and Another Vs The State of Bihar and Others
Patna High Court · AIR 1967 Patna 346
Bihar Panchayat Election Rules, 1959 — Rule 77, 79(2), 87
High Courts30 Sept 1966Dismissed
Manbhardayal and Co. Vs Union of India (UOI) and Others
Patna High Court · AIR 1967 Patna 412 : (1968) 16 BLJR 56
Railways Act, 1890 — Section 72
High Courts29 Sept 1966
COMMISSIONER OF Income Tax, BIHAR and ORISSA Vs BHARAT COLLIERIES LTD.
Patna High Court · (1968) 68 ITR 42
Income Tax Act, 1961 — Section 10(2)(xv), 66(2)
High Courts29 Sept 1966Allowed
Anuplal Biswas Vs Davanath Jha
Patna High Court · AIR 1967 Patna 264 : (1967) CriLJ 1045
Bihar Money Lenders Act, 1938 — Section 19, 20Criminal Procedure Code, 1898 (CrPC) — Section 195, 196(1), 476
High Courts29 Sept 1966Partly Allowed
Union of India(UOI) Vs Sheo Prasad Fulchand
Patna High Court · AIR 1967 Patna 328
Evidence Act, 1872 — Section 106, 114, 57Railways Act, 1890 — Section 1, 72, 74A, 74C, 74D
High Courts27 Sept 1966
Bipat Singh and Others Vs Ram Charan Rabidas
Patna High Court · AIR 1967 Patna 319 : (1967) CriLJ 1363
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts27 Sept 1966
ROHTAS INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1968) 67 ITR 361
Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts27 Sept 1966
COMMISSIONER OF Income Tax, PATNA Vs ROHTAS INDUSTRIES LTD.
Patna High Court · (1968) 68 ITR 174
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts26 Sept 1966Allowed
Karoo Singh and Others Vs Bibi Khurseed Zohra and Another
Patna High Court · AIR 1968 Patna 63
Bihar Tenancy Act, 1885 — Section 178B, 25A, 3(9), 40Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Sept 1966Dismissed
Baikunth Misser Vs Gouri Shanker Tewari and Others
Patna High Court · AIR 1967 Patna 235
Arbitration Act, 1940 — Article 2, 8(1), 8(2)
High Courts22 Sept 1966Allowed
Maksundan Ram Vs Kamla Prasad and Others
Patna High Court · AIR 1967 Patna 305
Bihar Panchayat Election Rules, 1959 — Rule 82, 86, 87Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 92