Patna High Court Judgments 1967

High Courts22 Dec 1967

Ramnandan Pd. Vs Smt. Sushila Devi and Others

Patna High Court · (1967) 12 PAT CK 0006

Constitution of India, 1950 — Article 14, 19, 226, 227, 31Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 3, 5, 7, 7(1)(e), 7(e)Limitation Act, 1963 — Section 5

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High Courts21 Dec 1967Dismissed

Bhartiya Hotel and Others Vs Union of India (UOI) and Another

Patna High Court · (1968) 16 BLJR 692

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 19, 226, 227

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High Courts21 Dec 1967Dismissed

State of Bihar and Others Vs Shree Krishna Gyanoday Sugar Ltd. and Others

Patna High Court · AIR 1968 Patna 414

Civil Procedure Code, 1908 (CPC) — Section 113, 24Constitution of India, 1950 — Article 228

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High Courts21 Dec 1967Dismissed

Bhartiya Hotel and Others Vs Union of India(UOI) and Another

Patna High Court · AIR 1968 Patna 476

Bihar Public Land Encroachment Act, 1956 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11, 115Constitution of India, 1950 — Article 14, 226, 227

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High Courts21 Dec 1967

Lakshmi Narayan Advocate and Others Vs Mathura Gope and Others

Patna High Court · (1967) 12 PAT CK 0002

Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 438

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High Courts19 Dec 1967

Madan Bari @ Madan Prasad Bari Vs State of Bihar and Others

Patna High Court · (1968) 16 BLJR 342 : (1968) 1 PLJR 52

Constitution of India, 1950 — Article 15, 226, 227

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High Courts19 Dec 1967

Examiner of Local Accounts and Another Vs Sitaram Rungta

Patna High Court · (1968) 16 BLJR 530 : (1968) 1 PLJR 85

Constitution of India, 1950 — Article 244Government of India Act, 1935 — Section 92

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High Courts14 Dec 1967

L.N. Keshari and Others Vs The Divisional Superintendent, Eastern Railway and Others Vidya Sagar Mishra Vs The Union of India and Others

Patna High Court · (1967) 12 PAT CK 0007

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High Courts13 Dec 1967

Bibi Qoraisha and Another Vs Bandhu Mahton and Others

Patna High Court · (1968) 16 BLJR 387

Bihar Tenancy Act, 1885 — Section 29Criminal Procedure Code, 1898 (CrPC) — Section 144

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High Courts13 Dec 1967Allowed

Union of India Vs The New India Sugar Mills Ltd.

Patna High Court · (1967) 12 PAT CK 0001

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 15, 72

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High Courts08 Dec 1967Dismissed

Gorakh Singh Vs Tata Iron and Steel Co. Ltd. and Another

Patna High Court · (1968) 16 BLJR 710

Transfer of Property Act, 1882 — Section 54

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High Courts05 Dec 1967

Naqavi (S.M.) Vs State of Bihar and Others

Patna High Court · (1969) 1 LLJ 671

Constitution of India, 1950 — Article 226, 227

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High Courts05 Dec 1967Dismissed

S.M. Naqavi Vs State of Bihar and Others

Patna High Court · (1968) 16 BLJR 266

Constitution of India, 1950 — Article 226, 227

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High Courts27 Nov 1967Partly Allowed

Union of India (UOI) Vs Ramdas Oil Mills

Patna High Court · AIR 1968 Patna 352

Arbitration Act, 1940 — Section 16, 17, 20, 25, 29Civil Procedure Code, 1908 (CPC) — Section 34, 9Contract Act, 1872 — Section 73

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High Courts22 Nov 1967Allowed

Tata Iron and Steel Co. Ltd. Vs Sultan Khan Kabuli and Others

Patna High Court · AIR 1968 Patna 297

Provincial Insolvency Act, 1920 — Section 28(2)

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High Courts21 Nov 1967

Narayan Mahton Vs Sidhang Mahton and Another

Patna High Court · (1969) CriLJ 87

Penal Code, 1860 (IPC) — Section 144, 352, 380, 395, 443

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High Courts20 Nov 1967

In Re: Chotanagpur Banking Association Ltd.

Patna High Court · AIR 1969 Patna 184 : (1969) 17 BLJR 334

Banking Companies Act, 1949 — Section 45A, 45B

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High Courts17 Nov 1967

In Re: Chotanagpur Banking Association Ltd. (In liquidation)

Patna High Court · AIR 1969 Patna 188 : (1969) 17 BLJR 328

Companies (Court) Rules, 1959 — Rule 301, 302, 303, 304Companies Act, 1956 — Section 462(3), 643

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High Courts16 Nov 1967Dismissed

Chait Ram Vs Sikandar Choudhary

Patna High Court · AIR 1968 Patna 337 : (1968) 16 BLJR 103

Bihar Tenancy Act, 1885 — Section 49B, 49MConstitution of India, 1950 — Article 14, 15(1), 15(4), 19(1)

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High Courts16 Nov 1967Dismissed

Hridaya Narain Singh Vs Md. Sharif and Others

Patna High Court · AIR 1968 Patna 296

Bihar Tenancy Act, 1885 — Section 1, 49MConstitution of India, 1950 — Article 15

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Patna High Court judgments, 1967