High Courts19 Oct 1967
Ratanlal Sultania and Others Vs State of Bihar
Patna High Court · (1968) 16 BLJR 353
Essential Commodities Act, 1955 — Section 11, 3, 5, 7, 9Penal Code, 1860 (IPC) — Section 21, 420
COURT ARCHIVE
Patna High Court judgments, 1967
186 judgments · page 3 of 10
High Courts29 Sept 1967
Gauri Kumari Devi Vs Babu Krishna Prasad and Others
Patna High Court · (1968) 16 BLJR 854
Civil Procedure Code, 1908 (CPC) — Section 151, 41, 47, 48Constitution of India, 1950 — Article 226, 227, 31Transfer of Property Act, 1882 — Section 73
High Courts29 Sept 1967Dismissed
Prabhat Kumar Lala and Others Vs Jagdish Chandra Narang
Patna High Court · AIR 1968 Patna 399 : (1968) 1 PLJR 19
Arbitration Act, 1940 — Section 16, 16(1), 19, 30, 33Limitation Act, 1963 — Article 119
High Courts28 Sept 1967
State of Bihar Vs Thakur Kamta Prasad Singh
Patna High Court · (1968) 16 BLJR 123
Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 54
High Courts26 Sept 1967Allowed
Santa Debi Vs Lakhanlal Singh and Others
Patna High Court · AIR 1968 Patna 326 : (1968) CriLJ 1114
Criminal Procedure Code, 1898 (CrPC) — Section 107, 114, 117, 119, 439
High Courts26 Sept 1967Dismissed
Banta Singh Vs National Coal Development Corporation and Another
Patna High Court · AIR 1968 Patna 300 : (1968) 17 FLR 287 : (1969) 1 LLJ 664
Constitution of India, 1950 — Article 20(2), 311
High Courts25 Sept 1967Allowed
Kalipada Ash and Another Vs Tagar Bala Dasi and Others
Patna High Court · AIR 1969 Patna 270
Civil Procedure Code, 1908 (CPC) — Section 100, 101Partition Act, 1893 — Section 4, 8
High Courts22 Sept 1967Dismissed
Sarju Rai and Others Vs State of Bihar
Patna High Court · (1968) 16 BLJR 151
Penal Code, 1860 (IPC) — Section 109, 141, 143, 144, 147
High Courts19 Sept 1967
Sheo Saran Thakur and Others Vs Bishwa Nath Thakur
Patna High Court · AIR 1968 Patna 207 : (1968) CriLJ 772
Criminal Procedure Code, 1898 (CrPC) — Section 344(5A), 344(6), 439
High Courts19 Sept 1967
Sheosaran Thakur and Others Vs Bishwanath Thakur
Patna High Court · (1968) 16 BLJR 824
Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 379
High Courts18 Sept 1967Dismissed
Lachmeshwar Prasad Lall Vs Krishna Prasad and Others
Patna High Court · AIR 1968 Patna 245
Limitation Act, 1908 — Section 19, 20, 3, 4, 43
High Courts15 Sept 1967Allowed
Shanti Devi Vs Ramesh Chandra Roukar and Others
Patna High Court · AIR 1969 Patna 27
Hindu Marriage Act, 1955 — Section 13(1), 23(1), 9
High Courts15 Sept 1967
Bachcha Pandey and Another Vs Mt. Deo Sunder Devi and Others
Patna High Court · AIR 1968 Patna 248 : (1969) 17 BLJR 411
Civil Procedure Code, 1908 (CPC) — Section 34, 35, 35A, 9Criminal Procedure Code, 1898 (CrPC) — Section 145, 148Limitation Act, 1908 — Article 23, 39
High Courts15 Sept 1967Allowed
Sheo Prasad Mahto Vs State of Bihar and Others
Patna High Court · (1968) 16 BLJR 404
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 14
High Courts15 Sept 1967
Pannalal Kedia Vs Nebi Singh and Others
Patna High Court · (1968) CriLJ 1524
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 143, 144, 148, 379
High Courts14 Sept 1967
Workmen of Jamadoba Colliery of Tata and Steel Company Ltd. Vs Jamadoba Colliery of Tata Iron and Steel Company Ltd. and Another
Patna High Court · (1967) 2 LLJ 663
Constitution of India, 1950 — Article 227, 228Industrial Disputes Act, 1947 — Section 10
High Courts14 Sept 1967Dismissed
Lakshmi Narain and Others Vs State
Patna High Court · (1968) 16 BLJR 119
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts14 Sept 1967Dismissed
Patna Electric Supply Mazdoor Union Vs H. Sahai and Another
Patna High Court · AIR 1968 Patna 282
Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 1967
Tetar Gope Vs Ganauri Gope and Others
Patna High Court · AIR 1968 Patna 287 : (1968) CriLJ 1108
Criminal Procedure Code, 1898 (CrPC) — Section 35, 423Penal Code, 1860 (IPC) — Section 302, 325, 395, 409
High Courts12 Sept 1967Allowed
Bibi Bashiran Vs Lal Mohammad and Others
Patna High Court · AIR 1968 Patna 285
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7(3), 149Limitation Act, 1963 — Section 13