COURT ARCHIVE

Patna High Court judgments, 1967

186 judgments · page 4 of 10

High Courts08 Sept 1967Dismissed

Syed Shah Safiul Alam Vs Syed Shah Mohammad Aminul Alam and Another

Patna High Court · AIR 1969 Patna 162

Bihar Land Reforms Act, 1950 — Section 33, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15Transfer of Property Act, 1882 — Section 100, 73

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High Courts08 Sept 1967Dismissed

Beni Ram and Others Vs Ganga Sah and Another

Patna High Court · AIR 1968 Patna 284

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1908 — Section 14

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High Courts07 Sept 1967

Prabhu Halwai and Others Vs Fulchand Khandelwal and Another

Patna High Court · AIR 1969 Patna 16

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1)Civil Procedure Code, 1908 (CPC) — Section 105(2), 11Transfer of Property Act, 1882 — Section 106

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High Courts06 Sept 1967Dismissed

D.C. Mehta Vs Lakshmipat Singhania and Another

Patna High Court · AIR 1968 Patna 280 : (1968) 16 BLJR 339 : (1969) 39 CompCas 635

Companies Act, 1913 — Section 202, 235, 235(1)

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High Courts05 Sept 1967Dismissed

Heavy Engineering Mazdoor Union Vs State of Bihar and Others

Patna High Court · AIR 1968 Patna 175 : (1968) 1 LLJ 241

Companies Act, 1956 — Section 617, 620Industrial Disputes Act, 1947 — Section 10, 2Industrial Employment (Standing Orders) Act, 1946 — Section 10(1), 10(2)

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High Courts05 Sept 1967Dismissed

Trivedi Brothers and Co. and Another Vs State of Bihar and Others

Patna High Court · (1968) 16 BLJR 336

Constitution of India, 1950 — Article 14, 19, 226, 227, 31

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High Courts04 Sept 1967

Workman of Jamadoba Colliery of Tata Iron and Steel Co. Ltd. Vs Employers in Relation to Jamadoba Colliery of Tata Iron and Steel Co. Ltd. and Another

Patna High Court · AIR 1968 Patna 277 : (1968) 16 BLJR 804

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10

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High Courts04 Sept 1967

Workmen of Jamadoba Colliery of Tata Iron and Steel Co. Ltd. Vs Employers in relation to Jamadoba Colliery of Tata Iron Steel Co. Ltd. and Another

Patna High Court · (1967) 15 FLR 290

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2

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High Courts01 Sept 1967Allowed

Raja Ram Singh and Others Vs Kishori Saran Singh and Others

Patna High Court · AIR 1968 Patna 500

Civil Procedure Code, 1908 (CPC) — Section 9Defence of India Act, 1939 — Section 9Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 19, 8(1)

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High Courts01 Sept 1967