High Courts26 Jun 1967
Indramani Devi and Another Vs Radheshyam Kejriwal and Another
Patna High Court · (1968) 16 BLJR 349
Bihar Sales Tax Act, 1959 — Section 45, 45(3)
COURT ARCHIVE
Patna High Court judgments, 1967
186 judgments · page 7 of 10
High Courts12 May 1967Allowed
Ramchander Mistry Vs The State
Patna High Court · AIR 1968 Patna 122 : (1968) 16 BLJR 314 : (1968) CriLJ 365
Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 476, 476B
High Courts12 May 1967Partly Allowed
Brij Bihari Prasad and Others Vs Bir Bahadur Rai
Patna High Court · AIR 1968 Patna 203 : (1968) 16 BLJR 619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 34Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18
High Courts12 May 1967Partly Allowed
The State Vs B.L. Ohri and Others
Patna High Court · AIR 1967 Patna 441 : (1967) CriLJ 1684
Coal Mines Regulations, 1957 — Regulation 100Criminal Procedure Code, 1898 (CrPC) — Section 197Evidence Act, 1872 — Section 25
High Courts11 May 1967Allowed
State Vs Linkers Private Ltd. and Others
Patna High Court · AIR 1968 Patna 445 : (1968) CriLJ 1443
Companies Act, 1913 — Section 133, 133(3), 134(1), 32Companies Act, 1956 — Section 210(1), 210(5), 220, 220(1), 220(3)Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts10 May 1967
Awadh Bihari Sinha, Dr. Naresh Prasad Roy and Dr. Udai Shankar Bhagat Vs University of Bihar and Others
Patna High Court · (1968) 16 BLJR 634
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 28, 28(1), 8(4)
High Courts10 May 1967Allowed
Adit Prasad Vs Chhaganlal and Another
Patna High Court · AIR 1968 Patna 26 : (1968) 16 BLJR 131
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts10 May 1967
Ramanand Singh and Another Vs State of Bihar
Patna High Court · AIR 1968 Patna 258 : (1968) CriLJ 958
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 193(1), 207A, 226Evidence Act, 1872 — Section 5
High Courts05 May 1967Dismissed
Jagdhar Prasad Singh Vs Sheodhar Prasad Singh and Others Sheodhar Prasad Singh Vs Jagdhar Prasad Singh and Others
Patna High Court · (1968) 16 BLJR 143
Civil Procedure Code, 1908 (CPC) — Section 103Contract Act, 1872 — Section 19, 19A
High Courts05 May 1967Dismissed
Ray Lime Stone and Co. and Another Vs Subdivisional Officer and Another
Patna High Court · AIR 1968 Patna 39 : (1968) 2 LLJ 329
High Courts03 May 1967Dismissed
Kumar Taranand Sinha Vs Thakur Chandra Bhusan Pd. Singh and Others
Patna High Court · AIR 1968 Patna 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 22, Order 21 Rule 66, 48Limitation Act, 1908 — Article 182, 182(5)Limitation Act, 1963 — Article 136, 31
High Courts03 May 1967Dismissed
Bijali Bala Das Vs Charu Bala Ash
Patna High Court · AIR 1969 Patna 21 : (1968) 16 BLJR 602
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 64, 11, 47
High Courts02 May 1967Allowed
Ramchandra Soren Vs Mahabir Singh and Others
Patna High Court · (1968) 16 BLJR 42
Constitution of India, 1950 — Article 133, 226
High Courts02 May 1967Dismissed
District Board Vs Ramkishun Singh and Another
Patna High Court · (1968) 16 BLJR 419
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 May 1967Dismissed
Kesharmull Agarwala Vs Rajendra Prasad and Others
Patna High Court · (1968) 16 BLJR 28
High Courts02 May 1967Dismissed
Commissioner of the Samastipur Municipality Vs Randhir Kumar Singh
Patna High Court · (1968) 16 BLJR 168
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts02 May 1967
Ramsaran Jha and Others Vs Jokhan Jha and Others
Patna High Court · (1968) 16 BLJR 19
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 254Registration Act, 1908 — Section 77
High Courts01 May 1967Allowed
Sunder Mandal Vs Dhanukhi Yadav and Others
Patna High Court · AIR 1968 Patna 442 : (1968) 16 BLJR 380 : (1968) CriLJ 1440
Cattle Trespass Act, 1871 — Section 10, 20, 24Criminal Procedure Code, 1898 (CrPC) — Section 367, 417(3)
High Courts27 Apr 1967Dismissed
Mathura Prasad Vs Union of India (UOI)
Patna High Court · (1968) 16 BLJR 223
Commercial Documents Evidence Act, 1939 — Section 3
High Courts27 Apr 1967Allowed
Binda Prasad Singh Vs Smt. Mundrika Devi and Another
Patna High Court · AIR 1968 Patna 196
Hindu Adoptions and Maintenance Act, 1956 — Section 25