High Courts20 Dec 1968
Ramkawal Upadhaya and Another Vs Dudhanath Pandey and Others
Patna High Court · AIR 1969 Patna 317 : (1969) CriLJ 1197
Criminal Procedure Code, 1898 (CrPC) — Section 145, 367, 439Evidence Act, 1872 — Section 13, 43
COURT ARCHIVE
Patna High Court judgments, 1968
258 judgments · page 1 of 13
High Courts20 Dec 1968Dismissed
Tapeshwar Missir Vs Santokh Singh and Another
Patna High Court · AIR 1969 Patna 299 : (1969) PLJR 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5, Order 38 Rule 7
High Courts20 Dec 1968Dismissed
Bhageran Thakur Vs Kewal Singh and Others
Patna High Court · (1969) PLJR 30
Constitution of India, 1950 — Article 15, 15(4), 154, 16, 19Hindu Succession Act, 1956 — Section 14
High Courts20 Dec 1968Dismissed
Ram Niranjan Das and Another Vs Loknath Mandal and Others
Patna High Court · AIR 1970 Patna 1 : (1969) 17 BLJR 176 : (1969) 2 PLJR 96
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Dec 1968Allowed
Kamdeo Jha Vs Chairman, Improvement Trust and Others
Patna High Court · (1969) 17 BLJR 558
Constitution of India, 1950 — Article 226, 227
High Courts19 Dec 1968Allowed
Badri Narayan Jha and Others, Omprakash Mandal and Others and Karu Prasad and Others Vs State Board of Technical Education and Others
Patna High Court · (1969) 17 BLJR 834
High Courts19 Dec 1968Allowed
Dharam Sonar and Others Vs Budhan Sonar, Subdivisional Magistrate and Lari Gram Cutchery
Patna High Court · (1969) PLJR 306
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 153, 426
High Courts18 Dec 1968Dismissed
Lachmi Mandal Vs Mosstt. Thakurwati and Others
Patna High Court · (1969) 17 BLJR 403
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 1968Dismissed
Ali Hassan Vs Kamla Prasad Sinha, Munsif Magistrate
Patna High Court · AIR 1969 Patna 323 : (1969) 17 BLJR 836 : (1969) CriLJ 1262 : (1969) PLJR 110
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195, 476, 480, 482Penal Code, 1860 (IPC) — Section 228
High Courts17 Dec 1968Allowed
Saibalani Devi and Others Vs Dipti Bikash Bhaduri and Another
Patna High Court · AIR 1969 Patna 322
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 2
High Courts16 Dec 1968Dismissed
Mohammad Qasim Ali Vs Ramesh Kiran and Others
Patna High Court · (1969) 17 BLJR 297
Constitution of India, 1950 — Article 226, 227
High Courts16 Dec 1968Allowed
Shyam Sunder Kuer Vs Jugal Kishore Singh Yadav
Patna High Court · (1969) 17 BLJR 537
General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
High Courts13 Dec 1968Allowed
Kamta Pandey Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 23 : (1969) 17 BLJR 405 : (1970) 1 LLJ 319
Constitution of India, 1950 — Article 311(2)
High Courts11 Dec 1968Allowed
Paras Nath Ojha Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 441 : (1969) PLJR 130
Constitution of India, 1950 — Article 311
High Courts11 Dec 1968Allowed
Rukmini Raman Singh and Another Vs Herdeo Mandal
Patna High Court · AIR 1970 Patna 207 : (1970) CriLJ 833
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A
High Courts10 Dec 1968Allowed
Muna Devi and Another Vs Ram Jhari Devi and Others
Patna High Court · AIR 1969 Patna 314
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9, Order 41 Rule 25, 151
High Courts10 Dec 1968
Alankar Bhawan Vs Commissioner of Income Tax
Patna High Court · (1969) 17 BLJR 408 : (1969) 73 ITR 758
Income Tax Act, 1922 — Section 26A
High Courts10 Dec 1968Dismissed
Indian Mica Miners and Dealers Association and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 958
Constitution of India, 1950 — Article 42, 43Minimum Wages Act, 1948 — Section 10, 3, 5, 9
High Courts09 Dec 1968Dismissed
Patna Electric Supply Co. Ltd. Vs Patna Municipal Corporation, New Capital Circle and Others
Patna High Court · AIR 1969 Patna 355 : (1969) 17 BLJR 742 : (1969) PLJR 142
Electricity Act, 1910 — Section 12, 19, 51Patna Municipal Corporation Act, 1951 — Section 262Telegraph Act, 1885 — Section 10, 11, 12, 13, 14
High Courts06 Dec 1968Allowed
Management of Newspapers and Publications (P) Ltd. Vs H.K. Chaudhuri and Another
Patna High Court · AIR 1969 Patna 349
Industrial Disputes Act, 1947 — Section 10, 10A, 33, 33APayment of Bonus Act, 1965 — Section 10, 11, 17, 21, 22