High Courts27 Mar 1968Dismissed
Ram Prasad Singh and Others Vs Choudhary Sahu
Patna High Court · (1969) 17 BLJR 40
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 116
COURT ARCHIVE
Patna High Court judgments, 1968
276 judgments · page 11 of 14
High Courts26 Mar 1968
Dharmraj Lal Vs Motilal Chand and Others
Patna High Court · (1968) 03 PAT CK 0025
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts26 Mar 1968
Management of the Sijua (Jherriah) Electric Supply Co. Ltd. Vs Workmen
Patna High Court · AIR 1968 Patna 394 : (1970) 1 LLJ 472
Income Tax Act, 1961 — Section 33, 33(1), 34(3)Payment of Bonus Act, 1965 — Section 4, 6
High Courts25 Mar 1968Dismissed
Umesh Chandra Agarwal Vs Bihar Raj Khadi Gram Udyog Bhawan and Others
Patna High Court · (1968) 16 BLJR 960 : (1968) 1 PLJR 433
Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 1968Dismissed
Kumari Ranjana Ram Vs Chancellor of Patna University and Others
Patna High Court · (1968) 16 BLJR 932 : (1968) 1 PLJR 394
Patna University Act, 1976 — Clause 2(a), Clause 2(b), 32
High Courts22 Mar 1968
Ram Lal Tulsiyan Vs Satyanarayan Banka and Others
Patna High Court · (1969) CriLJ 1177
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts22 Mar 1968Dismissed
Jiwachh Yadav Vs Bishwanath Chaudhary and Others
Patna High Court · (1968) 03 PAT CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 58, Order 21 Rule 90, Order 21 Rule 97
High Courts21 Mar 1968Allowed
Chhatar Yadav and Others Vs Degan Mahton
Patna High Court · (1968) 03 PAT CK 0023
Cattle Trespass Act, 1871 — Section 24Constitution of India, 1950 — Article 227
High Courts21 Mar 1968Dismissed
Jagdish Prasad Agarwala Vs Union of India (UOI) and Others
Patna High Court · (1968) 16 BLJR 301
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Mar 1968Allowed
The State Vs Newal Mahto
Patna High Court · AIR 1968 Patna 392 : (1968) CriLJ 1298
Bihar and Orissa Excise Act, 1915 — Section 77, 77(2), 78Criminal Procedure Code, 1898 (CrPC) — Section 190, 247
High Courts20 Mar 1968Dismissed
Hiralal Agrawal Vs Rampadarath Singh and Others
Patna High Court · (1968) 03 PAT CK 0002
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 41 Rule 1Constitution of India, 1950 — Article 226
High Courts19 Mar 1968
Commissioner of Wealth Tax Vs Parshva Properties Ltd.
Patna High Court · (1969) 17 BLJR 701 : (1969) 73 ITR 388 : (1968) 1 PLJR 438
Wealth Tax Act, 1957 — Section 7(1), 7(2)
High Courts19 Mar 1968Dismissed
Ramchabila Singh and Another Vs Ramsagar Singh and Others
Patna High Court · (1969) 17 BLJR 203 : (1968) 1 PLJR 27
Constitution of India, 1950 — Article 226, 227
High Courts19 Mar 1968Allowed
Gopal Sao Vs State of Bihar
Patna High Court · (1968) 16 BLJR 308
Evidence Act, 1872 — Section 114, 78Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts18 Mar 1968
Sant Bihari Sharma and Chandrakirti Singh Vs Minister of Transport, Government of Bihar and Others
Patna High Court · (1969) 17 BLJR 239
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 1968Dismissed
Ramautar Singh and Others Vs Ram Binod Sharma and Others
Patna High Court · (1968) 16 BLJR 841 : (1968) 1 PLJR 322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3
High Courts18 Mar 1968Dismissed
Partabpore Company Ltd. Vs Cane Commissioner and Seven Ors.
Patna High Court · (1969) 17 BLJR 46
Constitution of India, 1950 — Article 14, 162Essential Commodities Act, 1955 — Section 3General Clauses Act, 1897 — Section 21
High Courts08 Mar 1968
Pure Kustore Colliery Vs Bhajan Dusadh and Others
Patna High Court · (1969) 1 LLJ 129
Constitution of India, 1950 — Article 226, 227
High Courts07 Mar 1968Dismissed
Jagannath Prasad Kesari Vs State of Bihar
Patna High Court · AIR 1968 Patna 506 : (1968) 1 PLJR 318
Constitution of India, 1950 — Article 254Defence of India Rules, 1962 — Rule 125, 42Essential Commodities Act, 1955 — Section 7
High Courts05 Mar 1968
Baleshwari Devi Vs Bikrama Singh
Patna High Court · (1968) 16 BLJR 781
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)