COURT ARCHIVE

Patna High Court judgments, 1968

276 judgments · page 2 of 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

High Courts06 Dec 1968Dismissed

Doman Mahton Vs Surajdeo Prasad

Patna High Court · AIR 1970 Patna 95 : (1970) CriLJ 350

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 155

High Courts05 Dec 1968Dismissed

M.G. Sharan and Others Vs State of Bihar and Others

Patna High Court · AIR 1970 Patna 25

Constitution of India, 1950 — Article 14, 16, 16(1), 162, 166

High Courts04 Dec 1968Allowed

Gaya Prasad Pandey and Another Vs State of Bihar and Others

Patna High Court · AIR 1969 Patna 311 : (1969) 17 BLJR 293

Bihar Finance Service Rules, 1953 — Rule 39

High Courts03 Dec 1968Allowed

Dhani Sah and Others Vs Suchan Sah and Others

Patna High Court · (1969) 17 BLJR 627

Penal Code, 1860 (IPC) — Section 323, 324

High Courts29 Nov 1968Dismissed

Ahmad Ali Vs State

Patna High Court · (1969) 17 BLJR 763

Constitution of India, 1950 — Article 22, 226

High Courts29 Nov 1968

Kishun Prasad Vs State of Bihar

Patna High Court · (1970) CriLJ 937

Penal Code, 1860 (IPC) — Section 193, 211, 279, 304

High Courts29 Nov 1968

Nawabzada Syed Zainuddin Hussain Mirza and Others Vs The State of Bihar and Others

Patna High Court · (1969) PLJR 1

Bihar Land Reforms Act, 1950 — Section 7C, 7C(2)

High Courts27 Nov 1968Dismissed

Lalit Kumar Kujur Vs State of Bihar

Patna High Court · (1969) 17 BLJR 769

Constitution of India, 1950 — Article 226

High Courts27 Nov 1968Dismissed

Indian Tube Company Ltd. Vs Pratap Mishra

Patna High Court · (1969) 17 BLJR 589 : (1970) 1 LLJ 322

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

High Courts26 Nov 1968Allowed

Janak Nandan Prasad Vs Minister of Transport, Govt of Bihar and Others

Patna High Court · AIR 1969 Patna 345 : (1969) 17 BLJR 250

Motor Vehicles Act, 1939 — Section 58(2)

High Courts26 Nov 1968Allowed

Srimati Gulabrani Choudhrain and Another Vs Srimati Babua Binda Devi and Another Jagarnath Choudhary Vs Srimati Gulabrani Choudhrain and Another

Patna High Court · (1969) 17 BLJR 593 : (1969) PLJR 156

Contract Act, 1872 — Section 237Transfer of Property Act, 1882 — Section 4, 54

High Courts26 Nov 1968

Ram Kailash Choubey Vs Umakant Pandey and Others

Patna High Court · (1969) PLJR 4

Civil Procedure Code, 1908 (CPC) — Section 103

High Courts26 Nov 1968Allowed

Syed Shaukat Imam and Others Vs State of Bihar and Others

Patna High Court · AIR 1969 Patna 347 : (1969) 17 BLJR 221

Bihar and Orissa General Clauses Act, 1917 — Section 19Bihar Wakf Act, 1947 — Section 14, 8, 8(1)General Clauses Act, 1897 — Section 16

High Courts25 Nov 1968Allowed

Hajari Shafi and Others Vs Ramasis Thakur and Others

Patna High Court · AIR 1970 Patna 89 : (1969) 17 BLJR 624 : (1970) CriLJ 348

Criminal Procedure Code, 1898 (CrPC) — Section 350Limitation Act, 1963 — Article 131

High Courts15 Nov 1968Allowed

Sanwarmal Saraf Vs Lalu Ram Agarwalla and Another

Patna High Court · AIR 1969 Patna 337

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, 151

High Courts14 Nov 1968Partly Allowed

Ram Swarup Maru Vs State of Bihar and Another

Patna High Court · AIR 1969 Patna 340

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 30 Rule 1, Order 6 Rule 2Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70

High Courts08 Nov 1968

Commissioner of Income Tax Vs N.C. Mandal and Co.

Patna High Court · (1969) 17 BLJR 346 : (1969) 72 ITR 769

Bihar and Orissa Excise Act, 1915 — Section 22, 23Income Tax Act, 1922 — Section 26A

High Courts08 Nov 1968

Commissioner of Income Tax Vs Prakash Ram Gupta

Patna High Court · (1969) 17 BLJR 646 : (1969) 72 ITR 366 : (1969) PLJR 57

Bihar and Orissa Excise Act, 1915 — Section 22, 23Income Tax Act, 1922 — Section 26A

High Courts08 Nov 1968

State of Bihar Vs Hanuman Koeri (Singh)

Patna High Court · (1971) CriLJ 187

Penal Code, 1860 (IPC) — Section 302