High Courts05 Nov 1968Allowed
Luxmi Narayan Arjundas and Others Vs State Bank of India
Patna High Court · AIR 1969 Patna 385
Contract Act, 1872 — Section 176, 211, 214, 215Evidence Act, 1872 — Section 115, 18, 21
COURT ARCHIVE
Patna High Court judgments, 1968
276 judgments · page 3 of 14
High Courts01 Nov 1968
Ramautar Singh and Others Vs Harihar Singh and Others
Patna High Court · (1969) CriLJ 1315 : (1969) PLJR 118
Criminal Procedure Code, 1898 (CrPC) — Section 145, 369, 528(2)
High Courts30 Oct 1968Allowed
Sri Kali Pd. Seal Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 254 : (1969) PLJR 23
Constitution of India, 1950 — Article 226, 227
High Courts30 Oct 1968
Mittal and Company Vs State of Bihar
Patna High Court · (1969) 17 BLJR 445 : (1969) PLJR 202 : (1968) 24 STC 418
Bihar Sales Tax Act, 1959 — Section 16, 18(1), 33(1)
High Courts30 Oct 1968Allowed
Md. Abu Sayeed Ahmad Khan and Another Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 343
Constitution of India, 1950 — Article 226, 29, 30
High Courts29 Oct 1968
Calcutta Chemical Co. Ltd. and Another Vs D.K. Barman and Another
Patna High Court · AIR 1969 Patna 371 : (1969) 17 BLJR 510
Bihar Shops and Establishments Act, 1953 — Section 2(5), 26, 26(1), 26(5), 6Bihar Shops and Establishments Rules, 1955 — Rule 20Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts29 Oct 1968Allowed
Yogendra Prasad Lall Vs Bihar School Examination Board
Patna High Court · (1969) 17 BLJR 319
High Courts25 Oct 1968Dismissed
Narain Chandra Deb Dhabal Deb Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 247
Constitution of India, 1950 — Article 14, 226, 31A
High Courts18 Oct 1968
State of Bihar Vs Kumar Rani Kamla Devi and Others
Patna High Court · (1969) 17 BLJR 234 : (1968) 1 PLJR 629
Bihar Land Reforms Act, 1950 — Section 2(r)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Registration Act, 1877 — Section 17(1)(d)
High Courts15 Oct 1968
Noor Mohammad Mian and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 219
Constitution of India, 1950 — Article 226
High Courts15 Oct 1968Dismissed
Ramdeni Ram Gupta and Another Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 309
Bihar Co-operative Societies Rules, 1959 — Rule 39(1), 39(2), 39(5)
High Courts25 Sept 1968Dismissed
Ram Sawari Devi and Others Vs Maniraj Rai and Others
Patna High Court · (1969) 17 BLJR 397
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 54
High Courts23 Sept 1968Dismissed
Abdul Ghaffar Vs Sawal Ram and Another
Patna High Court · AIR 1969 Patna 287 : (1969) 17 BLJR 164
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1)Constitution of India, 1950 — Article 19(1)
High Courts20 Sept 1968
Industry West Ena Colliery Vs Central Government Industrial Tribunal and Others
Patna High Court · (1969) 2 LLJ 239
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 10Industrial Employment (Standing Orders) Act, 1946 — Section 6
High Courts18 Sept 1968Dismissed
Dalbhum Trades and Industries Ltd. Vs Commissioners of Jugsalai Notified Area Committee and Others
Patna High Court · (1969) 17 BLJR 283
Bihar and Orissa Municipal Act, 1922 — Section 100, 135
High Courts16 Sept 1968Dismissed
Mt. Natho and Another Vs Sital Prasad Sahu and Another
Patna High Court · AIR 1969 Patna 310
Transfer of Property Act, 1882 — Section 106
High Courts13 Sept 1968
Fazlur Rahman and Others Vs Managing Officer, Bihar Secretariat and Others
Patna High Court · (1969) 17 BLJR 828
Administration of Evacuee Property Act, 1950 — Section 27, 8, 9Constitution of India, 1950 — Article 227, 228Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 19, 22, 24
High Courts12 Sept 1968
Hariram Maharaj Vs Gyan Mohan Das and Others
Patna High Court · (1969) 17 BLJR 118
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1908 (CPC) — Order 28 Rule 1
High Courts10 Sept 1968Dismissed
Bishop S.K. Patro and Others Vs State of Bihar and Others
Patna High Court · AIR 1969 Patna 394
Constitution of India, 1950 — Article 25, 26, 29, 30, 30(1)
High Courts09 Sept 1968Dismissed
Baikunth Narain Mishra Vs Mt. Kesar Kali Kuer and Another
Patna High Court · AIR 1969 Patna 160
Limitation Act, 1908 — Section 18, 21