COURT ARCHIVE

Patna High Court judgments, 1968

276 judgments · page 4 of 14

High Courts03 Sept 1968

Bhagwati Prasad Bhagat and Others Vs Mt. Pahil Sundari and Others

Patna High Court · AIR 1969 Patna 215 : (1969) PLJR 26

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 37 Rule 2, 100Evidence Act, 1872 — Section 101, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 20, 46, 78

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High Courts03 Sept 1968

Sugauli Sugar Works (Private) Ltd. Vs Union of India (UOI) and Others

Patna High Court · (1969) 17 BLJR 457

Civil Procedure Code, 1908 (CPC) — Section 34, 80Evidence Act, 1872 — Section 5, 7, 9

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High Courts02 Sept 1968Allowed

Union of India(UOI) Vs New India Assurance Co. Ltd. and Others

Patna High Court · AIR 1969 Patna 154 : (1969) 17 BLJR 508

Limitation Act, 1908 — Article 31

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High Courts30 Aug 1968Dismissed

Ramayan Bhagat and Another Vs State

Patna High Court · (1969) 17 BLJR 198 : (1968) 1 PLJR 622

Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 302, 34, 380, 395

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High Courts30 Aug 1968

Ramayan Bhagat and Another Vs The State

Patna High Court · (1969) 17 BLJR 198 : (1968) 1 PLJR 622

Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 302, 34, 380, 395

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High Courts30 Aug 1968Dismissed

Makundi Mandal and Others Vs Haridas and Others

Patna High Court · AIR 1969 Patna 267

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 7 Rule 11, 115, 148

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High Courts29 Aug 1968

Ramroop Yadav Vs State of Bihar and Others

Patna High Court · AIR 1969 Patna 151

Contempt of Courts Act, 1971 — Section 1

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High Courts29 Aug 1968Allowed

Bihar Sugar Works Vs Sri G.C. Prasad, Presiding Officer, Industrial Tribunal and Others

Patna High Court · (1968) 08 PAT CK 0028

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25, 25G, 25H

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High Courts29 Aug 1968Allowed

Labh Chandra Reisurana and Others Vs State of Bihar and Others

Patna High Court · AIR 1969 Patna 209 : (1969) 17 BLJR 320

Bihar Hindu Religious Trusts Act, 1950 — Section 8(1), 8(2), 82, 82(1), 82(2)Constitution of India, 1950 — Article 14, 26

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High Courts29 Aug 1968

Lal Mohan Prasad Vs Bhairo Kumar Jain

Patna High Court · (1969) 17 BLJR 5

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A

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High Courts29 Aug 1968Dismissed

Doman Yadav Vs Manik Chand Yadav and Others

Patna High Court · (1969) 17 BLJR 289 : (1968) 1 PLJR 618

Penal Code, 1860 (IPC) — Section 147, 148, 426, 436

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High Courts28 Aug 1968Allowed

The Chairman, Jugsalai Notified Area Committee Vs Mukhram Sharma

Patna High Court · AIR 1969 Patna 155 : (1969) CriLJ 638 : (1969) PLJR 15

Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 12, 13(5), 16Prevention of Food Adulteration Rules, 1955 — Rule 20

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High Courts28 Aug 1968Allowed

Mathura Ram and Others Vs State of Bihar

Patna High Court · (1969) 17 BLJR 439

Criminal Procedure Code, 1898 (CrPC) — Section 251A(2)Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 4, 4(2)(a)

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High Courts26 Aug 1968Allowed

Ramasrey Prasad Choudhary and Others Vs State of Bihar

Patna High Court · AIR 1969 Patna 369 : (1969) CriLJ 1420

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3)

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High Courts23 Aug 1968

Workmen of Pure Kustore Colliery Vs Central Government Industrial Tribunal-cum-Labour Court and Another

Patna High Court · (1969) 1 LLJ 126

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G, 25P

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High Courts23 Aug 1968

Bhattu Nonia Vs Rajendra Nonia and Others

Patna High Court · (1969) CriLJ 828

Penal Code, 1860 (IPC) — Section 144, 379

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High Courts21 Aug 1968Allowed

Arbind Kumar Singh and Another Vs Ansar Motor Service and Others Bihar National Transport Company Vs The Minister of Transport Government of Bihar and Another

Patna High Court · (1969) 17 BLJR 563 : (1969) PLJR 104

Motor Vehicles Act, 1939 — Section 57(3), 57(8), 64

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High Courts20 Aug 1968

N.K. Banerji Vs The State of Bihar

Patna High Court · (1969) 17 BLJR 360

Criminal Law (Amendment) Ordinance, 1944 — Section 10(a), 10(b), 3

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High Courts20 Aug 1968

N.K. Banerji Vs State of Bihar

Patna High Court · (1969) CriLJ 1178

Criminal Law (Amendment) Ordinance, 1944 — Section 10, 10(a), 8

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High Courts20 Aug 1968Allowed

The Mahnar Notified Area Committee and Others Vs The State of Bihar

Patna High Court · (1968) 08 PAT CK 0030

General Clauses Act, 1897 — Section 24, 28, 4(36)

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