High Courts29 Dec 1969
Bishnu Kumar Sureka and Jai Kumar Sureka Vs State of Bihar and Hari Pd. Chamaria
Patna High Court · (1969) 12 PAT CK 0001
Penal Code, 1860 (IPC) — Section 406, 409, 420
COURT ARCHIVE
Patna High Court judgments, 1969
205 judgments · page 1 of 11
High Courts22 Dec 1969Allowed
Nalini Kanta Choudhary and Others Vs President of Bihar State Board of Religious Trusts and Others
Patna High Court · AIR 1971 Patna 1
Bihar Hindu Religious Trusts Act, 1950 — Section 43, 43(1), 43(3), 67
High Courts22 Dec 1969
Raghubans Singh Vs Mahabir Singh
Patna High Court · (1969) 12 PAT CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1)
High Courts19 Dec 1969
Jagdu Ho and Others Vs Mahati Ho and Others Budhbau Ho and Others Vs Palo Kui and Others
Patna High Court · (1969) 12 PAT CK 0006
Scheduled Districts Act, 1874 — Section 6
High Courts18 Dec 1969Allowed
Keshab Kishore Narain Saraswati Vs State of Bihar and Another
Patna High Court · AIR 1971 Patna 99
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70
High Courts11 Dec 1969
Paras Nath Ojha Vs State of Bihar and Others
Patna High Court · (1970) 1 LLJ 326
Constitution of India, 1950 — Article 3, 311
High Courts04 Dec 1969
Tata Iron and Steel Company Ltd. Vs The State of Bihar and Others
Patna High Court · (1970) 26 STC 30
Central Sales Tax Act, 1956 — Section 13, 8Constitution of India, 1950 — Article 226, 227
High Courts03 Dec 1969
Sadrul Hassan Vs The State of Bihar and Others
Patna High Court · (1969) 12 PAT CK 0008
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21
High Courts03 Dec 1969Allowed
Deonandan Ojha and Another Vs Ramdeyal Ojha and Others
Patna High Court · AIR 1971 Patna 102
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 25, Order 6 Rule 17, 151Evidence Act, 1872 — Section 114
High Courts28 Nov 1969Allowed
Kameshwar Prasad Singh Vs State of Bihar
Patna High Court · AIR 1971 Patna 38 : (1971) CriLJ 485
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 386, 547
High Courts28 Nov 1969
Hasim Mian Vs Sunder Paswan and Others
Patna High Court · (1971) CriLJ 446 : (1970) 3 PLJR 236
High Courts27 Nov 1969
Chhangi Ram Agarwalla and Others Vs State of Bihar
Patna High Court · (1969) 11 PAT CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 561, 561AEssential Commodities Act, 1955 — Section 10(1)
High Courts27 Nov 1969
Kanhaiya Lal Jain and Trilok Chand Jain Vs Maheshwar Singh
Patna High Court · (1969) 11 PAT CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 403, 406
High Courts25 Nov 1969Dismissed
Rasik Lal Yadav Vs Bhola Prasad Mandal and Others
Patna High Court · AIR 1971 Patna 10
Bihar Panchayat Election Rules, 1959 — Rule 74, 82, 87
High Courts24 Nov 1969Dismissed
Basu Choudhary and Others Vs State of Bihar
Patna High Court · AIR 1971 Patna 106 : (1971) CriLJ 619
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112
High Courts07 Nov 1969Allowed
S.A.F. Abbas and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 397
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 2, 3(3)All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 226, 320
High Courts06 Nov 1969Dismissed
Debi Prasad and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 356
Constitution of India, 1950 — Article 226
High Courts15 Oct 1969Dismissed
Maqsood Alam Vs Mossamat Bibi Husna and Another
Patna High Court · AIR 1971 Patna 31 : (1971) CriLJ 393
Administration of Evacuee Property Act, 1950 — Section 2, 4, 46, 8, 8(4)Criminal Procedure Code, 1898 (CrPC) — Section 145, 439Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
High Courts14 Oct 1969
Ramdeo Ram Vs Akalu Ahir, Chandrika Singh and Ramchander Kanu
Patna High Court · (1969) 10 PAT CK 0003
Penal Code, 1860 (IPC) — Section 109, 307
High Courts10 Oct 1969Allowed
Sulochana Kuer and Others Vs Deomati Kuer and Another
Patna High Court · AIR 1970 Patna 352
Hindu Succession Act, 1956 — Section 14