High Courts22 Aug 1969Allowed
Sarju Prasad Singh Vs Chotanagpur Regional Transport Authority and Others
Patna High Court · AIR 1970 Patna 288
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 47, 64A
COURT ARCHIVE
Patna High Court judgments, 1969
205 judgments · page 3 of 11
High Courts21 Aug 1969Allowed
Nandu Babu Vs Rajendra Kumar Singh
Patna High Court · AIR 1970 Patna 382 : (1970) CriLJ 1574
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 406, 409, 420
High Courts20 Aug 1969Dismissed
Lakhan Singh Vs Kishun Singh and Others
Patna High Court · AIR 1970 Patna 379 : (1970) CriLJ 1571
Criminal Procedure Code, 1898 (CrPC) — Section 148(3), 547, 686
High Courts19 Aug 1969Dismissed
Banwarilal Agarwal Vs The State of Bihar
Patna High Court · AIR 1970 Patna 377 : (1970) CriLJ 1510
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 403Mines Act, 1952 — Section 76, 79
High Courts19 Aug 1969
Manu Ram Babu Lal Vs The State of Bihar
Patna High Court · (1969) PLJR 641 : (1970) 25 STC 129
Bihar Sales Tax Act, 1947 — Section 13(4)Bihar Sales Tax Act, 1959 — Section 16(3), 33(3)
High Courts16 Aug 1969
Syed Rafiqur Rahman Vs Commissioner of Wealth Tax
Patna High Court · AIR 1970 Patna 327 : (1970) 75 ITR 318 : (1969) 2 PLJR 614
Evidence Act, 1872 — Section 35Wealth Tax Act, 1957 — Section 2
High Courts13 Aug 1969Dismissed
Md. Anis Khan Vs T.L.V. Aiyar and Another
Patna High Court · AIR 1970 Patna 334 : (1969) 2 PLJR 601
Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 226
High Courts13 Aug 1969Dismissed
Kamaleshwari Thakur and Others Vs State
Patna High Court · AIR 1970 Patna 391 : (1970) CriLJ 1578
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423(1), 439Penal Code, 1860 (IPC) — Section 143, 427
High Courts12 Aug 1969
Umesh Narain Puri Vs The Controller of Estate Duty, B. and O.
Patna High Court · AIR 1970 Patna 283 : (1970) 75 ITR 310 : (1969) 2 PLJR 563
Estate Duty Act, 1953 — Section 22, 6
High Courts12 Aug 1969Allowed
Newa Lal Sharma and Others Vs Bikku Sharma and Others
Patna High Court · AIR 1970 Patna 386 : (1970) CriLJ 1575 : (1969) 2 PLJR 621
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
High Courts12 Aug 1969Allowed
Shri Kamakhya Narain Singh Vs Sri Ram Lakhan Singh and The State of Bihar
Patna High Court · (1969) PLJR 637
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 403, 406, 409
High Courts11 Aug 1969
S.N. Dubey and Another Vs Devi Kant Jha
Patna High Court · AIR 1971 Patna 15 : (1971) CriLJ 77
Criminal Procedure Code, 1898 (CrPC) — Section 17, 190, 192, 559
High Courts06 Aug 1969Allowed
Arjunlal Dhanji Rathod Vs Dayaram Premji Padhiar
Patna High Court · AIR 1971 Patna 278
Limitation Act, 1963 — Section 20
High Courts06 Aug 1969Allowed
Administrator of District Board Vs Shri Deonath Sahay
Patna High Court · AIR 1970 Patna 256
Bihar and Orissa Local Self-Government Act, 1885 — Section 138Bihar and Orissa Local Self-Government Rules — Rule 103, 93, 94Bihar Tenancy Act, 1885 — Section 116, 20, 21, 4
High Courts05 Aug 1969Allowed
Motilal Yadav and Others Vs Rambilas Yadav
Patna High Court · (1969) 17 BLJR 1063 : (1969) PLJR 494
Penal Code, 1860 (IPC) — Section 379
High Courts05 Aug 1969
Usman Mian and Others Vs State of Bihar
Patna High Court · (1971) CriLJ 747
Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 13
High Courts01 Aug 1969
Miss Zeenat Tej and Others Vs The Principal of the Prince of Wales Medical College and Others
Patna High Court · AIR 1971 Patna 43
Constitution of India, 1950 — Article 14, 15, 226Evidence Act, 1872 — Section 114Patna University Act, 1962 — Section 10, 32
High Courts01 Aug 1969Allowed
Ram Jiwan Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 253 : (1969) 2 PLJR 517
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts01 Aug 1969Dismissed
Chaurasi Manjhi and Another Vs State of Bihar
Patna High Court · AIR 1970 Patna 322 : (1970) CriLJ 1235
Penal Code, 1860 (IPC) — Section 324, 326
High Courts31 Jul 1969Allowed
S.K. Shamsul, S.K. Rafique and S.K. Saidul Rahman @ Saidu Vs State of Bihar
Patna High Court · (1969) PLJR 496
Penal Code, 1860 (IPC) — Section 103, 104, 105, 302, 304