High Courts21 May 1969Dismissed
Krisbnaji Vs Subhadra Devi and Another
Patna High Court · (1969) ACJ 344 : (1969) PLJR 408
Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 110A, 110A(1)
COURT ARCHIVE
Patna High Court judgments, 1969
205 judgments · page 5 of 11
High Courts19 May 1969Dismissed
Sanwarmal Agarwalla Vs Benoy Krishna Mukherjee and Another
Patna High Court · AIR 1970 Patna 167 : (1969) 17 BLJR 950
Bihar Land Reforms Act, 1950 — Section 10, 4Civil Procedure Code, 1908 (CPC) — Section 100, 101Mineral Concession Rules, 1949 — Rule 37, 48
High Courts19 May 1969Allowed
Chandrika Prasad Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 906
Constitution of India, 1950 — Article 226, 227, 299
High Courts16 May 1969
Bacho Singh and Others Vs State of Bihar and Others
Patna High Court · (1970) CriLJ 1706
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 May 1969Partly Allowed
The Bihar Co-operative Motor Vehicles Insurance Society Ltd. Vs Rameshwar Raut and Others
Patna High Court · (1969) ACJ 405 : AIR 1970 Patna 172 : (1969) 17 BLJR 919 : (1970) 40 CompCas 534
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110, 110A, 110C, 110D, 110F
High Courts16 May 1969Allowed
Union of India (UOI) Vs Kedar Prasad
Patna High Court · AIR 1970 Patna 212
Civil Procedure Code, 1908 (CPC) — Section 20, 80
High Courts16 May 1969Dismissed
Sobharam Jokhiram Vs Union of India (UOI)
Patna High Court · AIR 1970 Patna 182 : (1969) 17 BLJR 871 : (1969) 2 PLJR 399
Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 74A, 74A(1), 74A(2), 74C, 74C(3)
High Courts15 May 1969Allowed
Nageshwar Pd. Vs State of Bihar
Patna High Court · AIR 1970 Patna 311 : (1970) CriLJ 1247
Penal Code, 1860 (IPC) — Section 409, 467
High Courts15 May 1969Dismissed
Baikuntha Jha Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 901
Motor Vehicles Act, 1939 — Section 64A, 68F, 68G
High Courts14 May 1969Allowed
Jagannath Das Vs Jameshpur Notified Area Committee
Patna High Court · (1969) 17 BLJR 856
Bihar and Orissa Municipal Act, 1922 — Section 259(1), 259(1) Item(x)
High Courts13 May 1969Dismissed
Jairam Singh and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 860
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 12, 17, 4, 45, 5A
High Courts13 May 1969
Parmeshwari Pd. Singh Vs The Bihar State Board of Hindu Religious Trusts and Others
Patna High Court · (1969) PLJR 386
Constitution of India, 1950 — Article 226, 227
High Courts07 May 1969Allowed
Sri Boddhinath Mishra and 7 Others Vs The State of Bihar and 7 Others
Patna High Court · (1969) PLJR 373
Bihar Land Reforms Act, 1950 — Section 2(t), 4(x), 5, 6, 7Constitution of India, 1950 — Article 14, 226, 227, 31, 31(2)Government of India Act, 1935 — Section 299, 299(2), 53
High Courts07 May 1969Allowed
Buddinath Mishra and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 358 : (1969) 2 PLJR 373
Bihar Land Reforms Act, 1950 — Section 6Constitution of India, 1950 — Article 14, 31(2), 31(5), 31(6)Government of India Act, 1935 — Section 299(2)
High Courts07 May 1969Allowed
Sarjug Mahto Vs The State
Patna High Court · (1969) PLJR 532
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts01 May 1969Allowed
Vaidyanath Prasad Sinha Vs State of Bihar and Others
Patna High Court · (1969) PLJR 410
Constitution of India, 1950 — Article 14, 16
High Courts01 May 1969Dismissed
Dr. N.P. Tripathi Vs Sri Sri Thakurji and Another
Patna High Court · (1969) 17 BLJR 854
Constitution of India, 1950 — Article 226, 227
High Courts30 Apr 1969Dismissed
Express Auto Service (P) Ltd., Prayag Dutt Thakur and Ganga Motor Service Vs State of Bihar
Patna High Court · (1969) 17 BLJR 986
Constitution of India, 1950 — Article 226
High Courts29 Apr 1969Dismissed
Rai Bahadur Gajadhar Prasad Sah and Others Vs Nath Mal Sah and Others
Patna High Court · (1969) 17 BLJR 981
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 7
High Courts28 Apr 1969
Ram Chandra Prasad ''Visharad'' Vs Khokha Sao and Others
Patna High Court · (1969) PLJR 470
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 147