High Courts24 Apr 1969Allowed
The State of Bihar and Others Vs Sri Awadheshwar Pd. and Others
Patna High Court · (1969) PLJR 527
COURT ARCHIVE
Patna High Court judgments, 1969
205 judgments · page 6 of 11
High Courts23 Apr 1969Allowed
Balmakund Modi Vs State of Bihar
Patna High Court · (1969) 17 BLJR 869
Essential Commodities Act, 1955 — Section 12A, 3, 7
High Courts23 Apr 1969Allowed
Rajendra Prasad Kesri and Another Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 983 : (1969) PLJR 275
Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 11, 16, 47
High Courts22 Apr 1969
Harikishun Singh Vs Kashinath Rai and Others
Patna High Court · (1969) PLJR 308
Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 1969Dismissed
Harish Chandra Chaturdas Vs Ram Gouri Devi and Others
Patna High Court · (1969) 17 BLJR 999 : (1969) PLJR 278
Hindu Marriage Act, 1955 — Section 10, 13, 25
High Courts18 Apr 1969Allowed
Satyadeo Sah and Another Vs The State of Bihar
Patna High Court · AIR 1970 Patna 159 : (1970) CriLJ 828
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1), 2, 251AEssential Commodities Act, 1955 — Section 11, 7Penal Code, 1860 (IPC) — Section 21
High Courts18 Apr 1969Partly Allowed
Gauri Shanker Sah and Others Vs Ramchander Sah and Others
Patna High Court · AIR 1970 Patna 144
Succession Act, 1925 — Section 124, 131, 74, 95
High Courts18 Apr 1969Partly Allowed
Bhadar Munda and Another Vs Dhuchua Oraon
Patna High Court · AIR 1970 Patna 209
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 96Evidence Act, 1872 — Section 79, 91Land Acquisition Act, 1894 — Section 18, 30, 53
High Courts18 Apr 1969
Tata Iron and Steel Co. Ltd. Vs Union of India(UOI) and Others
Patna High Court · (1969) 17 BLJR 976 : (1970) 75 ITR 676 : (1969) PLJR 414
Central Excise Rules, 1944 — Rule 8(1)
High Courts15 Apr 1969Dismissed
Bankey Bihari Lal Vs The Commissioner and Others
Patna High Court · (1969) PLJR 492
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 71(2)(i), 71(2)(ii)
High Courts15 Apr 1969Dismissed
Management of Rodio Foundation Engineering Ltd. and Another Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 295 : (1969) 2 PLJR 319
Industrial Disputes Act, 1947 — Section 10, 2, 2(1), 25FFF
High Courts10 Apr 1969
Sheojanam Prasad and Another Vs Sumant Prasad Jain and Others
Patna High Court · AIR 1971 Patna 124
Criminal Procedure Code, 1898 (CrPC) — Section 423, 431Penal Code, 1860 (IPC) — Section 144, 28, 379, 481, 482
High Courts10 Apr 1969Dismissed
Tarni Prasad Vs Union of India and Others
Patna High Court · (1969) PLJR 292
Constitution of India, 1950 — Article 14, 16, 32
High Courts09 Apr 1969
The Imperial Tobacco Co. of India Ltd. Vs The State of Bihar and Others
Patna High Court · AIR 1970 Patna 193 : (1969) 2 PLJR 329
Bihar Minimum Wages Rules, 1951 — Rule 23, 25Minimum Wages Act, 1948 — Section 12, 12(1), 2, 26(2A), 27
High Courts09 Apr 1969Dismissed
Mahendra Das and Others Vs State
Patna High Court · (1969) 17 BLJR 897 : (1969) PLJR 482
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Apr 1969
Dinesh Thakur Vs State of Bihar
Patna High Court · (1970) CriLJ 1199
Penal Code, 1860 (IPC) — Section 441, 442, 447, 451, 457
High Courts08 Apr 1969
Jamuna Prasad and Others Vs Bisheshwar Sah and Others
Patna High Court · AIR 1971 Patna 21 : (1971) CriLJ 231
Criminal Procedure Code, 1898 (CrPC) — Section 146, 439
High Courts07 Apr 1969Dismissed
K.C. Thomas Vs R.L. Gadeock and Another
Patna High Court · AIR 1970 Patna 163 : (1969) 17 BLJR 942 : (1970) 1 LLJ 599 : (1969) 2 PLJR 438
Constitution of India, 1950 — Article 226, 311Societies Registration Act, 1860 — Section 3, 6, 8
High Courts07 Apr 1969
Surya Vijoy Singh and Another Vs The State of Bihar and Others
Patna High Court · AIR 1970 Patna 213 : (1969) 17 BLJR 1066
Bihar Town Planning and Improvement Trust Act, 1951 — Section 32
High Courts07 Apr 1969Dismissed
Mahanth Sukhdeo Giri and Another Vs Sri Kapildeo Singh and Others
Patna High Court · (1969) 17 BLJR 1058
COMPANIES ACT, 1956 — Section 235, 237Constitution of India, 1950 — Article 226, 227