High Courts03 Apr 1969Dismissed
Kirti Bhushan Singh Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 1006 : (1970) 1 LLJ 603 : (1969) PLJR 288
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Patna High Court judgments, 1969
205 judgments · page 7 of 11
High Courts02 Apr 1969Dismissed
K.C. Verma and Others Vs Managing Director, Bokaro Steel Ltd. and Another
Patna High Court · AIR 1971 Patna 137 : (1971) 41 CompCas 826 : (1969) PLJR 476
Constitution of India, 1950 — Article 12, 16
High Courts02 Apr 1969Dismissed
Dr. Ram Niranjan Tripathy Vs Chancellor, Patna University and Others
Patna High Court · (1969) 17 BLJR 694
Constitution of India, 1950 — Article 320
High Courts01 Apr 1969Allowed
Ramzan Mian and Others Vs Executive Engineer, P.W.D. and Others
Patna High Court · (1969) 17 BLJR 1010 : (1969) PLJR 241
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 188
High Courts01 Apr 1969
Union of India (UOI) Vs Basudeo Narain
Patna High Court · (1969) 17 BLJR 947
Specific Relief Act, 1963 — Section 42
High Courts01 Apr 1969Dismissed
Ram Prasad Singh and Another Vs State of Bihar
Patna High Court · (1969) 17 BLJR 472
Penal Code, 1860 (IPC) — Section 143, 342, 379, 427, 447
High Courts31 Mar 1969Allowed
Bishwanath Kedia and Others Vs State of Bihar and Others
Patna High Court · AIR 1971 Patna 281 : (1969) 17 BLJR 962
Bihar Land Reforms Act, 1950 — Section 4, 4A
High Courts26 Mar 1969Allowed
Ganesh Prasad Vs Jugeshwar Tewari and Others
Patna High Court · (1969) PLJR 284
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 12, 16(3), 16(3)(i), 2, 2(f)Constitution of India, 1950 — Article 226
High Courts21 Mar 1969Dismissed
Ripumadhusudan Prasad Singh Vs Rama Shankar Prasad Singh and Others
Patna High Court · AIR 1970 Patna 138 : (1969) 17 BLJR 544 : (1969) 2 PLJR 348
Evidence Act, 1872 — Section 41Provincial Insolvency Act, 1920 — Section 4(2)
High Courts21 Mar 1969Allowed
The Motipur Sugar Factory (Pvt.) Ltd. Vs Shri Rikhdeo Pd. and Others
Patna High Court · (1969) PLJR 270
Bihar Shops and Establishments Act, 1953 — Section 26(2)Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 2, 2(1), 2(4), 2(6), 2(j)
High Courts20 Mar 1969Partly Allowed
Banarshi Lal Laroiya Vs Jatadhari Das and Another
Patna High Court · AIR 1971 Patna 110 : (1969) 17 BLJR 965 : (1969) PLJR 312
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Transfer of Property Act, 1882 — Section 106, 111
High Courts19 Mar 1969
Raja Bahadur Kamakshya Narain Singh Vs Income Tax Officer and Others
Patna High Court · (1969) 74 ITR 563
Income Tax Act, 1922 — Section 46(2), 46(7)
High Courts19 Mar 1969
Bhuneshwar Singh and Others Vs State and Another
Patna High Court · (1971) CriLJ 131
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts18 Mar 1969Dismissed
Mt. Azia and Others Vs Sukhai Biswas
Patna High Court · AIR 1970 Patna 136 : (1969) 17 BLJR 618
Bihar Tenancy Act, 1885 — Section 106Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(1)
High Courts17 Mar 1969Dismissed
Management of The National Projects Construction Corporation Ltd., Chandan Dam Unit Vs Their Workmen and Others Management of The National Projects Construction Corporation Ltd., Gandak Unit Vs Workmen of The National Projects Construction Corporation Ltd. and Others
Patna High Court · (1969) PLJR 424
Industrial Disputes Act, 1947 — Section 10A, 11, 11(1), 18(2)
High Courts14 Mar 1969Allowed
B.P. Sinha Vs Kumar Tara Prasad Singh and Others
Patna High Court · (1969) 17 BLJR 629
High Courts14 Mar 1969Allowed
Ramnik Lal Kothari Vs Government of India, Ministry of Steel Mines and Metals (Department of Mines and Metals) and Others
Patna High Court · AIR 1970 Patna 189 : (1969) 17 BLJR 685
Mineral Concession Rules, 1960 — Rule 54, 55(3), 55(4)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 5(2)
High Courts14 Mar 1969
Commissioner of Income Tax Vs Sahu Jain Ltd.
Patna High Court · (1970) 76 ITR 628
Income Tax Act, 1922 — Section 23A
High Courts14 Mar 1969Allowed
Ram Lakhan Pandey Vs State of Bihar
Patna High Court · (1969) 17 BLJR 707 : (1969) PLJR 646
Evidence Act, 1872 — Section 25, 28Penal Code, 1860 (IPC) — Section 410, 411Police Act, 1861 — Section 1, 2
High Courts13 Mar 1969Dismissed
Ramtiha Singh and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 615
Constitution of India, 1950 — Article 226