COURT ARCHIVE

Patna High Court judgments, 1969

205 judgments · page 9 of 11

High Courts12 Feb 1969Dismissed

Dr. Vijay Narayan Singh Vs Vice Chancellor, Patna University and Others

Patna High Court · AIR 1970 Patna 79

Constitution of India, 1950 — Article 226Patna University (Amendment) Act, 1961 — Section 2, 2(4), 52Patna University Act, 1951 — Section 10(12), 50, 9(4)

High Courts12 Feb 1969Allowed

Bageshwar Misser Vs Mt. Khandari Kuer and the State

Patna High Court · AIR 1970 Patna 20 : (1969) 2 PLJR 360

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 420

High Courts11 Feb 1969Allowed

Rewati Raman Sharma Vs Jamshedpur Notified Area Committee

Patna High Court · AIR 1970 Patna 104 : (1969) 17 BLJR 585 : (1970) CriLJ 583

Criminal Procedure Code, 1898 (CrPC) — Section 423Prevention of Food Adulteration Act, 1954 — Section 10, 16(1)

High Courts11 Feb 1969Allowed

Matanhella Brothers and Others Vs Shri Mahabir Industries Pvt. Ltd.

Patna High Court · AIR 1970 Patna 91

Civil Procedure Code, 1908 (CPC) — Section 20, 21Contract Act, 1872 — Section 2, 73

High Courts11 Feb 1969Dismissed

Sahdeo Tanti Vs Bipti Pasin and Another

Patna High Court · AIR 1969 Patna 415 : (1969) CriLJ 1527

Criminal Procedure Code, 1898 (CrPC) — Section 369Evidence Act, 1872 — Section 154, 5

High Courts11 Feb 1969Dismissed

Rupdeo Singh Vs Natha Singh and Others

Patna High Court · AIR 1970 Patna 134 : (1970) CriLJ 724

Criminal Procedure Code, 1898 (CrPC) — Section 107, 107(1), 112, 113, 114

High Courts10 Feb 1969Dismissed

State of Bihar Vs Sri Ganesh Pd. Dubey and The Bihar State Public Service Commission The Bihar State Public Service Commission Vs Sri Ganesh Pd. Dubey and Another

Patna High Court · (1969) PLJR 177

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 112(c), 151, 80Constitution of India, 1950 — Article 166, 166(1), 227, 311, 311(2)

High Courts10 Feb 1969

Mangru Munda and Others Vs Sarwan Baraik

Patna High Court · (1969) 17 BLJR 881

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

High Courts10 Feb 1969Allowed

Pandu Ho Vs Lomba Ho @ Sambo Ho and Another

Patna High Court · (1969) 17 BLJR 892

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

High Courts10 Feb 1969Dismissed

State of Bihar Vs Bihar State Public Service Commission Ganesh Prasad Dube Vs State of Bihar

Patna High Court · (1969) 17 BLJR 482

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 80Constitution of India, 1950 — Article 166, 227, 311, 320

High Courts10 Feb 1969Dismissed

Batukdhari Pd. Singh @ Nunu Babu and Binote Pd. Singh Vs Matukdhari Pd. Singh

Patna High Court · (1969) PLJR 359

Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 145

High Courts07 Feb 1969Dismissed

Mahendra Prasad Singh and Others Vs State of Bihar and Another

Patna High Court · AIR 1970 Patna 102 : (1970) CriLJ 484

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 195(1)Penal Code, 1860 (IPC) — Section 188, 379

High Courts06 Feb 1969Dismissed

Indrasan Kuer Vs Sia Ram Pandey and Others

Patna High Court · (1969) 17 BLJR 539 : (1969) PLJR 356

Penal Code, 1860 (IPC) — Section 323, 342, 352, 380, 383

High Courts06 Feb 1969

Deonandan Singh and Others Vs State of Bihar and Others

Patna High Court · (1969) 17 BLJR 762

Constitution of India, 1950 — Article 226, 227

High Courts06 Feb 1969

Most. Indrasana Kuer Vs Sia Ram Pandey and Others

Patna High Court · (1970) CriLJ 647

Penal Code, 1860 (IPC) — Section 323, 342, 352, 380, 383

High Courts06 Feb 1969Dismissed

Pabitar Singh Vs State of Bihar

Patna High Court · (1969) 17 BLJR 845

Arms Act, 1959 — Section 10, 11, 12, 20, 22

High Courts05 Feb 1969

Badri Sah Vs State of Bihar

Patna High Court · (1969) PLJR 217

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 16

High Courts04 Feb 1969

Gobind Ram Jhunjhunwala and Others Vs State of Bihar

Patna High Court · (1969) 17 BLJR 575 : (1969) PLJR 370

Essential Commodities Act, 1955 — Section 12A, 7, 8

High Courts04 Feb 1969Allowed

Bishun Sah Vs Sailendra Prasad and Another

Patna High Court · (1969) 17 BLJR 747

Penal Code, 1860 (IPC) — Section 148, 323, 379, 448

High Courts03 Feb 1969

Ranjit Sinha and Others Vs Smt. Iasho Devi and Others

Patna High Court · (1969) PLJR 174

Transfer of Property Act, 1882 — Section 83