High Courts11 Dec 1969
Paras Nath Ojha Vs State of Bihar and Others
Patna High Court · (1970) 1 LLJ 326
Constitution of India, 1950 — Article 3, 311
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,153 of 2,660
High Courts04 Dec 1969
Tata Iron and Steel Company Ltd. Vs The State of Bihar and Others
Patna High Court · (1970) 26 STC 30
Central Sales Tax Act, 1956 — Section 13, 8Constitution of India, 1950 — Article 226, 227
High Courts03 Dec 1969
Sadrul Hassan Vs The State of Bihar and Others
Patna High Court · (1969) 12 PAT CK 0008
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21
High Courts03 Dec 1969Allowed
Deonandan Ojha and Another Vs Ramdeyal Ojha and Others
Patna High Court · AIR 1971 Patna 102
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 25, Order 6 Rule 17, 151Evidence Act, 1872 — Section 114
High Courts28 Nov 1969Allowed
Kameshwar Prasad Singh Vs State of Bihar
Patna High Court · AIR 1971 Patna 38 : (1971) CriLJ 485
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 386, 547
High Courts28 Nov 1969
Hasim Mian Vs Sunder Paswan and Others
Patna High Court · (1971) CriLJ 446 : (1970) 3 PLJR 236
High Courts27 Nov 1969
Chhangi Ram Agarwalla and Others Vs State of Bihar
Patna High Court · (1969) 11 PAT CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 561, 561AEssential Commodities Act, 1955 — Section 10(1)
High Courts27 Nov 1969
Kanhaiya Lal Jain and Trilok Chand Jain Vs Maheshwar Singh
Patna High Court · (1969) 11 PAT CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 403, 406
High Courts25 Nov 1969Dismissed
Rasik Lal Yadav Vs Bhola Prasad Mandal and Others
Patna High Court · AIR 1971 Patna 10
Bihar Panchayat Election Rules, 1959 — Rule 74, 82, 87
High Courts24 Nov 1969Dismissed
Basu Choudhary and Others Vs State of Bihar
Patna High Court · AIR 1971 Patna 106 : (1971) CriLJ 619
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112
High Courts07 Nov 1969Allowed
S.A.F. Abbas and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 397
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 2, 3(3)All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 226, 320
High Courts06 Nov 1969Dismissed
Debi Prasad and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 356
Constitution of India, 1950 — Article 226
High Courts15 Oct 1969Dismissed
Maqsood Alam Vs Mossamat Bibi Husna and Another
Patna High Court · AIR 1971 Patna 31 : (1971) CriLJ 393
Administration of Evacuee Property Act, 1950 — Section 2, 4, 46, 8, 8(4)Criminal Procedure Code, 1898 (CrPC) — Section 145, 439Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
High Courts10 Oct 1969Allowed
Sulochana Kuer and Others Vs Deomati Kuer and Another
Patna High Court · AIR 1970 Patna 352
Hindu Succession Act, 1956 — Section 14
High Courts09 Oct 1969
The Tata Iron and Steel Co. Ltd. Vs Abdul Ahad and Others
Patna High Court · AIR 1970 Patna 338
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Transfer of Property Act, 1882 — Section 111
High Courts07 Oct 1969Dismissed
Amir Lal Thakur and Others Vs Ram Krishna Singh and Others
Patna High Court · AIR 1970 Patna 384
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts04 Oct 1969Partly Allowed
Union of India (UOI) Vs Jogendra Chandra Naha and Others
Patna High Court · AIR 1971 Patna 24
Limitation Act, 1908 — Article 30, 31Railways Act, 1890 — Section 72
High Courts03 Oct 1969
Baidyanath Murmu Vs Bhagwat Murmu and Others
Patna High Court · (1971) CriLJ 571
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts26 Sept 1969
Madan Mohan Prasad and Others Vs Government of Bihar and Others
Patna High Court · AIR 1970 Patna 432 : (1969) 17 BLJR 1033
Bihar Superior Judicial Service Rules, 1946 — Rule 16, 3(2)Constitution of India, 1950 — Article 162, 166(1), 233, 235, 309
High Courts26 Sept 1969Dismissed
Pashupati Narain Sinha Vs Union of India (UOI) and Others
Patna High Court · AIR 1971 Patna 18
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 311(2)