High Courts12 Aug 1969Allowed
Newa Lal Sharma and Others Vs Bikku Sharma and Others
Patna High Court · AIR 1970 Patna 386 : (1970) CriLJ 1575 : (1969) 2 PLJR 621
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,155 of 2,660
High Courts12 Aug 1969Allowed
Shri Kamakhya Narain Singh Vs Sri Ram Lakhan Singh and The State of Bihar
Patna High Court · (1969) PLJR 637
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 403, 406, 409
High Courts11 Aug 1969
S.N. Dubey and Another Vs Devi Kant Jha
Patna High Court · AIR 1971 Patna 15 : (1971) CriLJ 77
Criminal Procedure Code, 1898 (CrPC) — Section 17, 190, 192, 559
High Courts06 Aug 1969Allowed
Arjunlal Dhanji Rathod Vs Dayaram Premji Padhiar
Patna High Court · AIR 1971 Patna 278
Limitation Act, 1963 — Section 20
High Courts06 Aug 1969Allowed
Administrator of District Board Vs Shri Deonath Sahay
Patna High Court · AIR 1970 Patna 256
Bihar and Orissa Local Self-Government Act, 1885 — Section 138Bihar and Orissa Local Self-Government Rules — Rule 103, 93, 94Bihar Tenancy Act, 1885 — Section 116, 20, 21, 4
High Courts05 Aug 1969Allowed
Motilal Yadav and Others Vs Rambilas Yadav
Patna High Court · (1969) 17 BLJR 1063 : (1969) PLJR 494
Penal Code, 1860 (IPC) — Section 379
High Courts05 Aug 1969
Usman Mian and Others Vs State of Bihar
Patna High Court · (1971) CriLJ 747
Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 13
High Courts01 Aug 1969
Miss Zeenat Tej and Others Vs The Principal of the Prince of Wales Medical College and Others
Patna High Court · AIR 1971 Patna 43
Constitution of India, 1950 — Article 14, 15, 226Evidence Act, 1872 — Section 114Patna University Act, 1962 — Section 10, 32
High Courts01 Aug 1969Allowed
Ram Jiwan Singh and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 253 : (1969) 2 PLJR 517
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts01 Aug 1969Dismissed
Chaurasi Manjhi and Another Vs State of Bihar
Patna High Court · AIR 1970 Patna 322 : (1970) CriLJ 1235
Penal Code, 1860 (IPC) — Section 324, 326
High Courts31 Jul 1969Partly Allowed
Sheo Narayan Singh and Others Vs Ambica Singh and Others
Patna High Court · AIR 1970 Patna 246 : (1969) 17 BLJR 1020 : (1969) 2 PLJR 505
Easements Act, 1882 — Section 15, 29Limitation Act, 1908 — Section 23
High Courts29 Jul 1969Dismissed
Samarendra Kumar Motilal Vs Jitendra Kumar Motilal
Patna High Court · AIR 1970 Patna 317
Suits Valuation Act, 1887 — Section 8
High Courts29 Jul 1969Allowed
Mohammad Abbas and Another Vs Mohammad Mustaqim and Others
Patna High Court · AIR 1970 Patna 332 : (1970) CriLJ 1252
Criminal Procedure Code, 1898 (CrPC) — Section 115, 145
High Courts25 Jul 1969Allowed
Naima Khatoon and Others Vs Sarju Prasad Singh and Others
Patna High Court · AIR 1970 Patna 277
Bihar Land Reforms Act, 1950 — Section 14, 4, 6Civil Procedure Code, 1908 (CPC) — Section 100, 11, 9Constitution of India, 1950 — Article 14
High Courts24 Jul 1969Partly Allowed
Sarju Ram Vs Harihar Ram Tewary and Others
Patna High Court · AIR 1970 Patna 267 : (1970) CriLJ 1117
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 4(1)
High Courts23 Jul 1969Dismissed
Bhola Mahton Vs Bhattu Baitha
Patna High Court · AIR 1970 Patna 320 : (1970) CriLJ 1250
Criminal Procedure Code, 1898 (CrPC) — Section 147(2)
High Courts22 Jul 1969Allowed
Gaya Datt Patha and Another Vs Narabdeshwar Dubey
Patna High Court · AIR 1970 Patna 319 : (1970) CriLJ 1249
Criminal Procedure Code, 1898 (CrPC) — Section 139A
High Courts18 Jul 1969Dismissed
Ram Dhanesh Singh Vs Chandra Devi and Others
Patna High Court · AIR 1970 Patna 316
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6
High Courts16 Jul 1969Dismissed
Dr. Benoy Krishna Roy and Another Vs The Ranchi University and Others
Patna High Court · (1969) PLJR 553
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 15, 15(2), 60
High Courts16 Jul 1969
The Gandak Yojana Karamchari Kalyan Sangh and Another Vs The State of Bihar and Others
Patna High Court · (1969) PLJR 521
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 36Trade Unions Act, 1926 — Section 4