High Courts16 Jul 1969Allowed
Kailash Chaudhary Vs The President, Board of Secondary Education
Patna High Court · (1969) PLJR 569
Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 5(2), 6, 6(1)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,156 of 2,660
High Courts10 Jul 1969
Janardan Prasad Mandal Vs State of Bihar
Patna High Court · (1970) CriLJ 649
Penal Code, 1860 (IPC) — Section 228
High Courts04 Jul 1969Allowed
Parshava Properties Ltd. Vs Workmen and Another
Patna High Court · AIR 1970 Patna 314
Mines Act, 1952 — Section 52, 52(2)
High Courts03 Jul 1969Allowed
Management of Shiva Flour Mills Vs The Workmen and Another
Patna High Court · AIR 1970 Patna 273
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 1(3), 15
High Courts01 Jul 1969
Tata Engineering and Locomotive Company Ltd. Vs The Assistant Commissioner of Commercial Taxes and Others
Patna High Court · (1969) PLJR 537
Central Sales Tax Act, 1956 — Section 3, 3(a), 4(2), 5(2), 6Constitution of India, 1950 — Article 133, 136, 226, 227, 286
High Courts23 May 1969Dismissed
Basruddin Khan and Another Vs Gurudarshan Das and Others
Patna High Court · AIR 1970 Patna 304
Evidence Act, 1872 — Section 101, 102, 103, 104Specific Relief Act, 1877 — Section 27
High Courts22 May 1969Dismissed
Sohan Manjhi Vs State
Patna High Court · AIR 1970 Patna 303 : (1970) CriLJ 1245
Penal Code, 1860 (IPC) — Section 300, 85
High Courts21 May 1969Partly Allowed
Muna Kuar and Others Vs Lala Prasad Singh and Others
Patna High Court · AIR 1970 Patna 219
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 May 1969Dismissed
Krisbnaji Vs Subhadra Devi and Another
Patna High Court · (1969) ACJ 344 : (1969) PLJR 408
Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 110A, 110A(1)
High Courts19 May 1969Dismissed
Sanwarmal Agarwalla Vs Benoy Krishna Mukherjee and Another
Patna High Court · AIR 1970 Patna 167 : (1969) 17 BLJR 950
Bihar Land Reforms Act, 1950 — Section 10, 4Civil Procedure Code, 1908 (CPC) — Section 100, 101Mineral Concession Rules, 1949 — Rule 37, 48
High Courts19 May 1969Allowed
Chandrika Prasad Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 906
Constitution of India, 1950 — Article 226, 227, 299
High Courts16 May 1969
Bacho Singh and Others Vs State of Bihar and Others
Patna High Court · (1970) CriLJ 1706
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 May 1969Partly Allowed
The Bihar Co-operative Motor Vehicles Insurance Society Ltd. Vs Rameshwar Raut and Others
Patna High Court · (1969) ACJ 405 : AIR 1970 Patna 172 : (1969) 17 BLJR 919 : (1970) 40 CompCas 534
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110, 110A, 110C, 110D, 110F
High Courts16 May 1969Allowed
Union of India (UOI) Vs Kedar Prasad
Patna High Court · AIR 1970 Patna 212
Civil Procedure Code, 1908 (CPC) — Section 20, 80
High Courts16 May 1969Dismissed
Sobharam Jokhiram Vs Union of India (UOI)
Patna High Court · AIR 1970 Patna 182 : (1969) 17 BLJR 871 : (1969) 2 PLJR 399
Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 74A, 74A(1), 74A(2), 74C, 74C(3)
High Courts15 May 1969Allowed
Nageshwar Pd. Vs State of Bihar
Patna High Court · AIR 1970 Patna 311 : (1970) CriLJ 1247
Penal Code, 1860 (IPC) — Section 409, 467
High Courts15 May 1969Dismissed
Baikuntha Jha Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 901
Motor Vehicles Act, 1939 — Section 64A, 68F, 68G
High Courts14 May 1969Allowed
Jagannath Das Vs Jameshpur Notified Area Committee
Patna High Court · (1969) 17 BLJR 856
Bihar and Orissa Municipal Act, 1922 — Section 259(1), 259(1) Item(x)
High Courts13 May 1969Dismissed
Jairam Singh and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 860
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 12, 17, 4, 45, 5A
High Courts13 May 1969
Parmeshwari Pd. Singh Vs The Bihar State Board of Hindu Religious Trusts and Others
Patna High Court · (1969) PLJR 386
Constitution of India, 1950 — Article 226, 227