High Courts11 Dec 1968Allowed
Paras Nath Ojha Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 441 : (1969) PLJR 130
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,163 of 2,660
High Courts11 Dec 1968Allowed
Rukmini Raman Singh and Another Vs Herdeo Mandal
Patna High Court · AIR 1970 Patna 207 : (1970) CriLJ 833
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A
High Courts10 Dec 1968Allowed
Muna Devi and Another Vs Ram Jhari Devi and Others
Patna High Court · AIR 1969 Patna 314
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9, Order 41 Rule 25, 151
High Courts10 Dec 1968
Alankar Bhawan Vs Commissioner of Income Tax
Patna High Court · (1969) 17 BLJR 408 : (1969) 73 ITR 758
Income Tax Act, 1922 — Section 26A
High Courts10 Dec 1968Dismissed
Indian Mica Miners and Dealers Association and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 958
Constitution of India, 1950 — Article 42, 43Minimum Wages Act, 1948 — Section 10, 3, 5, 9
High Courts09 Dec 1968Dismissed
Patna Electric Supply Co. Ltd. Vs Patna Municipal Corporation, New Capital Circle and Others
Patna High Court · AIR 1969 Patna 355 : (1969) 17 BLJR 742 : (1969) PLJR 142
Electricity Act, 1910 — Section 12, 19, 51Patna Municipal Corporation Act, 1951 — Section 262Telegraph Act, 1885 — Section 10, 11, 12, 13, 14
High Courts06 Dec 1968Allowed
Management of Newspapers and Publications (P) Ltd. Vs H.K. Chaudhuri and Another
Patna High Court · AIR 1969 Patna 349
Industrial Disputes Act, 1947 — Section 10, 10A, 33, 33APayment of Bonus Act, 1965 — Section 10, 11, 17, 21, 22
High Courts06 Dec 1968Dismissed
Doman Mahton Vs Surajdeo Prasad
Patna High Court · AIR 1970 Patna 95 : (1970) CriLJ 350
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 155
High Courts05 Dec 1968Dismissed
M.G. Sharan and Others Vs State of Bihar and Others
Patna High Court · AIR 1970 Patna 25
Constitution of India, 1950 — Article 14, 16, 16(1), 162, 166
High Courts04 Dec 1968Allowed
Gaya Prasad Pandey and Another Vs State of Bihar and Others
Patna High Court · AIR 1969 Patna 311 : (1969) 17 BLJR 293
Bihar Finance Service Rules, 1953 — Rule 39
High Courts03 Dec 1968Allowed
Dhani Sah and Others Vs Suchan Sah and Others
Patna High Court · (1969) 17 BLJR 627
Penal Code, 1860 (IPC) — Section 323, 324
High Courts29 Nov 1968Dismissed
Ahmad Ali Vs State
Patna High Court · (1969) 17 BLJR 763
Constitution of India, 1950 — Article 22, 226
High Courts29 Nov 1968
Kishun Prasad Vs State of Bihar
Patna High Court · (1970) CriLJ 937
Penal Code, 1860 (IPC) — Section 193, 211, 279, 304
High Courts29 Nov 1968
Nawabzada Syed Zainuddin Hussain Mirza and Others Vs The State of Bihar and Others
Patna High Court · (1969) PLJR 1
Bihar Land Reforms Act, 1950 — Section 7C, 7C(2)
High Courts27 Nov 1968Dismissed
Lalit Kumar Kujur Vs State of Bihar
Patna High Court · (1969) 17 BLJR 769
Constitution of India, 1950 — Article 226
High Courts27 Nov 1968Dismissed
Indian Tube Company Ltd. Vs Pratap Mishra
Patna High Court · (1969) 17 BLJR 589 : (1970) 1 LLJ 322
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 1968Allowed
Janak Nandan Prasad Vs Minister of Transport, Govt of Bihar and Others
Patna High Court · AIR 1969 Patna 345 : (1969) 17 BLJR 250
Motor Vehicles Act, 1939 — Section 58(2)
High Courts26 Nov 1968Allowed
Srimati Gulabrani Choudhrain and Another Vs Srimati Babua Binda Devi and Another Jagarnath Choudhary Vs Srimati Gulabrani Choudhrain and Another
Patna High Court · (1969) 17 BLJR 593 : (1969) PLJR 156
Contract Act, 1872 — Section 237Transfer of Property Act, 1882 — Section 4, 54
High Courts26 Nov 1968
Ram Kailash Choubey Vs Umakant Pandey and Others
Patna High Court · (1969) PLJR 4
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts26 Nov 1968Allowed
Syed Shaukat Imam and Others Vs State of Bihar and Others
Patna High Court · AIR 1969 Patna 347 : (1969) 17 BLJR 221
Bihar and Orissa General Clauses Act, 1917 — Section 19Bihar Wakf Act, 1947 — Section 14, 8, 8(1)General Clauses Act, 1897 — Section 16