High Courts25 Nov 1968Allowed
Hajari Shafi and Others Vs Ramasis Thakur and Others
Patna High Court · AIR 1970 Patna 89 : (1969) 17 BLJR 624 : (1970) CriLJ 348
Criminal Procedure Code, 1898 (CrPC) — Section 350Limitation Act, 1963 — Article 131
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,164 of 2,660
High Courts15 Nov 1968Allowed
Sanwarmal Saraf Vs Lalu Ram Agarwalla and Another
Patna High Court · AIR 1969 Patna 337
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, 151
High Courts14 Nov 1968Partly Allowed
Ram Swarup Maru Vs State of Bihar and Another
Patna High Court · AIR 1969 Patna 340
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 30 Rule 1, Order 6 Rule 2Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70
High Courts08 Nov 1968
Commissioner of Income Tax Vs N.C. Mandal and Co.
Patna High Court · (1969) 17 BLJR 346 : (1969) 72 ITR 769
Bihar and Orissa Excise Act, 1915 — Section 22, 23Income Tax Act, 1922 — Section 26A
High Courts08 Nov 1968
Commissioner of Income Tax Vs Prakash Ram Gupta
Patna High Court · (1969) 17 BLJR 646 : (1969) 72 ITR 366 : (1969) PLJR 57
Bihar and Orissa Excise Act, 1915 — Section 22, 23Income Tax Act, 1922 — Section 26A
High Courts01 Nov 1968
Ramautar Singh and Others Vs Harihar Singh and Others
Patna High Court · (1969) CriLJ 1315 : (1969) PLJR 118
Criminal Procedure Code, 1898 (CrPC) — Section 145, 369, 528(2)
High Courts30 Oct 1968Allowed
Sri Kali Pd. Seal Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 254 : (1969) PLJR 23
Constitution of India, 1950 — Article 226, 227
High Courts30 Oct 1968
Mittal and Company Vs State of Bihar
Patna High Court · (1969) 17 BLJR 445 : (1969) PLJR 202 : (1968) 24 STC 418
Bihar Sales Tax Act, 1959 — Section 16, 18(1), 33(1)
High Courts30 Oct 1968Allowed
Md. Abu Sayeed Ahmad Khan and Another Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 343
Constitution of India, 1950 — Article 226, 29, 30
High Courts29 Oct 1968
Calcutta Chemical Co. Ltd. and Another Vs D.K. Barman and Another
Patna High Court · AIR 1969 Patna 371 : (1969) 17 BLJR 510
Bihar Shops and Establishments Act, 1953 — Section 2(5), 26, 26(1), 26(5), 6Bihar Shops and Establishments Rules, 1955 — Rule 20Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts29 Oct 1968Allowed
Yogendra Prasad Lall Vs Bihar School Examination Board
Patna High Court · (1969) 17 BLJR 319
High Courts25 Oct 1968Dismissed
Narain Chandra Deb Dhabal Deb Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 247
Constitution of India, 1950 — Article 14, 226, 31A
High Courts18 Oct 1968
State of Bihar Vs Kumar Rani Kamla Devi and Others
Patna High Court · (1969) 17 BLJR 234 : (1968) 1 PLJR 629
Bihar Land Reforms Act, 1950 — Section 2(r)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Registration Act, 1877 — Section 17(1)(d)
High Courts15 Oct 1968
Noor Mohammad Mian and Others Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 219
Constitution of India, 1950 — Article 226
High Courts15 Oct 1968Dismissed
Ramdeni Ram Gupta and Another Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 309
Bihar Co-operative Societies Rules, 1959 — Rule 39(1), 39(2), 39(5)
High Courts25 Sept 1968Dismissed
Ram Sawari Devi and Others Vs Maniraj Rai and Others
Patna High Court · (1969) 17 BLJR 397
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 54
High Courts23 Sept 1968Dismissed
Abdul Ghaffar Vs Sawal Ram and Another
Patna High Court · AIR 1969 Patna 287 : (1969) 17 BLJR 164
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1)Constitution of India, 1950 — Article 19(1)
High Courts18 Sept 1968Dismissed
Dalbhum Trades and Industries Ltd. Vs Commissioners of Jugsalai Notified Area Committee and Others
Patna High Court · (1969) 17 BLJR 283
Bihar and Orissa Municipal Act, 1922 — Section 100, 135
High Courts16 Sept 1968Dismissed
Mt. Natho and Another Vs Sital Prasad Sahu and Another
Patna High Court · AIR 1969 Patna 310
Transfer of Property Act, 1882 — Section 106
High Courts13 Sept 1968
Fazlur Rahman and Others Vs Managing Officer, Bihar Secretariat and Others
Patna High Court · (1969) 17 BLJR 828
Administration of Evacuee Property Act, 1950 — Section 27, 8, 9Constitution of India, 1950 — Article 227, 228Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 19, 22, 24