High Courts06 Aug 1968
Tata Iron and Steel Co. Ltd. Vs Sudhir Chandra Sarkar
Patna High Court · AIR 1969 Patna 53
Industrial Disputes Act, 1947 — Section 15Industrial Employment (Standing Orders) Act, 1946 — Section 7
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,167 of 2,660
High Courts06 Aug 1968Dismissed
Subh Narain Singh and Others Vs M.M. Chakravarty and Others
Patna High Court · AIR 1969 Patna 256 : (1969) 17 BLJR 106
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 115
High Courts02 Aug 1968
Pure Kustore Colliery Vs Khan Mazdoor Congress (by General Secretary) and Others
Patna High Court · (1969) 1 LLJ 133
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 10
High Courts02 Aug 1968
Rajeshwar Prasad Sahi Vs Ghulam Rashul Khan and Others
Patna High Court · (1969) 17 BLJR 850 : (1968) 1 PLJR 574
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(e), 11(i)(a), 11(i)(d)
High Courts02 Aug 1968Allowed
Managing Officer, Evacuee Property and Another Vs Mt. Nasiban and Others
Patna High Court · AIR 1969 Patna 272 : (1969) 17 BLJR 637
Administration of Evacuee Property (Amendment) Act, 1954 — Section 10, 4Administration of Evacuee Property Act, 1950 — Section 28, 4(1), 46, 7, 7ACivil Procedure Code, 1908 (CPC) — Section 9
High Courts01 Aug 1968Partly Allowed
Deonandan Singh and Others Vs Rambahal Singh and Others
Patna High Court · AIR 1969 Patna 203
Civil Procedure Code, 1908 (CPC) — Section 100, 101Registration Act, 1908 — Section 28
High Courts01 Aug 1968Allowed
Brahmdeo Prasad Vs State of Bihar
Patna High Court · (1968) 16 BLJR 785
Rice Milling Industry (Regulation) Act, 1958 — Section 13(1), 5, 8(1)
High Courts01 Aug 1968
Jamshedpur Notified Area Committee Vs Durga Prasad
Patna High Court · (1969) CriLJ 704
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 2, 20
High Courts01 Aug 1968Dismissed
Jagdhari Roy Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 553 : (1968) 1 PLJR 634
Constitution of India, 1950 — Article 226, 227
High Courts29 Jul 1968Dismissed
Bharat Collieries Ltd. Vs The Presiding Officer, Labour Court and 20 Others
Patna High Court · (1968) 07 PAT CK 0003
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1), 33C, 33C(2)
High Courts26 Jul 1968Dismissed
Sirinivas Fogla and Others Vs Satyanand Gupta and Others
Patna High Court · AIR 1969 Patna 64 : (1969) 17 BLJR 107
Transfer of Property Act, 1882 — Section 58, 60
High Courts24 Jul 1968Allowed
Jwala Singh and Another Vs Laboo Ram
Patna High Court · AIR 1969 Patna 28
Evidence Act, 1872 — Section 101, 102, 103, 104Provincial Insolvency Act, 1920 — Section 42(1)
High Courts23 Jul 1968Dismissed
Raghunath Prasad Vs Rakhi Sah
Patna High Court · (1969) 17 BLJR 709
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts23 Jul 1968Allowed
Chandra Choor Deo and Another Vs Smt. Krishnawati
Patna High Court · AIR 1969 Patna 251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23(1), 11, 47
High Courts22 Jul 1968Dismissed
Shri Niwas Mohanka and Radhey Shyam Halwai Vs State of Bihar
Patna High Court · (1969) 17 BLJR 449 : (1968) 1 PLJR 497
Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Jul 1968Allowed
Harnandan Singh and Others Vs Maharani Kuar and Others
Patna High Court · (1969) 17 BLJR 28
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1908 — Section 14
High Courts18 Jul 1968
Pandit Saligram Acharya Vs Pandit Raghavacharya and Others
Patna High Court · AIR 1969 Patna 118 : (1969) 17 BLJR 224
Bihar Hindu Religious Trusts Act, 1950 — Section 48, 72Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 141Constitution of India, 1950 — Article 26
High Courts18 Jul 1968Dismissed
Hazi Khosal Biswas Vs Ram Sundar Bhagat and Others
Patna High Court · AIR 1969 Patna 128
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts18 Jul 1968Allowed
Prasad Gope Vs Makhan Gope and Another
Patna High Court · AIR 1969 Patna 307
Arbitration Act, 1940 — Section 14, 14(2), 17, 33, 39(1)Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1908 — Article 158
High Courts17 Jul 1968Allowed
Union of India (UOI) Vs Ranjan Brothers
Patna High Court · AIR 1969 Patna 124 : (1969) 17 BLJR 8
Arbitration Act, 1940 — Section 13, 14(1), 30