COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,168 of 2,660

High Courts16 Jul 1968Dismissed

Smt. Suraj Kumari Vs The State of Bihar

Patna High Court · AIR 1969 Patna 30 : (1969) 17 BLJR 338 : (1969) CriLJ 230

Criminal Law (Amendment) Ordinance, 1944 — Section 3, 5, 5(2)Evidence Act, 1872 — Section 101, 102, 103, 104

High Courts16 Jul 1968Dismissed

Reshmi Kuer and Others Vs Hiyawati Kuer and Another

Patna High Court · (1969) 17 BLJR 808

Bihar Land Reforms Act, 1950 — Section 6, 6(1), 6(1)(a)(i)

High Courts15 Jul 1968Dismissed

Nazir Hussain Vs Dookhmochan Thakur ''Door-Vadal''

Patna High Court · (1969) 17 BLJR 12

Copyright Act, 1957 — Section 14, 51, 63

High Courts12 Jul 1968

Bahadur Singh Vs Fuleshwar Singh and Others

Patna High Court · AIR 1969 Patna 114

Arbitration Act, 1940 — Section 2, 30Contract Act, 1872 — Section 29Limitation Act, 1908 — Article 158

High Courts11 Jul 1968Allowed

Heavy Engineering Corporation Ltd. Vs K. Singh and Co.

Patna High Court · AIR 1969 Patna 248

Arbitration Act, 1940 — Section 20, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

High Courts11 Jul 1968Dismissed

Mangal Prasad Verma Vs Managing Director, The Bihar Co-operative Marketing Union Ltd. and Another

Patna High Court · (1969) 17 BLJR 70

Specific Relief Act, 1963 — Section 41

High Courts11 Jul 1968

Mangal Prasad Verma Vs Bihar Co-operative Marketing Union Ltd. (by Managing Director) and Another

Patna High Court · (1970) 1 LLJ 181

Specific Relief Act, 1963 — Section 41

High Courts10 Jul 1968Allowed

Girdhar Prasad and Others Vs Ambika Prasad Thakur and Others

Patna High Court · AIR 1969 Patna 218 : (1969) 17 BLJR 1096 : (1969) 2 PLJR 82

Arbitration Act, 1940 — Section 14, 17, 21, 24, 30Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Evidence Act, 1872 — Section 63

High Courts10 Jul 1968Dismissed

Dund Bahadur Singh and Others Vs Lal Bahadur Singh and Others

Patna High Court · AIR 1969 Patna 181

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 153

High Courts10 Jul 1968

Commissioner of Income Tax Vs R.N. Bagchi and Brothers

Patna High Court · (1969) 72 ITR 645

Income Tax Act, 1922 — Section 23A

High Courts10 Jul 1968

In Re: Sureman Singh and Another

Patna High Court · AIR 1969 Patna 183 : (1969) 17 BLJR 6

Succession Act, 1925 — Section 263, 290, 291

High Courts09 Jul 1968Allowed

Mahabir Sahu and Another Vs Shiblal Sahu and Others

Patna High Court · (1968) 07 PAT CK 0028

High Courts09 Jul 1968Allowed

Kailash Chandra Mandal and Another Vs Devendranath Mandal and Another

Patna High Court · AIR 1969 Patna 110 : (1969) 17 BLJR 812 : (1968) 1 PLJR 597

Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 62

High Courts08 Jul 1968

Gurumukh Rai Radha Krishna Vs The State of Bihar

Patna High Court · (1969) 17 BLJR 680 : (1970) 25 STC 70

Bihar Sales Tax Act, 1947 — Section 25(1), 25(3)

High Courts04 Jul 1968

Basta Colla Colliery Co. (P) Ltd. Vs State of Bihar

Patna High Court · AIR 1969 Patna 42 : (1969) 23 STC 142

Central Sales Tax Act, 1956 — Section 13(3), 13(4), 8(1), 8(4), 8(4)

High Courts02 Jul 1968

Mt. Bibi Husna Ara Begum and Others Vs Adbul Rashid and Others

Patna High Court · (1969) CriLJ 1312 : (1968) 1 PLJR 639

Criminal Procedure Code, 1898 (CrPC) — Section 115, 145

High Courts01 Jul 1968

M/s. Jagdish Narain Jhabarmal Vs Commissioner of Income Tax

Patna High Court · (1969) PLJR 121

Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 25A, 66, 66(2), 66(4)

High Courts04 Jun 1968Dismissed

Messrs Bhowra Kankanee Collieries Ltd. Vs Sunil Kumar Roy and Another

Patna High Court · (1968) 06 PAT CK 0001

Bihar Land Reforms Act, 1950 — Section 10, 10A, 3(d), 4(a)Evidence Act, 1872 — Section 115Mines and Minerals (Development and Regulation) Act, 1957 — Section 16, 29

High Courts17 May 1968Dismissed

Bimlananda Tarketirtha Vs Surya Narain Singh and Others

Patna High Court · (1969) 17 BLJR 792

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Encumbered Estates Act, 1934 — Section 2, 2B

High Courts17 May 1968Dismissed

Bokaro and Ramgur Ltd. and Others Vs Kathara Coal Co. Ltd. and Others

Patna High Court · AIR 1969 Patna 235

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 2(14)Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 14, 14(5), 20Limitation Act, 1908 — Section 12