High Courts16 Apr 1968Dismissed
Bimal Kumar Sinha Vs State of Bihar and Others
Patna High Court · (1969) 17 BLJR 257
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,171 of 2,660
High Courts16 Apr 1968Dismissed
Bishwanath Gosain Vs Dulhin Lalmuni and Others
Patna High Court · AIR 1968 Patna 481
Evidence Act, 1872 — Section 114, 3, 35, 50, 60Succession Act, 1925 — Section 276
High Courts16 Apr 1968Allowed
Chintamani Saran Nath Sah Deo Vs Shayma Kumari Devi and Others
Patna High Court · (1968) 16 BLJR 991
Bihar Land Reforms Act, 1950 — Section 14Chotanagpur Tenancy Act, 1908 — Section 214(2), 60
High Courts15 Apr 1968
Commissioner of Income Tax Vs Uma Maheshwari through Shebait H. Barat
Patna High Court · AIR 1969 Patna 95
Income Tax Act, 1922 — Section 2(6AA), 41(1)
High Courts15 Apr 1968
COMMISSIONER OF Income Tax, BIHAR AND ORISSA Vs UMA MAHESHWARI THROUGH SHEBAIT H. BARAT.
Patna High Court · (1969) 71 ITR 614
Income Tax Act, 1961 — Section 14, 23, 256, 41, 60
High Courts11 Apr 1968Partly Allowed
Birla Singh and Others Vs Jaleshwar Singh and Others
Patna High Court · AIR 1968 Patna 496 : (1969) 17 BLJR 208 : (1968) 1 PLJR 443
Civil Procedure Code, 1908 (CPC) — Section 100, 101Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts10 Apr 1968Allowed
Huro Paswan and Others Vs Shib Sahay Paswan and Others
Patna High Court · (1968) 04 PAT CK 0008
High Courts08 Apr 1968
Eastern Manganese and Mineral, Ltd. Vs Industrial Tribunal (Central) and Others
Patna High Court · (1968) 2 LLJ 817 : (1968) 1 PLJR 416
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10A, 18, 36
High Courts08 Apr 1968Dismissed
Ram Ekbal Singh Yadav Vs Ghamandi Singh Yadav and Others
Patna High Court · (1968) 16 BLJR 409
High Courts08 Apr 1968Allowed
Employer in Relation to M/s Eastern Manganese and Mineral Ltd. Vs Presiding Officer, Industrial Tribunal (Central) and Others
Patna High Court · (1968) 2 LLJ 817 : (1968) 1 PLJR 416
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(d), 10A, 18(1), 36(1)
High Courts05 Apr 1968Allowed
Ramashankar Singh, Nalini Kant Choudhary and Madhurendrakishore Vs Principal, Darbhanga Medical College and Others
Patna High Court · (1968) 16 BLJR 829
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 19A, 33
High Courts05 Apr 1968Allowed
Rama Shankar Singh and Others Vs The Principal, Darbhanga Medical College and Others
Patna High Court · AIR 1969 Patna 11 : (1968) 1 PLJR 337
Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 19A, 19A(2)
High Courts05 Apr 1968
Sheikh Bashiruddin and Others Vs Dhani Mohammad and Another
Patna High Court · (1968) 16 BLJR 374
High Courts02 Apr 1968
Birendra Kumar Singh Vs State of Bihar and Others
Patna High Court · (1969) 1 LLJ 667 : (1968) 1 PLJR 98
Bihar Service Code, 1952 — Rule 14, 180(b), 43
High Courts02 Apr 1968Allowed
Shiv Dhari Mishra Vs Hanuman Singh
Patna High Court · (1968) 16 BLJR 924
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts29 Mar 1968Allowed
Abdul Rahim Khan Vs Union of India (UOI) and Others
Patna High Court · AIR 1968 Patna 433 : (1968) 1 PLJR 310
Contract Act, 1872 — Section 5, 6, 7Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(10)
High Courts28 Mar 1968
State of Bihar Vs Manager, Bettiah Court of Wards Estate Bettiah
Patna High Court · (1968) 03 PAT CK 0024
Land Acquisition Act, 1894 — Section 18, 25, 25(i), 3(d), 4(i)
High Courts28 Mar 1968Dismissed
Nunia Mahton and Others Vs Wazir Mahton and Others
Patna High Court · (1968) 03 PAT CK 0021
Court Fees Act, 1870 — Section 7(iv)(c)Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts27 Mar 1968Dismissed
Ram Prasad Singh and Others Vs Choudhary Sahu
Patna High Court · (1969) 17 BLJR 40
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 116
High Courts26 Mar 1968
Dharmraj Lal Vs Motilal Chand and Others
Patna High Court · (1968) 03 PAT CK 0025
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4