COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,173 of 2,660

High Courts28 Feb 1968

Bhaiya Ramanuj Pratap Deo Vs Lalu Maheshanuj Pratap Deo @ Nila Bacha and Others

Patna High Court · (1968) 16 BLJR 906 : (1968) 1 PLJR 363

Hindu Succession Act, 1956 — Section 4, 5Limitation Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 123

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High Courts28 Feb 1968Allowed

Smt. Chandrawati Devi and Others Vs Rameshwar Kaviraj and Others

Patna High Court · AIR 1968 Patna 422 : (1968) 1 PLJR 449

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 7, 91Penal Code, 1860 (IPC) — Section 268

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High Courts28 Feb 1968

Lakshmi Kant Jha Vs Commissioner of Wealth Tax

Patna High Court · AIR 1968 Patna 374 : (1968) 69 ITR 545 : (1968) 1 PLJR 274

Wealth Tax Act, 1957 — Section 2, 5(1), 7(1)

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High Courts28 Feb 1968Partly Allowed

Bhaiya Ramanuj Pratap Deo Vs Lalu Maheshanuj Pratap Deo and Others

Patna High Court · AIR 1968 Patna 463

Limitation Act, 1963 — Article 64, 65

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High Courts28 Feb 1968Dismissed

Ramjee Singh Vs The Divisional Superintendent, Eastern Railway and Another

Patna High Court · (1968) 02 PAT CK 0002

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High Courts16 Feb 1968Allowed

Jai Mangal Singh Vs Dharamnath Singh and Others

Patna High Court · (1968) 16 BLJR 893 : (1968) 1 PLJR 333

Limitation Act, 1963 — Article 116

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High Courts15 Feb 1968Dismissed

Radhey Shyam Kalwalia Vs The State

Patna High Court · (1968) 16 BLJR 890 : (1968) 1 PLJR 325

Essential Commodities Act, 1955 — Section 7

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High Courts15 Feb 1968Allowed

Saraswati Devi Vs Binapani Mahatani and Others

Patna High Court · (1968) ACJ 219 : AIR 1968 Patna 344 : (1998) 16 BLJR 332 : (1968) 17 FLR 187 : (1968) 2 LLJ 811

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts14 Feb 1968Allowed

Commissioners, Buxar Municipality Vs Kailash Prasad

Patna High Court · (1968) 16 BLJR 957 : (1968) 1 PLJR 612

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts14 Feb 1968Allowed

Suggi Bind and Another Vs The State

Patna High Court · (1968) CriLJ 1197 : (1968) 1 PLJR 224

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Penal Code, 1860 (IPC) — Section 380, 457

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High Courts14 Feb 1968Dismissed

Bijli Sahu and Others Vs Bahadur Mahton and Others

Patna High Court · (1968) 16 BLJR 281

Registration Act, 1908 — Section 47, 75

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High Courts14 Feb 1968Allowed

Suggi Bind and Gajadhar Bind Vs State

Patna High Court · AIR 1968 Patna 382 : (1968) 16 BLJR 771

Penal Code, 1860 (IPC) — Section 380, 457

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High Courts09 Feb 1968Dismissed

Ram Pravesh Prasad and 4 Others Vs Kailash Singh and 10 Others

Patna High Court · (1968) 02 PAT CK 0001

Bihar and Orissa General Clauses Act, 1917 — Section 24Constitution of India, 1950 — Article 226, 227

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High Courts08 Feb 1968Allowed

Mohammad Yusuf Vs Union of India (UOI)

Patna High Court · AIR 1968 Patna 390 : (1968) 1 PLJR 301

Railways Act, 1890 — Section 55, 56, 72Tariff Rules — Rule 31(2)

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High Courts07 Feb 1968

The State of Bihar Vs Vijoy Kumar Singh, Jadunandan Jha and Hirday Narain Singh

Patna High Court · (1968) 02 PAT CK 0022

Criminal Procedure Code, 1898 (CrPC) — Section 245Shops and Establishment Rules — Rule 3Shops and Establishments Act — Section 6

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High Courts07 Feb 1968

Firm Bhudarmal Chandi Prasad Vs State of Bihar

Patna High Court · (1969) PLJR 432

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33Limitation Act, 1963 — Section 18, 3

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High Courts01 Feb 1968Dismissed

Babu Sheonandan Lall Vs Ramprit Bhagat and Another

Patna High Court · (1968) 16 BLJR 643

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A

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High Courts01 Feb 1968Dismissed

Indu Sekhar Agarwal and Others Vs Phulo Devi and Others

Patna High Court · (1968) 16 BLJR 268

Civil Procedure Code, 1908 (CPC) — Section 151, 94Specific Relief Act, 1963 — Section 37, 41

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High Courts29 Jan 1968Dismissed

Ramashray Singh Vs Mt. Tarabati Kuer and Others

Patna High Court · (1968) ACJ 165 : AIR 1968 Patna 367 : (1968) 16 BLJR 171

Limitation Act, 1963 — Section 22(1)Motor Vehicles Act, 1939 — Section 110A(1), 110A(3), 110B, 110D(1)

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High Courts29 Jan 1968Allowed

Siya Sharan Sinha and Others Vs State of Bihar and Others

Patna High Court · AIR 1969 Patna 88 : (1969) 17 BLJR 17 : (1968) 1 PLJR 258

Bihar and Orissa Municipal Act, 1922 — Section 390A, 4, 4(1), 4(2), 5

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