High Courts06 Jan 1968Allowed
Sayed Mohinuddin Vs Rishi Prasad
Patna High Court · (1968) 01 PAT CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,175 of 2,660
High Courts05 Jan 1968Allowed
Ruplal Dusadh Vs State of Bihar
Patna High Court · (1968) 16 BLJR 761 : (1968) 1 PLJR 465
Penal Code, 1860 (IPC) — Section 380, 457
High Courts05 Jan 1968
Commissioner of Estate Duty Vs S.M. Shareef
Patna High Court · (1968) 16 BLJR 994
Estate Duty Act, 1953 — Section 36, 40, 64, 7
High Courts04 Jan 1968
Commissioner of Income Tax Vs J.P. Gupta
Patna High Court · (1968) 16 BLJR 769 : (1968) 1 PLJR 272
Income Tax Act, 1922 — Section 24(2)(ii), 66(1)
High Courts03 Jan 1968Allowed
Jiwachha Lal Saraf Vs State of Bihar and The Superintendent of Police
Patna High Court · (1968) 01 PAT CK 0007
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7
High Courts22 Dec 1967
Ramnandan Pd. Vs Smt. Sushila Devi and Others
Patna High Court · (1967) 12 PAT CK 0006
Constitution of India, 1950 — Article 14, 19, 226, 227, 31Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 3, 5, 7, 7(1)(e), 7(e)Limitation Act, 1963 — Section 5
High Courts21 Dec 1967Dismissed
Bhartiya Hotel and Others Vs Union of India (UOI) and Another
Patna High Court · (1968) 16 BLJR 692
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 19, 226, 227
High Courts21 Dec 1967Dismissed
State of Bihar and Others Vs Shree Krishna Gyanoday Sugar Ltd. and Others
Patna High Court · AIR 1968 Patna 414
Civil Procedure Code, 1908 (CPC) — Section 113, 24Constitution of India, 1950 — Article 228
High Courts21 Dec 1967Dismissed
Bhartiya Hotel and Others Vs Union of India(UOI) and Another
Patna High Court · AIR 1968 Patna 476
Bihar Public Land Encroachment Act, 1956 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11, 115Constitution of India, 1950 — Article 14, 226, 227
High Courts21 Dec 1967
Lakshmi Narayan Advocate and Others Vs Mathura Gope and Others
Patna High Court · (1967) 12 PAT CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 438
High Courts19 Dec 1967
Madan Bari @ Madan Prasad Bari Vs State of Bihar and Others
Patna High Court · (1968) 16 BLJR 342 : (1968) 1 PLJR 52
Constitution of India, 1950 — Article 15, 226, 227
High Courts19 Dec 1967
Examiner of Local Accounts and Another Vs Sitaram Rungta
Patna High Court · (1968) 16 BLJR 530 : (1968) 1 PLJR 85
Constitution of India, 1950 — Article 244Government of India Act, 1935 — Section 92
High Courts14 Dec 1967
L.N. Keshari and Others Vs The Divisional Superintendent, Eastern Railway and Others Vidya Sagar Mishra Vs The Union of India and Others
Patna High Court · (1967) 12 PAT CK 0007
High Courts13 Dec 1967
Bibi Qoraisha and Another Vs Bandhu Mahton and Others
Patna High Court · (1968) 16 BLJR 387
Bihar Tenancy Act, 1885 — Section 29Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts13 Dec 1967Allowed
Union of India Vs The New India Sugar Mills Ltd.
Patna High Court · (1967) 12 PAT CK 0001
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 15, 72
High Courts08 Dec 1967Dismissed
Gorakh Singh Vs Tata Iron and Steel Co. Ltd. and Another
Patna High Court · (1968) 16 BLJR 710
Transfer of Property Act, 1882 — Section 54
High Courts05 Dec 1967
Naqavi (S.M.) Vs State of Bihar and Others
Patna High Court · (1969) 1 LLJ 671
Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 1967Dismissed
S.M. Naqavi Vs State of Bihar and Others
Patna High Court · (1968) 16 BLJR 266
Constitution of India, 1950 — Article 226, 227
High Courts27 Nov 1967Partly Allowed
Union of India (UOI) Vs Ramdas Oil Mills
Patna High Court · AIR 1968 Patna 352
Arbitration Act, 1940 — Section 16, 17, 20, 25, 29Civil Procedure Code, 1908 (CPC) — Section 34, 9Contract Act, 1872 — Section 73
High Courts22 Nov 1967Allowed
Tata Iron and Steel Co. Ltd. Vs Sultan Khan Kabuli and Others
Patna High Court · AIR 1968 Patna 297
Provincial Insolvency Act, 1920 — Section 28(2)