High Courts20 Jul 1967Allowed
Balkishun Singh and Others Vs Choudhary Deosaran Singh @ Deosaran Singh and Others
Patna High Court · (1968) 16 BLJR 489
Bihar Tenancy Act, 1885 — Section 21A
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,180 of 2,660
High Courts19 Jul 1967Dismissed
Sitaram Sahu Vs The State
Patna High Court · AIR 1968 Patna 45 : (1968) 16 BLJR 235 : (1968) CriLJ 78
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts18 Jul 1967
Mahabir Singh and Others Vs Commissioner of Arrah Municipality and Others
Patna High Court · (1968) 16 BLJR 73
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Jul 1967Allowed
Jogendra Missir Vs Ramnandan Singh
Patna High Court · AIR 1968 Patna 218
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts17 Jul 1967Allowed
Ram Parikha Rai and Another Vs Sheo Pujan Rai
Patna High Court · AIR 1968 Patna 209
Succession Act, 1925 — Section 263, 290, 291
High Courts14 Jul 1967Dismissed
Jharkhand Mines and Industries Ltd. and Another Vs Nand Kishore Prasad and Others
Patna High Court · AIR 1969 Patna 228
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 10, Order 21 Rule 22, Order 22 Rule 10, Order 6 Rule 17
High Courts12 Jul 1967Dismissed
Union of India (UOI) Vs Gauri Shanker Badri Narain
Patna High Court · (1968) 16 BLJR 568
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts11 Jul 1967Allowed
Subai Shia Majlise Auqaf Vs Savitri Devi
Patna High Court · (1968) 16 BLJR 583
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Jul 1967Dismissed
The Management of Bararee Coke Plant Vs Their Workmen and Another
Patna High Court · AIR 1968 Patna 133
Constitution of India, 1950 — Article 258(1), 73Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 39, 7
High Courts07 Jul 1967Allowed
Ranchore Prasad Narain Singh and Another Vs Bibi Tahzibunisa
Patna High Court · (1968) 16 BLJR 413
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts06 Jul 1967Dismissed
Gaya Cotton and Jute Mills Ltd. Vs Bihar State Electricity Board and Another
Patna High Court · (1968) 16 BLJR 559
Arbitration Act, 1940 — Section 34
High Courts05 Jul 1967
General Manager, Champaran Sugar Company Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Patna High Court · (1968) 16 BLJR 525
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 36
High Courts05 Jul 1967
Bachu Singh and Others Vs Bilaso Kuer and Others
Patna High Court · (1968) 16 BLJR 515
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts05 Jul 1967Allowed
Union of India(UOI) Vs Hari Nagar Sugar Mills Ltd.
Patna High Court · AIR 1968 Patna 146 : (1968) 16 BLJR 574
Limitation Act, 1908 — Article 62 , 62, 19Railways Act, 1890 — Section 140, 77, 78B
High Courts03 Jul 1967Dismissed
Sheoratan Kurmi and after his death Akhji Devi and Others Vs Kalicharan Ram and Others
Patna High Court · AIR 1968 Patna 270
Civil Procedure Code, 1908 (CPC) — Section 11, 144
High Courts28 Jun 1967Allowed
Dukhia Ganju Vs Ramchandra Prasad
Patna High Court · AIR 1968 Patna 271
Chotanagpur Tenancy Act, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts27 Jun 1967Dismissed
Gokhul Singh and Others Vs Ramsewak Singh and Another
Patna High Court · AIR 1968 Patna 128
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 58, Order 21 Rule 90, 115, 47Succession Act, 1925 — Section 214(1)
High Courts26 Jun 1967
Indramani Devi and Another Vs Radheshyam Kejriwal and Another
Patna High Court · (1968) 16 BLJR 349
Bihar Sales Tax Act, 1959 — Section 45, 45(3)
High Courts12 May 1967Allowed
Ramchander Mistry Vs The State
Patna High Court · AIR 1968 Patna 122 : (1968) 16 BLJR 314 : (1968) CriLJ 365
Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 476, 476B
High Courts12 May 1967Partly Allowed
Brij Bihari Prasad and Others Vs Bir Bahadur Rai
Patna High Court · AIR 1968 Patna 203 : (1968) 16 BLJR 619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 34Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18