High Courts03 Jan 1967
COMMISSIONER OF WEALTH-TAX, BIHAR AND ORISSA Vs ROHTAS INDUSTRIES LTD.
Patna High Court · (1968) 67 ITR 283
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,184 of 2,660
High Courts02 Jan 1967Allowed
Awadh Narain Thakur Vs Bindeshwari Thakur and Others
Patna High Court · AIR 1969 Patna 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(2), Order 9 Rule 13, 141, 151
High Courts22 Dec 1966Dismissed
Central Bank of India Ltd. Vs Gaibi Das and Others
Patna High Court · AIR 1968 Patna 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, 47Limitation Act, 1908 — Article 127, 137, 166, 181
High Courts21 Dec 1966
The Commissioner of Commercial Taxes Vs Sharda Automobiles of Bhagalpur
Patna High Court · AIR 1967 Patna 390 : (1968) 1 PLJR 328 : (1968) 22 STC 137
Bihar Sales Tax Act, 1947 — Section 13(5), 14A, 15A, 2, 26(1)
High Courts21 Dec 1966Allowed
Sahdul Mian Jan Mohammad Mian Vs Union of India (UOI)
Patna High Court · AIR 1968 Patna 188
Civil Procedure Code, 1908 (CPC) — Section 115, 80
High Courts16 Dec 1966Dismissed
Sakhichand Sahu and Another Vs Ishwar Dayal Sahu and Others
Patna High Court · AIR 1967 Patna 351 : (1967) CriLJ 1555
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 438, 439Limitation Act, 1963 — Article 131, 14, 5
High Courts13 Dec 1966Dismissed
Indian Mica and Micanite Industries Ltd. Vs Union of India(UOI) and Another
Patna High Court · AIR 1967 Patna 369 : (1969) 1 LLJ 436
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 19A, 5, 5(2), 7A
High Courts09 Dec 1966
Pancham Singh Vs The State
Patna High Court · AIR 1967 Patna 416 : (1967) CriLJ 1677
Criminal Law (Amendment) Act, 1952 — Section 10, 8(1)Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 157(1), 159, 173Penal Code, 1860 (IPC) — Section 161
High Courts07 Dec 1966Allowed
Jaikant Jha Vs Bishwanath Jha and Others
Patna High Court · AIR 1968 Patna 87
Bihar Panchayat Election Rules, 1959 — Rule 72, 74, 75, 79(2)Representation of the People Act, 1951 — Section 90
High Courts07 Dec 1966Allowed
Tata Iron and Steel Co. Ltd. Vs Union of India (UOI) and Others
Patna High Court · AIR 1967 Patna 377
Constitution of India, 1950 — Article 226
High Courts07 Dec 1966Allowed
Mt. Dukho Devi and Others Vs Uchit Lall Mandal and Others
Patna High Court · AIR 1967 Patna 434 : (1968) 1 PLJR 1
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(2), 16(3)
High Courts06 Dec 1966
Deonarain Rai and Others Vs State of Bihar
Patna High Court · (1968) CriLJ 266
Penal Code, 1860 (IPC) — Section 143, 147, 148, 279, 323
High Courts02 Dec 1966
Kamalapati Ram and Co. and Others Vs Workmen in Mica Industry and Others
Patna High Court · (1968) 1 LLJ 702
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 11
High Courts02 Dec 1966Allowed
Union of India(UOI) Vs Ram Kumar Agarwala and Another
Patna High Court · AIR 1967 Patna 447
Railways Act, 1890 — Section 74A, 74C(1), 74C(2), 74C(3)
High Courts30 Nov 1966Dismissed
Basistha Narain Chaudhary Vs Commissioner of Income Tax and Others
Patna High Court · AIR 1968 Patna 113
Constitution of India, 1950 — Article 226, 309, 311
High Courts30 Nov 1966Allowed
Ganesh Mahton Vs Rukmini Devi and Others
Patna High Court · AIR 1967 Patna 428
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts29 Nov 1966Allowed
Nagina Ahir Vs The State
Patna High Court · AIR 1967 Patna 300 : (1967) CriLJ 1181
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts29 Nov 1966
Tara Pado Mazumdar Vs The State
Patna High Court · (1967) CriLJ 1442
Penal Code, 1860 (IPC) — Section 409
High Courts28 Nov 1966Allowed
M. Abul Kalam Vs Bibi Sakina Khatoon
Patna High Court · AIR 1967 Patna 366
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 9Limitation Act, 1908 — Article 163, 5Limitation Act, 1963 — Article 122, 5
High Courts28 Nov 1966Allowed
Jumrati Mian Vs Bisheshwar Prasad Vishwakarma and Others
Patna High Court · AIR 1967 Patna 361 : (1967) CriLJ 1562
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203