High Courts02 Nov 1966Allowed
Kamesar Singh and Another Vs Hanuman Prasad and Others
Patna High Court · AIR 1968 Patna 184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 60, Order 21 Rule 61
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,186 of 2,660
High Courts02 Nov 1966Dismissed
Tata Iron and Steel Co. Ltd. Vs Sri Latu Tury and Others
Patna High Court · (1968) 16 BLJR 766
Industrial Disputes Act, 1947 — Section 33
High Courts02 Nov 1966Allowed
The State of Bihar and Another Vs Choubey Gopal Saran Sharma and Others
Patna High Court · AIR 1967 Patna 295
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 6 Rule 15, Order 6 Rule 15(1)
High Courts01 Nov 1966Dismissed
Bharat Ram Vs The Union of India (UOI) and Others
Patna High Court · AIR 1967 Patna 347 : (1967) 2 LLJ 668
Central Civil Services (Conduct) Rules, 1955 — Rule 15, 3Constitution of India, 1950 — Article 226, 309, 311(2)
High Courts01 Nov 1966Dismissed
Pitambar Mallik and Another Vs Ramchandra Prasad and Others
Patna High Court · AIR 1968 Patna 320
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5
High Courts01 Nov 1966Partly Allowed
Baij Nath Kedia and Another Vs State of Bihar and Others
Patna High Court · AIR 1968 Patna 50
Bihar Land Reforms Act, 1950 — Section 10(1), 10(2)Bihar Minor Mineral Concession Rules, 1964 — Rule 19, 20, 20(2)Constitution of India, 1950 — Article 245
High Courts01 Nov 1966Dismissed
Nandalal Sinha Vs The District Magistrate and Others
Patna High Court · AIR 1967 Patna 334
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 11(2)Constitution of India, 1950 — Article 19(1)
High Courts14 Oct 1966
Maharaja Chintamani Saran Nath Sah Deo Vs Tikait Pratap Chandra Nath Sah Deo
Patna High Court · AIR 1969 Patna 1
Bihar Land Reforms Act, 1950 — Section 14, 4Chotanagpur Tenancy Act, 1908 — Section 60
High Courts14 Oct 1966Allowed
Employers in relation to Bejdih Colliery of Equitable Coal Co. Ltd. Vs Madan Chattoraj and Others
Patna High Court · AIR 1967 Patna 435 : (1968) 16 FLR 115 : (1967) 1 LLJ 589
Industrial Disputes Act, 1947 — Section 15, 9AIndustrial Employment (Standing Orders) Act, 1946 — Section 13A
High Courts14 Oct 1966Allowed
Bihar State Road Transport Corporation Vs Orang Bahadur and Another
Patna High Court · AIR 1968 Patna 200 : (1967) 1 LLJ 597
Bihar Shops and Establishments Act, 1953 — Section 2(16), 2(6), 26(2)Motor Transport Workers Act, 1961 — Section 2
High Courts14 Oct 1966Dismissed
Jetmull Bhojraj Vs The State of Bihar and Others
Patna High Court · AIR 1967 Patna 287
Bihar Private Forest Act, 1947 — Section 14, 21, 30Evidence Act, 1872 — Section 18, 31Forest Act, 1927 — Section 29
High Courts14 Oct 1966
Kamla Prasad Singh Vs The State
Patna High Court · (1967) CriLJ 1171
Penal Code, 1860 (IPC) — Section 205, 419, 420
High Courts13 Oct 1966Allowed
Bhuri Bai and Another Vs Manoharlal Ganeriwalla and Others
Patna High Court · AIR 1967 Patna 323
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts13 Oct 1966
Chandrabhanu Singh Vs Hardeo Singh and Others
Patna High Court · AIR 1967 Patna 345
Constitution of India, 1950 — Article 227
High Courts12 Oct 1966
Giarsilal Vs The State of Bihar
Patna High Court · (1967) CriLJ 1439
Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Oct 1966Dismissed
The Vanguard Insurance Co. Ltd. Vs Foolchand Mandal and Others
Patna High Court · AIR 1967 Patna 342
Motor Vehicles Act, 1939 — Section 110B, 96(1), 96(2)
High Courts11 Oct 1966Allowed
Mani Devi and Others Vs Ram Prasad and Others
Patna High Court · AIR 1968 Patna 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 95, 47Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134, 3, 30, 31
High Courts11 Oct 1966Dismissed
Dhananjai Singh Vs The State of Bihar and Another
Patna High Court · AIR 1967 Patna 404
Constitution of India, 1950 — Article 311(2)
High Courts11 Oct 1966Partly Allowed
Enamul Haque Vs Bibi Taimunissa
Patna High Court · AIR 1967 Patna 344 : (1967) CriLJ 1364
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(2)
High Courts11 Oct 1966Allowed
Banarsi Sonar and Others Vs Mt. Marcchia and Others
Patna High Court · AIR 1967 Patna 340
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Hindu Succession Act, 1956 — Section 14