COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,188 of 2,660

High Courts22 Sept 1966Allowed

Maksundan Ram Vs Kamla Prasad and Others

Patna High Court · AIR 1967 Patna 305

Bihar Panchayat Election Rules, 1959 — Rule 82, 86, 87Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 92

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High Courts21 Sept 1966Partly Allowed

G.S. Dugal and Co. (Private) Ltd. Vs Labour Inspector (Central)

Patna High Court · AIR 1968 Patna 90

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 8Minimum Wages Act, 1948 — Section 12, 20(1), 20(2), 20(3), 22

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High Courts21 Sept 1966Allowed

Badri Ram Didwania Vs The State of Bihar

Patna High Court · AIR 1967 Patna 283 : (1967) CriLJ 1179

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 411

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High Courts20 Sept 1966Dismissed

General Manager, B.B. Light Railway Vs Municipal Commrs. of Bihar

Patna High Court · AIR 1968 Patna 59

Railways Act, 1890 — Section 135(1), 146, 3(1)

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High Courts19 Sept 1966Allowed

Some Valley Portland Cement Co. Ltd. (Lime Stone Quarries) Vs The Union of India(UOI) and Others

Patna High Court · AIR 1967 Patna 315 : (1968) 1 LLJ 525

Constitution of India, 1950 — Article 141, 226Payment of Bonus Act, 1965 — Section 10, 33

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High Courts19 Sept 1966Dismissed

Bhutka Gope and Others Vs Anuplal Sah

Patna High Court · AIR 1968 Patna 62 : (1968) CriLJ 212

Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252

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High Courts15 Sept 1966Allowed

Umashankar Prasad Singh Vs Smt. Radha Devi and Others

Patna High Court · AIR 1967 Patna 220

Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 17Penal Code, 1860 (IPC) — Section 494, 495

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High Courts14 Sept 1966Allowed

Bhana Knap Mica Mining Co. Vs Baidyanath Daruka

Patna High Court · AIR 1967 Patna 338

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 101, 2(2), 96

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High Courts13 Sept 1966Allowed

Sahdev Mandal and Others Vs Honga Murmu and Others

Patna High Court · AIR 1967 Patna 223 : (1967) CriLJ 907

Criminal Procedure Code, 1898 (CrPC) — Section 145, 438, 439Limitation Act, 1963 — Article 131

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High Courts13 Sept 1966Allowed

Bihar Subai Sunni Majlis-ae-Awaqaf and Another Vs Abdul Sattar Ghani and Others

Patna High Court · AIR 1967 Patna 298

Bihar Wakf Act, 1947 — Section 47

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High Courts13 Sept 1966

Jokhan Jha Vs Ram Saran Jha and Others

Patna High Court · (1967) CriLJ 1444

Penal Code, 1860 (IPC) — Section 147, 323, 325, 380, 395

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High Courts12 Sept 1966Allowed

Commissioner of Sasaram Municipality Vs Ram Sarup Pandey

Patna High Court · AIR 1967 Patna 216

Bihar and Orissa Municipal Act, 1922 — Section 105, 106, 107, 113, 116

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High Courts10 Sept 1966Allowed

Mt. Sakalbaso Kuer Vs Brijendra Singh and Others

Patna High Court · AIR 1967 Patna 243

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 30, 53

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High Courts10 Sept 1966

Sheodayal Singh Vs Mustak Ahmad

Patna High Court · (1968) CriLJ 127

Penal Code, 1860 (IPC) — Section 323, 500, 504

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High Courts09 Sept 1966Allowed

In Re: Monghyr Electric Supply Co. Ltd. (in liquidation)

Patna High Court · AIR 1968 Patna 166 : (1967) 37 CompCas 84

Arbitration Act, 1940 — Section 2, 20Civil Procedure Code, 1908 (CPC) — Section 48Companies Act, 1956 — Section 446

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High Courts06 Sept 1966Allowed

Ramchandra Tewary Vs Gajadhar Das and Others

Patna High Court · AIR 1967 Patna 276

Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 35, 36

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High Courts01 Sept 1966Dismissed

Babu Lal Sao and Others Vs Sri Niwas Bajpai

Patna High Court · AIR 1967 Patna 253 : (1967) CriLJ 1040

Criminal Procedure Code, 1898 (CrPC) — Section 32Penal Code, 1860 (IPC) — Section 379

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High Courts31 Aug 1966Dismissed

Kamini Devi and Another Vs Chairman of Buxar Municipality and Another

Patna High Court · AIR 1967 Patna 96

Bihar and Orissa Municipal Act, 1922 — Section 107(1), 107(2), 107(3), 116, 117

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High Courts31 Aug 1966Dismissed

Subodh Gopal Bose Vs Mines Tribunal and Another

Patna High Court · AIR 1967 Patna 257

Bihar Land Reforms Act, 1950 — Section 12, 12(1), 12(2), 35, 9(1)

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High Courts25 Aug 1966Allowed

Jamuna Hazra Vs Adya Singh and Another

Patna High Court · AIR 1967 Patna 122 : (1967) CriLJ 508

Criminal Procedure Code, 1898 (CrPC) — Section 202(2A), 203, 476, 476B

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