High Courts29 Apr 1965Dismissed
Manindra Nath Chatterjee Vs Mahraj Kumar Sudhansu Kant Acharya
Patna High Court · AIR 1965 Patna 424
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 43 Rule 1
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,199 of 2,660
High Courts29 Apr 1965Dismissed
Ghulam Sarwar Vs State of Bihar and Others
Patna High Court · AIR 1966 Patna 82 : (1966) CriLJ 281
Constitution of India, 1950 — Article 226, 352(1)Defence of India Act, 1962 — Section 3(2)Defence of India Rules, 1962 — Rule 35(6), 35(7), 45(1)
High Courts28 Apr 1965
Nandkumar Tewari and Another Vs Ali Hasan and Others
Patna High Court · AIR 1966 Patna 127 : (1966) 2 LLJ 124
Constitution of India, 1950 — Article 226
High Courts28 Apr 1965Allowed
Harnandan Thakur Vs State of Bihar
Patna High Court · AIR 1966 Patna 141 : (1966) CriLJ 575
Penal Code, 1860 (IPC) — Section 425, 429
High Courts28 Apr 1965
State Vs Banaila Dome
Patna High Court · (1965) CriLJ 839
Penal Code, 1860 (IPC) — Section 395, 397
High Courts27 Apr 1965
Alakh Singh and Others Vs State of Bihar
Patna High Court · (1965) CriLJ 832
Criminal Procedure Code, 1898 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 323, 452
High Courts27 Apr 1965Dismissed
Bala Prasad Agiwai Vs The Union of India (UOI)
Patna High Court · AIR 1965 Patna 408
Railways Act, 1890 — Section 72
High Courts27 Apr 1965Allowed
Udai Bhan Singh Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 415
Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 6Bihar Panchayat Raj Act, 1948 — Section 79, 79(1)
High Courts26 Apr 1965Partly Allowed
Laddu Mal and Others Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 491
Bihar Minor Mineral Concession Rules, 1964 — Rule 2, 20, 25, 26, 27Constitution of India, 1950 — Article 265, 366, 366(28)Mineral Concession Rules, 1949 — Rule 4
High Courts22 Apr 1965Dismissed
Bibi Abeda Khatoon and Another Vs Assistant Custodian of Evacuee Property and Another
Patna High Court · AIR 1966 Patna 29
Administration of Evacuee Property Act, 1950 — Section 2, 28, 46, 7(1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 Apr 1965Dismissed
Smt. Indumati Devi Vs Thag Raut
Patna High Court · AIR 1965 Patna 406
Bihar Tenancy Act, 1885 — Section 181, 4, 4(3), 48C
High Courts17 Apr 1965Allowed
Tata Iron and Steel Co. Ltd. Vs Abdul Wahab
Patna High Court · AIR 1966 Patna 458
Evidence Act, 1872 — Section 35
High Courts15 Apr 1965
Smt. Lakshmi Devi and Others Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 400
Land Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 5A, 6
High Courts14 Apr 1965Dismissed
Rambadan Pd. Singh Vs Parasnath Choubey and Others
Patna High Court · AIR 1965 Patna 404
Transfer of Property Act, 1882 — Section 55(6)
High Courts14 Apr 1965Allowed
Jugal Kishore Bhagar Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 397
Land Acquisition Act, 1894 — Section 5A
High Courts12 Apr 1965Allowed
Sheodayal Bharatia Vs Daluram Agarwalla
Patna High Court · AIR 1965 Patna 413
Transfer of Property Act, 1882 — Section 105, 108
High Courts07 Apr 1965Allowed
Bhutkun Jha and Another Vs Vice-Chancellor and Others
Patna High Court · AIR 1965 Patna 417
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 14, 21
High Courts01 Apr 1965Partly Allowed
South Bihar Sugar Mills Ltd. Vs Maharaj Prasad Singh and Others
Patna High Court · AIR 1966 Patna 75
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Transfer of Property Act, 1882 — Section 100, 41
High Courts31 Mar 1965Allowed
Tarak Nath Ghosh Vs The Government of India, Ministry of Home Affairs and Others
Patna High Court · AIR 1967 Patna 81 : (1968) 1 LLJ 376
All India Services (Discipline and Appeal) Rules, 1955 — Rule 7, 7(1)Constitution of India, 1950 — Article 309, 310, 310(1), 311(1), 311(2)
High Courts31 Mar 1965Allowed
Jagdish Prasad Verma Vs The State
Patna High Court · AIR 1966 Patna 15 : (1966) CriLJ 50 : (1966) 1 LLJ 171
Criminal Law (Amendment) Act, 1952 — Section 8(1)Criminal Procedure Code, 1898 (CrPC) — Section 100, 190(1)Prevention of Corruption Act, 1947 — Section 5(2), 5A, 6, 6(1)