High Courts27 Nov 1964
Gulabchand Jain Vs Jhauri Mal and Others
Patna High Court · AIR 1965 Patna 500
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10Limitation Act, 1908 — Section 5Limitation Act, 1963 — Article 122, 168, 30
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,203 of 2,660
High Courts26 Nov 1964Allowed
Sukhdeo Dubey and Another Vs Ram Prasad Dubey and Others
Patna High Court · AIR 1965 Patna 192
Civil Procedure Code, 1908 (CPC) — Section 100, 101Registration Act, 1908 — Section 17(1), 17(2), 40
High Courts26 Nov 1964Dismissed
Ramchandra Sahu Vs Sm. Safeli Ghose and Others
Patna High Court · AIR 1965 Patna 317
Succession Act, 1925 — Section 254
High Courts24 Nov 1964Allowed
Sheogulam Sah Vs Thitar Gope and Others
Patna High Court · AIR 1965 Patna 259
Bihar Tenancy Act, 1885 — Section 17Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 16Limitation Act, 1908 — Section 12, 7, 8, 9
High Courts23 Nov 1964Dismissed
Sumangli Devi Vs State of Bihar and Others
Patna High Court · AIR 1965 Patna 220
Bihar Panchayat Election Rules, 1959 — Rule 10, 12, 14, 16, 18Bihar Panchayat Raj Act, 1947 — Section 4Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18
High Courts23 Nov 1964
Tirbeni Prasad Rungta Vs State of Bihar and Others
Patna High Court · AIR 1965 Patna 274
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 6Mines and Minerals (Development and Regulation) Act, 1957 — Section 16, 16(2)Mines and Minerals (Regulation and Development) Act, 1948 — Section 29, 7
High Courts20 Nov 1964Partly Allowed
Thakur Prasad Gupta and Others Vs State of Bihar and Another
Patna High Court · AIR 1965 Patna 267
Bihar Agricultural Produce Markets Act, 1960 — Section 15, 18, 27, 4Bihar Agricultural Produce Markets Rules, 1975 — Rule 61, 71Constitution of India, 1950 — Article 19(1)
High Courts20 Nov 1964Dismissed
Gurdit Singh Vs Tata Iron and Steel Co. Ltd.
Patna High Court · AIR 1965 Patna 311
Chotanagpur Tenancy Act, 1908 — Section 139(4)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, 100, 9Evidence Act, 1872 — Section 115
High Courts19 Nov 1964
Bajeshwar Singh Vs Ram Bahadur Singh and Others
Patna High Court · (1965) CriLJ 837
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 109, 465, 471, 485
High Courts19 Nov 1964Partly Allowed
Brahmdeo Narain Singh Vs Members of the Notified Area Committee
Patna High Court · AIR 1965 Patna 179
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 108
High Courts18 Nov 1964
Nawal Kishore Prasad and Others Vs Jamuna Dubey and Others
Patna High Court · AIR 1965 Patna 368 : (1965) CriLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A
High Courts13 Nov 1964Allowed
Lakhi Prasad Agarwal and Another Vs The State of Bihar and Others
Patna High Court · AIR 1965 Patna 142
Motor Vehicles Act, 1939 — Section 47(3), 48, 57(3), 57(5), 64
High Courts07 Nov 1964Dismissed
Mahabir Beldar Vs The State
Patna High Court · AIR 1965 Patna 178 : (1965) CriLJ 582
Criminal Procedure Code, 1898 (CrPC) — Section 430, 561A, 869, 897(1)
High Courts04 Nov 1964Dismissed
Sagarmal Choudhury Vs Union of India(UOI)
Patna High Court · AIR 1965 Patna 316
Railways Act, 1890 — Section 75
High Courts02 Nov 1964Allowed
Jamshedpur Notified Area Committee Vs C.L. Mahton
Patna High Court · AIR 1965 Patna 176 : (1965) CriLJ 580
Bihar Prevention of Food Adulteration Rules, 1955 — Rule 50Prevention of Food Adulteration Act, 1954 — Section 16, 24, 24(2), 7
High Courts02 Nov 1964Allowed
Jamshedpur Notified Area Committee Vs Chhaggan Lal
Patna High Court · AIR 1965 Patna 177 : (1965) CriLJ 581
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts30 Oct 1964Allowed
Khas Karanpura Colliery Ltd. Vs The Union of India(UOI)
Patna High Court · AIR 1965 Patna 305
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4(1), 4(4)
High Courts29 Oct 1964
Ramchandra Ram Vs The Chairman, Rajgir Notified Area Committee and Others
Patna High Court · AIR 1965 Patna 174
Bihar and Orissa Municipal Act, 1922 — Section 389Constitution of India, 1950 — Article 166Evidence Act, 1872 — Section 93
High Courts09 Oct 1964Dismissed
Jaggernath Singh Vs Narayan Sarogi
Patna High Court · AIR 1965 Patna 300
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 41 Rule 1, Order 41 Rule 2, 100Evidence Act, 1872 — Section 115Interest Act, 1839 — Section 1
High Courts07 Oct 1964Allowed
Goswami Garibanand Das and Another Vs Manu Lal and Others
Patna High Court · AIR 1965 Patna 202