High Courts29 Jul 1964Dismissed
Nageshwar Prasad Singh Vs Smt. Sona Devi
Patna High Court · AIR 1965 Patna 273
Limitation Act, 1908 — Article 182(7)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,206 of 2,660
High Courts28 Jul 1964
Bhikhraj Jaipuria Vs State of Bihar
Patna High Court · AIR 1964 Patna 555
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175, 175(3)
High Courts25 Jul 1964Allowed
H. Krishna Murthy Vs Jagarnath Singh
Patna High Court · AIR 1965 Patna 76 : (1965) CriLJ 194
Electricity Act, 1910 — Section 39, 44Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 378, 379
High Courts24 Jul 1964
State of Bihar Vs S.K. Mehta and Others
Patna High Court · (1966) CriLJ 343
Civil Procedure Code, 1908 (CPC) — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 202, 417, 419Evidence Act, 1872 — Section 76
High Courts20 Jul 1964
Krishnadeo Prasad Vs Mt. Budhni
Patna High Court · AIR 1965 Patna 1 : (1965) CriLJ 58
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204
High Courts17 Jul 1964Allowed
Chandrabali Vs Chief Mining Engineer, Tata Iron and Steel Co. Ltd. and Others
Patna High Court · AIR 1965 Patna 19 : (1965) 11 FLR 322 : (1965) 2 LLJ 214
Industrial Disputes Act, 1947 — Section 11, 2
High Courts17 Jul 1964Allowed
Sarju Singh Vs Mahendra Pratap Singh
Patna High Court · AIR 1964 Patna 561 : (1964) CriLJ 711
Criminal Procedure Code, 1898 (CrPC) — Section 162, 439Evidence Act, 1872 — Section 5
High Courts16 Jul 1964
Ram Ishwar Singh Vs Rambachan Singh
Patna High Court · AIR 1965 Patna 17 : (1965) CriLJ 64
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts10 Jul 1964Dismissed
Jibachh Shah Vs The State
Patna High Court · AIR 1965 Patna 331 : (1965) CriLJ 235
Criminal Procedure Code, 1898 (CrPC) — Section 312APenal Code, 1860 (IPC) — Section 178
High Courts08 Jul 1964Dismissed
Chandrama Rai and Others Vs Harbans Rai and Others
Patna High Court · AIR 1965 Patna 21 : (1965) CriLJ 65
Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(3), 559(1)
High Courts07 Jul 1964
Sardar Amar Singh Vs K.S. Badalia
Patna High Court · (1965) CriLJ 693
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 342, 417Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 182, 211, 406, 420, 471
High Courts03 Jul 1964Dismissed
Naina Sah and Another Vs Ramrup Sah and Others
Patna High Court · AIR 1965 Patna 104 : (1965) CriLJ 328
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts03 Jul 1964
Gaju Pahan Vs Rijhu Teli and Others
Patna High Court · (1966) CriLJ 339
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Jun 1964
Man Mohan Deo Vs Sm. Shailbala Roy and Others
Patna High Court · AIR 1965 Patna 277
Representation of the People Act, 1951 — Section 36(2)
High Courts15 May 1964Dismissed
Hindustan Steel Ltd. Vs Ingeniurs and Contractors
Patna High Court · AIR 1964 Patna 468
Arbitration Act, 1940 — Section 20(4)
High Courts15 May 1964Allowed
Krishna Jee and Another Vs Rajeshwar Misra and Others
Patna High Court · AIR 1964 Patna 474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1
High Courts14 May 1964Allowed
Patna Municipal Corporation Vs Dularchand Sao
Patna High Court · AIR 1964 Patna 565 : (1964) CriLJ 715
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10, 10(5), 10(7), 2
High Courts14 May 1964Dismissed
Ram Prasad Choudhary and Others Vs Mst. Fulia and Others
Patna High Court · AIR 1964 Patna 508
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts08 May 1964
State of Bihar Vs Hari Mishra and Another
Patna High Court · AIR 1965 Patna 411 : (1965) CriLJ 527
Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 435
High Courts07 May 1964Allowed
Thakur Tanti Vs The State
Patna High Court · AIR 1964 Patna 493 : (1964) CriLJ 571
Criminal Procedure Code, 1898 (CrPC) — Section 165(1), 165(3), 165(5)Penal Code, 1860 (IPC) — Section 323, 332, 353, 96, 97