High Courts28 Aug 1963Allowed
Ram Dayal Mahton and Others Vs Jagarnath Sahay and Others
Patna High Court · AIR 1964 Patna 79
Civil Procedure Code, 1908 (CPC) — Section 17
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,213 of 2,660
High Courts27 Aug 1963Partly Allowed
Gulab Chand and Others Vs Sheo Karan Lall Seth and Others
Patna High Court · AIR 1964 Patna 45
Evidence Act, 1872 — Section 65, 74, 76, 77Hindu Adoptions and Maintenance Act, 1956 — Section 22Hindu Succession Act, 1956 — Section 14
High Courts26 Aug 1963Allowed
Ram Nath Mandal and Others Vs Jojan Mandal and Others
Patna High Court · AIR 1964 Patna 1
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 117
High Courts22 Aug 1963Dismissed
State of Bihar Vs Anant Singh and Others
Patna High Court · AIR 1964 Patna 83
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 19, 25
High Courts22 Aug 1963Dismissed
Bhogal Paswan and Others Vs Mt. Bibi Nabihan
Patna High Court · AIR 1963 Patna 450
Evidence Act, 1872 — Section 11, 13, 32, 50Limitation Act, 1908 — Article 142
High Courts21 Aug 1963
COMMISSIONER OF AGRICULTURAL Income Tax, BIHAR Vs MOTIPUR ZAMINDARY CO. LTD.
Patna High Court · (1964) 53 ITR 554
Bihar Agricultural Income Tax Act, 1938 — Section 28(3), 7, 7(2)
High Courts21 Aug 1963
Prithwi Murmu and Another Vs The State
Patna High Court · (1963) 08 PAT CK 0003
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts20 Aug 1963
The State of Bihar Vs Kamakhya Narain Singh
Patna High Court · (1965) CriLJ 390
Constitution of India, 1950 — Article 32
High Courts17 Aug 1963Dismissed
State of Bihar Vs Pirthi Chand Lall Choudhary
Patna High Court · AIR 1964 Patna 13
Bihar State Management of Estates and Tenures Act, 1949 — Section 2, 23, 3(1), 31Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 300
High Courts13 Aug 1963
Trisuldhari Prasad Vs The State
Patna High Court · AIR 1964 Patna 95 : (1964) CriLJ 344
Legal Practitioners Act, 1879 — Section 13, 14
High Courts13 Aug 1963Dismissed
Ishar Dayal Thakur Vs Sheoparsan Singh and Another
Patna High Court · AIR 1964 Patna 71
Bihar Tenancy Act, 1885 — Section 179, 21ATransfer of Property Act, 1882 — Section 105, 54
High Courts09 Aug 1963Partly Allowed
Barmeshwar Nath Prasad Singh Vs Babu Kuer Rai and Others
Patna High Court · AIR 1964 Patna 116
Bihar Land Reforms Act, 1950 — Section 14, 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 41 Rule 27, 107, 9
High Courts08 Aug 1963Dismissed
Kameshwar Prasad Singh and Others Vs Mithilesh Kishori Devi and Others
Patna High Court · AIR 1964 Patna 150
Evidence Act, 1872 — Section 13, 49
High Courts08 Aug 1963
Union of India (UOI) Vs Shah Trading Co.
Patna High Court · AIR 1964 Patna 80
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Limitation Act, 1908 — Article 30Railways Act, 1890 — Section 77
High Courts07 Aug 1963
Jagdish Vastralaya and Others Vs State of Bihar and Others
Patna High Court · AIR 1964 Patna 180
Bihar Shops and Establishments Act, 1953 — Section 26(1), 26(3)Constitution of India, 1950 — Article 19(1), 254
High Courts06 Aug 1963Dismissed
S.K.G. Sugar Limited Vs D.G. Mehta
Patna High Court · AIR 1964 Patna 258
Transfer of Property Act, 1882 — Section 36
High Courts06 Aug 1963
Bharath Sahu Vs Chandrika Prasad Verma
Patna High Court · AIR 1963 Patna 446 : (1963) CriLJ 660
Legal Practitioners Act, 1879 — Section 14
High Courts05 Aug 1963Dismissed
Aziz Khan and Others Vs The State of Bihar
Patna High Court · AIR 1964 Patna 158 : (1964) CriLJ 426
Criminal Procedure Code, 1898 (CrPC) — Section 239, 423Evidence Act, 1872 — Section 3, 5Penal Code, 1860 (IPC) — Section 149, 300, 302, 320, 34
High Courts26 Jul 1963Allowed
Brijendra Prasad Narain Singh Vs State of Bihar and Another
Patna High Court · AIR 1963 Patna 449
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts26 Jul 1963Dismissed
Dr. M.P. Sinha Vs Life Insurance Corporation of India and Another
Patna High Court · AIR 1964 Patna 142
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 26 Rule 8, 151