High Courts23 Jul 1962Allowed
Magan Singh Vs Deonandan Missir and Others
Patna High Court · AIR 1963 Patna 83
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 9
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,221 of 2,660
High Courts20 Jul 1962
Dehri Rohtas Light Rly. Co. Ltd. Vs East Keshalpur Colliery and Another
Patna High Court · AIR 1963 Patna 46
Railways Act, 1890 — Section 55, 56, 56(1), 74E
High Courts20 Jul 1962Partly Allowed
Gannon Dunkerley and Co. Ltd. Vs Union of India (UOI)
Patna High Court · AIR 1963 Patna 71
Arbitration Act, 1940 — Section 14, 15, 16, 16(1), 17
High Courts19 Jul 1962Dismissed
Harish Chandra Sharma Vs The Vice Chancellor, University of Bihar and Others
Patna High Court · AIR 1963 Patna 295
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 28Constitution of India, 1950 — Article 226
High Courts06 Jul 1962
Kameshwar Pandey and Others Vs Deolal Barhi and Others
Patna High Court · AIR 1964 Patna 247
Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17
High Courts03 Jul 1962Partly Allowed
Darab Kuar Vs State of Bihar and Others
Patna High Court · AIR 1962 Patna 485
Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175
High Courts21 May 1962Dismissed
Radha Govinda Rai and Others Vs Khas Dharmaband Colliery Co. Ltd.
Patna High Court · AIR 1963 Patna 160
Contract Act, 1872 — Section 10, 124, 125, 2Transfer of Property Act, 1882 — Section 6, 8
High Courts18 May 1962Allowed
Pritilata Devi and Others Vs Banke Bihari Lal and Others
Patna High Court · AIR 1962 Patna 446
Transfer of Property Act, 1882 — Section 116
High Courts17 May 1962Dismissed
Ahmad Hossain Vs Bibi Naeman and Others
Patna High Court · AIR 1963 Patna 30
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 115, 2Land Acquisition Act, 1894 — Section 26, 31Transfer of Property Act, 1882 — Section 130 , 130(2)
High Courts11 May 1962Dismissed
Shivajee Prasad Sahu Vs Mahanth Darsan Das and Others
Patna High Court · AIR 1963 Patna 87
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14Transfer of Property Act, 1882 — Section 68
High Courts11 May 1962Allowed
Kumar Arimardan Singh Vs Rai Bahadur Deonandan Pd. Sinha and Others
Patna High Court · AIR 1963 Patna 103
Bihar Land Reforms Act, 1950 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(2)
High Courts11 May 1962
Debilal Khandelwal and Others Vs Damodar Das Khandelwal @ Gulab Babu and Others
Patna High Court · AIR 1963 Patna 270
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Registration Act, 1908 — Section 75, 75(2), 77, 77(1), 77(2)
High Courts11 May 1962Allowed
Smt. Babuain Chandrakala Devi Vs Smt. Pokhraj Kuer and Others
Patna High Court · AIR 1963 Patna 2
Bihar Land Reforms Act, 1950 — Section 14, 4Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1908 — Article 140, 91
High Courts10 May 1962Dismissed
Mt. Sheodeni Kuer Vs Umashankar Prasad Sahi
Patna High Court · AIR 1963 Patna 74
Transfer of Property Act, 1882 — Section 39
High Courts10 May 1962
The State of Bihar Vs Nankhu Tewari, Pleader
Patna High Court · AIR 1962 Patna 382
Legal Practitioners Act, 1879 — Section 13
High Courts09 May 1962Allowed
Sarjug Mahto and Others Vs Smt. Devrup Devi and Others
Patna High Court · AIR 1963 Patna 114
Transfer of Property Act, 1882 — Section 60
High Courts09 May 1962Dismissed
Gauri Shankar Singh and Another Vs Smt. Jwalamukhi Devi and Others
Patna High Court · AIR 1962 Patna 392
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Limitation Act, 1963 — Article 177Transfer of Property Act, 1882 — Section 41
High Courts07 May 1962Dismissed
Rachhaya Pandey and Others Vs Sheodhari Pandey and Others
Patna High Court · AIR 1963 Patna 76
Easements Act, 1882 — Section 15, 7
High Courts07 May 1962Allowed
Bengal Coal Co. Ltd. Vs Chairman, Central Government Industrial Tribunal and Others
Patna High Court · AIR 1963 Patna 118 : (1962) 5 FLR 418 : (1962) 2 LLJ 414
Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 36A, 36A(1), 36A(2)
High Courts02 May 1962Allowed
Rohtas Industries Staff Union and Others Vs State of Bihar and Others
Patna High Court · AIR 1963 Patna 170 : (1962) 2 LLJ 420
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 18, 2, 22, 23Trade Unions Act, 1926 — Section 18