High Courts21 Dec 1954Allowed
Zakir Sadagar Vs Dolegobind Ghose and Others
Patna High Court · AIR 1955 Patna 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Contract Act, 1872 — Section 55Limitation Act, 1908 — Section 3
COURT ARCHIVE
Patna High Court judgments, 1954
132 judgments · page 1 of 7
High Courts21 Dec 1954Dismissed
Andu Mushar Vs The State
Patna High Court · AIR 1955 Patna 428 : (1955) 3 BLJR 352 : (1955) CriLJ 1380
Criminal Procedure Code, 1898 (CrPC) — Section 287, 287(3), 342, 342(3)
High Courts14 Dec 1954Partly Allowed
Sk. Mansuri Nizamuddin Vs The State
Patna High Court · AIR 1955 Patna 330 : (1955) CriLJ 1092
Penal Code, 1860 (IPC) — Section 307
High Courts13 Dec 1954Allowed
Hakim Syed Shah Khurshed Ali Vs Commr. of Tirhut Division and Another
Patna High Court · AIR 1955 Patna 198 : (1955) 3 BLJR 47
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115
High Courts08 Dec 1954
Commissioner of Income Tax Vs P. Darolia and Sons
Patna High Court · AIR 1955 Patna 478 : (1955) 27 ITR 515
Income Tax Act, 1922 — Section 2(11)
High Courts06 Dec 1954
D.D. Kapoor and G. Dalmia Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 199
Income Tax Act, 1961 — Section 13
High Courts19 Nov 1954Dismissed
Gopal Choudhary and Others Vs Mt. Sundari and Others
Patna High Court · AIR 1955 Patna 277 : (1955) 3 BLJR 52
Arbitration Act, 1940 — Section 17, 21, 30, 39, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 7, 100, 101, 104
High Courts17 Nov 1954
Rishi and Another Vs State of Bihar
Patna High Court · AIR 1955 Patna 425 : (1955) CriLJ 1377
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364Evidence Act, 1872 — Section 24, 91
High Courts15 Nov 1954
Bisheshwar Singh Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 96 : (1955) 27 ITR 376
Income Tax Act, 1961 — Section 22(2), 22(4)
High Courts15 Nov 1954Allowed
Amarendra Nath Chakrabarty and Another Vs State of Bihar
Patna High Court · AIR 1955 Patna 106 : (1955) 3 BLJR 4
Criminal Procedure Code, 1898 (CrPC) — Section 42, 59, 59(1)
High Courts12 Nov 1954
Gaya Prasad Khandelwal and Others Vs Commissioner of Income Tax
Patna High Court · AIR 1955 Patna 175
Income Tax Act, 1961 — Section 25A, 25A(1)
High Courts12 Nov 1954
K.P. Sinha Vs Aftabuddin
Patna High Court · AIR 1955 Patna 453 : (1955) 3 BLJR 183 : (1955) CriLJ 1382
General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161, 384, 504Prevention of Corruption Act, 1947 — Section 5, 6
High Courts08 Nov 1954
Stiphan Surin Vs Piary Marki and Another
Patna High Court · AIR 1955 Patna 519
Divorce Act, 1869 — Section 17
High Courts08 Nov 1954Dismissed
Narhari Gir Vs The State
Patna High Court · AIR 1955 Patna 177 : (1955) CriLJ 663
Bihar Mica Act, 1947 — Section 11, 17, 17(2)Constitution of India, 1950 — Article 228Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts04 Nov 1954
Commr. of Income Tax Vs Sanichar Sah Bhim Sah
Patna High Court · AIR 1955 Patna 103 : (1955) 27 ITR 307
Income Tax Act, 1922 — Section 25A, 28, 28(1)
High Courts04 Nov 1954
D.D. Kapoor and Others Vs Commissioner of Income Tax
Patna High Court · AIR 1955 Patna 102 : (1955) 27 ITR 348
High Courts04 Nov 1954Dismissed
In Re: Avadhesh Kumar
Patna High Court · AIR 1955 Patna 304 : (1955) 3 BLJR 7
Bar Councils Act, 1926 — Section 15, 9Bar Councils Rules, 1926 — Rule 1, 11, 2Bihar Tenancy Act, 1885 — Section 40
High Courts21 Oct 1954
Gobardhandas Jagannath Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 280 : (1955) 27 ITR 225
Income Tax Act, 1961 — Section 10, 6(4)
High Courts20 Oct 1954Allowed
State of Bihar Vs Magni Lal and Another
Patna High Court · AIR 1955 Patna 110 : (1955) 3 BLJR 122 : (1955) CriLJ 392
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
High Courts19 Oct 1954
CHUNILAL RASTOGI Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1955) 28 ITR 341
High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 6Income Tax Act, 1961 — Section 37, 66(2)