High Courts30 Apr 1954Allowed
Sheo Mahadeo Prasad Vs Deva Sharan Sinha and Others
Patna High Court · AIR 1955 Patna 81
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 83, 83(3), 90(2), 92
COURT ARCHIVE
Patna High Court judgments, 1954
147 judgments · page 5 of 8
High Courts29 Apr 1954
Murlidhar Madanlal Vs The Commr. of Income Tax
Patna High Court · AIR 1954 Patna 511 : (1954) 26 ITR 231
Income Tax Act, 1961 — Section 22(2), 22(4), 23(4)
High Courts29 Apr 1954Dismissed
The State Vs Kunja Behari Chandra and Others
Patna High Court · AIR 1954 Patna 371 : (1954) 2 BLJR 459
Constitution of India, 1950 — Article 245Criminal Procedure Code, 1898 (CrPC) — Section 432General Clauses Act, 1897 — Section 24
High Courts29 Apr 1954
Monghyr Electric Supply Co. Ltd. Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 471 : (1954) 26 ITR 15
Income Tax Act, 1961 — Section 66
High Courts28 Apr 1954Dismissed
Bhagwat Sharma and Others Vs Baijnath Sharma and Others
Patna High Court · AIR 1954 Patna 408 : (1954) 2 BLJR 313
Bihar Tenancy Act, 1885 — Section 182, 26A, 5(2), 87Evidence Act, 1872 — Section 13
High Courts23 Apr 1954
State of Bihar Vs Lala Mahto and Others
Patna High Court · AIR 1955 Patna 161 : (1955) CriLJ 597
Criminal Procedure Code, 1898 (CrPC) — Section 145, 367Limitation Act, 1908 — Article 144Penal Code, 1860 (IPC) — Section 300, 302, 324, 34
High Courts22 Apr 1954
Commissioner of Income Tax Vs Ranchi Electric Supply Co. Ltd.
Patna High Court · AIR 1955 Patna 151 : (1954) 26 ITR 89
Income Tax Act, 1922 — Section 10, 10(2), 10(5), 66(1)
High Courts20 Apr 1954Partly Allowed
Suresh Chandra Ray Vs East Indian Railway
Patna High Court · AIR 1954 Patna 507
Railways Accidents (Compensation) Rules, 1990 — Rule 2, 6Railways Act, 1890 — Section 82A
High Courts20 Apr 1954Dismissed
Union of India (UOI) Vs Ajodya Prasad
Patna High Court · AIR 1955 Patna 78 : (1954) 2 BLJR 404
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)
High Courts20 Apr 1954Allowed
Raghurai Singh and Another Vs Mst. Sitapati Kuer and Others
Patna High Court · AIR 1955 Patna 257 : (1954) 2 BLJR 412
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 115
High Courts19 Apr 1954Dismissed
S.L. Bhardwaj Vs Chief Medical Officer, Eastern Railway and Another
Patna High Court · AIR 1955 Patna 76
Constitution of India, 1950 — Article 226
High Courts13 Apr 1954
Sarju Singh and Others Vs Ramsaroop Singh and Others
Patna High Court · AIR 1955 Patna 155 : (1954) 2 BLJR 364
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 22, Order 41 Rule 4Hindu Womens Right to Property Act, 1937 — Section 3
High Courts09 Apr 1954Dismissed
Ajit Kumar Chakravarty Vs Sm. Sarba Mangala Devi and Another
Patna High Court · AIR 1954 Patna 476
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 1954Dismissed
State of Bihar Vs A.F.A. Hamid
Patna High Court · AIR 1954 Patna 387
Constitution of India, 1950 — Article 228Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts08 Apr 1954
Mahasukhram Madanlal Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 527 : (1955) 28 ITR 299
Income Tax Act, 1961 — Section 23(3), 23(4)
High Courts08 Apr 1954Dismissed
Karoo Singh and Another Vs Ujagir Singh and Others
Patna High Court · AIR 1954 Patna 524 : (1954) 2 BLJR 352
Evidence Act, 1872 — Section 101, 102, 103
High Courts02 Apr 1954Allowed
Ram Karan Singh and Others Vs Baidka Singh and Others
Patna High Court · AIR 1954 Patna 545 : (1954) 2 BLJR 398
High Courts01 Apr 1954
MAHARAJ KUMAR KAMAL SINGH Vs COMMISSIONER OF Income Tax.
Patna High Court · (1954) 26 ITR 79
Income Tax Act, 1961 — Section 34, 66(1)
High Courts01 Apr 1954
Maharaj Kumar Kamal Singh Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 540 : (1955) 28 ITR 242
Income Tax Act, 1961 — Section 34, 34(1), 66(1)
High Courts30 Mar 1954
KALI PRASAD SINGH Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1955) 28 ITR 294
Income Tax Act, 1961 — Section 12, 12(2), 24B