High Courts24 Nov 1955Allowed
Antu Mahton Vs Ramraj Singh
Patna High Court · AIR 1957 Patna 720
Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 10, 13, 39, 7
COURT ARCHIVE
Patna High Court judgments, 1955
155 judgments · page 2 of 8
High Courts23 Nov 1955Dismissed
Maniruddin Vs Aminuddin and Others
Patna High Court · AIR 1956 Patna 142
High Courts22 Nov 1955
Damodar Prasad and Others Vs Ram Charan Das and Others
Patna High Court · AIR 1957 Patna 143
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 47 Rule 1, 104, 104(1)Court Fees Act, 1870 — Article 1, 4, 5Limitation Act, 1908 — Article 173
High Courts17 Nov 1955Allowed
Lalita Rajya Lakshmi and Another Vs State of Bihar and Another
Patna High Court · AIR 1957 Patna 198
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts11 Nov 1955Allowed
Ramdutt Singh and Another Vs Gram Kutchery of Naudiha and Another
Patna High Court · AIR 1957 Patna 276 : (1957) CriLJ 651
Constitution of India, 1950 — Article 227
High Courts09 Nov 1955Allowed
Munshi Singh and Another Vs Narain Prasad Singh and Others
Patna High Court · AIR 1956 Patna 201
Transfer of Property Act, 1882 — Section 83, 84
High Courts08 Nov 1955Dismissed
Suraj Prasad Singh and Another Vs Rambaran Singh and Others
Patna High Court · AIR 1956 Patna 127
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts08 Nov 1955Dismissed
Tirtha Nand Jha Vs Smt. Sakuntala Devi and Others
Patna High Court · AIR 1956 Patna 129
Registration Act, 1908 — Section 35, 7(2), 73
High Courts08 Nov 1955Allowed
Janendra Kumar Jain Vs Union of India (UOI)
Patna High Court · AIR 1957 Patna 147
Contract Act, 1872 — Section 151, 152Evidence Act, 1872 — Section 101, 102, 103, 114Railways Act, 1890 — Section 74C, 74D
High Courts08 Nov 1955
Bata Shoe Co. Ltd. Vs Ali Hasan and Another
Patna High Court · AIR 1956 Patna 518
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33, 33A
High Courts21 Oct 1955
Gajo Ram Basant Ram and Another Vs State of Bihar
Patna High Court · AIR 1956 Patna 113 : (1956) 7 STC 248
Bihar Agricultural Income Tax Act, 1938 — Section 24, 26, 27Bihar Sales Tax Act, 1944 — Section 10(6), 20, 20(4)Income Tax Act, 1922 — Section 33, 34, 35
High Courts20 Oct 1955Allowed
Nandoo Singh and Others Vs Abu Sayeed and Others
Patna High Court · AIR 1956 Patna 112 : (1956) CriLJ 411
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(4), 145
High Courts20 Oct 1955Dismissed
Mukha Singh and Others Vs Ramchariter Singh and Others
Patna High Court · AIR 1956 Patna 143
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 11
High Courts19 Oct 1955Allowed
Chandreshwari Prasad Narain Deo and Others Vs State of Bihar and Another
Patna High Court · AIR 1956 Patna 104
Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226
High Courts18 Oct 1955
The Tinplate Company of India Ltd. Vs State of Bihar
Patna High Court · AIR 1957 Patna 298 : (1957) 8 STC 532
Bihar Sales Tax Act, 1947 — Section 10, 14A, 2
High Courts18 Oct 1955Dismissed
Murari Lal Kuti Vs Narayan Lal Ahir
Patna High Court · AIR 1956 Patna 345
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 13, 100, 101Transfer of Property Act, 1882 — Section 122, 5, 6, 8
High Courts17 Oct 1955Allowed
Hind Constructions Ltd. and Another Vs Cess Deputy Collector and Others
Patna High Court · AIR 1956 Patna 100
Bengal Cess Act, 1880 — Section 41, 5, 6, 72, 81Constitution of India, 1950 — Article 226
High Courts17 Oct 1955
Tata Iron and Steel Co. Ltd. Vs State of Bihar
Patna High Court · AIR 1956 Patna 92 : (1956) 7 STC 158
Bihar Sales Tax Act, 1947 — Section 14A, 2, 2(4), 4, 4(1)Constitution of India, 1950 — Article 246, 246(3), 286Government of India Act, 1935 — Section 100, 100(3)
High Courts13 Oct 1955
Lila Mahton Vs Sheo Govind Singh
Patna High Court · AIR 1956 Patna 108
Land Acquisition Act, 1894 — Section 18(1), 20, 21, 3
High Courts10 Oct 1955Dismissed
Bhim Chandra Mahto and Others Vs Deputy Director of Education (secondary) and Others
Patna High Court · AIR 1956 Patna 81
Bihar Education Code, 1944 — Rule 182, 286, 286(1B), 3Constitution of India, 1950 — Article 19(1), 226, 31