High Courts01 Sept 1955Dismissed
State of Punjab (India) Vs Mangal Singh Nagpal
Patna High Court · AIR 1956 Patna 91
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10)General Clauses Act, 1897 — Section 3(42)
COURT ARCHIVE
Patna High Court judgments, 1955
155 judgments · page 4 of 8
High Courts01 Sept 1955
Babu Rameshwar Prasad Sahi Vs Mst. Anandi Devi and Another
Patna High Court · AIR 1956 Patna 53
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115
High Courts26 Aug 1955
Jadu Nandan Mahton and Others Vs Dukhan Mahto
Patna High Court · AIR 1956 Patna 444
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 18, Order 41 Rule 19, 148
High Courts26 Aug 1955Dismissed
State of Bihar Vs West Bokaro Ltd.
Patna High Court · AIR 1956 Patna 47 : (1956) 7 STC 320
Bihar Sales Tax Act, 1947 — Section 24(4), 25(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts26 Aug 1955Dismissed
Surendra Mohan Sinha Vs District Traffic Superintendent
Patna High Court · AIR 1955 Patna 515 : (1955) 3 BLJR 661
Constitution of India, 1950 — Article 226
High Courts24 Aug 1955Allowed
Bidhubhusan Sen Vs Commissioner, Patna Division and Another
Patna High Court · AIR 1955 Patna 496 : (1955) 3 BLJR 654
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(3)Constitution of India, 1950 — Article 226
High Courts24 Aug 1955
Commr. of Income Tax, B. and O. Vs Janki Kuar Sahiba
Patna High Court · AIR 1956 Patna 42 : (1956) 29 ITR 10
Income Tax Act, 1922 — Section 12(2), 66
High Courts23 Aug 1955Allowed
Gopal Upadhya Vs State of Bihar and Others
Patna High Court · AIR 1956 Patna 8 : (1955) 3 BLJR 671
Registration Act, 1908 — Section 30(1), 35, 68, 7, 72
High Courts19 Aug 1955Allowed
Sitaram Kishore Puria Vs State of Bihar and Another
Patna High Court · AIR 1956 Patna 1 : (1956) CriLJ 86
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 7
High Courts18 Aug 1955Dismissed
Rameshwar Mahton and Another Vs The State
Patna High Court · AIR 1957 Patna 252 : (1957) CriLJ 648
Constitution of India, 1950 — Article 19, 19(1), 19(3), 245, 254Representation of the People Act, 1951 — Section 126
High Courts16 Aug 1955Dismissed
Harakali Bose Vs Sm. Janaki Devi Choudharani and Others
Patna High Court · AIR 1956 Patna 161 : (1955) 3 BLJR 583
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 29, 45, 46Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 21 Rule 66, Order 21 Rule 90, 9Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts09 Aug 1955Dismissed
Gokhul Rai Vs Mt. Janki Kuer and Another
Patna High Court · AIR 1955 Patna 487 : (1955) 3 BLJR 531
Bihar and Orissa Registration Rules, 1918 — Rule 45(1)Registration Act, 1908 — Section 52(1), 58(1)
High Courts09 Aug 1955Allowed
Jagat Singh Vs State of Bihar and Others
Patna High Court · AIR 1955 Patna 483
Bengal Ferries Act, 1885 — Section 9Constitution of India, 1950 — Article 226
High Courts05 Aug 1955
The Chotanagpur Banking Association Ltd. Vs Commr. of Income Tax
Patna High Court · AIR 1956 Patna 16 : (1955) 3 BLJR 603 : (1956) 29 ITR 150
Income Tax Act, 1922 — Section 33B, 66(2), 8
High Courts04 Aug 1955
The State Vs Ramanand Tiwari
Patna High Court · AIR 1956 Patna 188 : (1955) 3 BLJR 612 : (1956) CriLJ 768
Bihar Essential Services Maintenance Act, 1947 — Section 1, 3, 5Constitution of India, 1950 — Article 19, 19(1), 19(2), 245Penal Code, 1860 (IPC) — Section 124A
High Courts03 Aug 1955Allowed
Union of India (UOI) Vs Banshidhar Prasad and Another
Patna High Court · AIR 1956 Patna 68
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 106, 114Railways Act, 1890 — Section 72
High Courts03 Aug 1955Allowed
Union of India (UOI) Vs Shamsu Mian and Another
Patna High Court · AIR 1956 Patna 71
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 72, 80
High Courts03 Aug 1955Dismissed
Shamsher Bahadur Saxena and Others Vs The State of Bihar
Patna High Court · AIR 1956 Patna 404 : (1955) 3 BLJR 537 : (1956) CriLJ 1220
Criminal Procedure Code, 1898 (CrPC) — Section 233, 235, 239, 537Evidence Act, 1872 — Section 10, 114, 133, 15
High Courts03 Aug 1955
Sharafat Hussain and Others Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 509 : (1956) 29 ITR 759
Income Tax Act, 1961 — Section 66(1), 66(2), 66(3)
High Courts02 Aug 1955Dismissed
Bara Lal Durga Prasad Nath Sahdeo Vs Bhaju Mian and Another
Patna High Court · AIR 1955 Patna 499 : (1955) 3 BLJR 506
Evidence Act, 1872 — Section 101, 102, 103Transfer of Property Act, 1882 — Section 105