COURT ARCHIVE

Patna High Court judgments, 1956

176 judgments · page 2 of 9

High Courts16 Nov 1956Allowed

Basant Lal Vs Surendra Prasad and Others

Patna High Court · AIR 1957 Patna 417 : (1957) 5 BLJR 94

Arbitration Act, 1940 — Section 17, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 38, 47Limitation Act, 1908 — Article 158, 181, 91, 92, 93

High Courts15 Nov 1956Dismissed

Mohammad Abdur Razaque Vs Abdul Majid and Others

Patna High Court · AIR 1957 Patna 656 : (1957) 5 BLJR 14

Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 2

High Courts08 Nov 1956Allowed

Ram Ayodhya Missir and Others Vs Raghunath Missir and Others

Patna High Court · AIR 1957 Patna 480

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 15

High Courts09 Oct 1956Allowed

Chandra Sekhar Pathak and Others Vs Mural Gope and Others

Patna High Court · AIR 1957 Patna 673 : (1957) 5 BLJR 70

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 58

High Courts09 Oct 1956Dismissed

Ishar Singh and Another Vs Babu Gajadhar Prosad Singh

Patna High Court · AIR 1957 Patna 174

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 100Evidence Act, 1872 — Section 115, 21

High Courts09 Oct 1956Dismissed

Rani Sonabati Kumari Vs State of Bihar

Patna High Court · AIR 1957 Patna 270 : (1957) 5 BLJR 165

Bihar Land Reforms Act, 1950 — Section 2, 23, 23(1), 3, 32Constitution of India, 1950 — Article 246(3)

High Courts09 Oct 1956Dismissed

Harbans Singh Vs Daroga Singh and Others

Patna High Court · AIR 1957 Patna 661 : (1957) 5 BLJR 160 : (1957) CriLJ 1303

Criminal Procedure Code, 1898 (CrPC) — Section 363, 526, 528

High Courts05 Oct 1956Dismissed

Abdul Karim Abdul Majid Vs Collector of Central Excise

Patna High Court · AIR 1957 Patna 650

Central Excise Rules, 1944 — Rule 160, 49Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226, 227

High Courts05 Oct 1956Dismissed

Tobacco Manufacturers (India) Ltd. Vs Commissioner of Sales Tax and Another

Patna High Court · AIR 1957 Patna 288 : (1957) 5 BLJR 631 : (1956) 7 STC 745

Bihar Sales Tax Act, 1947 — Section 4Constitution of India, 1950 — Article 246(3), 286(1), 286(2)Sales Tax Continuation Order, 1950 — Section 2

High Courts05 Oct 1956Allowed

Sm. Lali Bai Vs Ramniklal Devji Ghelabhai Parmar and Others

Patna High Court · AIR 1957 Patna 715

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115

High Courts05 Oct 1956Allowed

Indian Steel and Wire Products Ltd. Vs Superintendent of Commercial Taxes and Others

Patna High Court · AIR 1957 Patna 112 : (1957) 5 BLJR 130 : (1956) 7 STC 776

Constitution of India, 1950 — Article 286, 286(1), 286(2)Contract Act, 1872 — Section 21, 72

High Courts05 Oct 1956Dismissed

Nanda Gopal and Another Vs Baidyanath Dutta and Others

Patna High Court · AIR 1957 Patna 87 : (1957) 5 BLJR 121

Chotanagpur Tenancy Act, 1908 — Section 142, 142(1), 142(2), 182, 215Civil Procedure Code, 1908 (CPC) — Section 38, 47

High Courts01 Oct 1956Dismissed

Ragho Singh and Others Vs State of Bihar and Others

Patna High Court · AIR 1957 Patna 163 : (1957) 5 BLJR 445

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 2, 2(1), 5(1), 8(5)Bihar Privileged Persons Homestead Tenancy Rules, 1948 — Rule 3, 5Bihar Tenancy Act, 1885 — Section 3(4)

High Courts25 Sept 1956Dismissed

Dassain Nonia and Another Vs Ramdeo Prasad Patwa and Others

Patna High Court · AIR 1957 Patna 692

Transfer of Property Act, 1882 — Section 105, 107

High Courts25 Sept 1956Dismissed

Kashi Prasad Kataruka Vs Bibi Allay Fatma and Others

Patna High Court · AIR 1957 Patna 303 : (1957) 5 BLJR 31

Bihar and Orissa Municipal Act, 1922 — Section 188, 189, 191, 192, 193Bihar Restriction of Uses of Land Act, 1948 — Section 6Evidence Act, 1872 — Section 115

High Courts20 Sept 1956Dismissed

S.K.G. Sugar Ltd. Vs Ali Hassan and Others

Patna High Court · AIR 1957 Patna 722 : (1957) 2 LLJ 513

Companies Act, 1913 — Section 171Industrial Disputes Act, 1947 — Section 10(1), 33, 33A

High Courts19 Sept 1956

Smt. Sarojini Roy and Another Vs Shivaram Poddar and Others

Patna High Court · AIR 1957 Patna 59

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115

High Courts13 Sept 1956

Ram Krishna Shukla and Others Vs Thakur Sri Ramjanki and Others

Patna High Court · AIR 1957 Patna 168

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 5(2), 6(1), 6(2), 8(2), 8(3)Civil Procedure Code, 1908 (CPC) — Section 100, 115Provincial Small Cause Courts Act, 1887 — Section 25

High Courts11 Sept 1956Allowed

Kanwar Lal Thapper Vs Raja Bahadur Kamakhya Narayan Singh and Another

Patna High Court · AIR 1957 Patna 350

Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 105, 111

High Courts11 Sept 1956Dismissed

Lal Behari Tewari Vs Controller of Houses

Patna High Court · AIR 1957 Patna 717

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 6(2)Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 58, 67, 76