High Courts11 Sept 1956
Bameshwar Panda and Another Vs Shri Satruhan Prasad Sahi and Others
Patna High Court · AIR 1957 Patna 202
Bihar Hindu Religious Trusts Act, 1950 — Section 33, 33(1), 39, 83, 83(3)
COURT ARCHIVE
Patna High Court judgments, 1956
176 judgments · page 3 of 9
High Courts04 Sept 1956Allowed
Ramji Valji and Others Vs J.N. Singh and Others
Patna High Court · AIR 1957 Patna 637 : (1957) 5 BLJR 145
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 75ADefence of India Rules, 1939 — Rule 75A
High Courts04 Sept 1956Dismissed
Ramkhelawan Singh and Another Vs Lalji Rai and Others
Patna High Court · AIR 1957 Patna 155
Limitation Act, 1908 — Article 142, 144
High Courts04 Sept 1956Dismissed
Sribhagwan Singh and Others Vs Rambasi Kuer and Others
Patna High Court · AIR 1957 Patna 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Limitation Act, 1908 — Article 144Registration Act, 1908 — Section 49
High Courts03 Sept 1956
Md. Sharifuddin Vs R.P. Singh and Another
Patna High Court · AIR 1957 Patna 235
Administration of Evacuee Property (Central) Rules, 1950 — Rule 31(7), 6, 6(2)Administration of Evacuee Property Act, 1950 — Section 16, 2, 24(1), 40, 6(3)Constitution of India, 1950 — Article 226, 32
High Courts31 Aug 1956
Tata Iron and Steel Co. Ltd. Vs State of Bihar
Patna High Court · AIR 1957 Patna 218 : (1957) 8 STC 26
Bihar Sales Tax Act, 1947 — Section 2
High Courts31 Aug 1956Dismissed
Hiralal Jalan and Another Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 109 : (1957) 5 BLJR 562
Bihar Premises Requisitioning (Temporary Provisions) Act, 1949 — Section 3(1), 3(5)Constitution of India, 1950 — Article 226, 32
High Courts31 Aug 1956Dismissed
Darogi Mandal and Others Vs Kameshwar Singh Bahadur
Patna High Court · AIR 1957 Patna 299 : (1957) 5 BLJR 140
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 17, Order 11 Rule 22, Order 21 Rule 17(1), Order 21 Rule 17(4), Order 21 Rule 22Limitation Act, 1908 — Article 182, 182(5)
High Courts27 Aug 1956Dismissed
Jameel Ahmad Vs Anant Singh and Another
Patna High Court · AIR 1957 Patna 241
Constitution of India, 1950 — Article 226, 227Patna Municipal Corporation Act, 1951 — Section 14Patna Municipal Corporation Preparation of Electoral Rolls and Conduct of Election Rules, 1953 — Rule 45
High Courts24 Aug 1956Allowed
Zaffar Hussain Vs Mahabir Prasad and Others
Patna High Court · AIR 1957 Patna 206
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 12(1), 2Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts24 Aug 1956Dismissed
Nand Kishore Prasad Vs The State of Bihar and Another
Patna High Court · AIR 1957 Patna 541 : (1957) 5 BLJR 22
Constitution of India, 1950 — Article 311
High Courts23 Aug 1956Dismissed
Syed Shah Nasihuddin Vs Syed Shah Salihuddin
Patna High Court · AIR 1957 Patna 659
Contract Act, 1872 — Section 23
High Courts23 Aug 1956Dismissed
Ram Chandra Prasad and Another Vs The State of Bihar and Others
Patna High Court · AIR 1957 Patna 247 : (1957) 1 LLJ 536
Constitution of India, 1950 — Article 14, 226, 245Factories Act, 1948 — Section 2, 85, 85(1), 85(2)
High Courts21 Aug 1956Dismissed
Sudhansu Kumar Singh Vs Mt. Ramjhari Kuer and Others
Patna High Court · AIR 1957 Patna 115
High Courts21 Aug 1956
Sm. Chhaya Devi and Others Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 44
Bihar Koshi Area (Restoration of Lands to Raiyats) Act, 1951 — Section 1(2), 3Constitution of India, 1950 — Article 13(1), 13(2), 14, 19(1), 245
High Courts21 Aug 1956
Jagdishwari Devi and Another Vs Chandrika Kuer and Others
Patna High Court · AIR 1957 Patna 192
High Courts13 Aug 1956Allowed
Jagdish Prasad Verma and Others Vs The State
Patna High Court · AIR 1957 Patna 106 : (1957) CriLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 117(1), 117(3)
High Courts09 Aug 1956Allowed
Dominion of India as owner of E.I. Rly. and E.P. Rly. Vs Ado Shaw Aklu Shaw and Another
Patna High Court · AIR 1957 Patna 219
Railways Act, 1890 — Section 72
High Courts07 Aug 1956Allowed
Ramnath Prasad Vs State Transport Appellate Authority and Others
Patna High Court · AIR 1957 Patna 117
Central Motor Vehicles Rules, 1989 — Rule 71Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1General Clauses Act, 1897 — Section 21
High Courts07 Aug 1956
Ramswaroop Das Vs State of Bihar
Patna High Court · AIR 1957 Patna 190
Bihar Agricultural Income Tax Act, 1948 — Section 13