High Courts07 Aug 1956Allowed
Barisa Mudi and Others Vs The State
Patna High Court · AIR 1959 Patna 22
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
COURT ARCHIVE
Patna High Court judgments, 1956
176 judgments · page 4 of 9
High Courts03 Aug 1956Dismissed
Ramnandan Prasad Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 67 : (1957) CriLJ 223
Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(1), 526(8)
High Courts01 Aug 1956Allowed
Hurdut Roy Moti Lall Jute Mills Vs State of Bihar and Another
Patna High Court · AIR 1957 Patna 1 : (1956) 7 STC 609
Bihar Finance Act, 1955 — Article 20(1)Bihar Sales Tax Act, 1947 — Section 14AConstitution of India, 1950 — Article 20, 20(1), 226, 31(2), 31(5)
High Courts31 Jul 1956
Smt. Sita Devi Vs Commr. of Bhagalpur and Others
Patna High Court · AIR 1957 Patna 57
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 18BConstitution of India, 1950 — Article 226
High Courts31 Jul 1956
Visheshwar Singh Vs State of Bihar
Patna High Court · AIR 1958 Patna 24
Bihar Agricultural Income Tax Act, 1948 — Section 6
High Courts26 Jul 1956
Baijnath Prasad Singh Vs State of Bihar
Patna High Court · (1957) CriLJ 677
Criminal Procedure Code, 1898 (CrPC) — Section 146, 386, 547
High Courts26 Jul 1956Dismissed
B.L. Chaudhury and Others Vs The State of Bihar and Others
Patna High Court · AIR 1957 Patna 40
Bihar Sugar Factories Control Act, 1937 — Section 29, 29(3), 30(2)Bihar Sugar Factories Control Rules, 1938 — Rule 48Constitution of India, 1950 — Article 13, 14, 245
High Courts16 Jul 1956
Qamru Zaman Khan and Others Vs Sarju Hajam and Others
Patna High Court · AIR 1957 Patna 725
Bihar Bakasht Disputes Settlement Act, 1947 — Section 14, 2, 3, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 33Constitution of India, 1950 — Article 226
High Courts16 Jul 1956Dismissed
Sarju Prasad Singh Vs South Bihar Regional Transport Authority and Others
Patna High Court · AIR 1957 Patna 732
Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 44, 44(2), 57(3)
High Courts13 Jul 1956
Commissioner of Income Tax Vs Maharaja Pratap Singh Bahadur
Patna High Court · AIR 1957 Patna 61 : (1956) 30 ITR 484
Civil Procedure Code, 1908 (CPC) — Section 9Income Tax (Amendment) Act, 1948 — Section 8Income Tax Act, 1922 — Section 23, 28(1), 34
High Courts13 Jul 1956
Damodar Valley Corporation Vs State of Bihar
Patna High Court · AIR 1957 Patna 194 : (1957) 8 STC 47
Bihar Sales Tax Act, 1947 — Section 2Sales of Goods Act, 1930 — Section 4(3), 4(4)
High Courts13 Jul 1956
Bindeshwari Singh and Another Vs The State
Patna High Court · AIR 1958 Patna 12 : (1958) CriLJ 72
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Penal Code, 1860 (IPC) — Section 149, 300, 325
High Courts10 Jul 1956
P. Banerjee Vs Commr. of Income Tax
Patna High Court · AIR 1957 Patna 97 : (1956) 30 ITR 423
Income Tax Act, 1961 — Section 26A, 66(2)
High Courts09 Jul 1956
R.B. Hardutt Mull Jute Mills Vs The State of Bihar
Patna High Court · (1956) 7 STC 666
Bihar Sales Tax Act, 1944 — Section 13(4), 25(1)
High Courts06 Jul 1956
Hardutt Mull Jute Mills Vs State of Bihar
Patna High Court · AIR 1957 Patna 21
Bihar Sales Tax Act, 1947 — Section 13(4)Constitution of India, 1950 — Article 226
High Courts06 Jul 1956
Darsan Rai Vs State of Bihar
Patna High Court · AIR 1957 Patna 173 : (1957) 8 STC 534
Bihar Sales Tax Act, 1947 — Section 4(1)Bihar Sales Tax Act, 1948 — Section 16Government of India Act, 1935 — Section 92(1)
High Courts05 Jul 1956Allowed
Sm. Sudha Devi Vs State of Bihar and Others
Patna High Court · AIR 1956 Patna 506
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 28A, 67, 68Mines and Minerals (Regulation and Development) Act, 1948 — Section 4(2), 5
High Courts04 Jul 1956
Kamakhya Narain Singh Vs State of Bihar
Patna High Court · AIR 1957 Patna 30
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 6 Rule 17, Order 7 Rule 7Constitution of India, 1950 — Article 13
High Courts03 Jul 1956
State of Bihar Vs Chrestain Mica Industries Ltd.
Patna High Court · AIR 1957 Patna 184 : (1956) 7 STC 626
Bihar Sales Tax Act, 1947 — Section 2Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 3 Rule 1
High Courts03 Jul 1956
State of Bihar and Others Vs Rahim Nadaf and Others
Patna High Court · AIR 1957 Patna 52 : (1957) CriLJ 216
Criminal Procedure Code, 1898 (CrPC) — Section 233, 236, 237Penal Code, 1860 (IPC) — Section 149, 302, 34