High Courts24 Apr 1956
Rohtas Industries Ltd. Vs The State of Bihar
Patna High Court · (1956) 7 STC 391
Bihar Sales Tax Act, 1944 — Section 14A, 25(2)
COURT ARCHIVE
Patna High Court judgments, 1956
176 judgments · page 6 of 9
High Courts24 Apr 1956Dismissed
Badri Narayan Singh and Others Vs Kalyan Prasad Shroff and Others
Patna High Court · AIR 1956 Patna 522
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 2, Order 4 Rule 1Contract Act, 1872 — Section 59, 60, 61Limitation Act, 1908 — Article 174, 181, 182, 20, 4
High Courts20 Apr 1956Allowed
K.S. Kanji and Co. Vs Jatashankar Dossa and Others
Patna High Court · AIR 1956 Patna 526
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133Limitation Act, 1908 — Article 48
High Courts20 Apr 1956Dismissed
Gokhul Mahton and Others Vs Nooran Mahton and Others
Patna High Court · AIR 1957 Patna 6
Constitution of India, 1950 — Article 133(1)
High Courts18 Apr 1956Dismissed
Gopalji and Another Vs Nagarmal Baijnath
Patna High Court · AIR 1956 Patna 441
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 73Partnership Act, 1932 — Section 4
High Courts18 Apr 1956
Rang Bahadur Singh Vs Bisheshwar Prasad Singh @ Chootan Babu and Others
Patna High Court · AIR 1956 Patna 429
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, 115
High Courts16 Apr 1956
Jitendra Pratap Bahadur Sahi Vs Bhagwati Prasad Singh
Patna High Court · AIR 1956 Patna 457
Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1, 1(2), 2Succession Act, 1925 — Section 74
High Courts13 Apr 1956
Brijnath Sahai Vs Babu Lal and Others
Patna High Court · (1957) CriLJ 290
Penal Code, 1860 (IPC) — Section 426, 504
High Courts13 Apr 1956Dismissed
Kuldip Thakur Vs Sheomangal Prasad Thakur and Another
Patna High Court · AIR 1957 Patna 4
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 38Partnership Act, 1932 — Section 69(2)
High Courts12 Apr 1956Dismissed
Rafail Uraon and Another Vs Baiha Uraon and Another
Patna High Court · (1956) 04 PAT CK 0006
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts10 Apr 1956
The State of Bihar Vs Baijnath Sharma
Patna High Court · AIR 1956 Patna 528 : (1956) CriLJ 1425
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 202, 561APenal Code, 1860 (IPC) — Section 420
High Courts10 Apr 1956Dismissed
Bankim Chandra Mukherji Vs State of Bihar
Patna High Court · AIR 1956 Patna 384
Constitution of India, 1950 — Article 226, 311(2), 361Evidence Act, 1872 — Section 134, 167Government of India Act, 1935 — Section 241(3)
High Courts09 Apr 1956
Ramautar Thakur and Others Vs State of Bihar
Patna High Court · AIR 1957 Patna 33 : (1957) CriLJ 82
Criminal Procedure Code, 1898 (CrPC) — Section 367, 369, 430, 435, 439
High Courts09 Apr 1956
Rasiklal Mandal Vs Dukha Mandal and Others
Patna High Court · AIR 1957 Patna 72 : (1957) CriLJ 226
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204(3), 436, 439, 476BPenal Code, 1860 (IPC) — Section 182, 211
High Courts05 Apr 1956Dismissed
Ramadhin Singh Vs Siaram Singh and Another
Patna High Court · AIR 1957 Patna 64
Civil Procedure Code, 1908 (CPC) — Section 107Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts04 Apr 1956Allowed
D.N. Ganguly and Others Vs State of Bihar and Others
Patna High Court · AIR 1956 Patna 449
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts04 Apr 1956
Mt. Parwati Kuer and Others Vs Manna Lal Khetan and Others
Patna High Court · AIR 1956 Patna 414
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 33, Order 41 Rule 4Limitation Act, 1908 — Article 32Transfer of Property Act, 1882 — Section 92
High Courts04 Apr 1956
Sm. Durgabati and Another Vs Commissioner of Income Tax
Patna High Court · AIR 1956 Patna 446 : (1956) 30 ITR 101
Income Tax Act, 1961 — Section 23(3), 23(5), 26A
High Courts04 Apr 1956
Bata Shoe Company Ltd. Vs State of Bihar and Others
Patna High Court · (1956) 2 LLJ 358
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 12, 15, 16, 17
High Courts04 Apr 1956Allowed
Kanak Sunder Bibi Vs Ram Lakhan Pandey and Others
Patna High Court · AIR 1956 Patna 325
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 2(2)Constitution of India, 1950 — Article 133(1)