High Courts08 Mar 1957Allowed
Indrasan Prasad Singh and Another Vs Shree Raghubans Rout and Others
Patna High Court · AIR 1957 Patna 711 : (1957) 5 BLJR 373
Court Fees Act, 1870 — Article 17, 7
COURT ARCHIVE
Patna High Court judgments, 1957
248 judgments · page 10 of 13
High Courts05 Mar 1957Allowed
Ramdayal Missir and Others Vs The State of Bihar and Others
Patna High Court · AIR 1958 Patna 4 : (1957) 5 BLJR 292
Bihar Tenancy Act, 1885 — Section 103A, 106, 108, 108A, 189Bihar Tenancy Rules, 1886 — Rule 40Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts05 Mar 1957Allowed
Mt. Kauleshwari Kuer and Others Vs Surajnath Rai and Others
Patna High Court · AIR 1957 Patna 456 : (1957) 5 BLJR 319
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17(1), 17(2)Transfer of Property Act, 1882 — Section 5
High Courts05 Mar 1957Dismissed
Lakhi Prasad Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 665
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar Cinemas (Regulation) Act, 1954 — Section 11Bihar Cinemas (Regulation) Rules, 1974 — Rule 43
High Courts05 Mar 1957Dismissed
Rajendra Prasad and Others Vs Jai Prakash Pandey and Others
Patna High Court · AIR 1957 Patna 700 : (1957) 5 BLJR 441
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Mar 1957Dismissed
Surajdeo Narain Singha and Others Vs Custodian, Evacuee Property and Another
Patna High Court · AIR 1958 Patna 29
Administration of Evacuee Property Act, 1950 — Section 7Constitution of India, 1950 — Article 226
High Courts28 Feb 1957Allowed
Ramsaran Sah and Others Vs Deonandan Singh and Others
Patna High Court · AIR 1957 Patna 433 : (1957) 5 BLJR 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3)
High Courts28 Feb 1957Dismissed
Sir Syed Wasif Ali Mirza Khan Bahadur Mahabat, Jung, Nawab Bahadur of Moorshidabad Vs The State of Bihar and Others
Patna High Court · AIR 1957 Patna 390 : (1957) 5 BLJR 245
Bihar Land Reforms Act, 1950 — Section 3, 4, 42Constitution of India, 1950 — Article 245, 39
High Courts28 Feb 1957Dismissed
Basawan Singh and Others Vs Rohtas Industries Ltd. and Others
Patna High Court · AIR 1957 Patna 493
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 2
High Courts28 Feb 1957Dismissed
Kartick Chandra Dutta Vs District Traffic Supdt. Pandu Region, N.E. Rly.
Patna High Court · AIR 1957 Patna 676
Constitution of India, 1950 — Article 226, 311, 311(2), 313, 320Government of India Act, 1935 — Section 266(3)
High Courts22 Feb 1957Dismissed
Ramkeshwar Prasad and Others Vs Babu Girja Prasad
Patna High Court · AIR 1957 Patna 501
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 2(14), 36, 47
High Courts22 Feb 1957Dismissed
Ramchandar Singh and Another Vs B. Gopi Krishna Dass and Others
Patna High Court · AIR 1957 Patna 260
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(4), Order 32 Rule 4(3)
High Courts22 Feb 1957Allowed
Ramnandan Pandey and Others Vs Jagarnath Rai
Patna High Court · AIR 1958 Patna 547
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 144, 151, 47
High Courts21 Feb 1957Dismissed
Noor Zaman Khan Vs Mt. Maimunnissa Bibi and Others
Patna High Court · AIR 1958 Patna 228 : (1957) 5 BLJR 255
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, 47, 47(3), 96
High Courts20 Feb 1957Allowed
Ram Pratap Mandal and Another Vs Triloknath
Patna High Court · AIR 1957 Patna 465
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1
High Courts19 Feb 1957
Alakhdeo Singh Vs The Gaya District Board
Patna High Court · AIR 1957 Patna 321
Bihar and Orissa Local Self-Government Act, 1885 — Section 138, 29Bihar and Orissa Local Self-Government Rules — Rule 103, 93, 94Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts18 Feb 1957
In Re: Makbool Alam Khan
Patna High Court · AIR 1957 Patna 355 : (1957) 5 BLJR 214
Legal Practitioners Act, 1879 — Section 12Penal Code, 1860 (IPC) — Section 467
High Courts15 Feb 1957Allowed
Rameshwar Prasad Vs State of Bihar
Patna High Court · AIR 1958 Patna 210 : (1957) 5 BLJR 437 : (1958) CriLJ 551
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts15 Feb 1957
Before the Board Constituted under S. 18 of the B.L.R. Act: In re Court-fee matter under B.L.R. Act
Patna High Court · AIR 1958 Patna 235
Bihar Land Reforms Act, 1950 — Section 17, 18Civil Procedure Code, 1908 (CPC) — Section 2(17)Court Fees Act, 1870 — Article 1, 11, 6
High Courts13 Feb 1957Dismissed
Hiralal Rewani and Others Vs Bastocolla Colliery Co. Ltd. and Another
Patna High Court · AIR 1957 Patna 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 115, 91Transfer of Property Act, 1882 — Section 107, 108, 51