High Courts03 Sept 1957Dismissed
Joseph Lazarus Vs Isha Khan
Patna High Court · AIR 1958 Patna 108
Court Fees Act, 1870 — Article 17, 7
COURT ARCHIVE
Patna High Court judgments, 1957
248 judgments · page 4 of 13
High Courts03 Sept 1957Dismissed
Ram Narayan Lal Shaw Vs Dinapore Cantonment Board and Another
Patna High Court · AIR 1958 Patna 71
Cantonments Act, 1924 — Section 126Constitution of India, 1950 — Article 19(1), 19(5), 226, 31, 32
High Courts03 Sept 1957
Ramgobind Singh and Others Vs Ramranbijai Singh and Others
Patna High Court · AIR 1958 Patna 279 : (1957) 5 BLJR 715
Bihar Land Reforms Act, 1950 — Section 3(1)Bihar Tenancy Act, 1885 — Section 103B, 120, 120(2), 20(1), 21(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107, 151
High Courts02 Sept 1957Allowed
Nathuni Singh and Others Vs Naipal Singh and Another
Patna High Court · AIR 1958 Patna 107
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151
High Courts30 Aug 1957Dismissed
Ram Saran Sharma Vs The State of Bihar and Others
Patna High Court · AIR 1958 Patna 181 : (1958) 6 BLJR 591 : (1958) CriLJ 546
Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226
High Courts30 Aug 1957Allowed
Cantonment Authority Vs Bimalanand Goswami and Others
Patna High Court · AIR 1958 Patna 38
Cantonments Act, 1924 — Section 60, 61, 62, 63
High Courts29 Aug 1957Dismissed
Manohar Lal Seal Vs Bengal Potteries Ltd.
Patna High Court · AIR 1958 Patna 457
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 108, 108(1), 117
High Courts27 Aug 1957
Commissioner of Income Tax Vs Biharilal Kejriwal and Co.
Patna High Court · AIR 1958 Patna 165 : (1958) 34 ITR 777
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts24 Aug 1957
LIQUIDATORS OF PURSA LTD. Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1957) 32 ITR 603
Constitution of India, 1950 — Article 226
High Courts23 Aug 1957
Bhedu Tatma and Others Vs Hari Jha
Patna High Court · AIR 1958 Patna 35 : (1957) 5 BLJR 681 : (1958) CriLJ 80
Criminal Procedure Code, 1898 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 64
High Courts22 Aug 1957
Patna Electric Supply Workers Union Vs A. Hassan and Another
Patna High Court · AIR 1958 Patna 427 : (1957) 5 BLJR 705
Civil Procedure Code, 1908 (CPC) — Section 151, 152Industrial Employment (Standing Orders) Act, 1946 — Section 10, 6, 6(1)
High Courts22 Aug 1957Dismissed
Beni Madhab Chatterji and Another Vs State of Bihar and Another
Patna High Court · AIR 1958 Patna 183
Constitution of India, 1950 — Article 19, 19(1), 19(2), 31Land Acquisition Act, 1894 — Section 4, 6
High Courts22 Aug 1957
Chotanagpur Banking Association, Ltd. and Others Vs Govt. of India and Others
Patna High Court · AIR 1957 Patna 666 : (1957) 5 BLJR 731
Bihar Land Encroachment Act, 1950 — Section 2, 3, 4Defence of India Rules, 1939 — Rule 75A(3)Land Acquisition Act, 1898 — Section 16, 17
High Courts22 Aug 1957Allowed
Raj Behari Singh and Another Vs Chandrika Singh and Others
Patna High Court · AIR 1958 Patna 217 : (1957) 5 BLJR 833
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47, 28, 9
High Courts21 Aug 1957Dismissed
Julam Missir and Others Vs Pradip Missir and Others
Patna High Court · AIR 1958 Patna 115
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 4Hindu Succession Act, 1956 — Section 14, 15
High Courts20 Aug 1957
Bharat Sugar Mills Ltd. Vs State of Bihar
Patna High Court · AIR 1958 Patna 76 : (1957) 5 BLJR 651 : (1957) 8 STC 832
Bihar Sales Tax Act, 1947 — Section 24(4), 24(6), 25(1)Bihar Sales Tax Rules, 1959 — Rule 38
High Courts20 Aug 1957Dismissed
Ramnath Khemka Vs The State
Patna High Court · AIR 1958 Patna 272 : (1957) 5 BLJR 772 : (1958) CriLJ 665
Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 234Penal Code, 1860 (IPC) — Section 405, 409
High Courts20 Aug 1957
Rameshwar Das and Another Vs Tildhari Das and Others
Patna High Court · (1958) CriLJ 799
Bihar Panchayat Raj Act, 1947 — Section 67, 80(2j)Criminal Procedure Code, 1872 — Section 18(2)
High Courts14 Aug 1957Allowed
Thakurai Bhup Narain Singh and Another Vs Nawab Singh and Others
Patna High Court · AIR 1957 Patna 729 : (1957) 5 BLJR 694
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 51, 52
High Courts14 Aug 1957Allowed
Jaleshar Pandey Vs Lagan Pandey and Others
Patna High Court · AIR 1958 Patna 105 : (1957) 5 BLJR 669
Bihar Panchayat Raj Act, 1947 — Section 65Civil Procedure Code, 1908 (CPC) — Section 21, 9Constitution of India, 1950 — Article 226, 227