COURT ARCHIVE

Patna High Court judgments, 1957

248 judgments · page 6 of 13

High Courts17 Jul 1957

Harbans Singh and Others Vs Sita Devi and Others

Patna High Court · AIR 1958 Patna 113 : (1957) 5 BLJR 601 : (1958) CriLJ 213

Bihar Gram Kutchery Rules, 1949 — Rule 59(2)Bihar Panchayat Raj Act, 1948 — Section 62, 80Penal Code, 1860 (IPC) — Section 323, 456

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High Courts16 Jul 1957

Ambica Missir Vs Surpanch of Gram Panchaity Biram Parsa and Another

Patna High Court · AIR 1958 Patna 94 : (1957) 5 BLJR 599 : (1958) CriLJ 209

Bihar Panchayat Raj Act, 1948 — Section 62, 73Criminal Procedure Code, 1898 (CrPC) — Section 175, 178, 179, 180, 195Penal Code, 1860 (IPC) — Section 228

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High Courts13 Jul 1957Dismissed

Raj Kishore Prasad Jaiswal and Others Vs Subak Narain Singh and Another

Patna High Court · AIR 1959 Patna 89

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(2), Order 21 Rule 22(3), Order 21 Rule 90, 11Evidence Act, 1872 — Section 101, 102, 103, 104, 114Limitation Act, 1908 — Article 181

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High Courts13 Jul 1957Allowed

Katihar Jute Mills Ltd. Vs Calcutta Match Works (India) Ltd. and Another

Patna High Court · AIR 1958 Patna 133

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 7 Rule 7Evidence Act, 1872 — Section 115, 63, 63(4), 63(5)Transfer of Property Act, 1882 — Section 53A, 54, 8

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High Courts12 Jul 1957Dismissed

Santi Sahu and Others Vs Sheogulam Sahu and Others

Patna High Court · AIR 1958 Patna 174 : (1957) 5 BLJR 625

Contract Act, 1872 — Section 148, 172, 176Sales of Goods Act, 1930 — Section 46, 47, 54, 54(2)

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High Courts12 Jul 1957Dismissed

Babu Kameshwar Prasad Singh and Others Vs Shahamat Mian and Others

Patna High Court · AIR 1958 Patna 162 : (1957) 5 BLJR 620

Contract Act, 1872 — Section 62Specific Relief Act, 1877 — Section 21

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High Courts02 Jul 1957

Bihar State Co-operative Bank Ltd. Vs Commissioner of Income Tax

Patna High Court · AIR 1958 Patna 41 : (1958) 33 ITR 137

Income Tax Act, 1961 — Section 3, 9

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High Courts01 Jul 1957Allowed

Baijnath Prasad Singh Vs Dasrath Prasad Singh and Another

Patna High Court · AIR 1958 Patna 9 : (1957) 5 BLJR 105

Civil Procedure Code, 1908 (CPC) — Section 115, 24

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High Courts06 Jun 1957

Baburam Rajeshwari Prasad Ojha and Others Vs Deo Narain Sao and Others

Patna High Court · AIR 1957 Patna 70

Criminal Procedure Code, 1898 (CrPC) — Section 145, 438

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High Courts21 May 1957Allowed

Kamleshwar Singh Vs Dharamdeo Singh

Patna High Court · AIR 1957 Patna 375 : (1957) 5 BLJR 527 : (1957) CriLJ 879

Criminal Procedure Code, 1898 (CrPC) — Section 17, 17(3), 408, 409, 9

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High Courts10 May 1957Allowed

Parmeshwar Mahaseth and Others Vs State of Bihar and Others

Patna High Court · AIR 1958 Patna 149 : (1957) 5 BLJR 672

Bihar and Orissa Municipal Act, 1922 — Section 15, 17, 19Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 4, 62, 7, 75Constitution of India, 1950 — Article 226, 329

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High Courts09 May 1957Allowed

Hiralal Kezriwal and Another Vs The State

Patna High Court · AIR 1958 Patna 247 : (1958) CriLJ 660

Cotton Textiles (Control of Movement) Order, 1948 — Section 3Essential Commodities Act, 1955 — Section 16, 16(2)Essential Commodities Ordinance, 1955 — Section 16

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High Courts09 May 1957Allowed