High Courts23 Dec 1958Dismissed
Karu Lall and Another Vs Fida Hussain and Another
Patna High Court · AIR 1960 Patna 556
Constitution of India, 1950 — Article 191Representation of the People Act, 1951 — Section 100(1)
COURT ARCHIVE
Patna High Court judgments, 1958
150 judgments · page 1 of 8
High Courts19 Dec 1958Dismissed
Rajpur Colliery Co. and Others Vs Pursottam Gohil and Another
Patna High Court · AIR 1959 Patna 463
Easements Act, 1882 — Section 13, 15, 19, 4Limitation Act, 1908 — Section 26Transfer of Property Act, 1882 — Section 40, 8
High Courts17 Dec 1958
Govt. of India and Another Vs Jamunadhar Rungta and Others
Patna High Court · AIR 1960 Patna 19
Arbitration Act, 1940 — Section 2, 32Contract Act, 1872 — Section 182, 196, 65, 70
High Courts08 Dec 1958
The State of Bihar and Another Vs Charanjitlal Chadha and Another
Patna High Court · AIR 1960 Patna 139
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 239Contract Act, 1872 — Section 2, 70
High Courts03 Dec 1958Allowed
Tribeni Tewary and Others Vs Ramratan Nonia and Others
Patna High Court · AIR 1959 Patna 460
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1877 — Section 35
High Courts02 Dec 1958Dismissed
Mutukdhari Singh Vs Smt. Prem Debi and Others
Patna High Court · AIR 1959 Patna 570
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Succession Act, 1925 — Section 263, 283(1)
High Courts02 Dec 1958Dismissed
Kapildeo Singh Vs Suraj Narayan Singh and Others
Patna High Court · AIR 1959 Patna 250
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Representation of the People Act, 1951 — Section 37, 81, 82, 90(1)
High Courts01 Dec 1958Dismissed
Sasamusa Sugar Works (Private) Ltd. Vs The Cane Commissioner and Others
Patna High Court · AIR 1959 Patna 403
Bihar Sugar Factories Control Act, 1937 — Section 15Bihar Sugar Factories Control Rules, 1938 — Rule 24, 24AConstitution of India, 1950 — Article 4
High Courts25 Nov 1958Allowed
Brijbala Prasad and Others Vs Patna Municipal Corporation and Others
Patna High Court · AIR 1959 Patna 273
Bihar and Orissa Municipal Act, 1922 — Section 377, 384, 68
High Courts25 Nov 1958Dismissed
Mahabir Pandey Vs Ram Narain Singh and Others
Patna High Court · AIR 1959 Patna 406
Bihar Land Reforms Act, 1950 — Section 6Bihar Tenancy Act, 1885 — Article 3Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts20 Nov 1958Allowed
Mohammad Habib Vs Ram Narain Lall and Others
Patna High Court · AIR 1959 Patna 348
Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 108
High Courts18 Nov 1958Dismissed
Gouri Shanker Prasad and Others Vs Commissioners of Tirhut Division and Others
Patna High Court · AIR 1959 Patna 133
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 5, 5(2), 6, 6(1), 6(2)
High Courts18 Nov 1958Partly Allowed
Beharilal Bhawasinka and Another Vs Jagarnath Prasad Kajriwal
Patna High Court · AIR 1959 Patna 490
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 107Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 420
High Courts07 Nov 1958Allowed
Doma Choudhary and Others Vs Ram Naresh Lal and Others
Patna High Court · AIR 1959 Patna 121 : (1958) 6 BLJR 783
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9, 141
High Courts17 Oct 1958Dismissed
Sah Sita Ram and Others Vs Syed Mohammad Mehdi Nawab and Others
Patna High Court · AIR 1959 Patna 139
Patna High Court Rules, 1916 — Rule 1Transfer of Property Act, 1882 — Section 108, 111
High Courts17 Oct 1958Dismissed
Chandrama Singh Vs Awadh Bihari Singh and Another
Patna High Court · AIR 1959 Patna 353
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Stamp Act, 1899 — Section 33, 33(1)
High Courts16 Oct 1958Dismissed
Nawab Sabbir Ahmad and Others Vs District Magistrate of Darbhanga and Another
Patna High Court · AIR 1959 Patna 409
Bihar and Orissa Municipal Act, 1922 — Section 18(2), 356Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 7Constitution of India, 1950 — Article 14, 226
High Courts15 Oct 1958Allowed
Chandra Shekar Prasad Singh and Another Vs Jai Prakash Singh
Patna High Court · AIR 1959 Patna 450
Representation of the People (Amendment) Act, 1956 — Section 100, 98Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 2(6)Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 26, 26(3)
High Courts15 Oct 1958Allowed
Budhi Nath Jha Vs Manilal Jadav
Patna High Court · AIR 1960 Patna 361
Constitution of India, 1950 — Article 133, 226, 227Representation of the People Act, 1951 — Section 117
High Courts13 Oct 1958Allowed
Ramgobind Singh and Others Vs Askrit Singh and Others
Patna High Court · AIR 1960 Patna 342 : (1960) CriLJ 1128
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 7