Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(2), Order 38 Rule 5, 151, 99Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 214

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High Courts30 Sept 1958

Commissioner of Sales Tax Vs Champaran Sugar Company Ltd.

Patna High Court · (1959) 10 STC 196

Bihar Sales Tax Act, 1944 — Section 25(3)

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High Courts29 Sept 1958

Moti Lal Vs The State

Patna High Court · AIR 1959 Patna 54 : (1959) CriLJ 219

Evidence Act, 1872 — Section 114, 25, 26, 27General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 411

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High Courts25 Sept 1958Dismissed

Pioneer Engineering Works Vs Union of India (UOI)

Patna High Court · AIR 1959 Patna 374

Arbitration Act, 1940 — Section 30Evidence Act, 1872 — Section 115

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High Courts24 Sept 1958Dismissed

Basudeo Gir Vs State

Patna High Court · AIR 1959 Patna 534 : (1959) CriLJ 1355

Evidence Act, 1872 — Section 45

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High Courts24 Sept 1958Dismissed

Ramchandraji Maharaj and Others Vs Lalji Singh and Another

Patna High Court · AIR 1959 Patna 305 : (1958) 6 BLJR 812

Registration Act, 1908 — Section 28Transfer of Property Act, 1882 — Section 10, 5

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High Courts24 Sept 1958Allowed

Union of India (UOI) Vs Bishwanath Agarwalla

Patna High Court · AIR 1959 Patna 473

Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 72, 74A, 74C

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High Courts23 Sept 1958Dismissed

Abhayanand Mishra Vs The State of Bihar

Patna High Court · AIR 1959 Patna 328 : (1959) CriLJ 893

Evidence Act, 1872 — Section 45

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High Courts23 Sept 1958

Union of India (UOI) Vs Vasudeo Agarwal and Another

Patna High Court · AIR 1960 Patna 87

Contract Act, 1872 — Section 73, 74, 9

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High Courts23 Sept 1958Allowed

Rajani Kanta Mandal Vs The State of Bihar

Patna High Court · AIR 1959 Patna 314 : (1959) CriLJ 891

Explosive Substances Act, 1908 — Section 5

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High Courts22 Sept 1958Allowed

Chand Bihari Gope and Others Vs Shyam Nandan Prasad Narain Singh and Others

Patna High Court · AIR 1959 Patna 235

Bihar Tenancy Act, 1885 — Section 40Transfer of Property Act, 1882 — Section 68, 98

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High Courts22 Sept 1958Partly Allowed

State of Bihar Vs Union of India(UOI)

Patna High Court · AIR 1959 Patna 438

Contract Act, 1872 — Section 178Railways Act, 1890 — Section 55, 56, 72Sales of Goods Act, 1930 — Section 2(4), 23

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High Courts08 Sept 1958Dismissed

Union of India (UOI) Vs Textile Trading Co.

Patna High Court · AIR 1960 Patna 102

Limitation Act, 1908 — Article 31

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High Courts04 Sept 1958Dismissed

Mt. Pulwa and Another Vs Brijnandan Prasad and Others

Patna High Court · AIR 1959 Patna 397

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47

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High Courts03 Sept 1958Dismissed

Kumardhubi Fireclay and Silica Works Ltd. Vs State of Bihar and Others

Patna High Court · AIR 1959 Patna 61 : (1958) 6 BLJR 826

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 59, 60

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High Courts03 Sept 1958Allowed

Ramchandra Bhagat and Another Vs Mrs. Eva Mitra and Others

Patna High Court · AIR 1960 Patna 378

Bihar Land Reforms Act, 1950 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 34 Rule 4, Order 34 Rule 5, 38, 65Transfer of Property Act, 1882 — Section 56, 81

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