High Courts08 Aug 1958Allowed
Mohammad Ekram and Others Vs Union of India(UOI)
Patna High Court · AIR 1959 Patna 337
Contract Act, 1872 — Section 151, 152, 161, 188, 227Partnership Act, 1932 — Section 42, 46, 47Railways Act, 1890 — Section 72, 75
COURT ARCHIVE
Patna High Court judgments, 1958
197 judgments · page 5 of 10
High Courts06 Aug 1958
The State Vs Thakur Aditya Narain Singh and Another
Patna High Court · AIR 1959 Patna 222 : (1958) 6 BLJR 777 : (1959) CriLJ 642
Criminal Procedure Code, 1898 (CrPC) — Section 439Mines Act, 1952 — Section 17, 69
High Courts06 Aug 1958
Asoka Marketing Co. Ltd. Vs State of Bihar
Patna High Court · AIR 1959 Patna 551 : (1959) 10 STC 110
High Courts01 Aug 1958Allowed
Manik Mandal and Others Vs Bharosi Singh
Patna High Court · AIR 1959 Patna 225 : (1958) 6 BLJR 848
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9(2), 105(1)
High Courts01 Aug 1958Dismissed
The Bihar Journals Ltd. and Another Vs Nityanand Singh
Patna High Court · AIR 1959 Patna 112 : (1958) 6 BLJR 726
Limitation Act, 1908 — Section 5Workmens Compensation Act, 1923 — Section 30(1), 30(2), 30(3), 8(2)Workmens Compensation Rules, 1924 — Rule 9
High Courts01 Aug 1958Allowed
The State of Assam Vs Panna Lal
Patna High Court · AIR 1960 Patna 215
Defence of India Rules, 1939 — Rule 75A, 75A(4), 81(2)Independence (Rights, Properties and Liabilities) Order, 1947 — Article 10, 10(4), 8, 9
High Courts30 Jul 1958
State Vs Tribhuvan Nath Verma
Patna High Court · AIR 1959 Patna 262 : (1958) 6 BLJR 802 : (1959) CriLJ 754
Contempt of Courts Act, 1971 — Section 1Criminal Procedure Code, 1898 (CrPC) — Section 535, 537
High Courts29 Jul 1958
In Re: Bihar Bolts, Rivets and Engineering Works Ltd., (In liquidation)
Patna High Court · AIR 1959 Patna 417 : (1958) 6 BLJR 675 : (1959) 29 CompCas 482 : (1959) 1 LLJ 164
Companies Act, 1913 — Section 230Companies Act, 1956 — Section 462(5), 530(1)Employees State Insurance Act, 1948 — Section 94
High Courts25 Jul 1958Dismissed
Anantalal Daga and Others Vs Debi Prasad Pandey and Others
Patna High Court · AIR 1959 Patna 258
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 41 Rule 20, Order 41 Rule 33, Order 41 Rule 4Limitation Act, 1908 — Article 181
High Courts25 Jul 1958Dismissed
Bindeshwari Pd. Chaudhary Vs Debendra Pd. Singh and Others
Patna High Court · AIR 1958 Patna 618
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 115, 151
High Courts24 Jul 1958Allowed
Madan Lall and Another Vs The Union of India (UOI)
Patna High Court · AIR 1959 Patna 165 : (1958) 6 BLJR 688
Interest Act, 1839 — Section 1Limitation Act, 1908 — Article 31, 9Railways Act, 1989 — Section 77
High Courts24 Jul 1958
Ram Niranjan Missir and Others Vs Kamdeo Missir and Others
Patna High Court · AIR 1959 Patna 196 : (1959) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Jul 1958
State of Bihar Vs Dewat Ram and Others
Patna High Court · AIR 1959 Patna 207 : (1958) 6 BLJR 718 : (1959) CriLJ 636
Penal Code, 1860 (IPC) — Section 120BPost Office Act, 1898 — Section 2
High Courts17 Jul 1958
Gopal Swarup and Sons Vs Commissioner of Income Tax
Patna High Court · AIR 1959 Patna 286
Income Tax Act, 1961 — Section 26A
High Courts16 Jul 1958Dismissed
Ramdhani Ram Vs Sital Prasad Ram
Patna High Court · AIR 1959 Patna 181 : (1958) 6 BLJR 616
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts11 Jul 1958Dismissed
Nageshwar Prasad and Others Vs State of Bihar and Others
Patna High Court · AIR 1959 Patna 192 : (1958) 6 BLJR 593
Constitution of India, 1950 — Article 226, 311Contract Act, 1872 — Section 39, 73
High Courts10 Jul 1958Dismissed
Lawly Sen and Co. Vs Regional Provident Fund Commissioner Bihar and Another
Patna High Court · AIR 1959 Patna 271 : (1958) 6 BLJR 722 : (1959) 1 LLJ 272
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1), 2
High Courts09 Jul 1958Dismissed
Uma Shankar Singh Vs State of Bihar and Others
Patna High Court · AIR 1959 Patna 224 : (1958) 6 BLJR 712
Constitution of India, 1950 — Article 226
High Courts08 Jul 1958Allowed
M.L. Dalmiya and Company Limited Vs Superintendent of Commercial Taxes and Others
Patna High Court · (1958) 9 STC 645
Constitution of India, 1950 — Article 226, 227
High Courts08 Jul 1958Dismissed
Coke Oven Construction Company (Private) Ltd. Vs The State of Bihar and Others
Patna High Court · (1958) 9 STC 639
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23