High Courts25 Mar 1958Dismissed
Chulhai Naik and Others Vs Bharath Narain Singh and Another
Patna High Court · AIR 1958 Patna 542 : (1958) 6 BLJR 393
Limitation Act, 1908 — Article 181, 182, 9
COURT ARCHIVE
Patna High Court judgments, 1958
197 judgments · page 8 of 10
High Courts24 Mar 1958Dismissed
Parmeshwar Kumar Vs Lahtan Chaudhary
Patna High Court · AIR 1959 Patna 85 : (1958) 6 BLJR 386
Representation of the People Act, 1951 — Section 2(1), 33, 36(5), 80
High Courts18 Mar 1958
Jangi Gope and Others Vs The State
Patna High Court · AIR 1959 Patna 304 : (1958) 6 BLJR 352 : (1959) CriLJ 887
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 118
High Courts18 Mar 1958Allowed
Mangal Das and Others Vs Mst. Rabia
Patna High Court · AIR 1959 Patna 504 : (1958) 6 BLJR 471 : (1959) CriLJ 1353
Criminal Procedure Code, 1898 (CrPC) — Section 202, 540A
High Courts13 Mar 1958Dismissed
Motilal Mandal and Others Vs Choni Mandalani
Patna High Court · AIR 1958 Patna 501
Hindu Womens Right to Property Act, 1937 — Section 2, 3
High Courts13 Mar 1958Dismissed
Mt. Jasoda Kuer and Another Vs Dulhin Phul Kuer and Others
Patna High Court · AIR 1958 Patna 600 : (1958) 6 BLJR 475
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2), 4
High Courts13 Mar 1958Dismissed
Babu Lal Bathwal Vs Ganpat Lal and Others
Patna High Court · AIR 1958 Patna 506
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 41 Rule 35(3), 38, 47
High Courts12 Mar 1958Dismissed
United Bank of India Ltd. Vs Lekharam Sonaram and Co. and Others
Patna High Court · AIR 1958 Patna 472
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 58, 59
High Courts12 Mar 1958Dismissed
Srikant Lal Vs State of Bihar and Another
Patna High Court · AIR 1958 Patna 496 : (1958) 6 BLJR 496
Bihar Mica (Amendment) Act, 1949 — Section 1Bihar Mica Act, 1947 — Section 17(3), 6(6)Constitution of India, 1950 — Article 246, 254
High Courts11 Mar 1958Dismissed
Jaldhari Mahto and Others Vs Rajendra Singh and Others
Patna High Court · AIR 1958 Patna 386 : (1958) 6 BLJR 258
Limitation Act, 1908 — Article 142, 144
High Courts10 Mar 1958
Union of India (UOI) Vs Ayed Ram
Patna High Court · AIR 1958 Patna 439 : (1958) 6 BLJR 354
Central Excise Rules, 1944 — Rule 21, 211Central Excises and Salt Act, 1944 — Section 33, 34, 40, 40(2)Constitution of India, 1950 — Article 300
High Courts10 Mar 1958
Ganesh Lal Vs Narain Lal and Others
Patna High Court · AIR 1958 Patna 486 : (1958) 6 BLJR 442
Civil Procedure Code, 1908 (CPC) — Section 115Suits Valuation Act, 1887 — Section 11(1)
High Courts03 Mar 1958
The State of Bihar Vs S.M. Abdul Samad
Patna High Court · AIR 1959 Patna 183 : (1958) 6 BLJR 370 : (1959) CriLJ 509
Contempt of Courts Act, 1971 — Section 3(1)
High Courts03 Mar 1958
Lala Karam Chand Thapar and Others Vs The State of Bihar and Others
Patna High Court · AIR 1958 Patna 378 : (1958) 6 BLJR 424
Coal Mines Regulations, 1926 — Regulation 48Constitution of India, 1950 — Article 19, 19(1)General Clauses Act, 1897 — Section 24
High Courts28 Feb 1958Allowed
Krishneshwar Pd. Singh and Another Vs Lal Bihari Saran Narain Singh and Others
Patna High Court · AIR 1958 Patna 511
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69(2), Order 21 Rule 90
High Courts28 Feb 1958Allowed
Mahender Ram Vs Harnandan Prasad
Patna High Court · AIR 1958 Patna 445
Penal Code, 1860 (IPC) — Section 499
High Courts28 Feb 1958
Narayan Tiwari and Others Vs Vasudeo Narayan Missir and Others
Patna High Court · AIR 1958 Patna 587
Court Fees Act, 1870 — Article 5, 1
High Courts27 Feb 1958Allowed
Nand Kishore Prasad Singh Vs Member, Election Tribunal and Others
Patna High Court · AIR 1958 Patna 306 : (1958) 6 BLJR 307
Representation of the People Act, 1951 — Section 117, 90(3)
High Courts26 Feb 1958Allowed
Jugal Kishore Bhadani Vs Labour Commissioner and Others
Patna High Court · AIR 1958 Patna 442 : (1958) 6 BLJR 225 : (1958) 2 LLJ 234
Bihar Shops and Establishments Act, 1953 — Section 26(2)Bihar Shops and Establishments Rules, 1955 — Rule 21Constitution of India, 1950 — Article 19(1), 19(6), 254, 41, 43
High Courts26 Feb 1958Allowed
Ramsewak Kaji and Others Vs Ramgir Choudhary and Others
Patna High Court · AIR 1958 Patna 448
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12