High Courts25 Feb 1958Allowed
Ramesh Jha and Others Vs The State
Patna High Court · AIR 1959 Patna 380 : (1959) CriLJ 1016
Criminal Procedure Code, 1898 (CrPC) — Section 494
COURT ARCHIVE
Patna High Court judgments, 1958
197 judgments · page 9 of 10
High Courts21 Feb 1958Allowed
State of Bihar Vs Jhawarmal
Patna High Court · AIR 1958 Patna 310
Contract Act, 1872 — Section 72
High Courts20 Feb 1958Allowed
Basant Lal Vs Bala Misra and Others
Patna High Court · AIR 1958 Patna 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 54
High Courts19 Feb 1958Dismissed
Jay Prosad Choubey and Others Vs Mt. Jasoda and Others
Patna High Court · AIR 1958 Patna 649 : (1958) 6 BLJR 252
Transfer of Property Act, 1882 — Section 60, 76Trusts Act, 1882 — Section 90
High Courts14 Feb 1958Allowed
Babu Badri Singh and Others Vs Babu Ram Kishore Prasad Singh and Others
Patna High Court · AIR 1958 Patna 626 : (1958) 6 BLJR 194
Bihar Land Reforms Act, 1950 — Section 2, 5, 6, 6(1), 7Bihar Tenancy Act, 1885 — Section 120Trusts Act, 1882 — Section 90
High Courts13 Feb 1958Dismissed
Ramphal Singh Vs District Magistrate of Patna and Others
Patna High Court · AIR 1959 Patna 72 : (1958) 6 BLJR 343
Constitution of India, 1950 — Article 19(1), 226
High Courts12 Feb 1958Allowed
Ramsaroop Singh and Others Vs Hiralall Singh and Others
Patna High Court · AIR 1958 Patna 319 : (1958) 6 BLJR 214
Hindu Succession Act, 1956 — Section 14, 14(2), 4
High Courts12 Feb 1958
Dharamvir Dhir Vs Commissioner of Income Tax
Patna High Court · AIR 1958 Patna 325 : (1959) 35 ITR 769
Income Tax Act, 1961 — Section 10(2)(iii), 10(2)(xv), 66(2)
High Courts11 Feb 1958Dismissed
Bankim Chandra Chakravarty and Another Vs Regional Provident Fund Commissioner and Others
Patna High Court · AIR 1958 Patna 314 : (1958) 6 BLJR 239 : (1958) 2 LLJ 444
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(3), 14A, 19A, 2Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts11 Feb 1958
In Re: Dehri Rohtas Light Railway Co. Ltd.
Patna High Court · AIR 1959 Patna 514 : (1958) 6 BLJR 502 : (1960) 30 CompCas 387
Companies Act, 1956 — Section 17, 17(1), 293, 293(1)
High Courts10 Feb 1958Allowed
Ram Narain Lal Vs Abul Kalam and Others
Patna High Court · AIR 1958 Patna 528 : (1958) 6 BLJR 522
Provincial Insolvency Act, 1920 — Section 10, 10(1), 13, 13(1), 24
High Courts07 Feb 1958
Rohtas Industries Ltd. Vs State of Bihar
Patna High Court · AIR 1958 Patna 414 : (1958) 6 BLJR 200 : (1958) 9 STC 248
Contract Act, 1872 — Section 182Sales of Goods Act, 1930 — Section 4, 5
High Courts07 Feb 1958Allowed
Akhouri Inderdeo Prasad Vs The State
Patna High Court · AIR 1958 Patna 374 : (1958) 6 BLJR 228 : (1958) CriLJ 925 : (1958) 2 LLJ 451
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)
High Courts04 Feb 1958Dismissed
Raghuni Nayak and Others Vs Dist. Magistrate and Others
Patna High Court · AIR 1959 Patna 7 : (1958) 6 BLJR 177
Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 4, 7(1)Constitution of India, 1950 — Article 226
High Courts29 Jan 1958Partly Allowed
Union of India (UOI) Vs Dwarkadas Radhakrishna
Patna High Court · AIR 1959 Patna 39 : (1958) 6 BLJR 504
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 80Defence of India Rules, 1939 — Rule 119Evidence Act, 1872 — Section 115
High Courts24 Jan 1958Dismissed
Bishwaranjan Bose and Others Vs The Honorary Secretary, Ram Krishna Mission, Vivekanand Society and Others
Patna High Court · AIR 1958 Patna 653 : (1958) 6 BLJR 212
Constitution of India, 1950 — Article 226, 311(2)
High Courts23 Jan 1958Allowed
Mt. Banarasi Devi Jhunjhunwala Vs The State of Bihar and Another
Patna High Court · AIR 1959 Patna 83 : (1958) 6 BLJR 350
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18(1), 18(2), 45, 45(3)
High Courts22 Jan 1958
Mahadeo Ram Bali Ram Vs The State of Bihar
Patna High Court · AIR 1959 Patna 30 : (1958) 9 STC 173
Bihar Sales Tax Act, 1947 — Section 4Constitution of India, 1950 — Article 286(1), 286(2)
High Courts21 Jan 1958
J.N. Dutt Vs Commissioner of Income Tax
Patna High Court · AIR 1959 Patna 34 : (1958) 33 ITR 428
Income Tax Act, 1961 — Section 46(1), 66(2)
High Courts21 Jan 1958Allowed
Lakshmi Narayan Gauri Shankar Vs Union of India (UOI)
Patna High Court · AIR 1958 Patna 489
Civil Procedure Code, 1908 (CPC) — Section 20, 34Railways Act, 1890 — Section 77, 80