High Courts28 Oct 1959
Ambika Pandey and Others Vs Gokul Pandey and Others
Patna High Court · AIR 1960 Patna 189 : (1960) CriLJ 506
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147
COURT ARCHIVE
Patna High Court judgments, 1959
160 judgments · page 2 of 8
High Courts27 Oct 1959
Devji Shivji Vs Mohanlal Odhabji Thacker and Others
Patna High Court · AIR 1960 Patna 223
Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 48, 89, 90
High Courts26 Oct 1959
Jagarnath Prasad Bhagat Vs Basudeo Singh
Patna High Court · AIR 1960 Patna 254 : (1960) CriLJ 970
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts22 Oct 1959
Dwarkadas and Radhakrishna Vs State of Bihar
Patna High Court · (1960) 11 STC 29
Bihar Sales Tax Act, 1944 — Section 25(1)Bihar Sales Tax Act, 1947 — Section 31Bihar Sales Tax Act, 1948 — Section 2(g)
High Courts21 Oct 1959
Raghavacharya and Others Vs Saligramcharya
Patna High Court · AIR 1960 Patna 148
Bihar Hindu Religious Trusts Act, 1950 — Section 48, 48(1)Constitution of India, 1950 — Article 19(1)
High Courts20 Oct 1959Dismissed
Kapildeo Narain and Another Vs Sheo Prasad Singh
Patna High Court · AIR 1960 Patna 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6Limitation Act, 1908 — Article 182(5)
High Courts20 Oct 1959Dismissed
Rameshwar Prasad Sahi Vs Mt. Anandi Devi and Others
Patna High Court · AIR 1960 Patna 109
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 23, 77Specific Relief Act, 1877 — Section 22
High Courts20 Oct 1959
Baldeo Lal Roy Vs State of Bihar
Patna High Court · (1960) 11 STC 104
Bihar Sales Tax Act, 1947 — Section 13(5), 24(2)
High Courts19 Oct 1959Dismissed
Jamuna Choudhuri and Others Vs Ramanup Singh and Others
Patna High Court · AIR 1960 Patna 182
Evidence Act, 1872 — Section 1, 5Hindu Succession Act, 1956 — Section 14Specific Relief Act, 1877 — Section 42
High Courts01 Oct 1959Allowed
Makhanlal Harnarain Vs Union of India(UOI)
Patna High Court · AIR 1960 Patna 150
Railways Act, 1890 — Section 77
High Courts30 Sept 1959Allowed
Ram Sworup Singh Vs Mahabir Mahton and Another
Patna High Court · AIR 1960 Patna 235
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1877 — Section 22, 27
High Courts29 Sept 1959Allowed
Rastogi Brothers Vs Patna Municipal Corporation and Others
Patna High Court · AIR 1960 Patna 172
Patna Municipal Corporation Act, 1951 — Section 132, 139(2), 223, 224, 225
High Courts28 Sept 1959Allowed
State of Bihar and Others Vs Shiva Bhikshuk Mista
Patna High Court · AIR 1960 Patna 162
Evidence Act, 1872 — Section 102, 106
High Courts28 Sept 1959
The State Vs Bijli Pathak and Another
Patna High Court · AIR 1961 Patna 387
Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479A
High Courts28 Sept 1959Dismissed
Muktilal Agarwalla Vs Tinplate Co. of India Ltd. and Others
Patna High Court · AIR 1960 Patna 176
Provincial Insolvency Act, 1920 — Section 37, 43
High Courts25 Sept 1959Dismissed
Raja Traders and Rajeshwar Brothers Vs The State of Bihar and Others
Patna High Court · (1959) 10 STC 601
Constitution of India, 1950 — Article 226
High Courts24 Sept 1959Dismissed
Ramkishun Lal and Another Vs Umesh Chandra Sinha and Others
Patna High Court · AIR 1960 Patna 250
Trusts Act, 1882 — Section 90
High Courts22 Sept 1959Allowed
Bihar Agents Ltd. Vs Union of India (UOI) and Others
Patna High Court · AIR 1960 Patna 111
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 72, 74A, 74C, 74D
High Courts21 Sept 1959Dismissed
Mohammad Azkar Hussain and Another Vs Collector of Shahabad and Others
Patna High Court · AIR 1960 Patna 144
Bihar Wakf Act, 1947 — Section 51Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11