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)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,241 of 2,660
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 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 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
High Courts21 Sept 1959
William Jacks and Company Limited Vs The State of Bihar
Patna High Court · (1960) 11 STC 242
Constitution of India, 1950 — Article 286
High Courts19 Sept 1959Dismissed
Nageshwar Prasad and Another Vs Lakshman Prasad
Patna High Court · AIR 1960 Patna 171
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(1), Order 5 Rule 15, 39
High Courts18 Sept 1959
RAM CHANDRA SINGH RAMNIK LAL Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1961) 42 ITR 780
Income Tax Act, 1961 — Section 13
High Courts18 Sept 1959
Ram Chandra Singh Ramnik Lal Vs Commissioner of Income Tax
Patna High Court · AIR 1960 Patna 295
Income Tax Act, 1961 — Section 13, 66(1)
High Courts17 Sept 1959
Firm Ramlochan Ram Lakshmi Prasad and Others Vs Maikha Sethani
Patna High Court · AIR 1960 Patna 271
Evidence Act, 1872 — Section 114Guardians and Wards Act, 1890 — Section 17, 29Trusts Act, 1882 — Section 47
High Courts15 Sept 1959
Ramji and Others Vs Rambhusan Das and Others
Patna High Court · AIR 1960 Patna 242
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)
High Courts10 Sept 1959Dismissed
Deep Narain Singh and Others Vs Mt. Dhaneshwari and Others
Patna High Court · AIR 1960 Patna 201
Arbitration Act, 1940 — Section 13, 17, 2, 30, 33Limitation Act, 1908 — Article 158
High Courts08 Sept 1959
Deo Narayan Singh Ishwar Narayan Singh Vs The State of Bihar
Patna High Court · (1960) 11 STC 436
Bihar Sales Tax Act, 1944 — Section 13, 13(3), 25(2)(b)
High Courts07 Sept 1959Dismissed
M.N. Sharma and Others Vs State of Bihar and Others
Patna High Court · AIR 1960 Patna 212
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 12, 12(2), 29(2)Motor Vehicles Act, 1939 — Section 64A