High Courts30 Sept 1958
Commissioner of Sales Tax Vs New India Sugar Mills
Patna High Court · (1959) 10 STC 74
Contract Act, 1872 — Section 5, 8Sales of Goods Act, 1930 — Section 23
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,248 of 2,660
High Courts30 Sept 1958Dismissed
Imperial Bank of India Vs Mt. Bibi Sayeedan
Patna High Court · AIR 1960 Patna 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(2), Order 38 Rule 5, 151, 99Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 214
High Courts30 Sept 1958
Commissioner of Sales Tax Vs Champaran Sugar Company Ltd.
Patna High Court · (1959) 10 STC 196
Bihar Sales Tax Act, 1944 — Section 25(3)
High Courts25 Sept 1958Dismissed
Pioneer Engineering Works Vs Union of India (UOI)
Patna High Court · AIR 1959 Patna 374
Arbitration Act, 1940 — Section 30Evidence Act, 1872 — Section 115
High Courts24 Sept 1958Dismissed
Basudeo Gir Vs State
Patna High Court · AIR 1959 Patna 534 : (1959) CriLJ 1355
Evidence Act, 1872 — Section 45
High Courts24 Sept 1958Dismissed
Ramchandraji Maharaj and Others Vs Lalji Singh and Another
Patna High Court · AIR 1959 Patna 305 : (1958) 6 BLJR 812
Registration Act, 1908 — Section 28Transfer of Property Act, 1882 — Section 10, 5
High Courts24 Sept 1958Allowed
Union of India (UOI) Vs Bishwanath Agarwalla
Patna High Court · AIR 1959 Patna 473
Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 72, 74A, 74C
High Courts23 Sept 1958Dismissed
Abhayanand Mishra Vs The State of Bihar
Patna High Court · AIR 1959 Patna 328 : (1959) CriLJ 893
Evidence Act, 1872 — Section 45
High Courts23 Sept 1958Allowed
Rajani Kanta Mandal Vs The State of Bihar
Patna High Court · AIR 1959 Patna 314 : (1959) CriLJ 891
Explosive Substances Act, 1908 — Section 5
High Courts22 Sept 1958Allowed
Chand Bihari Gope and Others Vs Shyam Nandan Prasad Narain Singh and Others
Patna High Court · AIR 1959 Patna 235
Bihar Tenancy Act, 1885 — Section 40Transfer of Property Act, 1882 — Section 68, 98
High Courts22 Sept 1958Partly Allowed
State of Bihar Vs Union of India(UOI)
Patna High Court · AIR 1959 Patna 438
Contract Act, 1872 — Section 178Railways Act, 1890 — Section 55, 56, 72Sales of Goods Act, 1930 — Section 2(4), 23
High Courts08 Sept 1958Dismissed
Union of India (UOI) Vs Textile Trading Co.
Patna High Court · AIR 1960 Patna 102
Limitation Act, 1908 — Article 31
High Courts04 Sept 1958Dismissed
Mt. Pulwa and Another Vs Brijnandan Prasad and Others
Patna High Court · AIR 1959 Patna 397
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts03 Sept 1958Dismissed
Kumardhubi Fireclay and Silica Works Ltd. Vs State of Bihar and Others
Patna High Court · AIR 1959 Patna 61 : (1958) 6 BLJR 826
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 59, 60
High Courts28 Aug 1958Allowed
Gajadhar Choudhary Vs Khodai Rahmat Khan and Another
Patna High Court · AIR 1958 Patna 510
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60
High Courts26 Aug 1958Allowed
Baldeo Sahujee Vs Gauri Shankar Jhunjhunwala
Patna High Court · AIR 1959 Patna 323 : (1958) 6 BLJR 843
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4
High Courts26 Aug 1958Dismissed
Ramdular Dass Vs Jamunadhar Jha and Others
Patna High Court · AIR 1959 Patna 69 : (1958) 6 BLJR 792
Limitation Act, 1908 — Section 19Transfer of Property Act, 1882 — Section 8
High Courts25 Aug 1958
Dineshwar Prasad Singh and Others Vs Deoniti Prasad Singh and Others
Patna High Court · AIR 1959 Patna 199 : (1958) 6 BLJR 706
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 48
High Courts24 Aug 1958Allowed
Ramlochan Singh and Others Vs Pradip Singh and Others
Patna High Court · AIR 1959 Patna 230 : (1958) 6 BLJR 738
Evidence Act, 1872 — Section 92Limitation Act, 1908 — Article 142, 144Transfer of Property Act, 1882 — Section 60
High Courts22 Aug 1958Allowed
Union of India (UOI) Vs Mangilal Jain
Patna High Court · AIR 1959 Patna 342
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13