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
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,252 of 2,660
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
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 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 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
High Courts21 Feb 1958Allowed
State of Bihar Vs Jhawarmal
Patna High Court · AIR 1958 Patna 310
Contract Act, 1872 — Section 72
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 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)