COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,256 of 2,660

High Courts25 Sept 1957Allowed

Chander Singh and Others Vs Jamuna Prasad Singh and Others

Patna High Court · AIR 1958 Patna 193 : (1957) 5 BLJR 745

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4Limitation Act, 1908 — Article 142, 144, 28Registration Act, 1908 — Section 47

High Courts25 Sept 1957Dismissed

Soman Mukhia Vs Ajodhya Mukhia and Others

Patna High Court · AIR 1958 Patna 88 : (1957) 5 BLJR 795 : (1958) CriLJ 203

Criminal Procedure Code, 1898 (CrPC) — Section 367, 439

High Courts20 Sept 1957Allowed

Deochandra Prasad Singh Vs Amalendu Mukherji and Others

Patna High Court · AIR 1958 Patna 146

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts17 Sept 1957Allowed

Sheikh Habibulla Vs Jamuna Singh and Others

Patna High Court · AIR 1958 Patna 95

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 11

High Courts16 Sept 1957Dismissed

Bindhyachal Ahir Vs State of Bihar

Patna High Court · AIR 1958 Patna 98 : (1957) 5 BLJR 727 : (1958) CriLJ 210

Criminal Procedure Code, 1898 (CrPC) — Section 419, 420, 421, 430

High Courts16 Sept 1957Allowed

Walima Khatoon Vs Md. Kabiruddin

Patna High Court · AIR 1958 Patna 410 : (1957) 5 BLJR 783

Civil Procedure Code, 1908 (CPC) — Section 115, 151Guardians and Wards Act, 1890 — Section 48

High Courts12 Sept 1957Dismissed

Sachitanand Dass Vs Mt. Budhiariwati and Others

Patna High Court · AIR 1958 Patna 86 : (1957) 5 BLJR 777

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 9 Rule 3

High Courts11 Sept 1957Dismissed

Ram Pravesh Singh Vs Maneshwari Prasad Narain Deo

Patna High Court · AIR 1958 Patna 129 : (1957) 5 BLJR 698

Suits Valuation Act, 1887 — Section 3, 4, 8, 9

High Courts10 Sept 1957Dismissed

Sitapore Sugar Works Ltd. Vs State of Bihar and Others

Patna High Court · AIR 1958 Patna 120 : (1958) 2 LLJ 95

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11(2), 2

High Courts10 Sept 1957Allowed

Mt. Sanjha Vs Mt. Jaya and Others

Patna High Court · AIR 1958 Patna 74 : (1957) 5 BLJR 686 : (1958) CriLJ 200

Criminal Procedure Code, 1898 (CrPC) — Section 202

High Courts09 Sept 1957

Kunj Behari Yadav Vs Basdeo Yadav and Others

Patna High Court · AIR 1958 Patna 104 : (1957) 5 BLJR 729 : (1958) CriLJ 212

Criminal Procedure Code, 1898 (CrPC) — Section 256, 258

High Courts06 Sept 1957Allowed

Union of India (UOI) Vs Shamsuddin Waizuddin

Patna High Court · AIR 1958 Patna 575 : (1957) 5 BLJR 800

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 74E, 80

High Courts05 Sept 1957Dismissed

S.M.A. Samad and Others Vs Shahid Hussain and Others

Patna High Court · AIR 1963 Patna 375

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 115

High Courts05 Sept 1957Dismissed

Surajmull Ghattani Vs Commissioner of Income Tax and Another

Patna High Court · AIR 1958 Patna 36 : (1957) 5 BLJR 711 : (1958) 34 ITR 747

Income Tax Act, 1922 — Section 61, 61(1), 61(2)

High Courts03 Sept 1957Allowed

Ramnihora Thakur Vs The State of Bihar and Others

Patna High Court · AIR 1958 Patna 293

Motor Vehicles Act, 1939 — Section 64

High Courts03 Sept 1957Dismissed

Joseph Lazarus Vs Isha Khan

Patna High Court · AIR 1958 Patna 108

Court Fees Act, 1870 — Article 17, 7

High Courts03 Sept 1957Dismissed

Ram Narayan Lal Shaw Vs Dinapore Cantonment Board and Another

Patna High Court · AIR 1958 Patna 71

Cantonments Act, 1924 — Section 126Constitution of India, 1950 — Article 19(1), 19(5), 226, 31, 32

High Courts03 Sept 1957

Ramgobind Singh and Others Vs Ramranbijai Singh and Others

Patna High Court · AIR 1958 Patna 279 : (1957) 5 BLJR 715

Bihar Land Reforms Act, 1950 — Section 3(1)Bihar Tenancy Act, 1885 — Section 103B, 120, 120(2), 20(1), 21(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107, 151

High Courts02 Sept 1957Allowed

Nathuni Singh and Others Vs Naipal Singh and Another

Patna High Court · AIR 1958 Patna 107

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151

High Courts30 Aug 1957Dismissed

Ram Saran Sharma Vs The State of Bihar and Others

Patna High Court · AIR 1958 Patna 181 : (1958) 6 BLJR 591 : (1958) CriLJ 546

Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226