High Courts01 Aug 1957Allowed
Singesar Mahto Vs Munari and Another
Patna High Court · AIR 1958 Patna 110
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 34 Rule 1
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,258 of 2,660
High Courts30 Jul 1957Dismissed
Ali Abbas Vs Babu Moghal Sah and Another
Patna High Court · AIR 1958 Patna 63 : (1957) 5 BLJR 641
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 10
High Courts30 Jul 1957Dismissed
Dulhin Mahabati Kuer Vs Raghunandan Prasad Singh and Others
Patna High Court · AIR 1958 Patna 249 : (1957) 5 BLJR 658
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 96Evidence Act, 1872 — Section 101, 102
High Courts29 Jul 1957Dismissed
Mahendra Mahto Vs Suraj Prasad Ojha and Others
Patna High Court · AIR 1958 Patna 568
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Transfer of Property Act, 1882 — Section 2, 53(2)
High Courts25 Jul 1957Dismissed
Harihar Singh Vs Nilkanth Singh and Another
Patna High Court · AIR 1957 Patna 685 : (1957) 5 BLJR 743 : (1957) CriLJ 1442
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts23 Jul 1957Allowed
Mt. Janki Kuer and Others Vs Chhathu Prasad and Others
Patna High Court · AIR 1957 Patna 674
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 14Specific Relief Act, 1877 — Section 42
High Courts23 Jul 1957Allowed
Jagdeo Chaudhary and Another Vs Deo Chaudhary and Another
Patna High Court · AIR 1958 Patna 566
Transfer of Property Act, 1882 — Section 3
High Courts23 Jul 1957Allowed
Motilal Singh and Others Vs Mt. Fulia and Others
Patna High Court · AIR 1958 Patna 61
Evidence Act, 1872 — Section 92
High Courts23 Jul 1957Dismissed
Kameshwar Singh Vs Chhote Lal Modi and Another
Patna High Court · AIR 1958 Patna 80
Bihar Tenancy Act, 1885 — Section 106, 107, 109, 54(1), 54(2)Civil Procedure Code, 1908 (CPC) — Section 11, 9
High Courts22 Jul 1957
The State of Bihar Vs Ranglal Sharma
Patna High Court · AIR 1958 Patna 276 : (1957) 5 BLJR 638 : (1958) CriLJ 670
Contempt of Courts Act, 1971 — Section 1, 3, 4
High Courts17 Jul 1957
Harbans Singh and Others Vs Sita Devi and Others
Patna High Court · AIR 1958 Patna 113 : (1957) 5 BLJR 601 : (1958) CriLJ 213
Bihar Gram Kutchery Rules, 1949 — Rule 59(2)Bihar Panchayat Raj Act, 1948 — Section 62, 80Penal Code, 1860 (IPC) — Section 323, 456
High Courts16 Jul 1957
Ambica Missir Vs Surpanch of Gram Panchaity Biram Parsa and Another
Patna High Court · AIR 1958 Patna 94 : (1957) 5 BLJR 599 : (1958) CriLJ 209
Bihar Panchayat Raj Act, 1948 — Section 62, 73Criminal Procedure Code, 1898 (CrPC) — Section 175, 178, 179, 180, 195Penal Code, 1860 (IPC) — Section 228
High Courts13 Jul 1957Allowed
Katihar Jute Mills Ltd. Vs Calcutta Match Works (India) Ltd. and Another
Patna High Court · AIR 1958 Patna 133
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 7 Rule 7Evidence Act, 1872 — Section 115, 63, 63(4), 63(5)Transfer of Property Act, 1882 — Section 53A, 54, 8
High Courts12 Jul 1957Dismissed
Babu Kameshwar Prasad Singh and Others Vs Shahamat Mian and Others
Patna High Court · AIR 1958 Patna 162 : (1957) 5 BLJR 620
Contract Act, 1872 — Section 62Specific Relief Act, 1877 — Section 21
High Courts01 Jul 1957Allowed
Baijnath Prasad Singh Vs Dasrath Prasad Singh and Another
Patna High Court · AIR 1958 Patna 9 : (1957) 5 BLJR 105
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts06 Jun 1957
Baburam Rajeshwari Prasad Ojha and Others Vs Deo Narain Sao and Others
Patna High Court · AIR 1957 Patna 70
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts21 May 1957Allowed
Kamleshwar Singh Vs Dharamdeo Singh
Patna High Court · AIR 1957 Patna 375 : (1957) 5 BLJR 527 : (1957) CriLJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 17, 17(3), 408, 409, 9
High Courts10 May 1957Allowed
Parmeshwar Mahaseth and Others Vs State of Bihar and Others
Patna High Court · AIR 1958 Patna 149 : (1957) 5 BLJR 672
Bihar and Orissa Municipal Act, 1922 — Section 15, 17, 19Bihar Municipal Election and Election Petitions Rules, 1953 — Rule 4, 62, 7, 75Constitution of India, 1950 — Article 226, 329
High Courts09 May 1957Allowed
Hiralal Kezriwal and Another Vs The State
Patna High Court · AIR 1958 Patna 247 : (1958) CriLJ 660
Cotton Textiles (Control of Movement) Order, 1948 — Section 3Essential Commodities Act, 1955 — Section 16, 16(2)Essential Commodities Ordinance, 1955 — Section 16
High Courts09 May 1957Allowed
Narsingh Prasad Vs Chairman, Gaya Municipality and Others
Patna High Court · AIR 1958 Patna 114 : (1958) 6 BLJR 43
Bihar and Orissa Municipal Act, 1922 — Section 107(1), 117(1)