High Courts17 Apr 1957Dismissed
Kanhaya Lal Ram Narayan and Co. Vs Union of India (UOI)
Patna High Court · AIR 1958 Patna 565
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Railways Act, 1890 — Section 72, 77
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,260 of 2,660
High Courts16 Apr 1957
The State of Bihar and Another Vs Radha Krishna Kamala Prasad
Patna High Court · (1957) 8 STC 440
Bihar Sales Tax Act, 1944 — Section 13(5), 13(6)
High Courts11 Apr 1957
COMMISSIONER OF Income Tax, BIHAR AND ORISSA Vs DARBHANGA SUGAR CO. LTD.
Patna High Court · (1957) 32 ITR 64
Income Tax Act, 1961 — Section 10(2)(xv), 66(1), 66(2)
High Courts10 Apr 1957Allowed
Bacha Prasad Vs Janki Rai and Others
Patna High Court · AIR 1957 Patna 380 : (1957) 5 BLJR 331
Negotiable Instruments Act, 1881 (NI) — Section 78, 8, 82
High Courts04 Apr 1957
JANKI SAO Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1958) 33 ITR 835
Income Tax Act, 1961 — Section 34, 66(1)
High Courts04 Apr 1957
Janki Sao Vs The Commissioner of Income Tax
Patna High Court · AIR 1957 Patna 644
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 2(9), 3, 66
High Courts03 Apr 1957Allowed
Parmeshwari Devi and Others Vs Khusali Mandal and Others
Patna High Court · AIR 1957 Patna 482 : (1957) 5 BLJR 365
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 13, 35Limitation Act, 1908 — Article 141
High Courts03 Apr 1957Dismissed
Ramyad Singh Vs Mt. Pan Kuer and Others
Patna High Court · AIR 1958 Patna 562
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 11Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 142, 144
High Courts02 Apr 1957Allowed
Durga Prasad Choudhary and Others Vs Union of India (UOI)
Patna High Court · AIR 1958 Patna 558
Railways Act, 1890 — Section 47, 57Railways Rules, 1890 — Rule 181, 45
High Courts02 Apr 1957Allowed
Punit Lall Saha Vs The State of Bihar
Patna High Court · AIR 1957 Patna 357
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311, 311(2)
High Courts02 Apr 1957Dismissed
Firm Kari Poddar Ramphal Poddar and Another Vs Harishankar Mills and Others
Patna High Court · AIR 1957 Patna 542 : (1957) 5 BLJR 509
Contract Act, 1872 — Section 74
High Courts02 Apr 1957Dismissed
Ram Janam Singh and Another Vs State of Bihar and Another
Patna High Court · AIR 1958 Patna 606
High Courts01 Apr 1957
In Re: Rangnath Misra
Patna High Court · AIR 1957 Patna 333 : (1957) 5 BLJR 397
Constitution of India, 1950 — Article 311, 311(1), 311(2)
High Courts29 Mar 1957Dismissed
Firm Kedar Nath Babu Lal Vs Prabhu Narayan Sahu and Others
Patna High Court · AIR 1958 Patna 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts28 Mar 1957
Debu Lal Gudarmal Vs The State of Bihar
Patna High Court · (1957) 8 STC 583
Bihar Sales Tax Act, 1944 — Section 2(g), 25(3)Sales of Goods Act, 1930 — Section 25
High Courts27 Mar 1957Dismissed
Mt. Bibi Mehar Ban Bano Vs Govt. of India and Others
Patna High Court · AIR 1957 Patna 679
Administration of Evacuee Property Act, 1950 — Section 10, 10(2), 17Civil Procedure Code, 1908 (CPC) — Section 64Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12(1), 12(2)
High Courts27 Mar 1957
A. Hasan Sasamusa Vs Commissioner of Income Tax
Patna High Court · AIR 1958 Patna 179 : (1957) 32 ITR 338
Income Tax Act, 1922 — Section 34, 60(1), 7
High Courts27 Mar 1957Dismissed
Dhagamwar Narsingh Vs Chief Inspector of Mines in India
Patna High Court · AIR 1957 Patna 611
Mines Rules, 1955 — Rule 72, 72(1), 72(4), 73, 74
High Courts27 Mar 1957Dismissed
Rambilash Sah and Others Vs Radhakrishna Prasad Sah and Others
Patna High Court · AIR 1958 Patna 557
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 7, 35Transfer of Property Act, 1882 — Section 83
High Courts22 Mar 1957
State of Bihar Vs Deodar Jha and Others
Patna High Court · AIR 1958 Patna 51 : (1958) CriLJ 81
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1898 (CrPC) — Section 200, 247, 423, 537Industrial Disputes Act, 1947 — Section 11(6), 2, 2(1), 22, 22(1)