High Courts22 Mar 1957Dismissed
State of Bihar Vs Ranen Nath and Others
Patna High Court · AIR 1958 Patna 259 : (1957) 5 BLJR 629 : (1958) CriLJ 662
Industrial Disputes Act, 1947 — Section 27
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,261 of 2,660
High Courts22 Mar 1957Allowed
Abdul Mian and Others Vs Bidu Mahata and Others
Patna High Court · AIR 1957 Patna 713 : (1957) 5 BLJR 382
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Provincial Small Cause Courts Act, 1887 — Article 31
High Courts21 Mar 1957Dismissed
Jadunandan Yadav Vs R.P. Singh and Another
Patna High Court · AIR 1958 Patna 43 : (1957) 5 BLJR 520
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(4)Administration of Evacuee Property Act, 1950 — Section 12, 26, 27, 4, 56Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 4, 5, 8
High Courts20 Mar 1957
Md. Qasim Lari, Factory Manager Sasamusa Sugar Works Ltd. Vs Md. Shamsuddin and Another
Patna High Court · AIR 1957 Patna 683
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 11, 15, 29Payment of Wages Act, 1936 — Section 15, 2
High Courts19 Mar 1957
Jamshedpur Engineering and Machine Manufacturing Co. Ltd. Vs Commr. of Income Tax
Patna High Court · AIR 1957 Patna 703 : (1957) 5 BLJR 326 : (1957) 32 ITR 41
Income Tax Act, 1961 — Section 10(2)(v), 10(2)(xv), 9
High Courts14 Mar 1957Allowed
Ramjag Singh Vs The State of Bihar and Others
Patna High Court · AIR 1958 Patna 7 : (1958) CriLJ 69
Bihar Panchayat Raj Act, 1948 — Section 56Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 1957Dismissed
Uma Shankar Chowbey Vs Mt. Dhaneshwari and Others
Patna High Court · AIR 1958 Patna 550
Transfer of Property Act, 1882 — Section 44
High Courts13 Mar 1957Allowed
Bubai Manjhi and Others Vs The State
Patna High Court · AIR 1958 Patna 286 : (1958) CriLJ 672
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts13 Mar 1957Dismissed
Union of India (UOI) Vs Firm Balwant Rai Bansidhar and Another
Patna High Court · AIR 1958 Patna 536
Railways Act, 1890 — Section 77
High Courts12 Mar 1957Allowed
Diljan Choudhary and Others Vs State of Bihar
Patna High Court · AIR 1958 Patna 492 : (1957) 5 BLJR 442 : (1958) CriLJ 1215
Penal Code, 1860 (IPC) — Section 141, 147
High Courts11 Mar 1957Dismissed
Rai Sital Sahai Vs Mt. Shampati Kuer
Patna High Court · AIR 1958 Patna 2 : (1957) 5 BLJR 647
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17 , Order 21 Rule 30, Order 23 Rule 3, Order 34 Rule 14
High Courts08 Mar 1957Dismissed
Sri Sri Janardan Kishore Lal Singh Deo and Another Vs Girdhari Lal Sunda
Patna High Court · AIR 1957 Patna 701 : (1957) 5 BLJR 368
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1908 — Article 181, 182
High Courts08 Mar 1957Allowed
Indrasan Prasad Singh and Another Vs Shree Raghubans Rout and Others
Patna High Court · AIR 1957 Patna 711 : (1957) 5 BLJR 373
Court Fees Act, 1870 — Article 17, 7
High Courts05 Mar 1957Allowed
Ramdayal Missir and Others Vs The State of Bihar and Others
Patna High Court · AIR 1958 Patna 4 : (1957) 5 BLJR 292
Bihar Tenancy Act, 1885 — Section 103A, 106, 108, 108A, 189Bihar Tenancy Rules, 1886 — Rule 40Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts05 Mar 1957Allowed
Mt. Kauleshwari Kuer and Others Vs Surajnath Rai and Others
Patna High Court · AIR 1957 Patna 456 : (1957) 5 BLJR 319
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17(1), 17(2)Transfer of Property Act, 1882 — Section 5
High Courts05 Mar 1957Dismissed
Lakhi Prasad Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 665
Bihar and Orissa General Clauses Act, 1917 — Section 27Bihar Cinemas (Regulation) Act, 1954 — Section 11Bihar Cinemas (Regulation) Rules, 1974 — Rule 43
High Courts05 Mar 1957Dismissed
Rajendra Prasad and Others Vs Jai Prakash Pandey and Others
Patna High Court · AIR 1957 Patna 700 : (1957) 5 BLJR 441
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Mar 1957Dismissed
Surajdeo Narain Singha and Others Vs Custodian, Evacuee Property and Another
Patna High Court · AIR 1958 Patna 29
Administration of Evacuee Property Act, 1950 — Section 7Constitution of India, 1950 — Article 226
High Courts28 Feb 1957Allowed
Ramsaran Sah and Others Vs Deonandan Singh and Others
Patna High Court · AIR 1957 Patna 433 : (1957) 5 BLJR 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3)
High Courts28 Feb 1957Dismissed
Sir Syed Wasif Ali Mirza Khan Bahadur Mahabat, Jung, Nawab Bahadur of Moorshidabad Vs The State of Bihar and Others
Patna High Court · AIR 1957 Patna 390 : (1957) 5 BLJR 245
Bihar Land Reforms Act, 1950 — Section 3, 4, 42Constitution of India, 1950 — Article 245, 39