High Courts10 Jan 1957Allowed
Union of India (UOI) Vs Shri Nath Bihari Sharma and Another
Patna High Court · AIR 1957 Patna 697 : (1957) 5 BLJR 234
Arbitration Act, 1940 — Section 2, 3, 34, 39
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,264 of 2,660
High Courts09 Jan 1957Allowed
Dr. Abdul Khair Vs Miss Sheilla Myrtla James and Another
Patna High Court · AIR 1957 Patna 308 : (1957) 5 BLJR 135
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 51
High Courts08 Jan 1957Allowed
Sm. Gauri Kumari Devi Vs Krishna Prasad and Others
Patna High Court · AIR 1957 Patna 575 : (1957) 5 BLJR 201
Bihar Land Reforms Act, 1950 — Section 14(1), 16, 24(5), 4Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 6, Order 47 Rule 1, Order 47 Rule 7, 11Transfer of Property Act, 1882 — Section 58, 90
High Courts07 Jan 1957Dismissed
Choa Mahton Vs Union of India (UOI) and Others
Patna High Court · AIR 1957 Patna 475 : (1957) 5 BLJR 222
Railways Act, 1890 — Section 72, 76
High Courts04 Jan 1957
Hindustan Bicycle Manufacturing and Industrial Corporation Ltd. Vs Nath Bank Ltd.
Patna High Court · AIR 1957 Patna 209 : (1957) 5 BLJR 177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 43A, 46
High Courts04 Jan 1957Allowed
Kapileshwar Jha and Others Vs Anirudh Jha and Others
Patna High Court · AIR 1957 Patna 211 : (1957) 5 BLJR 128
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)
High Courts04 Jan 1957Dismissed
Sheo Narayan Chaudhury and Others Vs State of Bihar and Others
Patna High Court · AIR 1957 Patna 226 : (1957) 5 BLJR 72
Bihar Land Reforms Act, 1950 — Section 3, 4Bihar Tenancy Act, 1885 — Section 182Easements Act, 1882 — Section 52
High Courts03 Jan 1957
Bishwanath Raut and Others Vs Babu Ram Ratan Singh and Others
Patna High Court · AIR 1957 Patna 485
Transfer of Property Act, 1882 — Section 3
High Courts03 Jan 1957Dismissed
Natabar Chaudhary and Others Vs Shanker Mahton and Others
Patna High Court · AIR 1957 Patna 487
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts03 Jan 1957Dismissed
Rameshwar Lal Marwari Vs Pandit Ramdeo Jha and Others
Patna High Court · AIR 1957 Patna 695 : (1957) 5 BLJR 89
High Courts20 Dec 1956Dismissed
Jatru Pahan and Another Vs Mahathma Ambikajit Prasad and Another
Patna High Court · AIR 1957 Patna 570
Transfer of Property Act, 1882 — Section 10, 118, 122, 5, 54
High Courts20 Dec 1956Dismissed
Shiva Pujan Dubey and Another Vs Baban Lal and Others
Patna High Court · AIR 1959 Patna 13
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11, 47
High Courts19 Dec 1956Allowed
Mt. Domini Kuer Vs Ramsaran Lal and Others
Patna High Court · AIR 1957 Patna 545 : (1957) 5 BLJR 151
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14Registration Act, 1908 — Section 60, 61, 61(1), 61(2)
High Courts17 Dec 1956Dismissed
Janak Sahu and Others Vs Anant Jha and Others
Patna High Court · AIR 1958 Patna 8
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts10 Dec 1956
Superintendent of Collieries Vs Deputy Commr. and Others
Patna High Court · AIR 1957 Patna 647
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 6, 6Constitution of India, 1950 — Article 226
High Courts06 Dec 1956Allowed
Sayed Salahuddin Ahmad Vs Janki Mahton and Others
Patna High Court · AIR 1957 Patna 549 : (1957) 5 BLJR 86 : (1957) CriLJ 1161
Administration of Evacuee Property Act, 1950 — Section 4(1), 7(3), 8(1), 8(4)Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)
High Courts06 Dec 1956
The State Vs Sheikh Wahid and Another
Patna High Court · AIR 1957 Patna 563 : (1957) 5 BLJR 65 : (1957) CriLJ 1167
Criminal Procedure Code, 1898 (CrPC) — Section 118, 118(1), 123, 123(2)
High Courts05 Dec 1956
S.C. Coondoo and Co. Vs The State of Bihar
Patna High Court · (1957) 8 STC 650
Constitution of India, 1950 — Article 286
High Courts04 Dec 1956Dismissed
Sailendra Narayan Bhanj Deo Vs Jagat Kishore Prasad Narayan Singh
Patna High Court · AIR 1957 Patna 564 : (1957) 5 BLJR 493
Bihar Land Reforms Act, 1950 — Section 35Bihar Tenancy Act, 1885 — Section 171Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 9
High Courts04 Dec 1956Allowed
Baikunth Sahu Vs Mohammad Sadique and Others
Patna High Court · AIR 1958 Patna 27 : (1957) 5 BLJR 79
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1908 — Article 164