COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,272 of 2,660

High Courts04 Jan 1956Allowed

Nihar Ganguli and Others Vs Rai Anath Nath Basu and Others

Patna High Court · AIR 1956 Patna 223

Bihar Land Reforms Act, 1950 — Section 14Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 38, 51Succession Act, 1925 — Section 180

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High Courts04 Jan 1956Allowed

Prahlad Rai Bairoliya and Others Vs The Union of India(UOI) and Another

Patna High Court · AIR 1956 Patna 316 : (1956) 30 ITR 678 : (1956) 7 STC 784

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 15, 3(6)Bihar Sales Tax Act, 1947 — Section 13, 14(4), 14(6), 2, 20Income Tax Act, 1922 — Section 14(1), 2(2), 2(9), 25A, 3

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High Courts03 Jan 1956Allowed

Bagsar Missir and Others Vs Ramjatan Ray and Others

Patna High Court · AIR 1957 Patna 32

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

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High Courts03 Jan 1956Dismissed

Radha Shyam Datta and Others Vs Patna Municipal Corporation

Patna High Court · AIR 1956 Patna 182

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11Constitution of India, 1950 — Article 226Patna Municipal (Extension of Jurisdiction and Taxation) Validating Act, 1954 — Section 2, 3

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High Courts03 Jan 1956Allowed

Patna Municipal Corporation Vs Brij Raj Krishna and Others

Patna High Court · AIR 1958 Patna 22

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 23, 23(1), 25

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High Courts03 Jan 1956Dismissed

Sarju Prasad and Another Vs Brijnarain Lal and Others

Patna High Court · AIR 1957 Patna 121

Arbitration Act, 1940 — Section 21, 23Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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High Courts02 Jan 1956Partly Allowed

Mt. Parbati Kuer and Others Vs Mt. Ramjhari Devi and Others

Patna High Court · AIR 1957 Patna 123

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 76

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High Courts22 Dec 1955Allowed

Mohammad Afaque Vs The State of Bihar and Others

Patna High Court · AIR 1956 Patna 283

Bihar Land Reforms Act, 1950 — Section 4

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High Courts21 Dec 1955Dismissed

Biswanath Singh Vs District Traffic Supdt., N.E. Rly.

Patna High Court · AIR 1956 Patna 221 : (1957) 2 LLJ 519

Constitution of India, 1950 — Article 311Railway Establishment Code — Rule 148(3)

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High Courts20 Dec 1955Allowed

Mahabir Ram and Another Vs Kapildeo Pathak and Others

Patna High Court · AIR 1957 Patna 111

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 107, 149Court Fees Act, 1870 — Section 12Suits Valuation Act, 1887 — Section 11

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High Courts19 Dec 1955Dismissed

Abdul Ghafoor Vs Mt. Paharia and Others

Patna High Court · AIR 1957 Patna 136

Transfer of Property Act, 1882 — Section 59, 60, 90, 96

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High Courts15 Dec 1955Allowed

Ramesh Chandra Vs H.D. Jain College and Others

Patna High Court · AIR 1957 Patna 145

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, 115Evidence Act, 1872 — Section 101, 102, 103, 106

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High Courts13 Dec 1955Allowed

Channoo Mahto and Others Vs Jang Bahadur Singh and Others

Patna High Court · AIR 1957 Patna 293

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Evidence Act, 1872 — Section 13, 145, 167, 21, 79

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High Courts12 Dec 1955Allowed

Ramanand Singh Vs Ram Sakal Raut and Others

Patna High Court · AIR 1957 Patna 133

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1908 — Article 11A

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High Courts09 Dec 1955Allowed

Rambujhawan Prasad Singh and Others Vs Jugal Singh and Others

Patna High Court · AIR 1957 Patna 126

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58, 8

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High Courts08 Dec 1955

Harinarain Choudhary and Others Vs Ram Asish Singh and Others

Patna High Court · AIR 1957 Patna 124

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 18 Rule 16(1), 151

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High Courts07 Dec 1955

Alamgir and Another Vs The State

Patna High Court · AIR 1957 Patna 285 : (1957) CriLJ 653

Criminal Procedure Code, 1898 (CrPC) — Section 223, 367Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 34, 498

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High Courts06 Dec 1955

Ajablal Mandal and Others Vs State of Bihar and Another

Patna High Court · AIR 1956 Patna 137 : (1956) CriLJ 640

Bihar Maintenance of Public Order (Amendment) Act, 1949 — Section 8(1)Bihar Maintenance of Public Order (Amendment) Act, 1950 — Section 8(2)Constitution of India, 1950 — Article 19, 19(1), 19(5), 31(2)

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High Courts02 Dec 1955Allowed

Rambharosa Lal Vs Smt. Binda Devi and Another

Patna High Court · AIR 1956 Patna 203

Specific Relief Act, 1877 — Section 39, 42

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High Courts01 Dec 1955Allowed

D.V. Barwankar and Another Vs Satyanarain Prasad

Patna High Court · AIR 1957 Patna 128

Civil Procedure Code, 1908 (CPC) — Section 20

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