High Courts20 Apr 1954Allowed
Raghurai Singh and Another Vs Mst. Sitapati Kuer and Others
Patna High Court · AIR 1955 Patna 257 : (1954) 2 BLJR 412
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, 115
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,283 of 2,660
High Courts19 Apr 1954Dismissed
S.L. Bhardwaj Vs Chief Medical Officer, Eastern Railway and Another
Patna High Court · AIR 1955 Patna 76
Constitution of India, 1950 — Article 226
High Courts13 Apr 1954
Sarju Singh and Others Vs Ramsaroop Singh and Others
Patna High Court · AIR 1955 Patna 155 : (1954) 2 BLJR 364
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 41 Rule 22, Order 41 Rule 4Hindu Womens Right to Property Act, 1937 — Section 3
High Courts09 Apr 1954Dismissed
Ajit Kumar Chakravarty Vs Sm. Sarba Mangala Devi and Another
Patna High Court · AIR 1954 Patna 476
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 1954Dismissed
State of Bihar Vs A.F.A. Hamid
Patna High Court · AIR 1954 Patna 387
Constitution of India, 1950 — Article 228Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts08 Apr 1954
Mahasukhram Madanlal Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 527 : (1955) 28 ITR 299
Income Tax Act, 1961 — Section 23(3), 23(4)
High Courts08 Apr 1954Dismissed
Karoo Singh and Another Vs Ujagir Singh and Others
Patna High Court · AIR 1954 Patna 524 : (1954) 2 BLJR 352
Evidence Act, 1872 — Section 101, 102, 103
High Courts02 Apr 1954Allowed
Ram Karan Singh and Others Vs Baidka Singh and Others
Patna High Court · AIR 1954 Patna 545 : (1954) 2 BLJR 398
High Courts01 Apr 1954
MAHARAJ KUMAR KAMAL SINGH Vs COMMISSIONER OF Income Tax.
Patna High Court · (1954) 26 ITR 79
Income Tax Act, 1961 — Section 34, 66(1)
High Courts01 Apr 1954
Maharaj Kumar Kamal Singh Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 540 : (1955) 28 ITR 242
Income Tax Act, 1961 — Section 34, 34(1), 66(1)
High Courts30 Mar 1954
KALI PRASAD SINGH Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1955) 28 ITR 294
Income Tax Act, 1961 — Section 12, 12(2), 24B
High Courts30 Mar 1954Dismissed
Ramkaran Singh and Others Vs Sm. Parbati Kuer and Others
Patna High Court · AIR 1954 Patna 443 : (1954) 2 BLJR 302
Bihar Tenancy Act, 1885 — Section 148ACivil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Mar 1954Dismissed
Ishwar Mahton and Another Vs Sitaram Kumar and Others
Patna High Court · AIR 1954 Patna 450 : (1954) 2 BLJR 311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151
High Courts17 Mar 1954Dismissed
Babulal Mandal and Others Vs Sm. Abala Bala Dasya and Others
Patna High Court · AIR 1955 Patna 126
Registration Act, 1908 — Section 17Succession Act, 1925 — Section 213, 268Transfer of Property Act, 1882 — Section 53A
High Courts17 Mar 1954Dismissed
E.H. Christian and Others Vs Hari Prasad and Others
Patna High Court · AIR 1955 Patna 158
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 35, Order 21 Rule 92Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 116
High Courts17 Mar 1954
Khimji Walji and Co. Vs Commr. of Income Tax
Patna High Court · AIR 1954 Patna 396 : (1954) 25 ITR 462
Income Tax Act, 1961 — Section 26A, 26APartnership Act, 1932 — Section 13(b)
High Courts17 Mar 1954
Sitalpore Sugar Works Ltd. Vs Commissioner of Income Tax
Patna High Court · AIR 1954 Patna 434 : (1954) 25 ITR 548
Income Tax Act, 1961 — Section 10(1), 10(2)(xi)
High Courts16 Mar 1954Dismissed
Gajanand Rajgoria and Another Vs Union of India (UOI)
Patna High Court · AIR 1955 Patna 182
Limitation Act, 1908 — Article 19, 30, 31
High Courts16 Mar 1954Dismissed
Bholanath Chakravarty and Others Vs Girish Chandra Chakravarty and Another
Patna High Court · AIR 1954 Patna 406 : (1954) 2 BLJR 294
Court Fees Act, 1870 — Article 17, 12, 7(4)
High Courts15 Mar 1954
Nagendra Mahto Vs The State
Patna High Court · AIR 1954 Patna 356
Constitution of India, 1950 — Article 327Representation of the People Act, 1951 — Section 128, 131, 132, 136