High Courts11 Mar 1954Dismissed
Gopal Prasad Vs The State
Patna High Court · AIR 1954 Patna 543 : (1954) 2 BLJR 347
Criminal Law (Amendment) Act, 1952 — Section 10, 8(3), 8(9)Criminal Procedure Code, 1898 (CrPC) — Section 350
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,284 of 2,660
High Courts02 Mar 1954
Chunilal Ticamchand Coal Co. Ltd. Vs Commissioner of Income Tax
Patna High Court · AIR 1955 Patna 185 : (1955) 27 ITR 602
Income Tax Act, 1961 — Section 33
High Courts01 Mar 1954
Sri Mahenth Harihar Gir Vs Commissioner of Income Tax
Patna High Court · AIR 1954Pat432 Patna
Income Tax Act, 1922 — Section 10(2), 23(4), 66(5)
High Courts23 Feb 1954Allowed
Banwarilal Rajgarhia Vs Cloth Controller and Another
Patna High Court · AIR 1954 Patna 325 : (1954) 2 BLJR 276
Constitution of India, 1950 — Article 19(1), 19(5), 226
High Courts23 Feb 1954
Birendra Nath Guha and Co. Vs State of Bihar
Patna High Court · AIR 1955 Patna 245
Bihar Sales Tax Act, 1947 — Section 2Sales of Goods Act, 1930 — Section 23, 23(2), 24
High Courts22 Feb 1954
Bhimraj Bansidhar Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 172 : (1954) 26 ITR 185
Income Tax Act, 1961 — Section 26A, 66(2)
High Courts19 Feb 1954Dismissed
Krishna Behari Lall Vs Kedar Nath Ojha and Others
Patna High Court · AIR 1954 Patna 349 : (1954) 2 BLJR 247
Bihar Money Lenders Act, 1938 — Section 1, 17, 2, 21, 22Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 32 Rule 3, Order 32 Rule 4, Order 32 Rule 4(4), Order 34 Rule 5
High Courts17 Feb 1954Allowed
Ramdhari Singh and Others Vs Saligram Singh and Others
Patna High Court · AIR 1954 Patna 429 : (1954) 2 BLJR 288
Bihar Tenancy Act, 1885 — Section 158AA, 158B(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3), Order 21 Rule 90, Order 21 Rule 92, 47Limitation Act, 1908 — Article 166, 181
High Courts17 Feb 1954Dismissed
Union of India (UOI) Vs Lakshmi Narain
Patna High Court · AIR 1954 Patna 424 : (1954) 2 BLJR 205
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts16 Feb 1954Dismissed
Mineral Development Ltd. Vs The Union of India(UOI) and Another
Patna High Court · AIR 1954 Patna 340
Constitution of India, 1950 — Article 19(5)Mineral Concession Rules, 1960 — Rule 3, 41, 47, 49, 52Mines and Minerals (Regulation and Development) Act, 1948 — Section 3, 5
High Courts15 Feb 1954
Radhakrishna Behari Lal Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 249 : (1954) 26 ITR 344
Income Tax Act, 1922 — Section 4
High Courts12 Feb 1954Allowed
Dharamnath Prasad and Others Vs Surji Devi and Others
Patna High Court · AIR 1954 Patna 459 : (1954) 2 BLJR 260
Presidency Towns Insolvency Act, 1909 — Section 16, 52Provincial Insolvency Act, 1920 — Section 20, 28A, 4, 75
High Courts12 Feb 1954
Babi Dheraj Kuari Vs Lal Tribhuban Nath Sah Deo and Others
Patna High Court · AIR 1954 Patna 357 : (1954) 2 BLJR 221
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts12 Feb 1954Dismissed
Mohan Singh Vs Mt. Bindu and Another
Patna High Court · AIR 1955 Patna 472
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 23 Rule 3, 11
High Courts11 Feb 1954Allowed
Dwarka Prasad and Another Vs Union of India(UOI)
Patna High Court · AIR 1954 Patna 384 : (1954) 2 BLJR 236
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1908 — Section 3, 4
High Courts10 Feb 1954Allowed
Union of India (UOI) Vs Shri Nivas Mal Bairogiya
Patna High Court · AIR 1955 Patna 282
Contract Act, 1872 — Section 73Railways Act, 1890 — Section 27
High Courts10 Feb 1954Allowed
Mst. Champa Kuer Vs Jagarnath Prasad Singh and Others
Patna High Court · AIR 1954 Patna 391 : (1954) 2 BLJR 229
Bihar Tenancy Act, 1885 — Section 170Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Feb 1954Dismissed
Ram Bilas Rai Vs Ramchandar Rai and Others
Patna High Court · AIR 1954 Patna 455
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Jan 1954Dismissed
Md. Yusuf Vs Narayan Ghosh and Others
Patna High Court · AIR 1954 Patna 308 : (1954) 2 BLJR 132
Bihar Tenancy Act, 1885 — Section 162A, 48A
High Courts28 Jan 1954Dismissed
The Special Officer, Patna City Municipality Vs Shah Khawja Sahib Hussan
Patna High Court · AIR 1954 Patna 390 : (1954) 2 BLJR 134
Bihar Municipal Act, 1922 — Section 84, 84(2)