High Courts17 Nov 1950Dismissed
Ram Lakhan Sao Vs The State
Patna High Court · AIR 1953 Patna 54
Essential Supplies (Temporary Powers) Act, 1946 — Section 7Evidence Act, 1872 — Section 114, 57Government of India Act, 1915 — Section 92(1)
COURT ARCHIVE
Patna High Court judgments, 1950
183 judgments · page 2 of 10
High Courts17 Nov 1950
Mrs. J.L. Quadros Vs Adeline Teresa Quardros and others
Patna High Court · (1950) 11 PAT CK 0003
Succession Act, 1925 — Section 301, 302
High Courts17 Nov 1950
Joynarain Sarogi Vs Brojendra Nath Misra and others
Patna High Court · (1950) 11 PAT CK 0002
High Courts15 Nov 1950
Nathu Singh and another Vs Rohin Singh and others
Patna High Court · (1950) 11 PAT CK 0010
Bihar Tenancy Act, 1885 — Section 112A, 160
High Courts15 Nov 1950Dismissed
Gopalji Sharma Vs The State
Patna High Court · AIR 1951 Patna 354
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2), 17, 20(2)
High Courts14 Nov 1950Allowed
Ramautar Ahir Vs The State
Patna High Court · AIR 1951 Patna 381
Criminal Procedure Code, 1898 (CrPC) — Section 250, 250(1)
High Courts13 Nov 1950
Bhola Vs Kaushalya
Patna High Court · AIR 1951 Patna 453
Criminal Procedure Code, 1898 (CrPC) — Section 209
High Courts27 Oct 1950
The State Vs Vishwanath Prasad Varma and another
Patna High Court · AIR 1951 Patna 451
Penal Code, 1860 (IPC) — Section 323, 342, 392
High Courts27 Oct 1950
The State Vs Vishwanath Prasad Varma and Another
Patna High Court · AIR 1951 Patna 451
Contempt of Courts Act, 1971 — Section 1, 2Superintendence and Management of the Jails Rules — Rule 164A, 9
High Courts13 Oct 1950
Visheswar Singh Vs Commissioner of Income Tax
Patna High Court · AIR 1951 Patna 187 : (1951) 19 ITR 522
Income Tax Act, 1961 — Section 41(1), 66(1)
High Courts13 Oct 1950
Bharati Press, Sm. Shaila Bala Devi Vs The Chief Secretary to the Government of Bihar
Patna High Court · AIR 1951 Patna 12 : (1951) CriLJ 309
Constitution of India, 1950 — Article 13, 19, 21, 32Penal Code, 1860 (IPC) — Section 121, 124A, 141, 146, 153A
High Courts13 Oct 1950
Sayeedah Khatoon and Others Vs The State of Bihar and Others
Patna High Court · AIR 1951 Patna 434
Administration of Evacuee Property Act, 1950 — Section 28Bihar Administration of Evacuee Property Ordinance, 1949 — Section 11, 2Constitution of India, 1950 — Article 10, 19, 226, 31
High Courts12 Oct 1950
Province of Bihar Vs Prithvi Chand Lal Chowdhury
Patna High Court · AIR 1951 Patna 379 : (1951) 19 ITR 550
Bihar Agricultural Income Tax Act, 1938 — Section 2, 6
High Courts12 Oct 1950
Ghanshyam Das Gangadhar Vs Commissioner of Income Tax
Patna High Court · AIR 1951Pat624 Patna
Finance Act, 1920 — Section 52
High Courts12 Oct 1950
GHANSHYAM DAS GANGADHAR Vs COMMISSIONER OF Income Tax.
Patna High Court · (1951) 19 ITR 349
Finance Act, 1920 — Section 52
High Courts12 Oct 1950
MAHARANI JANKI KUER Vs THE STATE OF BIHAR.
Patna High Court · (1951) 19 ITR 518
Government Management of Private Estates Act, 1892 — Section 3
High Courts12 Oct 1950
Jani Kuer Vs State of Bihar
Patna High Court · AIR 1951 Patna 402
Bihar Agricultural Income Tax Act, 1948 — Section 6, 7(3)Bihar Court of Wards Act — Section 48
High Courts10 Oct 1950
Amleshwar Dayal Sinha Vs The State of Bihar
Patna High Court · AIR 1951 Patna 450
Bihar Agricultural Income Tax Rules, 1938 — Rule 19(2), 19(3)
High Courts04 Oct 1950Dismissed
Mohit Lal Pandit Vs The State
Patna High Court · AIR 1951 Patna 439b
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3
High Courts04 Oct 1950Dismissed
Mt. Sahidan Vs Rahmat Ali
Patna High Court · AIR 1952 Patna 282
Bihar (Munsifs Proceedings) Validation Act, 1945 — Section 1