High Courts13 Apr 1950Allowed
Ganesh Ram Vs Baikunthesh Prasad Singh and Others
Patna High Court · AIR 1951 Patna 291
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 41 Rule 17, Order 41 Rule 33
COURT ARCHIVE
Patna High Court judgments, 1950
183 judgments · page 6 of 10
High Courts11 Apr 1950Dismissed
Babu Prasad Jha and Others Vs Mahabir Jha and Another
Patna High Court · AIR 1951 Patna 294
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts05 Apr 1950
Bagaram Tuloule Vs The State of Bihar
Patna High Court · AIR 1950 Patna 387
Constitution of India, 1950 — Article 226, 226(1)Industrial Disputes Act, 1947 — Section 10(1)
High Courts05 Apr 1950Allowed
Manindra Nath Bhattacharjee Vs Rampada Pal
Patna High Court · AIR 1950 Patna 505
Bihar House Rent Control Order, 1942 — Section 4Civil Procedure Code, 1908 (CPC) — Section 9General Clauses Act, 1897 — Section 6
High Courts05 Apr 1950
Gajadhar Marwari and Others Vs Baidyanath Mandal and Others
Patna High Court · AIR 1950 Patna 379
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 76
High Courts05 Apr 1950
Thakur Yugal Kishore Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1950) 04 PAT CK 0001
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 17, 19, 2
High Courts30 Mar 1950Dismissed
Gauri Shankar Jhunjhunwala Vs Baldeo Sahujee
Patna High Court · AIR 1953 Patna 210
Registration Act, 1908 — Section 17Stamp Act, 1899 — Article 40, 57
High Courts29 Mar 1950Allowed
Brajnandan Sharma Vs The State of Bihar
Patna High Court · AIR 1950 Patna 322
Bihar Maintenance of Public Order (Amendment) Act, 1950 — Section 2(1)Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(5), 226
High Courts27 Mar 1950Dismissed
Girija Nandan Singh and Others Vs Girdhari Singh and Others
Patna High Court · AIR 1951 Patna 277
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35Transfer of Property Act, 1882 — Section 53A
High Courts27 Mar 1950
Bankim Chandra Chakravarty Vs Ramkrishna Singh and Another
Patna High Court · AIR 1951 Patna 479
Criminal Procedure Code, 1898 (CrPC) — Section 147
High Courts24 Mar 1950Allowed
Nitya Gopal Goswami and Others Vs Sm. Gangamani Devi and Others
Patna High Court · AIR 1950 Patna 384
Chotanagpur Tenancy Act, 1908 — Section 208, 211, 214
High Courts24 Mar 1950Dismissed
Sm. Lila Devi and Others Vs Bhatu Mahton and Others
Patna High Court · AIR 1951 Patna 224
Bihar Bakasht Disputes Settlement Act, 1947 — Section 3Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts24 Mar 1950
Rajballam Singh Vs Madhusudan Prasad Singh
Patna High Court · AIR 1950 Patna 443
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2), 96
High Courts23 Mar 1950Allowed
Ram Swarup Singh and Others Vs Kamala Prasad Singh and Others
Patna High Court · AIR 1950 Patna 350
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Mar 1950Partly Allowed
Badri Prasad Vs Brindaban Bihari Lal
Patna High Court · AIR 1950 Patna 440
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 38
High Courts23 Mar 1950Dismissed
Jai Gobind Singh and Another Vs Bagal Lal Singh
Patna High Court · AIR 1950 Patna 445
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 2
High Courts23 Mar 1950Allowed
Murli Prasad Gupta Vs Sheo Kishore Narain and Others
Patna High Court · AIR 1950 Patna 432
Easements Act, 1882 — Section 28Evidence Act, 1872 — Section 35
High Courts23 Mar 1950Dismissed
Babu Rameshwar Prasad Singh and Others Vs Md. Ayyub
Patna High Court · AIR 1950 Patna 527
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1, 80, 95Specific Relief Act, 1877 — Section 53
High Courts23 Mar 1950Dismissed
Jogesh Prasad Singh and Others Vs Ramchandar Prasad Singh and Others
Patna High Court · AIR 1950 Patna 370
Evidence Act, 1872 — Section 101, 102, 103, 92Registration Act, 1908 — Section 35, 77
High Courts22 Mar 1950
Santosh Kumar Jain Vs The State
Patna High Court · AIR 1950 Patna 436
Essential Supplies (Temporary Powers) Act, 1946 — Section 3(1), 3(2)Penal Code, 1860 (IPC) — Section 186