High Courts24 Feb 1950Allowed
Gupteshwar Missir Vs Chaturanand Missir and Others
Patna High Court · AIR 1950 Patna 309
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7, Order 33 Rule 8
COURT ARCHIVE
Patna High Court judgments, 1950
183 judgments · page 8 of 10
High Courts23 Feb 1950Dismissed
Banwari Lal and Others Vs Madan Mohan and Others
Patna High Court · AIR 1951 Patna 329
Court fees Act, 1870 — Section 7
High Courts22 Feb 1950Allowed
Bibi Asghari and Another Vs Muhammad Kasim and Others
Patna High Court · AIR 1951 Patna 323
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 4 Rule 1, Order 6 Rule 14, Order 6 Rule 15, 100
High Courts21 Feb 1950Dismissed
Balmakund Vs Firm Pirthiraj Ganesh Das
Patna High Court · AIR 1951 Patna 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3), Order 21 Rule 50(2), Order 21 Rule 90, 11
High Courts21 Feb 1950Dismissed
Madhusudan Lal Vs Sailendra Kishore
Patna High Court · AIR 1950 Patna 359
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 9, 99Suits Valuation Act, 1887 — Section 11, 11(1)
High Courts16 Feb 1950
Bageshwari Devi and Others Vs Indian Union
Patna High Court · AIR 1950 Patna 295
Criminal Procedure Code, 1898 (CrPC) — Section 239, 522Penal Code, 1860 (IPC) — Section 441, 447
High Courts14 Feb 1950
Brahmeshwar Prasad Vs The State of Bihar and Others
Patna High Court · AIR 1950 Patna 265
Bihar Maintenance of Public Order (Amendment) Act, 1950 — Section 5(6)Constitution of India, 1950 — Article 13, 13(1), 21, 22, 22(4)Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts14 Feb 1950
Province of Bihar Vs Choudhary Balam Singh and Others
Patna High Court · AIR 1950 Patna 356
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts14 Feb 1950Dismissed
Damari Rai and Others Vs Rampirit Ahir and Another
Patna High Court · AIR 1950 Patna 376
Arbitration Act, 1940 — Section 33
High Courts13 Feb 1950Dismissed
Bhagwati Prasad Sah Vs Radha Kishun Sah and Others
Patna High Court · AIR 1950 Patna 354
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
High Courts13 Feb 1950Partly Allowed
Kaulesari Singh and Others Vs Ambika Dutt Singh and Others
Patna High Court · AIR 1950 Patna 365
Evidence Act, 1872 — Section 114
High Courts13 Feb 1950
Abinash Chandra Chakraverty Vs Sm. Kamla Devi
Patna High Court · AIR 1950 Patna 317
Partition Act, 1893 — Section 4
High Courts09 Feb 1950Allowed
Raghuraj Prasad Singh Vs Basudeo Singh and Others
Patna High Court · AIR 1950 Patna 318
Bihar Tenancy Act, 1885 — Section 40(5), 40(6)Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
High Courts08 Feb 1950Dismissed
Awadh Bihari Singh and Others Vs Jadu Rai and Others
Patna High Court · AIR 1950 Patna 377
Bihar Tenancy Act, 1885 — Section 188Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts07 Feb 1950
Mt. Bibi Aliqunnissa and Others Vs Sk. Md. Shafique and Others
Patna High Court · AIR 1950 Patna 358
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Feb 1950Allowed
Isari Tiwari and Others Vs Bindeshwari Pandey and Another
Patna High Court · AIR 1951 Patna 318
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts06 Feb 1950
Pitambar Chaudhury Vs Achoki Chaudhury and Others
Patna High Court · AIR 1951 Patna 325
Civil Procedure Code, 1908 (CPC) — Section 100, 101Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47
High Courts03 Feb 1950
Devabrata Ganguli Vs The State of Bihar
Patna High Court · AIR 1950 Patna 301
Bihar Prevention of Food Adulteration Act, 1948 — Section 27, 3, 8, 9, 9(2)Penal Code, 1860 (IPC) — Section 67
High Courts03 Feb 1950
Wazir Mahton and Others Vs Badri Mahton and Another
Patna High Court · AIR 1950 Patna 372
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 537
High Courts02 Feb 1950Dismissed
Bundi Singh Vs Jaiprakash Singh and Others
Patna High Court · AIR 1950 Patna 375
Bihar Tenancy Act, 1885 — Section 158B(2)