COURT ARCHIVE

Patna High Court judgments, 1950

183 judgments · page 9 of 10

High Courts01 Feb 1950

Dasrathi Rai Chaudhury Vs Kali Charan Ghosh

Patna High Court · AIR 1951 Patna 372

Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Ordinance, 1949 — Section 1(3)Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 1(3), 11, 17Provincial Small Cause Courts Act, 1887 — Section 25, 33, 5

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High Courts01 Feb 1950

Panchan J. Rathore Vs Mohan Mogha

Patna High Court · AIR 1950 Patna 315

Criminal Procedure Code, 1898 (CrPC) — Section 133, 147

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High Courts01 Feb 1950Dismissed

Province of Bihar Vs Kamakshya Narain Singh

Patna High Court · AIR 1950 Patna 366

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80

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High Courts01 Feb 1950

Mahadeo Choudhary and others Vs Sm. Parbati Devi and others

Patna High Court · (1950) 02 PAT CK 0004

Civil Procedure Code, 1908 (CPC) — Section 109, 110, 111, 112Government of India Act, 1915 — Section 103, 107, 108

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High Courts31 Jan 1950Allowed

Laxmi Narayan Narayan Singh and Another Vs Dipen Rai and Others

Patna High Court · AIR 1950 Patna 290

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 22 Rule 11, Order 22 Rule 12, Order 22 Rule 3, 115

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High Courts31 Jan 1950Allowed

Abdul Rahim Vs The King

Patna High Court · AIR 1951 Patna 319

Explosive Substances Act, 1908 — Section 6

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High Courts31 Jan 1950

Premlal Hajra and Others Vs The King

Patna High Court · AIR 1950 Patna 312

Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 353, 379

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High Courts25 Jan 1950Dismissed

Janki Prasad Choudhary and Others Vs Ramkripal Pandey and Others

Patna High Court · AIR 1950 Patna 305

Civil Procedure Code, 1908 (CPC) — Section 110

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High Courts25 Jan 1950Dismissed

Khub Narain Missir and Others Vs Ramchandra Narain Dass

Patna High Court · AIR 1951 Patna 340

Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 43

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High Courts24 Jan 1950Allowed

Sunirmal Dutta Vs Province of Bihar

Patna High Court · AIR 1950 Patna 259

Bihar Maintenance of Public Order (Amendment) Act, 1950 — Section 26, 5Bihar Maintenance of Public Order (No. 2) Ordinance, 1949 — Section 4

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High Courts24 Jan 1950Dismissed

Sir Kameshwar Singh Vs Province of Bihar

Patna High Court · AIR 1951 Patna 246

Government of India Act, 1935 — Section 107

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High Courts19 Jan 1950

Krishnadevanand Ramji Vs Kapildeo Das

Patna High Court · AIR 1951 Patna 330

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 32, Order 41 Rule 35, 144

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High Courts18 Jan 1950

Raja Ram Singh Vs Kanhaya Rai and Others

Patna High Court · AIR 1950 Patna 284

Provincial Small Cause Courts Act, 1887 — Section 27Transfer of Property Act, 1882 — Section 105

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High Courts18 Jan 1950Dismissed

Lal Suraj Prasad Vs Ram Charitar Singh and Others

Patna High Court · AIR 1950 Patna 298

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Limitation Act, 1908 — Article 142, 144

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High Courts17 Jan 1950Allowed

Shaikh Ali Jan and Others Vs Mt. Phaguni

Patna High Court · AIR 1950 Patna 300

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High Courts16 Jan 1950Allowed

Mohan Jha and Others Vs Shivadayal Prasad and Others

Patna High Court · AIR 1950 Patna 293

Bihar Tenancy Act, 1885 — Section 102, 103BCivil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35

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High Courts13 Jan 1950

Mohan Lahiri and Another Vs The King

Patna High Court · AIR 1950 Patna 243

Arms Act, 1959 — Section 19, 29, 30

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High Courts12 Jan 1950

Chutahru Bhagat and Others Vs Hialal Sah and Others

Patna High Court · AIR 1950 Patna 306

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 7 Rule 3Specific Relief Act, 1877 — Section 42

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High Courts11 Jan 1950

The King Vs Baldeo Paswan and Others

Patna High Court · AIR 1951 Patna 470

Criminal Procedure Code, 1898 (CrPC) — Section 307, 307(3), 367

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High Courts11 Jan 1950Dismissed

Sri Ram Krishna Das Vs Bindeshwari Prasad and Others

Patna High Court · AIR 1951 Patna 364

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 6 Rule 16, 104, 115

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