High Courts17 Jul 1951Allowed
Bateshwar Prosad Vs Sir Kameshwar Singh Bahadur and Others
Patna High Court · AIR 1952 Patna 127
Bihar Tenancy Act, 1885 — Article 3Limitation Act, 1908 — Article 144
COURT ARCHIVE
Patna High Court judgments, 1951
167 judgments · page 5 of 9
High Courts16 May 1951
Jai Narain Vs Syed Ali Murtaza
Patna High Court · AIR 1951 Patna 190
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 111(g)
High Courts16 May 1951
THE LIQUIDATORS, PURSA LTD. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1951) 20 ITR 95
Income Tax Act, 1961 — Section 10(2)(vii), 66(1)
High Courts16 May 1951
The Liquidators, Pursa Ltd. Vs Income Tax Officer, Special Circle
Patna High Court · AIR 1952 Patna 106
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 5A, 66
High Courts15 May 1951Dismissed
Amir Alam Vs Mt. Bibi Salma and Another
Patna High Court · AIR 1952 Patna 19
Contract Act, 1872 — Section 16
High Courts14 May 1951
Raghunandan Rai and Others Vs Sukhlal Rai
Patna High Court · AIR 1952 Patna 258
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115
High Courts14 May 1951
Prasadi Mahton Vs Ghulam Mnrtaza
Patna High Court · AIR 1951 Patna 618
Civil Procedure Code, 1908 (CPC) — Section 47, 50
High Courts11 May 1951Allowed
Maharaj Singh and Another Vs Budhu Chamar and Others
Patna High Court · AIR 1952 Patna 46
Chotanagpur Tenancy Act, 1908 — Section 139, 230, 46Limitation Act, 1908 — Article 142, 144
High Courts11 May 1951Dismissed
The Union of India (UOI) Vs Premchand Satram Das and Another
Patna High Court · AIR 1951 Patna 201
Arbitration Act, 1940 — Section 30
High Courts11 May 1951Allowed
Rudreshwari Pd. Sinha Vs Sm. Ramabati Devi and Others
Patna High Court · AIR 1952 Patna 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts09 May 1951
Awadh Prasad Vs The State
Patna High Court · AIR 1952 Patna 77
Bihar and Orissa Prevention of Adulteration Act, 1919 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 237Penal Code, 1860 (IPC) — Section 273
High Courts07 May 1951
Ram Ranbijaya Prasad Singh Vs Chamaru Prasad and others
Patna High Court · AIR 1951 Patna 625
Stamp Act, 1899 — Section 35, 36, 45, 61
High Courts02 May 1951
Ramakant Missir and Another Vs Kamla Prasad Sukul and Others
Patna High Court · AIR 1951 Patna 183
Court Fees Act, 1870 — Article 1, 12, 7
High Courts01 May 1951Dismissed
Md. Umar Vs Moti Chand and Others
Patna High Court · AIR 1952 Patna 244
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 68, Order 21 Rule 69, Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 166, 181
High Courts28 Apr 1951
Gopeshwar Prasad Sahi Vs The State of Bihar and others
Patna High Court · AIR 1951 Patna 626
Constitution of India, 1950 — Article 132, 132(1), 133, 133(1), 133(1)Government of India Act, 1935 — Section 205
High Courts26 Apr 1951Dismissed
A. Hasan Vs Mohammad Shamsuddin and Another
Patna High Court · AIR 1951 Patna 140 : (1951) 2 LLJ 6
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 19, 3
High Courts25 Apr 1951
Gaya Electric Supply Co., Ltd. Vs The State of Bihar
Patna High Court · AIR 1951 Patna 619
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 109(a)Constitution of India, 1950 — Article 133
High Courts20 Apr 1951
Braja Kewat and another Vs Madanlal Agarwalla and others
Patna High Court · AIR 1951 Patna 608
Court Fees Act, 1870 — Section 3, 4, 5, 8Land Acquisition Act, 1894 — Section 18, 26, 54
High Courts19 Apr 1951
Parmeshwar Dayal Vs The Barh Local Board
Patna High Court · AIR 1951 Patna 607
Bihar and Orissa Local Self-Government Act, 1885 — Section 101
High Courts18 Apr 1951
Liakat Mian Vs Padampat Singhania and others
Patna High Court · AIR 1951 Patna 130
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5