COURT ARCHIVE

Patna High Court judgments, 1952

147 judgments · page 2 of 8

High Courts09 Dec 1952Dismissed

Ajit Kumar Mukherji and Others Vs Chief Operating Superintendent, East Indian Railway

Patna High Court · AIR 1953 Patna 92 : (1953) 1 BLJR 171

Constitution of India, 1950 — Article 226, 311(2), 320Government of India Act, 1935 — Section 241(2), 247, 266(2)Railway Establishment Code — Rule 148

Read judgment

High Courts09 Dec 1952Dismissed

Jwala Datt Gobind Ram Vs Union of India(UOI) and Others

Patna High Court · AIR 1953 Patna 367

Limitation Act, 1908 — Article 30, 31

Read judgment

High Courts09 Dec 1952

Mathura Prasad Prabhudeyal Vs The State of Bihar and Others

Patna High Court · AIR 1953 Patna 75 : (1953) 1 BLJR 40

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64

Read judgment

High Courts08 Dec 1952

Delho Hansda Vs Charani Hansda and Others

Patna High Court · AIR 1953 Patna 341 : (1953) 1 BLJR 15

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151

Read judgment

High Courts05 Dec 1952Allowed

Satyanarain Rai and Others Vs Baidyanath Rai and Others

Patna High Court · AIR 1953 Patna 383 : (1953) 1 BLJR 90

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115

Read judgment

High Courts04 Dec 1952Dismissed

Bengal Immunity Co. Ltd. Vs State of Bihar and Others

Patna High Court · AIR 1953 Patna 87 : (1953) 1 BLJR 48

Bihar Sales Tax Act, 1947 — Section 13(5), 2, 24, 25, 33Constitution of India, 1950 — Article 226, 254, 286(1), 286(2), 304

Read judgment

High Courts03 Dec 1952Allowed

Bhai Lal Tanti Vs Prabhu Sahu and Others

Patna High Court · AIR 1953 Patna 223 : (1953) 1 BLJR 13

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

Read judgment

High Courts03 Dec 1952

State Vs Alakh Narain Singh and Others

Patna High Court · AIR 1954 Patna 161

Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(5)

Read judgment

High Courts28 Nov 1952Dismissed

Ram Narain Chand and Others Vs Purnea Banking Corporation Ltd. and Another

Patna High Court · AIR 1953 Patna 110 : (1953) 1 BLJR 86

Bihar Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Limitation Act, 1908 — Article 142, 144

Read judgment

High Courts27 Nov 1952

Jittanram Nirmalram Vs Commr. of Income Tax

Patna High Court · AIR 1953 Patna 257 : (1953) 1 BLJR 19 : (1953) 23 ITR 288

Income Tax Act, 1922 — Section 25(4), 26(2), 3, 48, 55

Read judgment

High Courts24 Nov 1952Dismissed

Shri Durgaji and Another Vs State of Bihar

Patna High Court · AIR 1953 Patna 65

Bihar Land Reforms Act, 1950 — Section 2, 24, 3, 4Constitution of India, 1950 — Article 13, 19, 19(1), 245, 246Government of India Act, 1935 — Section 100, 299

Read judgment

High Courts13 Nov 1952Dismissed

Kameshwar Singh and Others Vs Ramdahin Tewari and Another

Patna High Court · AIR 1954 Patna 124 : (1953) 1 BLJR 325

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145

Read judgment

High Courts11 Nov 1952

State Vs Amrit Lal

Patna High Court · AIR 1954 Patna 119

Criminal Procedure Code, 1898 (CrPC) — Section 417, 418, 423Essential Supplies (Temporary Powers) Act, 1946 — Section 15, 17, 7Evidence Act, 1872 — Section 105

Read judgment

High Courts10 Nov 1952