High Courts08 May 1952Dismissed
Gouri Shanker Singh and Another Vs Ram Singhasan Singh and Others
Patna High Court · AIR 1952 Patna 472
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Patna High Court judgments, 1952
147 judgments · page 5 of 8
High Courts08 May 1952Dismissed
Atma Ram Budhia Vs State of Bihar
Patna High Court · AIR 1952 Patna 359
Bihar Finance Act, 1950 — Section 12, 12(1), 26Constitution of India, 1950 — Article 14, 19, 23, 23(2), 246
High Courts07 May 1952
Mst. Bibi Qamrun and Others Vs Mohammad Ali Sabir
Patna High Court · AIR 1952 Patna 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 100, 101, 115
High Courts07 May 1952
Lakshami Narain Singh and Others Vs Jugeshwar Jha and Others
Patna High Court · AIR 1954 Patna 169 : (1953) 1 BLJR 68
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146
High Courts06 May 1952Allowed
Abhi Singh and Others Vs Daso Bhogta and Another
Patna High Court · AIR 1952 Patna 455
Chotanagpur Tenancy Act, 1908 — Section 46Contract Act, 1872 — Section 65
High Courts06 May 1952Dismissed
Bishunath Tewari and Others Vs Mst. Mirchi
Patna High Court · AIR 1955 Patna 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(3), Order 6 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 40, 43, 44Limitation Act, 1908 — Article 95
High Courts05 May 1952Dismissed
Radheshyam and Others Vs Devendra
Patna High Court · AIR 1954 Patna 192 : (1953) 1 BLJR 23
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12Limitation Act, 1908 — Article 182, 182(5)
High Courts05 May 1952Dismissed
Noor Mohammad Vs Haridas and Another
Patna High Court · AIR 1953 Patna 140
Evidence Act, 1872 — Section 101, 102, 103Negotiable Instruments Act, 1881 (NI) — Section 9
High Courts02 May 1952Dismissed
Roshan Mistri Vs Balbir Tewari and Others
Patna High Court · AIR 1952 Patna 457
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts02 May 1952Dismissed
Jagdish Chandra Vs Muhammad Bukhtiyar Shah and Others
Patna High Court · AIR 1952 Patna 409
Chota Nagpur Encumbered Estates Act, 1876 — Section 18B, 4Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 108, 40
High Courts30 Apr 1952Dismissed
Pramada Prasad Mukharjee Vs Sagarmal Agarwala and Others
Patna High Court · AIR 1952 Patna 352 : (1954) 2 BLJR 135
Arbitration Act, 1940 — Section 34, 39(1)
High Courts30 Apr 1952Dismissed
Mt. Rajendrabati Vs Mungalal and Another
Patna High Court · AIR 1953 Patna 129
Hindu Womens Right to Property Act, 1937 — Section 3Succession Act, 1925 — Section 214
High Courts30 Apr 1952
Mahendra Raut and Others Vs Darsan Raut and Others
Patna High Court · AIR 1952 Patna 341
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 111Constitution of India, 1950 — Article 133, 225Government of India Act, 1951 — Section 108, 108(1), 108(2)
High Courts22 Apr 1952Allowed
Tara Prasanna Gupta Vs Jhaman Ram and Others
Patna High Court · AIR 1953 Patna 8
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115
High Courts22 Apr 1952Allowed
Sri Ram and Others Vs Chandeshwar Prasad Narayan Singh
Patna High Court · AIR 1952 Patna 438
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11
High Courts21 Apr 1952Dismissed
Thakur Prasad Singh and Another Vs Raghubar Prasad Singh
Patna High Court · AIR 1952 Patna 469
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 58, 62
High Courts18 Apr 1952
The State Vs Q.S.A. Shakoor, Deputy Magistrate
Patna High Court · AIR 1953 Patna 99
Contempt of Courts Act, 1971 — Section 1, 2Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts17 Apr 1952Dismissed
Gaurishankarji and Another Vs Radha Gobind Singh
Patna High Court · AIR 1952 Patna 387
High Courts02 Apr 1952Dismissed
Satdeo Singh and Another Vs Kamal Singh and Others
Patna High Court · AIR 1953 Patna 27
Bihar Tenancy Act, 1885 — Section 171(1)Transfer of Property Act, 1882 — Section 60, 76Trusts Act, 1882 — Section 90
High Courts02 Apr 1952
Shreenath Singh and Another Vs The East Indian Rly. Administration
Patna High Court · AIR 1952 Patna 466
Railways Accidents (Compensation) Rules, 1990 — Rule 6(2)Railways Act, 1890 — Section 82A, 82J