High Courts19 Nov 1953Dismissed
Md. Ayub and Another Vs Mehdi Begum and Others
Patna High Court · AIR 1954 Patna 364
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 51
COURT ARCHIVE
Patna High Court judgments, 1953
182 judgments · page 2 of 10
High Courts19 Nov 1953Allowed
Subodh Chandra Das Vs Panchu Khan
Patna High Court · AIR 1954 Patna 367 : (1954) 2 BLJR 11
Bihar Tenancy Act, 1885 — Section 3(9), 61
High Courts17 Nov 1953Allowed
Ramekwal Singh and Another Vs The State
Patna High Court · AIR 1954 Patna 309
Penal Code, 1860 (IPC) — Section 277, 425, 426
High Courts16 Nov 1953Allowed
Sailu Pahan and Another Vs Poltu Chik and Others
Patna High Court · AIR 1954 Patna 368 : (1954) 2 BLJR 71
Bihar Tenancy Act, 1885 — Section 87Chotanagpur Tenancy Act, 1908 — Section 73Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts11 Nov 1953
The State Vs Shyam Narain Prasad
Patna High Court · AIR 1954 Patna 449 : (1954) 2 BLJR 13
Bihar and Orissa Excise Act, 1915 — Section 19(1), 19(4), 47, 5
High Courts09 Nov 1953
Awadh Singh and Others Vs The State
Patna High Court · (1954) CriLJ 1546
Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 326
High Courts09 Nov 1953
Sheonandan Prasad Sao Vs Ugrah Sao and Others
Patna High Court · AIR 1955 Patna 189 : (1954) 2 BLJR 33
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 100, 101Limitation Act, 1908 — Article 142, 144Specific Relief Act, 1877 — Section 42
High Courts09 Nov 1953
Sm. Kusum Kumari Devi Vs Custodian of Evacuee Property and Another
Patna High Court · AIR 1954 Patna 238 : (1954) 2 BLJR 148
Administration of Evacuee Property Ordinance, 1949 — Section 38, 40, 41Constitution of India, 1950 — Article 226
High Courts04 Nov 1953Dismissed
Meghu Mian Vs Kishun Ram and Others
Patna High Court · AIR 1954 Patna 477 : (1954) 2 BLJR 40
Specific Relief Act, 1877 — Section 54
High Courts04 Nov 1953
Bandhoo Singh and Others Vs Govind Lall
Patna High Court · (1954) CriLJ 1023
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts04 Nov 1953
Rupdeo Pandey and Others Vs State of Bihar
Patna High Court · AIR 1954 Patna 287 : (1953) 1 BLJR 715
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476
High Courts04 Nov 1953
Chandrika Singh Vs The State of Bihar
Patna High Court · AIR 1954 Patna 288
Criminal Procedure Code, 1898 (CrPC) — Section 386
High Courts30 Oct 1953Dismissed
Krishna Das and Another Vs Krishna Bageria and Others
Patna High Court · AIR 1955 Patna 187 : (1954) 2 BLJR 75
Civil Procedure Code, 1908 (CPC) — Section 42, 44Limitation Act, 1908 — Article 182(5), 14
High Courts08 Oct 1953Dismissed
Ramkrishna Das Vs State of Bihar
Patna High Court · AIR 1954 Patna 279 : (1953) 1 BLJR 656
Constitution of India, 1950 — Article 19(1), 226, 25
High Courts08 Oct 1953Dismissed
Sukhram Das and Another Vs President, Bihar State Board of Religious Trust and Others
Patna High Court · AIR 1954 Patna 278 : (1953) 1 BLJR 658
Constitution of India, 1950 — Article 19(1), 226, 25, 26, 27
High Courts08 Oct 1953Dismissed
Sri Mahanth Parichhan Das Vs Hargobind Singh and Others
Patna High Court · AIR 1954 Patna 233
Constitution of India, 1950 — Article 226
High Courts05 Oct 1953Dismissed
Baijaynanda Giri and Others Vs State of Bihar and Another
Patna High Court · AIR 1954 Patna 266
Bihar Hindu Religious Trusts Act, 1950 — Section 2, 2(1), 28(1), 5, 59Constitution of India, 1950 — Article 14, 19(1), 226, 248, 25Evidence Act, 1872 — Section 101, 103
High Courts29 Sept 1953Dismissed
Ramdhari Singh and Another Vs Rambharosa Singh and Others
Patna High Court · AIR 1955 Patna 237
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 41 Rule 33, 151
High Courts28 Sept 1953Allowed
Ramphal Singh Vs The Govt. of the State of Bihar and Others
Patna High Court · AIR 1954 Patna 235 : (1953) 1 BLJR 686
Bengal Ferries Act, 1885 — Section 8, 9Constitution of India, 1950 — Article 226
High Courts25 Sept 1953Dismissed
Devji Shivji Vs Karsandas Ramji and Another
Patna High Court · AIR 1954 Patna 280 : (1954) 2 BLJR 82
Contract Act, 1872 — Section 25, 29Evidence Act, 1872 — Section 101, 102, 103, 106, 114Transfer of Property Act, 1882 — Section 122, 54