High Courts06 Aug 1953
Gopi Malah and Others Vs Mt. Birni
Patna High Court · (1954) CriLJ 489
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 323
COURT ARCHIVE
Patna High Court judgments, 1953
182 judgments · page 4 of 10
High Courts05 Aug 1953
Basudevanand Vs Raghubir Saran Rastogi and Others
Patna High Court · AIR 1954 Patna 241
Bihar Land Reforms Act, 1950 — Section 4Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 132, 133
High Courts03 Aug 1953Allowed
Nunu Singh Vs Muni Nath Singh and others
Patna High Court · AIR 1954 Patna 314
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts03 Aug 1953
Nunu Singh Vs Muni Nath Singh and Others
Patna High Court · AIR 1954 Patna 314
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(4), Order 45 Rule 13, 10
High Courts31 Jul 1953
State Vs Kartar Singh and Others
Patna High Court · AIR 1954 Patna 190 : (1953) 1 BLJR 533
Criminal Procedure Code, 1898 (CrPC) — Section 243, 439
High Courts31 Jul 1953Dismissed
Mt. Sita Pariyan Vs Ram Dahin Singh and Others
Patna High Court · AIR 1954 Patna 215 : (1953) 1 BLJR 540
Bihar Tenancy Act, 1885 — Section 26B, 26N
High Courts30 Jul 1953Dismissed
Kanak Kumari Sahiba Vs Chandan Lall Khattry and Another
Patna High Court · AIR 1955 Patna 215
Contract Act, 1872 — Section 73, 74English Sale of Goods Act, 1979 — Section 53Sales of Goods Act, 1930 — Section 12, 59
High Courts28 Jul 1953
Shoukat Ali and Others Vs The State
Patna High Court · (1954) CriLJ 485
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 141, 143
High Courts24 Jul 1953
Keshav Narain Choudhary and Others Vs The State
Patna High Court · AIR 1954 Patna 200 : (1953) 1 BLJR 558
Criminal Procedure Code, 1898 (CrPC) — Section 499, 514
High Courts23 Jul 1953
Jainarain Choudhary Vs Biseswar Prasad and Others
Patna High Court · AIR 1954 Patna 304 : (1953) 1 BLJR 39
Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1908 — Article 115Transfer of Property Act, 1882 — Section 105, 107, 68
High Courts21 Jul 1953Allowed
Ram Chalitar Sao Vs State
Patna High Court · AIR 1954 Patna 138
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts21 Jul 1953
Kishori Lal Vs Debi Prasad Kejriwal and Another
Patna High Court · AIR 1954 Patna 70
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 2Civil Procedure Code, 1908 (CPC) — Section 35General Clauses Act, 1897 — Section 5
High Courts17 Jul 1953Allowed
Mt. Anupa Kuer Vs Yogendra Jha and Others
Patna High Court · (1953) 1 BLJR 529
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts16 Jul 1953
Bibi Nazma Khatoon and Another Vs R.P. Sinha, Custodian, Evacuee Properties and Another
Patna High Court · AIR 1954 Patna 43 : (1953) 1 BLJR 494
Administration of Evacuee Property Act, 1950 — Section 26, 26(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 9Constitution of India, 1950 — Article 226
High Courts15 Jul 1953Dismissed
Harihar Sahu and Others Vs Tikait Sheo Prasad Singh Deo and Others
Patna High Court · AIR 1954 Patna 173 : (1953) 1 BLJR 531
Chotanagpur Tenancy Act, 1908 — Section 80, 81Evidence Act, 1872 — Section 114, 35
High Courts14 Jul 1953Allowed
Bhagwat Prashad Singh and Others Vs Sudheshwar Singh and Others
Patna High Court · AIR 1954 Patna 11 : (1953) 1 BLJR 506
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts13 Jul 1953Dismissed
Langar Mahton and Others Vs Radha Mahton and Others
Patna High Court · AIR 1954 Patna 135
Criminal Procedure Code, 1898 (CrPC) — Section 145, 148, 148(3)
High Courts02 Jul 1953Allowed
State Vs Surajdeo Sinha and Another
Patna High Court · AIR 1954 Patna 80 : (1953) 1 BLJR 471
Criminal Law (Amendment) Act, 1952 — Section 6Evidence Act, 1872 — Section 33
High Courts03 Jun 1953
Gyani Dass and Others Vs Dharam Dass and Others
Patna High Court · (1953) 06 PAT CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(8), 517, 520
High Courts21 May 1953
Baliram Singh and Others Vs The State
Patna High Court · (1953) 1 BLJR 461
Criminal Procedure Code, 1898 (CrPC) — Section 350