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Patna High Court judgments, 1953

182 judgments · page 5 of 10

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High Courts15 May 1953Dismissed

Rohtas Industries Ltd. and Others Vs Indian Hume Pipe Co. Ltd.

Patna High Court · AIR 1954 Patna 492

Patents and Designs Act, 1911 — Section 12, 29(1)Specific Relief Act, 1877 — Section 54
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High Courts15 May 1953Dismissed

Kodo Minerals Steatite Mine and Mill-Owners and Another Vs Rohtas Industries Ltd.

Patna High Court · AIR 1954 Patna 147 : (1953) 1 BLJR 444

Civil Procedure Code, 1908 (CPC) — Section 20
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High Courts15 May 1953Allowed

Sheikh Mohammad Yasin Vs Sheikh Md. Abdur Razzaque

Patna High Court · AIR 1954 Patna 10

Civil Procedure Code, 1908 (CPC) — Section 10, 151
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High Courts15 May 1953

Durgadutta Sarogi and Another Vs Commr. of Income Tax

Patna High Court · AIR 1954 Patna 122 : (1953) 1 BLJR 476

Income Tax Act, 1961 — Section 66(4)
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High Courts15 May 1953Dismissed

Mt. Bibi Rafiquan Vs Gopi Mahton and Others

Patna High Court · AIR 1953 Patna 399 : (1953) 1 BLJR 442

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 164
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High Courts15 May 1953Dismissed

Lachhuman Singh Vs Makar Singh and Others

Patna High Court · AIR 1954 Patna 27

Arbitration Act, 1940 — Section 1, 2, 31(2), 32
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High Courts14 May 1953Allowed

Rambharosa Singh Vs The Govt. of the State of Bihar and Others

Patna High Court · AIR 1953 Patna 370 : (1953) 1 BLJR 513

Bengal Ferries Act, 1885 — Section 16, 9Bengal Ferries Rules, 1885 — Rule 5 amd 7Constitution of India, 1950 — Article 226
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High Courts14 May 1953Allowed

State of Bihar Vs Jhirki Mining Corporation Ltd. and Others

Patna High Court · AIR 1953 Patna 386 : (1953) 1 BLJR 508

Bihar Land Reforms Act, 1950 — Section 2Constitution of India, 1950 — Article 163, 368, 379, 382, 392
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High Courts13 May 1953Allowed

Nandkishore Bajoria and Another Vs Gaya Sugar Mills Ltd. (In Liquidation)

Patna High Court · AIR 1953 Patna 390 : (1953) 1 BLJR 36

Companies Act, 1913 — Section 185Trusts Act, 1882 — Section 3, 95
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High Courts13 May 1953Allowed

Mathura Singh Vs Sm. Sudama Debi and Others

Patna High Court · AIR 1954 Patna 170 : (1953) 1 BLJR 485

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 47 Rule 4, 149
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High Courts12 May 1953

The State Vs Karu Gope and Another

Patna High Court · AIR 1954 Patna 131 : (1953) 1 BLJR 488

Criminal Procedure Code, 1898 (CrPC) — Section 423, 510Evidence Act, 1872 — Section 47
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High Courts12 May 1953

Bhuwaneshwari Kuer Vs Raghubansh Mani Prasad Narayan Singh and Others

Patna High Court · AIR 1954 Patna 34 : (1953) 1 BLJR 467

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 15
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High Courts08 May 1953

The State of Bihar Vs Bengal Chemical and Pharmaceutical Works Ltd.

Patna High Court · AIR 1954 Patna 14

Bihar Sales Tax Act, 1944 — Section 10(5), 2, 21(5), 4Bihar Sales Tax Act, 1947 — Section 25(1), 25(5)Contract Act, 1872 — Section 5, 8
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High Courts05 May 1953Allowed

M. Nizamul Haque Vs Mst. Bibi Sajda Khatoon and Another

Patna High Court · AIR 1954 Patna 61 : (1953) 1 BLJR 451

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, 115, 146, 151
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High Courts01 May 1953

Dhup Narain Singh Vs The State

Patna High Court · AIR 1954 Patna 76 : (1953) 1 BLJR 575

Criminal Procedure Code, 1898 (CrPC) — Section 476, 476B
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High Courts30 Apr 1953

Deoniti Prasad Singh Vs Commr. of Income Tax

Patna High Court · AIR 1953 Patna 360

Income Tax Act, 1961 — Section 10(2)(xi)
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High Courts30 Apr 1953Allowed

Jagadish Chandra Deo Dhabal Deb Vs Indian Copper Corporation Ltd. and Another

Patna High Court · AIR 1953 Patna 283 : (1953) 1 BLJR 42

Land Acquisition Act, 1894 — Section 40, 8Limitation Act, 1908 — Article 120, 48, 49
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High Courts28 Apr 1953Allowed

Abdul Karim and Others Vs Mst. Maniran and Others

Patna High Court · (1953) 1 BLJR 410

Arbitration Act, 1940 — Section 33, 39(1)
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High Courts28 Apr 1953Dismissed

Sheodutta Kedia and Another Vs Akali Bhumijani and Others

Patna High Court · AIR 1953 Patna 374 : (1953) 1 BLJR 384

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
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High Courts28 Apr 1953Allowed

Maharaj Kishore Khanna Vs Raja Ram Singh and Another

Patna High Court · AIR 1954 Patna 164

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 8, 38, 39, 9Constitution of India, 1950 — Article 245Government of India Act, 1919 — Section 80A
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