High Courts27 Jan 1954Allowed
Md. Yasin and Others Vs The State
Patna High Court · AIR 1954 Patna 437 : (1954) 2 BLJR 196
Criminal Procedure Code, 1898 (CrPC) — Section 342, 526(1), 68
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,285 of 2,660
High Courts27 Jan 1954
Yasin and Others Vs The State
Patna High Court · (1954) CriLJ 1437
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts25 Jan 1954Dismissed
Bhubneshwar Narayan Singh Vs Lokenath Dhandhania and Others
Patna High Court · AIR 1955 Patna 234 : (1954) 2 BLJR 395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Limitation Act, 1908 — Article 182, 182(5)
High Courts25 Jan 1954Partly Allowed
Ram Lal Singh and Others Vs Harihar Prasad Sah
Patna High Court · AIR 1955 Patna 254
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 55
High Courts22 Jan 1954Allowed
Mahadev Prasad Roy Vs S.N. Chatterjee and Others
Patna High Court · AIR 1954 Patna 285
Constitution of India, 1950 — Article 311, 311(1), 320(3)
High Courts21 Jan 1954Allowed
Awadh Bihari Thakur Vs State of Bihar and Others
Patna High Court · AIR 1954 Patna 359 : (1954) 2 BLJR 207
Bihar Premises Requisitioning (Temporary Provisions) Act, 1949 — Section 3, 3(1), 4
High Courts21 Jan 1954Dismissed
Jamalpur Arya Samaj Vs Dr. D. Ram and Others
Patna High Court · (1954) 01 PAT CK 0003
Constitution of India, 1950 — Article 226
High Courts20 Jan 1954Allowed
Lal Behari Gorain and Others Vs Ishwar Gorain and Others
Patna High Court · AIR 1956 Patna 376
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8Limitation Act, 1963 — Article 176, 5
High Courts18 Jan 1954Dismissed
Kaviraj Basudevanand Vs Raghubir Saran Rastogi and Others
Patna High Court · AIR 1955 Patna 284
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 11, Order 34 Rule 5, Order 34 Rule 6, 38Limitation Act, 1908 — Article 182(2)Succession Act, 1925 — Section 214
High Courts14 Jan 1954Dismissed
Binoy Bhusan and Others Vs State of Bihar and Others
Patna High Court · AIR 1954 Patna 346
Bihar and Orissa Municipal Act, 1922 — Section 388, 389, 390Constitution of India, 1950 — Article 395Government of India Act, 1935 — Section 292
High Courts14 Jan 1954
Hargobind Singh and Others Vs Rambaran Paswan and Others
Patna High Court · AIR 1954 Patna 334
Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 6(1)Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 1954Allowed
Jagannath Prasad and Others Vs Badiul Mulk Khan and Others
Patna High Court · AIR 1954 Patna 447
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)Court Fees Act, 1870 — Section 11, 7Evidence Act, 1872 — Section 115
High Courts12 Jan 1954
Jyoti Narayan Vs Brijnandan Sinha
Patna High Court · (1954) CriLJ 942
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 223
High Courts08 Jan 1954Dismissed
Bharat Bank Ltd. Vs Sheoji Prasad
Patna High Court · AIR 1955 Patna 288
Contract Act, 1872 — Section 176, 177
High Courts06 Jan 1954
Benimadho Lal and Others Vs Bihar School Examination Board and Others
Patna High Court · AIR 1954 Patna 405 : (1954) 2 BLJR 224
Bihar and Orissa Education Code — Article 211, 214, 215, 290Constitution of India, 1950 — Article 226
High Courts06 Jan 1954Dismissed
Ram Avadh Upadhaya Vs Jamuna Pandey
Patna High Court · AIR 1954 Patna 360 : (1954) 2 BLJR 254
Succession Act, 1925 — Section 63
High Courts23 Dec 1953Allowed
Ambika Prasad Tewary Vs Basawan Pandey
Patna High Court · AIR 1954 Patna 336 : (1954) 2 BLJR 151
Arbitration Act, 1940 — Section 15Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Dec 1953Allowed
Shaikh Babujan and Others Vs The State
Patna High Court · AIR 1954 Patna 475 : (1954) 2 BLJR 168
Criminal Procedure Code, 1898 (CrPC) — Section 188
High Courts17 Dec 1953Dismissed
Salabat Mahata and Others Vs Sm. Malati Mahatani and Another
Patna High Court · AIR 1954 Patna 481 : (1954) 2 BLJR 225
Bihar Tenancy Act, 1885 — Section 103BEvidence Act, 1872 — Section 35Limitation Act, 1908 — Article 144
High Courts16 Dec 1953Allowed
Safiuddin Vs Lawrence Somra Kerketta and Another
Patna High Court · AIR 1956 Patna 186
Bihar Tenancy Act, 1885 — Section 87Chotanagpur Tenancy Act, 1908 — Section 73