High Courts16 Dec 1953Dismissed
Shyamlal Ruia and Another Vs State and Another
Patna High Court · AIR 1954 Patna 441
Criminal Procedure Code, 1898 (CrPC) — Section 202, 204, 436
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,286 of 2,660
High Courts15 Dec 1953Allowed
Kanhaiya Singh and Others Vs Bhagwat Singh and Others
Patna High Court · AIR 1954 Patna 326 : (1954) 2 BLJR 170
Bihar Tenancy Act, 1885 — Section 112A, 120, 20, 21, 3(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 101, 103Evidence Act, 1872 — Section 13
High Courts08 Dec 1953
Beni Madho Sah and Others Vs Sm. Ram Kuer and Another
Patna High Court · AIR 1954 Patna 451 : (1954) 2 BLJR 163
High Courts04 Dec 1953Allowed
Abi Saghir and Another Vs Bibi Asia Bano and Others
Patna High Court · AIR 1954 Patna 463 : (1954) 2 BLJR 335
Bihar Wakf Act, 1947 — Section 31(3)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Dec 1953
Harballav Singh and Others Vs The State
Patna High Court · AIR 1954 Patna 242 : (1954) 2 BLJR 123
Criminal Procedure Code, 1898 (CrPC) — Section 110, 117, 117(2), 350, 350(1)
High Courts01 Dec 1953
In Re: Badri Narain Lal
Patna High Court · (1954) CriLJ 1121
Legal Practitioners Act, 1879 — Section 14
High Courts30 Nov 1953
Pramada Prasad Mukherjee Vs Sagarmal Agarwalla and Others
Patna High Court · AIR 1954 Patna 439
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6Contract Act, 1872 — Section 64Court Fees Act, 1870 — Article 1
High Courts30 Nov 1953
Manoranjan Rachana Vs Mrs. Ambalika Rachana and Another
Patna High Court · AIR 1954 Patna 302 : (1954) 2 BLJR 9
Divorce Act, 1869 — Section 10, 17
High Courts30 Nov 1953Dismissed
Wali Mohammad and Others Vs Gyan Prakash Naga Babaji and Others
Patna High Court · AIR 1954 Patna 399 : (1954) 2 BLJR 278
Land Acquisition Act, 1894 — Section 11
High Courts30 Nov 1953
In Re: Shri Gauri Shankar Prasad
Patna High Court · AIR 1954 Patna 303 : (1954) 2 BLJR 8
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Legal Practitioners Act, 1879 — Section 13, 14
High Courts30 Nov 1953
In Re: Bindeshwari Prasad
Patna High Court · (1954) CriLJ 1127
Legal Practitioners Act, 1879 — Section 14
High Courts30 Nov 1953
In Re: Shri Gauri Shankar Prasad, Pleader
Patna High Court · (1954) CriLJ 978
Legal Practitioners Act, 1879 — Section 14
High Courts26 Nov 1953Allowed
Ranendra Nath Roy Chowdhury Vs State of Bihar and Others
Patna High Court · AIR 1954 Patna 312 : (1955) 1 LLJ 141
Patna Municipal Corporation Act, 1951 — Section 12, 540, 8(1)Patna Municipal Corporation Rules — Rule 5, 8Trade Unions Act, 1926 — Section 13
High Courts25 Nov 1953Partly Allowed
Jadunandan Gope and Others Vs The State
Patna High Court · (1954) 2 BLJR 120
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238Penal Code, 1860 (IPC) — Section 380, 392, 457
High Courts24 Nov 1953Dismissed
Shyamlal Jagnani and Another Vs State
Patna High Court · AIR 1954 Patna 247 : (1954) 2 BLJR 155
Bihar Sales Tax Act, 1947 — Section 26, 26(1), 26(2), 403(4)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 403(4)
High Courts19 Nov 1953
Sheopujan Koiri and Others Vs The State
Patna High Court · AIR 1954 Patna 365 : (1954) 2 BLJR 116
Criminal Procedure Code, 1898 (CrPC) — Section 239, 367, 537Penal Code, 1860 (IPC) — Section 324, 326, 457
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
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