COURT ARCHIVE

Patna High Court judgments

53,185 judgments · page 2,301 of 2,660

High Courts03 Jan 1952Dismissed

Ram Prasad Narayan Sahi and Others Vs The State of Bihar and Others

Patna High Court · AIR 1952 Patna 194

Constitution of India, 1950 — Article 14, 226, 245Court of Wards Act, 1870 — Section 18Sathi Lands (Restoration) Act, 1950 — Section 2

High Courts02 Jan 1952

Purnendu Narayan Vs Akhouri Jagannath Prasad and Others

Patna High Court · AIR 1952 Patna 270

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts02 Jan 1952Dismissed

Mt. Tulsi Dei Vs Satruhan Singh

Patna High Court · AIR 1953 Patna 34

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

High Courts02 Jan 1952

Mathura Nath Sah Deo and Another Vs Biria Uraon

Patna High Court · AIR 1952 Patna 285

Penal Code, 1860 (IPC) — Section 423

High Courts21 Dec 1951Dismissed

Kailash Singh Vs Sheopujan Singh and Another

Patna High Court · AIR 1952 Patna 380

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 6 Rule 17, 115, 2(11)

High Courts21 Dec 1951Dismissed

Bodi Alam and Another Vs State of Bihar and Others

Patna High Court · AIR 1952 Patna 376

Bihar Maintenance of Public Order (Amendment) Act, 1949 — Section 2Constitution of India, 1950 — Article 19, 19(1), 19(5)

High Courts21 Dec 1951Allowed

Inderdeo Singh and Others Vs Janeshwar Singh and Others

Patna High Court · AIR 1952 Patna 429

Civil Procedure Code, 1908 (CPC) — Section 100, 101

High Courts21 Dec 1951Dismissed

Sm. Ramkumari Devi and Others Vs Hari Das Mukherji and Others

Patna High Court · AIR 1952 Patna 239

Bengal Cess Act, 1880 — Section 41, 47Bihar Tenancy Act, 1885 — Article 2, 3Evidence Act, 1872 — Section 115

High Courts19 Dec 1951Dismissed

Sukar Gope Vs State of Bihar

Patna High Court · AIR 1953 Patna 47

Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 100, 105

High Courts19 Dec 1951Allowed

State of Bihar Vs Santo Kumar Mitra and Others

Patna High Court · AIR 1952 Patna 148

Constitution of India, 1950 — Article 372(1)Criminal Law (Amendment) Ordinance, 1944 — Section 1, 11Government of India Act, 1935 — Section 72

High Courts18 Dec 1951

Jwala Prasad Vs The State

Patna High Court · AIR 1953 Patna 142

Criminal Procedure Code, 1898 (CrPC) — Section 439, 476B

High Courts18 Dec 1951Dismissed

Habib Khan and Another Vs State

Patna High Court · AIR 1952 Patna 379

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 340, 347, 383

High Courts18 Dec 1951Dismissed

Jaipal Singh and Others Vs Bharat Narain and Others

Patna High Court · AIR 1952 Patna 384

Registration Act, 1908 — Section 49

High Courts15 Dec 1951Allowed

Kartar Singh Vs Jharkhand Mines and Industries Ltd. and Others

Patna High Court · AIR 1954 Patna 60

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts14 Dec 1951Dismissed

Jagarnath Prasad and Another Vs The State of Bihar and Others

Patna High Court · AIR 1952 Patna 185

Constitution of India, 1950 — Article 372, 395Essential Supplies (Temporary Powers) Act, 1946 — Section 1(3)India (Central Government and Legislature) Act, 1946 — Section 2, 3

High Courts14 Dec 1951

Kumardhubi Engineering Works Ltd. Vs State of Bihar

Patna High Court · AIR 1952 Patna 204

Bihar Sales Tax Act, 1944 — Section 21(3), 25(3), 5(2)Bihar Sales Tax Rules, 1959 — Rule 4

High Courts11 Dec 1951Dismissed

Mahadeo Prasad and Another Vs Srjug Prasad and Others

Patna High Court · AIR 1952 Patna 208

Contract Act, 1872 — Section 5Oaths Act, 1873 — Section 10, 8, 9

High Courts11 Dec 1951

Radheshyam and Others Vs Devendra

Patna High Court · AIR 1952 Patna 213

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 21, Order 21 Rule 26, Order 21 Rule 30, 38Limitation Act, 1908 — Article 182, 182(5)

High Courts07 Dec 1951Dismissed

Samalia Bhuian Vs State

Patna High Court · AIR 1952 Patna 374

Preventive Detention Act, 1950 — Section 3, 7

High Courts07 Dec 1951Dismissed

Jogesh Pandey Vs Bhuneshwar Pandey and Others

Patna High Court · AIR 1953 Patna 103

Bihar Bakasht Disputes Settlement Act, 1947 — Section 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 435, 439