High Courts28 Mar 1944
Debi Lall Sahu Vs Emperor
Patna High Court · AIR 1944 Patna 388
Prisons Act, 1894 — Section 52, 59
COURT ARCHIVE
Patna High Court judgments, 1944
116 judgments · page 5 of 6
High Courts06 Mar 1944
PROVINCE OF BIHAR Vs DALIP NARAIN SINGH.
Patna High Court · AIR 1944 Patna 353 : (1945) 13 ITR 37
Income Tax Act, 1961 — Section 2
High Courts29 Feb 1944
Kali Prasad Upadhyay and Others Vs Emperor
Patna High Court · AIR 1945 Patna 59
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1939 — Section 2
High Courts25 Feb 1944
Satrughana Behera and Another Vs Emperor
Patna High Court · AIR 1944 Patna 328
Bihar and Orissa Municipal Act, 1922 — Section 196Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 341
High Courts24 Feb 1944
Lt. Hector Thomas Huntlay Vs Emperor
Patna High Court · AIR 1944 Patna 378
Criminal Procedure Code, 1898 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 161
High Courts23 Feb 1944
Kedar Nath Vs Banwari Rai
Patna High Court · AIR 1944 Patna 292
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104
High Courts23 Feb 1944
Dwarika Singh Vs Siri Kishun Singh and Others
Patna High Court · AIR 1944 Patna 343
Bihar Tenancy Act, 1885 — Section 148(g)
High Courts23 Feb 1944
Haribandhu Vs Radhashyam Das
Patna High Court · AIR 1944 Patna 289
Limitation Act, 1963 — Section 18
High Courts17 Feb 1944
Audhavarapu Ramamurti Vs Ratuala Kulamani
Patna High Court · AIR 1944 Patna 309
High Courts15 Feb 1944
SRIMATI LAKSHMI DAIJI Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · AIR 1944 Patna 198 : (1944) 12 ITR 309
Bengal Tenancy Act, 1885 — Section 68Income Tax Act, 1961 — Section 2(1)(a), 66(1)
High Courts15 Feb 1944
Sm. Lalmani Kuer Vs Sm. Raghuhbansi Devi
Patna High Court · AIR 1944 Patna 307
Civil Procedure Code, 1908 (CPC) — Section 47(3), 66
High Courts15 Feb 1944
JAGDISH CHANDRA DEO DHABAL DEB Vs DHANPATI SINGH DEB.
Patna High Court · AIR 1944 Patna 280 : (1945) 13 ITR 64
Bihar Agricultural Income Tax Act, 1938 — Section 11
High Courts15 Feb 1944
ZAINUDDIN HUSSAIN MIRZA AND OTHERS Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · AIR 1944 Patna 207 : (1944) 12 ITR 428
Income Tax Act, 1961 — Section 2, 66
High Courts15 Feb 1944
Haripada Ojha and Others Vs Sm. Ichhamayee Debi and Others
Patna High Court · AIR 1944 Patna 371
High Courts15 Feb 1944
PROVINCE OF BIHAR Vs P. C. LAL CHOUDHURY.
Patna High Court · AIR 1944 Patna 352 : (1945) 13 ITR 309
Bihar Agricultural Income Tax Act, 1938 — Section 25(2)
High Courts15 Feb 1944
JUTHARAM JANKIDAS Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · AIR 1944 Patna 291 : (1944) 12 ITR 344
High Courts08 Feb 1944
Sm. Chunni Debi Vs Sm. Annapurna Dai and Others
Patna High Court · AIR 1944 Patna 242
High Courts03 Feb 1944
Marotu Guranna Vs Kshetri Mohanty
Patna High Court · AIR 1944 Patna 297
Civil Procedure Code, 1908 (CPC) — Section 4(1)Government of India Act, 1915 — Section 91(1), 92
High Courts03 Feb 1944
COMMISSIONER OF Income Tax, BIHAR AND ORISSA Vs LACHMI NARAIN BHADANI.
Patna High Court · AIR 1944 Patna 339 : (1944) 12 ITR 355
Income Tax Act, 1961 — Section 25A, 30, 66