High Courts04 Nov 1954
D.D. Kapoor and Others Vs Commissioner of Income Tax
Patna High Court · AIR 1955 Patna 102 : (1955) 27 ITR 348
COURT ARCHIVE
Patna High Court judgments, 1954
147 judgments · page 2 of 8
High Courts04 Nov 1954Dismissed
In Re: Avadhesh Kumar
Patna High Court · AIR 1955 Patna 304 : (1955) 3 BLJR 7
Bar Councils Act, 1926 — Section 15, 9Bar Councils Rules, 1926 — Rule 1, 11, 2Bihar Tenancy Act, 1885 — Section 40
High Courts21 Oct 1954
Gobardhandas Jagannath Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 280 : (1955) 27 ITR 225
Income Tax Act, 1961 — Section 10, 6(4)
High Courts20 Oct 1954Allowed
State of Bihar Vs Magni Lal and Another
Patna High Court · AIR 1955 Patna 110 : (1955) 3 BLJR 122 : (1955) CriLJ 392
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
High Courts19 Oct 1954
CHUNILAL RASTOGI Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1955) 28 ITR 341
High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 6Income Tax Act, 1961 — Section 37, 66(2)
High Courts19 Oct 1954
Traders and Miners Ltd. Vs Commr. of Income Tax
Patna High Court · AIR 1955Pat113 Patna
Income Tax Act, 1922 — Section 12B
High Courts19 Oct 1954
TRADERS AND MINERS LTD. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1955) 27 ITR 341
Registration Act, 1908 — Section 17
High Courts19 Oct 1954
Rajput Transport Co. Vs The Commr. of Income Tax
Patna High Court · AIR 1955 Patna 100 : (1955) 27 ITR 183
Income Tax Act, 1922 — Section 26A
High Courts19 Oct 1954Dismissed
Gurudeva Narayan Srivastava Vs State of Bihar and Another
Patna High Court · AIR 1955 Patna 131
Constitution of India, 1950 — Article 226, 311Public Servants (Inquiries) Act, 1850 — Section 21
High Courts27 Sept 1954
Kamdar Brothers Vs Commissioners of Income Tax
Patna High Court · AIR 1955 Patna 122 : (1955) 27 ITR 176
Income Tax Act, 1922 — Section 30, 30(1), 46(1), 59
High Courts27 Sept 1954
Commr. of Income Tax, B. and O. Vs Meghu Sao Jhandhu Sao
Patna High Court · AIR 1955 Patna 400 : (1955) 27 ITR 371
Income Tax Act, 1922 — Section 2(11)
High Courts23 Sept 1954Dismissed
Sashi Bhusan Rai Vs Bhuneshwar Rai and Others
Patna High Court · AIR 1955 Patna 124 : (1955) 3 BLJR 64
Limitation Act, 1908 — Article 182, 182(2)
High Courts23 Sept 1954
Mt. Fulbasia Banian Vs G.P. Agarwala
Patna High Court · AIR 1955 Patna 195 : (1954) 2 BLJR 570 : (1955) CriLJ 685
Bar Councils Act, 1926 — Section 10(1)Legal Practitioners Act, 1879 — Section 13
High Courts22 Sept 1954Dismissed
State of Bihar Vs Sheikh Salamat
Patna High Court · AIR 1955 Patna 290 : (1954) 2 BLJR 584 : (1955) CriLJ 982
Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 8
High Courts21 Sept 1954Allowed
Trijogi Narayan Singh and Others Vs Kamta Prasad and Another
Patna High Court · AIR 1955 Patna 265 : (1955) 3 BLJR 49 : (1955) CriLJ 977
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts20 Sept 1954
Nakshed Bhagat and Others Vs Jirekhan Sah
Patna High Court · AIR 1955 Patna 118 : (1955) CriLJ 501
Bihar Panchayat Raj Act, 1947 — Section 70Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 177, 28, 438
High Courts15 Sept 1954Dismissed
Gobind Lal Nakphopha Vs The Administrator-General of Bihar and Others
Patna High Court · AIR 1955 Patna 56 : (1955) 3 BLJR 60
Administrator Generals Act, 1913 — Section 56, 6, 7, 8Civil Procedure Code, 1908 (CPC) — Section 2(2)Succession Act, 1925 — Section 247
High Courts13 Sept 1954
Sukhdeodas Jalan Vs Commr. of Income Tax
Patna High Court · AIR 1955 Patna 258 : (1954) 26 ITR 617
Income Tax Act, 1961 — Section 13, 3
High Courts06 Sept 1954Allowed
Gopi Nath Pandey Vs Bhukhan
Patna High Court · AIR 1955 Patna 301 : (1954) 2 BLJR 574
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 44 Rule 1Limitation Act, 1908 — Section 14, 14(1), 14(2), 5
High Courts01 Sept 1954
The Legal Remembrancer Vs Atul Chandra Ghose and Another
Patna High Court · AIR 1955 Patna 135 : (1955) CriLJ 520
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3