High Courts23 Dec 1965
DALMIA JAIN and CO. LTD. Vs COMMISSIONER OF Income Tax.
Patna High Court · (1967) 65 ITR 408
Income Tax Act, 1922 — Section 10(2)(iii), 24(1), 4(3)(xii)
COURT ARCHIVE
Patna High Court judgments, 1965
144 judgments · page 1 of 8
High Courts22 Dec 1965
The Commissioner of Income Tax Vs Joharmal Parsuram
Patna High Court · AIR 1967 Patna 49
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts22 Dec 1965
Maharaja Chintamani Saran Nath Sah Deo Vs The Commissioner of Income Tax
Patna High Court · AIR 1966 Patna 326
Income Tax Act, 1922 — Section 60(1)
High Courts22 Dec 1965Dismissed
Bandhu Kunjra Vs Rahman Kunjra and Another
Patna High Court · AIR 1966 Patna 209
Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 151
High Courts22 Dec 1965
COMMISSIONER OF Income Tax, BIHAR AND ORISSA Vs JOHARMAL PARSURAM (A FIRM).
Patna High Court · (1966) 62 ITR 729
Constitution of India, 1950 — Article 14
High Courts22 Dec 1965
MAHARAJA CHINTAMANI SARAN NATH SAH DEO Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1966) 62 ITR 167
Income Tax Act, 1922 — Section 66(1)
High Courts20 Dec 1965
The Commissioner of Wealth Tax Vs Sahu Jain Ltd.
Patna High Court · AIR 1966 Patna 281
Wealth Tax Act, 1957 — Section 2
High Courts17 Dec 1965Allowed
Gurucharan Singh and Others Vs Gorakhnath Singh and Others
Patna High Court · AIR 1966 Patna 323
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4
High Courts15 Dec 1965
NUND AND SAMONTA COMPANY PRIVATE LTD. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1966) 62 ITR 538
COMPANIES ACT, 1956 — Section 309
High Courts14 Dec 1965
Harsco Corporation, operating in India in the name of Heckett Engineering Co. (India Branch), Division of Harsco Corporation Vs The Commissioner of Wealth Tax
Patna High Court · AIR 1966 Patna 270 : (1966) 60 ITR 715
Companies Act, 1956 — Section 591Wealth Tax Act, 1957 — Section 2, 45
High Courts14 Dec 1965
COMMISSIONER OF Income Tax, BIHAR and ORISSA Vs GANGADHAR NATHMAL.
Patna High Court · (1966) 60 ITR 790
Income Tax Act, 1922 — Section 24, 66(1)
High Courts10 Dec 1965
HARNATH RAI LAKHI PRASAD Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1966) 61 ITR 308
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(1)
High Courts09 Dec 1965
COMMISSIONER OF Income Tax, BIHAR and ORISSA Vs SAHU JAIN LTD.
Patna High Court · (1966) 60 ITR 592
Income Tax Act, 1961 — Section 23A, 66(1)
High Courts08 Dec 1965
INDIAN MACHINERY STORES (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Patna High Court · (1966) 61 ITR 236
Income Tax Act, 1922 — Section 66(1)
High Courts06 Dec 1965
Panna Lal Rastogi Vs Commissioner of Income Tax
Patna High Court · AIR 1967 Patna 16 : (1967) 65 ITR 592
Wealth Tax Act, 1957 — Section 27
High Courts01 Dec 1965
Shiva Kumar Prasad Verma Vs State of Bihar and Others
Patna High Court · (1968) 1 LLJ 725
Constitution of India, 1950 — Article 16, 226, 234
High Courts25 Nov 1965Dismissed
Mohammad Sadique Vs G. Narain and Another
Patna High Court · AIR 1966 Patna 272
Constitution of India, 1950 — Article 226, 5, 6Evidence Act, 1872 — Section 106, 32, 32(5)Foreigners Act, 1946 — Section 2, 3(2), 9
High Courts18 Nov 1965Dismissed
Jaigobind Singh and Others Vs Brij Bihari Singh and Others
Patna High Court · AIR 1966 Patna 168
Evidence Act, 1872 — Section 11(2)
High Courts17 Nov 1965
Hindusthan General Electrical Corporation Ltd. Vs Superintendent of Central Excise and Another
Patna High Court · AIR 1966 Patna 248
Central Excise Rules, 1944 — Rule 52, 9, 9BCentral Excises and Salt Act, 1944 — Section 14, 2, 35, 36, 37(2)Constitution of India, 1950 — Article 265
High Courts16 Nov 1965Dismissed
Sular Mahto Vs Basudeo Modi and Others
Patna High Court · AIR 1966 Patna 289
Bihar Panchayat Election Rules, 1959 — Rule 82(1)Constitution of India, 1950 — Article 226Gram Panchayat Election Rules — Rule 2(1)