High Courts20 Aug 1965
Commissioner of Income Tax Vs Bilas Rai Tekriwal
Patna High Court · AIR 1966 Patna 216 : (1966) 61 ITR 467
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 16(3)
COURT ARCHIVE
Patna High Court judgments, 1965
144 judgments · page 4 of 8
High Courts16 Aug 1965
Virendra Kumar Sharma Vs Sada Nand Chakravarty and Others
Patna High Court · AIR 1966 Patna 143
Constitution of India, 1950 — Article 226
High Courts13 Aug 1965Dismissed
Mt. Kamla Devi Vs Sheo Prasad Mishra and Others
Patna High Court · AIR 1966 Patna 247
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 41 Rule 20, 11
High Courts09 Aug 1965
H.C. Mehra Vs Commissioner of Income Tax
Patna High Court · AIR 1966 Patna 187 : (1966) 61 ITR 647
Income Tax Act, 1961 — Section 16(3)(i), 66(1)
High Courts05 Aug 1965Allowed
Shivashanker Singh and Others Vs Raghubansh Singh and Others
Patna High Court · AIR 1967 Patna 172
Bihar Land Reforms Act, 1950 — Section 4, 6Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 22 Rule 4Evidence Act, 1872 — Section 32(5)
High Courts03 Aug 1965
Commissioner of Income Tax Vs Kirkend Coal Co.
Patna High Court · AIR 1966 Patna 334 : (1966) 60 ITR 537
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts29 Jul 1965Dismissed
Ram Ratan Lal Vs Kashinath Tewari and Others
Patna High Court · AIR 1966 Patna 235
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, 11Evidence Act, 1872 — Section 13, 18
High Courts29 Jul 1965Allowed
Bhairo Kumar Prasad Jain Vs Jagat Dipendra Prasad
Patna High Court · AIR 1966 Patna 292
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
High Courts28 Jul 1965Dismissed
Bank of Bihar Ltd. Vs Commissioner of Buxar Municipality and Another
Patna High Court · AIR 1966 Patna 357
Bihar and Orissa Municipal Act, 1922 — Section 123, 123(1), 150A, 177, 82(1)Constitution of India, 1950 — Article 14
High Courts28 Jul 1965Partly Allowed
Ramanugrah Jha Vs State of Bihar and Others
Patna High Court · AIR 1966 Patna 97
Bihar and Orissa Service Code, 1929 — Rule 3 , 75Civil Service (Governors Provinces) Delegation Rules, 1926 — Rule 4Civil Service Regulations — Regulation 416, 417, 465A
High Courts27 Jul 1965
Kedar Nath Goenka Vs V. Prasad and Another
Patna High Court · (1967) CriLJ 242
Criminal Procedure Code, 1898 (CrPC) — Section 36, 435, 438, 75Penal Code, 1860 (IPC) — Section 109, 379
High Courts26 Jul 1965Allowed
Abdul Sattar Mian Vs Kailash Prasad
Patna High Court · AIR 1966 Patna 93
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11Transfer of Property Act, 1882 — Section 106, 107, 111, 53A
High Courts20 Jul 1965Allowed
Smt. Kanika Haldar Vs State of Bihar and Others
Patna High Court · AIR 1966 Patna 151
Bihar Tenancy Act, 1885 — Section 23ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 30
High Courts16 Jul 1965Dismissed
Triloki Mandar and Others Vs Smt. Dukhni Devi and Another
Patna High Court · AIR 1966 Patna 259
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts15 Jul 1965Allowed
Kirti Bhusan Singh Vs Dipti Bikash Bahaduri and Others
Patna High Court · AIR 1966 Patna 142
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, 151
High Courts07 Jul 1965
Imaman Mian and Another Vs Saligram Singh
Patna High Court · (1966) CriLJ 733
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts06 Jul 1965Allowed
Gopi Chand Arya and Others Vs Sm. Bedamo Kuer and Others
Patna High Court · AIR 1966 Patna 231
Evidence Act, 1872 — Section 74, 79Hindu Succession Act, 1956 — Section 8
High Courts05 Jul 1965Dismissed
State of Bihar Vs Madanlal Agarwalla and Others
Patna High Court · AIR 1967 Patna 63 : (1967) CriLJ 237
Criminal Procedure Code, 1898 (CrPC) — Section 162, 439, 46(1)Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 380, 411
High Courts22 May 1965Dismissed
Union of India(UOI) Vs The Commissioner of Sahibganj Municipality
Patna High Court · AIR 1966 Patna 223
Constitution of India, 1950 — Article 285Government of India Act, 1935 — Section 154Railways (Local Authorities Taxation) Act, 1941 — Section 4
High Courts14 May 1965
The State of Bihar Vs Md. Ismail and Others
Patna High Court · AIR 1966 Patna 1
Limitation Act, 1963 — Section 12, 5