High Courts21 Jul 1966
Basantlal Sanwar Prasad Vs The Commissioner of Income Tax
Patna High Court · AIR 1967 Patna 112 : (1968) 67 ITR 380
Income Tax Act, 1922 — Section 10(1), 10(2)
COURT ARCHIVE
Patna High Court judgments, 1966
222 judgments · page 7 of 12
High Courts18 Jul 1966Dismissed
State of Bihar Vs Radha Krishna Chaudhary and Others
Patna High Court · AIR 1967 Patna 80
Land Acquisition Act, 1894 — Section 23(1)
High Courts15 Jul 1966Allowed
Buttan Modi and Another Vs Manichandra Singh
Patna High Court · AIR 1967 Patna 95 : (1967) CriLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 144, 195(1), 423
High Courts13 Jul 1966
Chaturbhuj Pradhan and Others Vs Sarbeshwar Pradhan and Another
Patna High Court · AIR 1967 Patna 138
Hindu Succession Act, 1956 — Section 14, 15, 4, 8Limitation Act, 1908 — Article 142, 144
High Courts12 Jul 1966Dismissed
Sasthi Pado Sekhar and Another Vs Anandi Chaudhary and Others
Patna High Court · AIR 1967 Patna 25
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1)Constitution of India, 1950 — Article 19(1)(f), 19(5)
High Courts12 Jul 1966Dismissed
Sailendra Nath Chandra Vs State of Bihar and Others
Patna High Court · AIR 1967 Patna 68
Constitution of India, 1950 — Article 31AMines and Minerals (Development and Regulation) Act, 1957 — Section 13, 16(1), 16(2), 18, 26(1)Mines and Minerals (Regulation and Development) Act, 1948 — Section 7(2)
High Courts08 Jul 1966Dismissed
Chandi Prasad Vs Rameshwar Prasad Agarwal and Another
Patna High Court · AIR 1967 Patna 41
Bihar and Orissa General Clauses Act, 1917 — Section 15Bihar and Orissa Municipal Act, 1922 — Section 259(1), 259(3)
High Courts07 Jul 1966
Ramdayal Sahu Vs Hari Shankar Lal Sahu and Others
Patna High Court · AIR 1968 Patna 310
Chotanagpur Tenancy Act, 1908 — Section 46, 46(1), 47Constitution of India, 1950 — Article 19, 19(1), 19(5)Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts05 Jul 1966Dismissed
The Employers in relation to Hind Strip Mining Corporation Ltd. Vs Raj Kishore Prasad and Others
Patna High Court · AIR 1967 Patna 12 : (1968) 16 FLR 444 : (1967) 1 LLJ 108
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 1, 115Industrial Disputes Act, 1947 — Section 11, 25F
High Courts04 Jul 1966
A.K. Jain, S.K. Jain, D.P. Jain and S.A. Quadri Vs Govt. of India in the Dept. of Food and Agriculture, State of Bihar, Sub-div. Officer, Bettiah and Officer-in-Charge
Patna High Court · (1966) 07 PAT CK 0015
Constitution of India, 1950 — Article 14, 19(1)(c), 19(1)(c)(f), 19(1)(f), 226Essential Commodities Act, 1955 — Section 11, 14, 15, 16, 16(1)(b)General Clauses Act, 1897 — Section 5
High Courts01 Jul 1966Dismissed
Rajendra Prasad Singh Vs Dr. A.K. Ghosh and Another
Patna High Court · (1966) 07 PAT CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts17 Jun 1966
The State Vs Dasrath Munda
Patna High Court · AIR 1968 Patna 342 : (1968) CriLJ 1195
Bihar and Orissa Excise Act, 1915 — Section 77, 78Criminal Procedure Code, 1898 (CrPC) — Section 190, 247
High Courts13 May 1966Dismissed
The State of Bihar Vs S.N. Pandey
Patna High Court · AIR 1967 Patna 1
Advocates Act, 1961 — Section 35Bar Councils Act, 1926 — Section 10
High Courts13 May 1966Allowed
The Pioneer Co-operative Housing Society Ltd. Vs State of Bihar and Others
Patna High Court · AIR 1967 Patna 175
Constitution of India, 1950 — Article 226
High Courts12 May 1966Allowed
Sohar Singh and Others Vs State of Bihar
Patna High Court · AIR 1966 Patna 448 : (1966) CriLJ 1469
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 17Penal Code, 1860 (IPC) — Section 34
High Courts12 May 1966Dismissed
Cane Manager, New India Sugar Mills Ltd. Vs Krishna Ballabh Jha and Others
Patna High Court · AIR 1967 Patna 10 : (1967) 2 LLJ 210
Industrial Disputes Act, 1947 — Section 18(3), 33
High Courts07 May 1966
Tata Iron and Steel Company Ltd. Vs Hirangi and Others
Patna High Court · (1967) 2 LLJ 186
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts06 May 1966Dismissed
Titir Dusadh Vs State of Bihar
Patna High Court · AIR 1966 Patna 453 : (1966) CriLJ 1474
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 390
High Courts05 May 1966Dismissed
Maheshwari Singh Vs State of Bihar and Others
Patna High Court · AIR 1966 Patna 462
Constitution of India, 1950 — Article 19(1), 19(5)Tolls Act, 1851 — Section 2
High Courts04 May 1966
Tata Engineering and Locomotive Co. Ltd. Vs State of Bihar and Another
Patna High Court · AIR 1967 Patna 53
Bihar Sales Tax Act, 1947 — Section 2, 4Constitution of India, 1950 — Article 286(1), 286(2)