COURT ARCHIVE

Patna High Court judgments, 1966

222 judgments · page 8 of 12

High Courts03 May 1966Dismissed

Employees'' State Insurance Corporation and Another Vs Tata Engineering and Locomotive Co. Ltd. and Another

Patna High Court · AIR 1966 Patna 445 : (1967) 14 FLR 292 : (1967) 2 LLJ 188

Employees State Insurance Act, 1948 — Section 2, 2(9)

High Courts27 Apr 1966Dismissed

Muhammad Qamar and Another Vs State of Bihar and Others

Patna High Court · AIR 1966 Patna 420

Land Acquisition Act, 1894 — Section 4

High Courts27 Apr 1966Allowed

Sadhu Singh Vs Ramawadh Singh and Others

Patna High Court · AIR 1966 Patna 369

Registration Act, 1908 — Section 23, 34(5), 57(5), 7(2), 72Registration Rules, 1908 — Rule 53

High Courts26 Apr 1966Allowed

Kishori Nandan Prasad Vs District Traffic Superintendent and Others

Patna High Court · AIR 1967 Patna 282 : (1967) 14 FLR 296

Constitution of India, 1950 — Article 226

High Courts22 Apr 1966

UNIVERSAL BANK OF THE INDIA LTD. Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.

Patna High Court · (1967) 65 ITR 536

Income Tax Act, 1961 — Section 23A, 5A(7), 66(2)

High Courts22 Apr 1966

COMMISSIONER OF Income Tax, BIHAR and ORISSA Vs ROHTAS INDUSTRIES LTD.

Patna High Court · (1968) 68 ITR 141

Income Tax Act, 1961 — Section 66(1)

High Courts22 Apr 1966Allowed

Kesho Rai Vs State of Bihar and Others

Patna High Court · AIR 1967 Patna 184

Constitution of India, 1950 — Article 311(2)

High Courts20 Apr 1966Partly Allowed

Ramayan Prasad Vs Mt. Gulabo Kuer and Another

Patna High Court · AIR 1967 Patna 35

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 6 Rule 6, 100, 101Transfer of Property Act, 1882 — Section 106, 111(8)

High Courts15 Apr 1966

Fulel Singh and Another Vs Srilal Yadav

Patna High Court · (1968) CriLJ 423

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 24, 26, 28, 378, 379

High Courts15 Apr 1966

COMMISSIONER OF Income Tax, PATNA Vs UNIVERSAL BANK OF INDIA LTD.

Patna High Court · (1967) 65 ITR 529

Income Tax Act, 1961 — Section 23A, 66(1), 66(2)

High Courts14 Apr 1966Dismissed

Mohini Sugar Mills Ltd. Vs State of Bihar and Others

Patna High Court · AIR 1967 Patna 6 : (1967) 14 FLR 199 : (1967) 2 LLJ 209

Industrial Disputes Act, 1947 — Section 10

High Courts13 Apr 1966Dismissed

Dasu Khan and Others Vs Mohan Bhagat and Others

Patna High Court · AIR 1966 Patna 425

Constitution of India, 1950 — Article 14, 19, 31Ranchi District Tana Bhagat Raiyats Agricultural Lands Restoration Amending Act, 1956 — Section 1, 7, 8, 9

High Courts13 Apr 1966

Kripa Shankar D. Worah Vs Commissioner of Wealth Tax

Patna High Court · AIR 1966 Patna 371 : (1967) 65 ITR 520

Trusts Act, 1882 — Section 3Wealth Tax Act, 1957 — Section 21

High Courts12 Apr 1966Allowed

Mahanth Girjanand Bhagat and Another Vs Bhagwan Bhagat and Others

Patna High Court · AIR 1967 Patna 101

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts12 Apr 1966Dismissed

Anil Bihari Saran Vs State of Bihar

Patna High Court · AIR 1967 Patna 43 : (1967) 2 LLJ 540

Bihar Government Servants Conduct Rules, 1976 — Rule 15(5)Constitution of India, 1950 — Article 226, 309, 311Evidence Act, 1872 — Section 114, 133

High Courts12 Apr 1966Dismissed

Bhagwan Das Sharma Vs Gaya Sah and Others

Patna High Court · AIR 1967 Patna 254 : (1967) CriLJ 1042

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 110, 114

High Courts07 Apr 1966Dismissed

Prabhu Sahay Munda and Another Vs Junas Munda and Others

Patna High Court · AIR 1966 Patna 430

High Courts05 Apr 1966Allowed

Mithu Pandey and Others Vs State of Bihar

Patna High Court · AIR 1966 Patna 464 : (1967) CriLJ 102

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 103, 105, 149, 24, 302

High Courts01 Apr 1966Dismissed

Babu Bishwa Nath Prasad Vs Shah Mahammed Asghar Hussain and Others

Patna High Court · AIR 1967 Patna 142

Bihar Land Reforms Act, 1950 — Section 6Transfer of Property Act, 1882 — Section 107, 117

High Courts29 Mar 1966Dismissed

State of Bihar Vs Sakaldip Singh and Others

Patna High Court · AIR 1966 Patna 473 : (1967) CriLJ 111

Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 200, 201, 202