High Courts26 Mar 1966
SAMIUR RAHMAN AND BROTHERS Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1968) 67 ITR 386
Income Tax Act, 1961 — Section 26A, 66(2)
COURT ARCHIVE
Patna High Court judgments, 1966
222 judgments · page 9 of 12
High Courts17 Mar 1966Allowed
Kachcha Uraon Vs Chhotan Uraon and Others
Patna High Court · AIR 1966 Patna 381
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Limitation (Amendment) Act, 1963 — Article 123, 31, 5Limitation Act, 1908 — Article 164, 5
High Courts17 Mar 1966
The Commissioner of Income Tax Vs Rohtas Industries Ltd.
Patna High Court · AIR 1966 Patna 338 : (1968) 67 ITR 783
Income Tax Act, 1922 — Section 10(2)Land Acquisition Act, 1894 — Section 34
High Courts16 Mar 1966Allowed
Hembrom Daniel Vs The State of Bihar
Patna High Court · AIR 1966 Patna 440 : (1966) CriLJ 1321
Criminal Procedure Code, 1898 (CrPC) — Section 178, 190(1), 200, 202
High Courts15 Mar 1966Allowed
Ramchandra Turah and Others Vs State of Bihar
Patna High Court · AIR 1966 Patna 286 : (1966) CriLJ 938
Criminal Procedure Code, 1898 (CrPC) — Section 239, 403, 403(1)Penal Code, 1860 (IPC) — Section 147, 148, 225, 379, 59
High Courts11 Mar 1966Dismissed
Employers in relation to Toposi Colliery Vs Their Workmen and Others
Patna High Court · AIR 1967 Patna 90 : (1967) 14 FLR 431
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts11 Mar 1966Allowed
The Muslim Anjuman-e-Taleem Vs The Bihar University and Others
Patna High Court · AIR 1967 Patna 148
Bihar University Law (Amendment) Act, 1965 — Section 1Constitution of India, 1950 — Article 30(1)
High Courts11 Mar 1966Allowed
Nabin Pandey Vs Indian Tube Company (1953) Ltd. and Another
Patna High Court · AIR 1966 Patna 422
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 107, 151
High Courts04 Mar 1966Allowed
Vaidyanath Sahay Vs Rambadan Singh and Another
Patna High Court · AIR 1966 Patna 383
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 41 Rule 2, Order 5 Rule 17, Order 6 Rule 2, Order 6 Rule 7Evidence Act, 1872 — Section 35Limitation Act, 1908 — Section 14
High Courts03 Mar 1966Dismissed
Bihar Working Journalists'' Union Vs H.K. Chaudhuri and Another
Patna High Court · AIR 1968 Patna 135
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 18(3), 2, 36
High Courts03 Mar 1966Dismissed
Rajendra Prasad Jain Vs Sheel Bhadra Yajee and Others
Patna High Court · AIR 1967 Patna 17
Representation of the People Act, 1951 — Section 116A
High Courts02 Mar 1966Dismissed
Ram Nandan Yadav and Others Vs The State
Patna High Court · AIR 1966 Patna 438 : (1966) CriLJ 1319
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190
High Courts25 Feb 1966Allowed
Ram Nandan Singh Vs Ramadhar Singh and Others
Patna High Court · AIR 1966 Patna 297
Bihar and Orissa General Clauses Act, 1917 — Section 11Bihar Panchayat Election Rules, 1959 — Rule 72(2)Limitation Act, 1908 — Section 12, 12(1), 29(2)
High Courts25 Feb 1966Dismissed
The Management of Jharia Fire-bricks and Pottery Works (Private) Ltd. Vs The Presiding Officer, Labour Court, Chota-nagpur Division and Others
Patna High Court · AIR 1966 Patna 291 : (1967) 1 LLJ 607
Industrial Disputes Act, 1947 — Section 2
High Courts25 Feb 1966Allowed
Thakur Prasad Singh and Others Vs Smt. Janki Devi and Others
Patna High Court · AIR 1967 Patna 281
Court Fees Act, 1870 — Section 7
High Courts24 Feb 1966Dismissed
Khas Joyrampur Colliery Co. Ltd. Vs Net Ram Marwari and Others
Patna High Court · AIR 1966 Patna 405
High Courts24 Feb 1966
Samiur Rahaman and Brothers Vs The Commissioner of Income Tax
Patna High Court · AIR 1966 Patna 285 : (1967) 66 ITR 22
Income Tax Act, 1922 — Section 34, 66Income Tax Rules, 1962 — Rule 6B
High Courts23 Feb 1966Dismissed
Bihar State Religious Trust Board Vs Mahanth Jaleshwar Gir
Patna High Court · (1966) 02 PAT CK 0021
Evidence Act, 1872 — Section 115, 15, 17, 21, 8
High Courts23 Feb 1966
SURAJMAL CHAMPALAL Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1967) 66 ITR 396
Bihar Sales Tax Act, 1959 — Section 10(2)Income Tax Act, 1961 — Section 23(3), 66(2)
High Courts22 Feb 1966Dismissed
Arbind Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · AIR 1966 Patna 391 : (1966) CriLJ 1306
Constitution of India, 1950 — Article 166, 22, 226, 259(1)Criminal Procedure Code, 1898 (CrPC) — Section 401, 491Defence of India Act, 1962 — Section 44