High Courts04 Apr 1972
Kewal Ram Agarwal and Others Vs Commissioner of Income Tax
Patna High Court · (1973) 88 ITR 243
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 256(1), 258
COURT ARCHIVE
Patna High Court judgments, 1972
243 judgments · page 10 of 13
High Courts04 Apr 1972Allowed
S. Lal and Co. Pvt. Ltd. Vs The Union of India (UOI) and Others
Patna High Court · AIR 1972 Patna 460
Mineral Concession Rules, 1960 — Rule 58(1), 58(2), 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 31, 6(1)
High Courts31 Mar 1972
India Fire Bricks and Insulation Co. Ltd. Vs Rasik Lall Vora and Others
Patna High Court · AIR 1972 Patna 496
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30
High Courts30 Mar 1972Dismissed
Ram Ishwar Singh and Another Vs The Patna University and Another
Patna High Court · AIR 1972 Patna 502
Patna University Act, 1962 — Section 10(12), 20(1)
High Courts29 Mar 1972Dismissed
Kauleshwar Singh Vs Parmanand and Others
Patna High Court · AIR 1972 Patna 407 : (1972) 5 PLJR 321
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Civil Procedure Code, 1908 (CPC) — Section 21
High Courts28 Mar 1972
Pappu Balkrishna Das and Another Vs The State of Bihar and Others
Patna High Court · (1972) CriLJ 1422 : (1972) 5 PLJR 384
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 1972Allowed
Aklu Mahto and Bhupan Mahto Vs Jhari Mahto
Patna High Court · (1972) 03 PAT CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(2)
High Courts28 Mar 1972Dismissed
Suresh Prasad Vs Smt. Manorama Debi
Patna High Court · AIR 1973 Patna 321
Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 24, 28
High Courts28 Mar 1972Allowed
Girija Shankar Mairh Vs The State of Bihar and Others
Patna High Court · (1972) PLJR 314
Constitution of India, 1950 — Article 14, 16, 309Government of India Act, 1935 — Section 241
High Courts24 Mar 1972
Ashish Mukherjee Vs The State of Bihar and Another
Patna High Court · (1988) PLJR 266
Constitution of India, 1950 — Article 226, 227Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Article 52
High Courts24 Mar 1972Allowed
Hurdatroy Jute Mills Private Ltd. and Others Vs Superintendent of Commercial Taxes and Others
Patna High Court · (1973) 30 STC 151
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 1972Allowed
Gopinath Nath Tewari Vs Bahadur Giri and Others
Patna High Court · AIR 1972 Patna 363
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 92
High Courts21 Mar 1972
Bridge and Roof Company Vs H.K. Prasad
Patna High Court · (1972) 2 LLJ 507
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15
High Courts21 Mar 1972Allowed
Dulhin Suraj Mukhi Devi and Others Vs Jokhu Raj and Others
Patna High Court · AIR 1972 Patna 313
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts14 Mar 1972
Somu Kumar Chatterjee and Others Vs The District Signal Telecommunication Engineer Construction, N.F. Railway and Others cases
Patna High Court · (1972) 2 LLJ 462
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes (Banking Companies) Decision (Repeal) Act, 2001 — Section 2Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FF, 25FFF
High Courts14 Mar 1972Dismissed
Dhalbhum Trades and Industries Ltd. Vs The Union of India(UOI) and Others
Patna High Court · AIR 1972 Patna 364
Bihar Land Reforms (Regulating Mines and Minerals) Validation Act, 1969 — Section 2Bihar Land Reforms Act, 1950 — Section 10(2)Bihar Minor Mineral Concession Rules, 1964 — Rule 20
High Courts13 Mar 1972
Shital Singh and Others Vs Mahanth Kurmi and Others
Patna High Court · (1973) CriLJ 761
Penal Code, 1860 (IPC) — Section 307, 380
High Courts09 Mar 1972
Christian Mica Industries Ltd. Vs State of Bihar
Patna High Court · (1972) 30 STC 346
Bihar Sales Tax Act, 1959 — Section 20A, 20A(3), 20A(4)
High Courts08 Mar 1972
Bodhia Chamar and Others Vs State
Patna High Court · (1972) CriLJ 1407
Penal Code, 1860 (IPC) — Section 396
High Courts07 Mar 1972
Baiju Prasad Singh Vs Sheo Deni Sharma and Others
Patna High Court · (1972) PLJR 351
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 100, 101, 117, 118, 83