High Courts21 Dec 1973Dismissed
Pradip Trading Co. Vs The State of Bihar
Patna High Court · AIR 1974 Patna 315 : (1974) 7 PLJR 235
Arbitration Act, 1940 — Section 17Stamp Act, 1899 — Article 12, 33, 35
COURT ARCHIVE
Patna High Court judgments, 1973
191 judgments · page 1 of 10
High Courts21 Dec 1973Allowed
Tata Iron and Steel Co. Ltd. Vs Union of India (UOI)
Patna High Court · (1977) 1 ELT 160
Central Excises and Salt Act, 1944 — Section 35, 35(1), 35(2), 36, 40Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 9Sea Customs Act, 1878 — Section 188
High Courts21 Dec 1973
Abdul Qasim Khan Vs Naurang Singh and Others
Patna High Court · (1974) PLJR 319
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 226, 227
High Courts20 Dec 1973
Bhanakhap Mica Mining Co. Vs The State of Bihar
Patna High Court · (1974) 33 STC 363
Bihar Sales Tax Act, 1947 — Section 13(5), 25(1)
High Courts18 Dec 1973Dismissed
Smt. Saraswati Devi Vs Ram Nandan Sharan
Patna High Court · AIR 1974 Patna 260
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Hindu Marriage Act, 1955 — Section 10(2)
High Courts18 Dec 1973Dismissed
Panna Lal Agrawala Vs Kanhaiya Lal Jain and Others
Patna High Court · AIR 1974 Patna 284
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 17, Order 22 Rule 12, Order 22 Rule 3
High Courts17 Dec 1973Allowed
Janki Missir and Another Vs Dharamraj Missir and Others
Patna High Court · AIR 1974 Patna 254
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 6 Rule 2, 11Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 144, 47
High Courts17 Dec 1973
Commissioner of Income Tax Vs Bipin Kumar Worah
Patna High Court · (1974) 97 ITR 62
Income Tax Act, 1961 — Section 2(13)
High Courts14 Dec 1973
Karoo Vs Assistant Engineer, Eastern Railway and Another
Patna High Court · (1974) PLJR 483
Constitution of India, 1950 — Article 14, 226, 227Railways Act, 1989 — Section 47Railways Board Act, 1905 — Section 2
High Courts14 Dec 1973
New Gobindpur Coal Co. (P.) Ltd. Vs State of Bihar
Patna High Court · (1974) 7 PLJR 363 : (1974) 33 STC 530
Bihar Sales Tax Act, 1959 — Section 33(1)Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 8Coal Mines Labour Welfare Fund Act, 1947 — Section 3
High Courts13 Dec 1973Dismissed
Birendra Kumar Gupta Vs Sm. Chinta Devi
Patna High Court · AIR 1974 Patna 287
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 7 Rule 14
High Courts07 Dec 1973
Md. Ayub and Others Vs The State of Bihar
Patna High Court · (1974) PLJR 150
Penal Code, 1860 (IPC) — Section 109, 147, 379
High Courts06 Dec 1973Dismissed
R.D. Singh Vs The Secretary, Bihar State Small Industries Corporation and Another
Patna High Court · AIR 1974 Patna 212 : (1975) 45 CompCas 527 : (1974) 7 PLJR 113
Constitution of India, 1950 — Article 12, 226, 298
High Courts05 Dec 1973Partly Allowed
Sardar Gyan Singh Purewal and Another Vs State of Bihar and Another
Patna High Court · AIR 1975 Patna 69 : (1974) 7 PLJR 118
Bihar Medical Educational Institutions (Regulation and Control) (Second) Ordinance, 1973 — Section 10, 12, 8, 9Constitution of India, 1950 — Article 19, 20, 213, 254
High Courts04 Dec 1973
Ram Nath Singh Vs State of Bihar
Patna High Court · (1974) CriLJ 1376
Criminal Procedure Code, 1898 (CrPC) — Section 349, 367Penal Code, 1860 (IPC) — Section 379, 75
High Courts30 Nov 1973Allowed
Taramani Devi Vs Union of India(UOI) and Others
Patna High Court · AIR 1974 Patna 216
Cantonments Act, 1924 — Section 185, 185(2), 52(1)
High Courts29 Nov 1973Allowed
Union of India (UOI) Vs Rama Engineering Works (Motihari) Ltd.
Patna High Court · AIR 1974 Patna 288
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts28 Nov 1973
Commissioner of Income Tax Vs M/s. Ghanshyam Laxmi Narain
Patna High Court · (1974) PLJR 504
Income Tax Act, 1922 — Section 25AIncome Tax Act, 1961 — Section 171, 256(1)
High Courts26 Nov 1973
Commissioner of Income Tax Vs Ghanshyam Das Laxmi Narain
Patna High Court · (1974) 95 ITR 438
Income Tax Act, 1961 — Section 171Registration Act, 1908 — Section 49
High Courts26 Nov 1973Dismissed
Raghumal Vs Banmali Sahu
Patna High Court · AIR 1974 Patna 221
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9(1), 11Transfer of Property Act, 1882 — Section 106