High Courts19 Sept 1973
B.P. Jain Vs Commissioner of Income Tax
Patna High Court · (1976) 105 ITR 195
Income Tax Act, 1922 — Section 10(2)(xv), 12APartnership Act, 1932 — Section 42(c)
COURT ARCHIVE
Patna High Court judgments, 1973
191 judgments · page 3 of 10
High Courts19 Sept 1973
Sri Jagdish Prasad Singh Vs The President, Board of Secondary Education and Another
Patna High Court · (1974) PLJR 286
High Courts19 Sept 1973
Janki Sharan Pandey and Others Vs Akbar Mian and Another
Patna High Court · (1974) PLJR 242
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(4)
High Courts18 Sept 1973
Sreemati Vasant Tanna and Another Vs The State of Bihar and Others
Patna High Court · (1975) 35 STC 217
Constitution of India, 1950 — Article 226
High Courts18 Sept 1973Dismissed
Firm Vijay Nipani Tobacco House Vs Sarwan Kumar and Others
Patna High Court · AIR 1974 Patna 117
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 3
High Courts17 Sept 1973Dismissed
Mohammad Yusuf Khan Vs Noor Mohammad Khan
Patna High Court · AIR 1974 Patna 330
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7, 115Provincial Insolvency Act, 1920 — Section 33
High Courts14 Sept 1973Allowed
Rambaran Paswan Vs Smt. Kalo Dei and Another
Patna High Court · AIR 1974 Patna 333
Transfer of Property Act, 1882 — Section 106
High Courts14 Sept 1973Allowed
G.M.H.E. School and Another Vs Loknath Sahay
Patna High Court · AIR 1974 Patna 120
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 49
High Courts13 Sept 1973
COMMISSIONER OF Income Tax, BIHAR AND ORISSA, Vs NARPATI KHAN AND CO.
Patna High Court · (1974) 97 ITR 645
Bihar and Orissa Excise Act, 1915 — Section 13(f)Income Tax Act, 1922 — Section 26A, 66(1)
High Courts12 Sept 1973Allowed
Banarsi Lal Saraf and Another Vs B.R. Oil Mills
Patna High Court · AIR 1974 Patna 122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 8
High Courts12 Sept 1973
Commissioner of Commercial Taxes Vs Bansi Ram Mewa Ram
Patna High Court · (1974) 33 STC 5
Bihar Sales Tax Act, 1959 — Section 16(2)(b), 33(1)
High Courts10 Sept 1973
Saratchandra Mandal Vs Phani Bhusan Singh and Others
Patna High Court · AIR 1974 Patna 40 : (1974) 7 PLJR 1
Bihar Panchayat Election Rules, 1959 — Rule 75, 75(1), 77, 78Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17
High Courts07 Sept 1973
Kedarnath Dahlan Vs The State of Bihar and 10 Others
Patna High Court · (1974) PLJR 58
Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts07 Sept 1973Allowed
Ram Chander Prasad Chaurasia Vs The State of Bihar and Others
Patna High Court · AIR 1974 Patna 180
Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Act, 1960 — Section 4, 5(2)Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 — Rule 10, 3, 37, 39, 4Constitution of India, 1950 — Article 226
High Courts07 Sept 1973Dismissed
Arjun Singh Vs Tara Das Ghosh and Others Tara Das Ghosh and Others Vs The State of Bihar and Others
Patna High Court · (1973) 6 PLJR 545
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Sept 1973Dismissed
Arjun Singh and Others Vs Tara Das Ghosh and Others
Patna High Court · AIR 1974 Patna 1
Civil Procedure Code, 1908 (CPC) — Section 11, 80, 96
High Courts06 Sept 1973
Abdul Aziz and Others Vs State of Bihar
Patna High Court · (1974) PLJR 14
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 354
High Courts03 Sept 1973
Bhim Raj and Another Vs Kishori Lal
Patna High Court · AIR 1974 Patna 136
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 8
High Courts31 Aug 1973Partly Allowed
East India Coal Co. Ltd. Vs The Union of India (UOI)
Patna High Court · AIR 1974 Patna 48
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13(2), 16, 20
High Courts30 Aug 1973
Commissioner of Income Tax Vs Dumraon Cold Storage and Refrigeration Service
Patna High Court · (1974) 97 ITR 137
Income Tax Act, 1922 — Section 34(1)