High Courts01 May 1973
Commissioner of Income Tax Vs Indra Jitendra Narain Singh and Others
Patna High Court · (1974) 95 ITR 512
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23(4), 27
COURT ARCHIVE
Patna High Court judgments, 1973
191 judgments · page 7 of 10
High Courts27 Apr 1973
Commissioner of Commercial Taxes Vs Jugal Kishore Devi Prasad
Patna High Court · (1973) 32 STC 89
Bihar Sales Tax Act, 1959 — Section 33(3), 42, 5
High Courts26 Apr 1973
Hewitt Robine Incorporation Vs State of Bihar
Patna High Court · (1973) 32 STC 146
Bihar Sales Tax Act, 1959 — Section 33(1), 6A(1)(b)Bihar Sales Tax Rules, 1959 — Rule 12
High Courts25 Apr 1973Allowed
Mangal Mishra and Others Vs Ramjash Mishra and Others
Patna High Court · (1983) PLJR 127
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Apr 1973Allowed
Tara Pada Banerjee and Sudhir Chandra Datta Vs The State of Bihar
Patna High Court · (1973) 6 PLJR 533
Penal Code, 1860 (IPC) — Section 161
High Courts25 Apr 1973Dismissed
Bhagwat Gorhi and Others Vs The State of Bihar
Patna High Court · (1973) 6 PLJR 373
Arms Act, 1959 — Section 25(1), 25(1)(a), 3Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 395, 412, 414
High Courts24 Apr 1973
Bajrang Ram Bhadani Vs Bharath Ram Razak, Mahabir Ram and Birju Ram
Patna High Court · (1973) 6 PLJR 377
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(6)
High Courts24 Apr 1973Dismissed
Industrial Corporation (Private) Ltd. Vs Union of India (UOI) and Others
Patna High Court · AIR 1973 Patna 316
Essential Commodities Act, 1955 — Section 3(3C)
High Courts24 Apr 1973Dismissed
Kamal Singh Badalia and Others Vs The State of Bihar and Others
Patna High Court · AIR 1974 Patna 81
Bihar Hindu Religious Trusts Act, 1950 — Section 8(2), 82(2)Bihar Swetambar Jain Religious Trusts Rules, 1955 — Rule 4(2), 5Constitution of India, 1950 — Article 226
High Courts24 Apr 1973
Jamshedpur Motor Accessories Stores Vs Commissioner of Income Tax
Patna High Court · (1974) 95 ITR 664
Income Tax Act, 1922 — Section 10(2)(x), 66(2)
High Courts18 Apr 1973Dismissed
Jugsalai Electric Supply Co. Vs The State of Bihar and Another
Patna High Court · AIR 1973 Patna 318 : (1973) 6 PLJR 465
Bihar Electricity Duty Act, 1948 — Section 9A(3)Bihar Electricity Duty Rules, 1949 — Rule 14(6)
High Courts17 Apr 1973
Barti Kuer and Another Vs Barhmchari Singh and Another
Patna High Court · (1974) PLJR 134
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 144, 47
High Courts13 Apr 1973Allowed
Jash Behari Patel Vs Jagnandan Singh
Patna High Court · AIR 1974 Patna 18
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Apr 1973
State Vs Mangilal Ram and Another
Patna High Court · (1974) CriLJ 221 : (1973) 6 PLJR 455
Criminal Procedure Code, 1898 (CrPC) — Section 342, 438Penal Code, 1860 (IPC) — Section 120B, 409
High Courts12 Apr 1973Dismissed
Managing Committee of Shri Radha Raman Sanskrit High School Vs State of Bihar and Others
Patna High Court · AIR 1973 Patna 450
Criminal Procedure Code, 1898 (CrPC) — Section 107Kameshwar Singh (Darbhanga) Sanskrit Vishwavidyalay Act, 1960 — Section 44
High Courts10 Apr 1973Partly Allowed
Akhauri Mukhteshwar Prasad Sinha Vs Smt. Urmila Saran
Patna High Court · AIR 1973 Patna 424
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11ACivil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Apr 1973Allowed
Manoranjan Nath Patra Vs Kashi Prasad Sah and Another
Patna High Court · AIR 1973 Patna 421
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 4Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Apr 1973
Sashadhar Das Vs Harihar Prasad and Others
Patna High Court · AIR 1973 Patna 361
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 8A(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts05 Apr 1973Dismissed
State of Bihar Vs Raghunath Mahto
Patna High Court · AIR 1973 Patna 425 : (1973) 6 PLJR 530
Chotanagpur Tenancy Act, 1908 — Section 139(6), 139A
High Courts03 Apr 1973Allowed
Zafar Hassan Khan Vs Haji Mohammad Abdul Razzaque and Others
Patna High Court · AIR 1973 Patna 427
Bihar Wakf Act, 1947 — Section 27(1), 37, 38, 69A, 69A(1)