High Courts20 Sept 1978
Addl. Commissioner of Income Tax Vs Raghunandan Prasad, Radhey Shyam
Patna High Court · (1979) 116 ITR 948
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 271(1)
COURT ARCHIVE
Patna High Court judgments, 1978
205 judgments · page 3 of 11
High Courts19 Sept 1978
Commissioner of Wealth Tax Vs Shivram Singh
Patna High Court · (1979) 8 CTR 345 : (1983) 139 ITR 68
Finance Act, 1965 — Section 68, 68(3)Wealth Tax Act, 1957 — Section 17(1), 2
High Courts19 Sept 1978
The Jamshedpur General Consumers'' Central Co-operative Stores Limited and Another Vs The Regional Provident Fund Commissioner
Patna High Court · (1979) PLJR 45
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts12 Sept 1978
Alankar Jewellers Vs Commissioner of Income Tax and Another
Patna High Court · (1979) 8 CTR 104 : (1979) 116 ITR 89 : (1979) PLJR 13
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184(1), 184(5), 185(2)
High Courts09 Sept 1978
Nand Lal Poddar and D.V. Singh Vs The State of Bihar J.P. Saxena Vs The State of Bihar
Patna High Court · (1979) PLJR 20
Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 92Mines Act, 1952 — Section 22(3)
High Courts08 Sept 1978Allowed
Badri Narain Prasad Vs Anil Kumar Gupta and Another
Patna High Court · AIR 1979 Patna 204
Motor Vehicles Act, 1939 — Section 110B
High Courts06 Sept 1978Allowed
Koshila Devi Vs Parvati Devi
Patna High Court · AIR 1979 Patna 65 : (1979) PLJR 49
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(2)Constitution of India, 1950 — Article 246, 254, 254(2)
High Courts06 Sept 1978
M/s. Bhairo Bux Chiranji Lal Vs Chhedilal Goenka and Another
Patna High Court · (1979) PLJR 372
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 13(2)
High Courts04 Sept 1978Dismissed
Muneshwar Prasad Vs State of Bihar
Patna High Court · (1978) 26 BLJR 814
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 210Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts04 Sept 1978Allowed
Dr. (Mrs.) Shakuntala Singh and Another Vs State of Bihar and Others
Patna High Court · AIR 1979 Patna 91
Constitution of India, 1950 — Article 31(2)Patna Municipal Corporation Act, 1951 — Section 270(2), 4
High Courts04 Sept 1978Dismissed
Prasanjit Mahtha Vs The United Commercial Bank Ltd.
Patna High Court · AIR 1979 Patna 151
Contract Act, 1872 — Section 126, 127
High Courts04 Sept 1978
Commissioner of Income Tax Vs Ridhkeran Someni
Patna High Court · (1980) 121 ITR 668
Income Tax Act, 1961 — Section 80J, 84
High Courts30 Aug 1978Allowed
Rang Lal Mahto and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 749 : (1979) PLJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 116
High Courts28 Aug 1978
Controller of Estate Duty Vs Madan Lal Bhimsaria
Patna High Court · (1980) 121 ITR 482
Estate Duty Act, 1953 — Section 33(1)Wealth Tax Act, 1957 — Section 5(1)
High Courts28 Aug 1978
Dwarika Pd. Choudhary and Others Vs The State of Bihar
Patna High Court · (1979) CriLJ 618
Criminal Procedure Code, 1973 (CrPC) — Section 193, 199, 319
High Courts28 Aug 1978Dismissed
Dwarika Prasad Chaudhry and Others Vs State of Bihar
Patna High Court · (1978) 26 BLJR 847
Criminal Procedure Code, 1973 (CrPC) — Section 183, 193, 199, 319
High Courts24 Aug 1978Dismissed
Ahmad Raza Khan Vs Bhola Prasad
Patna High Court · AIR 1979 Patna 222 : (1979) PLJR 362
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 1(3)
High Courts23 Aug 1978
Commissioner of Income Tax Vs Murarilal Budhia
Patna High Court · (1983) 139 ITR 410
Income Tax Act, 1961 — Section 2(24), 45, 46(2)
High Courts23 Aug 1978Dismissed
Rameshwar Lal Prahlad Rai Vs State of Bihar and Others
Patna High Court · (1979) 43 STC 497
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 1978
Radha Kishna Sinha and Another Vs The State of Bihar and Another
Patna High Court · (1979) CriLJ 757
Copyright Act, 1957 — Section 13, 2, 23, 3, 45Criminal Procedure Code, 1973 (CrPC) — Section 482