High Courts18 Oct 1979
Commissioner of Commercial Taxes Vs India Sewai Co.
Patna High Court · (1980) PLJR 186 : (1980) 45 STC 28
Bihar Sales Tax Act, 1947 — Section 13(5)Bihar Sales Tax Act, 1959 — Section 16(5)
COURT ARCHIVE
Patna High Court judgments, 1979
161 judgments · page 3 of 9
High Courts18 Oct 1979
Addl. Commissioner of Income Tax Vs Tarachand Jain
Patna High Court · (1980) 123 ITR 567 : (1980) PLJR 88
Income Tax Act, 1961 — Section 2(14), 45
High Courts17 Oct 1979
Commissioner of Commercial Taxes Vs L.N. Agrawal and Sons
Patna High Court · (1980) 45 STC 240
Bihar Sales Tax Act, 1959 — Section 33(1), 7(2)(b)
High Courts26 Sept 1979Allowed
Bhairo Bux Chiranjilal Vs Smt. Rukmini Devi Didwania
Patna High Court · AIR 1980 Patna 177
Bihar and Orissa General Clauses Act, 1917 — Section 12Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A
High Courts26 Sept 1979Dismissed
Bandook Karkhana Mazdoor Union and Another Vs The Presiding Officer, Labour Court and Another
Patna High Court · (1980) PLJR 127
Constitution of India, 1950 — Article 226, 227
High Courts26 Sept 1979
Shiv Traders Vs State of Bihar and Others
Patna High Court · (1980) CriLJ 767
Essential Commodities Act, 1955 — Section 3, 6, 6A, 9
High Courts25 Sept 1979Dismissed
Ramlal Golcha and Another Vs The Union of India and Another
Patna High Court · (1980) PLJR 63
Bengal Money Lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(2), Order 41 Rule 5, Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 136, 182
High Courts25 Sept 1979Dismissed
Roshan Lal Agarwal Vs Sheoram Bubna and Others
Patna High Court · (1979) 09 PAT CK 0009
Companies Act, 1956 — Section 397, 398, 402
High Courts24 Sept 1979
Commissioner of Income Tax Vs Binod Company
Patna High Court · (1980) 15 CTR 309 : (1980) 122 ITR 832
Income Tax Act, 1961 — Section 271(1)
High Courts24 Sept 1979
Commissioner of Commercial Taxes Vs Abdul Shakoor and Sons
Patna High Court · (1980) 45 STC 232
Bihar Sales Tax Act, 1959 — Section 31
High Courts24 Sept 1979
Commissioner of Commercial Taxes Vs Bishwa Nath Prasad Singh
Patna High Court · (1980) 45 STC 311
Bihar Sales Tax Act, 1944 — Section 31(2), 33(3), 33(5)
High Courts21 Sept 1979
Bahadur Singh Vs The State of Bihar and Others Deban Singh Vs The Presiding Officer, Labour Court and Others
Patna High Court · (1980) PLJR 264
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 12, 13, 14, 2(b), 2(h)Payment of Wages Act, 1936 — Section 10, 11, 12, 13, 15
High Courts21 Sept 1979Dismissed
M/s Kailash Chand and Co. Vs District Magistrate and Others
Patna High Court · (1980) PLJR 109
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 194, 408, 435, 439, 9Essential Commodities Act, 1955 — Section 6A, 6A, 6C, 6C(1), 7
High Courts20 Sept 1979Allowed
Bibi Amna Khatun and Others Vs Zahir Hussain and Another
Patna High Court · AIR 1981 Patna 1 : (1980) PLJR 208 : (1981) 1 RCR(Rent) 240
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11AEvidence Act, 1872 — Section 114, 115
High Courts20 Sept 1979Dismissed
State of Bihar and Another Vs Smt. Panchratna Devi and Another
Patna High Court · AIR 1980 Patna 212
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Sept 1979Allowed
Indradeo Prasad Singh and Another Vs Sheonath Prasad Singh and Others
Patna High Court · AIR 1980 Patna 201 : (1980) PLJR 259
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, Order 20 Rule 18(2)
High Courts11 Sept 1979Allowed
Satyanarain Patwari Vs The State of Bihar
Patna High Court · (1981) PLJR 421
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)
High Courts10 Sept 1979
Ramesh Chandra Chaturvedi Vs Commissioner of Income Tax
Patna High Court · (1980) 121 ITR 116
Income Tax Act, 1961 — Section 145(1)
High Courts10 Sept 1979Dismissed
Sadan Singh and Another Vs Ram Sagar Singh
Patna High Court · (1981) PLJR 408
Criminal Procedure Code, 1973 (CrPC) — Section 133, 144, 192(2), 197, 202Government of India Act, 1935 — Section 270, 270(1)Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts07 Sept 1979
Hotel Satkar Pvt. Ltd. Vs Bihar State Electricity Board and Others
Patna High Court · (1979) PLJR 598
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 24(1)