High Courts01 Aug 1979Allowed
Union of India (UOI) and Another Vs Sita Ram Sah
Patna High Court · (1980) ACJ 257 : AIR 1980 Patna 93
Railways Act, 1890 — Section 73, 74(3), 76, 76A
COURT ARCHIVE
Patna High Court judgments, 1979
161 judgments · page 5 of 9
High Courts25 Jul 1979Dismissed
Rohan Lal Choudhary Vs Prem Prakash Gupta
Patna High Court · AIR 1980 Patna 59
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts19 Jul 1979
Commissioner of Income Tax Vs C.M. Rajgarhia
Patna High Court · (1980) 121 ITR 778
Income Tax Act, 1961 — Section 251
High Courts18 Jul 1979Dismissed
Abdul Rahman Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 61
Bihar Land Reforms Act, 1950 — Section 2, 3, 4, 6(1)Bihar Waste Lands (Reclamation, Cultivation and Improvement) Act, 1946 — Section 3, 4, 9
High Courts17 Jul 1979
Commissioner of Income Tax Vs Nirmal Kumar Bose and Bros.
Patna High Court · (1979) 119 ITR 537
High Courts11 Jul 1979
Commissioner of Income Tax Vs Banaik Industries
Patna High Court · (1979) 119 ITR 282
Income Tax Act, 1961 — Section 184
High Courts06 Jul 1979
Newa Lal Rai and Others Vs Sri Mahendra Rai
Patna High Court · (1979) PLJR 563
Bihar Money Lenders Act, 1938 — Section 2, 4
High Courts04 Jul 1979Allowed
Parke Davis and Co. Vs D.B.T. Pharmaceuticals
Patna High Court · AIR 1980 Patna 107
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 37Trade and Merchandise Marks Act, 1958 — Section 106
High Courts27 Jun 1979Allowed
Dwarika Prasad Kejriwal Vs Rajendra Prasad Sao
Patna High Court · (1980) PLJR 146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 115(1), 15(1)
High Courts26 Jun 1979
Punalal Vs The State of Bihar
Patna High Court · (1979) PLJR 595
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148
High Courts26 Jun 1979
Shri Amitabh Prasad Vs Ram Prasad @ Kishunvas and Others
Patna High Court · (1979) PLJR 457
Civil Procedure Code, 1908 (CPC) — Section 51, 51(a)(ii), 51(c)
High Courts26 Jun 1979
Commissioner of Income Tax Vs Gopal Vastralaya
Patna High Court · (1979) 13 CTR 330 : (1980) 122 ITR 527
Income Tax Act, 1961 — Section 271(1)
High Courts18 May 1979
Shivjee Prasad Vs The State of Bihar and Others Uma Kant Prasad and Others Vs The State of Bihar and Another
Patna High Court · (1980) PLJR 37
Bihar and Orissa Excise Act, 1915 — Section 19, 19(4), 47, 47(a), 5Bihar Prohibition Act, 1938 — Section 1, 1(3), 10, 11, 12Constitution of India, 1950 — Article 14, 17, 18, 19, 19(1)(f)
High Courts18 May 1979Allowed
Syed Balal Ahsan Vs Wastana Rubi and Others
Patna High Court · AIR 1979 Patna 319
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts18 May 1979Dismissed
Singheshwar Rai Vs Babulal Rai and Another
Patna High Court · AIR 1980 Patna 187
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 May 1979
COMMISSIONER OF INCOME TAX Vs HECKET ENGG. CO. (INDIA BRANCH).
Patna High Court · (1979) 13 CTR 339
Income Tax Act, 1961 — Section 40A(7), 40A(7)(b)(ii)
High Courts16 May 1979Allowed
Jaimangal Singh and Another and Others Vs The State of Bihar and Others
Patna High Court · (1989) 37 BLJR 453
High Courts15 May 1979Allowed
Sukhilal Sah Vs Angrahit Jha
Patna High Court · AIR 1980 Patna 18 : (1979) PLJR 544
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4Transfer of Property Act, 1882 — Section 54
High Courts15 May 1979Dismissed
Ramakant Choudhary and Others etc. Vs State of Bihar and Others
Patna High Court · AIR 1980 Patna 81 : (1979) PLJR 496
Bihar Panchayat Samiti and Zila Parishad Act, 1961 — Section 5Constitution of India, 1950 — Article 15
High Courts15 May 1979Dismissed
Parshava Properties Ltd. Vs A.K. Bose
Patna High Court · AIR 1979 Patna 308 : (1979) PLJR 478
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(2), 115, 2(2), 47, 96Constitution of India, 1950 — Article 14