High Courts29 Mar 1983
COMMISSIONER OF INCOME TAX Vs LATE PANDEY NARSINGH SHAY, L/H PANDEY GOPAL KRISHNA SAHAY.
Patna High Court · (1984) 38 CTR 126
Income Tax Act, 1961 — Section 147, 256
COURT ARCHIVE
Patna High Court judgments, 1983
333 judgments · page 12 of 17
High Courts28 Mar 1983
COMMISSIONER OF INCOME TAX Vs S. K. SAHANA and SONS (P) LTD.
Patna High Court · (1984) 38 CTR 273
Income Tax Act, 1961 — Section 256
High Courts24 Mar 1983Allowed
Kewal Singh Vs Umesh Mishra
Patna High Court · AIR 1983 Patna 303
Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 92
High Courts22 Mar 1983Allowed
Shri, Ajit Narain Haksar, Shri Abhijit Basu, Shri Samir Ghose and Shri jagdish Narain Sapru Vs The State of Bihar and Shri R.K. Mandal
Patna High Court · (1983) PLJR 274
Factories Act, 1948 — Section 21(1)(iv)(c), 21(2), 88, 92
High Courts22 Mar 1983
Hiranand Jha Shastri and Others Vs The State of Bihar and Others
Patna High Court · (1983) PLJR 492
Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 204, 205, 237
High Courts22 Mar 1983Dismissed
Bishwanath Jha Vs Chandeshwar Jha and Others
Patna High Court · AIR 1983 Patna 267 : (1983) PLJR 558
Bihar Money Lenders Act, 1974 — Section 7(5)
High Courts22 Mar 1983
Commissioner of Income Tax Vs Kashiram Agrawalla
Patna High Court · (1983) 37 CTR 111 : (1984) 147 ITR 797 : (1983) PLJR 429
Income Tax Act, 1961 — Section 145, 148, 297(2), 68
High Courts21 Mar 1983
COMMISSIONER OF INCOME TAX Vs GURUDAS RAM KAPAHI and BROTHERS.
Patna High Court · (1984) 38 CTR 274
Income Tax Act, 1961 — Section 256, 271
High Courts21 Mar 1983
Ashok Kumar Vs The State of Bihar and others
Patna High Court · (1983) PLJR 495
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 380, 448
High Courts18 Mar 1983Allowed
Shailendra Kumar Sinha and others Vs The State of Bihar and others
Patna High Court · (1983) PLJR 700
Constitution of India, 1950 — Article 14, 15, 21, 311(2)Industrial Disputes Act, 1947 — Section 25F
High Courts18 Mar 1983Allowed
Laxmi Narain Mahton Vs The State of Bihar
Patna High Court · (1983) PLJR 361
Penal Code, 1860 (IPC) — Section 161
High Courts17 Mar 1983Dismissed
Ram Naresh Kumar Singh Vs Food Corporation of India Ltd., Patna and Others
Patna High Court · AIR 1983 Patna 285 : (1983) PLJR 521
Arbitration Act, 1940 — Section 34
High Courts16 Mar 1983
Salik Roy and Others Vs State of Bihar and Another
Patna High Court · (1984) CriLJ 688
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117
High Courts16 Mar 1983Allowed
Express Cables Pvt. Ltd. Vs N.S. Mukherjee and Another
Patna High Court · AIR 1983 Patna 269
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2), Order 9 Rule 8
High Courts16 Mar 1983
Commissioner of Income Tax Vs Monghyr Gun Manufacturing Co-operative Society Ltd.
Patna High Court · (1983) 35 CTR 275 : (1984) 147 ITR 649 : (1983) 15 TAXMAN 580
Income Tax Act, 1961 — Section 139, 271(1)
High Courts16 Mar 1983
Commissioner of Income Tax Vs Chotanagpur Glass Works
Patna High Court · (1984) 39 CTR 97 : (1984) 145 ITR 225 : (1984) 17 TAXMAN 356
Income Tax Act, 1961 — Section 271(1)
High Courts16 Mar 1983Allowed
Salik Rai @ Salik Prasad and Others Vs State of Bihar and Others
Patna High Court · (1984) 32 BLJR 63 : (1984) PLJR 174
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117, 118, 137
High Courts14 Mar 1983Allowed
Narain Prasad Singh and Another Vs State of Bihar and Others
Patna High Court · AIR 1983 Patna 244 : (1983) PLJR 395
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Transfer of Property Act, 1882 — Section 8
High Courts14 Mar 1983
Binod Kumar Jaiswal Vs State of Bihar
Patna High Court · (1983) CriLJ 1387 : (1983) PLJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 5, 7
High Courts11 Mar 1983
Commissioner of Wealth Tax Vs Radha Krishna Jalan
Patna High Court · (1984) 16 TAXMAN 375
Wealth Tax Act, 1957 — Section 2(m), 5(1)(iv)