COURT ARCHIVE

Patna High Court judgments, 1984

401 judgments · page 14 of 21

High Courts18 Apr 1984Allowed

Parmeshwar Lal and Another Vs Gokhula Nandan Prasad and Others

Patna High Court · AIR 1984 Patna 344 : (1984) PLJR 969

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 22, 115, 2(2)Limitation Act, 1963 — Section 12

High Courts17 Apr 1984Allowed

Shyamlal Sahu and Another Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 76

Bihar Privileged Persons Homestead Tenancy Act, 1947 — Section 3

High Courts17 Apr 1984

Sewalal Vs Mohd. Rojan

Patna High Court · AIR 1985 Patna 92 : (1985) PLJR 52

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 13, 2

High Courts16 Apr 1984

Commissioner of Income Tax Vs Sagarmal Ramautar Lal

Patna High Court · (1987) 61 CTR 129 : (1985) 151 ITR 674

Income Tax Act, 1961 — Section 256(1)

High Courts16 Apr 1984

Commissioner of Income Tax Vs P.N. Prasad

Patna High Court · (1985) 44 CTR 122 : (1984) 150 ITR 274 : (1984) 19 TAXMAN 249

Income Tax Act, 1961 — Section 271(1)

High Courts14 Apr 1984

Bhimraj Madan Lal Vs The State of Bihar and Another

Patna High Court · (1984) PLJR 875 : (1985) 58 STC 119

Bihar Sales Tax Act, 1959 — Section 4(1)(a), 4(b)

High Courts13 Apr 1984

Vikash Chandra Mishra Vs State of Bihar and Others

Patna High Court · (1984) CriLJ 1601

Constitution of India, 1950 — Article 22

High Courts13 Apr 1984Allowed

Lallan Kishore Saran Vs Tara Chand Agarwal

Patna High Court · (1985) 33 BLJR 522 : (1984) PLJR 432

Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 106

High Courts13 Apr 1984Dismissed

Central Coalfields Ltd. Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 23 : (1984) PLJR 491

Coal Mines (Nationalisation) Act, 1973 — Section 3, 4

High Courts13 Apr 1984

Md. Sarfuddin and Others Vs The State of Bihar and Others

Patna High Court · (1984) PLJR 753

Bihar and Orissa Excise Act, 1915 — Section 30, 30, 30, 31, 31, 31

High Courts12 Apr 1984Dismissed

Keshri Mal Jain Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 114 : (1984) 32 BLJR 461 : (1985) PLJR 352

Mines and Minerals (Development and Regulation) Act, 1957 — Section 3

High Courts12 Apr 1984

Baleshwar Prasad Vs Zonal Manager (East) Food Corporation of India and Others

Patna High Court · (1985) PLJR 205

High Courts11 Apr 1984

Addl. Commissioner of Income Tax Vs Jankidas Mohanlal

Patna High Court · (1984) 43 CTR 309 : (1984) 150 ITR 588 : (1984) 18 TAXMAN 409

Income Tax Act, 1961 — Section 154, 256(2), 271(1)

High Courts10 Apr 1984

The Bihar State Electricity Board Vs Jaya Devi and Others

Patna High Court · (1984) PLJR 712

High Courts06 Apr 1984Allowed

Registrar, High Court, Patna and Another Vs The Sub-Divisional Magistrate-cum-the Competent Authority and Others

Patna High Court · AIR 1984 Patna 325 : (1984) 32 BLJR 575

Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 — Section 2, 3, 4Patna High Court Judges Service Condition Rules, 1956 — Rule 2A, 2C

High Courts06 Apr 1984

Usha Sales (Pvt.) Limited Vs The State of Bihar

Patna High Court · (1984) PLJR 664 : (1985) 58 STC 217

Income Tax Act, 1961 — Section 139, 147, 148, 149, 150

High Courts06 Apr 1984Dismissed

Shiv Shankar Prasad Vs Union of India(UOI)

Patna High Court · AIR 1984 Patna 348 : (1986) 34 BLJR 39 : (1984) PLJR 744

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)

High Courts05 Apr 1984Dismissed

Ganesh Prasad Vs Deo Nandan Raut and Others

Patna High Court · AIR 1985 Patna 94 : (1985) 33 BLJR 736 : (1984) PLJR 659

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 54

High Courts05 Apr 1984

ADDL. COMMISSIONER OF INCOME TAX Vs SITARAM RATHI.

Patna High Court · (1984) 43 CTR 317 : (1984) 19 TAXMAN 79

Income Tax Act, 1961 — Section 185, 256(2)

High Courts04 Apr 1984Dismissed

Anandi Prasad and Another Vs Nandan Das and Others

Patna High Court · (1986) 34 BLJR 33 : (1984) PLJR 709

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(6), 35, 37