High Courts06 Nov 1984Dismissed
Ishaque Hajam and Others Vs Additional Member Board of Revenue and Others
Patna High Court · AIR 1986 Patna 53 : (1985) PLJR 323
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 4 of 21
High Courts06 Nov 1984
Addl. Commissioner of Income Tax Vs Uma Devi Budhia and Ram Prasad Budhia
Patna High Court · (1985) 48 CTR 294 : (1986) 157 ITR 478
Income Tax Act, 1961 — Section 2(24), 45, 46, 46(1), 46(2)
High Courts06 Nov 1984
Additional Commissioner of Income Tax Vs Uma Devi Budhia
Patna High Court · (1985) 21 TAXMAN 205
Income Tax Act, 1961 — Section 2, 2(17), 2(24), 256(1), 45
High Courts05 Nov 1984Dismissed
Mohan Singh Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 646
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5A, 7, 7(i)(b), 8(b)Customs Act, 1962 — Section 104
High Courts31 Oct 1984
Sri Ram Sagar Prasad and Others Vs The Agriculture Produce Market Committee and Others
Patna High Court · (1985) PLJR 360
Bihar Agricultural Produce Markets Rules, 1975 — Rule 3, 5
High Courts28 Oct 1984Allowed
Steel City Beverages (P.) Ltd. Vs Union of India (UOI)
Patna High Court · (1985) 33 BLJR 15
Central Excises and Salt Act, 1944 — Section 2
High Courts23 Oct 1984Allowed
Jainul Abdin Vs Bibi Nisha Khatoon
Patna High Court · (1984) 32 BLJR 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18
High Courts23 Oct 1984Dismissed
Rameshwar Singh Deo and Others etc. Vs Hemanta Kumar Singh Deo and Others
Patna High Court · AIR 1985 Patna 168
Hindu Succession Act, 1956 — Section 4, 4(1)
High Courts22 Oct 1984
Steel City Beverages Pvt. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1985) 4 ECC 238 : (1986) 23 ELT 147 : (1985) PLJR 362
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2
High Courts19 Oct 1984
Commissioner of Wealth Tax Vs S.C. Varshnei
Patna High Court · (1986) 57 CTR 178 : (1986) 160 ITR 300 : (1985) 23 TAXMAN 461
Income Tax Act, 1961 — Section 64Wealth Tax Act, 1957 — Section 4(1)
High Courts19 Oct 1984
Deena Nath Banerjee Vs Govind Singh and Others
Patna High Court · (1985) PLJR 1106
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts19 Oct 1984Dismissed
Mangninath Tiwary and Others Vs Phool Mohammad Dhobi and Others
Patna High Court · AIR 1985 Patna 338
Bihar Land Reforms Act, 1950 — Section 35, 6(1)Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 42
High Courts18 Oct 1984
Commissioner of Income Tax Vs K.L. Bhasin and Co.
Patna High Court · (1986) 158 ITR 623 : (1985) 22 TAXMAN 498
Income Tax Act, 1961 — Section 38(2)
High Courts18 Oct 1984
Asstt. General Manager, Central Bank of India and Others Vs Vijoy Narain Sinha and Another
Patna High Court · (1985) PLJR 469
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2(p)Specific Relief Act, 1963 — Section 14(1)(c), 14(c)
High Courts18 Oct 1984
COMMISSIONER OF INCOME TAX Vs K. L. BHASIN and CO.
Patna High Court · (1987) 59 CTR 112
Income Tax Act, 1961 — Section 256(2), 32Income Tax Rules, 1962 — Rule 5
High Courts17 Oct 1984
Commissioner of Income Tax Vs Maharaja Chintamani Saran Nath Sah Deo
Patna High Court · (1985) 49 CTR 359 : (1986) 157 ITR 358 : (1985) PLJR 656 : (1985) 20 TAXMAN 291
Hindu Succession Act, 1956 — Section 4Income Tax Act, 1961 — Section 27
High Courts28 Sept 1984Dismissed
Managing Committee, Phulmati Kanya Uchaya Vidyalaya, Panan Vs Bihar Secondary School Examination Board and Others
Patna High Court · (1984) PLJR 66
Bihar School Examination Board Act, 1952 — Section 17
High Courts28 Sept 1984
The New India Assurance Co. Ltd. and etc. Vs Chandra Mauleshwar Prasad and etc.
Patna High Court · (1985) ACJ 464 : AIR 1985 Patna 360 : (1987) 61 CompCas 98 : (1985) PLJR 195
Motor Vehicles Act, 1939 — Section 110B, 110CC, 93(2), 95
High Courts28 Sept 1984Allowed
Dr. Sharda Ranjan Prasad Sinha Vs Ranjit Singh
Patna High Court · (1985) 33 BLJR 42
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Sept 1984Partly Allowed
Kedar Singh Vs State of Bihar
Patna High Court · AIR 1985 Patna 235 : (1985) 33 BLJR 278 : (1985) PLJR 135
Land Acquisition Act, 1894 — Section 25, 25(2), 9, 9(3)