COURT ARCHIVE

Patna High Court judgments, 1985

365 judgments · page 10 of 19

High Courts22 May 1985Allowed

Gulab Chand Prasad Vs Budhwanti and Another

Patna High Court · AIR 1985 Patna 327 : (1985) 33 BLJR 318 : (1985) PLJR 622 : (1985) 2 RCR(Rent) 396

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 4, 5, 8Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23

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High Courts21 May 1985

Ramanand Singh and Co. Vs Commissioner of Income Tax

Patna High Court · (1986) 55 CTR 187 : (1987) 164 ITR 78 : (1987) 30 TAXMAN 177

Income Tax Act, 1961 — Section 154, 256(1), 273(1)(a)

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High Courts20 May 1985

Jamunadas Mannalal Vs Commissioner of Income Tax

Patna High Court · (1986) 54 CTR 417 : (1987) 164 ITR 66 : (1987) 30 TAXMAN 5

Income Tax Act, 1961 — Section 139, 256(1), 271(1)(a)

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High Courts17 May 1985

Suryakant Bhagwanjee Vs Commissioner, South Chhotanagpur Division, Ranchi and others

Patna High Court · (1985) PLJR 238

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 14, 14(1), 14(2)

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High Courts17 May 1985

Sk. Latfur Rahman and Others Vs The State

Patna High Court · (1985) CriLJ 1238 : (1985) PLJR 640

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 209, 227Penal Code, 1860 (IPC) — Section 395

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High Courts17 May 1985

Commissioner of Income Tax Vs Bishwanath Roy

Patna High Court · (1986) 54 CTR 81 : (1985) 156 ITR 217 : (1985) 22 TAXMAN 593

Income Tax Act, 1961 — Section 256

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High Courts17 May 1985Dismissed

Latfur Rahman and Others Vs State

Patna High Court · (1985) 33 BLJR 353

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 20, 209Penal Code, 1860 (IPC) — Section 395

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High Courts17 May 1985

Commissioner of Income Tax Vs Kuya and Khas Kuya Colliery Co.

Patna High Court · (1985) 33 BLJR 682 : (1986) 52 CTR 258 : (1985) 156 ITR 206

Income Tax Act, 1961 — Section 184(7)

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High Courts16 May 1985

Oriental Fire and General Insurance Co. Ltd. Vs Laxman Mahto and Others

Patna High Court · (1986) 1 ACC 451 : (1985) ACJ 775 : (1987) 62 CompCas 881

Motor Vehicles Act, 1939 — Section 95(2), 96(2)

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High Courts14 May 1985

Guru Prasad, Chhattu Ram and Chhattu Ram Horil Ram (P.) Ltd. Vs Commissioner of Income Tax

Patna High Court · (1986) 56 CTR 303 : (1986) 158 ITR 278 : (1986) 24 TAXMAN 702

Income Tax Act, 1922 — Section 34(1A), 34(1B)

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High Courts14 May 1985

Masomat Narmada Devi and Another Vs Ram Nandan Singh and Others

Patna High Court · AIR 1987 Patna 33

Civil Procedure Code, 1908 (CPC) — Section 100, 2(2), 47, 96, 97Constitution of India, 1950 — Article 14

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High Courts13 May 1985Dismissed

Firoz @ Md. Feroz khan Vs State

Patna High Court · (1985) 33 BLJR 429 : (1985) PLJR 549

Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 2, 207, 309General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12

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High Courts13 May 1985

Feroz Vs State of Bihar

Patna High Court · (1986) CriLJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 2, 207, 309General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12

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High Courts10 May 1985Dismissed

Tej Narain Singh @ Bhukloo Raut Vs (D.R.) Krishna Kant Singh and Others

Patna High Court · (1986) 34 BLJR 663 : (1986) PLJR 658

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High Courts10 May 1985

Chandan Mal Jain Vs Union of India (UOI) and Others

Patna High Court · (1985) 33 BLJR 569

Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts10 May 1985

Nandji Singh Vs The State of Bihar and Others

Patna High Court · (1985) PLJR 604

Constitution of India, 1950 — Article 12, 14, 19

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High Courts10 May 1985Allowed

The District Board Darbhanga Vs Jhonti Mandal

Patna High Court · (1985) 33 BLJR 628

Prevention of Food Adulteration Act, 1954 — Section 10, 16

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High Courts09 May 1985

Additional Commissioner of Income Tax Vs Bihar State Co-operative Marketing Union Ltd.

Patna High Court · (1987) 163 ITR 450 : (1987) 30 TAXMAN 392

Income Tax Act, 1961 — Section 271(1)

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High Courts09 May 1985

Bhagwat Pandey and Others Vs State of Bihar

Patna High Court · (1986) CriLJ 1429 : (1985) PLJR 1151

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 482Penal Code, 1860 (IPC) — Section 307, 408, 436, 477A

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High Courts08 May 1985

Sobrati Mian Vs State of Bihar

Patna High Court · (1986) CriLJ 1226

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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