COURT ARCHIVE

Patna High Court judgments, 1986

342 judgments · page 12 of 18

High Courts11 Apr 1986Allowed

General Manager, Eastern Railway and Others Vs Satyanand Singh and Another

Patna High Court · (1986) 34 BLJR 707 : (1986) PLJR 757

Civil Procedure Code, 1908 (CPC) — Section 79, 80Constitution of India, 1950 — Article 300Limitation Act, 1963 — Section 21

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High Courts11 Apr 1986

Commissioner of Income Tax/Wealth Tax Vs Jagjit Kaur

Patna High Court · (1986) 55 CTR 17 : (1986) 162 ITR 844

Wealth Tax Act, 1957 — Section 18(1)

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High Courts11 Apr 1986Allowed

Kailash Prasad Sinha Vs Kishun Thakur and Others

Patna High Court · (1986) PLJR 1141

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(i)Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 147

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High Courts10 Apr 1986Dismissed

Sri Mahabir Mandir Samiti and Another Vs The State of Bihar and Others

Patna High Court · (1986) PLJR 635

Constitution of India, 1950 — Article 19Police Act, 1861 — Section 30

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High Courts10 Apr 1986

Commissioner of Commercial Taxes Vs General Electric Company of India Ltd.

Patna High Court · (1986) 62 STC 190

Bihar Sales Tax Act, 1959 — Section 33(1)

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High Courts09 Apr 1986

Chintamani Saran Nath Sahdeo Vs Commissioner of Income Tax Commissioner of Income Tax Vs Chintamani Saran Nath Sahdeo

Patna High Court · (1986) 55 CTR 262 : (1986) 162 ITR 255 : (1986) 28 TAXMAN 70

Income Tax Act, 1961 — Section 139, 139(1), 139(8), 212(3), 217

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High Courts09 Apr 1986Allowed

Jagdish Prasad Choudhary Vs State of Bihar and Another

Patna High Court · (1986) PLJR 1133

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A

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High Courts08 Apr 1986

Kartik Charan Jha and six Others Vs The State of Bihar and 18 Others

Patna High Court · (1986) PLJR 992

Constitution of India, 1950 — Article 14, 16(2), 226, 227

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High Courts08 Apr 1986

Commissioner of Income Tax Vs Indian Copper Corporation Ltd.

Patna High Court · (1986) 55 CTR 61 : (1986) 162 ITR 905 : (1986) 28 TAXMAN 163

Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 2(3)

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High Courts08 Apr 1986

Bihar State Road Transport Corporation Vs Commissioner of Income Tax Commissioner of Income Tax Vs Bihar State Road Transport Corporation

Patna High Court · (1986) 55 CTR 270 : (1986) 162 ITR 114 : (1987) 30 TAXMAN 55

Income Tax Act, 1961 — Section 154, 217, 256(1)

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High Courts08 Apr 1986

Tata Robins Frazer Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Tata Robins Frazer Ltd.

Patna High Court · (1986) 55 CTR 288 : (1987) 165 ITR 347 : (1986) 28 TAXMAN 328

Income Tax Act, 1961 — Section 256(1), 37

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High Courts07 Apr 1986Dismissed

Satrudhan Sahani and others Vs The State of Bihar and others

Patna High Court · (1986) PLJR 796

Constitution of India, 1950 — Article 13(2), 19(1)(f), 19(5), 299, 299(1)General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 17(1)(d)

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High Courts07 Apr 1986

Commissioner of Commercial Taxes Vs Ekbal Ram Lakshman Prasad

Patna High Court · (1986) 34 BLJR 788 : (1986) 62 STC 187

Central Sales Tax Act, 1956 — Section 14, 15

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High Courts07 Apr 1986Allowed

Ram Chandra Mitruka Vs The State of Bihar and another

Patna High Court · (1986) PLJR 942

Constitution of India, 1950 — Article 21

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High Courts04 Apr 1986Dismissed

Special Officer, Hazaribagh Central Co-operative Bank Ltd. and Others Vs Madan Mohan Prasad and Others

Patna High Court · (1987) 35 BLJR 439

Constitution of India, 1950 — Article 12Specific Relief Act, 1963 — Section 14

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High Courts04 Apr 1986Allowed

Jugal Kishore Prasad Vs State of Bihar

Patna High Court · (1986) 34 BLJR 709

Criminal Procedure Code, 1973 (CrPC) — Section 251, 252

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High Courts04 Apr 1986Dismissed

State of Bihar Vs Paramhans Yadav and Others

Patna High Court · (1987) 35 BLJR 127 : (1986) PLJR 688

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 10, 24, 47, 54, 6Explosive Substances Act, 1908 — Section 3

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High Courts03 Apr 1986Allowed

Ramanand Choubey and Another Vs Hasim Mian and Others

Patna High Court · AIR 1988 Patna 176 : (1987) PLJR 850

Partition Act, 1893 — Section 4

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High Courts02 Apr 1986Dismissed

Bhaiya Ram Singh and Others Vs The Director of Consolidation, Bihar Patna and Others

Patna High Court · (1986) PLJR 120

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(1), 3, 35, 5

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High Courts02 Apr 1986Allowed

Ram Dahin Singh Vs The State of Bihar and others

Patna High Court · (1986) PLJR 888

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 5, 6Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 8, 9

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