High Courts10 Mar 1986Dismissed
Shambhu Nath Singh Vs State of Bihar
Patna High Court · (1986) 34 BLJR 655
Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 2, 209Penal Code, 1860 (IPC) — Section 120B, 302, 419, 420, 466
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 14 of 18
High Courts07 Mar 1986
Commissioner of Wealth Tax Vs Smt. Panna Devi Dalmia
Patna High Court · (1986) 26 TAXMAN 367
Finance Act, 1966 — Section 2(7)(d)Wealth Tax Act, 1957 — Section 27(1), 27(6), 3, 4, 5
High Courts07 Mar 1986
Commissioner of Wealth Tax Vs Panna Devi Dalmia
Patna High Court · (1986) 55 CTR 59 : (1986) 161 ITR 48
Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Mar 1986Dismissed
Diwakar Pd. Yadav @ Diwakar Pd. and Others Vs State of Bihar and Others
Patna High Court · (1986) PLJR 873
Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 8
High Courts05 Mar 1986Dismissed
Tata Iron and Steel Co. Ltd. Vs State of Bihar and Others
Patna High Court · (1986) PLJR 477
Bihar Finance Act, 1981 — Section 45Central Excises and Salt Act, 1944 — Section 35(b)
High Courts05 Mar 1986Dismissed
Bindeshwari Mahto Vs The State of Bihar and Another
Patna High Court · (1986) PLJR 437
Criminal Procedure Code, 1973 (CrPC) — Section 330Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts04 Mar 1986Dismissed
Jagnarayan Prasad Jaiswal Vs Commissioners of Ranchi Municipality and Another
Patna High Court · AIR 1988 Patna 145 : (1986) PLJR 943
Bihar and Orissa Municipal Act, 1922 — Section 107, 116, 117, 117(2)
High Courts28 Feb 1986Dismissed
Ram Ballabh Pd. Singh and etc. Vs State of Bihar and Others
Patna High Court · AIR 1986 Patna 218 : (1986) 34 BLJR 344 : (1986) PLJR 373
Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 114
High Courts28 Feb 1986
Commissioner of Income Tax Vs Maharaja Chintamani Saran Nath Sah Deo
Patna High Court · (1986) 53 CTR 208 : (1986) 160 ITR 929 : (1986) 28 TAXMAN 66
Income Tax Act, 1961 — Section 212(3), 217
High Courts27 Feb 1986Allowed
Hindustan Copper Ltd. Vs Director of Marketing, Bihar State Agricultural Marketing Board and Others
Patna High Court · (1986) 34 BLJR 689
Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 18, 23
High Courts26 Feb 1986
Commissioner of Income Tax Vs Chanchani Brothers (Contractors) Pvt. Ltd.
Patna High Court · (1986) 53 CTR 84 : (1986) 161 ITR 418
Income Tax Act, 1922 — Section 10(1), 10(2), 4(1)Income Tax Act, 1961 — Section 256(2), 260, 37
High Courts26 Feb 1986
Commissioner of Income Tax Vs Vasudeo Agarwal
Patna High Court · (1986) 53 CTR 210 : (1986) 160 ITR 906
Income Tax Act, 1961 — Section 256(2), 260
High Courts25 Feb 1986
Commissioner of Income Tax Vs Azad Builders (No. 1)
Patna High Court · (1986) 55 CTR 26 : (1986) 162 ITR 643
Income Tax Act, 1961 — Section 256(2)
High Courts24 Feb 1986Allowed
Pradeep Rubber Industries Vs The State of Bihar and Others
Patna High Court · (1986) 61 STC 402
Central Sales Tax Act, 1956 — Section 6, 8Constitution of India, 1950 — Article 226
High Courts24 Feb 1986
Harendra Nath Vs The State of Bihar and Others
Patna High Court · (1987) PLJR 581
High Courts21 Feb 1986Allowed
Rabindra Dubey and thirty six others Vs Chief Justice, Patna High Court Patna and Others
Patna High Court · (1987) PLJR 258
High Courts21 Feb 1986Allowed
Arjun Ram Keshri Vs Sheo Charan Ram and Others
Patna High Court · (1986) 34 BLJR 445
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(k)
High Courts20 Feb 1986
Paras Nath Singh Vs Assistant Controller of Estate Duty
Patna High Court · (1986) 53 CTR 241 : (1986) 159 ITR 199 : (1987) 30 TAXMAN 444
Estate Duty Act, 1953 — Section 64(2)Income Tax Act, 1961 — Section 260
High Courts20 Feb 1986
Commissioner of Income Tax Vs Shree Laxmi Trading Co.
Patna High Court · (1986) 53 CTR 239 : (1986) 160 ITR 697 : (1987) 30 TAXMAN 544
Income Tax Act, 1961 — Section 139, 139(1), 154Income Tax Rules, 1962 — Rule 117A
High Courts18 Feb 1986
Mohammad Hussain and Etc. Vs State of Bihar
Patna High Court · (1987) CriLJ 1391 : (1986) PLJR 868
Evidence Act, 1872 — Section 103, 106Penal Code, 1860 (IPC) — Section 399, 402