High Courts12 Sept 1986
Commissioner of Income Tax Vs Smt. Anardei Devi
Patna High Court · (1988) 173 ITR 72
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Patna High Court judgments, 1986
342 judgments · page 5 of 18
High Courts12 Sept 1986Dismissed
Jyoti Prasad Roy Vs State of Bihar and Others
Patna High Court · (1987) PLJR 533
Chotanagpur Tenancy Act, 1908 — Section 71AA
High Courts11 Sept 1986Allowed
Union of India Vs Smt. Sumitra Devi and Others
Patna High Court · (1986) PLJR 614
Constitution of India, 1950 — Article 311(2)
High Courts11 Sept 1986
Hari Mohan Thakur and Others Vs Mahendra NarainChand and Others.
Patna High Court · (1987) PLJR 88
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 2, 3, 3(1), 4, 4(4)Civil Procedure Code, 1908 (CPC) — Section 2(2), 54, 96, 97
High Courts11 Sept 1986Dismissed
Champaran Sugar Co. Ltd. Vs The Joint Labour Commissioner and Appellate Authority and Others
Patna High Court · (1987) 35 BLJR 104
Payment of Gratuity Act, 1972 — Section 15, 2, 4, 7, 8
High Courts11 Sept 1986Dismissed
Mohanlal Agarwal Vs Bank of Baroda and Others
Patna High Court · (1999) 2 BLJR 1439
High Courts11 Sept 1986Allowed
Sheoshankar Prasad Sinha and Others Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 270
Bihar and Orissa Co-operative Societies Act, 1935 — Section 66B
High Courts10 Sept 1986Dismissed
Sarju Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1986) PLJR 285
Penal Code, 1860 (IPC) — Section 100, 103, 182, 299, 300Police Act, 1861 — Section 34(6)
High Courts10 Sept 1986Allowed
Bihar Alloy Steels Ltd. Vs Hori Shanker Worah (Properties) Ltd. and Another
Patna High Court · (1987) 35 BLJR 828 : (1987) PLJR 868
Constitution of India, 1950 — Article 14
High Courts10 Sept 1986Allowed
Vishnu Sugar Mills Ltd. Vs Food Corporation of India and Another
Patna High Court · AIR 1987 Patna 22
Essential Commodities Act, 1955 — Section 3, 3(2), 3(3C)Sales of Goods Act, 1930 — Section 31, 32
High Courts10 Sept 1986Dismissed
Lal Bahadur Sah Vs Ram Narain Nayak
Patna High Court · AIR 1988 Patna 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts10 Sept 1986Allowed
Vishnu Sugar Mills Limited Vs Food Corporation of India and Another
Patna High Court · (1987) 35 BLJR 1 : (1986) PLJR 1045
Constitution of India, 1950 — Article 12, 14, 19Essential Commodities Act, 1955 — Section 2, 3, 4Sales of Goods Act, 1930 — Section 31, 32
High Courts09 Sept 1986Allowed
Tata Yodogawa Limited and Another Vs Union of India(UOI) and Others
Patna High Court · (1986) 10 ECC 320 : (1987) 11 ECR 6 : (1987) 32 ELT 521
Central Excise Rules, 1944 — Rule 10, 9(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 3(1)Constitution of India, 1950 — Article 226, 265
High Courts09 Sept 1986Allowed
Tata Yodogawa Limited Vs The Union of India and Others
Patna High Court · (1986) PLJR 534
Constitution of India, 1950 — Article 226, 265
High Courts08 Sept 1986
Pawan Solvent and Chemicals and Others Vs Commissioner of Income Tax and Others
Patna High Court · (1987) 63 CTR 209 : (1987) 166 ITR 67 : (1987) 32 TAXMAN 12
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 32
High Courts08 Sept 1986
Commissioner of Income Tax Vs Rajeshwari Prasad
Patna High Court · (1987) 59 CTR 4 : (1987) 166 ITR 789 : (1986) 29 TAXMAN 470
High Courts08 Sept 1986
Shankar Bhandar Vs Commissioner of Income Tax
Patna High Court · (1987) 59 CTR 59 : (1987) 166 ITR 812 : (1987) 33 TAXMAN 399
Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 420
High Courts05 Sept 1986
Raghunandan Rai and Vs State of Bihar and Others
Patna High Court · AIR 1987 Patna 129 : (1986) PLJR 1026
Bihar Money Lenders Act, 1974 — Section 12
High Courts05 Sept 1986
Raghunandan Rai and Others Vs State of Bihar and Others
Patna High Court · (1987) 35 BLJR 13
Limitation Act, 1963 — Section 27, 28, 29
High Courts05 Sept 1986Allowed
Basudeo Prasad and Others Vs The State of Bihar
Patna High Court · (1987) PLJR 1073
Essential Commodities Act, 1955 — Section 7