High Courts05 Mar 1997
Rani H.R. Laxmi (Estate) (Late) (through B.K. Singh) Vs Commissioner of Wealth Tax
Patna High Court · (1997) 228 ITR 372 : (1997) 94 TAXMAN 348
Wealth Tax Act, 1957 — Section 14, 14(1), 18, 18(1), 19A
COURT ARCHIVE
Patna High Court judgments
53,217 judgments · page 1,775 of 2,661
High Courts05 Mar 1997Dismissed
Bihar State Housing Board and Others Vs Kamla Kant Sharan
Patna High Court · (1997) 2 BLJR 957
Arbitration Act, 1940 — Section 20, 5, 8
High Courts05 Mar 1997Allowed
Damodar Jha Vs State of Bihar
Patna High Court · (1998) 2 BLJR 969 : (1998) 1 PLJR 522
Criminal Procedure Code, 1973 (CrPC) — Section 322, 325, 326Essential Commodities Act, 1955 — Section 7
High Courts05 Mar 1997Dismissed
Basistha Pandey Vs Most. Sigeshwari Devi and Others
Patna High Court · (1997) 1 PLJR 909
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 151
High Courts05 Mar 1997
Oriental Insurance Company Ltd. Vs Most. Baidehi Devi and Others
Patna High Court · (1997) 1 PLJR 827
Motor Vehicles Act, 1939 — Section 110, 110AMotor Vehicles Act, 1988 — Section 166, 167Penal Code, 1860 (IPC) — Section 270, 304(A), 338
High Courts04 Mar 1997Dismissed
Govranga Lal Chatterjee Vs State of Bihar and Others
Patna High Court · (1997) 1 BLJR 887
Constitution of India, 1950 — Article 14, 19
High Courts04 Mar 1997
Commissioner of Income Tax Vs Mica Trading Corporation of India
Patna High Court · (1998) 229 ITR 268 : (1997) 1 PLJR 760
Income Tax Act, 1961 — Section 36(1)
High Courts04 Mar 1997
Commissioner of Income Tax Vs Mica Trading Corporation of India Ltd.
Patna High Court · (1998) 146 CTR 809 : (1997) 227 ITR 388 : (1997) 1 PLJR 780 : (1997) 93 TAXMAN 575 : (1997) 93 TAXMAN 530
Income Tax Act, 1961 — Section 37
High Courts04 Mar 1997
Commissioner of Income Tax Vs Mithila Properties Publication and Contractor Enterprises P. Ltd.
Patna High Court · (1997) 228 ITR 713 : (1997) 94 TAXMAN 27
Income Tax Act, 1961 — Section 144B
High Courts03 Mar 1997Allowed
Guddu Singh @ Chandan Singh Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 241
Constitution of India, 1950 — Article 22
High Courts03 Mar 1997Dismissed
Zila Chitragupta Association Vs Ram Bilas Sahni and Others
Patna High Court · (1999) 3 CivCC 296 : (1997) 2 PLJR 831
Transfer of Property Act, 1882 — Section 106
High Courts03 Mar 1997Allowed
Ashok Kumar Singh Vs State of Bihar and Others
Patna High Court · AIR 1998 Patna 45 : (1997) 45 BLJR 799 : (1997) 1 PLJR 603
Bihar Agricultural Produce Markets Rules, 1962 — Rule 129Bihar Land Reforms Act, 1950 — Section 33
High Courts03 Mar 1997Allowed
Naresh Mishra Vs The State of Bihar and Another
Patna High Court · (1997) 1 PLJR 1012
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202Penal Code, 1860 (IPC) — Section 323, 342, 379
High Courts03 Mar 1997Allowed
Gauri Shankar Narial Bhandar Vs The State of Bihar
Patna High Court · (1997) 2 PLJR 709
Central Sales Tax Act, 1956 — Section 14
High Courts01 Mar 1997
Mahadeo Mahto and Others Vs Hiralal Verma and Others
Patna High Court · (1997) 2 BLJR 1613
Penal Code, 1860 (IPC) — Section 406
High Courts28 Feb 1997Dismissed
Anita Kumari Vs The State of Bihar and Others
Patna High Court · (1997) 02 PAT CK 0073
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 10(2)
High Courts28 Feb 1997Allowed
Kedar Nath Choudhary and Others Vs The State of Bihar and Others
Patna High Court · (1997) 2 PLJR 242
Bihar Tenancy Act, 1885 — Section 48E
High Courts28 Feb 1997Allowed
State of Bihar and Others Vs R.M.C. Dill and Co. (P) Ltd. and Others
Patna High Court · AIR 1998 Patna 20 : (1997) 1 PLJR 884
Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 24Mines and Minerals (Development and Regulation) Act, 1957 — Section 13
High Courts27 Feb 1997Dismissed
Saroj Chowdhury Vs State of Bihar
Patna High Court · (1997) 2 BLJR 1163 : (1997) 1 PLJR 807
Penal Code, 1860 (IPC) — Section 302, 84
High Courts27 Feb 1997Allowed
Satyendra Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1997) 1 PLJR 647
Constitution of India, 1950 — Article 226, 227