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)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 1,996 of 2,660
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
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
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
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)
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)
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)
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
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
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
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
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
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
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)
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
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
High Courts08 May 1985Allowed
Jagdish Pandey Vs Ramdeo Rai @ Ramdeo Ahir
Patna High Court · (1987) 35 BLJR 801
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 307, 325, 418, 457, 506
High Courts08 May 1985Partly Allowed
Mahajan Mahto and Others Vs Gopi Nath Jee and Others
Patna High Court · AIR 1986 Patna 3
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts08 May 1985
Commissioner of Income Tax Vs Badshah Prasad
Patna High Court · (1986) 53 CTR 377 : (1987) 163 ITR 760
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts08 May 1985
Mahajan Mahto @ Mahajan Yadav and Others Vs Sri Gopi Nath Jee and Others
Patna High Court · (1986) 34 BLJR 23 : (1985) PLJR 713
Civil Procedure Code, 1908 (CPC) — Section 92