High Courts22 Oct 1984
Steel City Beverages Pvt. Ltd. Vs Union of India (UOI) and Others
Patna High Court · (1985) 4 ECC 238 : (1986) 23 ELT 147 : (1985) PLJR 362
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,008 of 2,660
High Courts19 Oct 1984
Commissioner of Wealth Tax Vs S.C. Varshnei
Patna High Court · (1986) 57 CTR 178 : (1986) 160 ITR 300 : (1985) 23 TAXMAN 461
Income Tax Act, 1961 — Section 64Wealth Tax Act, 1957 — Section 4(1)
High Courts19 Oct 1984
Deena Nath Banerjee Vs Govind Singh and Others
Patna High Court · (1985) PLJR 1106
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts19 Oct 1984Dismissed
Mangninath Tiwary and Others Vs Phool Mohammad Dhobi and Others
Patna High Court · AIR 1985 Patna 338
Bihar Land Reforms Act, 1950 — Section 35, 6(1)Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 42
High Courts18 Oct 1984
Commissioner of Income Tax Vs K.L. Bhasin and Co.
Patna High Court · (1986) 158 ITR 623 : (1985) 22 TAXMAN 498
Income Tax Act, 1961 — Section 38(2)
High Courts18 Oct 1984
Asstt. General Manager, Central Bank of India and Others Vs Vijoy Narain Sinha and Another
Patna High Court · (1985) PLJR 469
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2(p)Specific Relief Act, 1963 — Section 14(1)(c), 14(c)
High Courts18 Oct 1984
COMMISSIONER OF INCOME TAX Vs K. L. BHASIN and CO.
Patna High Court · (1987) 59 CTR 112
Income Tax Act, 1961 — Section 256(2), 32Income Tax Rules, 1962 — Rule 5
High Courts17 Oct 1984
Commissioner of Income Tax Vs Maharaja Chintamani Saran Nath Sah Deo
Patna High Court · (1985) 49 CTR 359 : (1986) 157 ITR 358 : (1985) PLJR 656 : (1985) 20 TAXMAN 291
Hindu Succession Act, 1956 — Section 4Income Tax Act, 1961 — Section 27
High Courts28 Sept 1984Dismissed
Managing Committee, Phulmati Kanya Uchaya Vidyalaya, Panan Vs Bihar Secondary School Examination Board and Others
Patna High Court · (1984) PLJR 66
Bihar School Examination Board Act, 1952 — Section 17
High Courts28 Sept 1984Allowed
Dr. Sharda Ranjan Prasad Sinha Vs Ranjit Singh
Patna High Court · (1985) 33 BLJR 42
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Sept 1984Partly Allowed
Kedar Singh Vs State of Bihar
Patna High Court · AIR 1985 Patna 235 : (1985) 33 BLJR 278 : (1985) PLJR 135
Land Acquisition Act, 1894 — Section 25, 25(2), 9, 9(3)
High Courts28 Sept 1984Dismissed
Nezamuddin Khan Vs Bibi Masuna and Others
Patna High Court · (1990) 1 PLJR 764
Specific Relief Act, 1963 — Section 34
High Courts28 Sept 1984
Kamleshwari Singh Vs Ramakant Mahto and Others Parmeshwar Singh Vs Sukhdeo Mahton and Others
Patna High Court · (1985) PLJR 397
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 16(3)(iii)Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1984Dismissed
Ganesh Prasad and Others etc. Vs State of Bihar and Others
Patna High Court · AIR 1985 Patna 309 : (1985) 33 BLJR 87 : (1985) PLJR 254
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)
High Courts25 Sept 1984
Mrs. F. Dhan Vs Union of India and Another
Patna High Court · (1985) PLJR 690
Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Constitution of India, 1950 — Article 311
High Courts25 Sept 1984
Omchand Soni and Another Vs Mohan Lal Marwari and Others
Patna High Court · (1985) PLJR 189
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts20 Sept 1984Allowed
Jang Bahadur Singh Vs Baidyanath Prasad and Others etc.
Patna High Court · AIR 1985 Patna 190 : (1985) 33 BLJR 30 : (1985) PLJR 96
Bihar Money Lenders Act, 1974 — Section 12
High Courts19 Sept 1984Allowed
Daud Munda and Another Vs State of Bihar
Patna High Court · (1984) 09 PAT CK 0022
Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Sept 1984Allowed
Bharosi Sao Vs Manik Chand Gupta and Others
Patna High Court · AIR 1986 Patna 24 : (1986) PLJR 5
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 8 Rule 5(1), 105
High Courts17 Sept 1984Allowed
Jainendra Kumar Jain and Another Vs Director, Secondary Education-Cum-Additional Secretary, Deptt. of Education, Government of Bihar
Patna High Court · (1985) 33 BLJR 35
Constitution of India, 1950 — Article 226, 227