High Courts09 Aug 1984
Commissioner of Income Tax Vs Pure Dhansar Coal Company
Patna High Court · (1985) 46 CTR 153 : (1985) 154 ITR 857
Income Tax Act, 1961 — Section 185, 256(1), 28, 56
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,011 of 2,660
High Courts09 Aug 1984
Commissioner of Income Tax Vs Patliputra Engg. Corporation
Patna High Court · (1985) 154 ITR 854
Income Tax Act, 1961 — Section 184(7)
High Courts09 Aug 1984
Commissioner of Income Tax Vs Pure Dhansar Coal Co.
Patna High Court · (1985) 20 TAXMAN 260
Income Tax Act, 1961 — Section 185, 256(1), 28, 56
High Courts09 Aug 1984Dismissed
Kripal Rai Vs Ram Lakhan Rai
Patna High Court · AIR 1986 Patna 156 : (1984) PLJR 902
High Courts09 Aug 1984
Nauranglal Chiranjilal Vs Commissioner of Income Tax
Patna High Court · (1985) 154 ITR 851
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)(a)
High Courts09 Aug 1984
Commissioner of Income Tax Vs Patliputra Engineering Corpn.
Patna High Court · (1985) 20 TAXMAN 240
Income Tax Act, 1961 — Section 184(7), 187, 187(2), 256(1)
High Courts07 Aug 1984
COMMISSIONER OF INCOME TAX Vs RAJANI MOTORS.
Patna High Court · (1984) 42 CTR 337
Income Tax Act, 1961 — Section 256(1), 45
High Courts07 Aug 1984Allowed
Janak Pandey Vs Sudama Singh and Others
Patna High Court · AIR 1986 Patna 61 : (1985) PLJR 1094
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33, 100
High Courts07 Aug 1984
Commissioner of Income Tax Vs Chandmull Radhakishun
Patna High Court · (1986) 55 CTR 316 : (1987) 163 ITR 697 : (1987) 30 TAXMAN 190
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts07 Aug 1984Allowed
Harish Chandra Narain and Others Vs State of Bihar
Patna High Court · (1985) 33 BLJR 11
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 120B, 409, 411
High Courts07 Aug 1984
Suganti Kumari Vs The State of Bihar
Patna High Court · (1985) PLJR 98
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Aug 1984
State of Bihar Vs Ramdaras Ahir and Others
Patna High Court · (1985) CriLJ 584
Constitution of India, 1950 — Article 14, 19, 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 378, 428, 432, 433AEssential Commodities Act, 1955 — Section 7
High Courts06 Aug 1984Dismissed
Harendra Prasad Singh Vs State of Bihar and Another
Patna High Court · AIR 1985 Patna 38 : (1984) 32 BLJR 588 : (1984) PLJR 908
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 11(1), 32A, 32B
High Courts06 Aug 1984
Nalini Kant Sinha Vs Ajoy Krishna and Others
Patna High Court · (1985) PLJR 156
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, 151
High Courts03 Aug 1984
Shyam Bihari Singh Vs The Chairman, State Bank of India and Others
Patna High Court · (1985) PLJR 185
High Courts03 Aug 1984Allowed
Oriental Fire and General Insurance Company Ltd. Vs Manorama Devi and Others
Patna High Court · (1985) ACJ 367 : (1985) PLJR 498
Workmens Compensation Act, 1923 — Section 4(1)
High Courts02 Aug 1984
Som Hembrom and Others Vs Sakal Soren and Others
Patna High Court · (1985) PLJR 820
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 1984Allowed
Shyam Singh and others Vs Bitan Singh and others
Patna High Court · (1984) PLJR 590
High Courts31 Jul 1984Allowed
Babulal Mehtar and Another Vs Fakira Mehtar and Another
Patna High Court · AIR 1985 Patna 249 : (1984) 32 BLJR 582 : (1985) PLJR 312
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 30, 53
High Courts30 Jul 1984
Raju Kumar Prasad and another, Prem Shanker Prasad and Ajoy Kumar Prasad and Another Vs The Additional Member, Board of Revenue and Others
Patna High Court · (1985) PLJR 215
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3)Registration Act, 1908 — Section 4Transfer of Property Act, 1882 — Section 52