High Courts04 May 1984Allowed
Bokaro Roller Flour Mills Pvt. Ltd. and Others Vs The Union of India(UOI) and Others
Patna High Court · AIR 1984 Patna 331
Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 25
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,016 of 2,660
High Courts04 May 1984
Smt. Kalpana Choudhary Vs Anil Kumar Gupta and Others
Patna High Court · (1988) PLJR 545
Evidence Act, 1872 — Section 33
High Courts04 May 1984Dismissed
Mauji Lal Sah and Others Vs Jira Devi and Others
Patna High Court · (1986) 34 BLJR 49 : (1984) PLJR 760
Bihar Land Reforms Act, 1950 — Section 4, 4(d)Money Lenders Act — Section 12
High Courts03 May 1984
Srimati Dipali Kundu Vs State of Bihar and Others
Patna High Court · (1984) PLJR 764
Constitution of India, 1950 — Article 226, 227, 311
High Courts03 May 1984
I.T.C. (Indian Tobacco Co.) Ltd. and Another Vs Assistant Commissioner of Commercial Taxes and Others
Patna High Court · (1984) PLJR 606 : (1984) 58 STC 193
Central Sales Tax Act, 1956 — Section 10, 10A, 2, 4, 6A
High Courts02 May 1984Dismissed
Indian Cable Company Ltd., Golmuri Vs State of Bihar and Another
Patna High Court · AIR 1985 Patna 5 : (1985) 156 ITR 579
Bihar Taxation on Trades, Professions, Callings and Employment Ordinance, 1973 — Section 3, 3(1), 3(2), 4, 5
High Courts30 Apr 1984
Umesh Prasad Singh Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 724
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 54, 55, 55A
High Courts30 Apr 1984
Commissioner of Income Tax Vs Bahri Brothers Pvt. Ltd.
Patna High Court · (1987) 61 CTR 134 : (1987) 167 ITR 880
Income Tax Act, 1961 — Section 271, 271(1)
High Courts30 Apr 1984
Commissioner of Income Tax Vs Chandrika Singh
Patna High Court · (1985) 33 BLJR 33 : (1985) 152 ITR 223 : (1984) 19 TAXMAN 519
Income Tax Act, 1961 — Section 271(1)
High Courts27 Apr 1984Allowed
Genai Rai Vs State of Bihar
Patna High Court · AIR 1985 Patna 26 : (1984) PLJR 421
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 18
High Courts27 Apr 1984Allowed
Janki Dhobi and Others Vs Sitaram Singh and Others
Patna High Court · AIR 1985 Patna 140 : (1984) PLJR 938
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Apr 1984Allowed
Ramdeni Singh and Others Vs Kailash Singh and Another
Patna High Court · AIR 1985 Patna 146
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts26 Apr 1984Dismissed
Janak Yadav and Another Vs Sarbajit Rai
Patna High Court · AIR 1984 Patna 307 : (1984) PLJR 749
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts26 Apr 1984Allowed
Brahmdeo Prasad Sah and Another Vs Ramsakal Sah and Others
Patna High Court · AIR 1985 Patna 57 : (1985) 33 BLJR 230
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4)
High Courts26 Apr 1984
Union of India (UOI) and Others Vs Ajit Ram Jain
Patna High Court · AIR 1986 Patna 19 : (1985) 33 BLJR 660 : (1985) PLJR 668
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts25 Apr 1984Allowed
Bibi Jaitun Vs Urmila Kuar and Others
Patna High Court · AIR 1985 Patna 28
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts25 Apr 1984Dismissed
Saudagar Chaudhary and Others Vs Smt. Bipati and Others
Patna High Court · AIR 1986 Patna 211 : (1985) PLJR 263
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 23
High Courts24 Apr 1984
Deshraj Sood Vs Industrial Tribunal and Others
Patna High Court · (1985) 1 LLJ 74 : (1984) PLJR 612
Industrial Disputes Act, 1947 — Section 10, 2, 25, 25F, 25J
High Courts24 Apr 1984Allowed
Aras Khan and Others Vs Ali Mian
Patna High Court · AIR 1985 Patna 126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 105, 106, 108(1)
High Courts23 Apr 1984
Addl. Commissioner of Income Tax Vs Bahri Bros. P. Ltd.
Patna High Court · (1984) 42 CTR 66 : (1985) 154 ITR 244 : (1985) 22 TAXMAN 3
Income Tax Act, 1961 — Section 256(1)