High Courts16 Mar 1983
Salik Roy and Others Vs State of Bihar and Another
Patna High Court · (1984) CriLJ 688
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,035 of 2,660
High Courts16 Mar 1983Allowed
Express Cables Pvt. Ltd. Vs N.S. Mukherjee and Another
Patna High Court · AIR 1983 Patna 269
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2), Order 9 Rule 8
High Courts16 Mar 1983
Commissioner of Income Tax Vs Monghyr Gun Manufacturing Co-operative Society Ltd.
Patna High Court · (1983) 35 CTR 275 : (1984) 147 ITR 649 : (1983) 15 TAXMAN 580
Income Tax Act, 1961 — Section 139, 271(1)
High Courts16 Mar 1983
Commissioner of Income Tax Vs Chotanagpur Glass Works
Patna High Court · (1984) 39 CTR 97 : (1984) 145 ITR 225 : (1984) 17 TAXMAN 356
Income Tax Act, 1961 — Section 271(1)
High Courts16 Mar 1983Allowed
Salik Rai @ Salik Prasad and Others Vs State of Bihar and Others
Patna High Court · (1984) 32 BLJR 63 : (1984) PLJR 174
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 117, 118, 137
High Courts14 Mar 1983Allowed
Narain Prasad Singh and Another Vs State of Bihar and Others
Patna High Court · AIR 1983 Patna 244 : (1983) PLJR 395
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Transfer of Property Act, 1882 — Section 8
High Courts14 Mar 1983
Binod Kumar Jaiswal Vs State of Bihar
Patna High Court · (1983) CriLJ 1387 : (1983) PLJR 342
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 5, 7
High Courts11 Mar 1983
Commissioner of Wealth Tax Vs Radha Krishna Jalan
Patna High Court · (1984) 16 TAXMAN 375
Wealth Tax Act, 1957 — Section 2(m), 5(1)(iv)
High Courts10 Mar 1983Allowed
Dinesh Roller Flour Mill and Another Vs Union of India (UOI) and Others
Patna High Court · AIR 1983 Patna 293
Constitution of India, 1950 — Article 226, 77(3)Industries (Development and Regulation) Act, 1951 — Section 12, 12(1)Registration and Licensing of Industrial Undertakings Rules, 1952 — Rule 17
High Courts10 Mar 1983Dismissed
Ramswarup Prasad Vs Budhdeo Sao and Others
Patna High Court · AIR 1983 Patna 266
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 8(2), 8(3)
High Courts10 Mar 1983Allowed
Central Coalfields Ltd. Vs Mrs. Prabhawati Rairkar and Others
Patna High Court · (1983) 31 BLJR 498
Coal Mines (Nationalisation) Act, 1973 — Section 14, 7, 8Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts10 Mar 1983Allowed
Rajeshwar Singh and Others Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 429
Civil Procedure Code, 1908 (CPC) — Section 141Electricity (Supply) Act, 1948 — Section 49, 78AElectricity Act, 1910 — Section 24
High Courts09 Mar 1983Allowed
In re: Choudhary Sao and Others Prasuram Singh and Others
Patna High Court · (1983) PLJR 548
Constitution of India, 1950 — Article 22, 226Industrial Disputes Act, 1947 — Section 18(3), 2(a), 23, 25A, 25D
High Courts09 Mar 1983
Maharaj Laxmishwar Singh Memorial College Vs State of Bihar and Others
Patna High Court · (1983) 31 BLJR 416 : (1983) PLJR 473
Bihar Intermediate Education Council Ordinance, 1983 — Section 14(1)(Kha), 36
High Courts09 Mar 1983Allowed
Shriram Refrigeration Industries Ltd. and Another, etc. Vs State Bank of India and Another
Patna High Court · AIR 1983 Patna 203 : (1983) PLJR 501
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 238
High Courts08 Mar 1983
ADDL. COMMISSIONER OF INCOME TAX Vs SOM DUTTA and CO.
Patna High Court · (1983) 35 CTR 284
Income Tax Act, 1961 — Section 256
High Courts08 Mar 1983Allowed
Ramchandra Rai Vs State of Bihar
Patna High Court · (1983) 31 BLJR 324
Essential Commodities Act, 1955 — Section 7
High Courts07 Mar 1983Allowed
Suhrid Kumar Roy Choudhury Vs Mukul Roy Choudhury and Others
Patna High Court · (1983) 31 BLJR 475
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Mar 1983
Commissioner of Wealth Tax Vs Radha Krishna Jalan
Patna High Court · (1984) 145 ITR 217
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts07 Mar 1983Allowed
Ramnandan Prasad and 2 Others Vs The State Of Bihar and 6 Others
Patna High Court · (1983) PLJR 266
Bihar and Orissa Excise Act, 1915 — Section 20, 42