High Courts02 Aug 1974
Commissioner of Income Tax Vs Patna Timber Works
Patna High Court · (1977) 106 ITR 452 : (1975) 8 PLJR 14 : (1975) PLJR 14
Income Tax Act, 1961 — Section 144, 145(1), 271(1)
COURT ARCHIVE
Patna High Court judgments
53,186 judgments · page 2,111 of 2,660
High Courts02 Aug 1974Dismissed
Patel Engineering Co. Ltd. Vs Indian Oil Corporation Ltd.
Patna High Court · AIR 1975 Patna 212
Arbitration Act, 1940 — Section 13, 30, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(1)Contract Act, 1872 — Section 70
High Courts01 Aug 1974
Bihar State Electricity Board Vs Commissioner of Income Tax
Patna High Court · (1975) 101 ITR 740
Income Tax Act, 1922 — Section 30Income Tax Act, 1961 — Section 139(1), 256(1)
High Courts29 Jul 1974
Sita Ram Pandey and Others Vs The State of Bihar
Patna High Court · (1976) CriLJ 800
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts29 Jul 1974
Commissioner of Income Tax Vs Tara Prasad Lodha and Others
Patna High Court · (1975) 99 ITR 173
Income Tax Act, 1961 — Section 37
High Courts26 Jul 1974
Bihar State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Patna High Court · AIR 1975 Patna 179
Road Transport Corporations Act, 1939 — Section 2, 20, 63, 63(1)
High Courts25 Jul 1974Dismissed
Madholal and Others Vs Madan Mohan Agrawalla and Others
Patna High Court · AIR 1975 Patna 154 : (1975) RCR(Rent) 185
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 11(1), 13(1)
High Courts19 Jul 1974Allowed
Trilok Chand Jain Vs Rameshwar Lall Tulsiyan and Others
Patna High Court · AIR 1975 Patna 196
Contract Act, 1872 — Section 230
High Courts19 Jul 1974
Commissioner of Income Tax Vs Bihar State Financial Corporation
Patna High Court · (1983) 142 ITR 519
Income Tax Act, 1961 — Section 36(1)
High Courts18 Jul 1974
Bihar State Financial Corporation Vs Commissioner of Income Tax
Patna High Court · (1976) 46 CompCas 155 : (1976) 102 ITR 517
Income Tax Act, 1961 — Section 154State Financial Corporations Act, 1951 — Section 3, 6(1)
High Courts17 Jul 1974
Sri Ram Hosiery Works Vs The State of Bihar
Patna High Court · (1974) 34 STC 320
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2
High Courts16 Jul 1974Dismissed
Motilal Jha Vs Smt. Kubhela Devi and Others
Patna High Court · AIR 1975 Patna 94
Bihar Land Reforms Act, 1950 — Section 24(5), 4
High Courts11 Jul 1974Dismissed
Refrigerators (India) Private Ltd. Vs The Patna Electric Works and Others
Patna High Court · AIR 1975 Patna 97 : (1975) 8 PLJR 343 : (1975) PLJR 343
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 2Transfer of Property Act, 1882 — Section 109
High Courts10 Jul 1974
Nazir Ahmad Khan and Others Vs The Security Officer, East Zone, North East Railway and Others
Patna High Court · (1974) PLJR 349
Constitution of India, 1950 — Article 226, 311Railway Protection Force Act, 1957 — Section 9
High Courts01 Jul 1974Allowed
Begum Asma Jafar Imam and Another Vs The State of Bihar and Others
Patna High Court · AIR 1975 Patna 48
Waqf Act, 1954 — Section 3(1)
High Courts25 Jun 1974
The State of Bihar Vs Bal Kishun Halwai
Patna High Court · (1974) 7 PLJR 491 : (1974) 34 STC 354
Bihar Sales Tax Act, 1947 — Section 13(6), 25(3)
High Courts17 May 1974Dismissed
Kedarnath Sah and Others Vs Narendra Prasad Shah and Others
Patna High Court · AIR 1974 Patna 359
Bihar and Orissa Municipal Act, 1922 — Section 386(1), 62Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91
High Courts16 May 1974Allowed
Deep Chand Sao Vs Smt. Kasturi Devi and Others
Patna High Court · AIR 1975 Patna 17
Easements Act, 1882 — Section 59, 62
High Courts14 May 1974Allowed
Dr. R.C. Chatterji Vs The Bihar State Board of Homeopathic Medicine and Others
Patna High Court · AIR 1975 Patna 100
Bihar Development of Homeopathic System of Medicine Act, 1953 — Section 3Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 3(4)Constitution of India, 1950 — Article 226
High Courts13 May 1974Partly Allowed
Kamta Prasad Singh and Another Vs The Regional Manager, Food Corporation of India and Others
Patna High Court · AIR 1974 Patna 376 : (1975) 8 PLJR 203 : (1975) PLJR 203
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 2(17), 80