High Courts23 Sept 1969
Commissioner of Commercial Taxes Vs Sheodutta Prasad Chandeshwar Singh
Patna High Court · (1969) PLJR 574 : (1970) 25 STC 114
Bihar Sales Tax Act, 1947 — Section 13(6), 24(5), 25(1)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,154 of 2,660
High Courts22 Sept 1969
Sk. Ali Imam Vs Hafizan Bibi
Patna High Court · (1971) CriLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts22 Sept 1969
Budhram Kashiram Vs The State of Bihar
Patna High Court · (1970) 26 STC 505
Bihar Sales Tax Act, 1947 — Section 24(5)(a), 5(a)(ii)
High Courts17 Sept 1969
Commissioner of Commercial Taxes Vs Indian Cable Co. Ltd.
Patna High Court · (1969) PLJR 609 : (1969) 27 STC 487
Bihar Sales Tax Act, 1959 — Section 16(2), 33(3)
High Courts16 Sept 1969Dismissed
Saryug Barhi Vs Devendar Mahton and Others
Patna High Court · AIR 1970 Patna 393 : (1969) 2 PLJR 632
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 24, 37
High Courts06 Sept 1969Dismissed
Vishnu Sugar Mills Ltd. Vs Rameshwar Jute Mills Ltd.
Patna High Court · (1969) 2 PLJR 625
Civil Procedure Code, 1908 (CPC) — Section 21, 34Sales of Goods Act, 1930 — Section 38
High Courts06 Sept 1969Allowed
Amarnath Singh Vs Presiding Officer, Industrial Tribunal and Others
Patna High Court · AIR 1970 Patna 269 : (1969) 17 BLJR 1078 : (1970) 20 FLR 64 : (1969) 2 PLJR 486
Bihar Shops and Establishments Act, 1953 — Section 2(6), 28, 28(1)Motor Transport Workers Act, 1961 — Section 1(4), 2
High Courts05 Sept 1969Dismissed
Sumeshwar Mishra and Others Vs Swami Nath Tiwari and Others
Patna High Court · AIR 1970 Patna 348 : (1970) 3 PLJR 478
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts04 Sept 1969Allowed
Sri Satish Kumar Banerjee Vs Srimati Kanchan Devi and Others
Patna High Court · (1969) PLJR 583
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 6 Rule 8, Order 8 Rule 2Government of India Act, 1915 — Section 30Registration Act, 1908 — Section 17, 17(2)(vi)
High Courts29 Aug 1969Allowed
Xaca (India) Private Ltd. Vs Jamuna Prasad Kaviraj
Patna High Court · AIR 1970 Patna 389 : (1969) 2 PLJR 594
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts26 Aug 1969Allowed
Purshottam Ram Agarwal and Others Vs State
Patna High Court · AIR 1970 Patna 293 : (1970) CriLJ 1243 : (1969) 2 PLJR 606
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(1), 117(3)
High Courts22 Aug 1969Allowed
Sarju Prasad Singh Vs Chotanagpur Regional Transport Authority and Others
Patna High Court · AIR 1970 Patna 288
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 47, 64A
High Courts21 Aug 1969Allowed
Nandu Babu Vs Rajendra Kumar Singh
Patna High Court · AIR 1970 Patna 382 : (1970) CriLJ 1574
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 406, 409, 420
High Courts20 Aug 1969Dismissed
Lakhan Singh Vs Kishun Singh and Others
Patna High Court · AIR 1970 Patna 379 : (1970) CriLJ 1571
Criminal Procedure Code, 1898 (CrPC) — Section 148(3), 547, 686
High Courts19 Aug 1969Dismissed
Banwarilal Agarwal Vs The State of Bihar
Patna High Court · AIR 1970 Patna 377 : (1970) CriLJ 1510
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 403Mines Act, 1952 — Section 76, 79
High Courts19 Aug 1969
Manu Ram Babu Lal Vs The State of Bihar
Patna High Court · (1969) PLJR 641 : (1970) 25 STC 129
Bihar Sales Tax Act, 1947 — Section 13(4)Bihar Sales Tax Act, 1959 — Section 16(3), 33(3)
High Courts16 Aug 1969
Syed Rafiqur Rahman Vs Commissioner of Wealth Tax
Patna High Court · AIR 1970 Patna 327 : (1970) 75 ITR 318 : (1969) 2 PLJR 614
Evidence Act, 1872 — Section 35Wealth Tax Act, 1957 — Section 2
High Courts13 Aug 1969Dismissed
Md. Anis Khan Vs T.L.V. Aiyar and Another
Patna High Court · AIR 1970 Patna 334 : (1969) 2 PLJR 601
Commissions of Inquiry Act, 1952 — Section 3, 3(1)Constitution of India, 1950 — Article 226
High Courts13 Aug 1969Dismissed
Kamaleshwari Thakur and Others Vs State
Patna High Court · AIR 1970 Patna 391 : (1970) CriLJ 1578
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423(1), 439Penal Code, 1860 (IPC) — Section 143, 427
High Courts12 Aug 1969
Umesh Narain Puri Vs The Controller of Estate Duty, B. and O.
Patna High Court · AIR 1970 Patna 283 : (1970) 75 ITR 310 : (1969) 2 PLJR 563
Estate Duty Act, 1953 — Section 22, 6