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Patna High Court judgments, 1996

625 judgments · page 31 of 32

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High Courts23 Jan 1996Dismissed

Maliram Puranchand and Others Vs Bihar Agricultural Produce Market Committee and Others

Patna High Court · (2003) 1 PLJR 337

Bihar Agricultural Produce Markets Act, 1960 — Section 2, 27, 27A, 27A(10), 27BBihar Agricultural Produce Markets Rules, 1975 — Rule 98Constitution of India, 1950 — Article 226, 227
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High Courts22 Jan 1996Allowed

Satya Narayan Poddar and Another Vs State of Bihar and Others

Patna High Court · (1996) 1 PLJR 821

Essential Commodities Act, 1955 — Section 7
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High Courts22 Jan 1996Dismissed

Rollwell Enterprises Vs B.S.E. Board and Others

Patna High Court · (1996) 1 BLJR 641 : (1996) 2 PLJR 179 : (1997) 2 RCR(Civil) 33

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High Courts22 Jan 1996Allowed

Raj Ausdhalaya Vs The State of Bihar and Others

Patna High Court · (1996) 2 PLJR 53

Drugs and Cosmetics Rules, 1945 — Rule 156, 83, 84
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High Courts19 Jan 1996Allowed

Smt. Pandey Lally Sahay Vs The State of Bihar and Others

Patna High Court · (1996) 1 PLJR 692

Bihar Governments Servant Compulsory Group Insurance Rules, 1979 — Rule 12
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High Courts19 Jan 1996Allowed

Dr. Ghulam Mujtaba Ansari Vs The Chancellor and Others

Patna High Court · (1996) 01 PAT CK 0005

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High Courts18 Jan 1996Allowed

Steel City Beverages Ltd. and Another Vs State of Bihar and Others

Patna High Court · (1996) 1 PLJR 868

Bihar Sales Tax Rules, 1983 — Rule 42(7)Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 32
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High Courts18 Jan 1996Allowed

Bihar Rajya Khadi Gram Udyog Board Karyakarta Sangh and Others Vs State of Bihar and Others

Patna High Court · AIR 1997 Patna 51

Bihar State Khadi and Village Industries Act, 1956 — Section 10Constitution of India, 1950 — Article 166, 226
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High Courts18 Jan 1996

United India Insurance Co. Ltd. Vs Kanak Paul and Others

Patna High Court · (1996) 44 BLJR 473 : (1996) 2 PLJR 418

Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts17 Jan 1996

Tata Iron and Steel Co. Ltd. and Another Vs Union of India (UOI) and Others

Patna High Court · (1996) 2 BLJR 832 : (1996) 1 PLJR 404

Constitution of India, 1950 — Article 14, 141, 213, 226, 248General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 102
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High Courts16 Jan 1996Dismissed

Selvel Advertising Pvt. Ltd. and Others Vs The State of Bihar and Others

Patna High Court · (1996) 1 PLJR 790

Constitution of India, 1950 — Article 14, 16
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High Courts16 Jan 1996Allowed

Dasrath Prasad and Others Vs Catholic Charities and Others

Patna High Court · (1996) 01 PAT CK 0024

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High Courts16 Jan 1996Dismissed

Deepak Kumar Vs State of Bihar

Patna High Court · (1996) 01 PAT CK 0004

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High Courts10 Jan 1996Allowed

Dhrub Prasad Singh @ Dhrub Kumar Singh Vs State of Bihar and Others

Patna High Court · (1996) 2 BLJR 1607 : (1996) 2 PLJR 47

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(2), 10(3), 15(3)
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High Courts10 Jan 1996Dismissed

Lalan Kishore Prasad Vs State of Bihar and Others

Patna High Court · (1996) 1 PLJR 518

COMPANIES ACT, 1956 — Section 397, 398Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 199, 2, 340
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High Courts10 Jan 1996

Indian Builders Vs Awadhesh Kumar Mishra and Others

Patna High Court · (1996) 1 BLJR 514

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High Courts09 Jan 1996Allowed

Britannia Industries Ltd. and Another Vs State of Bihar and Others

Patna High Court · (1996) 01 PAT CK 0029

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High Courts09 Jan 1996

Toshniwal Bandhu Vs The State of Bihar and Others

Patna High Court · (1996) 1 PLJR 475

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High Courts05 Jan 1996

United Distillers Ltd. Vs The State of Bihar and Others

Patna High Court · (1996) 2 PLJR 438

Bihar and Orissa Excise Act, 1915 — Section 17, 27, 28, 29, 38Bihar and Orissa Excise Rules, 1919 — Rule 106A, 11, 11A, 12, 13Constitution of India, 1950 — Article 14, 143, 19(1), 301
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High Courts05 Jan 1996Allowed

Bijendra Prasad Yadav Vs State of Bihar and Others

Patna High Court · (1996) 1 BLJR 415 : (1996) 1 PLJR 256

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 15(3), 37
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