Bihar Regional Development Authorities Act, 1981 — Section 23, 24, 24(2), 35, 36Bihar Town Planning and Improvement Trust Act, 1951 — Section 17(2)Patna Municipal Corporation Act, 1951 — Section 233

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High Courts30 Jan 1996Allowed

Madhusudan Mishra Vs State of Bihar and Others

Patna High Court · (1996) 1 PLJR 482

Hindu Adoptions and Maintenance Act, 1956 — Section 15

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High Courts30 Jan 1996Allowed

Nago Viswakarma Vs Smt. Sabitri Devi and Others

Patna High Court · (1996) 1 BLJR 517 : (1996) 1 PLJR 631

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High Courts30 Jan 1996Allowed

Guru Prasad Vs Sadhu Sharan Prasad

Patna High Court · (1996) 1 BLJR 605

Money Lenders Act — Section 4, 8

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High Courts30 Jan 1996

Jogindar Singh and Others Vs State of Bihar and Others

Patna High Court · (1996) 01 PAT CK 0022

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High Courts30 Jan 1996Allowed

Ingersoll-Rand (India) Ltd. and Others Vs Binod Kumar Prasad and Another

Patna High Court · (1996) 01 PAT CK 0013

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High Courts30 Jan 1996Allowed

Panchanan Kumar Vs The Bihar State Electricity Board and Others

Patna High Court · (1996) 1 PLJR 401

Constitution of India, 1950 — Article 21

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High Courts29 Jan 1996Allowed

Ram Lakhan Singh Vs The State of Bihar and Others

Patna High Court · (1996) 1 PLJR 516

Bihar Pension Rules, 1950 — Rule 139, 43

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High Courts24 Jan 1996Dismissed

Veer Kunwar Singh College and Others Vs The State of Bihar and Others

Patna High Court · (1996) 1 PLJR 393

Bihar Intermediate Education Council Act, 1992 — Section 15(1), 41, 41(4), 41(7), 42Bihar Intermediate Education Council Rules — Rule 4, 7(18), 7(19), 7(20)Constitution of India, 1950 — Article 226

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High Courts24 Jan 1996

Surendra Singh Vs Bihar State Road Transport Corporation and Others Sri Ramkishun Ram Vs Chairman, B.S.R.T.C. and Others Sri Md. Usman Vs Chairman-cum-M.D., B.S.R.T.C. and Others Sandip Kumar Rai Vs M.D., B.S.R.T.C. and Others

Patna High Court · (1997) 1 PLJR 621

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High Courts24 Jan 1996Dismissed

National Insurance Company Limited Vs Kedar Prasad Yadav and Others

Patna High Court · (1996) 1 BLJR 430

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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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