Bihar and Orissa Public Demands Recovery Act, 1914 — Section 60(1)Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11A, 15Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 10, 15, 15(1), 15(1), 16

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High Courts04 Oct 1989Allowed

Nathmal Kabra and Another Vs The State of Bihar

Patna High Court · (1990) 1 PLJR 477

Criminal Procedure Code, 1973 (CrPC) — Section 262, 285, 313, 325, 326Essential Commodities Act, 1955 — Section 12AA(1), 3, 3(5), 4, 7

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High Courts04 Oct 1989Allowed

Radha Chemicals Vs State of Bihar and Others

Patna High Court · (1989) 10 PAT CK 0002

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High Courts28 Sept 1989Dismissed

Lallan Prasad @ Raghubir Prasad and Others Vs Mangla Prasad and Others

Patna High Court · (1989) 09 PAT CK 0042

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High Courts28 Sept 1989Allowed

Kanhaiyaji Sahay and Others Vs Kamla Prasad and Another

Patna High Court · (1990) 1 PLJR 661

Bihar Tenancy Act, 1885 — Section 48E(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts27 Sept 1989

Sheodhari Prasad Sah Vs State of Bihar and Others

Patna High Court · AIR 1990 Patna 196 : (1990) 38 BLJR 277 : (1990) 1 PLJR 270

Constitution of India, 1950 — Article 226

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High Courts27 Sept 1989Allowed

General Electric Technical Service Company and Another Vs State of Bihar and Others

Patna High Court · (1990) 76 STC 134

Bihar Finance Act, 1981 — Section 14, 21(1)Bihar Sales Tax Rules, 1983 — Rule 13AConstitution of India, 1950 — Article 226, 227, 286, 366, 366(29A)

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High Courts26 Sept 1989Dismissed

Bithal Prasad and Another Vs Bimaldeo Mukhiya

Patna High Court · (1990) 1 PLJR 18

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482

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High Courts25 Sept 1989Dismissed

Jagarnath Singh Vs The State of Bihar and Others

Patna High Court · (1990) 1 BLJR 151 : (1990) 1 PLJR 471

Constitution of India, 1950 — Article 226, 227, 311

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High Courts25 Sept 1989Allowed

Kalika Kuar @ Kalika Singh Vs The State of Bihar and others

Patna High Court · (1989) PLJR 1203

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10, 10(1), 10(2), 10(6), 10ABihar Land Reforms Act, 1950 — Section 12, 13, 35Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11(d), 9

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High Courts19 Sept 1989Allowed