Bihar Non-Government Elementary School (Taking Over of Control) Act, 1976 — Section 8Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(3)

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High Courts14 May 1987Allowed

Sri Nil Madhav Jha. Vs The State of Bihar and Others

Patna High Court · (1987) PLJR 998

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts13 May 1987

Bishram Sahu Vs Bhairon Oraon and Others

Patna High Court · (1988) PLJR 610

Chotanagpur Tenancy Act, 1908 — Section 217, 46, 71A

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High Courts13 May 1987Allowed

Devendra Nath Ghosh Vs The State of Bihar and Others

Patna High Court · (1987) PLJR 1114

Minimum Wages Act, 1948 — Section 20

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High Courts13 May 1987

Commissioner of Income Tax Vs Sri Mohan Lal Agrawala

Patna High Court · (1987) 167 ITR 825

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High Courts13 May 1987

H.P. Agarwalla and Sons Vs Commissioner of Income Tax

Patna High Court · (1987) 167 ITR 822

Wealth Tax Act, 1957 — Section 18(1)

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High Courts13 May 1987

Shambhu Nath and Others Vs State of Bihar

Patna High Court · (1989) PLJR 676

Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 6

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High Courts13 May 1987

Srimati Amrit Kumari Vs The Deputy Commissioner, Ranchi and Others

Patna High Court · (1987) PLJR 1120

Chotanagpur Tenancy Act, 1908 — Section 71ARanchi District Tana Bhagat Raiyats Agricultural Lands Restoration Act, 1947 — Section 4

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High Courts13 May 1987

COMMISSIONER OF Income Tax Vs MOHAN LAL AGRAWALA.

Patna High Court · (1987) 167 ITR 825

Income Tax Act, 1961 — Section 148, 256, 260, 271

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High Courts12 May 1987

Daudwa Uraon and Another Vs Karueluous Uraon and Others

Patna High Court · (1988) PLJR 603

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Succession Act, 1956 — Section 2(2)

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High Courts12 May 1987

Commissioner of Wealth Tax Vs Jagdish Singh Sekhar

Patna High Court · (1987) 63 CTR 247 : (1987) 167 ITR 558 : (1987) 34 TAXMAN 343

Wealth Tax Act, 1957 — Section 5(1)

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High Courts12 May 1987

Commissioner of Income Tax Vs H.D. Agarwala and Sons and S.K. Sahana and Sons Ltd.

Patna High Court · (1987) 65 CTR 234 : (1988) 169 ITR 617 : (1987) 33 TAXMAN 62

Income Tax Act, 1961 — Section 28

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High Courts12 May 1987

M/s. Star Printing Press Vs M/s. Bharat Coking Coal Ltd

Patna High Court · (1988) PLJR 391

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5Sales of Goods Act, 1930 — Section 61

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High Courts11 May 1987

Commissioner of Income Tax Vs Associated Engineering Co.

Patna High Court · (1987) 63 CTR 222 : (1988) 169 ITR 372 : (1987) 34 TAXMAN 337

Income Tax Act, 1961 — Section 184(7), 187(2), 246

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High Courts11 May 1987

Jaiswal Ceramic Industries Vs Commissioner of Income Tax

Patna High Court · (1987) 65 CTR 197 : (1988) 169 ITR 454 : (1987) 33 TAXMAN 204

Income Tax Act, 1961 — Section 10, 145, 256, 28, 29

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High Courts08 May 1987Allowed

Dr. Anant Mohan Das Vs The Director General of Health Services and Others

Patna High Court · (1987) PLJR 1027

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High Courts08 May 1987Allowed

Jagdish Pandey Vs Ramdeo Rai @ Ramdeo Ahir

Patna High Court · (1987) PLJR 947

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 307, 325, 418, 457, 506

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