Income Tax (Appellate Tribunal) Rules, 1946 — Rule 24Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 253, 253(1), 254, 254(1), 256

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High Courts27 Oct 1986

Dinanath Jha and Another Vs Vijay Kumar Mahaseth and Another

Patna High Court · (1987) 1 ACC 379

Motor Vehicles Act, 1988 — Section 110

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High Courts23 Oct 1986Dismissed

Murli Manohar Tiwary Vs The State of Bihar and others

Patna High Court · (1986) PLJR 1180

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High Courts22 Oct 1986

Bihar State Board of Religious Trusts Vs Mahanth Mahadeo Bharti and Others

Patna High Court · (1988) 36 BLJR 166 : (1988) PLJR 35

Evidence Act, 1872 — Section 13

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High Courts22 Oct 1986Allowed

Murli Manohar Prasad Vs Parwati Devi

Patna High Court · (1986) PLJR 245

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 9 Rule 13, 144, 144(1), 151

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High Courts16 Oct 1986Allowed

Maksudan Prasad Kesarwani alias Maksudan Prasad Vs Abid Ahmad and Others

Patna High Court · (1987) 35 BLJR 407

Contract Act, 1872 — Section 60

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High Courts12 Oct 1986Allowed

Employers Management of Central Coal washeries Organisation of Steel Authority of India Ltd. Vs The Workmen and Another

Patna High Court · (1987) 35 BLJR 809

Industrial Disputes Act, 1947 — Section 9, 9AMines Act, 1952 — Section 2, 63, 83

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High Courts10 Oct 1986Dismissed

Chandra Mohan Mishra Vs South Chotanagpur Regional Transport Authority and Others

Patna High Court · (1987) PLJR 283

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High Courts01 Oct 1986Allowed

Mahendra Singh @ Mahendra Kumar Singh Vs The State of Bihar and Others

Patna High Court · (1986) PLJR 785

Arms Act, 1959 — Section 25(A), 26, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 107National Security Act, 1980 — Section 10, 3(2)

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High Courts01 Oct 1986

Badri Mahto and Others Vs Shri W.K. Chowdhary, Superintendent of Jail

Patna High Court · (1989) 37 BLJR 159 : (1989) PLJR 593

Penal Code, 1860 (IPC) — Section 149, 302

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High Courts01 Oct 1986Dismissed

Girija Nandau Singh Vs The State of Bihar and Others.

Patna High Court · (1986) PLJR 95

Constitution of India, 1950 — Article 226

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High Courts01 Oct 1986Dismissed

Bajrang Sharma Vs The State of Bihar and Others

Patna High Court · (1987) PLJR 521

Constitution of India, 1950 — Article 29, 30, 337

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High Courts29 Sept 1986

Sudama Devi and Others Vs Jogendra Choudhary and Others

Patna High Court · AIR 1987 Patna 239 : (1987) 35 BLJR 724 : (1987) PLJR 793

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, 2(11)Hindu Succession Act, 1956 — Section 8

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