Bihar Sugar Factories Control Act, 1937 — Section 29, 29(3), 30(2)Bihar Sugar Factories Control Rules, 1938 — Rule 48Constitution of India, 1950 — Article 13, 14, 245

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High Courts16 Jul 1956

Qamru Zaman Khan and Others Vs Sarju Hajam and Others

Patna High Court · AIR 1957 Patna 725

Bihar Bakasht Disputes Settlement Act, 1947 — Section 14, 2, 3, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 33Constitution of India, 1950 — Article 226

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High Courts16 Jul 1956Dismissed

Sarju Prasad Singh Vs South Bihar Regional Transport Authority and Others

Patna High Court · AIR 1957 Patna 732

Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 44, 44(2), 57(3)

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High Courts13 Jul 1956

Commissioner of Income Tax Vs Maharaja Pratap Singh Bahadur

Patna High Court · AIR 1957 Patna 61 : (1956) 30 ITR 484

Civil Procedure Code, 1908 (CPC) — Section 9Income Tax (Amendment) Act, 1948 — Section 8Income Tax Act, 1922 — Section 23, 28(1), 34

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High Courts13 Jul 1956

Damodar Valley Corporation Vs State of Bihar

Patna High Court · AIR 1957 Patna 194 : (1957) 8 STC 47

Bihar Sales Tax Act, 1947 — Section 2Sales of Goods Act, 1930 — Section 4(3), 4(4)

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High Courts10 Jul 1956

P. Banerjee Vs Commr. of Income Tax

Patna High Court · AIR 1957 Patna 97 : (1956) 30 ITR 423

Income Tax Act, 1961 — Section 26A, 66(2)

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High Courts09 Jul 1956

R.B. Hardutt Mull Jute Mills Vs The State of Bihar

Patna High Court · (1956) 7 STC 666

Bihar Sales Tax Act, 1944 — Section 13(4), 25(1)

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High Courts06 Jul 1956

Hardutt Mull Jute Mills Vs State of Bihar

Patna High Court · AIR 1957 Patna 21

Bihar Sales Tax Act, 1947 — Section 13(4)Constitution of India, 1950 — Article 226

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High Courts06 Jul 1956

Darsan Rai Vs State of Bihar

Patna High Court · AIR 1957 Patna 173 : (1957) 8 STC 534

Bihar Sales Tax Act, 1947 — Section 4(1)Bihar Sales Tax Act, 1948 — Section 16Government of India Act, 1935 — Section 92(1)

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High Courts05 Jul 1956Allowed

Sm. Sudha Devi Vs State of Bihar and Others

Patna High Court · AIR 1956 Patna 506

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 28A, 67, 68Mines and Minerals (Regulation and Development) Act, 1948 — Section 4(2), 5

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High Courts04 Jul 1956

Kamakhya Narain Singh Vs State of Bihar

Patna High Court · AIR 1957 Patna 30

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 6 Rule 17, Order 7 Rule 7Constitution of India, 1950 — Article 13

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High Courts03 Jul 1956

State of Bihar Vs Chrestain Mica Industries Ltd.

Patna High Court · AIR 1957 Patna 184 : (1956) 7 STC 626

Bihar Sales Tax Act, 1947 — Section 2Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 3 Rule 1

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