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High Courts10 Aug 2026Allowed

Satya Narayan Jha Vs Principal Chief Commissioner Of Income Tax Bihar And Jharkhand & Ors.

Patna High Court · (2026) 08 PAT CK 2476

Income-tax Act, 1961-Section 148A (b), 148A(d), 148A, 148, 149, 147, 144, 144B, 156, 271(1)(b), 271F, 271(1)(c), 148A(b), 151A, 149(1)(b), 151, Rule 271(1)(c), 139, 118, section-192, 194A, 153A, 153B, 153C, 153D, clause (b) of Section 148AFinance Act, 2021Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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High Courts10 Aug 2026Disposed Of

Ramanand Ray Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 2483

Rights of Persons with Disabilities Act, 2016-Section 13, 2(h), 3(1), 3(3), 3(5), 47, 72Bihar Pension RulesRights of Persons with Disabilities Rules, 2017
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High Courts10 Aug 2026Allowed

Ranjan Prasad Samayar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 2486

Bihar Pension Rules, 1950-Section 43 (b), Rule 43(b), proviso (a)(iii), Clause 3(a), 3(b)Bihar Government Servant (Classification, Control and Appeal) Rules, 2005-Section 18, Rule 17, 17(3), 17(4), 17(5)
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