REGENT COMPUTRONICS PVT. LTD.

Shambhu Lal Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MUNICIPAL BOARD LUCKNOW V/S. BHAGWAN DAS [REFERRED TO]
ADDITIONAL COLLECTOR OF CUSTOMS CAL CUTTA VS. BEST AND CO [REFERRED TO]
HUKUMDEV NARAIN YADAV VS. LALIT NARAIN MISHRA [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. MADAN LAL DAS AND SONS BAREILLY [REFERRED TO]
DANDA RAJESHWARI VS. BODAVULA HANUMAYAMMA [REFERRED TO]
LACHHMAN DAS ARORA VS. GANESHI LAL [REFERRED TO]
RAJ KUMAR YADAV VS. SAMIR KUMAR MAHESETH [REFERRED TO]
ANIL KUMAR JHA VS. STATE OF BIHAR [REFERRED TO]
ANIL KUMAR JHA VS. STATE OF BIHAR [REFERRED TO]
RINA DEVI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) HEARD the Counsels for the parties.

(2.) THIS writ application raises a very short controversy for determination.

(3.) THE results of the election of the Zila Parishad were declared on 12.6.2006. The petitioner applied for certified copy on 29.6.2006. The copy was prepared on 20.7.2006 and delivered to him on the same day. The election petition before the Civil Court was then filed on 31.7.2006.

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SHAMBHU LAL Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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