Ramesh Kumar Nayak Vs Janu Devi And Others
.... learned counsel submits that copy of the appeal has been served upon him and he has sent the same to the Headquarters and thereafter the Headquarters has appointed Mr. D.C. Ghosh, the learned counsel in the present appeal to appear and it was further pointed out that since a long period, Mr. D. ...
Jharkhand High Court
Laxmi Devi Vs Jay Prakash Singh
.... ered Accountant. To do this work efficiently and in order to augment his income, a Chartered Accountant is supposed to move around as well. If a Chartered Accountant is doing taxation work, he has to appear before the assessing authorities and appellate authorities under the Income Tax Act, as a ...
Jharkhand High Court
Union If India, Ministry Of Defence Vs Nirmal Sahu And Others
.... result of which Bina devi received fatal injuries and died on the spot and other passengers of the jeep were injured. An FIR being Sadar (Mufasil) P.S. Case No.317/2005 was registered under sections 279, 337, 338 and 304(A) of the IPC. Mr. Vidyarthi, the learned counsel for the appellant/ Union o ...
Jharkhand High Court
Ajay Pratap Singh @ Sudhir Vs State Of Jharkhand
.... ground that the father of the complainant was not mentally or physically fit to execute the alleged will. The ground of nature of signature is not stated in the said show-cause. It was pointed out that the deceased used to sign the documents by way of full signatures as well as short signatures ...
Jharkhand High Court
Suresh Yadav Vs State Of Jharkhand
.... Learned counsel for the respondent State submits that rightly the learned court has passed the said order. 4. In view of the above submission and considering that earlier the stay was granted in favour of the petitioner and thereafter he was not appearing, however, it was averred in the i ...
Jharkhand High Court
Mayank Kumar Singh Vs State Of Jharkhand
.... 51] in support of her arguments that we should not entertain this appeal in the absence of any substantial questions of law are not applicable to the facts of this case. 10. In spite of the finding that there was no adherence to the Instructions, the High Court granted the relief, ignoring ...
Jharkhand High Court
Birbal Mahto Vs State Of Jharkhand
.... it was found that although the name of petitioner No. 2 was not approved by the Block Level Education Committee but he was illegally paid three months’ honorarium though he was not entitled for the same. It has been further argued that petitioner No. 1 and the Chairman of Village Education Commi ...
Jharkhand High Court
Laxman Singh Vs State Of Jharkhand
.... hereafter from Lohardaga to Sahibganj as he was creating problems. Learned counsel further argues that for the aforesaid acts of petitioner, a regular departmental proceeding was initiated against the petitioner in which the petitioner was found guilty of unauthorized absence. Thereafter, the di ...
Jharkhand High Court
Manas Kumar Gupta Vs State Of Jharkhand
.... entrustment with the petitioner. Reliance is placed on Vinod Natesan Versus State of Kerala & Others, (2019) 2 SCC 401, Vikram Johar Versus State of Uttar Pradesh & Another, AIR 2019 SC 2109. 7. Learned A.P.P. assisted by learned counsel on behalf of informant defended the impugne ...
Jharkhand High Court
Shibu Ravidas Vs State Of Jharkhand
.... learned counsel on behalf of the petitioners that alternative charge under Sections 304 and 302 of the Indian Penal Code has been deprecated by the Hon’ble Supreme Court in Jasvinder Saini and Others Versus State (Government of NCT of Delhi) reported in (2013) 7 SCC 256. 6. Learned A.P.P ...
Jharkhand High Court
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