Pramod Kumar Roy Vs Vartika Rai
.... on under Section 125 of the Cr.P.C. without recording evidence of the parties. Sub-rule (5) of Rule 6 of P.W.D.V. Act clearly states that the applications under the Act shall be dealt with and the orders enforced in the same manner laid down under Section 125 of the Code of Criminal Procedure. ...
Patna High Court
Sohan Prasad Vs State Of Bihar
.... mpletion of the pleading, the competent authority shall hear the parties and dispose off the case on the basis of pleading of the parties if no further evidence or local enquiry is needed. (5) If local enquiry is required, the Competent Authority may himself hold the enquiry or authorise an ...
Patna High Court
Rama Shankar Pathak, Vs Union Of India
.... e on the case record of Railway Claims Tribunal. The learned Railway Claims Tribunal framed four issues and answered the Issue no. 3, which is formal in nature, in favour of the appellant but answered the rest issues against the appellant and in the result, dismissed the claim application of the ...
Patna High Court
Basudeo Yadav And Anr Vs State Of Bihar
.... 1 to 4) would offer no assistance to any any Court for coming to any definitive conclusion. Ishwar Yadav (P.W. 1), Kaloya Devi (P.W. 2) and Fulwa Devi (P.W. 3) claimed to have identified the appellants inside their house while dacoity was taking place. 14. However, there is no independent ...
Patna High Court
Renu Sinha Vs Bajrangi Ram @ Bajo Ram And Ors
.... mentioned that the newspaper namely ‘Aatmakatha’ in which the notice was published, was neither in circulation in Patna nor in the locality of village Rajouna. As such, the entire process was behind the back of the petitioner. The source of knowledge of ex parte decree was disclosed in his petit ...
Patna High Court
Ramashish Prasad Singh Vs State Of Bihar
.... e judicial officer was given revised pay scale of Rs.16750-400-20500 while the petitioner claims Rs.18750-22850/-. The defence of the respondent is similar to that in the earlier case that the revision is post based and not scale to scale. 10. We have perused the All India Judges’ Associati ...
Patna High Court
M/S Frontier Agrotech Private Limited Vs Joint Commissioner Of State Tax
.... t has been made on various grounds of reversal of Input Tax Credit of purchase returns having not been effected, there being no legal grounds for demand, computation of demand having not been properly substantiated, mismatch of outward supply figures in the return for outward supplies vis-a-vis ...
Patna High Court
Sunaina @ Suneina Vs State Of Bihar
.... ector, is appealable to District Collector within 60 days, order passed by District Collector is appealable to Excise Commissioner and order passed by Excise Commissioner is appealable to the State Government within 90 days. However, no second appeal is provided against an order passed by Excise ...
Patna High Court
Munna Ram Vs State Of Bihar
.... gets vested in the State Government free from any encumbrance. Section 61 reads as follows:- “61. Confiscated articles to vest with the Collector.- When an order for confiscation of any property has been passed under Section 58 and such order has become final in respect of the whole o ...
Patna High Court
Amarjeet Yadav Vs State Of Bihar
.... any portion of such property, such property or portion thereof, as the case may be, shall vest with the State Government free from any encumbrance.” 17. Section 92 provides for departmental appeal against the final orders passed by the authorities under the Act. The order passed by Excise O ...
Patna High Court
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