Md. Zuned @ Md.Juned Vs Bibi Rijwana Khatoon
.... e of the petitioner is that he does not have any landed property. 7. Last, but not the least, it is the case of the petitioner that the opposite party herself divorced the petitioner by pronouncement of talak/khula. After such talak/khula, the petitioner has already paid entire amount of de ...
Patna High Court
Chandra Bhushan Prasad Vs State Of Bihar
.... idavit, as well as supplementary counter affidavit and reply to the interlocutory application have been filed. Referring to the averments made therein, learned counsel for the State submitted that the petitioner has already been paid all the substantive amount, except the 10% of the pension, ful ...
Patna High Court
M/S Sahil Projects- Prachi (JV) Vs Union Of India
.... is with respect to a value above Rs. 50 lakhs, there should be an Arbitral Tribunal appointed of three persons, one of whom should be from the Indian Railways (Accounts) Service. 7. The learned counsel for the petitioner specifically relies on the decisions in Central Organization for Rail ...
Patna High Court
Syed Mokhtar Hussain Vs Union Of India
.... given to 23 employees of the University in compliance with the decision dated 21.6.1989 recorded by the learned Single Judge in WPs Nos. 21487-506 of 1982, it was expected that without resorting to any of the methods the other employees identically placed, including the appellants, would have be ...
Patna High Court
Sunil Bharti Mittal Vs State Of Bihar
.... in the light of the decision of the Hon’ble Supreme Court in Avishek Goneka (supra); (ii) Whether the petitioner can be arraigned as an accused in his capacity as a Chairman without impleading Bharti Airtel Ltd; and (iii) Whether there was sufficient material before the learned Magistr ...
Patna High Court
Vikas Kumar Sharma, Vs State Of Bihar
.... mits that the Hon’ble Supreme Court having allowed both the SLPs of the Patna High Court, the prayer for quashing of the order of recall dated 10.07.2006 is contemptuous, to say the least. 52. Learned Counsel concludes his submission submitting that in the given facts and circumstances, no ...
Patna High Court
In The Goods Of Late Chedilal Dwarikadas Tibrewal Vs Sushila Devi
.... esting witness Anshu Didwania put their signatures as attesting witnesses over the Will. This witness has also stated that the testator was having sound physical and mental condition at the time of execution of the Will. Upon Court’s question, the witness stated that the medical certificate of t ...
Patna High Court
Sanjay Kumar @ Sanjay Prasad Vs State Of Bihar
.... e with the defacto complainant. 5. Since, 2017, the law on this subject has undergone a sea change in Arnesh Kumar Vrs. State of Bihar, reported in (2014) 8 SCC 273, the Hon’ble Supreme Court clearly held that in any offence where the punishment is prescribed up to seven years, the accused ...
Patna High Court
Raj Kumar Prasad Singh Vs State Of Bihar
.... oundaries thereof exists within his jurisdiction, and that such dispute is likely to cause a breach of the peace, he shall make an order in writing requiring the parties concerned in such dispute to attend to his court on a specified date and time, and to put in written statements of their claim ...
Patna High Court
Annu Devi & Anr Vs State Of Bihar & Ors
.... er a witness in trial nor she is informant of the case, therefore, there is no question of her being under threat. The Opposite Party No.9 has denied the allegation that delay in trial is attributable to the defence party. 39. Learned counsel further submits that there is a counter version o ...
Patna High Court
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