Mahaveer Prasad Sah @ Mahavir Prasad Vs Om Prakash Sah Vidyalankar
.... e exercised in cases occasioning grave injustice or failure of justice such as when (i) the court or tribunal has assumed a jurisdiction which it does not have, (ii) has failed to exercise a jurisdiction which it does have, such failure occasioning a failure of justice, and (iii) the jurisdictio ...
Patna High Court
M/S Ashok Construction Vs State Of Bihar
.... disqualified. 10. It has further been informed that in the complaint filed by the petitioner, he has specifically submitted that papers relating to apparatus being used in work such as vibrator roller, excavator, emulsion, sprayer, 125 KV generator were duly submitted alongwith tender paper ...
Patna High Court
Rajdeo Prasad And Ors Vs State Of Bihar And Ors
.... ended to petitioners with effect from 01.10.2003. 5. Learned counsel for the petitioners submitted that it is beyond their control to have the benefit of training as a trained teacher unless and until State Government undertake or provide training for the purpose of gaining trained teachers ...
Patna High Court
Anant Prasad Vs State Of Bihar
.... umar was placed at serial no.-2, having 60.33% marks, the petitioner Anant Prasad was placed at serial no.-4 having 51.11% marks. The serial no.-1 candidate Dilip Kumar Rai has given his written refusal since he was appointed at another school. Thus, Respondent No.-10 being second in merit panel ...
Patna High Court
Syed Shah Saulat Fahmi Bari @ Fahmi Bari Vs State Of Bihar
.... bly failed to produce all such forged and fabricated documents. It has been further held that there is no oral evidence of any beneficiary of MANREGA or Indira Awas Scheme saying that he had/has been cheated at the hands of both the accused persons or has/had committed breach of trust in respect ...
Patna High Court
Managing Director, State Food Corporation Bihar, Vs Vijay Bahadur Singh
.... une of Rs. 12,84,284/-, he has been paid only Rs. 7,61,876/- without any interest thereof and the rest due amount of Rs. 5,28,754/- towards the transportation bill has not been paid to him. Thus, he claimed the payment of due amount along with the interest thereon. 8. Having heard the rival ...
Patna High Court
Rambabu Rai Vs State Of Bihar
.... old of Rajesh. Rambabu inflicted 4-5 blows with spade on Rajesh, who sustained injuries on his neck, temple, right eye and other parts of the body and fell down. 11.1. In his cross-examination, PW 4 deposed that Rajesh was his grandson. Rambabu is also his grandson. They have paper of the p ...
Patna High Court
Lalita Devi Vs State Of Bihar
.... ) Extraordinary and inherent powers of the Court do not confer an arbitrary jurisdiction on the Court to act according to its whims or caprice; xii) The first information report is not an encyclopaedia which must disclose all facts and details relating to the offence reported. Therefore, wh ...
Patna High Court
Abbas Mian And Ors Vs State Of Bihar And Anr
.... laint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused. (4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permi ...
Patna High Court
Farahat Wahab @ Farhat Bahab @ Farhat Wahab Vs State Of Bihar
.... 11. At the outset, learned counsel appearing for the petitioners submitted that petitioner no. 1, who is the father in-law of O.P. No. 2 died on 18.03.2022. 12. In view of submission, now this petition survives only for petitioners nos. 2 and 3 namely, Yusuf Wahab and Farzana Sami, who are ...
Patna High Court
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