Krishna Jha Vs State Of Bihar
.... lted the deceased with a lathi on his head. He has also alleged that the cash and other articles kept in the shop were taken away. 30. With respect to the victims being prevented from going to hospital, P.W. 1 repeated the same story. He has testified to the fact that the condition of his ...
Patna High Court
Abhay Kumar Vs Union Of India
.... t hereinafter provided" in Section 2, the Union has assumed control to the extent provided in the 1957 Act. The 1957 Act prescribes the extent of control and specifies it. We must bear in mind that as the declaration made in Section 2 trenches upon the State legislative power, it has to be ...
Patna High Court
Ram Bhajan Singh Yadav Vs Union Of India
.... of way and also the road-way or foot-way over any bridge or cause way.” (underlining by us for emphasis) 14. The necessary concomitant for application of Section 258 is that the public should have a right of way over the street; which is absent in the present case. As we noticed the ...
Patna High Court
Satish Chandra Srivastava Vs State Of Bihar
.... record can also be taken into consideration. (vi) The order of compulsory retirement shall not be passed as a short cut to avoid departmental enquiry when such course is more desirable. (vii) If the officer was given a promotion despite adverse entries made in the confidential record ...
Patna High Court
Satyendra Singh Vs Rashmi Mehra
.... ed in (1999) 6 SCC page 222 (Shiv Sarup Gupta Vs. Dr. Mahesh Chand Gupta). The relevant portion of para 15 of Deena Nath’s case (supra) is extracted hereinbelow:- “…….The legislature in enacting the provision has taken ample care to avoid any arbitrary or whimsical action of a landlord ...
Patna High Court
Arun Kumar Srivastava Vs State Of Bihar
.... e categorical finding of the Enquiry Officer that for the charges alleged in the charge memo, the petitioner has been found partially responsible and the counsel for the petitioner has taking undue benefit and try to place this case of partial responsible into partial proved only with a view to ...
Patna High Court
Sanjay Singh Vs State Of Bihar
.... ken on 24th October 2015, from the victim, and based on the said statement, a fardbeyan was recorded. There is no explanation for the delay in lodging the FIR. It is submitted by the learned advocate for the petitioner that in view of the contradictions noted above, the order of conviction and s ...
Patna High Court
Satish Kumar Singh Vs State Of Bihar
.... of benefit for further enhancement of gratuity. The two different cut-off dates specified in the Government resolutions did not have any rationale or intelligible differentia to discriminate the persons retiring prior to 01.09.2009 and after 01.09.2009. 6. Discrimination and classification ...
Patna High Court
Jet Knitears Ltd Vs State Of Bihar
.... round of proceeding against the petitioners under Sections 406/34 of the IPC. The dispute is exclusively between the complainant and the accused no. 05 and 6. The said dispute arose out of an agreement and the complainant practically discloses a case on breach of the contract as civil remed ...
Patna High Court
Puja Travels Hotel Paradise Vs Union Of India
.... for gaining advantage of booking tickets through IRCTC Platform using personal User IDs. a) A penalty Rs.25 lakh + Taxes will be imposed per case on PSP and the services of PSP will be suspended for three months. And Cases involving cyber act violations wil ...
Patna High Court
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