Sangita Sinha, Vs Bhawana Bhardwaj
.... l defendant no.1 was the stepmother of this defendant’s father. Further having taken the Court through the deposition of PW-1 (plaintiff), the contents of the plaint, the written statements of the original defendant no.1 as also the substituted defendant no.1 and defendant no.3, it was submitted ...
Patna High Court
Vinod Singh Vs Surendra Kumar Singh
.... r, entertain petitions under Article 227 over such disputes and such petitions are treated as writ petitions. 65. We would like to make it clear that in view of the law referred to above in cases of property rights and in disputes between private individuals writ court should not interfere ...
Patna High Court
Bam Bahadur Singh Vs Ranu Devi
.... ertaining such disputes. In some cases the High Courts, in a routine manner, entertain petitions under Article 227 over such disputes and such petitions are treated as writ petitions. 65. We would like to make it clear that in view of the law referred to above in cases of property rights an ...
Patna High Court
Bijendra Singh Vs State Of Bihar
.... at order dated 14.12.2018 is passed in routine manner without appreciating the fact that case of petitioner was pending since 2007 to 2015 before the Lokayukta Bihar and as such his case was rightly considered by the District Teacher Appellate Authority and there was no illegality in order passe ...
Patna High Court
Shambhu Prasad Singh Vs State Of Bihar
.... Section 482 is designed to achieve the purpose of ensuring that criminal proceedings are not permitted to generate into weapons of harassment. 9. In the decision in State of Haryana v. Bhajan Lal, a two Judge Bench of this Court considered the statutory provisions as also the earlier decisi ...
Patna High Court
Md. Afsar @ Md. Afsar Alam Vs State Of Bihar
.... ition & Excise Act, 2016 is the State act comes within the purview of the List II- State List (serial no.8) of the schedule 7 of the Constitution of India. Whereas, section 83 of the Bihar Prohibition & Excise Act, 2016 states that Notwithstanding anything contained in sub-section(1) of ...
Patna High Court
Mala Devi Vs State Of Bihar
.... m the mobile number of Surendra Kumar. On 17.04.2010 after 17:46 hours there is no incoming or outgoing call on the mobile phone of Prashant Kumar. Mobile phone of Surendra Kumar is also switched off. The call detail is from 15.04.2010 to 24.04.2010. Prashant Kumar is also missing after talking o ...
Patna High Court
Madan Singh @ Madan Kumar Singh Vs State Of Bihar
.... ourt and the High Court is at greater echelon. This Court would expect that while all the members of the Board shall play significant role in the decision-making process, the Law Secretary and the District Sessions Judge must take upon themselves to ensure that the decisions to which they are pa ...
Patna High Court
Nutan Kumari Vs State Of Bihar
.... xplained the delay of six years in filing the appeal, nor has requested to condone such delay, the circumstances, no order can be passed on the time barred appeal in terms of order passed by the High Court in C.W.J.C. No.11923/2008 as such the said complaint was dismissed (Ann-6 of the writ peti ...
Patna High Court
Sujit Ranjan Vs Chairman, Uttar Bihar Gramin Bank
.... y of final form. Learned Senior counsel submits that according to him there are three gross illegality which has been made by the disciplinary authority as well as not considered by the appellate authority: I. The points taken in the show-cause has not been discussed. II. That neither ...
Patna High Court
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