M/S Netway Solution Vs Union Of India
.... er under Sub-Section (6) of Section 107 of the B.G.S.T. Act, the petitioner must be extended the statutory benefit of stay under Sub-Section (9) of Section 112 of the B.G.S.T. Act. The petitioner cannot be deprived of the benefit, due to non- constitution of the Tribunal by the respondents themse ...
Patna High Court
M/S Anjali Construction Vs State Of Bihar
.... at Annexure-P/2. The tender document only prescribed a condition of endorsement/pledge to the authorized departmental representative i.e. the concerned Executive Engineer, RWD, Works Division, Patna which has been done in Annexure-P/2. In fact a subsequent certificate was also produced from the ...
Patna High Court
Chhotu Kumar Yadav Vs State Of Bihar
.... hey tied her mouth with a towel and also gave threat and thereafter she was taken to the room near the station and at that place, both the accused committed rape on her. However, in the written complaint the victim has not stated that the accused were armed with a pistol and her mouth was tied w ...
Patna High Court
Md. Aquil Ahmad @ Md. Akil Vs State Of Bihar
.... jan Lal and Ors., reported in 1992 Supp (1) Supreme Court Cases 335, which reads as under: “102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to ...
Patna High Court
Md. Laikuddin And Anr Vs State Of Bihar And Anr
.... Supreme Court Cases 335, which reads as under: “102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power unde ...
Patna High Court
Pratap Singh Vs State Of Bihar
.... W.-3 Lakhan Paswan and P.W.-8 Baldeo Yadav are not eye witness to the alleged occurrence. P.W.-3 deposed in his evidence that he saw the police seizing arrows from the place of occurrence. P.W.-8 stated that he saw the appellants armed with lathi, farsa, bhala etc. going towards the house of the ...
Patna High Court
Abhilasha Dwivedi Vs State Of Bihar
.... respondents should complete process after duly verifying vacancy position keeping in mind the statements made by the petitioner and entire exercise is to be completed within 3 months (annexure-P5 to the writ application). In pursuance of the order passed in C.W.J.C. No.7704 of 2016, the Panel P ...
Patna High Court
Priyanka Kumari Vs State Of Bihar
.... ght hold of her hand but before the trial court, she deposed that at the time of occurrence she was sleeping with her younger sister only. She further deposed that the respondents took away payal, ear ring (jumka) and Rs. 6000/- that were kept in a box. But in the FIR, she alleged that the respo ...
Patna High Court
Yamuna Tiwari @ Vrajavihari Tiwari Vs State Of Bihar
.... Pandey. 15. As the Court was unaware of the execution of process issued under Section 83 of the Cr.P.C. as this fact was not brought to its notice by the opposite parties/their counsel herein, taking into account the aforesaid facts, their anticipatory bail was allowed on 28.07.2023. ...
Patna High Court
Samir Kumar Sinha Vs State Of Bihar
.... r sasural, her husband, mother-in-law and father-in-law had started torturing her to bring Rs.2 lakhs and a motorcycle but in examination-in-chief, PW-4 has come out with a statement that after living well for few days, one week thereafter, she was being tortured by her husband, mother-in-law an ...
Patna High Court
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