Rekha Devi @ Rekha Jha Vs State Of Bihar
.... atpur (Darbhanga) had challenged the requisition dated 29.01.2024 before this Hon'ble Court on 31st January/ 1st February 2024. The petitioner received letter No. 93 dated 30.01.2024 on 01.02.2024. The petitioner had objected to the validity of requisition also. It is stated that on 02.02.2024, ...
Patna High Court
Rakesh Sah Vs State Of Bihar
.... mukh or Up-Pramukh or both, as the case may be, shall not be brought during the last six months of the term of the Panchayat Samiti as mentioned in section 39 (1) of this Act. (v) Such reasons/charges, on the basis of which no confidence motion has to be moved against the Pramukh or Up-Pram ...
Patna High Court
Azhar Sharful Haque Vs State Of Bihar
.... orporated by the petitioner in paragraph 4 of the petition. 9. In view of the fact that a title suit has already been filed, the parties shall appear and make their respective submissions so that the title suit is taken to its logical conclusion. As per the record, the police protection has ...
Patna High Court
Ashok Kumar Vs State Of Bihar
.... even the weapon, i.e., knife was not discovered or recovered and the witnesses of the seizure list have also not supported the case of the prosecution. Learned counsel, therefore, urged that though the prosecution has failed to prove the case against the appellant beyond reasonable doubt, the Tr ...
Patna High Court
Alok Kumar Vs State Of Bihar
.... at Annexure-P6 dated 25.10.2023. Annexure-P6 confirmed the payment of Annexure-P3 (Demand Draft) as on 03.10.2023 itself. 7. In the above circumstance, based on the petitioner’s representation; as is indicated from Annexure-B produced along with a counter affidavit filed on behalf of respo ...
Patna High Court
Rajesh Kumar Vs State Of Bihar
.... he parties and have perused the materials on record. The facts are not in dispute that petitioner was left out while granting promotion to similarly situated teachers including juniors to the petitioner on the basis of cut off date of 31.12.2012, led to filing of a statutory appeal under rule no ...
Patna High Court
Kiran Devi Vs State Of Bihar
.... a right, not only to move a motion of no confidence but also to participate, i.e. to discuss and vote thereupon. The expression 'requisition for such a special meeting' in the second part of sub-section (3) of Section 44 has to be read in the context of moving a resolution of no confidence as e ...
Patna High Court
Amod Bihari Sinha Vs State Of Bihar
.... ntation of a document, to enter the same on the mere requirement under Section 52 being satisfied. No provision in the statute can be read in isolation and the provisions read together, would take in the other requirements also, which mandates a clear description of the property; within which am ...
Patna High Court
Bishwakarma Rai Vs State Of Bihar
.... of Cr.P.C. It is found that disputes over the land and water often results in breach of the peace, violence and bloodshed, the Executive Magistrates have been empowered under Section 145-148 to intervene at an incipient stage of such a dispute and to compel the disputants to have recourse to leg ...
Patna High Court
Md. Asif Vs State Of Bihar
.... on of any charge at any time before pronouncement of the judgment. It was also made clear by Hon'ble Apex Court that no party, neither de facto complainant nor the accused or for that matter the prosecution has any vested right to seek any addition or alteration of charge, because it is not prov ...
Patna High Court
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