Shyam Mehata Vs State Of Bihar
.... is witness opined that in absence of external mark of injury and since the patient is married and living with her husband, the alleged rape is not possible to prove, so the prosecution case also not corroborated by Medical evidence. 13. P.W. 10, Prakash Chandra Mehta, is the F.I.R. witness, ...
Patna High Court
Chairman, Njmc Ltd Vs Umesh Kumar Chamaria
.... n Act that 17 Bigha and 4 Kattha of land which is the same property as mentioned in the sale deed dated 18.04.1935 was acquired/taken over as per the Nationalization Act and the suit property was never a part of the Nationalization Act. The plaintiffs are not claiming any right on the property a ...
Patna High Court
Umeshwar Thakur Vs State Of Bihar
.... of the Bihar & Orissa Public Demand Recovery Act after given a personal hearing to the petitioners and decide afresh. (iii) And for any other relief / reliefs for which the petitioners are found to be entitled in the eye of law.” 3. Learned counsel for petitioners contended that ...
Patna High Court
Kaushal Kumar Singh Vs Bihar State Sunni Wakf Board And Ors
.... any dispute, question or other matter relating to a waqf or waqf property under this Act and define the local limits and jurisdiction under this Act of each of such Tribunals.” 7. The learned counsel for the petitioner/tenant submitted that bare perusal of Section 83(1) of the Act shows th ...
Patna High Court
Ranjit Kumar Singh Vs State Of Bihar
.... e been filed from the common order, by the 8th respondent, under the Bihar Public Land Encroachment Act, 1956, which is pending as of now. 4. The learned Counsel for the 6th respondent submits that despite an application for furnishing the certified copy, the Circle Officer, Pachrukhi, Siwa ...
Patna High Court
Manish Pandey Vs State Of Bihar
.... th ribs. After opening of stitched margin of both wound are sharp cut, and both are parallel to each other and diameter 4”x 1/2” x cavity deep. Another stitched wound over palmar aspect of left forearms which was bandaged. After removing the bandage and stitch the diameter was 4” x 1” x ½” ...
Patna High Court
Inder Kumar Yadav Vs Union Of India
.... n/permission of the same from the competent authority which is against the discipline and good order of the Force. Learned counsel for the Union of India further submits that the Officer Commanding A/147 Battalion, CRPF vide their letter dated 18.11.2007, 07.12.2007, 20.12.2007, 04.01.2008 and 0 ...
Patna High Court
M/S Peerage Industries Pvt. Ltd. Vs State Of Bihar
.... ed the mortgage with the financial institution. The proviso of Clause 8(i) specifically indicates that in the case of registered small-scale industries no separate permission will be required to be obtained for mortgage to any financial institution. 12. It is in such circumstances, that th ...
Patna High Court
Ranjit Kumar Singh Vs State Of Bihar
.... ve been filed from the common order, by the 8th respondent, under the Bihar Public Land Encroachment Act, 1956, which is pending as of now. 4. The learned Counsel for the 6th respondent submits that despite an application for furnishing the certified copy, the Circle Officer, Pachrukhi, Siw ...
Patna High Court
Inder Kumar Yadav Vs Union Of India
.... n/permission of the same from the competent authority which is against the discipline and good order of the Force. Learned counsel for the Union of India further submits that the Officer Commanding A/147 Battalion, CRPF vide their letter dated 18.11.2007, 07.12.2007, 20.12.2007, 04.01.2008 and 0 ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!