Awadhesh Paswan Vs State Of Bihar
.... x ¼” over right calcanium bone. (c) Abrasion ¼” over right fingure (d) Body ache. (e) Swelling ½” over right and left elbow joint. All the injuries are simple in nature caused by hard substance, may be lathi. 16. The injured Munni Devi wife of Rampati Paswan has also b ...
Patna High Court
Pramod Kumar Thakur @ Pradhuman Kumar @ Pradhuman Vs State Of Bihar
.... ears that in her cross-examination, she did not deny that the two families always fought amongst themselves for apportioning the monetary benefits of her retired husband. 26. One Jaimala Devi (P.W. 5) came to know about the occurrence from the mother of the victim. She also is somehow relat ...
Patna High Court
Md. Reyaz Moarif @ Babloo Vs Union Of India
.... es of PFI. 17.30 Investigation brought out that such persons who have received funds from PFI bank account of Bihar in form of scholarships etc. were interviewed by FIR named accused Reyaz Moarif (A-4), Mahboob Alam Nadvi (A-7), Sanaullah (A-5), Mehboob-Ur-Rehman (A-11) and Nooruddin Zangi ...
Patna High Court
Dr. Ajay Kumar Vs Union Of India
.... petitioner with delay. 6. Learned counsel for the Union of India submits that in the counter affidavit it has been categorically mentioned that the APAR was communicated to the petitioner but he has not made representation against his adverse remark well within time as prescribed in the no ...
Patna High Court
Chandra Prakash Poddar Vs State Of Bihar
.... ecause he is not the Selection authority of the Ombudsman. An ombudsman can only be terminated by the Selection Committee. Since the service of the petitioner has not been terminated by the Selection Committee, the order of termination is bad in law and liable to be rejected and quashed. In supp ...
Patna High Court
Md.Kasim Vs State Of Bihar
.... house situated at the P.O. He further deposed that he had arrested the accused Md. Kasim, Asfaque, Kamal and Moti from their houses. He had found swelling and scratch injuries on the hydrocil of accused Kalam @ Kalamuddin and sent him for medical treatment to the Sadar Hospital, Saharsa. P.W. 8 ...
Patna High Court
State Of Bihar Vs Ashok Kumar Roy
.... as opined by the Enquiry Officer as well the Presenting Officer. The order passed by the Disciplinary Authority dated 15.05.2014 is set aside. Since petitioner has retired during the pendency of proceeding he is entitled for all retirement benefits, which has been illegaly withheld by the depart ...
Patna High Court
Vishnu Kant Das Vs Bihar State Board Of Religious Trust
.... also contended that there is nothing on the record to show that the petitioner is the successor of Late Mahant Ram Kishori Das and, in fact, the petitioner was appointed as a daily wager Chowkidar to look after the stadium vide Memo No. 2470 dated 25.09.1987. 28. So far as the claim of the ...
Patna High Court
Sitaram Prasad Vs State Of Bihar
.... en filed on 7.12.2023 by District Magistrate Nalanda that 120 encroachers were identified, out of which 62 persons were given the benefit of Indira Awas Yojna. It is also stated that Deputy Development Commissioner, Nalanda has addressed the Secretary, Rural Development, Govt. of Bihar to allot ...
Patna High Court
Niranjan Yadav Vs State Of Bihar
.... made provision for the claim of juvenility to be raised before any court at any stage, as has been done in this case, and such claim was required to be determined in terms of the provisions contained in the 2000 Act and the Rules framed thereunder, even if the juvenile had ceased to be so on or ...
Patna High Court
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