Nitu Kumari Vs State Of Bihar
.... recruitment and to decide the source from which the recruitment is to be made. So far as BEd qualification is concerned, in the connected appeals (CAs Nos. 1726-28 of 2001) arising from Kerala which are heard with this appeal, we have already taken the view that BEd qualification cannot be treate ...
Patna High Court
Veena Kumari Vs Indian Oil Corporation Limited
.... n for the petitioner to scrutinize Mr. Abhijit Bag being the senior most employee at Counter No.2. Counsel submits that the finding of enquiry officer is based on surmise and conjecture. In support of his argument, counsel further submits that there is gross violation of guidelines made in Roop ...
Patna High Court
Madhurendra Kumar Singh Vs Asha Devi
.... hat there is difference in exercise of jurisdiction when the Civil Court deals with a lis relating to eviction brought before it under the provisions of Transfer of Property Act and any special enactment pertaining to eviction on special grounds. However, it has been held that if the alternative ...
Patna High Court
State Of Bihar Vs Kems Service Pvt. Ltd.
.... he Constitution, but it cannot even be inconsistent with the substantive provisions of the relevant statutory laws. The court, therefore, held that it was not possible to hold that Article 142(1) conferred upon this Court powers which could contravene the provisions of Article 32.’ 13. The ...
Patna High Court
State Of Bihar Vs Md. Ahsanul Hoda @ Md Ashanul Hoda
.... ned court below was upheld. 5. After considering these evidences, the learned court below found that the nature of the land and its geographical situation is almost the same. 6. Four exemplar sale deeds Ext.1 to Ext.1/C, as discussed above, were also given in evidence by the petitioner ...
Patna High Court
Chandra Mohan Choudhary Vs State Of Bihar
.... and proper, the above issue cannot be considered. 17. The learned counsel for the Petitioners concludes submitting that the materials, i.e., charge-sheet and case diary, on which basis Vigilance sought to prosecute the Petitioners, even if unrebutted or accepted as a whole, do not make out ...
Patna High Court
Ramowtar Lakhotia Vs State Of Bihar
.... ossessor by use of force. In the absence of proof of better title, possession or prior peaceful settled possession is itself evidence of title. Law presumes the possession to go with the title unless rebutted. The owner of any property may prevent even by using reasonable force a trespasser from ...
Patna High Court
Ajay Mehta Vs State Of Bihar
.... ited before the Civil Court and the Civil Court held that the said Hukumnama was a genuine document. Any authority under the Bihar Right to Public Grievances Redressal Act, 2015 cannot adjudicate the veracity of an exhibited document of a Civil Court and come to a finding as to whether it was ge ...
Patna High Court
Manoj Razak @ Manoj Kumar Razak, Vs Inspector General Of Police
.... n FIR involves only the process of entering the substance of the information relating to the commission of the cognizable offence in a book kept by the officer in charge of the police station as indicated in Section 154 of the Code. Even if a Magistrate does not say in so many words while directi ...
Patna High Court
Priyanka Kumari Vs Urmila Sinha
.... the suit by the same advocate who was contesting for the petitioner. Finally, Eviction Suit No. 20 of 2011 has been decreed in favour of the respondent no. 1st Set vide judgment and decree, dated 25.03.2021. The Title Suit No. 515 of 2010, filed by the petitioner, claiming right, title and inte ...
Patna High Court
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