Rajeev Ranjan Upaddhyay @ Ghan Shyam Upadhyay Vs Pramod Kumar Upadhyay
.... mitted that limitation would not apply in this case as the same will be counted from the date of knowledge and the present petition has been filed under Article 227 of the Constitution of India. The petitioner has already stated that he got the knowledge only on 20.12.2016 and filed the suit in ...
Patna High Court
Ram Awadh Yada Vs State Of Bihar
.... ankhanpur side but he had not identified them. He identify them only when they reached nearer. He had not asked Munmun Singh(deceased) to flee away. PW-6 has further stated in his cross-examination that prior to the firing upon the deceased, he had not seen the weapons of the accused. He claims t ...
Patna High Court
Chandra Bilas Sharma Vs State Of Bihar
.... PLJR 878, para-8 of the said judgment, which reads as follows; “8. The learned counsel for the petitioner submits that the order is unsustainable. After the proceedings were converted into Rule 43(b) of the Bihar Pension Rules, 1950, no opportunity was granted to the petitioner before arrivi ...
Patna High Court
M/S Netway Solution (A Sole Proprietorship Firm) 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 thems ...
Patna High Court
Harideo Jha Vs State Of Bihar
.... as pensionable under Rule 59 of the Bihar Pension Rules 1950”. 5. Counter affidavit by the State has been filed wherein it has not been disputed that the petitioner has rendered his service as a Cook continuously since his date of initial appointment on 26.01.1970 till he was regularized as ...
Patna High Court
Zahid Ali Vs State Of Bihar
.... s shown as of the year 2005. The sole entry in the Admission Register, showing the victim to have been admitted in Class-6 has been accepted as a correct disclosure about the age of the victim by the court. The School Register otherwise is a document which could be relied upon for coming to a de ...
Patna High Court
Shukul Singh Vs Birendra Singh
.... l further submits that the present miscellaneous case before the learned Trial has been filed against a fraudulent compromise decree seeking relief of setting aside the decree and restoring the title suit on its original record and disposing of the same on merits. Learned counsel further submits ...
Patna High Court
Tribhuwan Mahto Vs State Of Bihar
.... el further submits that PW-4 and PW-5 are also not eye witnesses to the case as they have stated that they heard about the missing of the boy. In paragraph ‘4’ of his cross-examination, PW-5 has stated that he heard that the appellant had escaped with the son of the informant but he had not seen ...
Patna High Court
Bhola Kumar Vs State Of Bihar
.... vate part examination revealed that the rupture in the hymen was an old one and not of any recent past. No other abrasion or contusion was found on any part of the body of the victim. The vaginal swab examination further revealed that there was no presence of spermatozoa, either alive or dead. T ...
Patna High Court
Rupesh Kumar Vs State Of Bihar
.... an Singh and thereby all the accused have committed the alleged offences. The prosecution has also contended that there was a motive on the part of the private respondents because of the land dispute to kill the deceased and, therefore, it has been presumed by the prosecution that the present pr ...
Patna High Court
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