Sangeeta Devi Vs State Of Bihar
.... on; the manner in which the members could be elected; reservation of seats; duration of the Parishad; election of Adhyaksh and Upadhyaksh; their allowances and the powers, functions and duties of the 13. Section 70 of the Act provides for the procedure concerning the resignations or remova ...
Patna High Court
Gauri Shankar Sharma Vs State Of Bihar
.... sed to hold as hereunder:- “8. Coming to the facts of the instant case, there was a direction issued way back in the year 1999, to consider the regularisation of the appellants. However, regularisation was not done. The respondents chose to give minimum of the pay scale, which was available ...
Patna High Court
Arjun Rai Vs State Of Bihar
.... she heard about the occurrence from her daughter(victim). P.W.-4 who is victim who herself admitted in para-4 of her evidence that as soon as appellant Arjun Rai caught hold her hand, she raised alarm and alarm being so raised, appellant Arjun Rai fled from there. Father of the victim and inform ...
Patna High Court
Ved Prakash Vs Kedar Nath Chaudhary
.... ration to the different aspects of the matter and submission made on behalf of the petitioners. The petitioners are aggrieved by the order of the learned trial court allowing the amendment petition in partition suit wherein the plaintiff made amendment with regard to claim of his share as the pl ...
Patna High Court
Wakil Mian Vs State Of Bihar
.... and local available witnesses. In para-6 of his evidence, he has corroborated that P.W.-4 Manna Devi had reported him that she went with the appellant and two other accused persons, namely, Kailash Chaudhary and Prahalad Yadav to give the ransom amount of Rs. 80,000/- to the kidnappers. 16. ...
Patna High Court
M/S Badal Yuvraj Construction Pvt. Ltd Vs State Of Bihar
.... on of work and work completion certificate was also issued for the work executed by the petitioner. Furthermore, the petitioner received payments for the said work executed by him and the securities were also refunded. No defects were detected in the work done by him. It is also the specific con ...
Patna High Court
Md. Mumtaz Vs State Of Bihar
.... amination as mandated under Section 53A of the Code of Criminal Procedure. We will get back to this issue later, after examining the deposition of the victim herself and the doctor who had treated her. 26. The victim, who has been examined as PW-2, in her examination-in-chief has supported ...
Patna High Court
Md. Irshad Alam Vs Union Of India
.... htar (A-3) mobile no. 9311114145, Mohammad Sanaullah (A-5) mobile no. 7739774394 & 9122826649, Ehsan Parvej (A-8) mobile no.9973693322 and Mazaherul Islam @ Mazhar Imam (A-23) mobile no. 6205119635 in the criminal conspiracy of the PFI. He was also connected with other co-accused Md. Tanweer ...
Patna High Court
Mahanth Ramesh Giri @ Ramesh Giri Vs State Of Bihar
.... V. Giri learned Senior Counsel appearing for the appellant reiterated that the appellant was continuing as Mahanth from 2014 and there is no question of invocation of Section 33 of the Act on the ground stated. There is no question of appointment as a Patron and formation of a new Committee. ...
Patna High Court
Bihar State Electricity Board Vs M/S Shiv Kumar Kishore Puria And Ors
.... ing respondent number 1 and his brother were directed to deposit the amount in demand being subject matter of the proceedings of certificate case in installments and in the meanwhile the certificate proceedings were stayed with further directions of revival of the certificate proceedings in case ...
Patna High Court
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