Sardar Manjit Singh @ Manjit Kapoor Vs Bauty Chaturvedi @ Beauty Kapoor
.... sheet itself how the publication has been made. Even in order dated 14.08.2019 the name of newspaper in which notice was to be published is not forthcoming. 8. Further Order 5 of the Civil Procedure Code (hereinafter referred to as "Code") makes provision for issuance and service ...
Patna High Court
Sanjay Suchanti Vs Anurag Cinema P Ltd.
.... re the learned Company Judge to the extent that respondent - Company have sold the property at a throw away price including the market rate fixed by the government and without going for liquidation. It is further reiterated that there is violation of Sections 210, 215, 450 of the Act, 1956 read ...
Patna High Court
Dhiraj Kumar Vs State Of Bihar
.... in support of the income of the petitioner. In absence of any document and on the plea that the petitioner has been working as a daily labourer, the Hon’ble Supreme Court in Anju Garg Vrs. Deepak Kumar Garg, reported in AIR online 2022 SC 306 held that for a person, whose income is not produced i ...
Patna High Court
Shailendra Kumar Vs State Of Bihar And Ors
.... rial fact and did not present the correct picture before this Hon'ble Court. Basically, the petitioner had filed two similar nature of writ petition bearing C.W.J.C. No. 18532/2016 and C.W.J.C. No. 6348/2016 with the same prayer. The C.W.J.C. No. 18532/2016 was disposed off on 09.08.2018 with an ...
Patna High Court
Dr. Nand Kumar Singh Vs District Magistrate, Samastipur
.... F.I.R. registered against the petitioner, his wife, relatives and others. 8. The petitioner on going through the Newspaper Dainik Jagran dated 18.07.2018 learnt that SDO, Rosera imposed 144 Cr.P.C. in and around the campus of the School restraining all concerned persons from going in the c ...
Patna High Court
Sahdeo Rai Vs Ishika Kumari
.... ict Judge proceeded in the matter without issuing notice to the petitioner and passed the orders against Principles of Natural Justice. 4. Learned counsel appearing on behalf of respondent No. 1 vehemently opposes the submission made on behalf of the petitioner. Learned counsel for the resp ...
Patna High Court
Ramashish Prasad Singh Vs State Of Bihar
.... of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the follow ...
Patna High Court
Bhogendra Lal Vs State Of Bihar
.... never any allegation or show-cause notice or any dissatisfaction in discharge of his duties and his service has been dispensed with, by ignoring the guidelines issued by the Government as well as BIADA, permitting a contractual employee to complete 65 years of his service. 9. On the other ...
Patna High Court
Ashok Yadav Vs State Of Bihar
.... shot firing, he went to the house of the informant and saw that household articles were thrown everywhere. The informant told him that 10-11 miscreants have kidnapped her husband Binay Yadav. The informant told the name of the accused who had kidnapped her husband. 10. Mr. Vipul Sinha, lear ...
Patna High Court
Kedar Singh Vs State Of Bihar
.... . Both have sustained injury on their head. They have supported the prosecution case in their examination-in-chief. Injured Champa Devi stated that her father-in-law executed the land in her favour in which they were planting the paddy crops at the time of occurrence. In their cross-examination ...
Patna High Court
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