Shanu Sah Vs State Of Bihar
.... he statement of the informant and his wife (P.W.1 and P.W.4) and they are interested persons. The statement of P.W.1 and P.W.4 have not been corroborated by any other evidence and the learned court below also failed to appreciate that the independence witness P.W.7, who has examined the P.W.1 an ...
Patna High Court
Gopal Kumar Vs State Of Bihar
.... on their behalf. 20. Placing reliance in the decision in District Collector and Chairman Vizianagaram vs M. Tripura Sundari Devi, (1990) 3 SCC 655, the Apex Court in Union of India Vs. M. Bhaskaram, 1995 Supl (4) 100 observed as under: “If by committing fraud any employment is obtaine ...
Patna High Court
State Of Bihar Vs Dr. Amod Prabodhi
.... as the University established and incorporated under Section 3 of the Act. Section 3 speaks of establishment and incorporation of Universities and gives a list of Universities which are established from the date of commencement of this Act. The various Universities established under the Act are ...
Patna High Court
Kartikyan @ Kartikeyan @ K. Karthikkeyan Vs State Of Bihar
.... sal) Rules, 2022. These instructions state in particular about the place and time of drawal of samples, quantity of different drugs required in the sample etc. There could be no escape from the compliance of such guidelines. 16. The Supreme Court in Khet Singh vs. Union of India reported in ...
Patna High Court
Bikrama Singh Vs State Of Bihar
.... ant. The principle of equal pay for equal work would not apply to the scales prescribed by the University Grants Commission. The appeal is allowed partly without any order as to costs." 9. The doctrine of equality is a dynamic and evolving concept having many dimensions. The embodiment ...
Patna High Court
Narayan Kumar Vs Principal Chief Commissioner Of Income
.... counter affidavit of the respondents also does not indicate any information or materials supplied other than informing the petitioner that the tax authorities in West Bengal found a registered entity in that State to be a bogus one with bogus transactions and that the said bogus entity had tran ...
Patna High Court
Kamal Yadav Vs State Of Bihar
.... present appeal conducted by the trial court is without jurisdiction and trial court has completely failed to appreciate the entire evidence made by the prosecution. Alleged occurrence took place between the parties at the spur of moment in which members of both sides have received injuries due to ...
Patna High Court
Manoj Sah Vs State Of Bihar
.... y were fleeing away from the room of the informant. When Krishna Kumar Sah tried to catch hold to Sanjay Sah then he fled away from there living behind his lungi. In para-11 of his cross-examination he stated that he meet the informant on same day but did not see his injury. 16. Learned co ...
Patna High Court
Mina Devi Vs Ajay Kumar Singh, @ Lallu Singh
.... dgment, the defendant came out with a third case in order to delay the disposal of the suit and to avoid the bench of the then learned Presiding Officer. Learned counsel took this court to the dates and events of this case to show that the defendant no.1 firstly tried to delay in pronouncement of ...
Patna High Court
Bikesh Kumar Singh Vs Union Of India
.... est and have furnished all the documents; on the ground of Medical Fitness ignoring the fact that the petitioner had submitted medical fitness certificate within time. (v) For any other relief or reliefs for which the petitioners are found entitled in the facts and circumstances of the case ...
Patna High Court
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