Ajay Singh Vs State Of Bihar
.... k fired upon Birendra which hit on his hand and Raushan Kumar, Rajeev Kumar, Mithilesh Sah and other also fired towards them and then they made hulla and the people who participated in shradh ceremony reached there. He has further stated that Birendra Singh was the leader of C.P.M. Ajay Singh fle ...
Patna High Court
Union Of India Vs Sumitra Devi
.... employment to any person displaced, or even ensure preferential treatment in employment to each adult member of the families displaced. However, on the submission of the learned Solicitor General, who appeared on behalf of the public sector undertaking, that there were persons accommodated on co ...
Patna High Court
Commissioner Of Customs (Preventive) Patna Vs Rajendra Sethiya
.... confession, is correct. Even then it has to be established that the gold, which even on a visual inspection, is clearly discernible as sourced from outside the country, is imported in accordance with the Act, specifically Sections 46 and 47 read with Section 7 of the Act. There is no escape from ...
Patna High Court
M/S. Cleartech Farming Private Limited Vs State Of Bihar
.... rcle Officer, called upon him to say as to whether copy of the application of Sushila Devi, Churiya Devi and Alok Kumar filed under Section 10(B) of the Bihar Land Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as the ‘Consolidation Act’) is/are on t ...
Patna High Court
Mannu Ray @ Mannu Rai Vs State Of Bihar
.... ain a report from the Medical Board and thereafter, take a decision in accordance with law. The co-convict Bhagwat Roy was aged 68 years and he was critically ill so in the light of Clause (iii) (p) of Notification No. 3106 dated 10.12.2002 the said convict was recommended by the Medical Board h ...
Patna High Court
S. Manauwer Hussain Vs S.M. Eqbal Mazhar
.... ry parties to the suit. (5) If the suit referred to in sub-rule (4) is decreed, the court shall direct the decree holder to refund the money to the auction purchaser, and where such an Order is passed the execution proceeding in which the sale had been held shall, unless the court otherwise ...
Patna High Court
Ram Chandra Yadav Vs State Of Bihar
.... se. The defense prevented his valuable right to ask the contradiction which elicited during trial from the evidence of the witnesses which might be cleared on the examination of the Investigating Officer. In this case, Exhibit-3 is the postmortem report which proved by P.W.-9 who conducted the p ...
Patna High Court
Sk.Sefaz Vs State Of Bihar
.... 11. Learned counsel appearing on behalf of the appellant has submitted that learned trial court wrongly drawn the inference that the prosecution has established the charges leveled against the appellant and illegally relied upon the evidences of prosecution witnesses. No any witness is the ...
Patna High Court
Manoj Singh Vs State Of Bihar
.... r of sentence passed by the trial court is based on consistent and cogent evidence which are produced during the trial against the appellants and the same is fit and proper and is likely to be upheld. All witnesses proved the manner, time and place of occurrence in their evidence. 12. I ha ...
Patna High Court
Md Azimuddin @ Ajimuddin Vs State Of Bihar
.... f the constitutional power under Articles 72 and 161, the Executive Head will have the benefit of act and advice of the Council of Ministers, for the exercise of power under Section 432(1)CrPC, the appropriate Government will get the valuable opinion of the judicial forum, which will definitely ...
Patna High Court
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