Vijay Choudhary Vs State Of Bihar
.... injury report, marked as Ext-5. The patient was brought in unconscious state at hospital for treatment. 16. Learned counsel appearing on behalf of the appellants has submitted that entire proceeding leading to present appeal conducted by the trial court is without jurisdiction and trial co ...
Patna High Court
Maheshwar Mandal Vs State Of Bihar
.... 1) but, did not saw anyone to put it on fire. 28. PW-11 is Suresh Sah, who is a formal witness. He stated that he identified the hand-writing of the author of FIR, which on his identification, exhibited as Exhibit-3. Upon cross-examination, he stated that the FIR was not written before him. ...
Patna High Court
Gaya Prasad Mehta Vs State Of Bihar
.... there was enmity between Bhola Prasad (father-in-law of the appellant) and the appellant was residing since before the date of occurrence. Out of all nine witnesses, PW. 1, P.W. 2, P.W. 9( initially P.W. 3) and P.W. 4 have declared hostile. P.W. 5(informant of the case) whose evidence has ...
Patna High Court
Sincon Infrastructure Pvt. Ltd. Vs Union Of India
.... what an Electronic Cash Ledger and Electronic Credit Ledger are; which are defined under sub-sections (43) and (46) of Section 2 as the ledger referred to respectively in sub-section (1) and (2) of Section 49. Section 49 has the nominal heading of ‘Payment of tax penalty and other amounts’. Sub- ...
Patna High Court
Lalan Paswan Vs State Of Bihar
.... e statements. 27. PW-6 has further stated that after 10-11 days of the occurrence, Police had recovered his son from village Turki under Police Station Chenari from the house of Lalan Paswan. He came to know about this from Police but it is not known as to who was the said Police Officer wh ...
Patna High Court
Md. Wasimuddin Vs State Of Bihar
.... the appellant has been provided time bound advancement in order to overcome the promotion. Such a contention cannot be acceptable for the reasons that when promotional opportunity is available to the appellant to the post of Section Officer and further for the post of Executive Director/Deputy ...
Patna High Court
Mohan Baitha Vs State Of Bihar
.... eased. Submissions on behalf of the State 16. On the other hand, Mr. Parmeshwar Mehta, learned Additional Public Prosecutor for the State has opposed this appeal. It is submitted that the learned trial court has rightly appreciated the evidences available on the record. It is submitte ...
Patna High Court
Veeru Singh Vs State Of Bihar
.... ys without any plausible reason. Furthermore, appellant remained in custody for more than four and half year. 15. Learned trial court had completely failed to appreciate the entire evidence made by the prosecution during trial by not considering the essential ingredients of section 304(B) I ...
Patna High Court
Sushil Kumar @ Sushil Kumar Sah @ Pintu Sah Vs State Of Bihar
.... on the body of the deceased stated in his evidence that he did not notice any ante-mortem injury or mark of violence on the body of the deceased. In case of forcible poisoning by use of any kind of poison, there would be struggle and resistance from the victim and there would be some marks on h ...
Patna High Court
Dr. Shweta Warwade Vs State Of Bihar
.... the State. It is stated that this would be only subject to the condition that she should either establish that the qualification has been obtained under the 2009 Regulations of the UGC or in compliance of the 5 requirements as required by the UGC by its 2018 Regulations. It is also stated that ...
Patna High Court
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