Vyas Narayan Bhardwaj, Vs State Of Bihar
.... as not available with the petitioner, however, the Committee, upon request of the petitioner to produce relevant documents, refused to grant and extend the date of hearing and dispose the claim of the petitioner. 8. The petitioner has brought on record the copy of the advertisement (Annexur ...
Patna High Court
Uday Prakash Vs State Of Bihar
.... sel further submitted that the petitioner assailed the order of confiscation of parti land of petitioner vide Excise Appeal Case No. 117 of 2023 before the Excise Commissioner, Bihar, Patna raising all the issues as to whether the land in question pursuant to allegation made in First Information ...
Patna High Court
Jagarnath Tiwari Vs State Of Bihar
.... . 15. Learned counsel appearing on behalf of the appellants submitted that entire proceeding leading to present appeals conducted by the trial court is without jurisdiction and trial court has completely failed to appreciate the entire evidence made by the prosecution. Prosecution has faile ...
Patna High Court
Bablu Mehta Vs State Of Bihar
.... of the Cr.P.C. only because the complaint has been lodged by a political rival. It is possible that a false complaint may have been lodged at the behest of a political opponent. However, such possibility would not justify interference under section 482 of the Cr.P.C. to quash the criminal procee ...
Patna High Court
Gopal Prasad Sah Vs Premlata Jaiswal
.... f Family Court regarding service of summons indicate that how casually and in a routine manner order has been passed and there is no whisper on any specific date that court has satisfied with the service of notice served upon the respondent-Premlata Jaiswal. The first order sheet dated 24.06.201 ...
Patna High Court
Takshila Educational Society, Vs Assessment Unit
.... g. There is a specific option provided, which has to be ticked in the affirmative, to make the request while uploading the objection. Unless the request is made, the faceless assessment would be concluded without an oral hearing, which again is as per the scheme of the Act. We do not think that t ...
Patna High Court
Asha Devi Vs Patna Municipal Corporation
.... is was noticed only while filing Civil Review No. 302 of 2019 by Asha Devi and so also filing of C.W.J.C. No. 21002 of 2018. 3. Taking note of these facts and circumstances order passed in L.P.A. No. 1918 of 2015 dated 20.12.2016 stands recalled while allowing Civil Review No. 302 of 2019, ...
Patna High Court
In The Goods Of Late Ashok Kumar, Vs Xxxxxx
.... ey have made their respective endorsements and signatures with date over the Will dated 09.10.1995, which have been marked as Exhibit-3 and 3/A, respectively and in the subsequent re-written Will dated 24.07.2021, Sri Devendra Prasad Sharma and Sri Ram Vijay Sharma have attested the Will along w ...
Patna High Court
Sarvesh Mishra @ Sarvesh Kumar Mishra Vs State Of Bihar
.... to Kuchaikote hospital for treatment. In his cross-examination, he has stated that accused persons have also lodged the case against him. He deposed that one month prior to the occurrence, he had filed a criminal case against Ragho Mishra. 12. P.W- 6 Dr. Om Prakash Lal has examined all the ...
Patna High Court
Rameshwar Mahato @ Ramashray Mahato Vs State Of Bihar
.... W-7), who had arrived at the P.O., according to PW-10, only claims to have seen the appellant No.1 running away. 16. Jhakad Chouhdary (PW-8) also does not claim to have seen the occurrence. The only person, who has claimed to be an eye-witness to the occurrence, is Kuber Bhagat (PW-9). At t ...
Patna High Court
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