Sant Kumar Vs State Of Bihar
.... ng pattern as applicable to the college. 12. Admitted fact is that the appellants were ap-pointed in 1979. Their appointments were approved by the University. The only question in controversy was as to whether their appointments was legal or not. The State Government took the stand that as ...
Patna High Court
Mukul Singh, Vs State Of Bihar
.... had committed an offence under Section 411 IPC. It is for this Court to adjudicate as to whether there is any illegality or material irregularity in the impugned order which would require reversal of the order of conviction and sentence. 5. The penal Section 411 IPC can be broken down into ...
Patna High Court
Sunita Devi Vs State Of Bihar
.... parate bed, therefore, the statements of prosecution witnesses are not consistent on material aspects of the matter. 25. It is submitted that PW-4 states that when her father entered into the room, then he was caught by Gagandev and Anandev whereas PW-1 has categorically stated that he, hi ...
Patna High Court
Vinod Kumar @ Binod Kumar Sahi Vs None
.... ) No appeal shall lie from any order passed in appeal under this section.” (Emphasis Supplied) 17. Order 43 Rule 1, CPC reads as under:- “ 1. Appeal from orders - An appeal shall lie from the following orders under the provisions of section 104, namely:- (a) an order under ...
Patna High Court
Digambar Nath Dubey Vs State Of Bihar
.... e office of the present respondent, the accumulated GPF amount of the deceased father of the petitioner shall be authorized at the earliest.” 5 On perusal of the counter affidavit filed by Respondent No 3, the relevant paragraphs of which have been extracted hereinabove, it is noticed that ...
Patna High Court
Amarjeet Kumar Vs State Of Bihar
.... pply Corporation Limited, examined the stock of Tikari Godown and found the stock at intact with the supply which was sent to the said godown. Therefore, it is submitted by the learned Advocate for the petitioner that on one hand, there is no prima facie evidence against the petitioner that he t ...
Patna High Court
Santosh Kumar Jha Vs Deputy Commissioner Of Income Tax
.... and his family members and associates aggregating to Rs.1678.45 lakhs. FIRs were lodged against the District Magistrate, Patna the Computer Operator and the assessee; the first of whom expired in the course of the proceedings. 6. The assessment made against the assessee was of the entirety ...
Patna High Court
Kuber Kumar Ram Vs State Of Bihar
.... Singh, ordered for fresh counselling, vide its order, dated 07.12.2010, arising out of the same transaction, but the case of the present writ petitioners have been dismissed on the ground that the petitioners did not participate in the counselling held on 27.01.2009 and 28.02.2009. 17. On t ...
Patna High Court
Anil Kumar Choudhary Vs State Of Bihar
.... . 10, was not only present, but was presiding over the meeting of the Selection Committee for appointment of Panchayat Teacher,. The respondent no. 10, namely, Binod Kumar Bimal, did not controvert this fact; rather, argued that there is no bar in the Act/Rules that son of Mukhiya cannot apply o ...
Patna High Court
Ramesh Yadav Vs State Of Bihar
.... he is capable of giving rational answers to the questions which are put to him/her and in the present matter, the victim deposed rationally in her examination-in-chief and in this regard, I perused her examination-in-chief. She deposed that she, her sister and brother went to attend call of natur ...
Patna High Court
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