Sunil Kumar Vs State Of Bihar
.... t filed by the respondent nos. 3 and 4, as quoted hereinabove, it appears that the GPF amount of the petitioner has not yet been released due to the parent department of the petitioner namely, Rural Works Department, Bihar, Patna not making available the requisite documents for withdrawal of GPF ...
Patna High Court
Jitendra Yadav And Ors. Vs State Of Bihar
.... n 30.07.2008 and appellant no. 3 on 20.05.2009. The charges were framed against appellant nos. 1 & 2 on 10.02.2009 in the separate session record and charge against appellant no.3 was framed on 08.10.2009. As both the recorded were on same position. Therefore, both were amalgamated by order ...
Patna High Court
Ratan Kumar Vs State Of Bihar
.... uncil of the University, in turn, under the scheme of the Statute, is required to make a recommendation to the Senate of the University as to whether the application should be allowed with, or without, modifications on a permanent basis, or provisionally for a limited period or should be rejecte ...
Patna High Court
Ram Awadh Kishore Prasad Vs State Of Bihar
.... who had contested the election of Mukhiya and had lost to appellant/Ram Awadh Kishore Prasad. 12. It is very surprising that even though the deceased died in hospital and the post-mortem examination was conducted on his dead body, but neither the post-mortem report has been brought on reco ...
Patna High Court
Arvind Kumar Das @ Arvind Das Vs State Of Bihar
.... -examination, he has stated that the girl was unconscious when she was found. Further, he has stated that the victim girl was bleeding from the lower part of her body. 10. PW-5 Bela Devi has deposed in her examination-in-chief that Arvind Das took the victim girl from her lap saying her to ...
Patna High Court
Surendra Kumar Sharma @ Sonu Sharma Vs State Of Bihar
.... the charge-sheet that fraudulent and dishonest intention of the accused was from the very beginning of the transaction. It is also required to be noted that contract between M/s SPML Infra Limited and the Government was for supply and commissioning of the Nurang Hydel Power Project including th ...
Patna High Court
Sudhir Kumar Jha Vs State Of Bihar
.... hose teachers to 65 years. 23. Vide memo no. 779, dated 28.06.2017, the Education Department, Government of Bihar, in exercise of power under Section 11 (1) of the 1987 Act, notified 2017 Rules and as per Section 10 of the 2017 Rules, the age of superannuation of the teaching employees of t ...
Patna High Court
Patna Highway Projects Ltd Vs State Of Bihar
.... led to invoke the extraordinary jurisdiction under Article 226 of the Constitution of India despite the existence of an alternative efficacious remedy as has been held in Whirlpool Corporation Vs. Registrar of Trade Marks, Mumbai; (1998) 8 SCC 1 and Godrej Sara Lee Ltd Vs. Excise and Taxation Of ...
Patna High Court
Naresh Sharma Vs State Of Bihar
.... the parties. 14. On behalf of the appellants it is submitted by learned Amicus Curiae that that the trial Court passed the judgment of conviction and order of sentence which are bad in law and facts. There is major contradiction in the evidence of the prosecution witnesses which create dou ...
Patna High Court
Arun Kumar Das Vs State Of Bihar
.... they were turned hostile in their evidence. 12. Learned APP appearing for the state has argued that the impugned judgment of conviction and order of sentence are fit and proper and based on cogent and consistent evidence, which is adduced by the prosecution witnesses. The judgment of convi ...
Patna High Court
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