Aruna Devi Vs State Of Bihar
.... yoti Kumari and two others being the daughters of Kiran Kumari since deceased, challenging the legality and propriety of the judgement and order, dated 3rd of February, 2019, passed by the learned Additional Sessions Judge, 1st Court at Danapur in Criminal Appeal No. 206 of 2011, by which the le ...
Patna High Court
Principal Commissioner Of Income Tax I Vs R. A. Himmatsingka And Co.
.... assessment order did not record the satisfaction regarding the initiation of penalty proceedings. The penalty proceedings were initiated and then dropped; which later order was revised under Section 263. 8. As is evident from the order impugned in the appeal, the assessment order contained ...
Patna High Court
Dr. Narendra Prasad Singh Vs State Of Bihar
.... de his memo no.24(2) dated 13.01.2022 has requested the petitioner to furnish application in prescribed format to the Finance Department, Bihar through the Additional Chief Medical Officer, Nalanda for communication value of pension.” 4. Respondent no.8/Accountant General, Bihar has also fi ...
Patna High Court
Kamini Kumari Vs State Of Bihar
.... red government servant can be found guilty of grave misconduct during his service career pursuant to the departmental proceedings conducted against him even after his retirement, but such proceedings could be initiated in connection with only such misconduct which might have taken place within 4 ...
Patna High Court
Bandana Devi @ Bandna Devi Vs Tara Devi
.... on for framing of additional issue i.e. “Whether the Plaintiff No. 1 after purchase of the land in suit through Sale Deed dated 01.07.2009, came in possession over the land in suit and while she was in possession, the Defendant No.1 dispossessed her from the suit land on 10.09.2010 mentioned Sch ...
Patna High Court
Hari Om @ Hariom Prasad Vs State Of Bihar
.... cuments as defined in Section 464 of the Code etc. 11. In this regard, the learned Advocate for the petitioner refers to another decision of the Hon'ble Supreme Court in Mohammed Ibrahim & Ors vs. State of Bihar & Anr. reported in (2009) 8 SCC 751. It is contended by the Learned Se ...
Patna High Court
Binodi Rajvanshi @ Binod Rajvanshi Vs State Of Bihar
.... further submits that in the F.I.R., statement recorded under Section 164 of the Code as well as the deposition given before the Court, the victim has specifically levelled allegation against both the appellants and therefore, the Trial Court has not committed any error while passing the impugne ...
Patna High Court
M/S Annu Computer Vs State Of Bihar
.... ee financial years (2020-21, 2021-22 and 2022-23) and Goods and Services Tax. Demand has been made along with the challan. M/s R.K. Tech has submitted one of the financial year certificates, which is valid. 3 3 Turn over certificat ...
Patna High Court
Purnendu Shekhar Sinha Vs Union Of India
.... granted to the President and the Governor under Article 310. But it is obvious that the relationship between the Government and its servant is not like an ordinary contract of service between a master and servant. The legal relationship is something entirely different, something in the nature o ...
Patna High Court
Ram Jatan Pal Vs State Of Bihar
.... 40. The respondents have also brought on record the Adverse Remarks recorded against the petitioner for the period 1998-99, 2000-01 and 2007-08 by the District and Sessions Judge and the remarks of the Hon'ble Inspecting Judge in the year 2003: Column of confidential report containing Ad ...
Patna High Court
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