Rajiv Kumar Sinha Vs State Of Bihar
.... In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of ...
Patna High Court
Dilip Tanti Vs State Of Bihar
.... rosecution version as many persons had witnessed the occurrence. 24. The occurrence had taken place in the middle of the village and many persons had assembled there. Sometimes prior to the occurrence, it appears from the deposition of the witnesses, because of the dispute, the appellant wa ...
Patna High Court
Anita Devi Vs State Of Bihar
.... ts. 17. As per the allegation, the appellant A1 and her daughter Rani Kumari @ Rani Parveen indulged in immoral activity of prostitution and for this purpose, the victim was handed over to them by someone, a resident of Patna and she was forced by the appellant A1 and her daughter to establ ...
Patna High Court
Sahdeo Gupta Vs State Of Bihar
.... isach”. This is a form of immense cruelty perpetrated by the Petitioners upon the daughter of the de facto complainant. 12. He refers to relevant portions of the impugned order / judgements and submits that the revisional Court has no jurisdiction to sit over concurrent finding of facts. A ...
Patna High Court
M/S Essell Lubricants And Chemicals Private Limited Vs State Of Bihar
.... ore, it is entitled for VAT reimbursement to the extent of 25% only. 11. In Pournami Oil Mills and Others vs. State of Kerala and Another reported in 1986 SUPP SCC 728, the Hon’ble Supreme Court has held that concession to new industries, setup pursuant to concession granted by the State Go ...
Patna High Court
Deepak Kumar @ Deepak Kumar Sah @ Deepak Sah Vs State Of Bihar
.... m plain reading of the impugned First Information Report annexed at Annexure-1, it is clear the no offence under Sections 379 and 427 of the Indian Penal Code is made out. 11. From perusal of the two First Information Report lodged by the caretaker as well as the petitioner, it is clear tha ...
Patna High Court
Vishwanath Ganguli Vs State Of Bihar
.... lso said that he is not aware of payment nor he has seen the measurement book nor he is aware of it. This witness has stated that only after following all the process, payment was done. This witness was also not aware about any internal or external audit report against the work. The informant (P ...
Patna High Court
Vikrant Kumar Gupta Vs State Of Bihar
.... the father and mother are alive. It is admitted that they are both alive. We look at Clause 8(ii), which is extracted hereunder: “8(ii) Certificate of personal immovable property worth not less than Rs.25(twenty five) lakhs issued by the competent authority not less than the rank of SDO ...
Patna High Court
Manoj Kumar Paswan Vs State Of Bihar
.... , 420, 417 of the IPC. (iv) Singheswar P.S. case no. 106/10 dated 8.6.2010 u/s 413, 414, 420, 34 of the IPC. (v) Singheswar P.S. case no. 224/21 dated 22.9.2021 u/s 302, 34 of the IPC. (vi) Karjain(Supaul) P.S. case no. 120/22 dated 2.9.2022 u/s 399, 402, 420, 467, 468, 471, 413 ...
Patna High Court
Anita Kumari Vs State Of Bihar
.... the Headmaster removed the petitioner from the post of Panchayat Teacher on 09.07.2009. 13. The petitioner moved before the District Appellate Authority against her removal contending that she was stopped from working without any order. The District Appellate Authority, Begusarai, vide ord ...
Patna High Court
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