Anurag Krishna Sinha Vs State Of Bihar
.... rtained group of individuals comprising only of the family members and when the dedication is not to a family or a specified individual or a group of individuals and is in favour of a general body of worshippers, then the endowment can only be regarded as public. 25. In Deoki Nandan (supra ...
Patna High Court
Motaib Miyan Vs State Of Bihar
.... itioners submitted that the impugned order after disposal was forwarded to C.O. concerned for the needful and only in furtherance of that, notice was issued to petitioners. 9. It is also submitted by learned counsel appearing for the petitioners that a proceeding was conducted before D.C.L ...
Patna High Court
Binod Mishra @ Vinod Kumar Mishra @ Vinod Mishra Vs Union Of India
.... s is, admittedly, related to the appellant. 8. In this case, Mr. Verma has further asserted that charge-sheet has been submitted against the arrested accused persons, but during the entire course of investigation, no material could be collected against the appellant for justifying his prose ...
Patna High Court
Khursheed Kareem Urf Masoom Vs Vice Chancellor, Lalit Narayan Mithila University
.... ard learned counsel for the parties and having perused the material on record, it transpires that the petitioner was appointed on compassionate ground as a Routine Clerk in Millat College, Darbhanga on 17.8.1991. He along with others filed CWJC no.7323 of 2005 for payment of arrears of salary etc ...
Patna High Court
Amod Kumar Jha Vs State Of Bihar
.... petitioner to move before the State Appellate Authority and the competent authority passed the order, as such, the impugned order does not suffer from any infirmity. 14. The State Appellate Authority has also considered the decision of the Division Bench of this Court rendered in L.P.A. No. ...
Patna High Court
Arvind Kumar Singh @ Chunchun Singh Vs State Of Bihar And Anr
.... nnelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised. (1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in th ...
Patna High Court
Sohel Akhtar @ S. Akhtar Vs Union Of India
.... ere were two suits filed, one by the deceased first petitioner and the other, by the rival claimant for specific performance, based on a sale agreement of the subject property. While the rival claimant had filed a suit for specific performance based on a sale agreement executed purportedly by the ...
Patna High Court
Ashique Alam @ Md. Ashique Alam Vs State Of Bihar
.... Purnea came with the impugned order of blacklisting vide memo no. 1769 dated 15.12.2022. 10. At this juncture, learned counsel for the petitioner adverting to the order of this Court dated 07.12.2023, has submitted that this Court taking note of the fact that the blacklisting has been done ...
Patna High Court
Sanjay Kumar Sah @ Sanjay Vs State Of Bihar.
.... e had arrived and had taken the deceased for treatment to a Hospital at Kahalgaon, but no FIR was registered. With such serious assault on a lady, who had to be taken to the hospital with the aid to the police, not lodging a case by the police or the appellant, disclosing such facts before the p ...
Patna High Court
Hira Lal Hans @ Hira Lal Mahto Vs State Of Bihar
.... he aforesaid report are absolutely relevant and recorded below:- “15. Earlier, in Neelu Chopra v. Bharti [(2009) 10 SCC 184], this Court observed that the mere mention of statutory provisions and the language thereof, for lodging a complaint, is not the ‘be all and end all’ of the matter, as ...
Patna High Court
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