Bishundeo Rai Vs State Of Bihar
.... case. The prosecution witnesses have contradicted to each other and have not supported the prosecution case consistently on the manner, genesis and place of occurrence. It is further submitted that the Investigating Officer (I.O.) of this has not collected the clothes i.e. blouse & sari of t ...
Patna High Court
M/S Rita Petrol Pump Vs Bharat Petroleum Corporation Ltd
.... The dependency clause also does not require the death to be as a direct consequence of discharge of duties but only requires it to be during the course of duties. 17. In this context, we cannot but notice Annexure-13 produced by the Director Primary Education, which responded to clarificati ...
Patna High Court
Jai Prakash Singh Vs Chairman, Uttar Bihar Gramin Bank
.... computerized system was adopted. Counsel further submits that it was no experience for the petitioner to work on the computer as he was not sufficiently trained to operate the computer. It is with this reason some amount was transfer to each other which were collected later on. Counsel specifica ...
Patna High Court
Pranab Kumar Saha Vs Punjab National Bank
.... istration both were made also for commercial purposes. Counsel further submits that petitioner was issued letter of appreciation by the bank authority for the purpose of good performance for the purpose of said loan but subsequently departmental proceeding has been initiated against him which is ...
Patna High Court
Mukhtar Ahmad @ Mukhtar Ali Vs Union Of India
.... aveen without corroborating any document. In fact, during the Court of Inquiry, not a single evidence including the Court marriage certificate etc. on the basis of which the second marriage has been accepted. Save and except, the confession made by him before the Court of Inquiry forcefully. ...
Patna High Court
Farida Malik @ Sana Akhtar Vs State Of Bihar
.... It is contended by the learned Sr. Counsel that the offence of cheating cannot be perpetrated in vacuum and without any evidence or even bare reference of any person so cheated. 12. In the present case, there is no allegation against the petitioner regarding commission of cheating, punish ...
Patna High Court
Md.Isha Nadaf @ Md. Isha Vs State Of Bihar
.... f the appellants submitted that entire proceeding leading to present appeal conducted by the trial court is without jurisdiction. Investigating Officer and Doctor of this case were not examined during trial which caused serious prejudice to the appellants. Impugned judgment is purely based on su ...
Patna High Court
Raj Govind Singh Vs State Of Bihar
.... ent of conviction and order of sentence passed by the trial court is bad in law. He further submitted that all the injuries sustained by the injured persons are simple in nature therefore, conviction u/s 307 of the I.P.C. should not be awarded. The trial court failed to appreciate that there was ...
Patna High Court
Yogendra Prasad Vs State Of Bihar
.... udge observing that claim raised by the appellant is not enforceable. Being aggrieved by the order of the learned Single Judge, the present LPA has been filed. 5. Learned counsel for the appellant has submitted that impugned order passed by the learned Single Judge is not justified and lega ...
Patna High Court
Sanjay Kumar Vs Shalini Kumari
.... ud Kumar who has also been examined on behalf of the respondent as AW-1 has stated that appellant was the husband and one son took birth out of the wedlock of appellant and respondent. AW-1 further stated that he is cousin of the respondent. He has also reiterated that appellant is posted as Head ...
Patna High Court
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