Shambhu Bhokta @ Shambhu Nath Bhokta Vs State Of Jharkhand
.... has been assailed in this revision filed before the High Court. 6. Learned counsel for the petitioners has submitted that the learned revisional court has committed grave error of law entering into re-appreciation of evidence and subjective findings arrived at by the learned SDM. The opposi ...
Jharkhand High Court
Ravindra Kumar Barnwal Vs State Of Jharkhand
.... d, inspite of several attempts made by the petitioners. As per complainant, the date of alleged occurrence was 17.07.2009, but there is no any explanation in the entire complaint petition for filing the complaint after lapse of inordinate delay of 369 days on 20.07.2010. The petitioners have nev ...
Jharkhand High Court
Sharvan Mandal alias Radha Mandal Vs State Of Jharkhand
.... for the petitioner that the informant had sustained head injuries and in fact P.W. Nos. 4, 5 & 6 as well as 7 have supported the occurrence with respect to the assault committed by the accused persons upon the informant and his brother. 6. Learned counsel for the opposite party nos. 2 ...
Jharkhand High Court
Ram Lochan Tiwari Vs State Of Jharkhand
.... dency of the appeal and revision. The petitioner – Dulal Mandal has undergone considerable period of custody for about three years and two months during trial and during pendency of the appeal and revision. Hence, petitioners may be released on sentence of imprisonment already undergone. 6. ...
Jharkhand High Court
Akhilesh Kumar Srivastava Vs State Of Jharkhand
.... he petitioner then she approached the petitioner for refund of the entire amount taken by him, whereupon the petitioner had drawn two cheques each for an amount of Rs. 2,76,825/- on ICICI bank, each were bounced on deposit for encashment as the account was reported closed. Again she approached t ...
Jharkhand High Court
Kishun Mahto Vs Bhikho Mahto
.... a suit for mere declaration is not maintainable, when consequential relief is available. The learned first appellate court also considered the cross-examination of P.W.2 and P.W.3 wherein, they deposed that they are ignorant about how much land and where suit land is situated which is possessed ...
Jharkhand High Court
Partha Chatterjee Vs State Of Jharkhand & Anr
.... re documents and there is no hinderance in getting any document however the departmental proceeding should not be interfered by this Court at this stage. 5. Having regard to the submissions made by learned counsel for the parties and also looking to the prayer wherein suspension order has b ...
Jharkhand High Court
Jhari Thakur Vs State Of Jharkhand & Anr
.... take cognizance against these two petitioners only. He draws the attention of the court to the solemn affirmation of the complainant and submits that there is general and omnibus allegation against all the accused persons including the petitioner No.2. He submits that so far petitioner no. 2 is ...
Jharkhand High Court
Jawed Nehal Vs State Of Jharkhand & Ors
.... e facts before us. There also disputes had arisen between a husband and wife and they were living separately, the wife having the care of children. The husband then made an application to the District Court to be appointed the guardian of the children. The District Court, however, did not formal ...
Jharkhand High Court
M/s. Bharat Coking Coal Ltd., Dhanbad Vs Arun Krishna Rao Hazare, Ex General Manager (HRD)
.... e deprived of his right to receive the amount of gratuity. In view of specific provision under the Central Civil Services (Pension) Rules, 1972, the amount of gratuity can be withheld by the employer and in absence of any specific provisions, the Management of BCCL was not empowered to withhold ...
Jharkhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
