Dinesh Prasad Vs State Of Bihar
.... on. He fully corroborated the prosecution case. 11. P.W. 7 Dr. Rajiv Raman has proved the injury report of the injured (P.W. 6). He opined that injury number 1 is grevious in nature and injury number 2 is simple in nature. 12. P.W. 8 Anil Kumar is formal witness who has proved the form ...
Patna High Court
M/S Balaji Enterprises Vs State Of Bihar
.... ional Committee is further required to record its reasons for selecting the mining lease in the patta land. Various details are required to be given in the annexures appended to the said policy. 13. It is further to be noted that Appendix X of the Notification dated 15-1-2016, issued by MoE ...
Patna High Court
Sitaram Mandal, Vs State Of Bihar
.... y the four accused persons. She was recovered near Thana Bihpur. He has corroborated the version of P.W.-1(informant) in his evidence. Further, he deposed in para-2 of his evidence that he has not seen the kidnapping by the accused persons. 11. P.W.-4 is Baleshwar Mandal who is an independe ...
Patna High Court
Raj Kumar Vs State Of Bihar
.... there were four Homeguards posted in the official residence of the said officer. Amongst them, he noticed one Satyendra Paswan and Heeralal Verma performed their duty satisfactorily but one Lal Chandra Yadav and Virendra Prasad Singh (victim) were persons of rude behaviour and they were not in ...
Patna High Court
Nasra Parween Vs State Of Bihar
.... e Officer, Establishment, Patna and the District Programme Officer, Establishment, Jehanabad to make available the Balance Transfer (B.T.) up to financial year 1985-86 of the GPF account of the petitioner. 10. That in response to the aforesaid letter, the District Programme Officer, Establ ...
Patna High Court
In The Goods Of Late Dr. Paras Nath Prasad, Vs Xxxxx
.... eshwari Devi, is the wife of testator. This witness categorically stated that the testator has executed the Will on 14.07.2016 in presence of two attesting witnesses, namely, Sri Chandra Shekhar Sharma and his father Late Raj Mohan Ram Dwar Singh the witness also proved the original will dated 1 ...
Patna High Court
Bishnu Deo Viswas @ Bisundeo Bishaw Vs State Of Bihar
.... ined who has proved production-cum-Seizure list and a notice issued by o/c Mahalgam Police Station and sign by Abhyanand Bishwas which have been marked as Ext. 4, 4/1 and 5 respectively. 27. Two defence witnesses have been examined, D.W. 1 Mohanlal Thakur and D.W. 2 Maninder Narayan. ...
Patna High Court
Mukesh Singh @ Pinku Vs Union Of India
.... ow that after argument for some time, learned senior counsel for the appellant sought permission to withdraw the Special Leave petition. Accordingly, the Special Leave petition was dismissed as withdrawn. 10. In course of argument, learned counsel has once again made efforts to take us thro ...
Patna High Court
Dr. Eena Bahan Vs State Of Bihar
.... not approached this Hon'ble Court and affects theirs right to be considered for public employment guaranteed under Article 16 of the Constitution of India. Thus, it is prayed that this writ petition may be allowed. Submissions on behalf of the Commission 14. Mr. P.K. Shahi, learned s ...
Patna High Court
Nesar Ahmad Vs State Of Bihar
.... squarely covered by the Division Bench Judgment passed by this Court in L.P.A. No. 1254 of 2016 and other analogous cases dated 28.08.2023. 11. A counter affidavit has been filed on behalf of the respondent nos. 4 and 5 in which it is stated that advertisement was published in compliance o ...
Patna High Court
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