Sudhir Kumar Jha Vs State Of Bihar
.... hose teachers to 65 years. 23. Vide memo no. 779, dated 28.06.2017, the Education Department, Government of Bihar, in exercise of power under Section 11 (1) of the 1987 Act, notified 2017 Rules and as per Section 10 of the 2017 Rules, the age of superannuation of the teaching employees of t ...
Patna High Court
Patna Highway Projects Ltd Vs State Of Bihar
.... led to invoke the extraordinary jurisdiction under Article 226 of the Constitution of India despite the existence of an alternative efficacious remedy as has been held in Whirlpool Corporation Vs. Registrar of Trade Marks, Mumbai; (1998) 8 SCC 1 and Godrej Sara Lee Ltd Vs. Excise and Taxation Of ...
Patna High Court
Naresh Sharma Vs State Of Bihar
.... the parties. 14. On behalf of the appellants it is submitted by learned Amicus Curiae that that the trial Court passed the judgment of conviction and order of sentence which are bad in law and facts. There is major contradiction in the evidence of the prosecution witnesses which create dou ...
Patna High Court
Arun Kumar Das Vs State Of Bihar
.... they were turned hostile in their evidence. 12. Learned APP appearing for the state has argued that the impugned judgment of conviction and order of sentence are fit and proper and based on cogent and consistent evidence, which is adduced by the prosecution witnesses. The judgment of convi ...
Patna High Court
Vyas Narayan Bhardwaj, Vs State Of Bihar
.... as not available with the petitioner, however, the Committee, upon request of the petitioner to produce relevant documents, refused to grant and extend the date of hearing and dispose the claim of the petitioner. 8. The petitioner has brought on record the copy of the advertisement (Annexur ...
Patna High Court
Uday Prakash Vs State Of Bihar
.... sel further submitted that the petitioner assailed the order of confiscation of parti land of petitioner vide Excise Appeal Case No. 117 of 2023 before the Excise Commissioner, Bihar, Patna raising all the issues as to whether the land in question pursuant to allegation made in First Information ...
Patna High Court
Jagarnath Tiwari Vs State Of Bihar
.... . 15. Learned counsel appearing on behalf of the appellants submitted that entire proceeding leading to present appeals conducted by the trial court is without jurisdiction and trial court has completely failed to appreciate the entire evidence made by the prosecution. Prosecution has faile ...
Patna High Court
Bablu Mehta Vs State Of Bihar
.... of the Cr.P.C. only because the complaint has been lodged by a political rival. It is possible that a false complaint may have been lodged at the behest of a political opponent. However, such possibility would not justify interference under section 482 of the Cr.P.C. to quash the criminal procee ...
Patna High Court
Gopal Prasad Sah Vs Premlata Jaiswal
.... f Family Court regarding service of summons indicate that how casually and in a routine manner order has been passed and there is no whisper on any specific date that court has satisfied with the service of notice served upon the respondent-Premlata Jaiswal. The first order sheet dated 24.06.201 ...
Patna High Court
Takshila Educational Society, Vs Assessment Unit
.... g. There is a specific option provided, which has to be ticked in the affirmative, to make the request while uploading the objection. Unless the request is made, the faceless assessment would be concluded without an oral hearing, which again is as per the scheme of the Act. We do not think that t ...
Patna High Court
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