Abbas Ansari Vs State Of U.P. Thru. Prin. Secy. Home Lko.
.... itional Advocate General and Sri Verma have relied upon the decision of the Apex Court in Harjit Singh v. Inderpreet Singh Alias Inder and Another, (2021) 19 SCC 355 ; Brijmani Devi v. Pappu Kumar, (2022) 4 SCC 497 and Munnilaxmi Vs. Narendra Babu and Another; 2023 SCC Online SC 1380. 23. ...
Allahabad High Court
Umakant Singh Vs State Of U.P. And Another
.... submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application. Considering the aforesaid submission, the present application is d ...
Allahabad High Court
Umakant Singh Vs State Of U.P. And Another
.... the applicant submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application. Considering the aforesaid submission, the present a ...
Allahabad High Court
Ashutosh Mishra Vs State Of U.P. And Another
.... aint filed u/s 12 Domestic Violence Act, opposite party No.2 has narrated a story of her harassment from the year 2016 which continued, therefore, it appears that it was the continuing cause of action. This Court in the case of Amardeep Sonkar vs. State of U.P. and another; Application u/s 482 N ...
Allahabad High Court
MS Kashish Enterprises Through Its Proprietor Siraj Vs State Of U.P. And Another
.... o deprived of effective justice. In view of this submission, we direct that the following guidelines be followed: THE GUIDELINES (i) In the circumstances, it is proposed as follows: (a) That directions can be given that the writ of summons be suitably modified making it clear to ...
Allahabad High Court
Lucknow Christian College Lko. Thru. Its President /Manager Dr.0 (Prof) R.R. Lyall And 2 Others Vs State Of U.P. Thru. Prin. Secy. Secondary Edu. Lko. And 3 Others
.... ed hereinunder :- "5. The aforesaid two judgments of the Apex Court squarely apply here also. It cannot be said that an interim order passed for a limited period would continue automatically if for one or the other reason the case could not be taken up by the Court. If Court has passe ...
Allahabad High Court, Lucknow Bench
Gyanwati And Others Vs Sarseti Devi And Others
.... . The relevant paragraphs 10 to 14 are extracted here-in-below:- "10. Section 96 of the CPC provides for filing of an appeal from the decree passed by any court exercising original jurisdiction to the court authorized to hear the appeals from the decisions of such courts. In the instan ...
Allahabad High Court, Lucknow Bench
Ram Bahal And Others Vs D.D.C. And Others
.... r, joint in food and worship, it is difficult to conceive that they are possessing no property whatever, such as ordinary household articles which they would enjoy in common. 35. In Sher Singh Vs. Gamdoor Singh 1997 (2) HLR 81 (SC), the Court said that once existence of a joint family is n ...
Allahabad High Court, Lucknow Bench
Sanjay Kumar Singh Vs State Of U.P. Thru. The Addl. Chief Secy./Prin. Secy. Deptt. Of Revenue Lko. And Others
.... raised in the writ petition did deserve a consideration on merits and the appellant’s writ petition ought not to have been thrown out at the threshold. 10. Reliance placed by the High Court on the decision in Titagarh Paper Mills (supra), in our view, was completely misplaced. The responden ...
Allahabad High Court, Lucknow Bench
Bhure Singh Chak Vs State Of U.P. And Another
.... stablish its case beyond reasonable doubt. Learned counsel for the informant states that the victim has truthfully deposed during trial and the mere fact that allegation of rape was not mentioned in the FIR was because she felt nervous informing such facts to her family members. Though ...
Allahabad High Court
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