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
Brij Lal Vs State Of U.P.
.... uments advanced by the learned counsel for the parties and keeping in mind that co-accused has already been released on bail by this Court and without expressing any opinion on the merit of the case, I find it to be a fit case for granting bail. Let applicant namely Brij Lal be released on ...
Allahabad High Court
Rajesh Pal Singh Vs State Of U.P. And 5 Others
.... . 13. This court finds that the Disciplinary Authority after considering the reply submitted by the petitioner has passed order dated 6.1.2021 (wrongly transcribed as 6.1.2020) whereby minor punishment of 'censure' has been imposed against the petitioner. Petitioner filed appeal against the ...
Allahabad High Court
Mohd. Asgar Ali Vs Union Of India Through Home Secy. And Others
.... (18) This Court finds that the use of the word ‘discipline’ in rule 7A sub-rule (2) sufficiently indicate that the Deputy Commandant is responsible for the discipline of the personnel under him and since he is responsible for the discipline for the said personnel as a corollary, he is also com ...
Allahabad High Court, Lucknow Bench
M/S. M.M.I. Tobacco Pvt. Ltd. And Another Vs Iftikhar Alam
.... the order dated 07.08.2023, having been obtained by making concealment of material facts and proceedings, the review application should be allowed. Reliance has been placed on the following authorities in support of all contentions raised:- (a). Srinivas Raghavendrarao Desai (Dead) By Lrs. ...
Allahabad High Court
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