Pravesh And Another Vs State Of U.P.
.... He specifically had stated that on the dead bodies of the deceased, there were no physical injuries other than the injuries caused by firing. 13. PW-5 is the Investigating Officer Sub-Inspector Rakesh Sharma. He has proved the site plan and the recovery of the country made pistol. He has st ...
Allahabad High Court
Bharat Singh Vs State Of U.P.
.... rson of 77 years and there is no likelihood of him repeating the offence. 17. The criminal history of twenty seven (27) cases assigned to the applicant stands explained as he has been acquitted in twenty (20) of the cases and proceedings in the case under the National Security Act have been ...
Allahabad High Court
Akshay Pratap Singh @ Gopalji And Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... d, or that it is not an attempt to interfere with the normal course of justice for illegitimate reasons or purposes. * * * 87. … Section 321, in view of the wide language it uses, enables the Public Prosecutor to withdraw from the prosecution any accused, the discretion exercisable un ...
Allahabad High Court, Lucknow Bench
Sudesh Kumar Vs State Of Up And Another
.... within thirty days of the receipt of information by him from the bank regarding the return of the cheque as unpaid; (iii) the drawer of such cheque fails to make the payment of the said amount of money to the payee or, as the case may be, to the holder in due course of the cheque within fifteen d ...
Allahabad High Court
District Basic Education Officer, Moradabad And Another Vs Mahendra And 2 Others
.... as per Government Order dated 17th April, 2013 was as follows: (i) Child Development and Pedagogy- 30 MCQs 30 Marks (ii) Comprehension- 30 " 30 " (iii) Grammer- 30 " 30 " (iv) Language Expression- - 60 " (MCQ is acronym for Multiple Choice Que ...
Allahabad High Court
M/S Jhansi Enterprises, Nandanpura, Jhansi Vs State Of U.P. And Others
.... ng exceeding fifty thousand rupees (i) in relation to supply or (ii) for reasons other than supply or (iii) due to inward supply from an unregistered person, shall before commencement of such movement, furnish information relating to the said goods as specified in Part ‘A’ of the e-way bill elec ...
Allahabad High Court
Shivam Pandey And 11 Others Vs State Of U.P. And 2 Others
.... fore commencement of this Act and such cases shall be dealt with in accordance with the provisions of law and Government order as they stood before the commencement. Explanation: For the purposes of this section the selection process shall be deemed to have been initiated where, under the r ...
Allahabad High Court
Col. Manoj Kumar Gupta Vs Sangeeta
.... ani Kumar Kohli Vs. Smt. Anita) decided on 17.11.2016 has also considered this question and observed as follows in paragraphs 7, 8, 10, 11, 12 and 13:- "7. Therefore, point for adjudication in this appeal is "whether a decree of reversal can be passed by granting divorce to the ap ...
Allahabad High Court
Pinki Vishwakarma And Another Vs State Of U.P. And Another
.... है। मेरी बच्ची दिनांक 16.09.2007 को पैदा हुई। यह बच्ची प ...
Allahabad High Court
Kamlesh Vs State Of U.P. And 5 Others
.... 2350;ारी को बनाया गया था। क्षेत्राधिकारी सिरसागंज ...
Allahabad High Court
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