Matapher Vs State Of U.P. And Another
.... tion, 2000 and Intermediate Examination, 2002 paper no. 20 Kha/6 and 20 Kha/7 of Kumari Akansha Pathak, Smt. Durga Devi and Matapher are shown as her mother and father respectively. Her date of birth is recorded as 1984. In paper no. 20 Kha/8 which is Akansha Pathak’s marksheet of 2012 of Sampur ...
Allahabad High Court
M/S ECO Plus Steels Pvt. Ltd. Vs State Of U.P. And 3 Others
.... 381;रुटिपूर्ण है जिसमें सभी साइज के सरिया का एक बण् ...
Allahabad High Court
Vinod Kumar Gupta And 3 Others Vs State Of U.P. And 2 Others
.... f from which they can prove that opposite party no. 2 has shared any data of their company to third party. 24. It is also submitted that opposite party no. 2 is a resident of Tamil Nadu and just to harass and to extract illegal money from him, the “Company” filed a civil suit in Delhi Cour ...
Allahabad High Court
Mangla Prasad Singh Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... nt pending appeal against conviction (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, in an appeal by the drawer against conviction under section 138, the Appellate Court may order the appellant to deposit such sum which shall be a minimum of twenty percent of ...
Allahabad High Court, Lucknow Bench
Meenakshi Sharma And Another Vs State Of U.P. And 4 Others
.... ंदर्भित पत्र दिनांक 19 दिसम्बर 2014 द्वारा बैठक के उप ...
Allahabad High Court
Shyam Ji Agnihotri And Another Vs State Of U.P. Thru. Prin. Secy. Home U.P. Lko. And Others
.... 504, and 506 I.P.C., Police Station-Kotwali Sadar, District-Kheri. 5. Learned Additional Government Advocate appearing for respondent-State has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioners, entails sentence of less than ...
Allahabad High Court, Lucknow Bench
Mukesh Kumar And Another Vs State Of U.P. And 2 Others
.... answer on 1.08.2022 but subsequently, it was found by the Expert Committee that the correct answer is option 'B', and as such, based on Expert opinion, revised answer key was published, mentioning therein option 'B' of question no. 10 of booklet series 'B' as correct answer. 18. Learned co ...
Allahabad High Court
Brijesh Singh Kushwaha And 2 Others Vs State Of UP And 3 Others
.... xpired. 4. Learned Standing Counsel has no objection, if a direction is issued to the authority concerned to decided the aforesaid application, expeditiously. 5. In this conspectus as above, no useful purpose would be served to keep this matter pending. Therefore, this Court deems it a ...
Allahabad High Court
Ashish Kumar Singh Sisodiya Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko.
.... ned counsel for the applicant for perusal. 4. It is next submitted that the applicant is languishing in jail in this case since 09.02.2024. Criminal history of the applicant has been explained in para-17 of the affidavit enclosed with the bail application and there is no apprehension that a ...
Allahabad High Court, Lucknow Bench
Brijkishor Sahu @ Bittu And Another Vs State Of U.P. And Another
.... e opposite party no. 2 and learned A.G.A. have no objection if the impugned proceeding pending against the appellants is quashed. Recently, the law with regard to quashing of a case on the basis of settlement arrived between the parties, in the matters under the Scheduled Castes and Schedule ...
Allahabad High Court
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