M/S Tanya Marketing Private Limited Vs State Of U.P. And 4 Others
.... of master plan and zonal development plan. Section 13 is of great importance as it provides amendment of plan, which reads as under:- “13. Amendment of Plan . – (1) The Authority may make any amendments in the master plan or the zonal development plan as it thinks fit, being amendments whi ...
Allahabad High Court
Ajmat Ullah Ansari And Another Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Secrt. Lko. And Others
.... y and that he had not submitted any evidence in support of his application. Based on this report, the three Member Committee formed an opinion that it could not be said that the seized cash was not meant to be used for any illegitimate purpose in connection with the Panchayat Elections, therefor ...
Allahabad High Court, Lucknow Bench
Raju Sahu And Others Vs State Of U.P. Thru. Prin. Secy. Deptt. Urban Employment And Poverty Alleviation Program Lko And Ors
.... mentary Act, the regulations framed thereunder as also the terms of the contract entered into by and between the parties.” 14. Right to live under Article 21 is elaborated upon in a large number of judgments of the Courts. The Supreme Court has held that Article 21 includes within its sphe ...
Allahabad High Court
Radhey Jaiswal And 2 Others Vs State Of U.P.
.... e defence of the accused taken under Section 313 Cr.P.C. and to either accept or reject the same for reasons specified in writing” 63. In the present case, as the appellant came with a specific and plausible defence but the trial court did not consider the same and without considering it c ...
Allahabad High Court
Commissioner Commercial Tax U.P. Lucknow Vs S/S Raj Kumar Amit Kumar Jahangeerabad
.... icably linked with the agreement or order occasioning that export. The expression "in relation to" are words of comprehensiveness, which might both have a direct significance as well as an indirect significance, depending on the context in which it is used and they are not words of res ...
Allahabad High Court
Uttar Pradesh Public Service Commission Vs Renu And 3 Others
.... in Karn Singh Yadav (supra) was considered by the Supreme Court in Divya vs. Union of India, Writ Petition (C) No. 724 of 2023, decided on 09.10.2023. It is observed that the three Judge Bench in Karn Singh Yadav (supra) did not answer the question. Another judgment of three Judge Bench in Asho ...
Allahabad High Court
Arunendra Alias Daddu Yadav Vs State Of U.P. And Another
.... #2368;टते और प्रताड़ित करते थे। विजमा यादव के कहने प& ...
Allahabad High Court
Irfan Ali Vs State Of U.P. And 4 Others
.... pra), in a peculiar facts and circumstances of the matter before it, took a view that there was no such emergency so as to justify invocation of powers under section 146(1) Cr.P.C. to attach the property and set-aside the order passed by the S.D.M. and the High Court. In this case before the Sup ...
Allahabad High Court
Hazari And 2 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko And Another
.... nsuring no prejudice is caused to anyone. 10. In Swapan Kumar Chatterjee v. CBI, (2019) 14 SCC 328, it was held that: - "10. The first part of this section which is permissive gives purely discretionary authority to the criminal court and enables it at any stage of inquiry, tr ...
Allahabad High Court, Lucknow Bench
Aftab Alam Vs State Of U.P. And 2 Others
.... ‘B’ will remain continuously open and the concerned history sheeter would remain under surveillance until his death. U.P. POLICE REGULATIONS 26. Having heard the learned counsel for the parties, it is necessary to throw light on the provisions concerning history sheets, as applicable i ...
Allahabad High Court
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