Shiva Pankaj And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko And Another
.... first class under Chapter IX (relating to order for maintenance of wife, children and parents) of the Code of Criminal Procedure, 1973 (2 of 1974); and (b) such other jurisdiction as may be conferred on it by any other enactment." 7. A Full Bench of Madhya Pradesh High ...
Allahabad High Court
Sumit Kumar Alias Sumit Kumar Gupta And Others Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
.... 35 of 2023 and other connected matters, the decision in Ghulam Rasool Khan (Supra) will hold good till a decision is taken by a larger Bench. In this regard, a reference to the following passage from judgment of the Hon'ble Supreme Court in Union Territory of Ladakh v. Jammu & Kashmir Nation ...
Allahabad High Court
Sandeep Miglani Vs Union Of India Thru. Deputy Commissioner Of Income Tax Kanpur And Another
.... 2021 SCC OnLine SC 573, the Hon’ble Supreme Court held that: - “18. The legislature in its wisdom has itself placed the public servant on a different pedestal, as would be evident from a perusal of proviso to Section 200 of the Code of Criminal Procedure. Object of holding an in ...
Allahabad High Court
Vimal Rajput Vs State Of U.P. Thru. Addl. Chief Secy. Home
.... rt Estates ld. [1949] 2 K.B. 481, which states: “…A judge, believing himself to be fettered by the supposed rule that he must look to the language and nothing else, laments that the draftsmen have not provided for this or that, or have been guilty of some or other ambiguity. It would certa ...
Allahabad High Court
Smt. Archana Singh Gautam Vs State Of U.P. And Another
.... f funds in the account.— Where any cheque drawn by a person on an account maintained by him with a banker for payment of any amount of money to another person from out of that account for the discharge, in whole or in part, of any debt or other liability, is returned by the Bank unpaid, either b ...
Allahabad High Court
Monu Kumar Vs State Of U.P. Thru. Addil. Chief Secy. Prin. Secy. Home Deptt. Lko. And Another
.... ght undergraduate student studying at Rajkiya Mahavidyalaya, Unnao affiliated to Chhatrapati Sahu Ji Maharaj University, Kanpur and presently pursuing Bachelor of Arts course (Humanities), whose entire life and career is at stake, which will be ruined due to his false implication in the instant ...
Allahabad High Court, Lucknow Bench
Rajesh And Others Vs State
.... ing reproduced here as under: “42. The conditions necessary for the applicability of Section 27 of the Act are broadly as under: (1) Discovery of fact in consequence of an information received from accused; (2) Discovery of such fact to be deposed to; (3) The accused must be ...
Allahabad High Court, Lucknow Bench
Neeraj Raidas Vs State Of U.P. Thru. Secy. Home Deptt.Lko. And 3 Others
.... ispleasure and dismay, the way the High Court dealt casually with an offence so grave, as in the case at hand, overlooking the alarming and shocking increase of sexual assault on minor girls. The High Court was swayed by the sheer insensitivity, totally oblivious of the growing menace of sexual ...
Allahabad High Court, Lucknow Bench
Vivek Singh @ Monu And Another Vs State Of U.P. And Another
.... . (b) The primary eyewitness, Rani Jaiswal (wife of the deceased), in her statement under Section 161 Cr.P.C. dated 22.12.2014, did not mention the name of the applicants as being involved in the incident. It was only later that her daughter Renu Jaiswal introduced new names, creating a con ...
Allahabad High Court, Lucknow Bench
Waris Ali Vs State Of U.P. And Another
.... falsely implicated the applicant as the owner of the land by way of the earlier sale deed dated 23.09.2005. 17. Learned Senior Counsel further submitted that in the case of Sundar Babu versus State of Tamil Nadu; Criminal Appeal No. 773 of 2003, Hon'ble the Supreme Court laid down the condi ...
Allahabad High Court, Lucknow Bench
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!