Paramjit Singh Vs Union Of India Through Secretary Home And 3 Others
.... peals and writ petitions, namely, the audi alteram partem rule, in its fullest amplitude means that a person against whom an order to his prejudice may be passed should be informed of the allegations and charges against him, be given an opportunity of submitting his explanation thereto, have the ...
Allahabad High Court
Vinod Kumari Vs State Of UP And 2 Others
.... nsel for the respondent submitted that no interest is payable even if there is lackadaisical approach by the authorities in returning of the refund. 5. The stand of the revenue is rejected outrightly as the State has no power to hold on the money that it has taken without any authority of l ...
Allahabad High Court
Dharampal Vs State Of U.P.
.... e purpose of thumb impression if at all they were taken. She was neither named in the FIR as a witness nor in the charge-sheet. (vii) In regard to recovery of tabbal, it was argued by learned Amicus Curiae for the appellant that Dharampal did not give any statement in police custody that wea ...
Allahabad High Court
Thakur Sanatan Ram Yugal Sarkar Virajman Mandir Faizabad Vs Kusum Dasi Chelin Sri Lalita Das
.... ill. And then it is a part of the initial onus of the propounder to remove all reasona- ble doubts in the matter." 17. The Hon'ble Supreme Court, in the case Babu Singh and Others Vs. Ram Sahai alias Ram Singh (Supra), has held that in a case where the attesting witness is either dead ...
Allahabad High Court, Lucknow Bench
Vijay Shankar Verma Vs State Of U.P. And 3 Others
.... sed against the newly summoned accused. Fresh summoning of an accused will result in delay of the trial therefore the degree of satisfaction for summoning the accused (original and subsequent) has to be different.” 12. The scope and ambit of Section 319 Cr.P.C. has been well-settled by the ...
Allahabad High Court
Mewati Devi And Another Vs State Of U.P. And Another
.... ses to adduce are not to be meticulously judged. Nor is any weight to be attached to the probable defence of the accused. It is not obligatory for the Judge at that stage of the trial to consider in any detail and weigh in a sensitive balance whether the facts, if proved, would be incompatible w ...
Allahabad High Court
Brijpal Singh Vs State Of U.P. And Another
.... a cooperative society the amount deducted by him under sub-section (2) of section 40 within a period of 14 days from the date on which such deduction is made; or (viii) an officer or member of a co-operative society or any person does any act or omission declared by the rules to be an offe ...
Allahabad High Court
Ajeet And 6 Others Vs State Of Up And 2 Others
.... ng Agency and the investigation only remains in remaining sections. We have perused the First Information Report, which prima facie discloses commissioning of cognizable offence and, therefore, the prayer made to quash the First Information Report otherwise cannot be entertained in view of ...
Allahabad High Court
Sandeep Yadav Thru. Brother Pradeep Yadav Vs Union Of India Thru. Secy. Govt.Of India Mini. Of Home Thru. Joint Secy.(Inernal Secuty.) And Others
.... th such orders. It is in the light of these principles that the validity of the impugned order has to be judged." In Rameshwar Lal v. State of Bihar, (1968) 2 SCR 505 = (AIR 1968 SC 1303) it was observed : "Since the detenu is not placed before a Magistrate and has only a right of ...
Allahabad High Court, Lucknow Bench
Shish Jaiswal Vs State Of U.P. And 2 Others
.... the wife and dependent children; whether the applicant is educated and professionally qualified; whether the applicant has any independent source of income; whether the income is sufficient to enable her to maintain the same standard of living as she was accustomed to in her matrimonial home; w ...
Allahabad High Court
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