Sheel Mohan Bansal Vs State Of U.P And 2 Others
.... The disclosure of the value of the property in the gift is sufficient for the purposes of payment of stamp duty. A perusal of Section 47-A of the Act indicates that it comes into play only where the market value of the property in the instrument is disclosed to be lesser than that determine ...
Allahabad High Court
Surendra Bahadur Singh And Others Vs Chakbandi Aayukt U.P. Saptam Tal Indra Bhawan, Lko. And Another
.... ions of the act, particularly Section 10, wherein it has been provided that the Annual Register shall be revised on the basis of the orders passed under Sub-Section 2 of Section 9A which has not been decided yet, so any consequential proceedings by making publication under Section 10, 20 and 23 ...
Allahabad High Court, Lucknow Bench
State Of U.P. Vs M/S Sincere Construction
.... 0;्थिति में पुनर्विचार याचिका पोषणीय नहीं है और उ& ...
Allahabad High Court
Shaily Mittal And 2 Others Vs State Of U.P And Another
.... onceived and is hereby rejected. 16. Admittedly, revisionist No.1 is the wife of opposite party No.2 and revisionist Nos.2 and 3 are their children, who are aged about 8 and 9 years on the date of filing of application under Section 125 Cr.P.C.. Both are carrying on their education and are ...
Allahabad High Court
Aparna Kushwaha And Another Vs State Of U.P. And Another
.... ained in Section 125 clearly is that the wife, child and parents should not be left in a helpless state of distress, destitution and starvation.” 10. In Chaturbhuj v. Sita Bai [(2008) 2 SCC 316 : (2008) 1 SCC (Civ) 547 : (2008) 1 SCC (Cri) 356], reiterating the legal position the Court held ...
Allahabad High Court
Rupesh Kumar Srivastava Alias Nirmal Srivastava Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... y the application for summoning the P.W.-1 Sushil Shukla for cross-examination was rejected. The applicant was provided ample opportunities to cross examine the P.W.-1, however, he was just lingering on the matter on one and another ground, which is a ploy to get the proceedings delayed. He furt ...
Allahabad High Court
Gurmeher Singh Vs State Of U.P. And Another
.... ing in force, a license, permit, registration, quota, concession, clearances or a similar grant or right given by the Central Government, State Government, local authority, sectoral regulator or any other authority constituted under any other law for the time being in force, shall not be suspend ...
Allahabad High Court
Kamlesh Rani Gupta And Another Vs Firm Sevak Industries Shahjahanpur And 3 Others
.... mendment sought by the defendants in various paragraphs of the written statement and had rejected the application only on the ground that counter claim could not be entertained after framing of issues in the suit. 16. With the help of learned counsel for the parties, I have perused the orde ...
Allahabad High Court
International Service Fellowship USA Vs Harendra Kumar Masih
.... ither an order declining to initiate proceedings for contempt, nor an order initiating proceedings for contempt nor an order dropping the proceedings for contempt nor an order acquitting or exonerating the contemnor, is appealable under Section 19 of the CC Act. In special circumstances, they may ...
Allahabad High Court
Shamsher Ali Vs State Of U.P.
.... t find any conflict in earlier judgment in Mohd. Akhtar Hussain and Section 31 Cr.P.C.” 10. The Supreme Court further observed that normally the appellate court do not interfere unless the discretion exercised is arbitrary or unreasonable. 11. The Supreme Court in Sunil Kumar @ Sudhir ...
Allahabad High Court
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