Kapil Ram Pandey And Another Vs Board Of Revenue And Another
.... ; है। वसीयत भारतीय साक्ष्य अधिनियम की धारा 68 के अ ...
Allahabad High Court
Rasheed Ahmed Vs State Of U.P. Thru. Prin. Secy. Home, Lko.
.... does not exceed the maximum permissible limit of fine. 10. However, the conviction and the sentence imposed appear to be illegal for other reasons which are being stated hereinbelow. 11. The impugned judgment does not contain any narration of the prosecution case and it has held the r ...
Allahabad High Court, Lucknow Bench
Prem Narayan Tiwari And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... 379; बराबर करवाया है। विपक्षी / निगरानीकर्तागण द्वा& ...
Allahabad High Court, Lucknow Bench
Siya Dulari Vs Awadh Naresh
.... nsel for the respondent that the order dated 1.10.2022 affirming jurisdiction in the case by the Gram Nyayalaya not having being challenged earlier, the Supreme Court has held in various judgments that conferment of jurisdiction is a legislative function and it can neither be conferred with the ...
Allahabad High Court
Akhilesh Kumar And 3 Others Vs State Of U.P. And 3 Others
.... category remain vacant for a selected candidate not turning up to join and the main panel has got exhausted then the candidate who is higher in merit, may be of reserved category would stand migrated to open category than a candidate of general candidate having lesser marks. This migration is ab ...
Allahabad High Court
Ritesh Agrawal Vs Commissioner, Devi Patan Mandal, Gonda And Others
.... ;्ष्य में प्रस्तुत निगरानी स्वीकार करते हुए अवë ...
Allahabad High Court, Lucknow Bench
Pradeep Agnihotri Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
.... lamation under Sections 82/ 83 Cr.P.C. indicating the subjective satisfaction on the aforesaid aspect in the order itself. If any order issuing proclamation under Sections 82/83 Cr.P.C. lacks the aforesaid procedure, the such order would be nullity in the eyes of law. Sometimes, it has been note ...
Allahabad High Court, Lucknow Bench
State Of U.P. Vs Chief Judicial Magistrate Barabanki And Anr.
.... where the act or the omission is indisputably traceable to the discharge of the official duty by the public servant, then for the Court to not accept the objection against cognizance being taken would clearly defeat the salutary purpose which underlies Section 197 of the Cr. P.C. It all depends o ...
Allahabad High Court, Lucknow Bench
Ram Sanehi And Another Vs State Of U.P.
.... arance, or for production of property, before a Court shall be construed as including a condition for appearance, or as the case may be, for production of property, before any Court to which the case may subsequently be transferred. (2) If sufficient cause is not shown and the penalty is no ...
Allahabad High Court, Lucknow Bench
Regional Manager, Central Bank Of India Vs Presiding Officer, Central Government Industrial Tribunal And Anr.
.... of compulsory retirement with superannuation benefits in the facts of the case. 15. It is an admitted case that respondent No.2 was an employee of the Bank. He was posted at the Extension Counter of the main branch at KSGA, Aligarh during the period October, 2003 to February, 2004. It is d ...
Allahabad High Court
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