Deepanshu Srivastava Vs Union Of India Thru. Deptt. Of Revenue Directorate GST Intelligence Lko. Zonal Unit
.... efore, the custodial interrogation of petitioner/accused is required in the present case for thorough investigation.” 34. We cannot treat the behavior attributed to the appellant to be instances of non-cooperation justifying dismissal of his appeal for pre-arrest bail. An accused, while jo ...
Allahabad High Court, Lucknow Bench
Baba Beti Vs State Of U.P. And 3 Others
.... ion by the CBI or any other similar agency. 46. In an appropriate case when the Court feels that the investigation by the police authorities is not in a proper direction, and in order to do complete justice in the case and if high police officials are involved in the alleged crime, the Cour ...
Allahabad High Court
Karamjeet Singh And 2 Others Vs Board Of Revenue U.P. Lucknow And 2 Others
.... such other land held by him, does not exceed the ceiling area applicable to him, and the said area shall be demarcated in the prescribed manner in accordance with the principles laid down in the aforesaid Act; (e) every person who in any other manner acquires on or after the said date, the ...
Allahabad High Court
Nishant Kumar Vs State Of Up And 2 Others
.... है एवं पूर्ण नीलामी राशि के जमा ना होने की स्थित ...
Allahabad High Court
Lala Ram And Others Vs State Of U.P.
.... , the deceased was returning back to his house from the shop of Girish tailor master after purchasing some articles and has been killed near the house of Durjan Lal and thereafter, while being taken for medical treatment, he succumbed to his injuries at the plot of Vishram, where his dead body w ...
Allahabad High Court
Rajendra Prasad Gaur Vs State Of U.P.
.... no abuses were hurled by the accused-appellant nor they were threatened. 30. He denied to have given any statement to the police that the appellant came there armed with knife and started hurling abuses in retaliation to the earlier incident during last 'Navratra', when he was abused by th ...
Allahabad High Court
Dipak Kumar Agarwal Vs Assessing Officer And 4 Others
.... at is enjoined by the provisions and the material danger to the public by the contravention of the same. In the present case we have to determine therefore on a consideration of all these matters whether the legislature intended that the provisions as regards the reference to the Mines Board coul ...
Allahabad High Court
Sandeep Kumar Vs State And Anr.
.... bsence of matriculation or equivalent certificate or the date of birth certificate from the school first attended, the court needs to obtain the birth certificate given by a corporation or a municipal authority or a panchayat (not an affidavit but certificates or documents). The question of obta ...
Allahabad High Court
State Of UP And 3 Others Vs Dr. Mahendra Singh And 2 Others
.... "47. The exposition of the legal principles culled out is that an amendment having retrospective operation which has the effect of taking away the benefit already available to the employee under the existing rule indeed would divest the employee from his vested or accrued rights and that b ...
Allahabad High Court
Executive Committee Maulana Mohamad Ali Jauhar Trust Vs State Of U.P. And 6 Others
.... ;न्त न्याय विभाग , वित्त विभाग एवं राजस्व विभाग की ...
Allahabad High Court
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