Chandra Sekhar Rajbhar Vs State Of U.P. Thru. Prin. Secy. Home Lko. And 5 Others
.... uiry or trial, the Magistrate may make such order as he thinks fit respecting the disposal of such property or the delivery of such property to the person entitled to the possession thereof, or if such person cannot be ascertained, respecting the custody and production of such property. (2) ...
Allahabad High Court, Lucknow Bench
Romit Soni Vs State Of U.P. Thru. Prin.Secy. Addl. Chief Secy. Home Deptt. And Another
.... the material available is this: presumably because of disinclination on the part of the accused to drop the deceased at her sister's residence the deceased felt disappointed, frustrated and depressed. She was overtaken by a feeling of shortcomings which she attributed to herself. She was overcom ...
Allahabad High Court, Lucknow Bench
Kashif Ahmad Vs Union Of India Thru. Secy. Ministry Of External Affairs New Delhi And 2 Others
.... n all case. GSR 570 (E) is a statutory notification and hence, forms part of the Rules. It is to be noted that as per Section 5 (2) of the Passports Act, 1967, the passport authority shall be order in writing take a decision whether to issue or refuse a passport, after making such inquiry, if an ...
Allahabad High Court, Lucknow Bench
Jai Prakash Goyal Vs State Of U.P. And Another
.... aint case under Section 138 N.I. Act from summary trial to summon trial and it was also observed that judgement of Adalat Prasad another (supra) and Subramanium Sethuraman vs State of Maharashtra; (2004) 13 SCC 324 are confirmed. It was also observed that discharge application filed under Sectio ...
Allahabad High Court
Vishwanath Vs State Of U.P. And 2 Others
.... n committed in a documents filed in case pending in any Civil, Criminal or Revenue Court, if such forgery has been made in any Court proceedings, then the concerned Court should file a complaint as provided under Section 340 Cr.P.C. 11. From the perusal of averments made in the application ...
Allahabad High Court
Ramesh Iyer Vs State Of U.P And Another
.... the opposite party no. 2 himself is an accused on the basis of charge-sheet dated 19.3.2009, the complaint can be lodged against him after filing the aforesaid charge-sheet on 24.9.2010. 21. In the counter affidavit which has been filed on 19.2.2024, Sri Gyanendra Kumar Pandey could not dem ...
Allahabad High Court, Lucknow Bench
Anusuiya Sharma Vs State Of U.P. And 4 Others
.... tanding Counsel appearing for the Secretary, Examination Regulatory Authority, U.P., Prayagraj has submitted that petitioner on the basis of Disability Certificate No. 1549 issued by the Chief Medical Officer, Firozabad on 20.07.2006 has obtained admission in Special B.T.C. Training Course, 2007 ...
Allahabad High Court
Mukta Srivastava And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Other
.... ion over the local area within the limits of said station would have power to inquire into or try under the provisions of Chapter- XIII. Sub Section-2 thereof provides that no proceeding of a police officer in any such case, shall, at any stage, be called into question, on the ground that the ca ...
Allahabad High Court, Lucknow Bench
Pappu @ Dhani Ram Vs State Of U.P.
.... weapon to wreak vengeance or harass or intimidate innocent citizens or to settle scores on political or other fronts. The prosecution has to bear in mind that it has to bring home the guilt. Then, there is a further provision for appeal. Thus, the power of judicial review of this Court has been ...
Allahabad High Court, Lucknow Bench
Satish Chander Gupta Vs State Of U.P. And Another
.... counsel for the parties and perused the record of the case. 22. From the record, it reflects that a criminal complaint was filed against the applicant and several others under the provisions of Companies Act. Applicant, is the accused no.54 in the complaint and as per allegation he was Ex ...
Allahabad High Court
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