Secretary Basic Shiksha Parishad Vs Vinay Kumar Pandey And 11 Others
.... ined by every such candidate as against the cut off.”” 38. The above order of the Supreme Court clearly noticed that though claims were put-forth after expiry of one year (limitation provided under Section 20 of the Contempt of Courts Act, 1971) yet such grievance was not only entertained, ...
Allahabad High Court
Aman @ Vansh Vs State Of Up And 3 Others
.... ach conclusion arrived at. (4) The report shall specifically record that the consent of the woman or of the person competent, to give such consent on her behalf to such examination had been obtained. (5) The exact time of commencement and completion of the examination shall also be no ...
Allahabad High Court
Vivek D Wakechaure Vs State Of U.P. And Another
.... t the first informant had misused the legal system by lodging false and frivolous complaint with non-disclosure of necessary facts. It is apposite to state that dealing with a similar type of matter, the Hon’ble Apex Court recently in the case of Dinesh Gupta v. State of U.P. and Ors. 2024 LiveL ...
Allahabad High Court
Chanda Kedia And Another Vs Dwarika Prasad Kedia And Another
.... 66;द केडिया , प्रतिवादी सं० 1 प्रार्थी तसदीक करता हू ...
Allahabad High Court
State Of U.P. And Others Vs Raj Veer Singh
.... essentially amount to recognizing a right inhering in the objector to challenge or question the award on its merits in proceedings which stand restricted to enforcement and execution. That cannot possibly be permitted in light of the plain command of Section 36 of the Act. It would be pertinent ...
Allahabad High Court
Ram Kishan Bairwa Vs Central Excise Service Tax Appellate Tribunal And 2 Others
.... d, after going into the merits waive/reduce the pre-deposit. Such a position does not exists now, and therefore, there is no question of waver of the pre-deposit. 6. A Division Bench of this Court in Shri Subhash Jain v. Commissioner of Central Goods And Service Tax (Central Excise Appeal D ...
Allahabad High Court
Sushma & Another Vs State Of U.P. & Another
.... ourt in Application u/s 482 Cr.P.C No.15293 of 2022 in which charge sheet against the applicants was quashed by this Court vide order dated 02.08.2021, therefore it is submitted the impugned proceedings may be quashed. 4. Considering the submissions of learned counsel for the parties and pe ...
Allahabad High Court
Indian Express Pvt. Ltd. Vs Union Of India
.... /s. Jagran Prakashan Ltd. and another v. Labour Court and others, Writ-C No. 37024 of 2012, decided on 04.08.2020; Bharat Heavy Electricals Ltd. v. Anil, (2007) 1 SCC 610; P. Virudhachalam v. Lotus Mills, (1998) 1 SCC 650; Nelson Motis v. Union of India, (1992) 4 SCC 711; Singareni Collieries Co ...
Allahabad High Court
Jamwant Vs State Of U.P.
.... 0/2023 and Shiv Kumar Vs The State of U.P. and Ors: Order dated 12.9.2023 in Criminal Appeal No.2782 of 2023), therefore, I am of considered opinion that present is a fit case to grant bail to applicant mainly on following reasons:- (i) Applicant is in jail since 6.10.2020 i.e. about three ...
Allahabad High Court
M/S Shrasty Computer Solutions And Technologies, Lko. Thru. Proprietor Pravin Kumar Vs Employees Provident Organization Thru. Central Provident Fund Commissioner,New Delhi And 4 Others
.... 2024. 11. The learned Counsel for the petitioner has placed reliance upon the judgment in the case of Collector (LA) v. Katiji, (1987) 2 SCC 107 and Sheo Raj Singh v. Union of India, (2023) 10 SCC 531. 12. In Collector (LA) v. Katiji, (1987) 2 SCC 107 the Hon’ble Supreme Court had hel ...
Allahabad High Court, Lucknow Bench
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!