B.S.S. Public School, Raebareli Thru. Manager, Sri Bhaiya Lal Singh And Others Vs Union Of India Thru. Secy. Deptt. Of School Edu. And Literacy, Ministry Of Education, And Others
.... to bear in mind that the principles of natural justice are not mere legal formalities. They constitute substantive obligations that need to be followed by decision-making and adjudicating authorities. The principles of natural justice act as a guarantee against arbitrary action, both in terms of ...
Allahabad High Court, Lucknow Bench
C/M Arya Kanya Pathshala Samiti And 3 Others Vs State Of U.P. And 3 Others
.... the facts of the case. It is also required to be considered as to when the respondent no.4 participated and contested the Election on the basis of the list of members furnished by the Society without any demur, whether he could have raised any such dispute in regard to the membership and previou ...
Allahabad High Court
Sailesh Yadav Vs State Of U.P.
.... egard to tampering of evidence or intimidating of witnesses in previous criminal history. Keeping in mind, larger mandate of Article 21 of the constitution of India, the nature of accusations, the nature of evidence in support thereof, the severity of punishment which conviction will entail ...
Allahabad High Court
Jag Mohan Singh And Another Vs State Of U.P. And Another
.... f acquittal. Sub-section (3) of Section 403 mandates that the High Court shall not convert a finding of acquittal into one of conviction. Thus, the High Court would not be justified in substituting an order of acquittal into one of conviction even if it is convinced that the accoused deserves co ...
Allahabad High Court
Hari Bahadur Vs State Of U.P.
.... Having considered the rival submissions made by learned counsel for the parties and the evidence adduced during the course of trial, we would now scrutinize the material available on record, on the basis of which, finding of conviction has been recorded against the appellant. It appears from th ...
Allahabad High Court
Shankar Yadav Vs State Of U.P.
.... that in his statement recorded under Section 161 Cr.P.C., the informant/P.W.1 did not say that his brother was conscious at that time. He also did not say that after the accused ran away, the people of his village had also come and his brother i.e. the deceased had disclosed the names of those ...
Allahabad High Court
Mohammad Anees Vs State Of UP And 3 Others
.... impugned F.I.R. dated 22.05.2023. 7. Present petition has been filed with the following grounds: “A. BECAUSE from perusal of entire record, it is crystal clear that no joint meeting of respective authorities were done in compliance of Section 5(3)(a) of The Uttar Pradesh Gangster and ...
Allahabad High Court
Shashi Kant Tiwari Vs High Court Of Judicature At Allahabad And 2 Others
.... g entrusted the control of the said service to the care of the High Court, the makers of the Constitution would not have conferred a blanket power on the Governor to appoint any person from any service as a district judge. 18. We, therefore, construe the expression "the service" i ...
Allahabad High Court
Shashibala Agrawal Vs State Of U.P. And Another
.... ge's powers of revision. (1) In the case of any proceeding the record of which has been called for by himself, the Sessions Judge may exercise all or any of the powers which may be exercised by the High Court under sub-section (1) of section 401. (2) Where any proceeding by way of rev ...
Allahabad High Court
Executive Engineer Electricity Transmission Division Vs Mahesh Chandra And Another
.... eme which has been given under Section 33C(1) and 33C(2) is in the form of execution proceedings for recovering the money due from an employer to a workman which is under a settlement or an award or under the provisions of Chapter V-A or Chapter V-B. Section 33C(1) enumerates a situation where t ...
Allahabad High Court
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