Rana Pratap Singh Vs Neetu Singh And 2 Others
.... party No.1 did not comply with the same and has not resided with him in compliance of the aforesaid order, therefore, her right for maintenance is barred under Section 125 (4) Cr.P.C. 12. In rebuttal of the aforesaid averments of the revisionist, the opposite party No.1 has filed copy of ...
Allahabad High Court
Purushottam Das And 4 Others Vs State Of U.P. And Another
.... committed an act of domestic violence or that there is a likelihood that the respondent may commit an act of domestic violence, he may grant an ex parte order on the basis of the affidavit in such form, as may be prescribed, of the aggrieved person under Section 18, Section 19, Section 20, Sect ...
Allahabad High Court
Raja Quraishi Vs State Of U.P.
.... e applicant has been enlarged on bail in previous criminal cases shown in the gang chart, which forms the foundation for lodging of the criminal cases under the Gangster Act, this Court see no valid ground to detain the applicant in custody. 6. Considering the facts and circumstances of the ...
Allahabad High Court
Seema Devi Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 7 Others
.... say, to register a case on the basis of such information. The provision of Section 154 of the Code is mandatory and the officer concerned is duty-bound to register the case on the basis of information disclosing a cognizable offence. Thus, the plain words of Section 154(1) of the Code have to b ...
Allahabad High Court, Lucknow Bench
Dinesh Kumay Yadav @ Dinesh Yadav Vs State Of U.P. Thru. Prin. Secy. Home Lko.
.... d the FIR. 5. The applicant's criminal history of 34 cases has been disclosed in para 16 of the affidavit filed in support of the bail application. and he has been granted bail in 8 cases. 6. The learned counsel for the applicant has submitted that co-accused Om Prakash Verma, Abhishe ...
Allahabad High Court, Lucknow Bench
Dhaunkal And Others Vs State Of U.P.
.... rule. Some authorities suggest the rule is of Shakespearian origin. In The Life and Death of King John, Shakespeare had made Lord Melun utter “Have I met hideous death within my view, retaining but a quantity of life, which bleeds away, ... lose the use of all deceit” and asked, “Why should I th ...
Allahabad High Court
Mohd. Shakeel Vs State Of U.P.
.... f Subramanya (supra) and Rajesh and another vs. State of M.P. 2023 SCConline SC 1202. 40. Having heard the rival submissions made by learned counsel for the parties, this Court has also carefully gone through the records and the judgement of the trial court. These are the appeals filed by t ...
Allahabad High Court
Amar Mani Tripathi Vs State Of U.P. And Another
.... 113A/84 147/148/149/307 IPC Nautanwa, District Maharajganj 6. 113B/84 147/148/149/307 IPC Nautanwa, District Maharajganj 7. 144/86 ...
Allahabad High Court
Dr. Vinod Kumar Bassi Vs State Of U.P And Anr.
.... 3. The officers appointed as Appropriate Authorities under sub-section (1) or sub-section (2) shall be,— (a) when appointed for the whole of the State or the Union Territory, consisting of the following three members— (i) an officer of or above the rank of the Joint Director of ...
Allahabad High Court, Lucknow Bench
Ganga Prasad Vs State Of U.P.Through Secy. Finance And Revenue Deptt.Lko.And Others
.... the conduct is wilful) it may be a crime. … (2) A misrepresentation made recklessly without belief in its truth to induce another person to act. (3) A tort arising from a knowing misrepresentation, concealment of material fact, or reckless misrepresentation made to induce another to act to his o ...
Allahabad High Court
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