C/M Bappa Shri Narain Vocational Post Graduate College Thru. Manager Sri Sanjeev Sharma And Another Vs State Of U.P. Thru. Its Addl. Chief Secy. Deptt. Of Higher Edu. U.P. Civil Sectt. Lko. And 5 Others
.... mmittee of Management has passed the order and the Vice Chancellor has delegated the power to the Committee appointed by him, though, the provision of Section 35(4) empowers the Vice Chancellor to pass order. 9. When this Court examines the aforesaid matter in facts and law, it transpires t ...
Allahabad High Court, Lucknow Bench
Krishna Kumar Shukla Vs State Of U.P. Thru. Secy. Secondary Education Lko. And 4 Others
.... श्री कृष्ण कुमार शुक्ला , प्रवक्ता बक्शी का ताल ...
Allahabad High Court, Lucknow Bench
Gaurav Yadav @ Phadka Vs State Of U.P.
.... ltiple injuries on head and she fainted on account of it. The accused appellant has been charge-sheeted also under section 307 IPC since the prosecution case is that the accused having committed offence of sexual assault on the minor victim also caused her injuries by brickbat so that she may no ...
Allahabad High Court
Ayra Khan And Another Vs State Of U.P. And 3 Others State Of U.P. And 3 Others
.... f a Minor' is dealt with under Part-B of Chapter XVIII of Principles of Mahomedan Law, and Sections 352 thereof, which relates to the right of mother to custody of infant children, is set out hereinbelow:- " 352. Right of mother to custody of infant children.—The mother is entitled to ...
Allahabad High Court
Shahnawaz Ali Vs Election Tribunal District Judge Muzaffarnagar And 10 Others
.... d dated 03.07.2023. In support of her submissions, learned counsel for the petitioner has placed reliance on the Full Bench decision of this Court in the case of Sumitra Devi vs. Special Judge/Additional District & Sessions Judge & Others (Misc. Single No.9920 of 2018 decided on 12.06.20 ...
Allahabad High Court
Ambrish Kumar Verma Vs State Of U.P. Thru. Chief Scy. Civil Secrt. Lko. And Others
.... considered by granting benefit in terms of more liberal amended para/clause of the policies. All decisions of premature release of convicts, including those, beyond the present batch of cases would be entitled to such a beneficial reading of the policy; (iii) In terms of para 4 of the polic ...
Allahabad High Court, Lucknow Bench
Abbas Ansari Vs State Of U.P. Thru. Prin. Secy. Home Lko.
.... itional Advocate General and Sri Verma have relied upon the decision of the Apex Court in Harjit Singh v. Inderpreet Singh Alias Inder and Another, (2021) 19 SCC 355 ; Brijmani Devi v. Pappu Kumar, (2022) 4 SCC 497 and Munnilaxmi Vs. Narendra Babu and Another; 2023 SCC Online SC 1380. 23. ...
Allahabad High Court
Umakant Singh Vs State Of U.P. And Another
.... submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application. Considering the aforesaid submission, the present application is d ...
Allahabad High Court
Umakant Singh Vs State Of U.P. And Another
.... the applicant submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application. Considering the aforesaid submission, the present a ...
Allahabad High Court
Ashutosh Mishra Vs State Of U.P. And Another
.... aint filed u/s 12 Domestic Violence Act, opposite party No.2 has narrated a story of her harassment from the year 2016 which continued, therefore, it appears that it was the continuing cause of action. This Court in the case of Amardeep Sonkar vs. State of U.P. and another; Application u/s 482 N ...
Allahabad High Court
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