Housing Development Finance Corporation Ltd Vs State Of U.P. And 2 Others
.... aking advances under the Land Improvement Loans Act, 1883, or undre the Agriculturists’ Loans Act, 1884, or by their sureties as securities for the repayment of such advances. (2) Letter of hypothecation accompanying a bill of exchange. ...
Allahabad High Court
Prof. Soniya Nityanand And Others Vs Prof. Ashish Wakhlu
.... re through the process of law in the writ petition wherein the Resolution dated 08.06.2020 and the order of termination of his service has been challenged. According to him, the impugned order amounts to an interim judgment as it virtually decides the jurisdiction of the Contempt Court to procee ...
Allahabad High Court, Lucknow Bench
Shailendra Pratap Singh Vs State Of U.P. Through Its Secy.Basic Edu. U.P. And Others
.... post of clerk could not be made by the management without obtaining prior approval of the District Inspector of Schools. BSA had no power to grant approval to the appointment of the petitioner. Thus, the approval granted to the petitioner's appointment on 20.4.1999 by BSA was void. It has right ...
Allahabad High Court
Surjeet Singh Vs State Of U P And 2 Others
.... inal merit list. 8. Per contra, learned counsel for the respondents submits that the Government order dated 05.03.2021 is absolutely clear, which empowers to the candidates, who has wrongly mentioned the marks OnLine, the appointment can be cancelled. She further submits that the said gover ...
Allahabad High Court
Triloki Nath Vs J.D.C.And Others
.... or the adoption though it was the case of the respondents throughout that after the ceremonies and following rituals in presence of the villagers, Pandit, Nau (barber) the adoption was made. But none of these persons were produced in support of their submissions by respondent no. 3. Even those w ...
Allahabad High Court
Triloki Nath Vs J.D.C.And Others
.... r the adoption though it was the case of the respondents throughout that after the ceremonies and following rituals in presence of the villagers, Pandit, Nau (barber) the adoption was made. But none of these persons were produced in support of their submissions by respondent no. 3. Even those wi ...
Allahabad High Court, Lucknow Bench
Prof. Soniya Nityanand And Others Vs Prof. Ashish Wakhlu
.... been able to secure through the process of law in the writ petition wherein the Resolution dated 08.06.2020 and the order of termination of his service has been challenged. According to him, the impugned order amounts to an interim judgment as it virtually decides the jurisdiction of the Contempt ...
Allahabad High Court, Lucknow Bench
Subedar Vs State Of U.P.
.... the accused under Section 313 of Cr.P.C. was recorded in which, all the incriminating evidence was put to him. In all the questions, the accused gave reply that he do not know about the offence. Regarding Question No.4 that the Investigating Officer has submitted the Charge-sheet against him, ac ...
Allahabad High Court
Ajay Pal Singh Vs State Of U.P. Thru Its Prin.Secy.Deptt.Of Secondary Edu.Andors
.... g for the State has vehemently opposed the contentions aforesaid and submitted that initially, when the first information report was lodged, the petitioner was sent to jail and thereafter, when he was convicted, he was again sent to jail and finally, the conviction is upheld by the Apex Court. H ...
Allahabad High Court, Lucknow Bench
Soni Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... der affidavit, wherein the Hon’ble Supreme Court referred to a decision in Gurbaksh Singh Sibbia v. State of Punjab, (1980) 2 SCC 565, wherein it was held that the provisions of Section 438 Cr.P.C. can be invoked after the arrest of the accused. The grant of anticipatory bail to an accused who i ...
Allahabad High Court, Lucknow Bench
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