Meena Vishawas And Others Vs ICICI Lombard Motor Insurance Company Limited And Others
.... arshpal Sekhon, learned counsel for the appellants, Mr. Bharat Tewari, learned counsel for respondent no.1-Insurance Company and Mr. Pratiroop Pandey, learned counsel for respondent no.4. 3. There is no representation on behalf of respondent no. 2 and respondent no.3. 4. Mr. Basant ...
Uttarakhand High Court
Prakash Chandra Upadhayay Vs State Of Uttarakhand
.... d counsel for the applicant would submit that the cases, based on which, the applicant has been implicated in the instant case, the applicant is either on bail or his arrest is stayed or he has been given notice under Section 41-A of the Code of Criminal Procedure, 1973 and he is not a previous c ...
Uttarakhand High Court
Vijendra @ Bijendra Kumar Kapil Vs State Of Uttarakhand
.... al Upadhyaya executed a sale deed in favour of the husband of the informant. But when, the informant with her husband visited the plot for construction, they were obstructed to do so by some persons. 4. Learned counsel for the applicant would submit that the applicant did not execute any sa ...
Uttarakhand High Court
Umar Farookh Alias Mohd. Umar & Others Vs State Of Uttarakhand
.... already been granted bail. The applicants were, in fact, the victim of the case, they were beaten up. 6. Learned counsel appearing for the informant would submit that one of the injured Hasan Ali is still in coma; he sustained serious injuries. There are CCTV footages which could see that ...
Uttarakhand High Court
Ajay Chettri Vs State Of Uttarakhand
.... by keeping forged sale deeds/title deeds in the record of the Sub-Registrar office, Dehradun. The alleged forged sale deeds/title deeds have not yet been declared forged by any competent Court. Five co-accused persons of the similar role have been granted bail by this Court. Applicant is a perma ...
Uttarakhand High Court
Nandan Singh Farswan Vs State Of Uttarakhand
.... s framed against the appellant under Section 307 of IPC, which the accused denied and claimed trial. On completion of trial, the appellant was convicted by the District & Sessions Judge, Bageshwar and sentenced as stated above. 5. The appellant challenged the said order passed by learne ...
Uttarakhand High Court
Suo Motu PIL In The Matter Of Construction Of Engineering College Pithoragarh Vs Secretary, Technical Education Uttarakhand & Others
.... f Conduct regarding the Parliamentary Elections the process was delayed. However, it is further stated that till the entire building construction is completed, classes will continue in 10 prefabricated classrooms constructed in the nearby G.I.C. campus, and a proposal for alternate approach road ...
Uttarakhand High Court
Chandan Prakash Thapliyal Vs State Of Uttarakhand & Others
.... .2024, and the report thereof is annexed as Annexure C.A. 2 to the counter affidavit. 3) Perusal of Annexure C.A. 2 annexed with the report shows the status of solar light along with the photographs. Page Nos. 132 and 133 of this report further show the number of solar lights. Some of the l ...
Uttarakhand High Court
Karan Maurya Vs State Of Uttarakhand
.... expected of. Arguments are being appreciated with the caveat that any observation made in this order shall have no bearing at any subsequent stage of the trial, or in any other proceeding. 7. The victim has already been examined at trial. She has not supported the prosecution case. Althou ...
Uttarakhand High Court
X Vs State Of Uttarakhand
.... nd 19(3) of the Act are as follows:- “19. Powers of Children’s Court .—(1)..................................................... (2) The Children’s Court shall ensure that the final order, with regard to a child in conflict with law, shall include an individual care plan for the rehabi ...
Uttarakhand High Court
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!