Suratmani Paliwal Vs State Of Uttarakhand And Others
.... Change, Government of India. 3. Another counter affidavit has been filed by the District Panchayat Raj Officer, Nainital dated 01.09.2020. With regard to the allegations of embezzlement, vide letter dated 04.07.2020-Annexure No. CA-2, a direction has been given by the Director, Panchayat R ...
Uttarakhand High Court
Ritu Bhalla Vs Anil Singh And Others
.... Ritu Bahri, CJ 1) Counsel for the appellant, on instructions, states that he wishes to withdraw the present appeal. 2) The Special Appeal is, accordingly, dismissed as withdrawn. 3) Pending application, if any, also stands disposed of. ...
Uttarakhand High Court
Dilbagh Singh And Another Vs State Of Uttarakhand And Others
.... ne (Regulation of Supply & Purchase) Act, 1953, is to regulate the prices, which the sugar-mill has to pay to the farmers. 4. The sugar mill company has gone into liquidation in the year 2013. Recovery certificate of the dues to the petitioners (cane growers) was issued on 22.08.2012, a ...
Uttarakhand High Court
Sunil Pal Vs State Of Uttarakhand And Others
.... ies have amicably settled the dispute; 15% of the cheque amount has already been deposited with the Uttarakhand State Legal Services Authority in view of the judgment in the case of Damodar S. Prabhu v. Sayed Babalal H., (2010) 5 SCC 663. 5. The revisionist is in jail. The Court requested t ...
Uttarakhand High Court
Anash Alias Middu Vs State Of Uttarakhand
.... Learned counsel for the applicant would submit that the applicant is innocent; he has falsely been implicated; it is a case of non-compliance of the provisions of the Act. Learned counsel would submit that the applicant is not a previous convict; the recovered quantity is less than commercial. ...
Uttarakhand High Court
Meharban @ Mathu Vs State Of Uttarakhand
.... ailable warrants were issued against him and thereafter his bail application was rejected. 4. Learned counsel for the applicant would submit that the applicant was in jail in District Sirmaur, Himachal Pradesh during the period when he was required to appear before the court concerned; ther ...
Uttarakhand High Court
Yogesh Chauhan Vs State Of Uttarakhand
.... Police Station Kalsi, District Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that the applicant deserves to be enlarged on bail. 4. The bail application is allowed. ...
Uttarakhand High Court
Sarvesh Vs State Of Uttarakhand
.... ice Station Selaqui, District Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that the applicant deserves to be enlarged on bail. 4. The bail application is allowed. ...
Uttarakhand High Court
Faisal Vs State Of Uttarakhand
.... Act, 2007 , Police Station Bazpur, District Udham Singh Nagar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that the applicant deserves to be enlarged on bail. 4. The bail appli ...
Uttarakhand High Court
Amit Chand Vs State Of Uttarakhand
.... covered from the possession of the applicant. 4. It is the case of the applicant that nothing was recovered from him; he has been falsely implicated; there is no independent witness; there is a non compliance of the provisions of the Act; he is not a previous convict. 5. Learned State ...
Uttarakhand High Court
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