Sushila Devi Vs State Of Uttarakhand
.... ord to suggest that the deceased was subjected to cruelty and harassment “soon before her death” and “in connection with the demand of dowry”. The husband of the deceased has already been granted anticipatory bail by the coordinate Bench of this Court. Applicant was not arrested during the cours ...
Uttarakhand High Court
Sunita Chaudhary Vs State Of Uttarakhand
.... of the investigation. She was granted interim relief by this Court in WPCRL No.136 of 2021, filed under Article 226 of the Constitution of India. Applicant is not a previous convict. She is a permanent resident of District Saharanpur (Uttar Pradesh), therefore, there is no possibility of her abs ...
Uttarakhand High Court
Pramod Kumar Goyal Vs State Of Uttarakhand
.... University. He had no role in the admission process. He had not received any scholarship amount. He is a permanent resident of East Delhi, therefore, there is no chance of his absconding. He is not a previous convict. All the relevant documents have been filed by the Investigating Officer along ...
Uttarakhand High Court
Sanjeev Kumar Arora Vs State Of Uttarakhand
.... te-in-question stopped taking admission from the year, 2015 and the students who were studying in the Institute were permitted to complete their courses by the year, 2018, and, since 2018, the said institute was completely closed down. 5. Mr. Navneet Kaushik, Advocate further contended tha ...
Uttarakhand High Court
Shalabh Rai Vs State Of Uttarakhand
.... ute-in-question stopped taking admission from the year, 2015 and the students who were studying in the Institute were permitted to complete their courses by the year, 2018, and, since 2018, the said institute was completely closed down. 5. Mr. Navneet Kaushik, Advocate further contended th ...
Uttarakhand High Court
Vandana Jadaun Vs State Of Uttarakhand And Another
.... pital, Uttarkashi and got herself medically examined on 13.02.2023. After coming back from Uttarkashi to Dehradun, she got herself medically examined by Dr. S.N. Nautiyal on 15.02.2023. He advised her not to travel to high altitude area in view of her medical condition. In support of the said co ...
Uttarakhand High Court
Bhupal Singh Kanwal Vs State Of Uttarakhand And Others
.... disputed tax amount in each order before the Appellate Authority. However, by the impugned order passed by the learned Single Judge, he has been asked to furnish a bank guarantee qua the entire amount demanded in the above-said three orders, which is against the provisions of Section 107(6) o ...
Uttarakhand High Court
Ajay Rajput Vs State Of Uttarakhand And Others
.... UDGMENT Ritu Bahri, CJ 1. This Special Appeal is being disposed of by giving liberty to the appellant-writ petitioner to make a representation to the competent authority for his attachment, keeping in view the health condition of his wife. 2. Pending application(s), if any, also ...
Uttarakhand High Court
M/s Ajaypal Singh Yadav Vs Deputy Commissioner, State Tax, Kichha
.... by the learned Single Judge, he has been asked to furnish a bank guarantee qua the entire amount, which is against the provisions of Section 107(6) of the Uttarakhand Goods and Services Tax Act, 2017. 3. Notice of motion. 4. Mr. Tarun Lakhera, learned Brief Holder for the State of ...
Uttarakhand High Court
M/s Vrindawan Enterprises Office Vs State Of Uttarakhand & Others
.... Clause 16.1.4. of the Catering Policy, 2010. 3. The short prayer in this writ petition is that the petitioner has given a detailed representation on 06.06.2024 to the respondents (Annexure-15). 4. Notice of motion. Learned counsel, on asking of the Court, accepts notice on behalf of ...
Uttarakhand High Court
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