Bhukan Singh Vs State Of Uttarakhand
.... 0B of the Indian Penal Code, 1860. 4. Heard Ms. Sarita Bisht, learned counsel and Mr. Piyush Sammal, learned counsel for the applicant and Mr. Rakesh Negi, learned Brief Holder for the State. 5. The applicant is seeking anticipatory bail under Sections 420, 409, 466, 467, 468, 471 an ...
Uttarakhand High Court
Anil Kumar Vs State Of Uttarakhand And Others.
.... rrying out this work. This opinion has been handed over to the counsel for the petitioner. 2. This PIL is being disposed of at this stage, giving liberty to the petitioner to examine the scientific scope of this opinion, and then take appropriate steps in accordance with law, if so advised. ...
Uttarakhand High Court
Dr. Rey�s Medicines Vs All India Institute Of Medical Sciences
.... istence of such a question, dispute or difference and the same shall be referred to arbitrator. 2) Both the parties are agreeing for arbitration. Since the amount involved is more than rupees seven crores, this Court is of the view that it will be better if an independent Arbitrator is appo ...
Uttarakhand High Court
Deepa Upreti And Another Vs Commissioner Kumaon Division/Chairman District Level Development Authority, Nainital And Others
.... rd costs of the petition to the petitioner.” 2. Heard Mr. Kundan Singh, learned counsel for petitioners, Ms. Devika Tiwari, learned counsel for respondent nos.1 and 2 and Mr. V.D. Bisen, learned counsel for respondent no.3. 3. Mr. Kundan Singh, Advocate, contended that the District L ...
Uttarakhand High Court
Maa Bhagwati Construction Company Vs Chief Engineer, Level-I And Another.
.... s Appeal. However, his only prayer is that in the arbitration proceedings, the application under Section 17 of the Arbitration and Conciliation Act, 1996 may be decided, without being influenced by the order dated 04.10.2023. 2. In view of the statement made by learned counsel for the appel ...
Uttarakhand High Court
Chhavi Aggarwal Vs Vilakshan
.... had a interview call in K.L.D.A.V Inter College, and he told them that he will return the said amount in installments. On this an amount of Rs.8,50,000/- was lent to father of the appellant in the presence of both the brothers of the respondent. In the month of August 2015, the appellant got app ...
Uttarakhand High Court
Ajay Kumar Singh Vs State Of Uttarakhand And Another
.... eques. Applicant was not involved in any way in signing any document for the disbursement of the scholarship. Applicant only got the signatures of the concerned students receiving the cheques of the scholarship. 6. Mr. M.S. Pal, learned Senior Advocate further contended that the applicant, ...
Uttarakhand High Court
Ajay Kumar Singh Vs State Of Uttarakhand And Another
.... n any way in signing any document for the disbursement of the scholarship. Applicant only got the signatures of the concerned students receiving the cheques of the scholarship. Five concerned students have submitted their affidavits claiming that they have received the scholarship. 6. Mr. ...
Uttarakhand High Court
Anil Kumar Alias Anil Ojasvi Vs State Of Uttarakhand
.... of the investigation. He was granted interim relief in WPCRL No.478 of 2020, filed by the applicant to quash the First Information Report. He has deposited Rs.2,88,000/- before the District Co-operative Bank Ltd., Saharanpur, in compliance with the order of the Court, passed in the said WPCRL No ...
Uttarakhand High Court
Rajeshwari Vyas Vs State Of Uttarakhand & Others
.... oner that the said judgment attained finality as the matter was taken up in special appeal thereafter to Hon’ble Apex Court, and the said judgment passed by learned Single Judge in the case of Manu Dhondiyal ( supra ) was affirmed. Since the case of petitioner is squarely covered by the aforesai ...
Uttarakhand High Court
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