Banarsi Lal Bansilal Vs State Of Chhattisgarh
.... ed 23-8-2019 filed as Annexure A-1 by the State in support of the counter-affidavit filed by Anshuman Singh, Inspector, Police Station Rakhi, District Raipur, stating that confiscation proceeding of the petitioner's vehicle under Section 6 of the Act of 1955 has already been initiated and the pe ...
Chhattisgarh High Court
Shobhit Agarwal Vs State Of Uttarakhand
.... tantial evidence. On 08.03.2019, the first bail application of the applicant was rejected and even till then five witnesses had been examined during trial, which were considered by this Court. 7. When the trial is at the fake end, it becomes little more difficult to refer to evidence while ...
Uttarakhand High Court
Vijay Kumar Chauhan Vs Uttaranchal Power Corporation Ltd
.... lication had received the arbitral award or, if a request had been made under Section 33, from the date on which that request had been disposed of by the arbitral tribunal: Provided that if the Court is satisfied that the applicant was prevented by sufficient cause from making the applicati ...
Uttarakhand High Court
New India Assurance Co. Ltd Vs Manju Devi & Others
.... avour of the claimants. While recording the findings on issue no. 3 the tribunal has considered the annual income of the deceased Rs. 1,73,688/- and applied the multiplier of 16; considering that the deceased was aged about 41 years, and having considered the plight, it applied the multiplier of ...
Uttarakhand High Court
Bhaw Hari Har Lal & Others Vs Collector / District Magistrate, Dehradun & Others
.... om the acquisition is made. On a construction of Section 50(2) we have found that service of such a notice is implicit in the right conferred under Section 50(2) of the L.A. Act, Since the failure to give a notice would result in denial of the right conferred on the local authority under Section ...
Uttarakhand High Court
Pardeep Kumar & Others Vs State Of Uttarakhand And Others
.... urisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz.: (i) to ...
Uttarakhand High Court
Ankur Sharma & Others Vs State Of Uttarakhand And Others
.... is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz.: (i) to secure the ...
Uttarakhand High Court
Jethmal Singh Vs State Of Rajasthan
.... t his bail bonds and shall continue to appear before the trial court on each and every date of hearing fixed by the trial court and shall not jump the bail again. The learned Public Prosecutor opposes the bail. Having considered the totality of facts and circumstances of the case and the ar ...
Rajasthan High Court
Jethmal Singh And Ors Vs State Of Rajasthan And Ors
.... ti Raj Institution, after one month's notice to be published in the prescribed manner, either on its own motion, or at the request made on its behalf, and in this case, adequate opportunity of hearing and the first notice were in place for the final notification on 15-16.11.2019. But thereafter, ...
Rajasthan High Court
Swai Singh And Anr Vs State Of Rajasthan And Ors
.... j Institution, after one month's notice to be published in the prescribed manner, either on its own motion, or at the request made on its behalf, and in this case, adequate opportunity of hearing and the first notice were in place for the final notification on 15-16.11.2019. But thereafter, the ...
Rajasthan High Court
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