Ram Asrey And Ors. Vs State
.... first wife of her husband Duryodhan. 17. PW-4 has narrated the entire occurrence in detail stating that she has accompanied the deceased when he had gone on the date of occurrence for easing himself to a spot near the flour mill (ata chakki) of Khema Singh which is about 200 steps from the ...
Allahabad High Court (Lucknow Bench)
Prem Sheela @ Guddi And Ors Vs State Of Uttar Pradesh
.... prepared chik F.I.R. (Ex. Ka 8) pertaining to Case Crime No. 371 of 2013, under Section 498A, 307 I.P.C. and ¾ D.P. Act, on the written information dated 9.6.2013 of Asha Devi (informant), against appellants Kusum Devi, Brijbhan Gaur and Prem Sheela and Subhash (since acquitted) and also entered ...
Allahabad High Court
Arjunan Elayaraja Vs Secretary To Government And Others
.... t Petition has been filed on 25.11.2019. 3. Having heard the learned counsel Mr.D.Baskar appearing for the Petitioner and the learned Additional Advocate General Mr.S.R.Rajagopal appearing for Respondents 1 to 7 and Mr.K.B.Arul, learned Central Government Standing Counsel appearing for Res ...
Madras High Court
Uma Maheswari And Others Vs Union Of India Owning And Others
.... the above case, it is stated that the Train Signal register received from Ponpadi Railway Station for 10.10.2012 shows that only two trains viz., Train No.66022, Tirupathi – Chenani Central Passenger (Arr.06:39/Dep.06:41 hrs.) and Train No.56041, Tirupathi – Pondicherry Passenger (Arr.06:54/Dep ...
Madras High Court
S.Rajendran Vs Kalaivani And Others
.... remained ex-parte. On 28.12.1984, a preliminary decree was passed granting a share in respect of several items including the suit property which was item no.1 in O.S.No.205 of 1981. Since the jurisdiction of District Munsif Courts were enhanced, the final decree was filed and the same is numbere ...
Madras High Court
Perumal Vs State
.... ed by the Principal District and Sessions Court, Erode on 03.09.2012. Challenging the concurrent findings of the two Courts below, Perumal has filed the present criminal revision under Section 397 read with 401 Cr.P.C. 11.Heard Mr.T.Shanmugam, learned counsel representing Mr.R.Karthikeyan, ...
Madras High Court
P.A.Josseph Vs State Election Commissioner And Others
.... the respondents 2 and 3 would submit that the said application came to be rejected subject to a rider that the respondents 1 and 2 therein shall adhere to the undertaking given in paragraph 13 of the counter affidavit of the second respondent therein and the third respondent therein/herein shal ...
Madras High Court
N.Masilamani Vs A.J.Chandrasekar And Others
.... sed, as an abuse of process of law by the Petitioner herein." (vii) In (Postmaster General and others vs. Living Media India Limited and another) (2012) 3 SCC 563 , the Honourable Supreme Court, while dismissing the application for condonation of delay of 427 days in filing the Speci ...
Madras High Court
Murugan And Others Vs State
.... injuries are simple in nature; 11. The learned counsels further submits that P.W.9 is the Radiologist, who issued the Radiologist Report Ex.P9; P.W.9 is the Sub-Inspector of Police, who had recorded the statement of P.W.1, treated it as complaint, registered it as Ex.P10 FIR. categoricall ...
Madras High Court (Madurai Bench)
M.Saravanan Vs S.Buvaneshwari Amma
.... opportunity was given to the petitioner to take necessary steps and further orders were passed on 19.12.2019 and the same is as follows: “The learned counsel for the appellants made a submission that he has taken Private Notice and awaiting for the acknowledgment. 2. In order to provi ...
Madras High Court
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