Ashok Kumar Verma And 5 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... nts are ready to cooperate in the investigation and would remain present before the investigating officer as and when their presence would be required. 7. Learned A.G.A. on the other hand submits that having regard to the manner in which the offence has been committed, the applicants are no ...
Allahabad High Court (Lucknow Bench)
Gayatri Singh Vs State Of U.P. Thru. Secy. Home Deptt. Lko And 2 Others
.... fair price shop license. Learned State Counsel at the very outset has taken a preliminary objection regarding maintainability of this petition since petitioner has an alternative and equally efficacious remedy of filing of appeal under Section 13(3) of the U.P. Essential Commodities (Regul ...
Allahabad High Court, Lucknow Bench
Dr. Sushil Suri Vs Harish Suri And 3 Others
.... of the annual rental. This is one of the modes of finding out the valuation and it cannot necessarily be said to be wrong." The aforesaid judgment of Mitthoo Lal (supra) has been followed thereafter with approval in the case of Rama Kant Malviya versus District Judge, Allahabad and ot ...
Allahabad High Court, Lucknow Bench
T.R.C. Mahavidyalaya Satrikh Nawabganj Through Manager Ranja Vs State Of U.P. Through Prin. Secy. Deptt. Of Revenue Lko. And Others
.... lso been cast by the impugned order pertaining to fact that nonagricultural property was changed into agricultural just a month before the execution of instrument of transfer. The same reasoning has been followed by the appellate court while passing orders under Section 56 of the Act of 1899. ...
Allahabad High Court, Lucknow Bench
Khwaja Moinuddin Chishti Language University Thru. Registrar And Others Vs Dr. Arif Abbas And Ors.
.... mination of documents relating to executive council meetings and minutes held on various dates and documents relating to constitution of executive council and also relating to expenses incurred in modifications, alteration, enhancement made by defendants in the said building amounting to certain ...
Allahabad High Court, Lucknow Bench
Shahid Iqbal Vs State Of U.P. And 2 Others
.... tive. Deprivation of liberty must be considered a punishment, unless it is required to ensure that an accused person will stand his trial when called upon. The courts owe more than verbal respect to the principle that punishment begins after conviction, and that every man is deemed to be innocent ...
Allahabad High Court
Devendra Vs State Of U.P.
.... ty must be considered a punishment, unless it is required to ensure that an accused person will stand his trial when called upon. The courts owe more than verbal respect to the principle that punishment begins after conviction, and that every man is deemed to be innocent until duly tried and dul ...
Allahabad High Court
Guru Charan Vs State Of U.P. And 4 Others
.... t in the Rules of 1981 would be required to be considered. 35. The Rules of 1981 have been effected since 30.06.1978. Rule 11 of the aforesaid Rules clearly stipulate an option to be given by a teacher for superannuation either at the age of 58 years or continuance in service up-till the ag ...
Allahabad High Court
Priya Agarwal Vs State Of U.P. And 9 Others
.... of Biology but subsequently on verification it came to knowledge that the petitioner had graduated in the subject of Bio-Technology and as such her selection for the subject of Biology appears to be incorrect since she did not have the essential subjects required for selection on the said subjec ...
Allahabad High Court
Shyam Lal Verma Vs State Of U.P. Thru. Prin. Secy. Ministry Of Home And Others
.... hat the accused side is bent on threatening and is actually threatening the petitioner to withdraw the proceedings, else severe consequences would follow. We have heard the learned counsel for the parties and perused the impugned F.I.R. as well as other material brought on record, Havin ...
Allahabad High Court, Lucknow Bench
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