Jeet Singh Bisht Vs State of U.P. and others
.... y steps to achieve the object. This Court would be completely justified to issue a writ of mandamus or direction to perform the statutory duties to give quick justice envisaged under the Consumer Protection Act to the aggrieved party. Article 21 of the Constitution of India envisages right to life. ...
Allahabad High Court
Mohd. Umar Vs Nagar Palika Khatima Distt.Nainital & Ors.
.... amount, the respondent No. 1 through its Administrator, the respondent No. 2, issued recovery certificate to the Collector, Nainital. 5. On the basis of recovery certificate issued on behalf of respondent No. 1 the impugned citation has been issued to the petitioner. 6. It is not disputed tha ...
Allahabad High Court
Canara Bank Vs Lakshmi Narain Rajiv Kumar and others
.... l court and is, therefore, erroneous in law. The argument that the defendant, who is also an accused in a criminal case filed by the plaintiff on the same facts would be called upon to enter on his defence in the suit and would be subjected to cross-examination and that it would amount to ''compelle ...
Allahabad High Court
Subhash Chand Vs Collector, Etawah and others
.... p; mDr mifu;e 7 ds v/khu ftykf/kdkjh@v/;{k ifj"kn ds vkns''k fnukad 8-12-84 ls tuin ds lHkh i''kq esyk cktkjksa esa V�dksa }kjk eosf''k;ksa ds yknus o mrkjus ds fy, orZeku esa fu/kkZfjr rgcktkjh ''kqYd :- 20]000 izfr V�d ds LFkku ij izfr V�d ds HkkM+s dk 10 izfr''kr ''kqYd fy;k tkuk rFkk ifj" ...
Allahabad High Court
U.P. State Sugar Corporation Vs Ram Nain Singh and Others
.... eated in service after August 1, 1984 and is not entitled to wages and other benefits unless gratuity is paid. So in nut-shell the grievance of the petitioner is that the deeming clause of notification in case the gratuity is not paid the worker shall be entitled to full wages and so long the gratui ...
Allahabad High Court
Krishan Swaroop Gupta and others Vs Union of India and others
.... paid by the transport operators and also the exercise of powers of Central Government u/s 35 of the General Insurance Corporation Act. It is stated by the learned Attorney General that in the judgment in Joint Council of Joint Council of Bus Syndicate and Others Vs. Union of India (UOI) and Others ...
Allahabad High Court
Smt. Shashi Shah Vs Kiran Kumar Shah
.... he Judge Family Court has given a wrong finding regarding desertion and cruelty. It has been repeatedly ruled by the Apex Court as well as the High Court that there should be intention to desert and to bring the cohabitation to an end permanently. There should be factum of separation and animus desr ...
Allahabad High Court
Murlidhar Srivastava Vs State of U.P. and others
.... as mentioned in the memo of charge. Petitioner extensively inspected the original documents on 19.12.1997, also took photo copies and along with his written statement petitioner filed large number of documents in his defence. In these circumstances, the petitioner was afforded ad equate/reasonable o ...
Allahabad High Court
Pirthi Vs Todar Mal
.... has submitted that the trial court has committed an error of law in not setting aside ex-parte decree. He further submitted that the trial court has no Jurisdiction to try the same, and only Judge Small Cause Court has jurisdiction. 3. I do not agree with the submissions as I have gone through t ...
Allahabad High Court
Pushpa Devi Saraf and Ors. Vs Jai Narain Parasram Puria & Ors.
.... any. The property in dispute in that case was already included as assets of the partnership firm and there could be no difficulty in accepting that the property became assets of the company on its incorporation. So far as the second case is concerned, the transfer deed by which the property in dispu ...
Allahabad High Court
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