Mohammad Aqeel Vs State Of U.P And 2 Others
.... hat in the objection, the petitioner has specifically stated that various crops of wheat, etc. are being grown, but without considering the material on record, the impugned order has been passed. He further submits that the report also shows that the land in question is for agricultural purposes ...
Allahabad High Court
Puttan@ Sunder Singh Vs State Of U.P And 3 Others
.... ian Constitution, cannot be taken away simply because the person is accused of committing an offence until the guilt is established beyond a reasonable doubt. Article 21 of the Indian Constitution states that no one's life or personal liberty may be taken away unless the procedure established by ...
Allahabad High Court
Ryen @ Ren Chao Vs State Of U.P.
.... d by clause (iii), unless leave of absence is obtained in advance from the Special Judge concerned; (iii) the benefit of the direction in clauses (ii) and (iii) shall not be available to those accused persons who are, in the opinion of the learned Special Judge, for reasons to be stated in ...
Allahabad High Court
Smt. Suman Mishra Vs State Of U.P. And Others
.... e (2010) 2 SCC 432, Virudhunagar Hindu Nadargal Dharma Paribalana Sabai v. Tuticorin Educational Society, (2019) 9 SCC 538.) In normal circumstances, the power under Article 227 will not be exercised, as a measure of self-imposed restriction, in view of the corrective mechanism available to ...
Allahabad High Court, Lucknow Bench
Shri Om Prakash Upadhya Vs Shri Vijay Kumar
.... g any proceeding in a court not subordinate to that from which the injunction is sought; (c) to restrain any person from applying to any legislative body; (d) to restrain any person from instituting or prosecuting any proceeding in a criminal matter; (e) to prevent the breach of a contract the p ...
Allahabad High Court
Committee Of Management Roop Kishor Chaturvedi Inter College Vs State Of Up And 3 Others
.... gation and the Investigating Officer has submitted a final report which has been accepted by the Chief Judicial Magistrate. 10. Although, the suspension order contained two other charges of embezzlement of students' funds and money of mid-day-meal, the charge-sheet issued to the opposite pa ...
Allahabad High Court
Naresh Kumar Mishra Vs State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko. And 2 Others
.... vered by the High Court and direct the respondents not to recover any amount of salary which had been paid to the appellant in pursuance of some mistake committed in pay fixation in 1986. The amount of pension shall also not be reduced and the appellant shall be paid pension as fixed earlier at ...
Allahabad High Court, Lucknow Bench
Smt. Laxminiya Vs Deena Nath
.... are necessary pleadings and issue, if the matter involves complicated questions of fact and law relating to title, the court will relegate the parties to the remedy by way of comprehensive suit for declaration of title, instead of deciding the issue in a suit for mere injunction. (d) Where ...
Allahabad High Court
C/M Kunwar Rukum Singh Vaidik Inter College And Another Vs State Of U.P. And 3 Others
.... he writ petition. 8. The petitioners have published a seniority list of teachers for the year 2023-24, which has been disapproved by the District Inspector of Schools. The relevant provision, which is contained under Regulation 3 of Chapter II of the Intermediate Education Act, 1921 is bein ...
Allahabad High Court
Sanju Bhartiya And Another Vs State Of UP And 4 Others
.... ed the record. Pursuant to the order dated 18.7.2024, petitioner no.1 Sanju Bhartiya (corpus) has been produced by police officials, Sub Inspector Vipin Kumar Yadav, Sub Inspector Akhilesh Kumar Yadav and Constable Geeta Yadav before this Court, who is identified by Shri Sunil Kumar, learne ...
Allahabad High Court
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