Praveen Kumar Singh And 2 Others Vs State Of U.P. And Another
.... ease their participation in social, economic and cultural growth of nation. 4. The Court is aware that there are women Pradhans in State of Uttar Pradesh, who are exercising their power, rights and duties and legal obligations effectively and are doing very good work for village concerned. H ...
Allahabad High Court
Ravindra Singh Rathaur Vs State Of U.P.
.... such as chloroform, it must be remembered that it is impossible to anaesthetise a woman against her will while she is awake. Even a skilled anaesthetist requires the help of one or two assistants to hold a patient forcibly down on the operating table during the first stage of anaesthesia, althou ...
Allahabad High Court
Ajit Kumar Sonkar @ Ajeet And Others Vs State Of U.P And 4 Others
.... pondents over the public utility land but the same are not concluded till date. 5.Learned Standing Counsel on the other hand has submitted that petitioner has efficacious remedy under Sections 26 of U.P. Revenue Code, 2006 where it has been provided if the Tehsildar finds that any obstacle ...
Allahabad High Court, Lucknow Bench
Union Of India And 2 Others Vs Dr. Shiv Poojan R. Singh And Another
.... all be precluded from withdrawing his notice except with the specific approval of such authority: Provided that the request for withdrawal shall be made before the intended date of his retirement. (5) The pension and [retirement gratuity] of the Government servant retiring under this ...
Allahabad High Court
Achchey Lal Jaiswal Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
.... pprehension relating to specific facts (though not spelt out with exactness) can be made. A blanket order would seriously interfere with the duties of the police to enforce the law and prevent commission of offences in the future. (Paras 40-41, Sibbia [Gurbaksh Singh Sibbia v. State of Punjab, ( ...
Allahabad High Court, Lucknow Bench
Nirmal Agarwal Vs Pradeep Kumar Gupta
.... nt. In the opinion of the Court, the argument is based upon the cause title of the application under Section 10 of the U.P. Act No. 16 of 2021 wherein the proceedings have been drawn in the name of the respondent discharging himself as Secretary of the lessor Trust. The Court finds substance in ...
Allahabad High Court
Satya Narain Shukla And Anr Vs State Of U.P. Thru.Chief Secy. And Ors
.... ng the respondent no.3 has submitted that in the present petition styled as Public Interst Litigation, no mandamus could be issued to frame a policy in a particular manner. It has been submitted that there is no averment of any breach of fundamental rights of any individual. According to the res ...
Allahabad High Court, Lucknow Bench
Smt. Savitri Devi Vs Union Of India And Others
.... o the prerogative writs. If the award was not made a rule of court, the only course available to an aggrieved party was to resist an action on the award or to file a bill in equity. If the award was made a rule of court, a motion could be made to the court to set it aside for misconduct of the a ...
Allahabad High Court
Mohammad Shahid And 2 Others Vs Union Of India And 4 Others
.... connected therewith. 10. Section 3-F is extracted below for ready reference: "3-F. Right to enter into the land where land has vested in the Central Government .--Where the land has vested in the Central Government under section 3-D, it shall be lawful for any person authorised b ...
Allahabad High Court
Sanjaya Dikshit Vs Central Bureau Of Investigation (C.B.I)/ Bs And Fc/New Delhi
.... . Explanation.--For the purposes of this section,- (a) error includes competency of the authority to grant sanction; (b) a sanction required for prosecution includes reference to any requirement that the prosecution shall be at the instance of a specified authority or with the sa ...
Allahabad High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
