Hafeez Khan Vs State of U.P
.... that the dead body was of the Sayra Bano and the police acted as per the statement given by Munna and prepared the inquest report accordingly. 37. PW-4 Smt. Parveen was the elder sister of the deceased. She also stated that the deceased had got married to Munna and she never got married to ...
Allahabad High Court, Lucknow Bench
Sangeeta Vs Rajesh Kumar, Zila Basic Shiksha Adhikari And Another
.... ., the District Basic Education Officer had passed an order dated 23.11.2023 overriding the order passed by the writ court and had willfully disobeyed the order passed by this Court which may amount to contempt of court. The opposite party has submitted an affidavit tendering his uncondition ...
Allahabad High Court
New India Assurance Company Limited, Lakhimpur Kheri Vs Permanent Lok Adalat, Lakhimpur Kheri And Another
.... cate of insurance and the policy described in the certificate in his favour, and the insurer shall make the necessary changes in the certificate and the policy of insurance in regard to the transfer of insurance.” 12. Thus a bare perusal of the aforesaid statutory provision make ...
Allahabad High Court, Lucknow Bench
Kamal K.P Vs State of U.P. & Another
.... rregnum the police files a challan. It was also contended by Mr. Tulsi that a Public Prosecutor may take adjournment from the Court when the bail application was being moved and then would persuade the investigating agency to file a challan and then contend that the Court would not be entitled t ...
Allahabad High Court, Lucknow Bench
Dynamic Infracon Pvt. Ltd Vs State Of Uttar Pradesh And Others
.... ular v. Union of India [(1994) 6 SCC 651]. After examining the entire case-law the following principles have been deduced: “94. The principles deducible from the above are: (1) The modern trend points to judicial restraint in administrative action. (2) The court does not sit as a ...
Allahabad High Court
Sudheer And 5 Others Vs State Of U.P. And 3 Others
.... f of Sri Mohd. Waseem, learned counsel for the informant and Sri P.K. Jaiswar, learned A.G.A. for the State-respondents. 3. The present writ petition has been filed seeking quashing of the impugned F.I.R. dated 22.6.2024, registered as Case Crime No.218 of 2024, under Sections 147, 452, 323 ...
Allahabad High Court
Ramautar And 6 Others Vs Awadhesh Narayan Singh And Another
.... ion on some land has been given to such a person, this type of transaction would be deemed to be valid transfer and the provisions of Registration Act or Evidence Act cannot be applied in consolidation proceedings, particularly in transaction under Section 164 of the U.P.Z.A. & L.R. Act. A r ...
Allahabad High Court
Gorelal Alias Shyam Narain And Others Vs State Of U.P
.... they were also known of having enmity with Pramod Kumar Gupta and Gopi Krishna Gupta and, therefore, the first informant PW-1 had falsely implicated all of them. Learned counsel for the appellants, therefore, states that it was an absolute case of false implication of all the other co-accused p ...
Allahabad High Court
Daleep @ Dilip Gupta Vs State Of Up And 6 Others
.... No. 2, decide the Restoration Application of the petitioner pending since the year 2023, within the time frame fixed by this Court. 4. Learned counsel representing the respondents have no objection the aforesaid proposition. 5. This Court is also of the opinion that no useful purpose w ...
Allahabad High Court
Assistant Sub Inspector (M) Brajesh Kumar Yadav Vs State Of U.P. Thru. Prin. Secy. Grah Police Anubhag Home Deptt. Lko And 2 Others
.... lice Officer to prefer an application ignoring the statutory prescriptions relating to the appeal and revision. 5. Having heard learned counsel for the parties and having perused the material available on record as well as perusing the relevant provisions of law and Rules, 1991, I am of the ...
Allahabad High Court, Lucknow Bench
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