Arun Kumar Vs State Of Uttarakhand
.... for the parties and perused the record. 4. According to the FIR, the applicant enticed the victim, a young girl of 16 years of age, and based on forged documents, solemnised marriage with her, which was registered also. 5. Learned counsel for the applicant would submit that it is not ...
Uttarakhand High Court
Suhail Ahmad Vs State Of Uttarakhand
.... esent matter rests on the documentary evidence and all the relevant documents are in the possession of the Investigating Officer. Charge-sheet has already been filed, therefore, there is no requirement of custodial interrogation, and, co-accused persons have been granted Anticipatory Bail/Regular ...
Uttarakhand High Court
Praveen Bansal Vs State Of Uttarakhand
.... , there is no chance of his absconding. Charge-sheet has already been filed, therefore, there is no requirement of custodial interrogation. 5. Mr. M.K. Chand, learned A.G.A. for State, has opposed the Anticipatory Bail Application. However, he has submitted that the Institute in-question w ...
Uttarakhand High Court
Uttarakhand Transport Corporation Vs Nirmala Aswal And Others
.... ajeev Singh Bisht, learned counsel for the appellant and Mr. B.S. Negi, learned counsel for the respondents-claimants. 3. Mr. Rajeev Singh Bisht, Advocate, contended that income tax has not been deducted by the Tribunal. After deducting income tax from the income of the deceased, excluding ...
Uttarakhand High Court
Hind Pratap Singh Vs State Of Uttarakhand And Others
.... y further inquiry has been conducted, or is being conducted, by an expert/ society, unit, and this information shall be sent to the petitioner within four weeks. 2. Except filing Public Interest Litigation, it shall be open to the petitioner to take recourse to any other alternate remedy ag ...
Uttarakhand High Court
Kaneej Fatima & Anr. Vs State Of Uttarakhand & Ors
.... her name is Akhtar by which he is popularly called. He would further submit that the cognizance in the matter was taken on 03.09.2008 but the present petition was filed only after non-bailable warrants were issued and the proceedings u/s 82/83 of Cr.P.C. were initiated against the petitioners. ...
Uttarakhand High Court
Javed Ali Vs State Of Uttarakhand & Others
.... en directions to all the Zila Panchayats to de-notify the regulations for collecting toll tax. He further submits that after expiry of the contract of the petitioner, no new contract is being given to anyone. 3. Keeping in view the letter dated 26.03.2024, and 30.06.2022, no extension can no ...
Uttarakhand High Court
Kumaun Traders Vs State Of Uttarakhand & Others
.... en directions to all the Zila Panchayats to de-notify the regulations for collecting toll tax. He further submits that after expiry of the contract of the petitioner, no new contract is being given to anyone. 3. Keeping in view the letter dated 26.03.2024, and 30.06.2022, no extension can no ...
Uttarakhand High Court
Javed Ali Vs State Of Uttarakhand & Others
.... en directions to all the Zila Panchayats to de-notify the regulations for collecting toll tax. He further submits that after expiry of the contract of the petitioner, no new contract is being given to anyone. 3. Keeping in view the letter dated 26.03.2024, and 30.06.2022, no extension can no ...
Uttarakhand High Court
Rajesh Gulati Vs State Of Uttarakhand
.... the deceased, the wife of the appellant, was recovered from the freezer of the appellant on 12.12.2010. It was also found that on 17.10.2010, the appellant had a fight with his wife (deceased). The appellant had an illicit relationship with a lady (PW-25). After commission of the murder, appell ...
Uttarakhand 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!