Ram Pal Singh Vs State Of U.P. Thru. Secy. Deptt. Of Energy Lko. And 4 Others
.... is allowed." 13. Referring the aforesaid, the counsel for the petitioner-applicant has emphasized that it has been very specifically held by the Hon'ble Apex Court that the pension and gratuity are not a bounty to be distributed by the Government rather it is valuable right and ...
Allahabad High Court (Lucknow Bench)
Sanjay Singh Vs State Of U.P
.... e victim was about 16 –17 years old at the time of incident, in which there is a possibility of variation of six months, on both sides. 20. The prosecution has examined Sri Om Prakash Sharma, Investigating Officer as P.W. 5 in the trial Court, who had prepared the site plan of the place of ...
Allahabad High Court
Rajnikant Shukla Vs State Of U.P
.... he rival submissions advanced by the learned counsel for the parties, this court has carefully gone through the record of the case. 12. In R.D. Upadhya (supra), the Apex Court has held that a speedy trial is gauranteed as fundamental rights under Article 21 of the Constitution of India an ...
Allahabad High Court
National Insurance Company Ltd. Thru. Regional Manager,Regional Officer Vs Reetu Devi And 6 Others
.... 16. Having heard learned counsels for the parties and having perused the records, it emerges that an accident is said to have occurred on 08.01.2016 which resulted in the death of Sri Vijay Prakash Shukla and Sri Ram Surat who were hit by a bus. Upon filing of the claim application, learne ...
Allahabad High Court (Lucknow Bench)
Uma Shanker Sharma And Another Vs Mihilal Sharma And 3 Others
.... tiff. The suit was filed under Section 31 of the Act, 1963 which, unlike Section 34, does not contain any such proviso requiring claim of any further relief. Meaning thereby, once a sale deed is adjudged to be void or voidable or is cancelled by the civil court, no further reliefs would be requi ...
Allahabad High Court
Ram Krishna Mishra Vs State Of U.P.Through Secy Local Bodies
.... ourt towards the salary bill annexed as CA-12 to the counter affidavit filed on 29.01.2024, which indicates that at serial no.3 Mohiuddin Ansari is holding the post of Clerk in the pay scale of Rs.381/-, whereas the petitioner is holding the post of Tax Collector in the pay scale of Rs.325/- whic ...
Allahabad High Court (Lucknow Bench)
Vijay Kumar Dubey Vs State Of U.,P. And Another
.... the investigation extends to other states. Due to which the Investigating Officer have to spend more time and labor in collecting evidence. As a result, there is more delay in the disposal of investigation and inquiry. (IV) The accused related to the case belong to the same department and h ...
Allahabad High Court
Imran Khan @ Ashok Ratna Vs State Of U.P. And Another
.... nish Sahu's case (supra) is being quoted as under: "17. Thus the consent of both the parties is necessary for taking the act out of the purview of Section 377 of IPC. However, this Court after considering the amended definition of "rape" as defined under Section 375 of IPC has ...
Allahabad High Court
Anil Kumar Jaiswal Vs Union Bank Of India And Another
.... e thereof must follow. The High Court has no option but to implement the law. The relevant observations made in it are being reproduced below: (SCC pp. 77475, para 15) “15. … 15.1. In BSNL v. Mishri Lal, (2011) 14 SCC 739, it is observed that the law prevails over equity if there is a co ...
Allahabad High Court
Jai Ram Vs State Of U.P. Thru. Secy. Home Lko And 3 Others
.... not see the faces of miscreants. The victim has not been declared to be hostile. 16. The mother of the victim has been examined as PW-3 and she has supported the prosecution case. She stated that the victim did not come back home, she had gone to look for her along with her other daughter. ...
Allahabad High Court (Lucknow Bench)
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