Bittu @ Yaman Vs State Of U.P.
.... arties and keeping in mind that co-accused has already been released on bail by this Court and without expressing any opinion on the merit of the case, I find it to be a fit case for granting bail. Let applicant namely Bittu @ Yaman be released on bail in the aforesaid Case Crime Number on ...
Allahabad High Court
Dr. Faisal Khan And Another Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home U.P. Lko. And 2 Others
.... 23. There can be no dispute to the proposition that in case a litigant has the option of approaching more than one forum for redressal of his grievances, he has the right to choose the forum of his convenience. However, the question in the present case is not regarding maintainability of the ap ...
Allahabad High Court, Lucknow Bench
Commissioner, Commercial Tax U.P. Vs M/S Godfrey Philips India Limited
.... n, of law involved therein, and where as a result of such decision, the amount of tax, fee or penalty is required to be determined afresh, the High Court may send a copy of the decision to the Tribunal for fresh determination of the amount, and the Tribunal shall thereupon pass such orders as are ...
Allahabad High Court
M/S Hawkins Cookers Limited Vs State Of U.P. And 2 Others
.... of evasion of tax. He relied on the judgement in the cases of Pushpa Devi Jain Vs. Assistant Commissioner of Revenue reported in 2023-T.L.D.-89 and Carpenters Clasics India Pvt. Ltd. Vs. Assistant State Tax Officer & 2 Others reported in (2019 U.P.T.C. [Vol. 101] - 14) and in The Assistant S ...
Allahabad High Court
Visible Alpha Solutions India Private Limited Vs Commissioner, Cgst Appeals, Noida And Another
.... all be signed in the manner specified in rule 26. (3) Where the decision or order appealed against is uploaded on the common portal, a final acknowledgement, indicating appeal number shall be issued in FORM GST APL-02 by the Appellate Authority or an officer authorised by him in this behalf ...
Allahabad High Court
Pragat Gupta Alias Satyam Vs State Of U.P. Thru. Prin. Secy. Home Govt. Civil Secrt. Lko. And Another
.... Hindu marriage had never been performed and admittedly no marriage had taken place between the complainant and the appellant but only on the basis of the documents signed by the complainant at the instance of the appellant-accused, the complainant was made to believe that she was a lawfully marr ...
Allahabad High Court, Lucknow Bench
Avdhesh Alias Avdhesh Kumar Vs State Of U.P. Thru. Prin. Secy. Home, Lucknow, U.P. And 3 Others
.... We wish to confine ourselves to the invocation of Section 216 and rest with that. In the light of our conclusion that the power of invocation of Section 216 CrPC is exclusively confined with the Court as an enabling provision for the purpose of alteration or addition of any charge at any time be ...
Allahabad High Court, Lucknow Bench
Kamlesh Singh (In Adhaar Kamlesh Kumar Singh ) And Another Vs State Of U.P. Thru. Prin. Secy. Home, Lko. And Another
.... स्थानीय पुलिस द्वारा माह फरवरी में आरोप पत्र सं ...
Allahabad High Court, Lucknow Bench
Neetu Sharma Vs State Of U.P. And 4 Others
.... 81;ति प्राधिकारी तदनुसार मृतक आश्रित अभ्यर्थियों ...
Allahabad High Court
Kumari Nisha Vs State Of U.P. And 3 Others
.... on record and has recorded a finding that the surviving family of the deceased teacher is not in financial stress and thus has rejected the petitioner’s case for compassionate appointment vide order dated 26.12.2022 therefore, the order dated 26.12.2022 does not call for any interference by thi ...
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!
