Nandan Singh Bisht Vs State Of U.P. Thru. Prin. Secy. Home Lko
.... of his legitimated right to bring the real accused to books. This cannot be the purport of the Code. 24. We have already noticed that in the T.T. Antony case this Court did not consider the legal right of an aggrieved person to file counterclaim, on the contrary from the observations found ...
Allahabad High Court
Babbar @ Pabbar And 3 Others Vs State Of U.P. And 4 Others
.... , Champa Devi executed Satta to Ravindra Sonker and Ashish Sonker. After the death of Champa Devi, her sons Heera Lal and others executed a registered sale deed of 544 square ft. from the said arazi on 15.09.2018. Her son Pyare Lal executed a registered sale deed of his share. After that on 24.0 ...
Allahabad High Court
Km. Gunjan (Minor) Vs Ram Ratan
.... been asserted that the R.T.O., Agra had already granted temporarily authorization of registration certificate in favour of the petitioner Km. Gunjan (minor), Care Taker Kishan Pal Singh on 5.7.2023 for a certain period. Per contra, learned counsel for the respondent no. 2 argued that though ...
Allahabad High Court
Devesh Kumar Vs State Of U.P.
.... ranteed by Article 21 of the Indian Constitution, cannot be taken away simply because the person is accused of committing an offence until the guilt is established beyond a reasonable doubt. Article 21 of the Indian Constitution states that no one's life or personal liberty may be taken away unl ...
Allahabad High Court
National Highway Authority Of India And Another Vs Jagpal Singh And 2 Others
.... all be enforced in accordance with the provisions of the Code of Civil Procedure, 1908 (5 to 1908), in the same manner as if it were a decree of the court.” The aforesaid provision would show that an award is to be enforced in accordance with the provisions of the said code in the same mann ...
Allahabad High Court
Smt. Shivika Upadhayay Vs Pushpendra Trivedi
.... several Courts having jurisdiction the suit shall proceed. Section 23. To what Court application lies. (1) Where the several Courts having jurisdiction are subordinate to the same Appellate Court, an application under section 22 shall be made to the Appellate Court. (2) Where s ...
Allahabad High Court
Raju @ Anil Kumar Patel And Another Vs Sri Rajesh Singh Pal, Assistant Collector/ Tehsildar, Tehsil Soraon
.... this Court in Writ - C No. 7118 of 2024 whereby this Court had expected the Assistant Collector to complete the proceedings registered against the applicant under Section 67 of the Uttar Pradesh Revenue Code, 2006 within a period of 90 days from the date a certified copy of the order was produce ...
Allahabad High Court
Ram Taulan Yadav And Another Vs Himanshu Kesarwani And 2 Others
.... hyam Mishra R/o 89/76, Mahaviran Lane Mutthiganj, Allahabad will receive all the rights of partnership deed. AND WHEREAS to avoid any disputes or misunderstanding in future, the parties have agreed to certain terms and conditions and it is desirable to reduce the amended terms and conditio ...
Allahabad High Court
Mukesh And 3 Others Vs State of U.P
.... es of injured is on the right arm and left thigh and is not on a vital part. As per the medical opinion three injured have suffered grievous injuries. 32. Section 307 of Indian Penal Code contemplates punishment for attempt to murder. It provides that whoever does any act with such intentio ...
Allahabad High Court
Amit Kumar Kushwaha @ Mintu Vs State of U.P.
.... no substitute for evidence. The said statement is unreliable for other reasons as well. There was no cause for the failure of the first informant to promptly inform the police authorities about the complicity of the applicant in the offence. The applicant was nominated as an after thought and at ...
Allahabad High Court
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