Maneka Sanjay Gandhi Vs Rambhual Nishad And Others
.... qually apply to Sections 82 and 117 because under Section 86 the High Court cannot say that by an application of Section 5 of the Limitation Act, Section 81 is complied with while no such benefit is available in dismissing an application for non-compliance with the provisions of Sections 82 and ...
Allahabad High Court, Lucknow Bench
Dodraj And Others Vs State Of U.P
.... urrounded Ram Prakash who was travelling by a bullock cart and expressed their intent to kill Ram Prakash. He got down from the cart and ran towards the field, but accused persons surrounded him in the field of Preetam and attacked him with lathi and kanta, which caused him fatal injuries. Witne ...
Allahabad High Court
Murari Vs State
.... the injuries had taken place in some other manner but the dead body was brought to the place of incident and thereafter the story had been weaved around it. He states that if the deceased and the accused were 3-4 steps away then all the injuries would have had blackening and tattooing and in the ...
Allahabad High Court
M/s Am Infratech Proprietorship Firm Vs Dfccil And 2 Others
.... remely arbitrary action or a malafide action, the Court would interfere. Paragraphs No. 18 and 26 of judgement in Rhetoric Technologies Pvt. Ltd. (supra) are delineated below: "18. In Municipal Corporation Ujjain and Another V. B.V.G. India Ltd and others, 2018 5 SCC 462, the Supr ...
Allahabad High Court
Sunil Vs State Of U.P
.... by the local Magistrate. If it is sent late it will give rise to an inference that FIR is not lodged within reasonable time. Further sending of the copy of the FIR with the dead body for autopsy along with inquest report, will lead the inference that FIR is in time. The absence of those details ...
Allahabad High Court
Hema Srivastav Vs Smt. Harshita Mathur, District Magistrate, Raebareli
.... as also been passed by the respondent-District Magistrate, Raebareli on 10.08.2024. Learned Additional Chief Standing Counsel also informs that the aforesaid amount will be transferred in the account of the legal heirs of the deceased employee within one week from today. It is, thus, submitted t ...
Allahabad High Court, Lucknow Bench
Mahant Bhagwati Prasad Chela Late Mahant Janki Das Vs State Of U.P Thru. Prin. Secy. Home Lko. And 4 Others
.... asis of one case bearing Case Crime No.550/2021, under Sections 147, 148, 149, 307, 323, 504, 506 I.P.C. and Section 3/25/27/30 of Arms Act registered at Police Station Kadipur, District Sultanpur the police of Police Station Kadipur, District Sultanpur had seized a revolver of the petitioner be ...
Allahabad High Court, Lucknow Bench
Prashant Chandra Vs Harish Gidwani Deputy Commissioner Of Income Tax Range 2
.... hs, or with fine which may extend to two thousand rupees, or with both: Provided that the accused may be discharged or the punishment awarded may be remitted on apology being made to the satisfaction of the court. Explanation.--An apology shall not be rejected merely on the ground that ...
Allahabad High Court, Lucknow Bench
Asad Ali @ Munna And Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... court had come to the conclusion that there is not even a prima facie case to proceed against such person. Generally, the stage of evidence in trial is merely proving the material collected during investigation and therefore, there is not much change as regards the material existing against the p ...
Allahabad High Court, Lucknow Bench
Mahmood Ali Vs State Of U P
.... .W.-1, Raj Mohammad. P.W.-4, Inayat Ali in his cross-examination gave contradictory statement and deposed that when he reached to the house of the accused-appellant, he saw that accused-appellant was stabbing the deceased with knife, meaning thereby the place of occurrence was the house of the ...
Allahabad High Court
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