Prince Kumar & Another Vs State Of Uttarakhand
.... ined. The applicants have never sought any adjournment in the case. 6. These factual aspects have not been denied by the learned State counsel. 7. It is a case pertaining to recovery of narcotic substances in commercial quantity and in such cases, Section 37 of the Act makes specific pr ...
Uttarakhand High Court
Manoj Kumar Vs State Of Uttarakhand & Others
.... 07.2024, the charge-sheet which was impugned in the writ petition, has since been withdrawn by resolution of 13.03.2024. 2) This fact is not being disputed by counsel for the appellant as well as respondent Nos. 1 to 3. 3) In view of the above, the present appeal has rendered infructu ...
Uttarakhand High Court
Neeraj Kumar Vs State Of Uttarakhand & Others
.... districts throughout the State of Uttarakhand, the similarly situate Teachers have been granted selection grade/time scale immediately after completion of 10 years’ qualifying service. It has also come on record that the salary of the petitioner was fixed by taking into consideration his entire ...
Uttarakhand High Court
Guman Singh Vs Managing Director Uttarakhand Parivahan Nigam Dehradun & Others
.... Corporation, Dehradun & Others Vs. Ashok Kumar Saxena , and Batch of Special Appeals. 4. Learned counsel for the respondents has also submitted that the present matter is squarely covered by the judgment and order dated 14.06.2022, which was affirmed in Special Appeals, as referred abov ...
Uttarakhand High Court
Mahendra Singh & Others Vs Uttarakhand Transport Corporation At Dehradun & Others
.... Uttarakhand Transport Corporation, Dehradun & Others Vs. Ashok Kumar Saxena , and Batch of Special Appeals. 4. Learned counsel for the respondents has also submitted that the present matter is squarely covered by the judgment and order dated 14.06.2022, which was affirmed in Special App ...
Uttarakhand High Court
Kirti Singh Vs State Of Uttarakhand
.... sked his children to bring danda .They came back due to fear. 17. PW-10 Heera Singh on oath stated that around one and a half month back the deceased went to Kaladhungi with the daughter of appellant, the said information was given to him by the appellant. He further stated that when he ...
Uttarakhand High Court
Pooran Singh @ Happy Vs State Of Uttarakhand
.... e case of the applicant that he has nothing to do with the alleged incident; it is a false case; based on confession, he has been arrested; it is a case of non compliance of provisions of the Act; nothing was recovered from the applicant. 5. Learned State counsel would submit that the alleg ...
Uttarakhand High Court
Nasreen Vs State Of Uttarakhand
.... er articles and arrested the applicant, but when the police was trying to take her away, many co-accused obstructed the police party in discharge of their duties. Stones were also pelted, which damaged the Government vehicles also. 4. Learned counsel for the applicant would submit that the ...
Uttarakhand High Court
Rahees Vs State Of Uttarakhand
.... where she stayed for about two months, but she did not raise any alarm. It is also argued that the victim never told the applicant so as to inform her family members. She also never tried to run away from the house of the applicant. 5. Learned State counsel would submit that the victim is 1 ...
Uttarakhand High Court
Kabir Ahmed Khan Vs State Of Uttarakhand
.... trial. In her cross-examination, she has admitted that the applicant never demanded money and she has visited along with the applicant on various places. 5. Learned State Counsel would submit that the victim has supported the prosecution case at trial. 6. It is a stage of bail. Much o ...
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!
