Uma Singh Vs State Of U.P. And 3 Others
.... s purported show cause." 10. The Division Bench of this Court in the case of M/s Bcits Pvt. Ltd. vs. Purvanchal Vidhyut Vitran Nigam Ltd. and another has held as under:- "5. In Siemens Ltd. vs. State of Maharashtra and Others, 2006 (13) SCALE 297 a challenge was made to a show ...
Allahabad High Court
Mobin And Another Vs Dy. Director Of Consolidation And 6 Others
.... 352; मवाना द्वारा पारित नामान्तरण आदेश अपीलार्थिनì ...
Allahabad High Court
Jitendra Singh @ Bablu And 12 Others Vs State Of U.P. And 3 Others
.... superior in rank to an officer in charge of a police station could as well exercise the power of further investigation under Section 173(8) in view of the provision embodied in Section 36 of the Code. If that be so, such superior officer could as well undertake further investigation on his own a ...
Allahabad High Court
Shamim And Others Vs State Of U.P.
.... d that he had been falsely implicated due to political enmity and rivalry. The co-accused Khurshid stated that he had been falsely implicated that he too had been falsely implicated due to political rivalry. SUBMISSIONS ON BEHALF OF THE APPELLANTS:- Learned counsel for the appellants ...
Allahabad High Court, Lucknow Bench
Phullan And 3 Others Vs State Of U.P.
.... the fields and opened fire upon him, which hit in his left shoulder blade, neck upper arms and chest. The contents of FIR are proved by injured witness P.W.-1 and P.W.-2, witness Sabit Ali. No contradiction is found in the statement of injured regarding the injuries. Injuries are corroborated by ...
Allahabad High Court, Lucknow Bench
Arvind Kumar And Another Vs State Of U.P.
.... i to prove their age. These witnesses have proved copies of S .R. Register as Ext. Ka-1 to Ka-3. 21. Dilip Kumar Mishra D.W.-4 is the previous Pradhan of village Panditpur. The witness has stated that he was village Pradhan of Panditpur from 1988 to 1999 and at present his wife is Pradhan o ...
Allahabad High Court
Vishnu Kumar Saini Vs State Of U.P. And Another
.... rson. The opposite party has failed to connect the alleged recovered food grains to any ration dealer or any Government godown as nobody can obtain food grains except the ration dealer or godown owners. No ration dealer has reported any case of theft with regard to said food grains. Even, no rep ...
Allahabad High Court
Allama Zamir Naqvi Alias Tahir In Fir Zameen Naqvi Alias Tahir Vs State Of U.P. Thru. Prin. Secy. Lko. And Another
.... son shall be entertained by the Court of Session.” 8. The Court will presume that a law, which affects substantive rights, are meant to have prospective operation only. In the same way, as regards procedural laws or the laws relating to a mere matter of procedure or of Forum, they carry retr ...
Allahabad High Court, Lucknow Bench
Vishal Mishra And Anr. Vs State Of U.P. Through Principal Secretary Home And Anr.
.... 9. So far as the present case is concerned, supplementary charge sheet was filed under Section 3 of the Act, 1908 which is admittedly 'the Scheduled Offence' but the Judicial Magistrate-Ist, Gonda ignoring the provisions of the Act 2008 took cognizance and summoned the applicants including the o ...
Allahabad High Court, Lucknow Bench
Parashu Ram Dohre Vs State Of U.P. Thru. Addl. Chief Secy. In The Deptt. Of Home, Civil Sectt. Lko. And Others
.... has placed reliance on the following judgements :- 1) (2000) 10 SCC 92; Ravindra B. Dixit Vs. State of M.P. and has referred paragraph 4 and 5 which is quoted hereinunder :- “4. A bare reading of the aforesaid section would indicate that recourse can be taken to the said provision only ...
Allahabad High Court, Lucknow Bench
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