Sumitra Devi Vs State Of U.P. Thru. Prin. Secy. Revenue Deptt. Lucknow And 4 Others
.... d. It deals with adjournments and postulates that when the hearing of evidence has once begun, the hearing of the suit or application should be continued from day to day until all the witnesses in attendance have been examined unless the Court finds the adjournment of the hearing beyond the foll ...
Allahabad High Court, Lucknow Bench
Mahesh (Minor) Thru. Her Mother Smt. Meena @ Kiran Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And 3 Others
.... t Lucknow against unknown persons on 27.6.2022. While lodging the F.I.R. no allegation against respondent no.4 has been leveled by the complainant that he has kidnapped the detenue rather a simple missing F.I.R. was lodged and consequently the investigation started which is still pending. The in ...
Allahabad High Court, Lucknow Bench
Khalid Khan And Another Vs State Of U.P. And Another
.... Code, if the information discloses commission of a cognizable offence and no preliminary inquiry is permissible in such a situation. (ii) If the information received does not disclose a cognizable offence but indicates the necessity for an inquiry, a preliminary inquiry may be conducted o ...
Allahabad High Court
Sunil Kumar Jhunjhunwala And 2 Others Vs State Of U.P. Thru. Secy. Deptt. Of Institutional Finance, Lucknow And 3 Others
.... ed by two office- bearers and two executive members of the society. [8: Vide U.P. Act no. 23 of 2013, Section 2 (w.e.f. 09.10.2013)]." 14. It would also be convenient to reproduce the statement of objects and reasons which led to the amendment of Section 4 of the Act, 1860 by inse ...
Allahabad High Court, Lucknow Bench
Mutuni Vs Collector Sant Ravi Das Nagar And Others
.... ready been paid to the petitioner in as much as Rs.2,00,000/- was paid to the petitioner on 18.12.2008 and subsequently, a cheque of Rs. 1,28,000/- (Cheque No.A00979811) dated 31.12.2008 has also been given to the petitioner. It was argued that in view of the aforesaid, the petitioner has alread ...
Allahabad High Court
Ram Adhar Vs D.D.C. And Others
.... 15. Per contra, learned counsel for contesting-respondents submitted that the family settlement has already been executed, therefore, there was no need of its registration. Learned counsel submitted that in order to maintain peace and harmony in a family, a settlement executed about a century a ...
Allahabad High Court
Meera Singh Vs State Of U.P. And Another
.... ory bail application of the applicant. In support of his contention, learned counsel has placed reliance upon the case of Manish Yadav vs. State of U.P. (2022 0 Supreme (All) 629). It was submitted that the applicant has no criminal antecedents and that in case, the applicant is granted anticipa ...
Allahabad High Court
State Of U.P. And 3 Others Vs Suresh Chandra Asthana, S/O, S. N. Lal Asthana
.... respondent-petitioner on 31.10.2019. The Project Director, DRDA Chandauli deducted the amount of aforesaid arrears from the gratuity amount payable to the respondent-petitioner, which is not permissible under the law. It is also been submitted that the aforesaid recovery was made after more tha ...
Allahabad High Court
Dinesh Kumar Maurya And Another Vs Chancellor, Lucknow University Lko. And Others
.... n ‘excuse’. Although people tend to see ‘explanation’ and ‘excuse’ as the same thing and struggle to find out the difference between the two, there is a distinction which, though fine, is real. An ‘excuse’ is often offered by a person to deny responsibility and consequences when under attack. It ...
Allahabad High Court, Lucknow Bench
Ram Kumar Mishra Vs State of U.P. and Another
.... घरेलू हिंसा से महिलाओं के संरक्षण अधिनियम के नि ...
Allahabad High Court
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