Brij Lal Vs State Of U.P.
.... uments advanced by the learned counsel for the parties and keeping in mind that co-accused has already been released on bail by this Court and without expressing any opinion on the merit of the case, I find it to be a fit case for granting bail. Let applicant namely Brij Lal be released on ...
Allahabad High Court
Rajesh Pal Singh Vs State Of U.P. And 5 Others
.... . 13. This court finds that the Disciplinary Authority after considering the reply submitted by the petitioner has passed order dated 6.1.2021 (wrongly transcribed as 6.1.2020) whereby minor punishment of 'censure' has been imposed against the petitioner. Petitioner filed appeal against the ...
Allahabad High Court
Mohd. Asgar Ali Vs Union Of India Through Home Secy. And Others
.... (18) This Court finds that the use of the word ‘discipline’ in rule 7A sub-rule (2) sufficiently indicate that the Deputy Commandant is responsible for the discipline of the personnel under him and since he is responsible for the discipline for the said personnel as a corollary, he is also com ...
Allahabad High Court, Lucknow Bench
M/S. M.M.I. Tobacco Pvt. Ltd. And Another Vs Iftikhar Alam
.... the order dated 07.08.2023, having been obtained by making concealment of material facts and proceedings, the review application should be allowed. Reliance has been placed on the following authorities in support of all contentions raised:- (a). Srinivas Raghavendrarao Desai (Dead) By Lrs. ...
Allahabad High Court
B.S.S. Public School, Raebareli Thru. Manager, Sri Bhaiya Lal Singh And Others Vs Union Of India Thru. Secy. Deptt. Of School Edu. And Literacy, Ministry Of Education, And Others
.... to bear in mind that the principles of natural justice are not mere legal formalities. They constitute substantive obligations that need to be followed by decision-making and adjudicating authorities. The principles of natural justice act as a guarantee against arbitrary action, both in terms of ...
Allahabad High Court, Lucknow Bench
C/M Arya Kanya Pathshala Samiti And 3 Others Vs State Of U.P. And 3 Others
.... the facts of the case. It is also required to be considered as to when the respondent no.4 participated and contested the Election on the basis of the list of members furnished by the Society without any demur, whether he could have raised any such dispute in regard to the membership and previou ...
Allahabad High Court
Sailesh Yadav Vs State Of U.P.
.... egard to tampering of evidence or intimidating of witnesses in previous criminal history. Keeping in mind, larger mandate of Article 21 of the constitution of India, the nature of accusations, the nature of evidence in support thereof, the severity of punishment which conviction will entail ...
Allahabad High Court
Jag Mohan Singh And Another Vs State Of U.P. And Another
.... f acquittal. Sub-section (3) of Section 403 mandates that the High Court shall not convert a finding of acquittal into one of conviction. Thus, the High Court would not be justified in substituting an order of acquittal into one of conviction even if it is convinced that the accoused deserves co ...
Allahabad High Court
Hari Bahadur Vs State Of U.P.
.... Having considered the rival submissions made by learned counsel for the parties and the evidence adduced during the course of trial, we would now scrutinize the material available on record, on the basis of which, finding of conviction has been recorded against the appellant. It appears from th ...
Allahabad High Court
Shankar Yadav Vs State Of U.P.
.... that in his statement recorded under Section 161 Cr.P.C., the informant/P.W.1 did not say that his brother was conscious at that time. He also did not say that after the accused ran away, the people of his village had also come and his brother i.e. the deceased had disclosed the names of those ...
Allahabad High Court
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