Ravi Vs State Of U.P.
.... used, severity of punishment as well as totality of facts and circumstances, at this stage without commenting on the merits of the case, I find it a fit case for bail. However, any observation made herein-above, will not affect the trial of the case. 7. Let the applicant- Ravi, who is invol ...
Allahabad High Court
Dr. Gyanvati Dixit Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Section. Edu. Lko. And Others
.... anaging Director, ECIL v. B. Karunakar, (1993) 4 SCC 727 : 1993 SCC (L&S) 1184 : (1993) 25 ATC 704] (SCC at p. 758, para 31) which reads as follows: “31. Hence, in all cases where the enquiry officer's report is not furnished to the delinquent employee in the disciplinary proceedings, t ...
Allahabad High Court, Lucknow Bench
Vinod Singh Vs State Of U.P. And Another
.... as their soundness and sobriety of understanding is above their vanity and presumption; in proportion as they are more disposed to listen to the counsel of the wise and good, in preference to the flattery of knaves. Society cannot exist unless a controlling power upon will and appetite be placed ...
Allahabad High Court
Abhishek Awasthi @ Bholu Awasthi Vs State of U.P. And Another
.... ases, the Court went on to hold that there is a blanket ban on stay of trials and that, therefore, Section 482, even as adapted, cannot be used for the aforesaid purpose. This, again, is contrary to the position in law as laid down hereinabove. This case, therefore, stands overruled." ...
Allahabad High Court
Chhote Lal Gupta And Another Vs State Of U.P. And Another
.... Bhadohi. Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the . After some arguments, learned counsel for the applicants wants to withdra ...
Allahabad High Court
Shiv Murat Vs State Of U.P. And 5 Others
.... r executed another sale deed on 14.08.2018 whereby the land which had already been transferred to the wife of the revisionist was included. He submits in para 15 of the stay application appended to the revision, it has been stated that Smt. Kavita, wife of the revisionist has already approached ...
Allahabad High Court
Kapil Misra And Another Vs State Of U.P. Thru. Addl.Chief Secy. Deptt.Of Infrastructure Industrial Development Lko And Another
.... supported by the aforesaid statutory provisions. Section 7 is very clear in its terms which gives wide power to the authority to “transfer” the land of the authority. The transfer of land can be effected by selling, leasing or otherwise transferring the land of the authority, through the process ...
Allahabad High Court, Lucknow Bench
Vishal Saraswat Vs State Of U.P. And Another
.... not give an indefeasible right to a candidate to be appointed and the employer has a right to refuse appointment to the candidate included in the select list on any valid ground. In Anil Bhardwaj (supra), the candidate was subsequently acquitted in the criminal case but even then the Supreme C ...
Allahabad High Court
Punita Bhatt alias Punita Dhawan Vs B.S.N.L. And 3 Others
.... se of scheme for compassionate appointment every such member of a family of the government employee who is dependent of the earning of such employee for his or her survival must be considered to belong to a up ‘class’. Exclusion of any member of a family on the ground that he/she is not so depen ...
Allahabad High Court, Lucknow Bench
Kuldeep And Another Vs State of U.P.
.... ause the person is accused of committing an offence until the guilt is established beyond a reasonable doubt. Article 21 of the Indian Constitution states that no one's life or personal liberty may be taken away unless the procedure established by law is followed, and the procedure must be just ...
Allahabad High Court
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