Ashish Yadav Pno. 212513611 Vs State Of U.P. Thru. Prin. Secy. Home Lko And 3 Others
.... tted to make a fresh detailed representation to respondent no.3 Additional Director General of Police (Establishment) Tower-2, Police Headquarter Shaheed Path, Gomti Nagar Extension, Lucknow, raising all their grievance, annexing therewith a copy of this writ petition along with annexures and al ...
Allahabad High Court, Lucknow Bench
Anil Kumar Maurya Vs State Of U.P. Thru. Prin. Secy. Deptt. Minor Irrigation Lko. And 5 Others
.... ed in April, 2024 and despite expiry of nearly six months, no orders have been passed either sustaining the objections or rejecting the same and submits that the grievance of the petitioner shall be substantially redressed in case respondents decide the said objections and release the pension pa ...
Allahabad High Court, Lucknow Bench
Mrs Jayshree Kailash Wani Vs Official Liquidator
.... 1.50 Crores 02.01.2023 & 03.01.2023 (11:00 AM to 05:00 PM) Date of submitting the E.M.D. 09.01 2023 upto 5.00 PM Date of bidding:- 10.01.2023 up to 06.00 PM. All the details along with terms and conditions of e-auc ...
Allahabad High Court
New India Assurance Company Ltd. Thru. Manager Legal Hub, Lucknow Vs Shallo Begum And 4 Others
.... ed may receive equal value for his loss; or be made whole in respect of his injury; something given or obtained as an equivalent; rendering of equivalent in value or amount; an equivalent given for property taken or for an injury done to another; a recompense in value; a recompense given for a t ...
Allahabad High Court, Lucknow Bench
Pappu Vs State of U.P.
.... ction on the society, for which purpose the Gangsters Act was enacted. 5. It is also submitted that considering the facts of the case, as stated above, there are reasonable grounds for believing that the applicant is not guilty of the offence under the Gangsters Act and that he would not co ...
Allahabad High Court
Kaisar Jaha Vs S.P., Distt. Sultanpur And 3 Others
.... Iyer, J. “abuse of the process of the court or other extraordinary situation excites the Court’s jurisdiction. The limitation is self-restraint, nothing more”. (Raj Kapoor v. State, (1980) 1 SCC 43, para 10) We venture to add a further reason in support. Since Section 397 CrPC is attr ...
Allahabad High Court, Lucknow Bench
Suresh Kumar Shukla @ Suresh Dutt Shukla Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... and passing an appropriate order if upon a prima facie appraisal of the evidence adduced before it, the trial court comes to the conclusion that there is any room for doing so. In that context, reference was made to Hasanbhai Valibhai Qureshi [Hasanbhai Valibhai Qureshi v. State of Gujarat, (20 ...
Allahabad High Court, Lucknow Bench
Lakhan Alias Lakhan Verma Vs State Of U.P. And Another
.... yer for quashing of proceedings and that applicant may be permitted to move an application for discharge through counsel before the trial Court concerned and till then protection may be granted to the applicant. 4. In view of aforesaid, it is directed that in case applicant moves an applic ...
Allahabad High Court
Amardeep Kashyap Vs State of U.P. And others
.... tained in Sections 107 and 108 of the Indian Evidence Act, 1872. In the scheme of Evidence Act, though Sections 107 and 108 are drafted as two Sections, in effect, Section 108 is an exception to the rule enacted in Section 107. The human life shown to be in existence, at a given point of time whi ...
Allahabad High Court, Lucknow Bench
Shashi Pal Vs Sachin Kumar Pal .
.... ed, we find from perusal of the impugned order that this point has not been considered by the Family Court while passing the impugned order even though specific pleadings in this regard at paras-28 and 29 of the objection, have been made by the husband/respondent. But since specific plea in this ...
Allahabad High Court, Lucknow Bench
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