Mahendra Giriand Another Vs District Cooperative Bank Ltd. & Another
.... Debts and Bankruptcy Act, 1993 which was registered as S.A. No.273 of 2023, wherein they moved an application under the Act which is pending and the last date fixed was 04.10.2024. However, in the meanwhile, on 25.09.2024 the petitioners were evicted from the subject property. Now the petitioner ...
Uttarakhand High Court
Monika Vs District Magistrate & Others
.... ed Magistrate/ Tehsildar (respondent no.7 herein). 3. It is contended by learned Counsel appearing for the petitioner that petitioner purchased the secured asset by way of a sale deed only after the original owner repaid the entire bank dues. However, the fact of the matter is that the ori ...
Uttarakhand High Court
Basant Arora Vs Punjab National Bank Through Its Regional Manager, Regional Office Sector & Others
.... to the secured creditor i.e. the Bank. 3. It is contended by learned Counsel appearing for the petitioner that petitioner is the purchaser of the secured asset which he purchased after the property was mortgaged with the secured creditor i.e. the bank. 4. Having regard to the facts of ...
Uttarakhand High Court
Shailendra Singh Bohra Vs Commissioner State Goods And Services Tax Commissionerate And Another
.... of mandamus permitting the petitioner to prefer an application U/S 30 of the UKGST/CGST Act 2017, for filing an application for revocation of the cancellation of the GSTIN 05BHBPB3119C1ZA of the petitioner and further direct the respondent No.2 to consider the application of the petitioner in ac ...
Uttarakhand High Court
Jeevan Chandra Pant Vs Commissioner, State Goods And Service Tax & Another
.... Act and during pendency of the said application, the bank details have been updated by the petitioner. 5. The said application was rejected by respondent no.2 vide order dated 21.09.2024. The said order dated 21.09.2024 is appealable order whereagainst the appeal is provided under Section ...
Uttarakhand High Court
Praveen Kumar Gupta Vs Mussorrie Dehradun Development Authority
.... s the owner of the property situated in Kanwali Road, Dehradun within the jurisdiction of M.D.D.A/respondent. The petitioner candidly submits that property of the petitioner is residential one but the same is being used as commercial property, therefore, a show cause notice was issued by the re ...
Uttarakhand High Court
Rajender Singh & Another Vs Excise Commissioner & Others
.... revisional authority is competent enough to look into the veracity of the judgment passed in the appellate jurisdiction. 5. Mr. Shobhit Saharia, learned counsel for respondent no.4 submits that the shop in question held by respondent no.4 was shifted from Ranipokhari to Atthorwala within t ...
Uttarakhand High Court
Pooja Karanjkar Vs State Of Uttarakhand And Others
.... appeal was disposed of by the learned ombudsman vide order dated 31.05.2022 and a direction was issued to the respondent-UPCL to find out the erring staff and to take appropriate action against them and the petitioner was given an opportunity to move such an application to the competent authorit ...
Uttarakhand High Court
Gayatri Vihar Housing Welfare Society Vs State Of Uttarakhand And Others
.... already filed the Writ Petition in the year 2023 being WPMS No. 3177 of 2023, which was dismissed vide order dated 17.05.2024 passed by coordinate bench of this Court on the ground that the relief claimed by the petitioner is akin to the prohibitory injunction and that can only be granted by the ...
Uttarakhand High Court
Mohd. Nadeem Vs State Of Uttarakhand
.... applicant was found in a room with a woman. According to the prosecution case, the co-accused was running a brothel in the hotel. 4. Learned counsel for the applicant would submit that the applicant is merely a customer in the hotel. He did not commit any offence. 5. Learned State cou ...
Uttarakhand High Court
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