State of U.P. and Ors Vs Amar Singh and Anr
.... quot; from Lucknow. The grievance of the petitioner "arose" at Lucknow which is within the Oudh area and as such on the plain reading of the relevant provisions of clause 14 of the Amalgamation Order, the Bench at Lucknow had the jurisdiction to deal with the matter.” 19. He has ...
Allahabad High Court
Prof. Soniya Nityanand And Others Vs Prof. Ashish Wakhlu
.... re through the process of law in the writ petition wherein the Resolution dated 08.06.2020 and the order of termination of his service has been challenged. According to him, the impugned order amounts to an interim judgment as it virtually decides the jurisdiction of the Contempt Court to procee ...
Allahabad High Court, Lucknow Bench
Prof. Soniya Nityanand And Others Vs Prof. Ashish Wakhlu
.... been able to secure through the process of law in the writ petition wherein the Resolution dated 08.06.2020 and the order of termination of his service has been challenged. According to him, the impugned order amounts to an interim judgment as it virtually decides the jurisdiction of the Contempt ...
Allahabad High Court, Lucknow Bench
Soni Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... der affidavit, wherein the Hon’ble Supreme Court referred to a decision in Gurbaksh Singh Sibbia v. State of Punjab, (1980) 2 SCC 565, wherein it was held that the provisions of Section 438 Cr.P.C. can be invoked after the arrest of the accused. The grant of anticipatory bail to an accused who i ...
Allahabad High Court, Lucknow Bench
Paramjit Singh Vs Union Of India Through Secretary Home And 3 Others
.... peals and writ petitions, namely, the audi alteram partem rule, in its fullest amplitude means that a person against whom an order to his prejudice may be passed should be informed of the allegations and charges against him, be given an opportunity of submitting his explanation thereto, have the ...
Allahabad High Court
M/S Saraswati Dynamic Limited Vs Controlling Authority Under The Payment Of Gratuity Act, 1972 And Another
.... ministrative, often arises when jurisdiction of the superior courts to issue writs of certiorari is invoked. Often the line of distinction between decisions judicial and administrative is thin; but the principles for ascertaining the true character of the decisions are well settled. A judicial d ...
Uttarakhand High Court
Uttar Pradesh Public Service Commission Vs Renu And 3 Others
.... in Karn Singh Yadav (supra) was considered by the Supreme Court in Divya vs. Union of India, Writ Petition (C) No. 724 of 2023, decided on 09.10.2023. It is observed that the three Judge Bench in Karn Singh Yadav (supra) did not answer the question. Another judgment of three Judge Bench in Asho ...
Allahabad High Court
District Basic Education Officer, Moradabad And Another Vs Mahendra And 2 Others
.... as per Government Order dated 17th April, 2013 was as follows: (i) Child Development and Pedagogy- 30 MCQs 30 Marks (ii) Comprehension- 30 " 30 " (iii) Grammer- 30 " 30 " (iv) Language Expression- - 60 " (MCQ is acronym for Multiple Choice Que ...
Allahabad High Court
M/S Jaypee Infratech Limited Vs M/S Ehbh Services Private Limited And Another
.... nt case is vastly different.” 34. In Tara Chand (supra), the Delhi High Court held that the power to extend the mandate of the arbitrator under Section 29A of the Act would lie before the Court which has the power to appoint the arbitrator under Section 11 of the Act. Relevant paragraphs ha ...
Allahabad High Court
Dr. Faisal Khan And Another Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home U.P. Lko. And 2 Others
.... 23. There can be no dispute to the proposition that in case a litigant has the option of approaching more than one forum for redressal of his grievances, he has the right to choose the forum of his convenience. However, the question in the present case is not regarding maintainability of the ap ...
Allahabad High Court, Lucknow Bench
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