Heera Lal Yadav Vs State Of U.P. Thru. Addl. Chief Secy. Home, Lucknow & Ors.
.... ether this writ petition can be entertained, heard and decided by the Judges sitting at Lucknow? 13. The majority view of the Full Bench gave the following answers:- (1) A case falling within the jurisdiction of Judges at Lucknow should be presented at Lucknow and not at Allahabad. ...
Allahabad High Court, Lucknow Bench
Oudh Bar Asso. High Court, Lko. Thru General Secretary & Anr Vs U.O.I. Thru Secy. Ministry Of Finance & Ors
.... 6;म यूनियन आफ इण्डिया एवं अन्य (2014) 10 एस0सी0सी0 पेज नं.-1 के सर ...
Allahabad High Court (Lucknow Bench)
Aman Mittal Vs Bharat Petroleum Corporation Ltd.Throu, G.M. And Another
.... arose at Lucknow within the specified areas of Oudh or part of the cause of action arose at a place outside the specified Oudh areas.…..” 15. When the facts of the instant case are tested on the touchstone of the law laid down by the Hon’ble Supreme Court in the case of Nasiruddin (supra), ...
Allahabad High Court (Lucknow Bench)
Dalmir Shah (deceased) and Others Vs Deputy Director of Consolidation and Others
.... been submitted that there was no lack of inherent jurisdiction and mere lack of jurisdiction would not vitiate final judgment passed by this Court particularly when the Petitioners themselves chose the forum to challenge the order of the consolidation authorities. It has further been submitted that ...
Allahabad High Court
Registrar of Companies Vs Kamal Infosys Ltd. and Others
.... urt directed that the matter be transferred. The Court held that it had wrongly been filed before the Jaipur Bench and direction was given to file the same at Jodhpur, the main seat of Rajasthan High Court, for the reason that the liquidation proceedings could not be allowed to continue at Jaipur as ...
Allahabad High Court
Smt. Sheela Devi Chauhan and Others Vs Smt. Sunita Devi and Others
.... d counsel for the petitioners invited the attention of this Court to the provisions of Articles 7 and 14 of the United Provinces High Courts (Amalgamation) Order, 1948 which have been interpreted by the Supreme Court in Nasiruddin''s case (supra). The Full Bench of this Court in the case of Nitya Na ...
Allahabad High Court (Lucknow Bench)
Y.C. Simhadri, Vice Chancellor, B.H.U. and Others Vs Deen Bandhu Pathak
.... e High Court. But of contempt, that is, civil contempt alleged for the violation of an order, direction or Judgment of the High Court, as a Court of Record, the only Court would be the Court which passed such an order, direction or judgment and no other. Consequently and for the reasons given in ...
Allahabad High Court
M/s. Sumac International Ltd. Vs M/s. PNB Capital Services Ltd.
.... ion No. 6103, dated July 26, 1948, as amended up-to-date, the Chief Justice of the High Court of Judicature at Allahabad is pleased to direct that with effect from July 25, 1949, the Lucknow Bench of the High Courl of Judicature al Allahabad shall not exercise jurisdiction and power in respect of ca ...
Allahabad High Court
Nitya Nand Tiwari Vs State of U.P.& Ors.
.... larger Bench, namely: "(1) Whether writ petition against an order passed by an authority outside the Oudh areas can be entertained by this Court at Lucknow, if some order or the Act passed by a person or the Legislature in the areas of Oudh is also challenged in order to provide a ground for chal ...
Allahabad High Court (Lucknow Bench)
G.N. Verma Vs Hargovind Dayal and Others
.... acts as a persona designata. The contention raised by learned Counsel must therefore be rejected without, dilating any further on the subject. 20. Learned Counsel argued that since the Chief Justice, before issuing notification under Clause 14, had talks with the members of the Bar at Luck-now an ...
Allahabad High Court
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