Anurag Dalmia Vs Income Tax Office
.... gated, have committed any wrongdoing. There is no presumption that every account-holder in banks of Liechtenstein, has acted unlawfully. 68. A bare reading of the aforesaid judgement, makes it abundantly clear that merely on some unauthenticated information received from a third Country wit ...
Delhi High Court
Bharat Ram And Another Vs State Of Uttarakhand
.... ere is no chance of their absconding. They were granted interim bail on 27.06.2025, and, the conditions of the interim bail have not been violated by them. 6. Mr. Pradeep Lohani, Brief Holder, has opposed the anticipatory bail application. 7. Personal liberty under Article 21 of the ...
Uttarakhand High Court
Shailendra Chauhan Vs State Of Uttarakhand
.... en violated by him. 5. Mr. Pradeep Lohani, Brief Holder, has opposed the anticipatory bail application. 6. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the pec ...
Uttarakhand High Court
Sharafat Hussain Aias Sharafat Thekedar Vs State Of Uttarakhand
.... under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case. 7. Having heard the submissions of learned counsel for the parties and keeping in view ...
Uttarakhand High Court
Faheem Ahmad And Others Vs State Of Uttarakhand
.... t that time, the alleged victim was also present before this Court. Applicants are permanent residents of District Udham Singh Nagar, therefore, there is no chance of their absconding. They were granted interim bail on 21.05.2025, and, the conditions of the interim bail have not been violated by ...
Uttarakhand High Court
Shadab @ Shadab Ali And Ors. Vs State Of Uttarakhand And Ors.
.... rned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another, (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Court observed as below: “The position that emerges from the above discussion can be summarised thus: the ...
Uttarakhand High Court
Virendra Singh Chauhan And Others Vs State Of Uttarakhand And Others
.... e post as per Uttarakhand State Election Commission Subordinate Rule 2015 (as per rule 5). (iv) Issue any other or further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (V) Award the cost of the petition in favour of the pet ...
Uttarakhand High Court
Virendra Singh Chauhan Vs State Of Uttarakhand And Others
.... counsel for petitioner, Mr. Sanjay Bhatt, learned counsel for respondent nos.1 & 3 and Mr. G.S. Negi, learned Additional Chief Standing Counsel for respondent no.2. 3. Mr. S.S. Yadav, Advocate, has requested to decide the present writ petition directing the Secretary, State Election C ...
Uttarakhand High Court
Khursheed Ahmad Chohan Vs Union Of Territory Of Jammu And Kashmir & Ors. Etc
.... lack credibility since the allegations are against them . It is only with that in mind that we having thought it both advisable and desirable as well as in the interest of justice to entrust the investigation to the Central Bureau of Investigation forthwith and we do hope that it would complete ...
Supreme Court Of India
�X� Vs State Of Bihar And Anr
.... n bail. 19. We have given our thoughtful consideration to the submissions advanced at the bar and have gone through the impugned order and the material placed on record. 20. At the outset, we may like to note that the allegations attributed to respondent No.2 shake the conscience of t ...
Supreme Court Of India
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