Fatima Vs State Of Uttarakhand
.... been deposited in her account. 8. Mr. Mohd. Safdar, Advocate, further submitted that the applicant was granted interim relief in Writ Petition (Criminal) No.1121 of 2023, filed by her to quash the First Information Report. The condition of the interim relief was not violated by her. The ...
Uttarakhand High Court
Aashu Alias Aas Mohammad And Others Vs State Of Uttarakhand
.... Pandey, A.G.A., on the other hand, has opposed the anticipatory bail application orally. 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 peculiar facts and circu ...
Uttarakhand High Court
Gaurav Bisht And Others Vs State Of Uttarakhand
.... has opposed the anticipatory bail application orally. 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 peculiar facts and circumstances of the case. 7. Ha ...
Uttarakhand High Court
Ashok Kumar Vs Hemwati Nandan Garhwal University (Central University), Srinagar Garhwal And Another
.... ss any other writ, order or direction, which this Hon’ble Court may deem fit and proper in the facts and circumstances of the case. (iv) Award the cost of the writ petition to the petitioner.” 2. Heard Mr. Shubhang Dobhal, learned counsel for the petitioner and Mr.(Dr.) K.H. Gupta, le ...
Uttarakhand High Court
Jitender @ Kalla Vs State (Govt. Of NCT Of Delhi) And Anr
.... ades back but not be in active practice, Ms. Jaising submitted that it is not practically possible to calculate years of active/actual practice. She submitted that any system may not be able to take into account contingencies faced by Advocates, and the date of enrolment should continue to be th ...
Supreme Court Of India
Vijay Kumar Joshi Vs Akash Tripathi & Ors
.... or determining the pension. In the other appeal relating to contempt filed by the BKS, the Contempt Court has closed the contempt proceedings based on the Full Bench judgment dated 22.08.2019. 16. We have heard learned counsel appearing for the parties and have perused the material on reco ...
Supreme Court Of India
Harpreet Singh Talwar @ Kabir Talwar Vs State Of Gujarat th. National Investigating Agency
.... interaction with Raju Dubai may reflect bad judgment, it cannot automatically translate to culpability, especially when no forensic link or recovery connects him to heroin; (viii) more pressingly, no extradition proceedings have been initiated against the said foreign national (Raju Dubai) ...
Supreme Court Of India
Parshottam Shantilal Chaddarwalaa Vs State Of Gujarat & Anr
.... missed the Special Criminal Application No. 1690 of 2009 while observing as under: “11. Adverting to the facts of the present case, the facts are in two parts. The first part pertains to the tampering, destruction, fabrication and substitution of documents forming part of the record of Spec ...
Supreme Court Of India
Ram Pal Singh Vs State Of U.P. Thru. Secy. Deptt. Of Energy Lko. And 4 Others
.... is allowed." 13. Referring the aforesaid, the counsel for the petitioner-applicant has emphasized that it has been very specifically held by the Hon'ble Apex Court that the pension and gratuity are not a bounty to be distributed by the Government rather it is valuable right and ...
Allahabad High Court (Lucknow Bench)
Rajnikant Shukla Vs State Of U.P
.... he rival submissions advanced by the learned counsel for the parties, this court has carefully gone through the record of the case. 12. In R.D. Upadhya (supra), the Apex Court has held that a speedy trial is gauranteed as fundamental rights under Article 21 of the Constitution of India an ...
Allahabad High Court
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