Amar Singh Vs Ranpal Singh And 3 Others
.... filed a photo-copy of receipt of premium. 39. The aforesaid action of the defendant no. 1/ appellant warrants drawing an adverse inference against the defendant/appellant as per Clause g of Section 114 of the Evidence Act. 40. Reliance in the aforesaid regard can be placed upon the di ...
Allahabad High Court
Balaiyan @ Balaiyan Singh & Others Vs State Of Uttar Pradesh
.... ert he had not sensed that there could be any quarrel between them and the accused. He was interrogated by the Investigating Officer but he had not disclosed to him that they thought that there could be a quarrel and, hence, they should go and restrain them but if the same was not found written ...
Allahabad High Court
Brijesh Kumar @ Parideen & Anr Vs State Of U.P.Thru. Prin.Secy.Housing & Urban Planning & Ors
.... .- (1) Whenever any building or land or any street, or any part thereof, vested in a local authority lies within the area comprised in any housing or improvement scheme, the Board may give notice to that local authority that the same is required for the purposes of the scheme, and thereupon such ...
Allahabad High Court (Lucknow Bench)
Jitendra Kumar Urf Gopal Vs State Of U.P. Thru' Secry. And 3 Others
.... case and the land shall revert to the Gaon Sabha; (ii) the [Collector] may direct delivery of possession of such land forthwith to the Gaon Sabha after ejectment of every person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be ne ...
Allahabad High Court
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