Rakesh Kumar Vs State Of H.P. & Ors
.... lty person is not so left out. There is no warrant for such a narrow and restrictive view of the powers of the Magistrate, particularly when such powers are traceable to Section 156(3) read with Section 156(1), Section 2(h), and Section 173(8) of the CrPC, as has been noticed hereinabove, and wou ...
High Court Of Himachal Pradesh
Baldev Sharma Vs Municipal Corporation, Shimla
.... der be placed on the main appeal file of this Court and the main appeal numbered as 177/2020 shall be decided separately.” 14. Thus, it is evident that the Commissioner has considered the averments made in the application for condonation of delay as gospel truth. He has found the ...
High Court Of Himachal Pradesh
Zahir Abbas Vs State Of Jammu & Kashmir & Ors.
.... spondents have submitted that the Board in its meeting dated 15.3.2017 decided to adopt the following modus operandi for allotment of 05 points for the preference at Graduation level while formulating the selection lists : i) For the posts of Division Cadre and District Cadre Kashmir, the su ...
Central Administrative Tribunal - Jammu Bench, Jammu
Umsaw Khwan Village Dorbar & Anr. Vs State Of Meghalaya
.... ongpiur, learned counsel has sought for accommodation on behalf of Dr. N. Mozika, learned Sr. counsel who is appearing for the State of Meghalaya on the ground of indisposition of the said learned Sr. counsel. Mr. V.G.K. Kynta, learned Sr. counsel appearing for the petitioners has no objection to ...
Meghalaya High Court At Shillong
Collector, East Khasi Hills District Shillong Vs Umesh Chandgothia & 3 Ors.
.... gkhiew, J In the course of hearing, Mr. N. Syngkon, learned GA for the petitioner prays that he may be allowed to obtain specific instructions on the tentative view of the Court that the matter should be remanded back for answering the reference which has been raised initially. Prayer ...
Meghalaya High Court At Shillong
Habiob Bedru Omer Vs Customs
.... 21.05.2023 to 26.05.2023, when he was formally arrested. It was also stated that since the applicant was under heavy medication he could not be physically moved out of the hospital till the doctors cleared him for such movement. 20. The Hon’ble Supreme Court in Niranjan Singh and Another v. ...
Delhi High Court
D @ D Vs State Nct Of Delhi
.... e to their house by saying, “hamare bahan bhai ka jhagda hai”. She stated that the mother of the appellant, DW-1, came to her house and told her to shift somewhere for 3-4 months as the appellant was residing on the second floor of the same building. She further stated that the mother of the appe ...
Delhi High Court
Karan Kumar Vs State & Anr
.... i hoon. Yeh thik hai ki main muljim ko iss case se bari karana chahti hoon. XXXX by Sh. M.P. Sinha, Ld. Counsel for the accused. Yeh thik hai ki maine muljim Karan se sharirik sambandh apni Marji se banaye the. Yeh bhi thik hai ki muljim Karan ne mere saath koi jor jabardasti nahi ki t ...
Delhi High Court
Shankar Sahokar Vs State Of Uttarakhand
.... ents. He was never arrested during the investigation. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence, and, the applicant is a permanent resident of District Bageshwar, therefore, there is no possibility of his absconding. 6. Mr. G.S. Sand ...
Uttarakhand High Court
Kanhaiya Bisht And Ors Vs State Of Uttarakhand & Others
.... tition has already been filed by them; and she does not want to pursue the aforesaid criminal case. 6. Per contra, Learned State Counsel raised a preliminary objection to the effect that some of the offences sought to be compounded is non-compoundable. 7. Since the parties have entere ...
Uttarakhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
