Mohammad Anees Vs State Of UP And 3 Others
.... impugned F.I.R. dated 22.05.2023. 7. Present petition has been filed with the following grounds: “A. BECAUSE from perusal of entire record, it is crystal clear that no joint meeting of respective authorities were done in compliance of Section 5(3)(a) of The Uttar Pradesh Gangster and ...
Allahabad High Court
Shashi Kant Tiwari Vs High Court Of Judicature At Allahabad And 2 Others
.... g entrusted the control of the said service to the care of the High Court, the makers of the Constitution would not have conferred a blanket power on the Governor to appoint any person from any service as a district judge. 18. We, therefore, construe the expression "the service" i ...
Allahabad High Court
Shashibala Agrawal Vs State Of U.P. And Another
.... ge's powers of revision. (1) In the case of any proceeding the record of which has been called for by himself, the Sessions Judge may exercise all or any of the powers which may be exercised by the High Court under sub-section (1) of section 401. (2) Where any proceeding by way of rev ...
Allahabad High Court
Executive Engineer Electricity Transmission Division Vs Mahesh Chandra And Another
.... eme which has been given under Section 33C(1) and 33C(2) is in the form of execution proceedings for recovering the money due from an employer to a workman which is under a settlement or an award or under the provisions of Chapter V-A or Chapter V-B. Section 33C(1) enumerates a situation where t ...
Allahabad High Court
Secretary Basic Shiksha Parishad Vs Vinay Kumar Pandey And 11 Others
.... ined by every such candidate as against the cut off.”” 38. The above order of the Supreme Court clearly noticed that though claims were put-forth after expiry of one year (limitation provided under Section 20 of the Contempt of Courts Act, 1971) yet such grievance was not only entertained, ...
Allahabad High Court
Aman @ Vansh Vs State Of Up And 3 Others
.... ach conclusion arrived at. (4) The report shall specifically record that the consent of the woman or of the person competent, to give such consent on her behalf to such examination had been obtained. (5) The exact time of commencement and completion of the examination shall also be no ...
Allahabad High Court
Vivek D Wakechaure Vs State Of U.P. And Another
.... t the first informant had misused the legal system by lodging false and frivolous complaint with non-disclosure of necessary facts. It is apposite to state that dealing with a similar type of matter, the Hon’ble Apex Court recently in the case of Dinesh Gupta v. State of U.P. and Ors. 2024 LiveL ...
Allahabad High Court
Chanda Kedia And Another Vs Dwarika Prasad Kedia And Another
.... 66;द केडिया , प्रतिवादी सं० 1 प्रार्थी तसदीक करता हू ...
Allahabad High Court
State Of U.P. And Others Vs Raj Veer Singh
.... essentially amount to recognizing a right inhering in the objector to challenge or question the award on its merits in proceedings which stand restricted to enforcement and execution. That cannot possibly be permitted in light of the plain command of Section 36 of the Act. It would be pertinent ...
Allahabad High Court
Ram Kishan Bairwa Vs Central Excise Service Tax Appellate Tribunal And 2 Others
.... d, after going into the merits waive/reduce the pre-deposit. Such a position does not exists now, and therefore, there is no question of waver of the pre-deposit. 6. A Division Bench of this Court in Shri Subhash Jain v. Commissioner of Central Goods And Service Tax (Central Excise Appeal D ...
Allahabad High Court
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