COURT ARCHIVE

Allahabad High Court judgments, 2012

3,764 judgments · page 10 of 189

High Courts06 Dec 2012Allowed

Jai Prakash Tiwari Vs State of U.P. and Another

Allahabad High Court · (2013) 2 ACR 1383

Constitution of India, 1950 — Article 251Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68, 68(3), 68(4), 7APenal Code, 1860 (IPC) — Section 302, 394

Read judgment

High Courts06 Dec 2012

Smt. Parvati Devi Vs State of U.P. and Others

Allahabad High Court · (2013) 4 ADJ 111

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

Read judgment

High Courts06 Dec 2012Dismissed

Raj Pal Singh Vs State of U.P. and Others

Allahabad High Court · (2013) 137 FLR 516 : (2013) 1 UPLBEC 191

Read judgment

High Courts06 Dec 2012Allowed

Shyam Manohar Gupta Vs State of U.P. and Others

Allahabad High Court · (2013) 2 ADJ 328

Read judgment

High Courts06 Dec 2012

Prem Singh Vs State of U.P. and Others

Allahabad High Court · (2012) 11 ADJ 404 : (2013) 2 AWC 1648

Read judgment

High Courts06 Dec 2012Dismissed

Niyamatullah and Others Vs 1st Addl.District Judge, Bahraich and Others

Allahabad High Court · (2012) 12 AHC CK 0163

Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts06 Dec 2012Allowed

Mathura Singh Vs Additional Judge, Small Causes-II, Lucknow and Others

Allahabad High Court · (2012) 12 AHC CK 0158

Read judgment

High Courts06 Dec 2012Allowed

Tarawati Shukla and Others Vs District Judge, Lucknow and Others

Allahabad High Court · (2012) 12 AHC CK 0143

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)

Read judgment

High Courts06 Dec 2012Dismissed

Niyamatullah and Others Vs 1st Additional District Judge, Bahraich and Others

Allahabad High Court · (2012) 12 AHC CK 0124

Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts06 Dec 2012Allowed

Bhajan Lal and others Vs Smt. Rajmala

Allahabad High Court · (2013) 4 ADJ 261 : (2013) 2 ALJ 476 : (2013) 2 AWC 1405

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(2), Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 14, 151

Read judgment

High Courts06 Dec 2012Dismissed

Kirandpal alias Girandpal Vs State of U.P.

Allahabad High Court · (2013) 2 ALJ 784

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts06 Dec 2012Dismissed

Oriental Insurance Co. Ltd. Vs Vijayee and Others

Allahabad High Court · (2013) 3 AWC 2822

Motor Vehicles Act, 1988 — Section 171, 173

Read judgment

High Courts06 Dec 2012

Babbu Vs State of U.P.

Allahabad High Court · (2013) 1 ACR 1071

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

Read judgment

High Courts06 Dec 2012Dismissed

Dev Nandan Upadhyay and Another Vs State of U.P. and Others

Allahabad High Court · (2013) 2 ADJ 365

Read judgment

High Courts05 Dec 2012Allowed

Regional Provident Fund Commissioner Vs Presiding Officer, Employees'' Provident Fund Appellate Tribunal and Another

Allahabad High Court · (2013) 2 ADJ 270

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 7I, 7QSick Industrial Companies (Special Provisions) Act, 1985 — Section 4

Read judgment

High Courts05 Dec 2012Dismissed

Mohan Lal Saraf Vs Chairperson, Debts Recovery Appellate Tribunal and Others

Allahabad High Court · (2013) 2 ADJ 497 : (2013) 3 ALJ 99 : (2013) 2 AWC 1625 : (2013) 3 BC 9

Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 14, 29(2), 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 24

Read judgment

High Courts05 Dec 2012Dismissed