High Courts18 Dec 2012Dismissed
State of U.P. Vs Ganga Devi
Allahabad High Court · (2012) 12 AHC CK 0117
COURT ARCHIVE
Allahabad High Court judgments, 2012
3,764 judgments · page 5 of 189
High Courts18 Dec 2012Dismissed
Manoj Kumar @ Bobby Vs State of U.P.Through Secretary and Others
Allahabad High Court · (2012) 12 AHC CK 0108
High Courts18 Dec 2012Disposed Of
Rajan Kundra Vs State of U.P.and Others
Allahabad High Court · (2012) 12 AHC CK 0090
High Courts18 Dec 2012Dismissed
Narayan Singh and Another Vs State of U.P.and Others
Allahabad High Court · (2012) 12 AHC CK 0077
Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 444C
High Courts18 Dec 2012
Smt. Sunita and Others Vs Smt. Renu Gupta and Another
Allahabad High Court · (2012) 11 ADJ 780 : (2013) 1 AWC 610
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166
High Courts18 Dec 2012Allowed
Imaduddeen and Others Vs Najib Ullah and Others
Allahabad High Court · (2013) 1 ADJ 387
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(b)
High Courts18 Dec 2012Dismissed
Sanju and Others Vs State of U.P.
Allahabad High Court · (2013) 1 ACR 749 : (2013) 2 ALJ 795
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts18 Dec 2012Dismissed
Ram Dayal Gupta and Another Vs State of U.P.
Allahabad High Court · (2013) 1 ACR 769 : (2013) 2 ALJ 472
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts18 Dec 2012Dismissed
Govardhan Goyal and Others Vs Rishi Raj Singhal
Allahabad High Court · (2013) 3 ALJ 394
Civil Procedure Code, 1908 (CPC) — Section 9Provincial Small Cause Courts Act, 1887 — Section 15Transfer of Property Act, 1882 — Section 106
High Courts18 Dec 2012Allowed
Gurvinder Singh Vs Director of Income Tax (Investigation)
Allahabad High Court · (2013) 257 CTR 163
Income Tax Act, 1961 — Section 131, 132, 132B, 154, 158BC
High Courts17 Dec 2012
Deepak Singh Vs State of U.P. and Another
Allahabad High Court · (2013) 2 ACR 1941
Criminal Procedure Code, 1973 (CrPC) — Section 311APenal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts17 Dec 2012Dismissed
Sanjay Mohan Vs State of U.P.
Allahabad High Court · (2013) 2 ACR 1388 : (2013) 3 ALJ 349
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 7
High Courts17 Dec 2012Dismissed
Oriental Insurance Co. Ltd. Vs Rajesh Kumar and Others
Allahabad High Court · (2013) 1 AWC 605
Motor Vehicles Act, 1988 — Section 173
High Courts17 Dec 2012Allowed
Committee of Management Kanya Vidhyalaya Kisrauli and Another Vs State of U.P. and Others
Allahabad High Court · (2013) 4 AWC 3479
Constitution of India, 1950 — Article 226, 343, 343(1), 343(2), 344Official Languages Act, 1963 — Section 7Societies Registration Act, 1860 — Section 4
High Courts17 Dec 2012Allowed
Ram Surat and Others Vs Mata Prasad and Others
Allahabad High Court · (2013) 1 ADJ 762
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 45
High Courts17 Dec 2012Dismissed
Raj Singh Vs State of U.P. and Another
Allahabad High Court · (2013) 2 ACR 1431 : (2013) 2 ADJ 57 : (2013) 2 ALJ 648
Criminal Procedure Code, 1973 (CrPC) — Section 178(d), 190, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 145Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Dec 2012Dismissed
Rakesh Kumar Gupta Vs Board of Revenue, U.P., Lucknow and Others
Allahabad High Court · (2012) 12 AHC CK 0146
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts17 Dec 2012Dismissed
Commissioner, Commercial Tax, UP., Lucknow Vs U.P.Sweet Supari Manufacturers Association, Mathura
Allahabad High Court · (2012) 12 AHC CK 0088
High Courts17 Dec 2012Dismissed
Raj Veer Singh Vs State of U.P. and Another
Allahabad High Court · (2013) 2 ALJ 540
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190(1)(b), 190(1)(b), 200Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x), 3(i)(xii)