COURT ARCHIVE

Allahabad High Court judgments, 2015

2,401 judgments · page 3 of 121

High Courts18 Dec 2015Allowed

In Re: Mohammad Shoeb Siddiqui

Allahabad High Court · (2016) 1 ACR 561 : (2016) 2 ADJ 73

Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 227, 235Contempt of Courts Act, 1971 - Section 10, 12, 14, 15, 15(2)

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High Courts18 Dec 2015Allowed

Kishori Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0085

Arms Act, 1959 - Section 25, 3Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, 34

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High Courts18 Dec 2015Allowed

Vijay Shanker Vs Board of Revenue and Others

Allahabad High Court · (2016) 130 RD 402

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 176, 229-B

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High Courts18 Dec 2015Allowed

Narendra Vs State of U.P.

Allahabad High Court · (2016) 1 ADJ 840

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 437AEvidence Act, 1872 - Section 114AJuvenile Justice (Care and Protection of Children) Act, 2000 - Section 64, 7A

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High Courts18 Dec 2015Allowed

Tokey and Others Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 164, 313, 437APenal Code, 1860 (IPC) - Section 376

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High Courts18 Dec 2015Dismissed

Moti Lal Bhim Raj Charity Trust Vs Prakash Chand Jhunjhunwala

Allahabad High Court · (2016) 1 ADJ 42 : (2016) 2 ALJ 238

Bombay Public Trusts Act, 1950 - Section 1, 1(4), 41, 41A, 41BCivil Procedure Code, 1908 (CPC) - Section 21, 21(1), 92, 93, 96

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High Courts18 Dec 2015Dismissed

Ganga Ram and Others Vs Dy. Director of Consolidation and Others

Allahabad High Court · (2016) 130 RD 197

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 7, Order 32 Rule 7(2)Criminal Procedure Code, 1973 (CrPC) - Section 145Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 5(2), 9-A

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High Courts18 Dec 2015

Nandu and Others Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0024

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 386Penal Code, 1860 (IPC) - Section 396

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High Courts18 Dec 2015Partly Allowed

Ravinder Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0023

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 300, 302, 304, 304(I), 307

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High Courts18 Dec 2015Dismissed

Sarvjeet Yadav Vs Director Education (Secondary) and Others

Allahabad High Court · (2016) 1 ADJ 379 : (2016) 2 ALJ 274

Constitution of India, 1950 - Article 16, 16(1)Uttar Pradesh Board of High School and Intermediate Education Act, 1921 - Section 16, 16-E(10), 16-E(8), 18, 3(1)(bb)

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High Courts18 Dec 2015Dismissed

Rajesh and Others Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0018

Arms Act, 1959 - Section 25, 4Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27

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High Courts18 Dec 2015Allowed

Sahebdeen and Others Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0016

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307

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High Courts18 Dec 2015Dismissed

Satish Chandra Bajpai Vs Hon''ble the Acting Chief Justice and Others

Allahabad High Court · (2016) 2 ADJ 480

Constitution of India, 1950 - Article 13(2), 136, 14, 16, 16(1)General Clauses Act, 1897 - Section 16

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High Courts17 Dec 2015Dismissed

Daya Ram Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0142

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 374(2), 386Evidence Act, 1872 - Section 106, 27, 50, 59, 60Penal Code, 1860 (IPC) - Section 302, 449

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High Courts17 Dec 2015Dismissed

Satya Narain Tripathi Vs State of U.P.

Allahabad High Court · (2016) 2 ADJ 139

Constitution of India, 1950 - Article 311(2)

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High Courts17 Dec 2015Allowed

Gulam Rasool Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0137

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374, 386Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307

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High Courts17 Dec 2015Allowed

Arjun Sonkar Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0129

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 164, 313, 437APenal Code, 1860 (IPC) - Section 376, 376(2)(g)

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High Courts17 Dec 2015Dismissed

Surendra Pal Vs State of U.P. and Others

Allahabad High Court · (2016) 1 ADJ 370

Constitution of India, 1950 - Article 226, 300APrevention of Corruption Act, 1988 - Section 13, 13(2), 7

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High Courts17 Dec 2015Allowed

Madan Mohan Malviya Post Graduate College and Others Vs State of U.P. and Others

Allahabad High Court · (2015) 12 AHC CK 0073

Societies Registration Act, 1860 - Section 4Uttar Pradesh State Universities Act, 1973 - Section 2(13), 57, 68

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High Courts17 Dec 2015Dismissed

Sheo Lal and Others Vs State

Allahabad High Court · (2016) 1 ACR 588 : (2016) 1 ADJ 720 : (2016) 93 ALLCC 206

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 302, 304, 308, 34

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