High Courts10 Dec 2015Dismissed
Vibha Singh Vs State of U.P. and Others
Allahabad High Court · (2015) 12 AHC CK 0045
Constitution of India, 1950 - Article 309
COURT ARCHIVE
Allahabad High Court judgments, 2015
2,401 judgments · page 6 of 121
High Courts10 Dec 2015Dismissed
Anil Kishore Pandey Vs State of U.P. and Others
Allahabad High Court · (2016) 1 ADJ 63
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 120-B, 34, 409, 420, 467
High Courts09 Dec 2015Disposed Off
Rajendra Tyagi and Others Vs State of U.P. and Others
Allahabad High Court · (2016) 1 ADJ 123
Constitution of India, 1950 - Article 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 117, 117(1), 117(6), 126, 18
High Courts09 Dec 2015Partly Allowed
Kothari Nisad Vs State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0111
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 363, 366, 368, 376, 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(12), 3(2)(5), 3(2)(v)
High Courts09 Dec 2015Dismissed
Prempati and Others Vs State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0109
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374Evidence Act, 1872 - Section 106, 118, 25, 26, 27Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts09 Dec 2015Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0107
Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 311, 313, 482Penal Code, 1860 (IPC) - Section 120-B, 302
High Courts09 Dec 2015Disposed Off
Roli Garg Vs State of U.P. and Others
Allahabad High Court · (2015) 12 AHC CK 0081
Constitution of India, 1950 - Article 30Uttar Pradesh Admission to Educational Institutions Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes Act, 2006 - Section 3(e), 4, 4(1)
High Courts09 Dec 2015Partly Allowed
C/M Gandhi Inter College and Others Vs Regional Deputy Director of Education and Others
Allahabad High Court · (2016) 1 ADJ 206 : (2016) 1 AWC 702 : (2015) 4 UPLBEC 3231
Constitution of India, 1950 - Article 16, 16(1)
High Courts09 Dec 2015Allowed
Marghoob and Others Vs State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 386Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 323
High Courts09 Dec 2015Allowed
Sudhir Kumar Bajpai and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 12 AHC CK 0031
High Courts08 Dec 2015Disposed Off
Union of India Vs Armed Forces Tribunal and Others
Allahabad High Court · (2015) 12 AHC CK 0122
Armed Forces Tribunals Act, 2007 - Section 14, 15, 30, 30(1)Constitution of India, 1950 - Article 226, 227, 227(4)
High Courts08 Dec 2015Dismissed
Chandra Mohan Varma and Others Vs State of U.P.
Allahabad High Court · (2016) 1 ADJ 252 : (2016) 2 ALJ 259 : (2016) 1 UPLBEC 427
Constitution of India, 1950 - Article 14, 16, 16(1), 309
High Courts08 Dec 2015Disposed Off
Prem Nath Tripathi Vs Sate of U.P.
Allahabad High Court · (2016) 1 ADJ 160
Constitution of India, 1950 - Article 226
High Courts08 Dec 2015
In Re: K.K. Mishra
Allahabad High Court · (2016) 1 ACR 480 : (2016) 1 ADJ 503 : (2016) 92 ALLCC 637
Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 226, 227, 235Contempt of Courts Act, 1971 - Section 10, 12, 13, 15, 19
High Courts07 Dec 2015Dismissed
Bansh Lal Sankhwar Vs State of U.P. and Others
Allahabad High Court · (2016) 1 ADJ 152 : (2016) 1 ALJ 566
Constitution of India, 1950 - Article 226, 227
High Courts07 Dec 2015Disposed Off
Kamal Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 12 AHC CK 0094
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 202, 204, 482Penal Code, 1860 (IPC) - Section 308, 324, 325, 504, 506
High Courts07 Dec 2015Allowed
Ambikeshwari Pratap Singh Vs Zila Adhikari/Collector Rae Bareli and Others
Allahabad High Court · (2015) 12 AHC CK 0080
High Courts07 Dec 2015Partly Allowed
Ram Dev and Others Vs State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0079
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304(2), 304(II), 323, 336
High Courts07 Dec 2015Disposed Off
Veersen and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 12 AHC CK 0064
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 202, 204, 482Penal Code, 1860 (IPC) - Section 323, 324, 325, 326
High Courts07 Dec 2015Partly Allowed
Ram Autar Vs The State of U.P.
Allahabad High Court · (2015) 12 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) - Section 200, 313, 374, 386, 437-APenal Code, 1860 (IPC) - Section 300, 302, 304, 504