COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 106 of 153

High Courts07 Apr 2016Allowed

Gandhi Nagar Sahkari Awas Samiti Ltd. Thru Secy. Rajendra Pras Vs Board of Revenue Uttar Pradesh Allahabad and Others

Allahabad High Court · (2016) 117 ALR 114 : (2016) 132 RD 377 : (2016) 131 RD 460

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(4), 341

High Courts07 Apr 2016Dismissed

Gupta Rubber Industries and Others Vs Damodar Valley Corporation and Others

Allahabad High Court · (2016) 5 ADJ 345

Civil Procedure Code, 1908 (CPC) — Section 144, 96

High Courts07 Apr 2016Dismissed

Dr. R.L. Srivastava Vs Sam Higinbottom Institute of Agriculture and Others

Allahabad High Court · (2016) 5 ADJ 322 : (2016) 4 AllLJ 119 : (2016) 3 AllWC 3000 : (2016) 2 UPLBEC 1267

Constitution of India, 1950 — Article 226

High Courts07 Apr 2016Dismissed

Raj Kamal Sonkar Vs High Court of Judicature At Allahabad

Allahabad High Court · (2016) 5 ADJ 309 : (2016) 3 AllWC 2585 : (2016) 2 UPLBEC 1640

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 8(1)Constitution of India, 1950 — Article 226

High Courts07 Apr 2016Dismissed

Shripal Singh Chauhan and Others Vs Special Judge C.B.I. Court No. 4 Lukcnow and Others

Allahabad High Court · (2016) 117 ALR 613 : (2016) 2 ARC 161 : (2016) 133 RD 66

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts07 Apr 2016Dismissed

Lakhmeer Khan Vs Bijendra Singh

Allahabad High Court · (2016) 2 ARC 148

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100

High Courts07 Apr 2016Dismissed

Machchhan Khan and Others Vs Nagar Palika Parishad

Allahabad High Court · (2016) 2 ARC 145

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Specific Relief Act, 1963 — Section 38, 39

High Courts07 Apr 2016Dismissed

Jasmit Singh Vs State of U.P. and 2 Others

Allahabad High Court · (2016) 4 ADJ 764 : (2016) 131 RD 478

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 4-A(2), 6(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 17

High Courts07 Apr 2016Disposed off

Dr. Surya Kant Ojha & 6 Others Vs State of U.P. and Others

Allahabad High Court · (2016) 4 ADJ 728 : (2016) 4 AllWC 3281 : (2016) 4 UPLBEC 3414

Constitution of India, 1950 — Article 14, 15, 16Indian Medical Council Act, 1956 — Section 20, 33Postgraduate Medical Education Regulations, 2000 — Regulation 9

High Courts07 Apr 2016Allowed

Uttar Pradesh Basic Shiksha Parishad Vs Sakshi Shukla and Others

Allahabad High Court · (2016) 5 ADJ 493 : (2016) 3 AllLJ 674 : (2016) 3 AllWC 2975 : (2016) LIC 2604 : (2016) 2 UPLBEC 1361

National Council for Teacher Education Act, 1993 — Section 12A

High Courts07 Apr 2016Allowed

Smt. Vimal Singh Vs Managing Director U.P. State Agro Industrial Corp Ltd. and Others

Allahabad High Court · (2016) 5 ADJ 530

High Courts06 Apr 2016Dismissed

M/S Frost International Ltd. Vs Dy. Commissioner of Income Tax

Allahabad High Court · (2016) 93 UPTC 305

High Courts06 Apr 2016Dismissed

Monty Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 371

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34

High Courts06 Apr 2016Dismissed

The Commissioner, Commercial Tax Vs S/S Kanpur Engineering Stores

Allahabad High Court · (2016) 93 UPTC 247

High Courts06 Apr 2016Allowed

Smt. Lilawati Devi Vs State of U.P. and 3 Others

Allahabad High Court · (2016) 4 AllLJ 13

High Courts06 Apr 2016Partly Allowed

Hari Lal Vishwakarma Vs State of U.P

Allahabad High Court · (2016) 94 ACrC 532 : (2016) 6 ADJ 1

Penal Code, 1860 (IPC) - Section 376

High Courts06 Apr 2016Dismissed

Suresh Kumar Rajasekaran Vs State of U.P.

Allahabad High Court · (2016) ACD 1051 : (2017) 1 AllLJ 547 : (2017) 2 BC 732 : (2016) 2 DCR 38 : (2016) 2 NIJ 236 : (2017) 1 RCRCivil 290 : (2017) 1 RCRCriminal 115

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts06 Apr 2016Allowed

Ram Deo Chamar Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 384 : (2016) 5 ADJ 423 : (2016) 3 CriCC 32

Evidence Act, 1872 — Section 118, 119, 141Penal Code, 1860 (IPC) — Section 323, 376, 452, 506

High Courts06 Apr 2016Dismissed

K.N. Kapoor Vs The Electricity Ombudsman and another

Allahabad High Court · (2016) 5 ADJ 66 : (2016) 117 ALR 152

Electricity Act, 2003 — Section 181, 42Limitation Act, 1963 — Section 3

High Courts06 Apr 2016Dismissed

Kanti Devi Vs U.P.P.C.L. and Others

Allahabad High Court · (2016) 5 ADJ 210 : (2016) 118 ALR 82

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135