CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 114 of 153

High Courts17 Mar 2016Disposed off

Sukhvir Vs State of U.P. and Others

Allahabad High Court · (2016) 03 AHC CK 0077

Constitution of India, 1950 - Article 226, Article 300, Article 300AGeneral Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, Section 11A, Section 11-A, Section 13, Section 17, Section 17(1), Section 17(3), Sectio
Read judgment
High Courts16 Mar 2016Disposed Off

Amit Vs State of U.P. and another

Allahabad High Court · (2016) 94 ACrC 767 : (2016) 3 RCRCriminal 519

Criminal Procedure Code, 1973 (CrPC) - Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12Penal Code, 1860 (IPC) - Section 201, 302, 364
Read judgment
High Courts16 Mar 2016Dismissed

Ashok Kumar Singh Sengar Vs Om Prakash Chaturvedi and Others

Allahabad High Court · (2016) 5 ADJ 96 : (2016) 166 AIC 926 : (2016) 3 AllWC 2884 : (2016) 116 ALR 305 : (2016) 1 ARC 880 : (2016) 3 CivCC 673 : (2016) 132 RD 66 : (2016) 1 RJ 812

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 - Section 21Civil Procedure Code, 1908 (CPC) - Order 20 Rule 19, Order 20 Rule 19(1), Order 20 Rule 19(2), Order 41 Rule 22, Order 41 Rule 41, Order 8 Rule 6-A, Order 8 R
Read judgment
High Courts16 Mar 2016Dismissed

Anees Uddin Vs Waqf Alal Khair

Allahabad High Court · (2016) 5 ADJ 671 : (2016) 117 ALR 658 : (2016) 117 ALR 87 : (2016) 2 ARC 188

Constitution of India, 1950 — Section 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2 (1) (bbb)
Read judgment
High Courts16 Mar 2016Dismissed

Ram Dulare Vs Raj Kumari

Allahabad High Court · (2016) 94 ACrC 405 : (2016) 4 ADJ 697 : (2016) 116 ALR 755 : (2016) 3 CriCC 172

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
High Courts16 Mar 2016Allowed

Raman Gupta and Others Vs Anil Kumar Goel

Allahabad High Court · (2016) 4 ADJ 272 : (2016) 164 AIC 952 : (2016) 3 AllWC 2866 : (2016) 116 ALR 401 : (2016) 1 ARC 889 : (2016) 3 CivCC 744 : (2016) 132 RD 84

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 90, Order 23 Rule 1, Section 122, Section 35, Section 35(2), Section 35A, Section 35-BConstitution of India, 1950 - Article 227
Read judgment
High Courts15 Mar 2016Allowed

Vinish Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 734 : (2016) 4 ADJ 22 : (2016) 3 CriCC 508

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 437-APenal Code, 1860 (IPC) - Section 323, Section 376, Section 504, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 -
Read judgment