CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 119 of 153

High Courts03 Mar 2016Dismissed

J.K. Chandna Vs The Prathama Bank and Others

Allahabad High Court · (2016) 3 ADJ 600 : (2016) 3 AllWC 2409 : (2016) 115 ALR 717 : (2016) 2 CLR 322 : (2016) 2 UPLBEC 956

Constitution of India, 1950 - Article 12, Article 226Regional Rural Banks Act, 1976 - Section 29, Section 30
Read judgment
High Courts03 Mar 2016Partly Allowed

Surendra Kumar Vs The State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0063

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 354(2), Section 428Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113B
Read judgment
High Courts03 Mar 2016Allowed

Santosh and Others Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0062

Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113A, Section 113B, Section 113-BPenal Code, 1860 (IPC) - Section 302, Section 304B, Section 304-B, Section 498-A
Read judgment
High Courts03 Mar 2016Allowed

Vikas Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0060

Arms Act, 1959 - Section 30Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 437-APenal Code, 1860 (IPC) - Section 302
Read judgment
High Courts03 Mar 2016Partly Allowed

Sanjay Shahu Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0058

Criminal Procedure Code, 1973 (CrPC) - Section 428Evidence Act, 1872 - Section 25Penal Code, 1860 (IPC) - Section 299, Section 300, Section 302, Section 304, Section 304 (2), Section 304 (II), Section 304(II), Section 382, Section 38
Read judgment