CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 120 of 153

High Courts02 Mar 2016Allowed

Dinesh Kumar Maurya Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 97 : (2016) 4 ADJ 19

Penal Code, 1860 (IPC) — Section 363, 366, 376(1), 506Protection of Children from Sexual Offences Act, 2012 — Section 4
Read judgment
High Courts02 Mar 2016Dismissed

Pappu Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 908 : (2016) 4 ADJ 25

Arms Act, 1959 - Section 25, Section 27, Section 27(1)Constitution of India, 1950 - Article 14, Article 19, Article 19(2), Article 21Criminal Procedure Code, 1973 (CrPC) - Section 129, Section 313, Section 354(3), Section 37, Section
Read judgment
High Courts02 Mar 2016Allowed

Ram Pal Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2016) 4 ADJ 627 : (2016) 2 UPLBEC 1607

Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 1Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 &md
Read judgment
High Courts02 Mar 2016Allowed

Kapil Deo Vs Union of India and Others

Allahabad High Court · (2016) 03 AHC CK 0064

National Security Act, 1980 - Section 3, Section 3(1)(a), Section 3(2)Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 3, Section 4
Read judgment
High Courts02 Mar 2016Allowed

Jai Ram Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0055

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 306, Section 307, Section 404, Section 504, Section 506
Read judgment
High Courts02 Mar 2016Allowed

Smt. Monika Vs State of U.P. And 3 Ors.

Allahabad High Court · (2016) 4 ADJ 349 : (2016) 3 AllLJ 335 : (2016) 3 AllWC 2882 : (2016) 116 ALR 674 : (2016) 150 FLR 422 : (2016) 2 UPLBEC 1200

Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 7
Read judgment
High Courts02 Mar 2016Allowed

M/s Eastern Export House & Another Vs Debt Recovery Appellate Tribunal & 2 Others

Allahabad High Court · (2016) 4 ADJ 540 : (2016) 168 AIC 914 : (2016) 3 AllWC 2872 : (2016) 116 ALR 808 : (2016) 2 BankJ 696 : (2016) 4 BC 83 : (2016) 2 DRTC 26 : (2016) 335 ELT 386 : (2017) 1 NIJ 193 : (2016) 131 RD 454 : (2016) 1 RJ 829

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
Read judgment