CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 123 of 153

High Courts26 Feb 2016Dismissed

Fakira and Others Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 108 : (2016) 4 ADJ 20

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 324, Section 393
Read judgment
High Courts26 Feb 2016Allowed

Prem Kali Vs Deputy Director of Consolidation Sitapur and Others

Allahabad High Court · (2016) 163 AIC 946 : (2016) 116 ALR 794 : (2016) 2 CivCC 675 : (2016) 131 RD 154

Hindu Succession Act, 1956 - Section 14(1)Transfer of Property Act, 1882 - Section 10, Section 122, Section 123, Section 124, Section 126, Section 5, Section 53-AUttar Pradesh Consolidation of Holdings Act, 1953 - Section 9A
Read judgment
High Courts26 Feb 2016Partly Allowed

Ram Baksh Singh and Others Vs Geeta Devi and Others

Allahabad High Court · (2017) ACJ 1142 : (2017) 3 AllLJ 173 : (2016) 34 LCD 626 : (2016) 2 TAC 742

Karnataka Motor Vehicles Taxation Act, 1957 - Section 2(14), Section 2(44), Section 2(46), Section 2(47)Motor Vehicles Act, 1988 - Section 2(14)
Read judgment
High Courts26 Feb 2016Allowed

Yadubir and Others Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0138

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 149, Section 302, Section 307, Section 323, Section 324, Section 452
Read judgment
High Courts25 Feb 2016Dismissed

The New India Assurance Co. Ltd. Vs Vidhya Devi and Others

Allahabad High Court · (2016) AAC 2009 : (2016) 4 ADJ 531 : (2016) 4 AllLJ 73 : (2016) 3 AllWC 2925 : (2016) 116 ALR 386

Motor Vehicles Act, 1988 - Section 10, Section 149, Section 149(2), Section 149(2)(a)(ii), Section 163 A, Section 165, Section 166, Section 168, Section 174, Section 2, Section 3, Section 4, Section 5, Section 96, Section 96(2)(b), Section 96(2)(b)(ii)
Read judgment
High Courts25 Feb 2016Allowed

Amit Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2016) 02 AHC CK 0151

Constitution of India, 1950 - Article 14, Article 16Uttar Pradesh Muncipal Corporations Adhiniyam, 1959 - Section 112-A, Section 540, Section 540 (2)Uttar Pradesh Municipalities Act, 1916 - Section 69-B
Read judgment
High Courts25 Feb 2016Allowed

Uma Nath and Others Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0134

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374, Section 386, Section 82, Section 83Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 201, Section 302, Section 324, Section 506, Section 506 (2)
Read judgment
High Courts25 Feb 2016Partly Allowed

Monu Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0133

Arms Act, 1959 - Section 25, Section 3Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 233, Section 428Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 299, Section 300, Section 302, Section 304, Sec
Read judgment