CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 124 of 153

High Courts25 Feb 2016Allowed

Daya Ram And 4 Ors. Vs Ram Sanehi And 2 Ors.

Allahabad High Court · (2016) 2 AllWC 1908 : (2016) 116 ALR 138 : (2016) 2 ARC 590 : (2016) 3 CivCC 406 : (2016) 131 RD 783 : (2016) 1 RJ 690

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 100, Order 41 Rule 31
Read judgment
High Courts24 Feb 2016Dismissed

Rajiv Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2016) 95 ACrC 23 : (2016) 4 ADJ 32 : (2017) 3 AllLJ 723

Constitution of India, 1950 - Article 13, Article 13(3), Article 14, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 464, Section 465, Section 482Penal Code, 1860 (IPC) - Section 120-A, Section 120-B, Section 1
Read judgment
High Courts24 Feb 2016Allowed

Babita Kasaudhan Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 585 : (2016) 5 AllLJ 215 : (2016) 116 ALR 114 : (2016) 1 RJ 692 : (2016) 2 UPLBEC 1040

Constitution of India, 1950 - Article 14, Article 21Uttar Pradesh Municipalities Act, 1916 - Section 48(2)
Read judgment
High Courts24 Feb 2016Disposed off

Suresh Prasad Vs A.D.J. and Others

Allahabad High Court · (2016) 3 ADJ 689 : (2017) 2 AllLJ 53 : (2016) 3 AllWC 2483 : (2016) 116 ALR 64 : (2016) 2 ARC 38 : (2016) 1 RCRRent 670

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 11, Section 12, Section 13, Section 15, Section 16, Section 16(1)(b), Section 21, Section 21(1)(a), Section 31
Read judgment
High Courts24 Feb 2016Dismissed

Neera Yadav Vs Central Bureau of Investigation

Allahabad High Court · (2016) 94 ACrC 679 : (2016) 4 ADJ 364 : (2017) 1 AllLJ 266 : (2016) 5 RCRCriminal 246

Constitution of India, 1950 - Article 13, Article 13(3), Article 14Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 464, Section 465, Section 482Hindu Succession Act, 1956 - Section 6
Read judgment
High Courts24 Feb 2016Allowed

Shilpa Chaudhary Vs Principal Judge and Others

Allahabad High Court · (2016) 4 ADJ 262 : (2016) 162 AIC 948 : (2016) AIR(Allahabad) 122 : (2016) AIRCC 2130 : (2016) 3 AllLJ 370 : (2016) 3 AllWC 3246 : (2016) 116 ALR 206 : (2016) 2 ARC 672 : (2016) 3 CivCC 638 : (2016) 2 DMC 722 : (2016) 3 HLR 33 : (2016) 3 RCRCivil 415

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3, Order 18 Rule 4, Order 18 Rule 4(3)Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 273, Section 285, Section 313
Read judgment