High Courts05 Jan 2016Dismissed
Smt. Brijrani Vs Pashupati Nath and another
Allahabad High Court · (2016) 2 ARC 497
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 153 of 153
High Courts05 Jan 2016Disposed Off
Vishun Kumar & Another Vs State of U.P. Through Secy. Basic Edu. Lko. & Others
Allahabad High Court · (2016) 34 LCD 634 : (2016) 2 UPLBEC 891
Constitution of India, 1950 - Article 226
High Courts05 Jan 2016Dismissed
State of U.P. Vs Kumail Ashraf Khan & Another
Allahabad High Court · (2016) 34 LCD 644
High Courts05 Jan 2016Dismissed
Rathi Dugapur Steels Ltd. Vs U.P. State Industrial Dev. Corp. Ltd. and Others
Allahabad High Court · (2016) 2 ADJ 162
Constitution of India, 1950 - Article 226
High Courts05 Jan 2016Disposed off
Pradeshik Cooperative Dairy Federation Ltd. Vs Authority Under Minimum Wages Act and Others
Allahabad High Court · (2016) 2 ADJ 229 : (2016) 3 AllWC 2479 : (2016) 1 CLR 772 : (2016) 149 FLR 313 : (2016) 34 LCD 672
Customs Act, 1962 - Section 128Limitation Act, 1963 - Section 10, Section 10, Section 11, Section 11, Section 12, Section 12, Section 13, Section 13, Section 14, Section 14, Section 14, Section 15, Section 16, Section 17, Section 18, Section
High Courts05 Jan 2016Allowed
Oudhesh Narain Vs Additional District and Session Judge Lucknow
Allahabad High Court · (2016) 116 ALR 726 : (2016) 2 ARC 274 : (2016) 34 LCD 547
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts05 Jan 2016Disposed off
Ram Dayal Vs Chief Election Commissioner Uttar Pradesh and Others
Allahabad High Court · (2016) 34 LCD 541 : (2016) 131 RD 325
Constitution of India, 1950 — Article 226
High Courts05 Jan 2016Dismissed
Amitabh Thakur Vs State of Uttar Pradesh and Others
Allahabad High Court · (2016) 3 AllWC 3095 : (2016) 34 LCD 498
High Courts05 Jan 2016Partly Allowed
Amerika Maurya Vs State
Allahabad High Court · (2016) 01 AHC CK 0064
Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 464, Section 465Penal Code, 1860 (IPC) - Section 302, Section 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts05 Jan 2016Allowed
Rahul and Another Vs State of U.P. and Another
Allahabad High Court · (2016) 94 ACrC 929 : (2016) 3 ADJ 612 : (2017) 1 AllLJ 615
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts05 Jan 2016Dismissed
Barkallah Vs Smt. Sajrunisha @ Ajarutunisha
Allahabad High Court · (2016) 161 AIC 946 : (2016) 115 ALR 536 : (2016) 1 ARC 393 : (2016) 131 RD 622
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Jan 2016Disposed Off
Rajiv Kumar Dixit Vs State of U.P. Thru Secy. Food & Civil Supplies and Others
Allahabad High Court · (2016) 34 LCD 641
Constitution of India, 1950 - Article 226Uttar Pradesh Scheduled Commodities Distribution Order, 2004 - Section 28(3)
High Courts04 Jan 2016Allowed
Bachchha Raj Vs State of U.P. and Others
Allahabad High Court · (2016) 34 LCD 709
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 - Rule 5(1)(3)
High Courts04 Jan 2016Dismissed
Bharat Sanchar Nigam Limited and Others Vs Hukum Singh and Others
Allahabad High Court · (2016) 2 ADJ 583
High Courts04 Jan 2016Disposed off
Madhavendra Singh Vs State of U.P. and Others
Allahabad High Court · (2016) 2 ADJ 259 : (2016) 1 AllLJ 726 : (2016) 2 AllWC 1121 : (2016) 34 LCD 58 : (2016) 2 UPLBEC 897
Constitution of India, 1950 - Article 14, Article 309
High Courts04 Jan 2016Allowed
Om Prakash Singh Vs State of U.P. and Others
Allahabad High Court · (2016) 2 ADJ 61 : (2016) 3 AllWC 2477 : (2016) 115 ALR 89