High Courts27 Oct 2016Allowed
Sripal Vs State of U.P.
Allahabad High Court · (2017) 98 ACrC 527 : (2017) 3 AllLJ 204
Penal Code, 1860 (IPC) - Section 376, Section 380, Section 451
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 22 of 153
High Courts27 Oct 2016Allowed
Hamid Ali Khan and 2 Others - Appellants @HASH Krishna Kumar Maheshwari
Allahabad High Court · (2016) 3 ARC 761
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts27 Oct 2016Disposed Off
The National Insurance Comp Ltd. Nawal Kishore Road Lko. - Appellant @HASH Smt. Pushpa Devi and Others
Allahabad High Court · (2017) 1 ACC 892 : (2017) ACJ 890 : (2016) 11 ADJ 1 : (2017) AIR(Allahabad) 1 : (2017) 1 AllWC 63 : (2017) 120 ALR 608 : (2017) 1 AnWR 113 : (2016) 4 LawHeraldSC 3153 : (2017) 1 RCRCivil 814 : (2017) 1 TAC 262
Civil Procedure Code, 1908 (CPC) - Order 28 Rule 4Motor Vehicles Act, 1988 - Section 165, Section 168, Section 169, Section 173, Section 213Uttar Pradesh Motor Vehicles Rules, 1998 - Rule 204, Rule 205, Rule 206, Rule 208, Rule 210,
High Courts27 Oct 2016Disposed Off
Dinesh Kumar Yadav - Revisionist @HASH State of U.P. and Another - Opposite Parties
Allahabad High Court · (2017) 98 ACrC 225 : (2016) 11 ADJ 29 : (2017) 170 AIC 918 : (2017) 1 AICLR 779 : (2017) AIR(Allahabad) 29 : (2017) 2 CivCC 67 : (2017) 1 CTC 337 : (2017) 1 DMC 574 : (2017) 2 ECrC 543 : (2017) 1 RCRCivil 354 : (2017) 1 RCRCriminal 179
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Protection of Women From Domestic Violence Act, 2005 - Section 29
High Courts27 Oct 2016Dismissed
Vijay Kumar Gaur Vs State of U.P.
Allahabad High Court · (2016) 11 ADJ 502 : (2017) 3 AllLJ 145 : (2017) 1 AllWC 552 : (2017) 1 ESC 134
Constitution of India, 1950 - Article 226Police Act, 1861 - Section 12, Section 46, Section 7
High Courts27 Oct 2016Dismissed
Professor Madan Mohan Rajput Vs State of U.P.
Allahabad High Court · (2016) 11 ADJ 457
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 1, Section 141
High Courts27 Oct 2016Allowed
Sanjeet Kumar Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 830 : (2016) 6 AllWC 6043 : (2017) 120 ALR 150 : (2016) 119 ALR 662 : (2017) 152 FLR 826
Constitution of India, 1950 - Article 226
High Courts27 Oct 2016Disposed Off
Farid Khan Vs State of U.P.
Allahabad High Court · (2016) 11 ADJ 424 : (2017) 1 CivilLJ 412
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2-AConstitution of India, 1950 - Article 226
High Courts27 Oct 2016Dismissed
Prem Narain Vs State of U.P
Allahabad High Court · (2017) 1 AllCrlRulings 504 : (2017) 2 AllLJ 658
Criminal Appeal No. 1995 of 1983
High Courts26 Oct 2016Dismissed
M/S Kanha Construction Vs State of Uttar Pradesh
Allahabad High Court · (2017) 2 ADJ 131
High Courts26 Oct 2016Allowed
Girish Chandra Srivastava Vs State of Uttar Pradesh
Allahabad High Court · (2017) 2 ADJ 41
High Courts26 Oct 2016Allowed
Gulesh Vs State of U.P.
Allahabad High Court · (2017) 3 ADJ 20 : (2017) 2 AllLJ 12 : (2017) 1 AllWC 361 : (2017) 121 ALR 595 : (2017) 134 RD 8 : (2016) 2 RJ 1699
Uttar Pradesh Panchayat Raj Act, 1947 - Section 12-JUttar Pradesh Panchayat Raj Rules, 1947 - Rule 46-B
High Courts26 Oct 2016Dismissed
Atiqurrahman - Petitioner @HASH Shri Shashi Kumar Dubey
Allahabad High Court · (2016) 3 ARC 814
Constitution of India, 1950 - Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a)
High Courts26 Oct 2016Allowed
Khem Singh Arya - Petitioner @HASH Union of India Through The General Manager North Eastern
Allahabad High Court · (2016) 11 ADJ 319 : (2017) 1 AllWC 101 : (2017) 1 ESC 23
Constitution of India, 1950 - Article 226Railway Servants (Discipline and Appeal) Rules, 1968 - Rule 9
High Courts26 Oct 2016Allowed
Federation of NOIDA Residents Welfare Association - Petitioner @HASH NOIDA Toll Bridge Company Ltd. And Others
Allahabad High Court · (2016) 10 ADJ 753
Constitution of India, 1950 - Article 226, Article 226Uttar Pradesh Industrial Area Development Act, 1976 - Section 11, Section 19, Section 6
High Courts26 Oct 2016Dismissed
Dr. Nutan Thakur - Petitioner @HASH Union of India Thru. Secy. Deptt. Personnel and Training Govt.
Allahabad High Court · (2016) 10 ADJ 662 : (2016) 6 AllWC 6037 : (2016) 4 UPLBEC 2988
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 - Rule 16(1)
High Courts25 Oct 2016Dismissed
Surjeet Singh Vs State of U.P.
Allahabad High Court · (2017) 121 ALR 688 : (2017) 134 RD 42
Limitation Act, 1963 - Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 157-A, Section 166, Section 167
High Courts25 Oct 2016Dismissed
Astafa Vs State of U.P.
Allahabad High Court · (2017) 4 ADJ 1 : (2017) 1 AllCrlRulings 570
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 157Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302
High Courts25 Oct 2016Allowed
Azmat Ali Vs State of Uttar Pradesh
Allahabad High Court · (2017) 98 ACrC 454 : (2017) 4 ADJ 29 : (2017) 2 AllLJ 150
Penal Code, 1860 (IPC) - Section 302
High Courts25 Oct 2016Allowed
Ram Charan - Petitioner @HASH State of U.P. And 2 Others
Allahabad High Court · (2017) 98 ACrC 48 : (2016) 11 ADJ 185 : (2017) 1 AllCrlRulings 957 : (2017) 2 AllLJ 305 : (2017) 120 ALR 628
Arms Act, 1959 - Section 17(3)