High Courts23 Sept 2016Allowed
Rakesh Kumar - Petitioner @HASH State of U.P. and 4 Others
Allahabad High Court · (2016) 133 RD 500
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3, Section 7
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 34 of 153
High Courts23 Sept 2016Dismissed
Lakshmi Prashad - Petitioner @HASH Commissioner (Judicial) Varanasi Region And 2 Others
Allahabad High Court · (2016) 11 ADJ 18 : (2016) 6 AllWC 6469 : (2016) 133 RD 798 : (2017) 1 RJ 86
Constitution of India, 1950 - Article 226Uttar Pradesh Land Revenue Act, 1901 - Section 210, Section 219, Section 34Uttar Pradesh Revenue Code, 2006 - Section 210, Section 231(1)
High Courts23 Sept 2016Dismissed
Vishnudatta Vs Deputy Director of Consolidation
Allahabad High Court · (2017) 120 ALR 525 : (2017) 2 CivCC 472 : (2017) 134 RD 774 : (2016) 133 RD 634
Constitution of India, 1950 - Article 226
High Courts23 Sept 2016Allowed
Inspector Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 747 : (2017) 1 AllLJ 517
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts23 Sept 2016Dismissed
Raj Bahadur Singh Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 543 : (2016) 10 ADJ 2 : (2017) 1 AllCrlRulings 243
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts23 Sept 2016Dismissed
Sanjay Vs State
Allahabad High Court · (2016) 97 ACrC 651 : (2016) 10 ADJ 2
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts23 Sept 2016Allowed
Amit Kumar Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 376 : (2016) 6 AllWC 6473
Constitution of India, 1950 — Article 226
High Courts23 Sept 2016Allowed
Lal Bahadur Gupt Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 378 : (2016) 6 AllLJ 451
Constitution of India, 1950 — Article 226
High Courts23 Sept 2016Dismissed
Rais Ahmad Vs Smt. Kusum Sharma
Allahabad High Court · (2016) 10 ADJ 408 : (2016) AIR(Allahabad) 207 : (2017) 3 AllLJ 237 : (2016) 119 ALR 560 : (2016) 3 ARC 505 : (2016) 2 RCRRent 636 : (2017) 1 RentLR 9
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1) (a), 3(g)
High Courts23 Sept 2016Dismissed
Mahadev Vs Jagarnath
Allahabad High Court · (2016) 10 ADJ 215 : (2016) 4 CivilLJ 595
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 41 Rule 19, Order 41 Rule 21, Order 43 Rule 1(t)Limitation Act, 1963 — Section 5
High Courts23 Sept 2016Partly Allowed
Shiv Mohan Tiwari Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 354 : (2016) 10 ADJ 131 : (2017) 1 AllCrlRulings 622
Probation of Offenders Act, 1958 — Section 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Sept 2016Disposed Off
Bharat Sanchar Nigam Limited Vs Union of India
Allahabad High Court · (2016) 10 ADJ 371
Building and Other Construction Workers Welfare Cess Act, 1996 — Section 3
High Courts22 Sept 2016Allowed
Ayyub Vs State of U.P.
Allahabad High Court · (2017) 98 ACrC 507 : (2017) 2 AllLJ 28
High Courts22 Sept 2016Disposed Off
Abdul Waheed - Petitioner @HASH State of U.P. Thru. Prin. Secy. Housingh and Urban and Others
Allahabad High Court · (2016) 10 ADJ 501
High Courts22 Sept 2016Disposed Off
M/s. Kandarp Construction India Pvt. Ltd. Throu. Dir. - Revisionist @HASH Brijesh Pathak And Others - Opposite Parties
Allahabad High Court · (2016) 11 ADJ 118 : (2016) 119 ALR 740 : (2017) 1 CivCC 715 : (2017) 134 RD 304
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Order 41 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, Section 21
High Courts22 Sept 2016Dismissed
Hamid Vs Deputy Director of Consolidation, Muzaffar Nagar
Allahabad High Court · (2016) 133 RD 656
Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Allowed
Virendra Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 4
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts22 Sept 2016Allowed
Swami Vasudevanand Saraswati Vs Jagat Guru Shankaracharya Jyotishpeeth P.S.S.N. Saraswati
Allahabad High Court · (2016) 11 ADJ 104 : (2016) 6 AllWC 5559 : (2016) 118 ALR 813 : (2017) 1 ARC 632 : (2017) 1 RJ 79
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1 A), 21(1)(b)Civil Procedure Code, 1908 (CPC) — Section 24
High Courts22 Sept 2016Allowed
Gulab Vs State of Uttar Pradesh
Allahabad High Court · (2016) 97 ACrC 716 : (2016) 10 ADJ 235
Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 2016Partly Allowed
Nandni Kashyap Vs State of Uttar Pradesh
Allahabad High Court · (2016) 10 ADJ 201 : (2017) 1 AllLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506