High Courts12 Sept 2016Dismissed
Ashok Kumar Vs D.D.C.
Allahabad High Court · (2017) 172 AIC 925 : (2017) 1 AllLJ 426 : (2017) 120 ALR 330 : (2016) 4 CivCC 591 : (2016) 133 RD 159
Hindu Adoptions and Maintenance Act, 1956 — Section 4
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 41 of 153
High Courts12 Sept 2016Allowed
Mohan Sharma Vs State of U.P.
Allahabad High Court · (2017) 98 ACrC 31 : (2016) 9 ADJ 1 : (2016) 6 AllLJ 1
Penal Code, 1860 (IPC) — Section 342, 364A, 394
High Courts12 Sept 2016Dismissed
Mohd. Israil Vs Nausaba A. Sabari
Allahabad High Court · (2016) 9 ADJ 339 : (2016) AIR(Allahabad) 222 : (2016) 6 AllLJ 9 : (2017) 120 ALR 80 : (2016) 119 ALR 594 : (2016) 3 ARC 448 : (2017) 134 RD 475
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17
High Courts12 Sept 2016Partly Allowed
State of U.P. Vs Ranjeet Yadav
Allahabad High Court · (2017) 98 ACrC 149 : (2016) 10 ADJ 162
Penal Code, 1860 (IPC) — Section 302, 376
High Courts12 Sept 2016Dismissed
Karan Aarakh Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 765 : (2016) 9 ADJ 6
Penal Code, 1860 (IPC) — Section 364A
High Courts12 Sept 2016Dismissed
Smt. Sangeeta Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 8
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts12 Sept 2016Dismissed
Pradeep Sharma Vs Smt. Geeta Varshney
Allahabad High Court · (2017) 120 ALR 86 : (2016) 3 ARC 422
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts12 Sept 2016Allowed
Kaptan Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 565 : (2016) 9 ADJ 10
Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2016Dismissed
Shiv Shanker Mukherjee Vs Sandeep Jain
Allahabad High Court · (2017) 6 ADJ 279 : (2017) 122 ALR 172 : (2017) 1 RJ 593
First Appeal From Order No. 2812 of 2016
High Courts09 Sept 2016Dismissed
Jugul Kishore Vs Union of India Thru Secy.
Allahabad High Court · (2017) 2 ADJ 154
High Courts09 Sept 2016Disposed Off
Rdheshyam Tivari Vs State of U.P.
Allahabad High Court · (2017) 1 ADJ 102 : (2017) 134 RD 29 : (2016) 2 RJ 1669
Uttar Pradesh Revenue Code Rules, 2016 - Rule 67Uttar Pradesh Revenue Code, 2006 - Section 67Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 122-B
High Courts09 Sept 2016Disposed Off
Shahid Anjum Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 432 : (2016) 6 AllLJ 34 : (2016) LIC 4641
Constitution of India, 1950 — Article 226
High Courts09 Sept 2016Dismissed
Amrita Yadav Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 502 : (2017) 1 AllWC 563 : (2016) 4 UPLBEC 3195
Constitution of India, 1950 — Article 226
High Courts09 Sept 2016Allowed
Hatam Singh and Others - Petitioners @HASH State of U.P. and another
Allahabad High Court · (2016) 10 ADJ 578 : (2016) 4 UPLBEC 2811
Land Acquisition Act, 1894 - Section 17(1), Section 17(4), Section 4(1), Section 5(A), Section 6(1)Uttar Pradesh Industrial Area Development Act, 1976 - Section 3Uttar Pradesh Land Revenue Act, 1901 - Section 11(2)
High Courts09 Sept 2016Dismissed
Ravinder Talwar Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 608
Criminal Procedure Code, 1973 (CrPC) — Section 197Uttar Pradesh Municipalities Act, 1916 — Section 2(22), 21
High Courts09 Sept 2016Allowed
Ashok Kumar Jakhodia and Others - Petitioners @HASH State of U.P. and Others
Allahabad High Court · (2016) 6 AllLJ 49
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Lakhan Lal Gupta Vs Rajendra Prakash Divedi
Allahabad High Court · (2016) 3 ARC 438
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts09 Sept 2016Dismissed
Shiv Ram Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 366 : (2016) 6 AllLJ 12 : (2016) 6 AllWC 5565 : (2016) 133 RD 187 : (2016) 2 RJ 1714 : (2016) 4 UPLBEC 2593
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122 B
High Courts09 Sept 2016Dismissed
Amal Kumar Ganguly Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 342 : (2016) 6 AllWC 6261 : (2016) 4 UPLBEC 2801
Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Act, 2009 — Section 3
High Courts09 Sept 2016Allowed
Murari Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 901 : (2016) 10 ADJ 363
Penal Code, 1860 (IPC) — Section 396