High Courts06 Sept 2016Allowed
M/S Sainik Krishak Sewa Kendra Vs Indian Oil Corporation Ltd.
Allahabad High Court · (2016) 11 ADJ 565 : (2016) 6 AllWC 5537 : (2016) 118 ALR 820
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 44 of 153
High Courts06 Sept 2016Dismissed
Vinay Pratap Singh Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 259
Constitution of India, 1950 — Article 226Food Security (Assistance to the State Government) Rules, 2015 — Rule 7
High Courts06 Sept 2016Dismissed
Sumit Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 911 : (2017) 1 CriCC 253
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 363, 366
High Courts06 Sept 2016Dismissed
State of U.P. Vs Manoj Vishkarma
Allahabad High Court · (2016) 96 ACrC 909 : (2017) 1 ADJ 2 : (2016) 4 CriCC 846
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 323, 34, 498A, 504
High Courts06 Sept 2016Dismissed
Inam Ullah Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 888 : (2016) 10 ADJ 19
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts05 Sept 2016Dismissed
Ram Naresh Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 597 : (2016) 119 ALR 245
High Courts05 Sept 2016Dismissed
Naresh Kumar Jatav Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 695 : (2016) 3 UPLBEC 2439
Uttar Pradesh Municipal Corporation Act, 1959 — Section 554, 83
High Courts05 Sept 2016Dismissed
Hirendra Nandi - Revisionist @HASH State of U.P. and 4 Others - Opposite Party
Allahabad High Court · (2016) 97 ACrC 289
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 397, Section 401
High Courts05 Sept 2016Allowed
Akhand Pratap Singh - Petitioner @HASH State of U.P. Thru Prin. Secy. Revenue Civil Sectt. Lko. and Ors
Allahabad High Court · (2016) 11 ADJ 393 : (2016) 119 ALR 229 : (2016) 4 UPLBEC 2995
High Courts05 Sept 2016Dismissed
Bharat Sanchar Nigam Ltd. Vs Shri Adesh Kumar Gupta
Allahabad High Court · (2016) 11 ADJ 737 : (2017) 2 AllWC 1208 : (2017) 120 ALR 559 : (2017) 153 FLR 117
Constitution of India, 1950 - Article 226
High Courts05 Sept 2016Disposed Off
Agra Footwear Manufacturers and Exporters Vs Union of India
Allahabad High Court · (2016) 341 ELT 50
High Courts05 Sept 2016Disposed Off
Prashanti Niketan Educational Society Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 1
Land Acquisition Act, 1894 — Section 11A, 4(1), 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
High Courts02 Sept 2016Dismissed
Manglu Prasad Vs Union of India
Allahabad High Court · (2017) 171 AIC 936 : (2017) 120 ALR 672 : (2017) 2 TAC 544
Railways Act, 1989 - Section 123(2), Section 124, Section 124A
High Courts02 Sept 2016Dismissed
Mangal Das Vs Sri Akhand Pratap Singh
Allahabad High Court · (2016) 11 ADJ 831 : (2017) 171 AIC 931 : (2016) 5 AllLJ 758 : (2016) 5 AllWC 4760 : (2017) 120 ALR 675
Contempt of Courts Act, 1971 — Section 10
High Courts02 Sept 2016Dismissed
Ram Dularey Yadav Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 868 : (2016) 9 ADJ 576
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 363, 366
High Courts02 Sept 2016Disposed Off
Shobhawati Vs Sudhir
Allahabad High Court · (2016) 9 ADJ 212 : (2016) 6 AllLJ 31 : (2016) 6 AllWC 6253 : (2016) 133 RD 619 : (2016) 2 RJ 1442
Allahabad High Court Rules, 1952 — Rule 17(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts02 Sept 2016Allowed
M/s. Tata Motors Limited Vs The Commissioner, Commercial Taxes
Allahabad High Court · (2016) 9 ADJ 200
Uttar Pradesh Trade Tax Act, 1948 — Section 28-B
High Courts02 Sept 2016Dismissed
Satrohan Lal Fair Price Shop Holder - Petitioner @HASH Joint Comissioner Food Div Lko and Others
Allahabad High Court · (2016) 133 RD 397
High Courts02 Sept 2016Dismissed
Parabdin - Petitioner @HASH Board of Revenue, U.P. At Lucknow And 4 Others
Allahabad High Court · (2016) 133 RD 357
Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 - Rule 176-A
High Courts02 Sept 2016Allowed
Dr. Kuldeep Kaushik Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 615 : (2016) 5 AllLJ 764 : (2016) 4 Crimes 506
Criminal Procedure Code, 1973 (CrPC) — Section 156, 167(2), 482