High Courts31 Aug 2016Disposed Off
Smt. Girja Devi and 3 Others - Applicant @HASH State of U.P. and another - Opposite Party
Allahabad High Court · (2016) 97 ACrC 272
Penal Code, 1860 (IPC) - Section 500, Section 501
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 46 of 153
High Courts31 Aug 2016Dismissed
Narendra Kumar Vs State of Uttar Pradesh
Allahabad High Court · (2016) 96 ACrC 863 : (2016) 9 ADJ 68
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts31 Aug 2016Dismissed
U.P.S.R.T.C. Lucknow Vs Smt. Prabha Devi
Allahabad High Court · (2017) 2 ADJ 143 : (2017) 3 AllLJ 49 : (2016) 119 ALR 851
Motor Vehicles Act, 1988 - Section 173
High Courts31 Aug 2016Allowed
Smt. Salma Khatoon Vs State of U.P.
Allahabad High Court · (2017) 4 ADJ 182 : (2017) 2 AllLJ 213 : (2016) 119 ALR 814 : (2017) 134 RD 352 : (2017) 1 RJ 244 : (2016) 4 UPLBEC 3232
Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 - Rule 256, Rule 257Uttar Pradesh Panchayat Raj Act, 1947 - Section 95(1)(g)
High Courts31 Aug 2016Dismissed
Rich Field Industries Pvt. Ltd. Vs State Bank of India
Allahabad High Court · (2016) 10 ADJ 192 : (2017) 172 AIC 947 : (2016) 6 AllLJ 389 : (2017) 120 ALR 37 : (2017) 1 DRTC 506 : (2017) 134 RD 455 : (2017) 1 RJ 351
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14
High Courts31 Aug 2016Allowed
Abdul Aziz Vs State
Allahabad High Court · (2016) 97 ACrC 67 : (2016) 9 ADJ 387 : (2016) 168 AIC 903
Penal Code, 1860 (IPC) — Section 459
High Courts31 Aug 2016Dismissed
Anant Lal Vs State of Uttar Pradesh
Allahabad High Court · (2016) 10 ADJ 290 : (2017) 2 AllLJ 211
Constitution of India, 1950 — Article 226
High Courts31 Aug 2016Allowed
M/s D.C. Food Products Vs Commissioner of Trade Tax, U.P. Lucknow
Allahabad High Court · (2016) 9 ADJ 25
Central Sales Tax Act, 1956 - Section 14(vi)(i)
High Courts30 Aug 2016Dismissed
Smt. Saliha Begum Vs District Magistrate, Gonda
Allahabad High Court · (2017) 121 ALR 378 : (2017) 1 ARC 295 : (2017) 135 RD 396
High Courts30 Aug 2016Dismissed
Commissioner, Service Tax Vs M/s Atrenta India Pvt. Ltd.
Allahabad High Court · (2017) 2 ADJ 590
High Courts30 Aug 2016Dismissed
Bali Bhadra Nath Shukla Vs State of U.P.
Allahabad High Court · (2017) 98 ACrC 71 : (2017) 170 AIC 940 : (2017) 2 CriCC 315
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 173(8)Penal Code, 1860 (IPC) - Section 147, Section 148, Section 323, Section 325, Section 452, Section 504, Section 506
High Courts30 Aug 2016Allowed
Ran Bahadur Singh Vs Commissioner, Faizabad Division, Faizabad
Allahabad High Court · (2017) 120 ALR 622
Constitution of India, 1950 - Article 226
High Courts30 Aug 2016Allowed
Ram Niyadi Rai Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 603
High Courts30 Aug 2016Dismissed
Bhagwan Das Srivastava Vs Rajesh Kumar Singh
Allahabad High Court · (2016) 9 ADJ 473
High Courts30 Aug 2016Dismissed
M/s. Bon Ton Plastics Pvt. Ltd. Vs Sri Ramesh Chawla
Allahabad High Court · (2016) 9 ADJ 765 : (2017) 172 AIC 935 : (2016) 6 AllLJ 490 : (2017) 120 ALR 11 : (2016) 3 ARC 451 : (2017) 134 RD 444
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Provincial Small Cause Courts Act, 1887 — Section 25
High Courts30 Aug 2016Allowed
Brij Kishore Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 357
Constitution of India, 1950 — Article 226
High Courts30 Aug 2016Dismissed
Har Prasad Vs Board of Revenue U.P. At Allahabad
Allahabad High Court · (2016) 133 RD 16
Uttar Pradesh General Clauses Act, 1904 — Section 6(c), 6(e)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 197, 198
High Courts30 Aug 2016Dismissed
Dulam Vs Deputy Director of Consolidation, Azamgarh
Allahabad High Court · (2016) 133 RD 13
High Courts30 Aug 2016Dismissed
Varinder Singh Attri Vs Director General Medical Education and Training
Allahabad High Court · (2016) 10 ADJ 413 : (2016) 6 AllLJ 246 : (2016) 5 AllWC 4950
Constitution of India, 1950 — Article 226
High Courts29 Aug 2016Dismissed
Om Prakash - Petitioner @HASH State of U.P. Thru Secy Food and Civil Supply Lko and Others
Allahabad High Court · (2016) 119 ALR 255 : (2016) 133 RD 834
Constitution of India, 1950 - Article 226