High Courts22 Aug 2016Dismissed
Durab Vs State of Uttar Pradesh
Allahabad High Court · (2016) 97 ACrC 142 : (2016) 11 ADJ 815 : (2016) 8 ADJ 740
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 50 of 153
High Courts22 Aug 2016Dismissed
Manjusha Devi Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 528 : (2016) 5 AllLJ 738
Uttar Pradesh Agriculture Department Ministerial Service Rules, 1983 — Rule 5Uttar Pradesh Subordinate Offices Ministerial Group C Posts of the Lowest Grade (Recruitment by Promotion) Rules, 2001 — Rule 8
High Courts22 Aug 2016Disposed Off
Zareena Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 55 : (2016) 9 ADJ 700 : (2016) 6 AllLJ 62
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173Penal Code, 1860 (IPC) — Section 307
High Courts22 Aug 2016Allowed
Mohd. Iqbal Vs Board of Revenue U.P. At Allahabad
Allahabad High Court · (2016) 133 RD 20
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229 B
High Courts22 Aug 2016Dismissed
Rama Vs State of U.P
Allahabad High Court · (2016) 133 RD 33
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts22 Aug 2016Disposed Off
Tej Pratap Rai Vs Deputy Director of Consolidation Azamgarh
Allahabad High Court · (2016) 133 RD 11
Constitution of India, 1950 — Article 226
High Courts22 Aug 2016Dismissed
Adya Prasad Vs Dy. Director of Consolidation, Mirzapur
Allahabad High Court · (2017) 120 ALR 337 : (2016) 133 RD 4
Evidence Act, 1872 — Section 17, 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9 A
High Courts22 Aug 2016Allowed
Asha Ram Vs Union of India
Allahabad High Court · (2016) 8 ADJ 324 : (2016) 6 AllLJ 506 : (2016) 5 AllWC 4960 : (2016) 118 ALR 442 : (2016) 133 RD 432
Arbitration and Conciliation Act, 1996 - Section 33Railways Act, 1989 - Section 20E, 20F
High Courts20 Aug 2016Disposed Off
Mohd. Yaseen Vs Union of India
Allahabad High Court · (2016) 9 ADJ 85 : (2016) 6 AllLJ 149
High Courts20 Aug 2016Allowed
Ram Bachan Yadav Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 652
Constitution of India, 1950 — Article 226Uttar Pradesh Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016 — Rule 4, 5, 6(1)
High Courts20 Aug 2016Allowed
Indian Instt. of Mangement & Engineering Society Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 630 : (2016) 6 AllLJ 104 : (2016) 5 AllWC 5152 : (2016) 3 UPLBEC 2475
Uttar Pradesh Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015 — Regulation 4(3)
High Courts20 Aug 2016Disposed Off
Vijay Bahadur Vs State of Uttar Pradesh
Allahabad High Court · (2016) 9 ADJ 149 : (2017) 120 ALR 521 : (2016) 133 RD 46
High Courts20 Aug 2016Allowed
C.A. Kriti Tandon - Revisionist @HASH M/S Neha Sai Das Jewelers - Opposite Party
Allahabad High Court · (2017) 171 AIC 918 : (2017) 120 ALR 568 : (2016) 3 ARC 781
High Courts20 Aug 2016Dismissed
Gabadoo @ Laljit Singh Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 756 : (2016) 8 ADJ 520
Penal Code, 1860 (IPC) — Section 302
High Courts19 Aug 2016Dismissed
Smt. Jadawati Vs The U.P. Zila Adhikari, Sadar, Jaunpur
Allahabad High Court · (2017) 2 ADJ 785 : (2017) 135 RD 329 : (2017) 1 RJ 219
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 157-A
High Courts19 Aug 2016Partly Allowed
Satish Verma Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 46 : (2016) 8 ADJ 593 : (2017) 1 AllCrlRulings 600
Penal Code, 1860 (IPC) — Section 304, 336
High Courts19 Aug 2016Disposed Off
Jagdish Vs State of Uttar Pradesh
Allahabad High Court · (2016) 97 ACrC 91 : (2016) 9 ADJ 138 : (2016) 168 AIC 874
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Aug 2016Allowed
Sudhir Kumar Mishra (Inre 7501 S/S 2005) Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 639 : (2016) 5 AllLJ 595 : (2016) 5 AllWC 4772
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts19 Aug 2016Disposed Off
Vinod Kumar Sharma Vs U.P. State Food & Essential Commodities Corporation Ltd.
Allahabad High Court · (2016) 10 ADJ 219
Constitution of India, 1950 — Article 226
High Courts19 Aug 2016Disposed Off
Ornate Labs Pvt. Ltd. Vs State of U.P.
Allahabad High Court · (2016) 5 AllLJ 734
Constitution of India, 1950 — Article 14