High Courts19 Aug 2016Disposed Off
Hindu Front For Justice Vs Union of India
Allahabad High Court · (2016) AIR(Allahabad) 179 : (2017) 2 AllLJ 105
Constitution of India, 1950 — Article 21A, 226, 25, 51A
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 51 of 153
High Courts19 Aug 2016Disposed Off
Munesh Pal Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 850 : (2016) 167 AIC 861
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 341, 504, 506
High Courts19 Aug 2016Allowed
Naresh Vs D.D.C
Allahabad High Court · (2016) 133 RD 30
Constitution of India, 1950 — Article 226
High Courts19 Aug 2016Dismissed
Babujee @ Udaiveer Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 755 : (2016) 11 ADJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts19 Aug 2016Dismissed
Sukhdev Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 31 : (2016) 9 ADJ 19
Criminal Procedure Code, 1973 (CrPC) - Section 156(1)Penal Code, 1860 (IPC) - Section 406, 420, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(vi), 3(1)(x)
High Courts17 Aug 2016Disposed Off
Durvesh Kumar Vs Addl. Commissioner (Judicial) Div Lko
Allahabad High Court · (2017) 134 RD 58
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 164, Section 209, Section 229B
High Courts17 Aug 2016Dismissed
Fakir Chand Vs State of U.P.
Allahabad High Court · (2017) 134 RD 387
Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 122-B
High Courts17 Aug 2016Dismissed
Santosh Kumar Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 661 : (2016) 6 AllLJ 152 : (2016) 133 RD 343 : (2017) 1 RJ 210
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95Uttar Pradesh Revenue Code Rules, 2016 — Rule 193Uttar Pradesh Revenue Code, 2006 — Section 225-C
High Courts17 Aug 2016Dismissed
Harjit Singh Vs State of Uttar Pradesh
Allahabad High Court · (2016) 97 ACrC 89 : (2016) 9 ADJ 152 : (2016) 5 AllLJ 593
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 504, 506
High Courts17 Aug 2016Dismissed
Irfan Ansari Vs State of Uttar Pradesh
Allahabad High Court · (2016) 9 ADJ 227 : (2016) 6 AllLJ 488 : (2016) 5 AllWC 4763 : (2016) 119 ALR 117
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts17 Aug 2016Allowed
Shubham Pandey Vs State of Uttar Pradesh
Allahabad High Court · (2016) 8 ADJ 730
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82(1)Penal Code, 1860 (IPC) — Section 174A
High Courts17 Aug 2016Dismissed
Jetendra Pandey Vs Narain Jotwani
Allahabad High Court · (2016) 8 ADJ 536 : (2016) 167 AIC 924 : (2016) AIR(Allahabad) 188 : (2016) 118 ALR 683 : (2016) 3 ARC 639 : (2017) 3 RAJ 211
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 9
High Courts17 Aug 2016Allowed
Arvind Kumar Vs State of Uttar Pradesh
Allahabad High Court · (2016) 8 ADJ 716 : (2016) 6 AllWC 5909 : (2017) 120 ALR 893 : (2016) 133 RD 195
Land Acquisition Act, 1894 — Section 4
High Courts17 Aug 2016Dismissed
Chandra Prakash Vs State of U.P.
Allahabad High Court · (2016) 133 RD 204
Constitution of India, 1950 — Article 226
High Courts17 Aug 2016Dismissed
Nisar Husain Vs Board of Revenue, U.P. At Allahabad
Allahabad High Court · (2016) 133 RD 24
Uttar Pradesh Land Revenue Act, 1901 — Section 34(5)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210
High Courts17 Aug 2016Disposed Off
Smt. Kamlesh Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 896
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts16 Aug 2016Dismissed
M/S Hotline Electronics Limited Vs State of Uttar Pradesh Thru'' Principal Secy
Allahabad High Court · (2017) 95 UPTC 286
High Courts16 Aug 2016Dismissed
Gaya Prasad S. Gupta Vs The Vice Chairman, Gorakhpur Development Authority
Allahabad High Court · (2017) 1 ADJ 752
Constitution of India, 1950 - Article 226
High Courts16 Aug 2016Dismissed
Daya Ram Kurmi Alias Juraha Kurmi Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 620 : (2016) 9 ADJ 730
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts16 Aug 2016Dismissed
M/S Aroma Chemicals Vs Punjab National Bank
Allahabad High Court · (2016) 8 ADJ 696 : (2017) AIR(Allahabad) 55 : (2016) 5 AllWC 4766 : (2016) 119 ALR 652 : (2017) 1 BC 102 : (2017) 1 DCR 181 : (2017) 1 DRTC 334 : (2017) 1 NIJ 329 : (2017) 134 RD 205 : (2017) 1 RJ 513
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 17