High Courts03 Aug 2016Disposed Off
Shah Ammar Ahmad Vs U.P. Sunni Central Waqf Board
Allahabad High Court · (2016) 5 AllLJ 535 : (2016) 4 CivilLJ 275
Waqf Act, 1995 — Section 27, 32(2)(g)
COURT ARCHIVE
Allahabad High Court judgments, 2016
3,056 judgments · page 58 of 153
High Courts03 Aug 2016Dismissed
Dr. Rakesh Dhar Tripathi Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 199 : (2016) 9 ADJ 7 : (2016) CriLJ 4453 : (2016) 4 RCRCriminal 924
Prevention of Corruption Act, 1988 — Section 19
High Courts03 Aug 2016Partly Allowed
Babu Singh Vs State
Allahabad High Court · (2016) 96 ACrC 608 : (2016) 10 ADJ 8
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts03 Aug 2016Disposed Off
LG Electronics India Pvt. Ltd. Vs The Principal Commissioner of Income Tax
Allahabad High Court · (2016) 10 ADJ 33 : (2016) 290 CurTR 283 : (2016) 388 ITR 135
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263(1), 263(2)
High Courts03 Aug 2016Dismissed
Husna Bano Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 216 : (2016) 5 AllLJ 537 : (2016) 118 ALR 680
Uttar Pradesh Municipalities Act, 1916 - Section 13-I, 44-A
High Courts03 Aug 2016Disposed Off
Shashi Prabha Dwivedi Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 140 : (2016) 5 AllWC 5170 : (2016) 118 ALR 439 : (2016) 4 UPLBEC 2696
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 - Rule 29Uttar Pradesh Basic Education Act, 1972 - Section 19
High Courts03 Aug 2016Dismissed
Sarvesh Kumar Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 367
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401
High Courts03 Aug 2016Dismissed
Savita Rani Yadav Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 163
Constitution of India, 1950 - Article 226
High Courts03 Aug 2016Disposed Off
Angnu Vs Additional District Magistrate
Allahabad High Court · (2016) 118 ALR 619 : (2016) 132 RD 663
Consolidation Act, 1948 - Section 21(2)
High Courts03 Aug 2016Dismissed
Vikash Rao Vs Union of India
Allahabad High Court · (2016) 8 ADJ 401
Constitution of India, 1950 - Article 226
High Courts03 Aug 2016Allowed
M/s U.P. State Sugar and Cane Development Corp. Ltd. Vs Assistant Labour Commissioner
Allahabad High Court · (2016) 8 ADJ 158 : (2016) 5 AllLJ 609 : (2016) 5 AllWC 5147 : (2016) 3 CLR 516 : (2016) 151 FLR 254 : (2016) 4 LLJ 671 : (2016) 4 UPLBEC 3257
Uttar Pradesh Industrial Disputes Act, 1947 - Section 6-H(1)
High Courts02 Aug 2016Allowed
Dinesh Kumar Yadav Vs State of Uttar Pradesh
Allahabad High Court · (2016) 96 ACrC 824 : (2016) 9 ADJ 92 : (2016) 167 AIC 864
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 12 (5)(b), 29
High Courts02 Aug 2016Allowed
Hari Pal Singh (Inre 16642 S/S 2016) Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 622 : (2016) 6 AllLJ 203
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 55, Regulation 61
High Courts02 Aug 2016Allowed
Abdul Rasheed Vs Ayuktat, Lucknow Division, Lucknow
Allahabad High Court · (2016) 8 ADJ 648 : (2016) 6 AllWC 5868 : (2017) 120 ALR 322 : (2016) 133 RD 198
Stamp Act, 1899 — Section 47A
High Courts02 Aug 2016Allowed
Virendra Yadav Vs Ramesh
Allahabad High Court · (2017) AAC 29 : (2016) 8 ADJ 670 : (2016) 5 AllLJ 744 : (2016) 119 ALR 314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts02 Aug 2016Dismissed
Suresh Kumar Vs State of U.P.
Allahabad High Court · (2016) 10 ADJ 391
Constitution of India, 1950 — Article 16Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2(d), 3
High Courts02 Aug 2016Allowed
Muhammad Vs State of U.P.
Allahabad High Court · (2016) 96 ACrC 839 : (2016) 10 ADJ 2 : (2017) 1 AllCrlRulings 216 : (2016) 5 AllLJ 569
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482
High Courts02 Aug 2016Dismissed
Apoorva Saxena Vs State of U.P.
Allahabad High Court · (2016) 9 ADJ 278
Constitution of India, 1950 — Article 226
High Courts02 Aug 2016Allowed
Nirbhay Narayan Tiwari Vs State of U.P.
Allahabad High Court · (2016) 97 ACrC 124 : (2016) 9 ADJ 14
Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Penal Code, 1860 (IPC) — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts02 Aug 2016Dismissed
Jitendra Kumar Sharma Vs State of U.P.
Allahabad High Court · (2016) 8 ADJ 221 : (2016) 6 AllWC 5865 : (2016) 118 ALR 450
Constitution of India, 1950 - Article 226