Allahabad High Court Judgments 2016 — Page 91

High Courts06 May 2016Disposed Off

Dayaram Yadav And 2 Others Vs State of U.P. And 6 Others

Allahabad High Court · (2016) 6 ADJ 275 : (2016) 5 AllWC 4923 : (2016) 132 RD 11 : (2016) 2 RJ 1621

Uttar Pradesh Revenue Code, 2006 - Section 67Uttar Pradesh Revenue Rules, 2006 - Rule 67(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 122

Read judgment

High Courts06 May 2016Allowed

Peer Mohammad Vs State of U.P. And Another

Allahabad High Court · (2016) 95 ACrC 277 : (2016) 6 ADJ 8 : (2016) 164 AIC 840

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 405, 406

Read judgment

High Courts06 May 2016Dismissed

Sanjai Mohan Vs Commissioner and Others

Allahabad High Court · (2016) 7 ADJ 47 : (2016) 117 ALR 841 : (2016) 2 RJ 1465

Constitution of India, 1950 - Article 226Displaced Persons Claims and Other Laws Repeal Act, 2005 - Section 2

Read judgment

High Courts06 May 2016Allowed

Mohd. Arshad Qureshi & 7 Ors Vs State Of U.P. & 2 Ors

Allahabad High Court · (2016) 95 ACrC 404 : (2016) 6 ADJ 72

Constitution of India, 1950 - Article 226Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 323, 498A, 504

Read judgment

High Courts06 May 2016Dismissed

Murari Lal Gautam and Another Vs State of U.P. & Another

Allahabad High Court · (2016) 95 ACrC 122 : (2016) 6 ADJ 9 : (2016) 3 CriCC 695

Read judgment

High Courts06 May 2016Disposed Off

M/S The Annapurna Textile Pvt. Ltd. Vs State Of U.P. And 2 Others

Allahabad High Court · (2016) 6 ADJ 272

Constitution of India, 1950 - Article 14Municipal Corporation (Property Taxes) Rules, 2000 - Rule 4, 4A, 4BUttar Pradesh Municipal Corporation Act, 1959 - Section 174(1)(a)

Read judgment

High Courts06 May 2016Dismissed

Sami-Ur-Rehman Vs Smt. Pushpa Devi and 8 Others

Allahabad High Court · (2016) 2 ARC 573 : (2016) 2 ARC 475

Civil Procedure Code, 1908 (CPC) - Section 10

Read judgment

High Courts06 May 2016Dismissed

Rakesh Birani (Since Deceased) and another Vs Prem Narain Singhal and another

Allahabad High Court · (2016) 6 ADJ 168 : (2016) 165 AIC 931 : (2016) AIR(Allahabad) 130 : (2016) 117 ALR 798 : (2016) 2 BankJ 263 : (2016) 3 BC 657 : (2016) 4 CivilLJ 392 : (2016) 3 DCR 274 : (2017) 1 DRTC 31 : (2017) 1 NIJ 45 : (2016) 133 RD 131 : (2016) 2 RJ 1304

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 9(4)

Read judgment

High Courts06 May 2016Dismissed

Anees Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 868 : (2016) 6 ADJ 155

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts06 May 2016Allowed

Smt. Deepika Singh Vs Zila Panchayat, Bulandshahr & Another

Allahabad High Court · (2016) 6 ADJ 494 : (2016) 166 AIC 940 : (2016) 3 AllWC 2784 : (2016) 117 ALR 550 : (2016) 3 ARC 824 : (2016) 132 RD 786

Read judgment

High Courts06 May 2016Allowed

State of U.P. and Others Vs Anil Kumar Srivastava

Allahabad High Court · (2016) 5 ADJ 418 : (2016) 4 AllLJ 182

Uttar Pradesh Transport Taxation (Subordinate) Services Rules, 1980 — Rule 17, 5(iii)

Read judgment

High Courts06 May 2016Allowed

Noor Mohd. and Others Vs Additional Commissioner, Meerut Division and Others

Allahabad High Court · (2016) 5 ADJ 540 : (2016) 132 RD 126 : (2016) 2 RJ 1284

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131-B, 195, 198(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 175, 176

Read judgment

High Courts06 May 2016Dismissed