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Allahabad High Court judgments, 2017

1,517 judgments · page 5 of 76

High Courts14 Nov 2017Allowed

Sangam Lal Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 11 AHC CK 0032

Code of Civil Procedure, 1908, Order 41Rule 27 -Uttar Pradesh Regularization of Daily Wages Appointments on Group D Posts Rules, 2001, Rule 4(1)
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High Courts14 Nov 2017Dismissed

Hariom Dheemar Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0030

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 20, Section 42, Section 18, Section 50 - Report of arrest and seizure - Punishment for contravention in relation to cannabis plant and cannabis - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to opium poppy and opium - Conditions under which search of persons shall be conducted
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High Courts13 Nov 2017Dismissed

Ashwani Vs State

Allahabad High Court · (2017) 11 AHC CK 0028

Code of Criminal Procedure, 1973, Section 106, Section 313 - Security for keeping the peace on conviction - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts13 Nov 2017Dismissed

Qamar Ahmad Vs C.E.C. Nirvachan Sadan Ashok Road New Delhi

Allahabad High Court · (2017) 11 AHC CK 0027

Constitution of India, Article 14, Article 215, Article 32, Article 51A, Article 329(b), Article 329(a) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - High Courts to be Courts of record - Remedies for enforcement of rights conferred by this Part - Fundamental duties - Bar to interference by courts in electoral matters - Bar to interference by courts in electoral mattersCode of Civil Procedure, 1908, Section 114, Order 41 - ReviewRepresentation of the People Act, 1951, Section 101, Section 100, Section 80, Section 147, Section 84, Section 116A, Section 151A, Section 98 - Grounds for which a candidate other than the returned candidate may be declared to have been elected - Grounds for declaring election to be void - Election petitions - Casual vancancies in the Council of States - Relief that may be claimed by the petitioner - Appeals to Supreme Court - Time limit for filling vacancies referred to in sections 147, 149, 150 and 151 - Decision of the a[High Court
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High Courts13 Nov 2017

Surendra @ Shyam Lal, & Ors. Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0025

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 313, Section 294 - Examination of witnesses by police - Information in cognizable cases - Power to examine the accused - No formal proof of certain documentsIndian Penal Code, 1860, Section 34, Section 307, Section 506, Section 452, Section 504 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peaceEvidence Act, 1872, Section 145 - Cross-examination as to previous statements in writing
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High Courts09 Nov 2017Dismissed

Mahabeer Prasad Jain Vs Commissioner Of Income Tax

Allahabad High Court · (2017) 11 AHC CK 0022

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 132(5), Section 132(5), Section 132(5), Section 132(5), Section 132(1), Section 132(1), Section 132(1), Section 132(1), Section 234A, Section 234A, Section 234A, Section 234A, Section 234B, Section 234B, Section 234B, Section 234B - Assessment - Search and seizure - Search and seizure - Interest for defaults in furnishing return of income - Interest for defaults in payment of advance tax
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High Courts09 Nov 2017Dismissed

Smt.Sheela Ahuja @ Lata Ahuja Vs The Commissioner Of Income Tax, & Anr.

Allahabad High Court · (2017) 11 AHC CK 0021

Income Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c) - Issue of notice where income has escaped assessment - Inquiry before assessment - Assessment - Failure to furnish returns, comply with notices, concealment of income, etc
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High Courts09 Nov 2017

Ram Kumar Tripathi Vs State Of U.P. Thru Prin. Secy. Prison, & Ors.

Allahabad High Court · (2017) 11 AHC CK 0020

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsLimitation Act, 1963, Section 5 -Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999, Rule 14, Rule 14 -
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High Courts08 Nov 2017

Amit Jain, & Ors. Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 11 AHC CK 0018

Land Acquisition Act, 1894, Section 4, Section 6, Section 9, Section 11A, Section 5A, Section 17, Section 48, Section 48(1) - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Notice to persons interested - Period within which an award shall be made - Hearing of objections - Special powers In cases of urgency - Completion of acquisition not compulsory, but compensation to be awarded when not completed - Completion of acquisition not compulsory, but compensation to be awarded when not completed
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High Courts08 Nov 2017Dismissed

Kallu Singh Son of Lalta Singh Thakur Vs The State of U. P

Allahabad High Court · (2017) 11 AHC CK 0017

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Section 376(2)(f) - Punishment for rape - Punishment for criminal ,intimidation - Punishment for rape
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High Courts08 Nov 2017Dismissed

Shiv Sagar Mishra Vs State Of U.P. Thru Secry., & Ors.

Allahabad High Court · (2017) 11 AHC CK 0016

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 218, Section 419 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Public servant framing incorrect record orriting with intent to save person from punishment or property from forfeiture - Punishment for cheating by personation
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High Courts07 Nov 2017Dismissed

Altaf Vs State

Allahabad High Court · (2017) 11 AHC CK 0013

Indian Penal Code, 1860, Section 302 - Punishment for murder
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