High Courts12 Jan 2017Dismissed
Mohar Singh Vs State
Allahabad High Court · (2017) 2 AllLJ 700
Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2017
1,517 judgments · page 70 of 76
High Courts12 Jan 2017Dismissed
State of U.P. Vs Sukhho
Allahabad High Court · (2017) 99 ACrC 490
Penal Code, 1860 (IPC) - Section 306
High Courts12 Jan 2017Dismissed
Bhairon Prasad Vs State
Allahabad High Court · (2017) 4 ADJ 12 : (2017) 1 AllCrlRulings 1054 : (2017) 4 AllLJ 88
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts11 Jan 2017Disposed Off
Commissioner, Commercial Tax Vs S/S Bihar Foundary And Casting Ltd.
Allahabad High Court · (2017) 95 UPTC 193
High Courts11 Jan 2017Allowed
The Commissioner,Commercial Tax Vs S/S. Bihar Carrying Corporation
Allahabad High Court · (2017) 2 ADJ 78 : (2017) 59 GST 537
Evidence Act, 1872 - Section 165Uttar Pradesh Value Added Tax Act, 2008 - Section 46, Section 48, Section 52, Section 59Uttar Pradesh Value Added Tax Rules, 2008 - Rule 58
High Courts11 Jan 2017Allowed
Ashwini Kumar Vs State of Uttar Pradesh
Allahabad High Court · (2017) 2 ADJ 661
Evidence Act, 1872 - Section 101, Section 103Stamp Act, 1899 - Section 47A, Section 56
High Courts11 Jan 2017Allowed
Ram Kishsore Vs State of Uttar Pradesh
Allahabad High Court · (2017) 98 ACrC 737 : (2017) 2 ADJ 741 : (2017) 172 AIC 845 : (2017) 1 AllCrlRulings 723 : (2017) 2 AllLJ 459
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts11 Jan 2017Dismissed
M/s Ram Shakti Construction Vs Agra Development
Allahabad High Court · (2017) 2 ADJ 262 : (2017) 2 AllWC 2087
Arbitration and Conciliation Act, 1996 - Section 11
High Courts11 Jan 2017Allowed
Gur Bachan Singh Vs State
Allahabad High Court · (2017) 98 ACrC 721 : (2017) 1 AllCrlRulings 323 : (2017) 2 AllLJ 454
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 221, Section 222, Section 228Penal Code, 1860 (IPC) - Section 302
High Courts11 Jan 2017Disposed Off
Ramai Vs Deputy Director of Consolidation Azamgarh
Allahabad High Court · (2017) 134 RD 587
Constitution of India, 1950 - Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 48
High Courts11 Jan 2017Disposed off
Dori Lal Vs State of U.P.
Allahabad High Court · (2017) 4 ADJ 363 : (2017) 2 AllWC 1914 : (2017) 135 RD 140 : (2017) 1 RJ 581
Uttar Pradesh Panchayat Raj Act, 1947 - Section 12-C(6)
High Courts11 Jan 2017Dismissed
M/S Shriram General Insurance Company Limited Vs Arvind Kumar
Allahabad High Court · (2017) 2 ADJ 13 : (2017) 121 ALR 682
High Courts11 Jan 2017Dismissed
Rakesh Singh Vs Deep Raj Shukla
Allahabad High Court · (2017) 1 ARC 610
Civil Procedure Code, 1908 (CPC) - Order 15 Rule 5Provincial Small Cause Courts Act, 1887 - Section 25
High Courts11 Jan 2017Dismissed
Divya Yadav Vs State of U.P.
Allahabad High Court · (2017) 3 ADJ 386 : (2017) 2 AllWC 2068
Constitution of India, 1950 - Article 226
High Courts11 Jan 2017Dismissed
Rupa Vs State of U.P.
Allahabad High Court · (2017) 3 AllLJ 273
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts11 Jan 2017Dismissed
State of U.P. Vs Prem Shankar
Allahabad High Court · (2017) 99 ACrC 39
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 427
High Courts11 Jan 2017Allowed
Mohd. Izhar Vs State Of U.P. Thru Secy. Food and Civil Supplies
Allahabad High Court · (2017) 121 ALR 710
High Courts11 Jan 2017Allowed
Mahavir Singh Vs State of U.P.
Allahabad High Court · (2017) 99 ACrC 132 : (2017) 1 AllCrlRulings 1074 : (2017) 3 AllLJ 129
Arms Act, 1959 - Section 25Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 504, Section 506
High Courts10 Jan 2017Dismissed
KALUWA & OTHERS Vs STATE OF U P & ANOTHER
Allahabad High Court · (2017) 01 AHC CK 0330
Code of Criminal Procedure, 1973, Section 313, Section 311 - Power to examine the accused - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Section 34, Section 147, Section 148, Section 149 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object
High Courts10 Jan 2017Dismissed
KASHI RAM VERMA Vs CENTRAL ADMINISTRATIVE TRIBUNAL LKO BENCH LKO & ORS
Allahabad High Court · (2017) 01 AHC CK 0329
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs