COURT ARCHIVE

Allahabad High Court judgments, 2017

1,517 judgments · page 73 of 76

High Courts06 Jan 2017

Smt. Madhuri Saxena And 2 Others Vs Pradeep Saxena And Another

Allahabad High Court · (2017) 01 AHC CK 0320

Code of Civil Procedure, 1908, Order 43 Rule 1(r) -Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating thereto

High Courts06 Jan 2017

Ram Nakshatra Prasad Maurya Vs State Of U.P. And Ors.

Allahabad High Court · (2017) 01 AHC CK 0319

High Courts06 Jan 2017

KASHMIRA & OTHERS. Vs STATE

Allahabad High Court · (2017) 01 AHC CK 0318

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 324, Section 300, Section 307, Section 323 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Murder - Attempt to murder - Punishment for voluntarily causing hurtJuvenile Justice (Care and Protection of Children) Act, 2000, Section 7A - Procedure to be followed when claim of juvenility is raised before any court

High Courts06 Jan 2017

KUSUM DWIVEDI Vs STATE OF U P

Allahabad High Court · (2017) 01 AHC CK 0317

High Courts06 Jan 2017Disposed Off

M/S Supertech Ltd. Vs The Commissioner, Commercial Tax

Allahabad High Court · (2017) 95 UPTC 176

High Courts06 Jan 2017Dismissed

Ram Nakshatra Prasad Maurya Vs State of Uttar Pradesh

Allahabad High Court · (2017) 2 AllLJ 484 : (2017) LIC 2226

Uttar Pradesh Basic Education Act, 1972 - Section 19

High Courts06 Jan 2017Allowed

Krishna Chandra Mishra Vs Food Corporation of India

Allahabad High Court · (2017) 3 ADJ 38 : (2017) 2 AllWC 1929 : (2017) 121 ALR 833

Constitution of India, 1950 - Article 226

High Courts06 Jan 2017Disposed Off

Kamlendra Kumar Singh Vs I.O.C.L.

Allahabad High Court · (2017) 2 ADJ 728 : (2017) 1 AllWC 578

High Courts06 Jan 2017Allowed

Misri Lal Vs State of Uttar Pradesh

Allahabad High Court · (2017) 3 ADJ 8

Penal Code, 1860 (IPC) - Section 302 34, Section 307

High Courts06 Jan 2017Disposed Off

M/S Laxmi Rice Mill, Gorakhpur Vs The Commissioner of Commercial Tax

Allahabad High Court · (2017) 95 UPTC 296

High Courts06 Jan 2017Dismissed

Girja Vs State of Uttar Pradesh

Allahabad High Court · (2017) 98 ACrC 844

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302

High Courts06 Jan 2017Dismissed

Dullar Ram Vs State of Uttar Pradesh

Allahabad High Court · (2017) 2 ADJ 127 : (2017) 2 AllWC 1435

High Courts06 Jan 2017Partly Allowed

Hukam Singh Vs State of Uttar Pradesh

Allahabad High Court · (2017) 2 ADJ 398

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

High Courts06 Jan 2017Dismissed

Shanker Sharan Singh Vs Deputy Director of Consolidation Gonda/Addl. Collector

Allahabad High Court · (2017) 135 RD 287

Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 49, Section 9-A

High Courts06 Jan 2017Dismissed

Santosh Kumar Vs State of U.P.

Allahabad High Court · (2017) 4 ADJ 231 : (2017) 2 AllWC 2174 : (2017) 135 RD 135 : (2017) 1 RJ 580

Constitution of India, 1950 - Article 226

High Courts06 Jan 2017Dismissed

Jhangan Vs State of U.P.

Allahabad High Court · (2017) 2 ADJ 6

Penal Code, 1860 (IPC) - Section 302

High Courts06 Jan 2017Partly Allowed

Sabir Husain Vs State of U.P.

Allahabad High Court · (2017) 99 ACrC 188 : (2017) 2 ADJ 1 : (2017) 1 AllCrlRulings 329

Penal Code, 1860 (IPC) - Section 302

High Courts06 Jan 2017Disposed off

Abdul Khaliq Vs Smt. Kusum Lata Agarwal

Allahabad High Court · (2017) 1 ARC 396

High Courts06 Jan 2017Allowed

Ashok Kumar Jalan Vs State of U.P.

Allahabad High Court · (2017) 1 ADJ 798 : (2017) 1 AllWC 1016 : (2017) 135 RD 483

Stamp Act, 1899 - Section 47-A

High Courts06 Jan 2017Dismissed

Vijay Kumar Singh Vs State of U.P.

Allahabad High Court · (2017) 2 ARC 97

Civil Procedure Code, 1908 (CPC) - Section 114