High Courts06 Jan 2017Dismissed
Salig Ram Vs State of U.P.
Allahabad High Court · (2017) 4 ADJ 10 : (2017) 4 AllLJ 130
Penal Code, 1860 (IPC) - Section 149, Section 302, Section 364
COURT ARCHIVE
Allahabad High Court judgments, 2017
1,517 judgments · page 74 of 76
High Courts05 Jan 2017
Shalini Singh Vs State Of U.P. Through Secy. Deptt. Of Basic Edu. Lko. & Ors.
Allahabad High Court · (2017) 01 AHC CK 0316
High Courts05 Jan 2017
Prateek Srivastava Vs Assistant General Manager P.N.B. And Others
Allahabad High Court · (2017) 01 AHC CK 0315
High Courts05 Jan 2017Dismissed
RAM SAWAR Vs JOGENDRA & ANOTHER
Allahabad High Court · (2017) 01 AHC CK 0314
Code of Civil Procedure, 1908, Order 2Rule 2, Section 12, Order 9Rule 9, Order 9Rule 8 - Bar to further suit
High Courts05 Jan 2017
Dinesh Kumar Singh @ Sonu Vs State of U.P. & Ors.
Allahabad High Court · (2017) 01 AHC CK 0313
Constitution of India, Article 226, Article 225 - Power of High Courts to Issue certain writs - Jurisdiction of existing High CourtsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 506, Section 353, Section 427, Section 504 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peace
High Courts05 Jan 2017Disposed Off
M/S Shriram Pistons and Rings Ltd. Vs State of Uttar Pradesh
Allahabad High Court · (2017) 95 UPTC 136
High Courts05 Jan 2017Allowed
M/S Mahajan Tanners Ltd. Vs Commissioner of Commercial Tax
Allahabad High Court · (2017) 95 UPTC 186
High Courts05 Jan 2017Disposed Off
M/S Kumar And Co Vs Commissioner of Trade Tax
Allahabad High Court · (2017) 95 UPTC 191
High Courts05 Jan 2017Dismissed
Smt. Ramshri Vs Smt. Jaswanti
Allahabad High Court · (2017) 1 ARC 649
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 16
High Courts05 Jan 2017Dismissed
Raghvendra Pratap Vs The Board of Revenue U.P.
Allahabad High Court · (2017) 134 RD 585
Constitution of India, 1950 - Article 226Uttar Pradesh Panchayat Raj Act, 1947 - Section 28-CUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 198(4)
High Courts05 Jan 2017Dismissed
Atiq Zama Khan Vs Board of Revenue Alld.
Allahabad High Court · (2017) 121 ALR 576 : (2017) 134 RD 539
Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 229B
High Courts05 Jan 2017Dismissed
Haribansh Vs D.D.C./A.D.M.(Administration), Azamgarh
Allahabad High Court · (2017) 134 RD 549
High Courts05 Jan 2017Allowed
Laxman Vs State of U.P Thru Secy Revenue Lko
Allahabad High Court · (2017) 134 RD 840
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 198-4
High Courts05 Jan 2017Dismissed
Surendra Singh Vs M/s Smart Money Financial Services
Allahabad High Court · (2017) 2 ADJ 283 : (2017) 2 AllWC 2092 : (2017) 121 ALR 372 : (2017) 2 ARC 84
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts05 Jan 2017Dismissed
M/S Tirath Ram Sumer Kumar Vs Rakesh Kumar Mishra
Allahabad High Court · (2017) 2 ADJ 71
Arbitration and Conciliation Act, 1996 - Section 11(6), Section 12(1), Section 15(2)
High Courts05 Jan 2017Disposed Off
Dinesh Kumar Singh @ Sonu Vs State of Uttar Pradesh
Allahabad High Court · (2017) 1 ADJ 510 : (2017) 2 AllLJ 409 : (2017) 1 AllWC 581 : (2017) 121 ALR 74
High Courts05 Jan 2017Dismissed
Satyendra Kumar Mishra Vs Election Commission of India
Allahabad High Court · (2017) 2 ADJ 15
Constitution of India, 1950 - Article 226, Article 324
High Courts05 Jan 2017Dismissed
Virendra Kumar Verma Vs Learned Civil Judge Senior Division Lucknow
Allahabad High Court · (2017) 1 ARC 286
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts05 Jan 2017Disposed off
Smt. Madhuri Saxena Vs Pradeep Saxena
Allahabad High Court · (2017) 120 ALR 825 : (2017) 1 ARC 394 : (2017) 135 RD 100
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1 (r)
High Courts05 Jan 2017Allowed
Smt. Shiv Km. Vs State of U.P.
Allahabad High Court · (2017) 99 ACrC 35
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 202, Section 482Penal Code, 1860 (IPC) - Section 147, Section 352, Section 487, Section 504, Section 506