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Allahabad High Court judgments, 2017

1,517 judgments · page 8 of 76

High Courts13 Oct 2017Dismissed

Ashutosh Kumar Singh, & Ors. Vs Union of India, & Ors.

Allahabad High Court · (2017) 10 AHC CK 0013

University Grants Commission Act, 1956, Section 3, Section 26, Section 12 - Application of Act to institutions for higher studies other than Univer- sities - Power to make regulations - Functions of the CommissionUniversity of Allahabad Act, 2005, Section 28, Section 28, Section 26, Section 26, Section 3(m), Section 3(m), Section 3(u), Section 3(u) - Statutes, how to be made - The Faculties and Departments - Definitions.In this Act, and in all Statutes made hereunder, unless the context otherwise requires - Definitions.In this Act, and in all Statutes made hereunder, unless the context otherwise requires
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High Courts13 Oct 2017

ICICI Lombard General Insurance Company Ltd.Lko.Throu.Area Vs Baij Nath Srivastava, & Ors.

Allahabad High Court · (2017) 10 AHC CK 0012

Indian Penal Code, 1860, Section 279 - Rash driving or riding on a public wayMotor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166, Section 184, Section 184, Section 158(6), Section 158(6), Section 166(4), Section 166(4) - Appeals - Application for compensation - Driving dangerously - Production of certain certificates, licence and permit in certain cases - Application for compensation
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High Courts13 Oct 2017

Smt. Manju Gupta, & Anr. Vs State of U.P., & Ors.

Allahabad High Court · (2017) 10 AHC CK 0011

Code of Criminal Procedure, 1973, Section 156(3), Section 107, Section 116 - Police officers power to Investigate cognizable case - Security for keeping the peace in other cases - Inquiry as to truth of informationUttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958, Section 3, Section 5
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High Courts12 Oct 2017

Reliance General Insurance Company Ltd. Vs Rekha Devi and others

Allahabad High Court · (2017) 10 AHC CK 0009

Indian Penal Code, 1860, Section 279 - Rash driving or riding on a public wayMotor Vehicles Act, 1988, Section 166, Section 166, Section 184, Section 184, Section 158(6), Section 158(6) - Application for compensation - Driving dangerously - Production of certain certificates, licence and permit in certain cases
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High Courts12 Oct 2017

Dr. (Smt.) Nupur Talwar & Anr Vs State of U.P. And Anr

Allahabad High Court · (2017) 10 AHC CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 169, Section 190, Section 162, Section 313, Section 164, Section 374(2), Section 437A - Examination of witnesses by police - Release of accused when evidence deficient - Cognizance of offences by Magistrates - Statements to police not to be signed-use of statements in evidence - Power to examine the accused - Recording of confessions and statements - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 201, Section 34, Section 203 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Giving false information respecting an offence committedEvidence Act, 1872, Section 145, Section 106, Section 59, Section 101, Section 63, Section 65, Section 155, Section 65A, Section 65B, Section 65B, Section 65B(4), Section 65B(2) - Cross-examination as to previous statements in writing - Burden of proving fact especially within knowledge - Proof of facts by oral evidence - Burden of proof - Secondary evidence - Cases in which secondary evidence relating to documents may be given - Impeaching credit of witness
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High Courts12 Oct 2017Dismissed

Vijay Shankar Tiwari @ Dhunni Tiwari Vs State Of U.P., & Anr.

Allahabad High Court · (2017) 10 AHC CK 0007

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 311 - Saving of inherent powers of High Court - Power to examine the accused - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
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High Courts11 Oct 2017Dismissed

Krishn Kumari Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 190, Section 200, Section 156(3), Section 154(3) - Saving of inherent powers of High Court - Report of police officer on completion of Investigation - Cognizance of offences by Magistrates - Examination of complainant - Police officers power to Investigate cognizable case - Information in cognizable cases
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High Courts11 Oct 2017

M/S Kanika Swami Vs State Of U.P. And 2 Others

Allahabad High Court · (2017) 10 AHC CK 0005

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtTransfer of Property Act, 1882, Section 69, Section 69-A - Power of sale when validRecovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 20, Section 20 - Appeal to the Appellate Tribunal
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High Courts09 Oct 2017

Lekhraj And Another Vs C.C.R.A. U.P. Alld./Board Of Revenue U.P Alld. & Others

Allahabad High Court · (2017) 10 AHC CK 0004

Transfer of Property Act, 1882, Section 105 - Lease definedStamp Act, 1899, Section 33, Section 47, Section 2(16), Article 35(b), Article 35(a), Article 35(a)(i) - Examination and impounding of instruments - Power of payer to stamped bills and promissory notes received by him unstamped - Definitions - Instruments not duly stamped inadmissible in evidence, etc - Instruments not duly stamped inadmissible in evidence, etc - Instruments not duly stamped inadmissible in evidence, etcUttar Pradesh Urban Planning and Development Act, 1973, Section 39(1)
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High Courts06 Oct 2017

Manorma Dubey Vs Dr. Santosh Kumar Khanna And Anr.

Allahabad High Court · (2017) 10 AHC CK 0003

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 47, Order 21Rule 97 - Questions to be determined by the Court executing decreeUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 21, Section 21(1)(a) -
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High Courts06 Oct 2017Dismissed

Roop Ram And 4 Others Vs Smt. Geeta Rani And 3 Others

Allahabad High Court · (2017) 10 AHC CK 0002

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 47, Order 21Rule 97 - Questions to be determined by the Court executing decreeUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 21(1)(a)
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High Courts04 Oct 2017

Shweta Gupta Vs Rahul Keshav Jadhao & Anr

Allahabad High Court · (2017) 10 AHC CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsHindu Marriage Act, 1955, Section 13-B -Hindu Adoptions and Maintenance Act, 1956, Section 9, Section 9(2) - Persons capable of giving in adoption - Persons capable of giving in adoption
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High Courts21 Sept 2017

Ziaul Islam And Anr. Vs State Of U.P. And Ors.

Allahabad High Court · (2017) 09 AHC CK 0017

Constitution of India, Article 348 - Language to he used in the Supreme Court and in the High Courts and for Acts, Bills, etcMotor Vehicles Act, 1988, Section 102, Section 102 -Motor Vehicles Rules, 1939, Section 63-A, Section 68-D (3)
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High Courts21 Sept 2017

Rajje Miya @ Rajjan Khan and 4 others Vs State of U.P. and 2 others

Allahabad High Court · (2017) 09 AHC CK 0015

Indian Penal Code, 1860, Section 379, Section 411 - Punishment for theft - Dishonestly receiving stolen propertyUttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Section 3, Section 2, Section 2(B)(i), Section 2(B)(II), Section 2(B)(III), Section 2(b)(iv), Section 2(b)(v)
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High Courts15 Sept 2017

Kiran Singh Vs State Of U.P. And 4 Others

Allahabad High Court · (2017) 09 AHC CK 0012

Uttar Pradesh Panchayat Raj Act, 1947, Section 14(1) -Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, Section 15(2), Section 15(3)(ii)
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