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Allahabad High Court judgments, 2017

1,517 judgments · page 9 of 76

High Courts13 Sept 2017

Prashant Singh, & Ors. Vs Union of India Thru Secy., & Ors.

Allahabad High Court · (2017) 09 AHC CK 0009

National Highways Act, 1956, Section 3A(1), Section 3D(1), Section 3C(1), Section 3C(2), Section 3D(2), Section 3D(3) - Power to acquire land, etc - Declaration of acquisition - Hearing of objections - Hearing of objections - Declaration of acquisition - Declaration of acquisition
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High Courts12 Sept 2017Allowed

Aagoshe Iram Vs State Of U.P. And Another

Allahabad High Court · (2017) 09 AHC CK 0007

Code of Criminal Procedure, 1973, Section 482, Section 319 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 498A, Section 323, Section 506, Section 504, Section 326A - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts11 Sept 2017Dismissed

Siraj Ahmad Vs State of U.P. through Principal Secretary

Allahabad High Court · (2017) 09 AHC CK 0005

Uttar Pradesh Urban Planning and Development Act, 1973, Section 5(a), Section 5(a)(2) -Contitution of India, - Article 14, Article 16 -Uttar Pradesh Development Centralized Services Rules, 1985 - Rule 21, Rule 7 -
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High Courts05 Sept 2017

Sri Prakash Vs State Of U.P. & Another

Allahabad High Court · (2017) 09 AHC CK 0003

Code of Criminal Procedure, 1973, Section 110, Section 156(3) - Security for good behaviour from habitual offenders - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 376, Section 323, Section 506, Section 504, Section 153, Section 294, Section 153B - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Wantonly giving provocation with intent to cause riot - Obscene acts and song.-Whoever, to the annoyance of others - Imputations, assertions prejudicial to national integrationUttar Pradesh Control of Goondas Act, 1970, Section 3(3), Section 3 (1)
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High Courts05 Sept 2017

Amit Negi Vs State Of U.P. & 2 Others

Allahabad High Court · (2017) 09 AHC CK 0002

Constitution of India, Article 21, Article 226, Article 19 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 154, Section 173(2), Section 156(3) - Information in cognizable cases - Report of police officer on completion of Investigation - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 465, Section 406, Section 199, Section 200, Section 193, Section 419, Section 198, Section 489, Section 120-B - 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 - Punishment for forgery - Punishment for Criminal breach of trust - False statement made in declaration which is by law receivable as evidence - Using as true such declaration knowing it to be false - Punishment for false evidence - Punishment for cheating by personation - Using as true a certificate known to be false - Tampering with property mark with intent to cause injury
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High Courts31 Aug 2017

Renu Singh Vs Pramod Kumar Singh

Allahabad High Court · (2017) 08 AHC CK 0041

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsEvidence Act, 1872, Section 13, Section 12, Section 112 - Facts relevant when right or custom is in question - In suits for damages, facts tending to enable Court to determine amount are relevant - Birth during marriage, conclusive proof of legitimacyHindu Marriage Act, 1955, Section 13 - Divorce
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High Courts30 Aug 2017Allowed

Jakir Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0039

Code of Criminal Procedure, 1973, Section 313 -Narcotic Drugs & Psychotropic Substances Act, 1985, Section 8, Section 18, Section 50
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High Courts30 Aug 2017Dismissed

M/S Pankaj Hotel and Ors. Vs Bal Mukund and Ors.

Allahabad High Court · (2017) 08 AHC CK 0038

Code of Civil Procedure, 1908, Section 21, Section 17 - Objections to jurisdiction - Suits for immoveable property situate within Jurisdiction of different courtsBengal, Agra and Assam Civil Courts Act, 1887, Section 25(2) - Power to invest 31[Civil Judges (Senior Division) and Civil Judges (Junior Division)] with Small Cause Court jurisdictionProvincial Small Cause Courts Act, 1887, Section 25, Section 15(2), Section 15, Section 17, Section 15(3) - Revision of decrees and orders of Courts of Small Causes - Cognizable of suits by Courts of Small Causes - Cognizable of suits by Courts of Small Causes - Application of the Code of Civil Procedure - Cognizable of suits by Courts of Small Causes
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High Courts30 Aug 2017

Rammer (Jail Appeal ) Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0037

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 8, Section 52, Section 50, Section 21-B - Report of arrest and seizure - Prohibition of certain operations - Disposal of persons arrested and articles seized - Conditions under which search of persons shall be conducted
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High Courts30 Aug 2017

Prakash @ Om Prakash Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0036

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 364 - Kidnapping or abducting in order to inurderScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3 - Punishments for offences of atrocities
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High Courts29 Aug 2017

Rohit Vs State Of U.P. & Another

Allahabad High Court · (2017) 08 AHC CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 439, Section 5 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bail - SavingIndian Penal Code, 1860, Section 376, Section 363, Section 366 -Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2), Section 14-A
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High Courts28 Aug 2017Dismissed

Arun Kumar Gupta Vs Santosh Kumar And 3 Others

Allahabad High Court · (2017) 08 AHC CK 0033

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 53-A -Karnataka Rent Control Act, 1961, Section 21(1) - Protection of tenants against eviction
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