High Courts24 Jan 2018
Bablu Shah Vs State Of U.P. & 5 Others
Allahabad High Court · (2018) 01 AHC CK 0025
Indian Penal Code, 1860, Section 392, Section 411 - Punishment for robbery - Dishonestly receiving stolen property
COURT ARCHIVE
Allahabad High Court judgments, 2018
246 judgments · page 11 of 13
High Courts23 Jan 2018Dismissed
Gurukul Kangri Pharmacy Haridwar Vs Prescribed Authority under Min. Wages Act, 1948 & Another
Allahabad High Court · (2018) 01 AHC CK 0024
Industrial Disputes Act, 1947, Section 33-C(2) -Minimum Wages Act, 1948, Section 14, Section 20(3), Section 20(1),
High Courts23 Jan 2018
Sughar Singh Vs State & Another
Allahabad High Court · (2018) 01 AHC CK 0023
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Food Adulteration Act, 1954, Section 16, Section 13,
High Courts23 Jan 2018Allowed
Jai Pal & Another Vs State Of U.P.
Allahabad High Court · (2018) 01 AHC CK 0020
Code of Criminal Procedure, 1973, Section 313, Section 160 - Power to examine the accused - Police officers power to require attendance of witnessesEvidence Act, 1872,
High Courts23 Jan 2018Dismissed
Subhash Tewari Vs State Of U.P. & Another
Allahabad High Court · (2018) 01 AHC CK 0019
Indian Penal Code, 1860, Section 323, Section 504, Section 308 - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace -
High Courts19 Jan 2018Disposed Off
Miss Bhavna Tiwari and another Vs The Union of India and others
Allahabad High Court · (2018) 01 AHC CK 0015
Constitution of India, Article 14, Article 226, Article 15 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts19 Jan 2018Dismissed
Satya Prakash & Ors Vs Distt Judge Sultanpur & Ors
Allahabad High Court · (2018) 01 AHC CK 0014
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 15Rule 5 -
High Courts18 Jan 2018Dismissed
Pannalal Vs State
Allahabad High Court · (2018) 01 AHC CK 0013
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 328 - Punishment for mur
High Courts18 Jan 2018Dismissed
Surendra Verma Vs State
Allahabad High Court · (2018) 01 AHC CK 0012
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts18 Jan 2018Allowed
Awadh Ram Vs State Of U.P.
Allahabad High Court · (2018) 01 AHC CK 0009
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 23
High Courts18 Jan 2018
Icici Lombard General Insurance Co. Ltd. Vs Kishan And 4 Ors.
Allahabad High Court · (2018) 01 AHC CK 0008
Motor Vehicles Act, 1988, Section 173, Section 173, Section 147, Section 147, Section 149, Section 149, <
High Courts16 Jan 2018Dismissed
Ram Babu Mali And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2018) 01 AHC CK 0007
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 145, Section 146 - Proce
High Courts16 Jan 2018Allowed
Arun Kumar Shukla Vs State Of U.P. & Others
Allahabad High Court · (2018) 01 AHC CK 0006
Constitution of India, Article 311, Article 311(2)(a) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Dismissal, removal or reduc
High Courts12 Jan 2018Dismissed
Matsyajivi Sahkari Samiti Ltd Vs State Of U.P.Thr.Prin.Secy.Panchayat Raj Deptt.Lko.& Others
Allahabad High Court · (2018) 01 AHC CK 0070
Constitution of India, Article 14, Article 243(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Definitions(B
High Courts12 Jan 2018Dismissed
Jawahir Chero Vs State Of U.P.
Allahabad High Court · (2018) 01 AHC CK 0069
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 82, Section 83, Section 357 -
High Courts12 Jan 2018Allowed
Chheda Lal Vs State Of U.P.
Allahabad High Court · (2018) 01 AHC CK 0068
Indian Penal Code, 1860, Section 376, Section 452, Section 376(2)(f), Section 228A - Punishment for rape - House -trespass after preparation for hurt
High Courts12 Jan 2018Dismissed
Shyam Sundar & Another Vs Kanti Prasad & Another
Allahabad High Court · (2018) 01 AHC CK 0067
Code of Civil Procedure, 1908, Section 96, Order 41Rule 27, Section 100(5) - Appeal from original decree - Second appealSuccession Act, 192
High Courts12 Jan 2018Allowed
Smt. Kalli & Others Vs State Of U.P. & Another
Allahabad High Court · (2018) 01 AHC CK 0066
Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 498A,
High Courts12 Jan 2018Dismissed
Inayatulla Khan Vs State Of U.P. Thru Prin.Secy.(Home)Civil Sectt.Lucknow & Ors
Allahabad High Court · (2018) 01 AHC CK 0064
Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 302, Section 2
High Courts12 Jan 2018Dismissed
Ashish Gupta Vs State Of U.P. And Another
Allahabad High Court · (2018) 01 AHC CK 0005
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsProtection of Women From Domestic Violence Act, 2005, Section 23,