High Courts03 Jan 2018
Smt. Ranjana Chaudhari Vs State Of U.P. & Another
Allahabad High Court · (2018) 01 AHC CK 0046
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 164, Section 319, Section 311 - Calling for records to exerci
COURT ARCHIVE
Allahabad High Court judgments, 2018
246 judgments · page 13 of 13
High Courts03 Jan 2018Dismissed
Satya Narayan Vs Smt. Mohini Devi And Another
Allahabad High Court · (2018) 01 AHC CK 0045
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27
High Courts03 Jan 2018
Gangadhar Dubey Vs State Of U.P. And Ors.
Allahabad High Court · (2018) 01 AHC CK 0021
High Courts02 Jan 2018Disposed Of
Rajjan Vs State Of Uttar Pradesh
Allahabad High Court · (2018) 01 AHC CK 0071
Indian Penal Code, 1860 — Section 323, 379, 380, 381, 404, 420, 452, 504, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)XProbation Of Offenders Act, 1958 — Section 3, 4
High Courts02 Jan 2018
Sanjeev Agrawal And Another Vs The Nagar Palika Soron And Another
Allahabad High Court · (2018) 01 AHC CK 0018
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17
High Courts02 Jan 2018Allowed
Commissioner Of Income Tax, Ghaziabad Vs M/S Shipra Estate Ltd.
Allahabad High Court · (2018) 01 AHC CK 0017
Income Tax Act, 1960, Section 80IB, Section 80IA