COURT ARCHIVE

Allahabad High Court judgments, 2018

246 judgments · page 5 of 13

High Courts05 Dec 2018

Subhankar Gupta @APPELLANT@Hash State Of Uttar Pradesh

Allahabad High Court · (2018) 12 AHC CK 0017

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3, 12Indian Penal Code, 1860 — Section 174A, 229A, 313, 392, 411Code Of Criminal Procedure, 1973 — Section 82

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High Courts05 Dec 2018Allowed

Kuldeep @APPELLANT@Hash U.O.I. Thru. Secy. Rural Devt. & Ors

Allahabad High Court · (2018) 12 AHC CK 0016

Constitution Of India, 1950 — Article 14

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High Courts05 Dec 2018Dismissed

Krishna Chandra Pandey @APPELLANT@Hash State Of Uttar Pradesh And Others

Allahabad High Court · (2018) 12 AHC CK 0015

Constitution Of India, 1950 — Article 226, 351A, 351AAIndian Penal Code, 1860 — Section 120B, 409, 418, 420, 467, 468

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High Courts05 Dec 2018Dismissed

Dalla @APPELLANT@Hash Nanhu

Allahabad High Court · (2018) 12 AHC CK 0014

Code Of Civil Procedure, 1908 — Section 96, 99, 100, 100(4), 108, Order 42 Rule 1, Order 41 Rule 31Registration Act, 1908 — Section 49

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High Courts05 Dec 2018Partly Allowed

State Of Uttar Pradesh and Another @APPELLANT@Hash Mohd. Mustafa

Allahabad High Court · (2018) 12 AHC CK 0013

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N, 11A, 25F

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High Courts04 Dec 2018

Mithilesh @APPELLANT@Hash State Of Uttar Pradesh

Allahabad High Court · (2018) 12 AHC CK 0012

Indian Penal Code, 1860 — Section 304B, 307, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts04 Dec 2018Dismissed

Bhagwan Narvadeshwar Ji Maharaj Mandir @APPELLANT@Hash Singh And Others

Allahabad High Court · (2018) 12 AHC CK 0011

Code Of Civil Procedure, 1908 — Section 100, 131, Order 18 Rule 1, Order 18 Rule 2, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 3(A)

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High Courts04 Dec 2018Allowed

Anil Kumar Gupta @APPELLANT@Hash State Of Uttar Pradesh Thru Secretary Irrigation & Ors

Allahabad High Court · (2018) 12 AHC CK 0010

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High Courts04 Dec 2018Dismissed

Anil Kumar Singh Yadav @APPELLANT@Hash State Of Uttar Pradesh and Others

Allahabad High Court · (2018) 12 AHC CK 0009

Constitution Of India, 1950 — Article 226

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High Courts04 Dec 2018Disposed Off

Avanish Kumar @APPELLANT@Hash State Of Uttar Pradesh And Others

Allahabad High Court · (2018) 12 AHC CK 0008

U.P. Government Servant (Scheduled Castes, Scheduled Tribes and Other Backward Castes), Act, 1994 — Section 7Constitution Of India, 1950 — Article 226CSIR Scientists Recruitment & Assessment Promotion Rules, 2001 — Rule 8, 8(1), 8(2)

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High Courts04 Dec 2018Disposed Off

Smt. Shamim Begum And Others @APPELLANT@Hash Dinesh Kumar Others

Allahabad High Court · (2018) 12 AHC CK 0007

Constitution Of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a), 22

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High Courts04 Dec 2018Allowed

Mukul Mohan Tripathi Alias Joshi @APPELLANT@Hash State Of Uttar Pradesh And Another

Allahabad High Court · (2018) 12 AHC CK 0006

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 201(1), 202, 482Indian Penal Code, 1860 — Section 324, 419, 420, 468, 470, 471, 499, 500, 504

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High Courts03 Dec 2018Disposed Off

Smt. Neeta @ Geeta @APPELLANT@Hash State Of Uttar Pradesh

Allahabad High Court · (2018) 12 AHC CK 0005

Indian Penal Code, 1860 — Section 302

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High Courts03 Dec 2018Disposed Off

Km. Rekha Saxena @APPELLANT@Hash State Of Uttar Pradesh And Others

Allahabad High Court · (2018) 12 AHC CK 0004

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High Courts03 Dec 2018

Kishan Kumar Tyagi And Others @APPELLANT@Hash Suresh Chandra Sharma And Others

Allahabad High Court · (2018) 12 AHC CK 0003

Limitation Act, 1963 — Section 5Uttar Pradesh Revenue Code, 2006 — Section 67Uttar Pradesh Revenue Code Rules, 2016 — Rule 67

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High Courts03 Dec 2018Disposed Off

Avadh Ram Singh Dhangar @APPELLANT@Hash State Of Uttar Pradesh Tru. District Magistrate Kheri & Another

Allahabad High Court · (2018) 12 AHC CK 0002

Constitution Of India, 1950 — Article 226, 235

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High Courts03 Dec 2018Dismissed

Yeeti Prabhakar @APPELLANT@Hash State Through C.B.I.

Allahabad High Court · (2018) 12 AHC CK 0001

Code Of Criminal Procedure, 1973 — Section 313, 374, 389Prevention of Corruption Act, 1988 — Section 7, 13, 13(1), 13(2), 13(1)(d), 13(2)(d), 13(1)(d)(i), 13(1)(d)(ii), 20, 20(1)

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High Courts30 Nov 2018Dismissed