High Courts13 Feb 2018Allowed
Narendra Narian Mishra Vs State Of U.P. Thru Secry. And Others
Allahabad High Court · (2018) 02 AHC CK 0003
COURT ARCHIVE
Allahabad High Court judgments, 2018
246 judgments · page 8 of 13
High Courts12 Feb 2018Allowed
Satendra Kumar Sharma Vs University Grant Commission Thru. Its Chairman And Others
Allahabad High Court · (2018) 02 AHC CK 0002
High Courts09 Feb 2018Dismissed
Dashrath & Anr Vs State Of U.P.
Allahabad High Court · (2018) 02 AHC CK 0061
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 376(2)(g) - P
High Courts09 Feb 2018Partly Allowed
Sukhdev Vs State Of U.P.
Allahabad High Court · (2018) 02 AHC CK 0060
Code of Criminal Procedure, 1973, Section 3139 -Indian Penal Code, 1860, Section 376, Section 506, Section 506(2) - Punish
High Courts09 Feb 2018Dismissed
Raju Vs State Of U.P.
Allahabad High Court · (2018) 02 AHC CK 0059
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376 - Punishment for rape
High Courts09 Feb 2018Dismissed
Mohammed Yunus And 3 Others Vs Rahees Ahmed
Allahabad High Court · (2018) 02 AHC CK 0058
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Order 37
High Courts09 Feb 2018
Kotak Mahendra Bank Ltd Vs State Of U.P. And Others
Allahabad High Court · (2018) 02 AHC CK 0057
Stamp Act, 1899, Section 57, Section 2(14), Section 2(10) - Statement of case by Chief Controlling Revenue-authority to High Court - Definitions - Definitions
High Courts09 Feb 2018Dismissed
Commissioner Of Income Tax Vs Shri Balaji Samaj Vikas Samiti
Allahabad High Court · (2018) 02 AHC CK 0056
Income Tax Act, 1961, Section 2(15), Section 2(15), Section 2(15), Section 2(15), Section 260-A, Section 260-A
High Courts09 Feb 2018Partly Allowed
Pawan Lodh Vs State Of U.P.
Allahabad High Court · (2018) 02 AHC CK 0055
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376 - Punishment for rapeScheduled Ca
High Courts08 Feb 2018Allowed
Union Of India And 3 Others Vs Smt. Bitola Devi And Another
Allahabad High Court · (2018) 02 AHC CK 0054
Administrative Tribunals Act, 1985, Section 20(2), Section 21, Section 21, Section 21(3), Section 20, Section 20(1),
High Courts08 Feb 2018Allowed
Smt. Tara Devi Vs State Of U.P. And 3 Others
Allahabad High Court · (2018) 02 AHC CK 0053
High Courts08 Feb 2018
Ram Kumar Tiwari Vs Shri Devendra Kumar, Conservator Of Forest And Another
Allahabad High Court · (2018) 02 AHC CK 0052
High Courts08 Feb 2018Dismissed
U.P.State Electricity Board & Another Vs Presiding Officer,Labour Court, & Another
Allahabad High Court · (2018) 02 AHC CK 0051
High Courts07 Feb 2018Allowed
Moni Devi Vs State Of U.P. And 3 Others
Allahabad High Court · (2018) 02 AHC CK 0050
High Courts07 Feb 2018Allowed
Rajender Singh Vs Chairman & M.D.,Punjab And Sind Bank,New Delhi & Others
Allahabad High Court · (2018) 02 AHC CK 0049
High Courts07 Feb 2018Disposed Off
M/S British India Corporation Ltd & Anr Vs Collector & Others
Allahabad High Court · (2018) 02 AHC CK 0048
Payment of Gratuity Act, 1972, Section 4, Section 14, Section 7(1), Section 7, Section 4(1), Section 7(3),
High Courts07 Feb 2018Dismissed
The Field Council Of Norwegian Evangelical Mission & Ors. Vs State Of U.P. and Others
Allahabad High Court · (2018) 02 AHC CK 0047
Constitution of India, Article 226 - Power of High Courts to Issue certain writsSocieties Registration Act, 1860, Section 4, Section 25,
High Courts07 Feb 2018Allowed
Shakir Khan And Others Vs Smt. Chameli Dass And Others
Allahabad High Court · (2018) 02 AHC CK 0046
High Courts07 Feb 2018Disposed Off
Pramod Kumar Vs Presiding Officer, Labour Court And Another
Allahabad High Court · (2018) 02 AHC CK 0045
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953, Section 2(j) -Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954, - Rule 33, Rule 37, Rule 87, Rule 36, Rule 38, Rule 43, Rule 88, Rule 89
High Courts07 Feb 2018Dismissed
Ram Sewak Vs State Of U.P.
Allahabad High Court · (2018) 02 AHC CK 0044
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,