Allahabad High Court Judgments 2019

High Courts20 Dec 2019Disposed Of

Keshav Prasad Dubey Vs State Of Uttar Pradesh. And Others

Allahabad High Court · (2019) 12 AHC CK 0098

Police Act, 1861 — Section 2, 7, 46(2), 46(3)Uttar Pradesh Police Officers Of The Subordinate Ranks (Punishment And Appeal) Rules, 1991 — Rule 14(1), 17, 17(1)(a)

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High Courts20 Dec 2019Dismissed

Gyan ChAnd And Others Vs State Of Uttar Pradesh. And Another

Allahabad High Court · (2019) 12 AHC CK 0097

Code Of Criminal Procedure, 1973 — Section 202, 203, 204, 244, 245(2), 340, 397, 401, 482Indian Penal Code, 1860 — Section 323, 354, 380, 427, 504, 506

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High Courts20 Dec 2019Dismissed

Pradeep Vs State Of Uttar Pradesh And Anr

Allahabad High Court · (2019) 12 AHC CK 0089

Code Of Criminal Procedure, 1973 — Section 200, 202, 204Indian Penal Code, 1860 — Section 323, 452, 504, 506Constitution Of India, 1950 — Article 226, 227

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High Courts20 Dec 2019Disposed Of

Suresh Jaiswal Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2019) 12 AHC CK 0076

Uttar Pradesh Panchayat Raj Act 1947 — Section 11(f), 12Allahabad High Court Rules 1952 — Rule 6Constitution Of India, 1950 — Article 14, 32, 226, 240O, 243O, 329

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High Courts20 Dec 2019Allowed

Jai Prakash Pal Vs State Of Uttar Pradesh Thr.Chief Secretary, Civil Sectt. Lko. And Others

Allahabad High Court · (2019) 12 AHC CK 0075

Uttar Pradesh Secretariat Service Rules, 1983 — Rule 3(g), 5, 5(1), 5(2), 5(3), 5(4), 9, 11(i), 11(ii), 12Uttar Pradesh Government Servants Probation Rules, 2013 — Rule 2, 4, 5Uttar Pradesh State Government Servants Confirmation Rules, 1991 — Rule 5(1)

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High Courts20 Dec 2019Dismissed

Israr Ahmad Vs Azazul Hussain Ahmad And Anr.

Allahabad High Court · (2019) 12 AHC CK 0074

Guardians And Wards Act, 1890 — Section 4, 19, 25Code Of Criminal Procedure, 1973 — Section 100

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High Courts20 Dec 2019Dismissed

Vishnu Shankar Pandey Vs Maya Pandey

Allahabad High Court · (2019) 12 AHC CK 0073

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia), 13(1)(ib)Code Of Criminal Procedure, 1973 — Section 125

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High Courts20 Dec 2019Allowed

Niyamullah And Others Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 12 AHC CK 0072

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 389(1), 437AIndian Penal Code, 1860 — Section 147, 149, 304, 308, 325, 504, 506

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High Courts19 Dec 2019Dismissed

Uttar Pradesh. Scheduled Caste Finance And Developement Corporation Ltd. Vs Surendra Pal Singh And Anr.

Allahabad High Court · (2019) 12 AHC CK 0099

Constitution Of India, 1950 — Article 14

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High Courts19 Dec 2019Dismissed

Chandra Prakash Shivhare Vs Union Of India And Another

Allahabad High Court · (2019) 12 AHC CK 0090

Cantonments Act, 1924 — Section 185Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2, 2(c), 2(e), 3, 5A, 5B, 5CConstitution Of India, 1950 — Article 226

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High Courts19 Dec 2019Allowed

Nitin Pandey And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 12 AHC CK 0082

Uttar Pradesh Subordinate Services Selection Commission Act, 2014 — Section 2, 15(2), 17, 17(1), 17(2), 18Uttar Pradesh Direct Recruitment Against Group-C Posts (Method And Procedural) Rules, 2015 — Rule 8, 8(1)Uttar Pradesh Procedure for Direct Recruitment for Group “C” Posts (Fourth Amendment) Rules, 2014 — Rule 5(3)(A)

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High Courts19 Dec 2019Partly Allowed

Mahesh Narayan And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 12 AHC CK 0081

Uttar Pradesh Secondary Education Services Selection Board Act, 1982 — Section 33CUttar Pradesh Retirement Benefits Rules, 1961 — Rule 2Constitution Of India, 1950 — Article 14, 226

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High Courts19 Dec 2019Disposed Of

Rashmi Singh Vs State Of Uttar Pradesh Prin Secy Medical And Health Family Welfare And Ors

Allahabad High Court · (2019) 12 AHC CK 0080

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High Courts19 Dec 2019Dismissed

Shaitan Singh Vs U.O.I. Thru. Secy. Ministry Of Water Resources River Dev. And Ors

Allahabad High Court · (2019) 12 AHC CK 0079

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14Constitution Of India, 1950 — Article 226

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High Courts19 Dec 2019Allowed

Shailendra Kumar Singh Vs Reeta Singh And Another

Allahabad High Court · (2019) 12 AHC CK 0078

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)(i), 13(1)(ia)Code Of Civil Procedure 1908 — Section 497

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High Courts19 Dec 2019Disposed Of

Munni Devi And Others Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2019) 12 AHC CK 0077

Indian Penal Code, 1860 — Section 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 197, 200, 202, 203Constitution Of India, 1950 — Article 227

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High Courts18 Dec 2019Dismissed

Dharmendra Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 12 AHC CK 0091

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 132, 198(4)Uttar Pradesh Land Revenue Act, 1901 — Section 14A(4), 28Constitution Of India, 1950 — Article 226

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High Courts18 Dec 2019Dismissed

Ram Prasad And Ors. Vs Addl. Dist. Judge Court No. 4 Spl. Judge (E.C.Act) Sitapur And Ors

Allahabad High Court · (2019) 12 AHC CK 0088

Limitation Act 1963 — Section 3, 5Code Of Civil Procedure 1908 — Section 2(2), 100, Order 20 Rule 6A, Order 41, Rule 1, Order 41 Rule 3A, Order 41 Rule 9Constitution Of India, 1950 — Article 227

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High Courts18 Dec 2019Dismissed

Master Vaibhav Shukla(Minor) Thru.Grand Mother Sushma Shukla Vs State Of Uttar Pradesh Thru. Prin. Secy. Home,Lko. And Ors

Allahabad High Court · (2019) 12 AHC CK 0087

Indian Penal Code, 1860 — Section 326Constitution Of India, 1950 — Article 226

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High Courts18 Dec 2019Dismissed

State Of Uttar Pradesh Thru S.S.P. Mathura Vs Chhuttan Lal And Others

Allahabad High Court · (2019) 12 AHC CK 0086

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Allahabad High Court judgments, 2019