High Courts18 Dec 2019Dismissed
Surendr Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 12 AHC CK 0085
Indian Penal Code, 1860 — Section 375, 376, 376(1), 376(2)Code Of Criminal Procedure, 1973 — Section 161, 313
COURT ARCHIVE
Allahabad High Court judgments, 2019
1,081 judgments · page 2 of 55
High Courts18 Dec 2019Dismissed
Shiv Mohan Pal Vs Shiv Mohan Pal Alias Hakla
Allahabad High Court · (2019) 12 AHC CK 0084
Code Of Civil Procedure 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts18 Dec 2019Allowed
Lalita Devi Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0083
Code Of Criminal Procedure, 1973 — Section 145, 145(1), 145(4), 397Constitution Of India, 1950 — Article 227
High Courts18 Dec 2019Allowed
Pankaj Kumar Yadav Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0063
High Courts18 Dec 2019Dismissed
Krishna Murarri Vs Sangeeta
Allahabad High Court · (2019) 12 AHC CK 0062
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)(i)Indian Penal Code, 1860 — Section 497
High Courts18 Dec 2019Partly Allowed
Sharda Yadav Vs M. Shriniwas Rao And Others
Allahabad High Court · (2019) 12 AHC CK 0061
Code Of Civil Procedure 1908 — Order 41 Rule 22
High Courts18 Dec 2019Dismissed
Dharmendra Kumar Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2019) 12 AHC CK 0060
Indian Penal Code, 1860 — Section 149, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 154, 313
High Courts18 Dec 2019Allowed
Fasahat And Ors Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2019) 12 AHC CK 0059
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 39, 157, 313Evidence Act, 1872 — Section 146
High Courts18 Dec 2019Dismissed
Makkhan Singh Vs Shyam Singh And Others
Allahabad High Court · (2019) 12 AHC CK 0058
Code Of Civil Procedure 1908 — Order 39 Rule 2A, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts17 Dec 2019Dismissed
M/S J.H.V. Sugar Ltd Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0093
Companies Act, 1956 — Section 12, 12(1), 15, 15(1), 15(4)
High Courts17 Dec 2019Dismissed
Madan Singh Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2019) 12 AHC CK 0092
Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 203, 204, 397, 401
High Courts17 Dec 2019Dismissed
Hridesh Kumar And Others Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0071
Provisions Of The Contract Labour (Regulation And Abolition) Act, 1970 — Section 7, 10, 10(1), 10(2), 12, 23, 25Equal Remuneration Act, 1976 — Section 10Industrial Disputes Act, 1947 — Section 11A
High Courts17 Dec 2019Allowed
Satya Prakash Rai Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 12 AHC CK 0070
Uttar Pradesh Police Officers Of The Subordinate Ranks (Punishment And Appeal) Rules, 1991 — Rule 8(2), 8(2)(b)Constitution Of India, 1950 — Article 311(2), 311(2)(b), 311(3)
High Courts17 Dec 2019Allowed
Shahid Quraishi @ Maimber And Ors Vs State Of Uttar Pradesh And others
Allahabad High Court · (2019) 12 AHC CK 0069
National Security Act, 1980 — Section 3(2), 3(3)Indian Penal Code, 1860 — Section 124A, 147, 148, 149, 295A, 302, 307, 332, 333, 336, 341, 353, 395, 427, 436Criminal Law (Amendment) Act, 2013 — Section 7
High Courts17 Dec 2019Allowed
Suneel Kumar Vs Union Of India Thru General Manager North Central Railway
Allahabad High Court · (2019) 12 AHC CK 0068
Railways Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123, 123(b), 124, 125, 125(1)(d)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1)
High Courts17 Dec 2019Dismissed
Ram Chander And Others Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 12 AHC CK 0067
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 324Code Of Criminal Procedure, 1973 — Section 161, 313Arms Act, 1959 — Section 25
High Courts17 Dec 2019Dismissed
Ram Lalak And Others Vs State
Allahabad High Court · (2019) 12 AHC CK 0066
Indian Penal Code, 1860 — Section 109, 120B, 141, 142, 147, 148, 149, 302, 307Arms Act, 1959 — Section 27
High Courts17 Dec 2019Allowed
Bijendra Singh Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 12 AHC CK 0065
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 294, 294(1), 294(3), 313Evidence Act, 1872 — Section 58
High Courts17 Dec 2019Allowed
Rajani Bala Rastogi Vs Sanjay Kumar Gupta
Allahabad High Court · (2019) 12 AHC CK 0064
Code Of Civil Procedure 1908 — Order 41 Rule 27, Order 41 Rule 27 (b), Order 41 Rule 27(c)
High Courts16 Dec 2019Dismissed
Ajay Kumar Singh Vs State Of Uttar Pradesh. And Others
Allahabad High Court · (2019) 12 AHC CK 0101
Indian Penal Code, 1860 — Section 394, 411, 380, 457Arms Act, 1959 — Section 17, 17(3), 17(3)(b)