High Courts07 Dec 2019Dismissed
Uttar PradeshS.R.T.C. Bhaisali Road Depot Meerut Vs Mohd. Azad And Another
Allahabad High Court · (2019) 12 AHC CK 0023
COURT ARCHIVE
Allahabad High Court judgments, 2019
1,081 judgments · page 5 of 55
High Courts07 Dec 2019Dismissed
Ram Bharose Lal And Others Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0022
Code Of Criminal Procedure, 1973 — Section 156, 156(3), 200, 202, 204, 482Indian Penal Code, 1860 — Section 354, 392
High Courts06 Dec 2019Dismissed
Ashutosh Mishra Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0116
Uttar Pradesh Cooperative Societies Act, 1965 — Section 65Banking Regulation Act, 1949 — Section 22, 22(5), 56Deposit Insurance And Credit Guarantee Corporation Act, 1961 — Section 13D
High Courts06 Dec 2019Dismissed
Sudama Uraon Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 12 AHC CK 0115
Uttar Pradesh Gangster And AntiSocial Activities (Prevention) Act, 1986 — Section 3, 3(1)Code Of Criminal Procedure, 1973 — Section 31, 167, 209, 267, 270, 309, 427, 428Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts06 Dec 2019Dismissed
Neha Gupta Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 12 AHC CK 0113
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 302, 323, 504Prevention Of Corruption Act, 1947 — Section 5(2)
High Courts06 Dec 2019Partly Allowed
Surendra Harizan And Others Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 12 AHC CK 0040
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 506Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 146
High Courts06 Dec 2019Allowed
Irshad Fatma Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0031
Conduct Of Election Rules 1961 — Rule 93Uttar Pradesh Panchayat Raj (Settlement Of Election Disputes) Rules, 1994 — Rule 3(2)Code Of Civil Procedure 1908 — Order 11 Rule 15
High Courts06 Dec 2019Allowed
Commissioner, Central Goods And Service Tax Commissionerate Vs M/S International Tobacco Co. Ltd. And Ors
Allahabad High Court · (2019) 12 AHC CK 0019
Central Excise Act, 1944 — Section 11A, 11AB, 11AC, 35GCentral Excise Rules, 2002 — Rule 16, 16(1), 16(2), 26CENVAT Credit Rules, 2004 — Rule 14, 15(2), 16, 16(1)
High Courts06 Dec 2019Dismissed
Vinod Kumar Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 12 AHC CK 0018
Code Of Criminal Procedure, 1973 — Section 24, 25, 46, 115, 115A, 167(2), 173(2), 240(2), 397, 397(2), 397(3), 399(3), 435, 437, 437(3), 438, 438(1), 438(2), 438(2)(i), 438(2)(ii), 438(2)(iii), 438(7), 439, 482Evidence Act, 1872 — Section 27Constitution Of India, 1950 — Article 21, 227
High Courts06 Dec 2019Dismissed
Tej Bahadur Vs Narendra Modi
Allahabad High Court · (2019) 12 AHC CK 0013
Representation Of The People Act, 1951 — Section 2(d), 9, 9(2), 16, 33, 33(3), 80, 80A, 81, 83(1), 81, 83, 86(1), 87, 100, 100(1)(d)(i), 123(2), 134Presidents And Vice-Presidents Election Act, 1952 — Section 5B, 5B(1)(a), 13(a), 14AGovernment Of Union Territories Act, 1963 — Section 4, 14
High Courts05 Dec 2019Disposed Of
Rehmat Bushra Vs Union Of India And Others
Allahabad High Court · (2019) 12 AHC CK 0032
High Courts05 Dec 2019Dismissed
Reshav Kumar Chahal Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2019) 12 AHC CK 0026
Uttar Pradesh Intermediate Education Act, 1921 — Section 15
High Courts05 Dec 2019Dismissed
Seetla Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0025
Uttar Pradesh Land Revenue Act, 1901 — Section 4(8), 4(9), 11, 14, 14A, 14A(4), 28Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — 198(4)Constitution Of India, 1950 — Article 226
High Courts05 Dec 2019Dismissed
Reena Devi Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0021
National Council For Teacher Education Act, 1993 — Section 23(1)Constitution Of India, 1950 — Article 142, 311
High Courts05 Dec 2019Disposed Of
Phool Chandra Vs State Of Uttar Pradesh And Others
Allahabad High Court · (2019) 12 AHC CK 0014
Constitution Of India, 1950 — Article 226
High Courts05 Dec 2019Allowed
M/S Awadh Timber Merchant And Commission Agent Semri Road Vs Commissioner Trade Tax Uttar Pradesh Gomti Nagar Lucknow
Allahabad High Court · (2019) 12 AHC CK 0011
Uttar Pradesh Trade Tax Act, 1948 — Section 2(e1), 3AAAA, 3A(1)Uttar Pradesh General Clauses Act, 1904 — Section 21Kerala General Sales Tax Act, 1963 — 5A(1)(a), 5(2)(a)
High Courts05 Dec 2019Allowed
R.P. Agnihotri Vs Uttar PradeshCoop Federation Ltd.
Allahabad High Court · (2019) 12 AHC CK 0010
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Allowed
Rajesh Kumar Singh And Another Vs Rajeev Nain Upadhyay And Others
Allahabad High Court · (2019) 12 AHC CK 0027
Uttar Pradesh Government Servants Seniority Rules, 1991 — Rule 5, 8Code Of Civil Procedure 1908 — Order 1, Rule 9Constitution Of India, 1950 — Article 226, 309
High Courts04 Dec 2019Allowed
Alchemist Ltd. Vs Dinesh Chandra Tripathi And Another
Allahabad High Court · (2019) 12 AHC CK 0017
Payment Of The Wages Act, 1936 — Section 3, 4, 15, 15(1), 15(2), 15(3)Indian Penal Code, 1860 — Section 193, 219, 228Contract Labour (Regulation And Abolition) Act, 1970 — Section 2(h)
High Courts04 Dec 2019Dismissed
Vivek Kumar Verma Vs Uttar Pradesh Rajya Vidyut Utpadan Nigam Limited And Others
Allahabad High Court · (2019) 12 AHC CK 0016
Evidence Act, 1872 — Section 107, 108