High Courts01 Feb 2019Allowed
Chandan Vishwakarma Vs Union Of India And Others
Allahabad High Court · (2019) 02 AHC CK 0004
National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Allahabad High Court judgments, 2019
1,081 judgments · page 51 of 55
High Courts01 Feb 2019Allowed
Pankaj Singh @ Dabloo Singh Vs Adhikchak Janpad Karagar Unnao And Others
Allahabad High Court · (2019) 02 AHC CK 0003
Custom Act, 1962 — Section 108Constitution Of India, 1950 — Article 14, 22, 22(3)(b), 22(5), 22(6)
High Courts01 Feb 2019Dismissed
Chotay @ Pream Chandra Vs State Of Uttar Pradesh
Allahabad High Court · (2019) 02 AHC CK 0002
Indian Penal Code, 1860 — Section 302, 376, 394, 511Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 24, 25, 26, 106, 113
High Courts01 Feb 2019Allowed
State of Uttar Pradesh and others Vs Mala Yadav and others
Allahabad High Court · (2019) 02 AHC CK 0001
U.P. Basic Education (Teachers) Services Rules, 1981 — Rule 8Constitution Of India, 1950 — Article 21(A)Right of Children to Free and Compulsory Education Act, 2009 — Section 2(h), 38
High Courts31 Jan 2019Dismissed
Vishnu Verma And Others Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 01 AHC CK 0077
Code Of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20Hindu Marriage Act, 1955 — Section 9
High Courts31 Jan 2019Dismissed
Nanhe Vs State of Uttar Pradesh
Allahabad High Court · (2019) 01 AHC CK 0072
Indian Penal Code, 1860 — Section 301, 302, 304, 307, 308Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
High Courts30 Jan 2019Dismissed
Sandhya Srivastava Vs State Uttar Pradesh And Others
Allahabad High Court · (2019) 01 AHC CK 0076
Constitution Of India, 1950 — Article 226Uttar Pradesh Special Subordinate Educational (Lecturer's Cadre) Service Rules, 1992 — Rule 3, 5, 8
High Courts30 Jan 2019Dismissed
Manoj Kumar Jauhari Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 01 AHC CK 0075
Indian Penal Code, 1860 — Section 279, 304A, 328, 337, 338, 354, 376, 427Code Of Criminal Procedure, 1973 — Section 244, 482
High Courts30 Jan 2019Dismissed
Dinesh Kumar Mishra Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 01 AHC CK 0074
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 311, 397, 401, 482Indian Penal Code, 1860 — Section 120B, 201, 302, 364
High Courts30 Jan 2019Dismissed
Mahboob And Others Vs State Of Uttar Pradesh And Another
Allahabad High Court · (2019) 01 AHC CK 0073
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 204, 482Indian Penal Code, 1860 — Section 323, 452, 468, 471, 504, 506
High Courts30 Jan 2019
Chaudhary Filling Point,Kazipur Thru Its Prop. And Anr Vs State Of U.P. Thru Prin.Secy.Food & Civil Supplies And Ors
Allahabad High Court · (2019) 01 AHC CK 0071
Indian Penal Code, 1860 — Section 409, 419, 420Legal Metrology Act, 2009 — Section 3, 7, 26, 44
High Courts29 Jan 2019Dismissed
Rajnikant Agrawal Propreitor M/S Rajnikatn And Company Vs Commissioner Of Income Tax Agra And Another
Allahabad High Court · (2019) 01 AHC CK 0068
Income Tax Act, 1961 — Section 68, 131, 143(2)
High Courts28 Jan 2019Dismissed
Avshesh Jaiswal Vs Branch Manager, Allahabad Bank And Others
Allahabad High Court · (2019) 01 AHC CK 0070
Constitution Of India, 1950 — Article 300ASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(1), 13(2), 13(4), 13(8), 17, 29, 37Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(5), 8(6), 8(8), 9, 9(1), 15
High Courts28 Jan 2019Disposed Off
Ram Lallu And Others Vs Union Of India And Others
Allahabad High Court · (2019) 01 AHC CK 0069
Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 6
High Courts28 Jan 2019
Raj Bali Tewari @ Badka VVs State Of Uttar Pradesh
Allahabad High Court · (2019) 01 AHC CK 0063
Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts25 Jan 2019
Ntl Logistics (India) Pvt. Ltd Vs Commercial Tax Tribunal & Others
Allahabad High Court · (2019) 01 AHC CK 0067
Constitution Of India, 1950 — Article 19(1), 301Uttar Pradesh Value Added Tax Rules, 2008 — Rule 6(7), 48, 54, 54(1), 55, 55(4), 58, 87U.P. Value Added Tax Act, 2008 — Section Section Section 2(ac), 2(h), 40, 45, 45(1), 46, 48, 48(1), 48(3), 48(7), 48(8), 48(9), 48(10), 49, 50, 50(1), 50(3), 50(4), 50(5), 51, 52Uttar Pradesh Sales Tax Act, 1948 — Section 7, 28, 28B
High Courts25 Jan 2019Dismissed
Raj Kumar Alias Tirwa Vs State
Allahabad High Court · (2019) 01 AHC CK 0066
Code Of Criminal Procedure, 1973 — Section 82, 83, 161, 313Indian Penal Code, 1860 — Section 34, 302, 307, 404
High Courts25 Jan 2019Dismissed
Israruddin Khan Vs State of Uttar Pradesh
Allahabad High Court · (2019) 01 AHC CK 0065
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313, 433Evidence Act, 1872 — Section 106
High Courts25 Jan 2019Disposed Off
Adil Pervai Vs Sajid Pervaiz And Others
Allahabad High Court · (2019) 01 AHC CK 0064
Arbitration and Conciliation Act, 1996 — Section 2(e), 33, 34, 34(3), 35, 36, 36(1), 42Code Of Civil Procedure, 1908 — Section 38, 39, 47
High Courts25 Jan 2019Dismissed
Brij Bhushan Lal Gupta (Since Deceased) And Another Vs Brijh Mohan Lal Gupta (Since Deceased) And others
Allahabad High Court · (2019) 01 AHC CK 0062
Constitution Of India, 1950 — Article 226, 227Arbitration Act, 1940 — Section 14, 16, 30, 33, 39(2), 149(2)Arbitration and Conciliation Act, 1996 — Section 5, 34, 37