Indian Penal Code, 1860 — Section 346, 377, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 303, 304, 311

Read judgment

High Courts13 Jan 2020Allowed

M/S Universal Cylinders Limited Vs The Presiding Officer Labour Court (2) Up Kanpur And Others

Allahabad High Court · (2020) 01 AHC CK 0084

Limitation Act 1963 — Section 5Code Of Civil Procedure 1908 — Order 9 Rule 13Uttar Pradesh Industrial Disputes Rules, 1957 — Rule 16

Read judgment

High Courts13 Jan 2020Allowed

State Of Uttar Pradesh And Another Vs Rajesh Kumar Awasthi And Another

Allahabad High Court · (2020) 01 AHC CK 0028

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N

Read judgment

High Courts13 Jan 2020Dismissed

Ambrish Kumar And Ors. Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0026

Uttar Pradesh Public Service Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes Act, 1994 — Section 3(1)Right Of Children To Free And Compulsory Education Act, 2009 — Section 24, 29, 29(2)(f)Uttar Pradesh Basic Education Act, 1972 — Section 19(1)

Read judgment

High Courts13 Jan 2020Dismissed

Munna And Ors Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0025

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 145

Read judgment

High Courts13 Jan 2020Partly Allowed

Sunil And Others Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0024

Indian Penal Code, 1860 — Section 148, 302, 324, 395, 396, 397, 506Code Of Criminal Procedure, 1973 — Section 82, 83, 154, 155, 157, 161, 162, 172, 174, 313Evidence Act, 1872 — Section 134, 145

Read judgment

High Courts10 Jan 2020Allowed

Neelam Nigam Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0021

Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A(c), 12BB, 12BCUttar Pradesh State Legislature (Prevention Of Disqualification) Act, 1971 — Section 3(O)Constitution Of India, 1950 — Article 243F, 243(K), 298

Read judgment

High Courts10 Jan 2020Allowed

Ram Gopal Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0020

Indian Penal Code, 1860 — Section 34, 302, 380, 411Code Of Criminal Procedure, 1973 — Section 161, 162(1), 313

Read judgment

High Courts10 Jan 2020Allowed

Aftab Ahmad And Ors. Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0019

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 161, 294, 311, 313

Read judgment

High Courts10 Jan 2020Allowed

Mata Deen Bhagwan Das And Ors Vs State Of Uttar Pradesh And Ors.

Allahabad High Court · (2020) 01 AHC CK 0018

Read judgment

High Courts10 Jan 2020Dismissed

M/S G.T.M. Builders And Promotors Pvt. Ltd. Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0017

Indian Stamp Act, 1899 — Section 2(12), 2(14), 17, 27, 33, 33(1), 33(4), 33(5), 40, 47A, 56(IA), 64Uttar Pradesh Stamp (Valuation Of Property) Rules, 1997 — Rule 7, 8, 9, 10

Read judgment

High Courts10 Jan 2020Disposed Of

Babundar Chaubey @ Babundar Prasad Chaubey Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0016

Uttar Pradesh Seasonal Collection Amin Rules, 1974 — Rule 5, 17, 17A

Read judgment

High Courts09 Jan 2020Allowed

Omkeshwar Nath Verma And Another Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0029

Code Of Criminal Procedure, 1973 — Section 5, 161, 482Indian Penal Code, 1860 — Section 41, 411, 420Uttar Pradesh Trade Tax Act, 1948 — Section 11, 14, 14(3), 15A(1)(o), 28A

Read judgment

High Courts09 Jan 2020Dismissed

Sanjay Kumar And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0012

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 198(4)Uttar Pradesh Revenue Code, 2006 — Section 76, 76(1), 76(1)(dd)Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 176A

Read judgment

High Courts09 Jan 2020Dismissed

Raju And Ors Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0011

Uttar Pradesh Revenue Code, 2006 — Section 63, 64, 67, 67A, 77Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 132

Read judgment

High Courts09 Jan 2020Dismissed

Surajmal Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0010

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 122B(4F), 157A, 157AA(1), 157AA(5)Uttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 1995 — Section 131BUttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 1997 — Section 157AA

Read judgment

High Courts09 Jan 2020Allowed

Ram Murti Ram @ Ram Murti Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0009

Indian Penal Code, 1860 — Section 34, 120b, 201, 218, 409, 419, 420, 466, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)Code Of Criminal Procedure, 1973 — Section 173(2)

Read judgment