COURT ARCHIVE

Allahabad High Court judgments, 2020

216 judgments · page 11 of 11

High Courts08 Jan 2020Dismissed

Meghai And Another Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0032

Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 — Section 27, 27(3), 27(4)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 117, 195, 198, 198(1), 198(3)United Provinces Panchayat Raj Act, 1947 — Section 42

Read judgment

High Courts08 Jan 2020Allowed

Lalita Devi And Ors Vs Board Of Revenue Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0031

Code Of Civil Procedure 1908 — Section 96(2), Order 9 Rule 13Uttar Pradesh Land Revenue Act, 2006 — Section 33, 34, 210, 219Constitution Of India, 1950 — Article 226

Read judgment

High Courts08 Jan 2020Dismissed

Dulari Devi Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0030

Indian Penal Code, 1860 — Section 392, 506

Read judgment

High Courts08 Jan 2020Allowed

Kul Bhushan Virmani Vs Rajya Krishi Utpadan Mandi Parishad And Others

Allahabad High Court · (2020) 01 AHC CK 0022

Constitution Of India, 1950 — Article 226

Read judgment

High Courts08 Jan 2020Allowed

Mohammad Shahid Siddiqui Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0015

Code Of Criminal Procedure, 1973 — Section 311, 397, 401Indian Penal Code, 1860 — Section 302

Read judgment

High Courts08 Jan 2020Allowed

I.P.S. Yadav Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2020) 01 AHC CK 0014

Code Of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section 392, 427, 447

Read judgment

High Courts08 Jan 2020Allowed

Mahanth Kalyan Das And others Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2020) 01 AHC CK 0013

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Uttar Pradesh Revenue Code, 2006 — Section 32, 33, 39Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 9, 9A(2), 11(1)

Read judgment

High Courts07 Jan 2020Dismissed

Kamla Devi And Others Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2020) 01 AHC CK 0034

Code Of Criminal Procedure, 1973 — Section 193, 200, 201, 202, 300, 319, 319(4), 319(4)(b), 398Indian Penal Code, 1860 — Section 307, 326, 504

Read judgment

High Courts07 Jan 2020Dismissed

Alok Kumar And Another Vs State Of Uttar Pradesh Thru Special Secy. Basic Education Lko. And Ors.

Allahabad High Court · (2020) 01 AHC CK 0003

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 2(x), 8Twentieth Amendment in Rule, 1981 — Rule 14(1)(c)(3)(a)Constitution Of India, 1950 — Article 32, 142, 226

Read judgment

High Courts06 Jan 2020Allowed

Nakliram Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0005

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 504, 506

Read judgment

High Courts06 Jan 2020Dismissed

Ramesh Kumar Patel Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2020) 01 AHC CK 0004

Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 34, 323, 363, 364A, 384, 386, 387, 388

Read judgment

High Courts03 Jan 2020Dismissed

Kundan Singh Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0008

Electricity Act, 2003 — Section 85(5)Constitution Of India, 1950 — Article 226

Read judgment

High Courts03 Jan 2020Dismissed

Ravi Kant Tiwari Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0007

Read judgment

High Courts03 Jan 2020Dismissed

Ram Asrey And Ors. Vs State

Allahabad High Court · (2020) 01 AHC CK 0006

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 24, 34, 302, 307, 323

Read judgment

High Courts03 Jan 2020Allowed

Prem Sheela @ Guddi And Ors Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0001

Indian Penal Code, 1860 — Section 304B, 307, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 209, 313, 437A

Read judgment

High Courts02 Jan 2020Dismissed

Abdul Kahar @ Kahar Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0002

Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 3(1), 19Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313

Read judgment