COURT ARCHIVE

Allahabad High Court judgments, 2020

216 judgments · page 8 of 11

High Courts22 Jan 2020Dismissed

M/S Husain Stone Crusher And Another Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0042

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 14, 14(1), 35, 37Uttar Pradesh Land Revenue Act, 1901 — Section 14AUttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 198(4)

High Courts22 Jan 2020Dismissed

Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd. Vs Raj Laxmi And Others

Allahabad High Court · (2020) 01 AHC CK 0041

Uttar Pradesh Recruitment Of Dependents Of Government Servants Dying In Harness Rules, 1974 — Rule 2(c), 2(c)(iii)Constitution Of India, 1950 — Article 14, 15, 19(1)(g)

High Courts22 Jan 2020Dismissed

Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd. Vs Sunita And Others

Allahabad High Court · (2020) 01 AHC CK 0040

Uttar Pradesh Recruitment Of Dependents Of Government Servants Dying In Harness Rules, 1974 — Rule 2(c), 2(c)(iii)Constitution Of India, 1950 — Article 14, 15, 19(1)(g)

High Courts22 Jan 2020Allowed

Avanindra Dikshit Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2020) 01 AHC CK 0039

Uttar Pradesh Government Servant (Discipline And Appeal) Rules, 1999 — Rule 4Uttar Pradesh Government Servants Conduct Rules, 1956 — Rule 3

High Courts21 Jan 2020Allowed

Ashok Kumar Srivastava Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0070

High Courts21 Jan 2020Dismissed

Phool Singh Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0069

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 132, 161, 198(4)Uttar Pradesh Revenue Code, 2006 — Section 77, 101, 101(2)

High Courts21 Jan 2020Dismissed

Atul Singh Sengar Vs State Of Uttar Pradesh And Anr.

Allahabad High Court · (2020) 01 AHC CK 0060

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts21 Jan 2020Dismissed

M/S Ganesh Grain Store, Raniganj Bazar Ballia And Ors Vs State Of Uttar Pradesh And others

Allahabad High Court · (2020) 01 AHC CK 0047

Uttar Pradesh Krishi Utpadan Mandi Samiti Act, 1964 — Section 2(h), 12(2), 20, 26I, 27, 32, 33, 33A, 33B, 40Uttar Pradesh Krishi Utpadan Mandi Rules, 1965 — Rule 133A, 135Constitution Of India, 1950 — Article 226

High Courts21 Jan 2020Dismissed

Uttar Pradesh State Road Transport Corporation Lucknow Vs Mohd. Kasim Faruki And Others

Allahabad High Court · (2020) 01 AHC CK 0046

Indian Penal Code, 1860 — Section 279, 304ACode Of Civil Procedure 1908 — Order 41 Rule 33Constitution Of India, 1950 — Article 142

High Courts21 Jan 2020Dismissed

Lalit Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0045

Code Of Criminal Procedure, 1973 — Section 161, 164, 397, 401, 482Indian Penal Code, 1860 — Section 316

High Courts21 Jan 2020Dismissed

Ramesh Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0044

High Courts21 Jan 2020Dismissed

Sukhvanti Devi And Another Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2020) 01 AHC CK 0043

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts20 Jan 2020Disposed Of

C/M Samaj Kalyan Parishad And Another Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0051

Uttar Pradesh Education Service Selection Commission Act, 2019 — Section 2(f), 13Constitution Of India, 1950 — Article 30(1)

High Courts20 Jan 2020Dismissed

Meerut Development Authority Meerut Vs M/S Civil Engineering Construction Corporation And Ors

Allahabad High Court · (2020) 01 AHC CK 0050

Arbitration And Conciliation Act, 1996 — Section 11, 21, 34, 85

High Courts20 Jan 2020Partly Allowed

Noor Mohammad Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0049

Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 221(1), 221(2), 222, 215, 313, 464

High Courts20 Jan 2020Dismissed

Shahaab Ali (Minor) And Another Vs State Of Uttar Pradesh

Allahabad High Court · (2020) 01 AHC CK 0048

Indian Penal Code, 1860 — Section 11, 120B, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 4, 4(1), 4(2), 5, 46(1), 82, 436, 437, 438Juvenile Justice (Care And Protection Of Children) Act 2015 — Section 1(4), 8(2), 10, 12, 110

High Courts20 Jan 2020Dismissed

Nand Lal Keshari Vs Shashi Bhushan Agarwal

Allahabad High Court · (2020) 01 AHC CK 0036

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(2)(a), 20(4), 21(1)(a), 30(1)Code Of Civil Procedure 1908 — Order 15 Rule 5Constitution Of India, 1950 — Article 227

High Courts20 Jan 2020Dismissed

Tilak Singh And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0035

Constitution Of India, 1950 — Article 226

High Courts18 Jan 2020Dismissed

Ajai Kumar Singh Khaldelial Vs Principal Commissioner Of Income Tax And Anr.

Allahabad High Court · (2020) 01 AHC CK 0062

Income Tax Act, 1961 — Section 40(3), 40A(3), 44AB, 143(3), 147, 148, 264Banking Regulation Act, 1949 — Section 5, 56State Bank Of India (Subsidiary Banks) Act, 1959 — Section 2

High Courts18 Jan 2020Dismissed

Shanti Devi Tripathi Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2020) 01 AHC CK 0061

Constitution Of India, 1950 — Article 226