High Courts15 Sept 2021
Sunil Vs State Of U.P.
Allahabad High Court · (2021) 09 AHC CK 0032
Indian Penal Code, 1860 — Section 34, 304, 323, 325, 504, 506Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 10 of 23
High Courts15 Sept 2021
Sushila Yadav Vs State Of U P And 5 Others
Allahabad High Court · (2021) 09 AHC CK 0031
U.P. Basic Education [Teachers] Service Rules, 1981 — Rule 2, 3, 4, 5, 11, 13, 29
High Courts13 Sept 2021Allowed
Rajeev Mohan Saxena And 2 Others Vs State Of U.P. And Another
Allahabad High Court · (2021) 09 AHC CK 0030
Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts13 Sept 2021Dismissed
Mukesh @ Mukesh Kumar Gupta Vs State Of U.P.
Allahabad High Court · (2021) 09 AHC CK 0029
Indian Penal Code, 1860 — Section 302, 304B, 304(2), 498ADowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 101, 106
High Courts13 Sept 2021
Chinta Devi And Another Vs State Of U.P. And 2 Others
Allahabad High Court · (2021) 09 AHC CK 0028
High Courts13 Sept 2021Allowed
Pragati Dwivedi Vs State Of U.P. And 4 Others
Allahabad High Court · (2021) 09 AHC CK 0027
Uttar Pradesh Secondary Education Services Selection Board Rules, 1998 — Rule 5, 12(8), 12(10), 12(11), 13, 13(2), 13(4), 13(5)Uttar Pradesh Intermediate Education Act, 1921 — Section 2(b), 2(d), 7(1), 7(3), 7(4), 7(5), 15(1), 15(2), 16E, 16E(3)
High Courts09 Sept 2021Dismissed
Ravi Shanker Sharma Vs State Of U.P. Thru. Prin. Secy. Khadi & Vill.Industry & Ors.
Allahabad High Court · (2021) 09 AHC CK 0024
High Courts09 Sept 2021Allowed
Deo Narain Yadav Vs State Of U.P.
Allahabad High Court · (2021) 09 AHC CK 0023
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 107, 117, 313Evidence Act, — Section 8
High Courts09 Sept 2021Partly Allowed
Chhotey Vs State Of U.P.
Allahabad High Court · (2021) 09 AHC CK 0022
Indian Penal Code, 1860 — Section 307, 323, 326Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Sept 2021
Ajay Kumar Yadav Vs State Of U.P. And Another
Allahabad High Court · (2021) 09 AHC CK 0026
Constitution Of India, 1950 — Article 14, 20, 21Indian Penal Code, 1860 — Section 302, 394, 452, 504
High Courts07 Sept 2021Dismissed
Devendra Kumar Mishra Vs State Of U.P.Thru.Prin.Secy.Home & Ors.
Allahabad High Court · (2021) 09 AHC CK 0021
Limitation Act, 1963 — Article 58U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4(1)(a)(i), 4(1)(a)(ii), 4(1)(a)(iii), 4(1)(b)(i), 4(1)(b)(ii), 4(1)(b)(iii), 4(1)(b)(iv), 14(2), 20, 23, 25U.P. Public Services (Tribunals) Act, 1976 — Section 4, 5, 5(1)(b), 5(1)(b)(i), 7
High Courts07 Sept 2021Allowed
Babu Ali And Anothers Vs D.D.C. And Others
Allahabad High Court · (2021) 09 AHC CK 0020
Limitation Act, 1963 — Section 5, 14
High Courts07 Sept 2021Allowed
Mohd. Faiyyaz Mansuri Thru. Brother Mohd. Siraj Vs Union Of India Thru. Secy. Min. Of Home N.Delhi & Others
Allahabad High Court · (2021) 09 AHC CK 0019
Constitution Of India, 1950 — Article 21, 22(4), 22(5),226National Security Act, 1980 — Section 3(2), 3(3), 3(4), 3(5), 8, 9, 10, 11(1), 12, 12(1), 13, 14Indian Penal Code, 1860 — Section 153A, 292, 295A, 505(2), 506, 509
High Courts07 Sept 2021Partly Allowed
Raj Nand Jaiswal (Deceased) And Others Vs New India Assurance Company Ltd. And Others
Allahabad High Court · (2021) 09 AHC CK 0018
High Courts07 Sept 2021Allowed
M/S Magma Industries Limited Vs Designated Committee Office Of Commissioner Central Goods And Service Tax And 2 Others
Allahabad High Court · (2021) 09 AHC CK 0017
Income Tax Act, 1961 — Section 119, 119(1)Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 — Section 121(m), 121(1)(r), 123(c), 124(1)(d), 125, 125(1)(e), 133
High Courts06 Sept 2021Dismissed
Maulana Mohammad Ali Jauhar Trust Vs State Of U.P. And 2 Others
Allahabad High Court · (2021) 09 AHC CK 0025
Constitution Of India, 1950 — Article 341, 342U.P. Revenue Code, 2006 — Section 81, 89, 98, 104, 105, 134, 210, 230U.P. Zamindari Abolition & Land Reforms Act, 1950 — Section 143, 143(2), 154, 154(2), 154(3), 157A, 157C, 166, 167
High Courts06 Sept 2021
State Of U.P. Vs Prem
Allahabad High Court · (2021) 09 AHC CK 0016
Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 363, 366, 375, 376, 376DCode Of Criminal Procedure, 1973 — Section 164, 313, 378, 378(3)
High Courts06 Sept 2021Allowed
Mrityunjai Kumar Vs State Of U.P.Thru.Prin.Secy. Namami Gange Evam Gramin & Ors.
Allahabad High Court · (2021) 09 AHC CK 0015
Constitution Of India, 1950 — Article 16
High Courts06 Sept 2021Partly Allowed
Nirmala Rai And Others Vs Nirmala Agro Mill Ltd. And Others
Allahabad High Court · (2021) 09 AHC CK 0014
Income Tax Act, 1961 — Section 194A(3)(ix)
High Courts03 Sept 2021Dismissed
Amar Singh Vs Ranpal Singh And 3 Others
Allahabad High Court · (2021) 09 AHC CK 0013
Constitution Of India, 1950 — Article 348(3)Code Of Civil Procedure, 1908 — Section 2, Order 41 Rule 27Uttar Pradesh Zamindari Abolition And Land Reform Rules, 1952 — Section 115L, 115M, 115N, 115P, 115P(5), 115R, 115T