COURT ARCHIVE

Allahabad High Court judgments, 2021

455 judgments · page 2 of 23

High Courts13 Dec 2021Allowed

Harsh Kadam @ Hitendra Kumar Vs State Of U.P. Thru Prin. Secy. Home And Anr.

Allahabad High Court · (2021) 12 AHC CK 0027

Constitution Of India, 1950 — Article 19(1)(a), 19(2)Information Technology (Amendment) Act, 2008 — Section 66A, 69AInformation Technology Act, 2000 — Section 66A

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High Courts10 Dec 2021Allowed

Sokendra And Another Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0025

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 25

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High Courts10 Dec 2021Allowed

Ritesh Sidhwani And Another Vs State Of U.P. And 2 Others

Allahabad High Court · (2021) 12 AHC CK 0024

Constitution Of India, 1950 — Article 19(1)(a), 226Indian Penal Code, 1860 — Section 34, 153(1)(a), 153(1)(b), 295A, 504, 505, 505(2)Information Technology Act, 2000 — Section 67A

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High Courts09 Dec 2021Allowed

L.D. Sindhi Vs G.P.Sen

Allahabad High Court · (2021) 12 AHC CK 0017

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High Courts08 Dec 2021Dismissed

Reeta Pandey And Six Others Vs State Of U.P. And Three Others

Allahabad High Court · (2021) 12 AHC CK 0018

Constitution Of India, 1950 — Article 226, 311

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High Courts07 Dec 2021Allowed

Pratap Singh Vs State Of U.P. And Others

Allahabad High Court · (2021) 12 AHC CK 0026

U.P. Stamp (Valuation Of Property) Rules, 1997 — Rule 7(3)(c)Indian Stamp Act, 1899 — Section 30, 40, 47, 47A, 47A(3), 56

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High Courts07 Dec 2021Dismissed

M/S Birla Corporation Limited Vs State Of U.P. And 3 Others

Allahabad High Court · (2021) 12 AHC CK 0021

Constitution Of India, 1950 — Article 32, 132, 133, 136, 137, 226, 227U.P. Value Added Tax Act, 2008 — Section 40, 40(1), 40(2), 81, 81(2)(d)U.P. Trade Tax Act, 1948 — Section 5, 29

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High Courts07 Dec 2021Allowed

Siyaram @ Shiva Ram Vs State Of U.P. & Anr.

Allahabad High Court · (2021) 12 AHC CK 0020

Code Of Criminal Procedure, 1973 — Section 156(3), 161, 227, 397(2)Indian Penal Code, 1860 — Section 120B, 364

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High Courts07 Dec 2021Dismissed

Vimal Kamhaar (Second Bail) Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0019

Code Of Criminal Procedure, 1973 — Section 439Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3, 19(4)Indian Penal Code, 1860 — Section 34, 120B, 201, 302

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High Courts06 Dec 2021Dismissed

Akhilesh Pratap Vs Registrar General High Court And 2 Others

Allahabad High Court · (2021) 12 AHC CK 0023

U.P. Recruitment Of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5, 5(1)

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High Courts06 Dec 2021Disposed Of

Mohammad Shahid Siddiqui Vs State Of U.P. Thru. Addl. Chief Secy. Home. Lko & Others

Allahabad High Court · (2021) 12 AHC CK 0022

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 302, 307, 333, 353

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High Courts03 Dec 2021Allowed

C/M Sri Ishwar Maharaj Uchchatar Madhyamik Vidyalaya Inter College Vs State Of U.P. And 2 Others

Allahabad High Court · (2021) 12 AHC CK 0011

Constitution of India, 1950 — Article 14, 21U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971 — Section 5, 5(1)

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High Courts03 Dec 2021Dismissed

Dhan Pal Singh And 2 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2021) 12 AHC CK 0010

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High Courts03 Dec 2021Dismissed

Gangadhara Dasappa Vs Union Of India And 3 Others

Allahabad High Court · (2021) 12 AHC CK 0009

Indian Institute of Information Technology Act, 2014 — Section 4, 13, 15, 33, 34

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High Courts03 Dec 2021Dismissed

Shashank Singh And 4 Others Vs Honble High Court Of Judicature At Allahabad And Another

Allahabad High Court · (2021) 12 AHC CK 0008

Constitution of India, 1950 — Article 14, 232(2), 233, 233(1), 233(2), 234, 235, 236(2), 309U.P. Higher Judicial Service Rules, 1975 — Rule 5

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High Courts03 Dec 2021Allowed

Aniruddh Singh And Another Vs State Of U.P. And Another

Allahabad High Court · (2021) 12 AHC CK 0007

Indian Penal Code, 1860 — Section 107, 116, 151, 323, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 197, 200, 202Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)

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High Courts03 Dec 2021Partly Allowed

Gaurav Kumar Srivastava Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0006

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304ICode Of Criminal Procedure, 1973 — Section 161, 313

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High Courts03 Dec 2021Partly Allowed

Ram Prakash Alias Pappu Yadav Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0005

Indian Penal Code, 1860 — Section 34, 149, 304A, 326, 363, 366, 365, 375, 376, 376D, 452, 506, 511Code Of Criminal Procedure, 1973 — Section 235(2), 248(2), 357(3)Protection of Children from Sexual Offences Act, 2012 — Section 4

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High Courts02 Dec 2021Allowed

C/M Janta Inter College Jaitpur Kalan District Agra And Another Vs State Of U.P. And 4 Others

Allahabad High Court · (2021) 12 AHC CK 0015

Constitution of India, 1950 — Article 14, 21U.P. Intermediate Education Act, 1921 — Section 16A

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High Courts02 Dec 2021Disposed Of

Ravendra Singh And Another Vs State Of U.P And Another

Allahabad High Court · (2021) 12 AHC CK 0014

Code Of Criminal Procedure, 1973 — Section 200, 202Indian Penal Code, 1860 — Section 323, 354A

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