High Courts05 Mar 2021Disposed Of
Amit Kumar Vs State Of Uttar Pradesh And 2 Others
Allahabad High Court · (2021) 03 AHC CK 0055
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 21 of 23
High Courts05 Mar 2021Allowed
Amita Srivastava Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0054
High Courts05 Mar 2021Disposed Of
Sudhir Chaube Vs State Of Uttar Pradesh And 3 Others
Allahabad High Court · (2021) 03 AHC CK 0053
High Courts05 Mar 2021
Deepak Kumar Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0052
Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 173(2), 438, 438(3)
High Courts05 Mar 2021Disposed Of
Ajay Kumar Modi Vs Fast Tract Court (Junior Division)-I And 6 Others
Allahabad High Court · (2021) 03 AHC CK 0051
Code Of Criminal Procedure, 1973 — Section 167, 209, 309Constitution of India, 1950 — Article 21, 227
High Courts05 Mar 2021Dismissed
Akhtar Husain Vs Zulfiqar Husain And 2 Others
Allahabad High Court · (2021) 03 AHC CK 0050
High Courts05 Mar 2021Dismissed
Vidya Sagar Singh And Others Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0049
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 260, 263-Ka, 323, 379, 419, 420, 407, 468, 471
High Courts05 Mar 2021
Anjali Gautam And Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (2021) 03 AHC CK 0048
Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 164, 173(2), 313, 438, 438(3)
High Courts05 Mar 2021Disposed Of
Vimal Kumar Vs State Of Uttar Pradesh And 2 Others
Allahabad High Court · (2021) 03 AHC CK 0047
Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5Constitution of India, 1950 — Article 16
High Courts05 Mar 2021Dismissed
Ram Gopal And Another Vs Shiv Narayan Gupta
Allahabad High Court · (2021) 03 AHC CK 0046
Police Act, 1888 — Section 34
High Courts05 Mar 2021Disposed Of
Meera Vs State Of Uttar Pradesh And 3 Others
Allahabad High Court · (2021) 03 AHC CK 0045
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1)
High Courts05 Mar 2021Dismissed
Mohan Lal Arora And Another Vs Rama Kanti Agarwal And Another
Allahabad High Court · (2021) 03 AHC CK 0044
Code Of Civil Procedure, 1908 — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts05 Mar 2021Dismissed
Nagar Panchayat Jhunsi Prayagraj And Another Vs State Of Uttar Pradesh And 3 Others
Allahabad High Court · (2021) 03 AHC CK 0043
Uttar Pradesh Municipalities Act, 1916 — Section 3, 3A, 4, 10AUP Municipal Corporation Act, 1959 — Section 3, 8Constitution of India, 1950 — Article 243U, 243Q, 243Q(1), 243Q(2)
High Courts05 Mar 2021Allowed
Shubh Karan Pandey Vs State Of Uttar Pradesh & Another
Allahabad High Court · (2021) 03 AHC CK 0042
Indian Penal Code, 1860 — Section 419, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 24, 161, 190(1)b, 301, 301(2), 302, 439, 482Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts05 Mar 2021Allowed
Manish Kumar Srivastava And Ors Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0041
Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Mar 2021Allowed
Rambabu Nishad and another Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0040
Code Of Criminal Procedure, 1973 — Section 156(3), 374(2)Indian Penal Code, 1860 — Section 363, 366, 504, 506
High Courts05 Mar 2021Partly Allowed
Firoze Alias Sanjay Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0039
Indian Penal Code, 1860 — Section 307, 325, 363, 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts05 Mar 2021
Khem Singh Vs Uttar Pradesh State Road Transport Corporation At Lucknow And 2 Others
Allahabad High Court · (2021) 03 AHC CK 0038
Specific Relief Act, 1963 — Section 14, 14(1)(b)Constitution Of India, 1950 — Article 12, 14, 226, 309, 311(2)
High Courts05 Mar 2021Dismissed
Jaya Chaurasiya Vs State Of U P And 3 Others
Allahabad High Court · (2021) 03 AHC CK 0037
Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5Constitution of India, 1950 — Article 14, 16
High Courts05 Mar 2021Dismissed
Rampal Singh And Others Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0036
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 157, 157(1), 161, 162(1), 162, 162(2), 313Evidence Act, 1872 — Section 60