High Courts02 Feb 2021Allowed
Sajid Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 02 AHC CK 0033
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 174A, 229A, 307, 302, 323, 325, 504, 506, 452
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 23 of 23
High Courts02 Feb 2021Dismissed
Baquar Husain Zaidi Vs Safdar Husain
Allahabad High Court · (2021) 02 AHC CK 0032
Contempt Of Courts Act, 1971 — Section 10, 12Land Revenue Act, 1901 — Section 209Uttar Pradesh Revenue Code, 2006 — Section 230, 231
High Courts02 Feb 2021Dismissed
Kishori Lal Vs Sri Amit Pathak, S.S.P. And 6 Others
Allahabad High Court · (2021) 02 AHC CK 0031
Contempt Of Courts Act, 1971 — Section 10, 12Code Of Civil Procedure, 1908 — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A)
High Courts02 Feb 2021Partly Allowed
Ram Kumar Vs State
Allahabad High Court · (2021) 02 AHC CK 0030
Prevention Of Corruption Act, 1988 — Section 5, 5(2)Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 224, 395, 411, 467, 471
High Courts02 Feb 2021Allowed
Shashi Bala & Ors Vs Registrar Firms Societies & Chits & Ors
Allahabad High Court · (2021) 02 AHC CK 0029
Societies Registration Act, 1860 — Section 4Constitution Of India, 1950 — Article 12, 14
High Courts02 Feb 2021Disposed Of
Yatendra Kumar Vs State Of Uttar Pradesh And 5 Others
Allahabad High Court · (2021) 02 AHC CK 0028
U.P. Recruitment Of Dependants Of Government Servants Dying in Harness Rules, 1974 — Rule 6
High Courts02 Feb 2021Partly Allowed
Krishna Dutt Pandey & Others Vs Jt Director Of Consolidation & Others
Allahabad High Court · (2021) 02 AHC CK 0027
U.P. Consolidation Of Holdings Act, 1953 — Section 9, 11(1), 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 8, 19, 20United Provinces Tenancy (Amendment) Act, 1947 — Section 27(3)
High Courts02 Feb 2021Disposed Of
Dharam Raj Mishra Vs State Of Uttar Pradesh Thru Secy.Of Education And Ors
Allahabad High Court · (2021) 02 AHC CK 0026
U.P. Intermediate Education Act, 1921 — Section 16E, 16E(11)Removal Of Difficulties Order, 1981 — Section 33Government Of India Act, 1935 — Section 241(2)( b)
High Courts02 Feb 2021Dismissed
Ravi Kumar And Another Vs State Of Uttar Pradesh And 2 Others
Allahabad High Court · (2021) 02 AHC CK 0025
Uttar Pradesh Revenue Code, 2006 — Section 54, 59, 61, 175, 189, 190, 233, 233(2)U.P. Revenue Code Rules, 2016 — Rule 57, 57(1), 57(2), 57(4), 57(5), 57(6), 57(7), 57(8), 57(9), 57(10), 57(11), 57(13), 57(14), 57(15), 58Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 38
High Courts02 Feb 2021
Mohd. Saddam @ Mohd. Zeeshan & Others Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 02 AHC CK 0024
Code Of Criminal Procedure, 1973 — Section 311, 313, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 336, 504, 506
High Courts02 Feb 2021Allowed
Tata Projects Ltd. Vs Central Organization for Railway Electrification
Allahabad High Court · (2021) 02 AHC CK 0023
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(4)(a), 11(6), 11(6A), 11(8), 12(5)ppellate Tribunal and Other Authorities (Qualifications, Experience and other Conditions Of Service Of Member) Rules, 2020 — Rule 2(f), 18(3)
High Courts02 Feb 2021Dismissed
Harshit Krishna Vs State Of Uttar Pradesh and Another
Allahabad High Court · (2021) 02 AHC CK 0022
Indian Penal Code, 1860 — Section 34, 107, 306, 304B, 323, 379, 406, 420, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts02 Feb 2021Disposed Of
Aashish Kumar Vs State Of Uttar Pradesh and Another
Allahabad High Court · (2021) 02 AHC CK 0021
Indian Penal Code, 1860 — Section 34, 107, 306, 323, 379, 406, 420, 494, 498A, 498 (1)(b), 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482, 561A
High Courts02 Feb 2021Dismissed
Ajmer Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 02 AHC CK 0020
Code Of Criminal Procedure, 1973 — Section 91, 311, 397(2), 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 452, 506Code Of Criminal Procedure ,1898 — Section 540
High Courts02 Feb 2021
Vindresh Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 02 AHC CK 0019
Indian Penal Code, 1860 — Section 308, 323, 325, 504, 506Constitution Of India, 1950 — Article 21