High Courts02 Dec 2021
Neeraj Singh & Another Vs State Of U.P. & Another
Allahabad High Court · (2021) 12 AHC CK 0013
Code Of Criminal Procedure, 1973 — Section 161, 319Indian Penal Code, 1860 — Section 302, 323, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 3 of 23
High Courts02 Dec 2021Disposed Of
Sudhir Kumar Sharma And 2 Others Vs State Of U.P. And Another
Allahabad High Court · (2021) 12 AHC CK 0012
Constitution of India, 1950 — Article 21Draft Rules Of Criminal Practice 2021 — Rule 17Indian Penal Code, 1860 — Section 147, 323, 504, 506
High Courts02 Dec 2021Disposed Of
C/M Jai Maa Gange Manav Kalyan Sanstha Thru.Mng. & Ors. Vs State Of U.P. Thru. Prin. Secy. Higher Education Lko. & Ors.
Allahabad High Court · (2021) 12 AHC CK 0003
Constitution of India, 1950 — Article 12, 14, 16, 21A, 32U.P. State Universities Act, 1973 — Section 37, 37(11)National Council for Teacher Education Act, 1993 — Section 12, 14, 14(3)(a), 14(3)(b), 14(4), 14(6), 15, 15(3), 16, 46
High Courts01 Dec 2021Allowed
Jagdamba Prasad Vs State Of U.P. And 4 Others
Allahabad High Court · (2021) 12 AHC CK 0016
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 308, 323, 452, 504, 506Criminal Law (Amendment) Act, 2013 — Section 7
High Courts01 Dec 2021
Mohit Srivastava Vs State Of U.P. And Another
Allahabad High Court · (2021) 12 AHC CK 0004
Code Of Criminal Procedure, 1973 — Section 156, 200, 202, 204(1)
High Courts01 Dec 2021Dismissed
Desh Raj Singh Vs State Of U.P Thru Prin Secy Food & Civil Supply Lko & Ors
Allahabad High Court · (2021) 12 AHC CK 0002
High Courts01 Dec 2021Allowed
Vishal Gupta Vs State Of U.P.
Allahabad High Court · (2021) 12 AHC CK 0001
Indian Penal Code, 1860 — Section 120B, 302, 307Code Of Criminal Procedure, 1973 — Section 157, 161, 313
High Courts30 Nov 2021Dismissed
State Of U.P. Vs Anil Kumar And Others
Allahabad High Court · (2021) 11 AHC CK 0060
Code Of Criminal Procedure, 1973 — Section 161, 313, 378(3)Indian Penal Code, 1860 — Section 34, 114, 201, 302, 366, 376Prevention of Corruption Act, 1988 — Section 7, 20
High Courts30 Nov 2021Partly Allowed
Sunil Kumar Divakar Vs State Of U.P.
Allahabad High Court · (2021) 11 AHC CK 0059
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 299, 300, 300(4), 302, 304I, 304II, 304B, 326, 452, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts30 Nov 2021Allowed
Rinka Alias Jitendra Vs State Of U.P.
Allahabad High Court · (2021) 11 AHC CK 0058
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 376, 511
High Courts30 Nov 2021Allowed
Ravindra Vs State
Allahabad High Court · (2021) 11 AHC CK 0057
Code Of Criminal Procedure, 1973 — Section 34, 201, 302Indian Penal Code, 1860 — Section 161, 294, 299, 313, 437AEvidence Act, 1872 — Section 32, 106
High Courts30 Nov 2021Dismissed
Surendra Singh Vs State Of U.P. And Another
Allahabad High Court · (2021) 11 AHC CK 0056
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 202, 482Negotiable Instrument Act, 1881 — Section 138
High Courts30 Nov 2021Disposed Of
Vijay Singh Vs State Of U.P. And 2 Others
Allahabad High Court · (2021) 11 AHC CK 0053
U.P. Control of Goondas Act, 1970 — Section 6
High Courts30 Nov 2021Allowed
Ram Avadh Yadav And Another Vs State Of U.P.
Allahabad High Court · (2021) 11 AHC CK 0052
Indian Penal Code, 1860 — Section 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 374Evidence Act, 1872 — Section 113B
High Courts30 Nov 2021Allowed
Ram Surat Verma Vs State Of U.P. & Another
Allahabad High Court · (2021) 11 AHC CK 0051
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 200, 201, 202, 203, 204, 244, 244(1), 245, 245(2), 482
High Courts29 Nov 2021Disposed Of
Hari Prakash Rawat Vs State Of U.P. Thru. Prin. Secy. Home. Lko & Another
Allahabad High Court · (2021) 11 AHC CK 0066
Schedule Castes And Schedule Tribes Act (Prevention Of Atrocities) Rules, 1955 — Rule 5Code Of Criminal Procedure, 1973 — Section 154, 154(1), 156(3), 190, 202Indian Penal Code, 1860 — Section 415, 420, 506
High Courts29 Nov 2021Allowed
Ishaque Vs State Of U.P.
Allahabad High Court · (2021) 11 AHC CK 0054
Indian Penal Code, 1860 — Section 302, 304, 307Code Of Criminal Procedure, 1973 — Section 164, 272, 273, 277, 279, 281, 281(3), 281(4), 313, 313(1)(b), 437AArms Act, 1959 — Section 4, 25
High Courts29 Nov 2021Dismissed
Kusumlata Vs State Of U.P. & 2 Others
Allahabad High Court · (2021) 11 AHC CK 0043
Constitution Of India, 1950 — Article 14, 15, 21, 47Uttar Pradesh Recruitment of Dependents of Government Servants Dying-in-Harness Rules, 1974 — Rule 2(c), 2(c)(III)Code Of Civil Procedure, 1908 — Section 2(ii)
High Courts29 Nov 2021Dismissed
Lalit Chaudhary And 10 Others Vs Union Of India And 6 Others
Allahabad High Court · (2021) 11 AHC CK 0042
Constitution Of India, 1950 — Article 73, 142, 144, 226, 246Indian Medicine Central Council Act, 1970 — Section 22Indian Medicine Central Council (Minimum Standard of Education in Indian Medicine) Amendment Regulation, 2018 — Regulation 2 (d)(i)
High Courts26 Nov 2021Disposed Of
Krishna Dutt Sharma Vs State Of U.P. And Others
Allahabad High Court · (2021) 11 AHC CK 0055