High Courts05 Oct 2021Dismissed
Shiv Nath Singh Vs Union Of India And 4 Others
Allahabad High Court · (2021) 10 AHC CK 0029
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 8 of 23
High Courts05 Oct 2021Disposed Of
Sher Ali Vs State Of U.P. And Another
Allahabad High Court · (2021) 10 AHC CK 0028
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(D), 3(1)(Dha)
High Courts05 Oct 2021Dismissed
Kanika Banshiwal And 3 Others Vs State Of U.P. And 5 Others
Allahabad High Court · (2021) 10 AHC CK 0007
Constitution Of India, 1950 — Article 324, 324(1)U.P. Right of Children to Free and Compulsory Education Rules, 2011 — Section 21(3)Right of Children to Free and Compulsory Education Act, 2009 — Section 27
High Courts05 Oct 2021
Vijay Bahadur And 21 Others Vs State Of U.P. And 3 Others
Allahabad High Court · (2021) 10 AHC CK 0006
Societies Registration Act, 1860 — Section 13
High Courts05 Oct 2021Allowed
Manas Sewa Samiti Vs Addl. Commissioner Of Income Tax
Allahabad High Court · (2021) 10 AHC CK 0005
Income Tax Rules, 1962 — Rule 2(BC)Income Tax Act, 1961 — Section 10, 10(23C), 10(23C)(iiiad), 12AA, 260A
High Courts05 Oct 2021
Mainpal @ Vedpal Vs State Of U.P.
Allahabad High Court · (2021) 10 AHC CK 0004
Indian Penal Code, 1860 — Section 174A, 229A, 307, 323, 326, 452, 506Code Of Criminal Procedure, 1973 — Section 82, 161, 313, 439
High Courts05 Oct 2021Dismissed
Vidya Nand Yadav Vs State Of U.P.
Allahabad High Court · (2021) 10 AHC CK 0001
Uttar Pradesh Minor Minerals (Concession) Rules, 1963 — Rule 74, 75, 75(2), 77, 78Code of Criminal Procedure, 1973 — Section 162, 173, 173(1)(a), 190(1)(a), 202, 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4(1A), 21, 21(4), 21(4A), 22, 23A, 23A(1), 23A(2)
High Courts04 Oct 2021
Uttam Chand Rawat Vs State Of U.P. And 7 Others
Allahabad High Court · (2021) 10 AHC CK 0011
Constitution Of India, 1950 — Article 12, 32, 226Indian Contract Act, 1872 — Section 23
High Courts04 Oct 2021Dismissed
Giraja Shankar Tiwari Vs State Of U.P.Thru Prin.Secy. Agriculture Deptt. Lko & Ors.
Allahabad High Court · (2021) 10 AHC CK 0010
U.P. Agriculture (Group-A posts) Service Rules, 1992 — Rule 5
High Courts04 Oct 2021Dismissed
Mahtab Husain Vs Iiird Addl. Dist. Judge Kheri & Ors
Allahabad High Court · (2021) 10 AHC CK 0009
U.P. Urban Building (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(1)(d), 16(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(2), 12(3), 12(4), 16, 16(1)(b), 21, 21(1), 21(1)(a), 21(1)(c)
High Courts04 Oct 2021
Nirali Dixit V State Of U.P. Thru. District Magistrate, Lko.& Anr
Allahabad High Court · (2021) 10 AHC CK 0008
Constitution Of India, 1950 — Article 38, 39, 39ACode Of Civil Procedure, 1908 — Section 107, Order 41 Rule 33Guardians and Wards Act, 1890 — Section 7, 7(1)(a), 8, 8(a), 8(b), 8(c), 8(d), 9, 10, 10(3), 11, 12, 13, 17, 17(3), 41, 42, 47
High Courts04 Oct 2021Dismissed
Jaikawar Vs State Of U.P. And Another
Allahabad High Court · (2021) 10 AHC CK 0002
Code Of Criminal Procedure, 1973 — Section 5, 451, 452, 457, 458, 459, 482United Provinces Excise Act, 1910 — Section 60, 63, 72, 72(1), 72(2), 72(4)(c), 72(3), 72(4)Indian Penal Code, 1860 — Section 114, 420, 429, 465, 468, 473, 477A
High Courts30 Sept 2021Dismissed
Kaushal Kishore And 4 Ors Vs State Of U.P. And 5 Ors
Allahabad High Court · (2021) 09 AHC CK 0060
Constitution Of India, 1950 — Article 14, 16, 39(d)Equal Remuneration Act, 1976 — Section 2(h), 16
High Courts30 Sept 2021Dismissed
Vishal Prajapati Vs Monika Prajapati
Allahabad High Court · (2021) 09 AHC CK 0059
Constitution Of India, 1950 — Article 142Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 24
High Courts30 Sept 2021Dismissed
A.G.M. Uttarakhand State Road Transport Corp. Kotdwar Vs Ram Sumer Singh & Ors.
Allahabad High Court · (2021) 09 AHC CK 0058
Uttar Pradesh Motor Vehicles Rules, 1988 — Rule 221Code Of Civil Procedure, 1908 — Section 114, Order 47Motor Vehicles Act, 1988 — Section 173
High Courts30 Sept 2021Dismissed
Sheetal Vs State Of U.P.
Allahabad High Court · (2021) 09 AHC CK 0057
Indian Penal Code, 1860 — Section 375, 376(2)(jha), 506Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts30 Sept 2021Partly Allowed
Faqir Ahmad And Others Vs State
Allahabad High Court · (2021) 09 AHC CK 0056
Indian Penal Code, 1860 — Section 304I, 307, 379, 411Arms Act, 1959 — Section 25
High Courts30 Sept 2021Dismissed
Mahendra Alias Motey Vs State
Allahabad High Court · (2021) 09 AHC CK 0055
Indian Penal Code, 1860 — Section 302
High Courts29 Sept 2021Allowed
Lallan Mishra Vs State Of U.P. And 3 Ors
Allahabad High Court · (2021) 09 AHC CK 0054
Constitution Of India, 1950 — Article 311(2)
High Courts29 Sept 2021
Ram Pal Soni & Anr. Vs State Of U.P. Thru. Prin.Secy. Finance & Ors.
Allahabad High Court · (2021) 09 AHC CK 0053
Security Interest (Enforcement), Rules, 2002 & mdash; Rule 4, 5, 6, 7, 8, 8(6)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 6Allahabad High Court Rules, 1952 — Rule 2