COURT ARCHIVE

Allahabad High Court judgments, 2022

695 judgments · page 1 of 35

High Courts27 Dec 2022Allowed

Vaibhav Pandey & Ors Vs State Of U.P. Thru. Prin. Secy. Deptt. Urban Development, Civil Secrt. Lko. And Another

Allahabad High Court · (2022) 12 AHC CK 0054

Constitution Of India, 1950 — Article 15(4), 15(5), 16(4), 19(1)(g), 29(2), 30(1), 141, 142, 143, 144, 243D, 243D(6), 243O, 243T, 243T(1), 243T(3), 243T(4), 243T(6), 243U, 244(2), 334Uttar Pradesh Municipalities Act, 1916 — Section 2(a), 2(1), 7, 9A, 9A(5)(1)(f), 9A(5)(3)U.P. Municipal Corporations Act, 1959 — Section 2(51A), 7

High Courts23 Dec 2022Allowed

Gudda @ Rajman @ Raj Kumar @ Jhalla @ Guddu Kol And 3 Others Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0057

Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 307, 364Code Of Criminal Procedure, 1973 — Section 161, 313, 347ADomestic Abuse Act, 2021 — Section 14

High Courts23 Dec 2022Dismissed

Birendra Singh And 4 Others Vs Board Of Revenue And 9 Others

Allahabad High Court · (2022) 12 AHC CK 0056

Constitution Of India, 1950 — Article 226, 348(3)Code of Civil Procedure, 1908 — Order 9 Rule 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A

High Courts23 Dec 2022Disposed Of

Parshuram Vs State Of U.P. Thru. Addl.Chief Secy. Panchayati Raj Lko.Andors

Allahabad High Court · (2022) 12 AHC CK 0055

Constitution Of India, 1950 — Article 226, 227, 243K, 243O, 247O(b)U.P. Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Section 3(1)U. P. Panchayat Act, 1947 — Section 12C, 12C(1), 12C(4), 12C(4)(ii), 12C(6)

High Courts23 Dec 2022Allowed

Narsingh Rawat Vs State Of U.P. And 3 Others

Allahabad High Court · (2022) 12 AHC CK 0053

High Courts23 Dec 2022

Managing Director, Pradeshik Cooperative Dairy Federation Ltd., Lucknow And Others. Vs Virendra Kumar Srivastava (Since Deceased) By His Lrs And Another

Allahabad High Court · (2022) 12 AHC CK 0043

U.P. Cooperative Societies Rules, 1968 — Rule 389AUttar Pradesh Cooperative Societies Act, 1965 — Section 2(a4), 121, 122, 122(1), 122(2)U.P. General Clauses Act, 1904 — Section 21

High Courts23 Dec 2022

Saleem Vs State Of U.P. Thru. Addl. Chief Secy. Home Lko.

Allahabad High Court · (2022) 12 AHC CK 0042

Prevention of Cow Slaughter Act, 1955 — Section 3, 5, 8Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313

High Courts23 Dec 2022Partly Allowed

Gulam Rashul Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0041

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 383Evidence Act, 1872 — Section 106

High Courts23 Dec 2022Allowed

Ram Ratti And Another Vs Gorakh Pd. Dubey

Allahabad High Court · (2022) 12 AHC CK 0040

Specific Relief Act, 1963 — Section 16(c), 20, 20(2)

High Courts23 Dec 2022Dismissed

State Of U.P. Vs Krishnadeo @ Jhula And Others

Allahabad High Court · (2022) 12 AHC CK 0039

Indian Penal Code, 1860 — Section 34, 149, 302Code Of Criminal Procedure, 1973 — Section 313, 378Prevention of Corruption Act, 1988 — Section 7, 20

High Courts23 Dec 2022Partly Allowed

Jamshed Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0038

Indian Penal Code, 1860 — Section 300, 302, 304, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 374(2)Arms Act, 3, 25, 27

High Courts23 Dec 2022Disposed Of

Deepak Sharma Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0037

Indian Penal Code, 1860 — Section 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 293, 313, 357, 374Dowry Prohibition Act, 1961 — Section 3, 4

High Courts22 Dec 2022Allowed

Ajeet Singh Constable Vs State Of U.P. And Anr.

Allahabad High Court · (2022) 12 AHC CK 0086

Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)

High Courts22 Dec 2022Allowed

Abhiram Abhiraj Vs Board Of Revenue And Others

Allahabad High Court · (2022) 12 AHC CK 0061

Code of Civil Procedure, 1908 — Section 115, Order 14 Rule 1, Order 10 Rule 2, Order 12 Rule 6, Order 5 Rule 8, Order 5 Rule 8(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229BEvidence Act, 1872 — Section 58

High Courts22 Dec 2022Dismissed

Ram Singh Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0060

Indian Penal Code, 1860 — Section 76, 84, 106, 302Code Of Criminal Procedure, 1973 — Section 313, 383

High Courts22 Dec 2022Dismissed

Devendra Pal Singh And 16 Others Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 12 AHC CK 0059

Constitution Of India, 1950 — Article 14Allahabad High Court Officer and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 2(m), 3, 3(iv), 8, 8(2), 8(3)U.P. Secondary Education Services Selection Board Rules, 1998 — Rule 11, 11(2), 12

High Courts22 Dec 2022Dismissed

Anju Rajpal And Others Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue, Lko And Others

Allahabad High Court · (2022) 12 AHC CK 0058

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229BIndian Partnership Act, 1932 — Section 5, 6, 14, 37, 42, 42(c), 46, 49

High Courts22 Dec 2022Partly Allowed

Surendra Kumar Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0049

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 307, 323, 409Code Of Criminal Procedure, 1973 — Section 161, 164, 313Police Act, 1861 — Section 29

High Courts22 Dec 2022Allowed

Sandhya Singh And 3 Ors. Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0048

Indian Penal Code, 1860 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 161, 313

High Courts22 Dec 2022Allowed

Rakesh Kumar Pandey @ Daddu Pandey Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0047

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437AArms Act, 1959 — Section 3, 25, 39