High Courts30 Sept 2022Allowed
Kripa Shanker Dubey Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0076
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 161, 207
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 10 of 35
High Courts30 Sept 2022Partly Allowed
Naresh Chandra Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0075
Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 161, 162(1), 313
High Courts30 Sept 2022Allowed
Ramesh Prasad Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0074
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 302, 306, 308, 314, 315, 316, 399, 400, 409, 419, 420, 467, 468, 471, 497, 498Code Of Criminal Procedure, 1973 — Section 437, 437(1), 437(1)(a), 439
High Courts30 Sept 2022Allowed
Jitendra @ Jitendra Kumar Singh Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0073
Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 437, 438, 439
High Courts30 Sept 2022Dismissed
Lakhan Singh And Another Vs State Of U.P And Another
Allahabad High Court · (2022) 09 AHC CK 0072
Constitution Of India, 1950 — Article 14, 20, 21Indian Penal Code, 1860 — Section 34, 120B, 386, 409, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 83, 300, 438
High Courts30 Sept 2022Dismissed
Kailash Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0071
Code Of Criminal Procedure, 1973 — Section 438, 439, 482Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(d), 2(bd), 14, 14A(1), 14A(2), 18, 18A, 18A(i)Prevention of Terrorism Act, 2002 — Section 34
High Courts30 Sept 2022Allowed
Shahzad Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0070
Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 379, 427Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 — Section 15, 16
High Courts30 Sept 2022Allowed
Rajendra Kumar And 2 Others Vs State Of U.P. Thru Prin Secy Home And Another
Allahabad High Court · (2022) 09 AHC CK 0069
Code Of Criminal Procedure, 1973 — Section 482
High Courts30 Sept 2022Disposed Of
Swami Chinmayanand Saraswati Vs State Of U.P. And Anr
Allahabad High Court · (2022) 09 AHC CK 0068
Constitution Of India, 1950 — Article 136, 226Allahabad High Court Rules, 1952 — Rule 5Indian Penal Code, 1860 — Section 307, 323, 312, 342, 376, 506
High Courts30 Sept 2022Dismissed
Naval Kishor Sharma Vs State Of U.P. And Another
Allahabad High Court · (2022) 09 AHC CK 0067
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 295A, 298, 419, 420, 501Code Of Criminal Procedure, 1973 — Section 177, 179, 200, 202, 203, 313
High Courts29 Sept 2022Dismissed
Gangu Vs Alka Arora And Another
Allahabad High Court · (2022) 09 AHC CK 0077
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 15 Rule 5, Order 15 Rule 5(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)
High Courts28 Sept 2022Allowed
Rajeev Kumar Vs Kamlesh Kumar Singh And Others
Allahabad High Court · (2022) 09 AHC CK 0080
Allahabad High Court Rules, 1952 — Rule 5
High Courts28 Sept 2022Dismissed
Subhash Chandra Chaturvedi Vs Ivth Addl.Session Judge/Spl.Judge/E.C. Act Lko. And Ors.
Allahabad High Court · (2022) 09 AHC CK 0079
Constitution Of India, 1950 — Article 136, 226, 227Limitation Act, 1963 — Article 123Code Of Civil Procedure, 1908 — Section 27, 122, Order 9 Rule 13, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19A, Order 5 Rule 20, Order 5 Rule 20(1A), Order 5 Rule 20(3)
High Courts28 Sept 2022Partly Allowed
Sageer And Naseer @ Jaheer Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0078
Indian Penal Code, 1860 — Section 304BDowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts27 Sept 2022Allowed
Committee Of Management Seth M.R. Jaipuria School Lko. Thru. Its Manager Vs State Of U.P. Thru. Prin. Secy. Civil Secrtt. Education Lko. And Others
Allahabad High Court · (2022) 09 AHC CK 0062
U.P. Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 5, 5A
High Courts27 Sept 2022Dismissed
Vaishali Dwivedi Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 09 AHC CK 0061
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2022
Ram Sewak @ Baura Vs State Of U.P.
Allahabad High Court · (2022) 09 Allowed CK 0001
Indian Penal Code, 1860 — Section 308, 363, 376Code Of Criminal Procedure, 1973 — Section 161, 313, 437AEvidence Act, 1872 — Section 9
High Courts27 Sept 2022Allowed
Krishnakant Vs State Of U.P. And Another
Allahabad High Court · (2022) 09 AHC CK 0060
Indian Penal Code, 1860 — Section 228A, 366, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(1)(xii), 14A(2)
High Courts27 Sept 2022Dismissed
Lal Bahadur Patel Vs State Of U.P.
Allahabad High Court · (2022) 09 AHC CK 0059
Indian Penal Code, 1860 — Section 34, 120B, 302, 506Code Of Criminal Procedure, 1973 — Section 157, 313, 378, 437AEvidence Act, 1872 — Section 25, 26, 27
High Courts27 Sept 2022Disposed Of
Dheeraj Upadhyay Alias Sadhoo Vs State Of U.P. Thru. Its Secy. Deptt. Of Home, Civil Secrtt. Lko.
Allahabad High Court · (2022) 09 AHC CK 0058
Indian Penal Code, 1860 — Section 41, 398, 401, 411, 419, 420, 467, 468Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3(1)Code Of Criminal Procedure, 1973 — Section 441, 441A