COURT ARCHIVE

Allahabad High Court judgments, 2022

695 judgments · page 14 of 35

High Courts01 Sept 2022Allowed

M/S Zapdor-Ubc-Abnjv Delhi Vs U.O.I. Thru.General Manager Northern Railway New Delhi And Ors

Allahabad High Court · (2022) 09 AHC CK 0001

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 29 Rule 1, Order 30 Rule 2, Order 7 Rule 10, Order 6 Rule 14Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(2), 4, 5, 8, 9, 11, 11(6), 16, 17, 20, 20(1), 20(2), 20(3), 20(4), 31, 31(4), 34, 34(1)(c), 34(2)(a), 34(3), 36, 37, 37(1), 42, 48

High Courts31 Aug 2022Dismissed

Ureha And Another Vs Bharose (Since Deceased) & 3 Others

Allahabad High Court · (2022) 08 AHC CK 0059

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 11, Order 41 Rule 31U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 331

High Courts31 Aug 2022Dismissed

Yamuna Singh And 3 Others Vs State Of U P And 3 Others

Allahabad High Court · (2022) 08 AHC CK 0058

Constitution Of India, 1950 — Article 311, 311(2)(c)U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1)Police Act, 1861 — Section 7, 29

High Courts31 Aug 2022Dismissed

Kiran Verma Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 08 AHC CK 0057

Maternity Benefit Act, 1961 — Section 2, 2(i), 3(e)

High Courts31 Aug 2022Partly Allowed

Siri Harijan And Another Vs State

Allahabad High Court · (2022) 08 AHC CK 0054

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 323, 325, 504Code Of Criminal Procedure, 1973 — Section 161

High Courts31 Aug 2022Allowed

Lucknow Devolopment Authority,Lucknow Thru. Its Vice Chairman Vs Ganesh Shankar Tripathi And Another

Allahabad High Court · (2022) 08 AHC CK 0053

Constitution Of India, 1950 — Article 14, 15, 16, 136, 226, 227Consumer Protection Act, 1986 — Section 2(c), 2(e), 17, 17(1)(b), 21, 21(b), 25, 25(1), 27Industrial Disputes Act, 1947 — Section 10A

High Courts30 Aug 2022Disposed Of

M/S Sahakar Global Ltd. Thru. Its Authorised Signatory Stephen Lobo Vs U.P. Expressway Industrial Devlp. Authority By Its Chief Executive Officer

Allahabad High Court · (2022) 08 AHC CK 0056

Constitution Of India, 1950 — Article 227Commercial Courts Act, 2015 — Section 13Arbitration and Conciliation Act, 1996 — Section 9, 37

High Courts30 Aug 2022Dismissed

Pramod Kumar Singh And 5 Others Vs State Of U.P. And 11 Others

Allahabad High Court · (2022) 08 AHC CK 0055

Constitution Of India, 1950 — Article 14, 15, 16(2), 226Uttar Pradesh Direct Recruitment to Group ''C' Post (Mode and Procedure) Rules, 2015 — Rule 15

High Courts29 Aug 2022Partly Allowed

Ram Murat Vs D.D.C., Allahabad And 17 Others

Allahabad High Court · (2022) 08 AHC CK 0061

U.P. Consolidation of Holdings Act, 1953 — Section 9A(2), 11(1), 48Evidence Act, 1872 — Section 50, 64, 65, 74, 76, 90, 90(1), 90(2)U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 175

High Courts29 Aug 2022Allowed

Gaya Din And Another Vs D.D.C. And Another

Allahabad High Court · (2022) 08 AHC CK 0060

U.P. Consolidation of Holdings Act, 1953 — Section 9A(2), 11, 48Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Evidence Act, 1872 — Section 61, 63, 64, 65, 74, 76, 90, 90(1), 90(2), 90A

High Courts29 Aug 2022Allowed

Varun Gupta Vs Union Of India And Another

Allahabad High Court · (2022) 08 AHC CK 0041

Constitution Of India, 1950 — Article 141, 226Central Goods and Services Tax (CGST) Rules, 2017 — Rule 159Central Goods and Services Tax (CGST) Act, 2017 — Section 59, 60, 61, 62, 63, 64, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83

High Courts29 Aug 2022Allowed

Lal Chand Vs State Of U.P. And 3 Others

Allahabad High Court · (2022) 08 AHC CK 0040

Constitution Of India, 1950 — Article 14Uttar Pradesh Retirement Benefits Rules, 1961 — Rule 3(8)

High Courts29 Aug 2022Allowed

Rajdhari Yadav Vs State Of U.P. And Another

Allahabad High Court · (2022) 08 AHC CK 0039

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(viii), 8, 8(c), 20, 27A, 29, 36C, 51, 52A, 52A(1), 60, 63Code Of Criminal Procedure, 1973 — Section 451, 452, 457Indian Forest Act, 1927 — Section 52C

High Courts26 Aug 2022Allowed

Baddan Singh Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0038

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 3, 27

High Courts26 Aug 2022

Ishrat Vs State

Allahabad High Court · (2022) 08 AHC CK 0035

Evidence Act, 1872 — Section 134, 145Code Of Criminal Procedure, 1973 — Section 222, 313, 374(2)Indian Penal Code, 1860 — Section 324, 354

High Courts26 Aug 2022Dismissed

Sawan @ Vishal Jaiswal And 3 Others Vs State Of U.P. And Another

Allahabad High Court · (2022) 08 AHC CK 0034

Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 308, 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 397, 482

High Courts25 Aug 2022Dismissed

Dharmendra Kumar Srivastava Vs District Magistrate And Others

Allahabad High Court · (2022) 08 AHC CK 0037

U.P. Subordinate Civil Courts Inferior Establishment Rules, 1955 — Rule 11

High Courts25 Aug 2022Allowed

Mohd.Shakib Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0036

Code Of Criminal Procedure, 1973 — Section 451, 457, 482U.P. Prevention of Cow Slaughter Act, 1955 — Section 3, 5A, 5A(1), 5A(2), 5A(3), 5A(4), 5A(5), 5A(6), 5A(7), 5A(8), 5A(9), 5A(10), 5A(11), 5B, 8Prevention of Cruelty to Animals Act, 1960 — Section 11

High Courts24 Aug 2022Dismissed

C/M Maulana Abdul Kalaam Azad Education Society And Another Vs Assistant Registrar Firms Societies And 4 Others

Allahabad High Court · (2022) 08 AHC CK 0052

Constitution Of India, 1950 — Article 226Societies Registration Act, 1860 — Section 4(1), 25(i)

High Courts24 Aug 2022Allowed

Baddan Singh Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0051

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 3, 27