High Courts25 Jul 2022Dismissed
Arsiya Bano Vs State Of U.P. And 3 Ors.
Allahabad High Court · (2022) 07 AHC CK 0072
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 11, Order 23 Rule 1, Order 2 Rule 2
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 18 of 35
High Courts25 Jul 2022Dismissed
Piyush Gupta Vs State Of U.P.
Allahabad High Court · (2022) 07 AHC CK 0071
Evidence Act, 1872 — Section 3, 7, 8, 24, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 125, 161, 162, 313Indian Penal Code, 1860 — Section 165A, 201, 302, 364, 364A, 498A
High Courts25 Jul 2022Allowed
Subedar @ Jhinak And Another Vs State Of U.P.
Allahabad High Court · (2022) 07 AHC CK 0070
Indian Penal Code, 1860 — Section 147, 308, 323, 352, 452, 504, 506
High Courts25 Jul 2022Allowed
Alok Vs State Of U.P. Thru Prin.Secy. Home Lucknow And 3 Ors.
Allahabad High Court · (2022) 07 AHC CK 0069
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 174A, 294(b), 376D, 448Protection of Children From Sexual Offences Act, 2012 — Section 5(g), 6
High Courts25 Jul 2022Allowed
Sadare Alam And 2 Others Vs Ram Awadh And 15 Others
Allahabad High Court · (2022) 07 AHC CK 0068
Transfer Of Property Act, 1882 — Section 105, 106Specific Relief Act, 1963 — Section 6
High Courts25 Jul 2022Dismissed
Ghaziabad Development Authority Vs District Judge And Another
Allahabad High Court · (2022) 07 AHC CK 0067
Constitution Of India, 1950 — Article 227U.P. Urban Planning and Development Act, 1973 — Section 18(4A), 18(6)Transfer Of Property Act, 1882 — Section 111(g)
High Courts25 Jul 2022Dismissed
Heera Lal And Another Vs State Of U.P.
Allahabad High Court · (2022) 07 AHC CK 0050
Indian Penal Code, 1860 — Section 120B, 147, 149, 201, 302, 364U.P. Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Code Of Criminal Procedure, 1973 — Section 39, 55, 157, 161, 313
High Courts25 Jul 2022Dismissed
Mahendra Singh And Another Vs M/S Sriram Transport Finance Co. Ltd.
Allahabad High Court · (2022) 07 AHC CK 0049
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(1)(e)(i), 34, 42Code Of Civil Procedure, 1908 — Section 15
High Courts22 Jul 2022Dismissed
High Court Of Judicature At Allahabad Vs Robin Singh And 44 Others
Allahabad High Court · (2022) 07 AHC CK 0043
Constitution Of India, 1950 — Article 226Allahabad High Court Officers and Staff (Condition of Service and Conduct) Rules, 1976 — Rule 23A
High Courts22 Jul 2022Allowed
Sukhbir Singh Vs State Of U.P. And Another
Allahabad High Court · (2022) 07 AHC CK 0042
Indian Penal Code, 1860 — Section 201, 306Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 209, 227, 228
High Courts21 Jul 2022Partly Allowed
Umesh Pal And Another Vs Uttam Ghosh And 2 Others
Allahabad High Court · (2022) 07 AHC CK 0046
Motor Vehicles Act, 1988 — Section 171
High Courts21 Jul 2022
Prema Devi (Second Bail) Vs State Of U.P. Thru Prin. Secy. Home Lucknow
Allahabad High Court · (2022) 07 AHC CK 0045
Indian Penal Code, 1860 — Section 174A, 229A, 302, 307, 352Code Of Criminal Procedure, 1973 — Section 82, 313
High Courts21 Jul 2022Allowed
Ravi @ Rauvi Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 07 AHC CK 0044
Indian Penal Code, 1860 — Section 120B, 328, 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts20 Jul 2022Allowed
Pankaj Kumar Yadav Vs State Of U.P.
Allahabad High Court · (2022) 07 AHC CK 0048
Indian Penal Code, 1860 — Section 308, 323, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 167, 167(2)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)(bb)
High Courts20 Jul 2022Disposed Of
Siddharth Kappor Vs State Of U.P. And Another
Allahabad High Court · (2022) 07 AHC CK 0047
Indian Penal Code, 1860 — Section 107, 306, 506Code Of Criminal Procedure, 1973 — Section 173(2), 438
High Courts19 Jul 2022Dismissed
State Of U.P. Vs Ishwar Chandra And Others
Allahabad High Court · (2022) 07 AHC CK 0039
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts19 Jul 2022Dismissed
State Of U.P. Vs Narendra Singh
Allahabad High Court · (2022) 07 AHC CK 0038
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts18 Jul 2022Dismissed
Om Prakash @ Pappu Vs Sub-Divisional Officer / Prescribed Authority Sandila Hardoi And Others
Allahabad High Court · (2022) 07 AHC CK 0041
Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 1(4), Order 14 Rule 2(2), Order 6 Rule 15(4)Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(5), 12D, 110
High Courts18 Jul 2022Dismissed
Junaid And Another Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 07 AHC CK 0040
Essential Commodities Act, 1955 — Section 3, 7Code Of Criminal Procedure, 1973 — Section 41A
High Courts15 Jul 2022Partly Allowed
Babu Vs State Of U.P.
Allahabad High Court · (2022) 07 AHC CK 0031
Indian Penal Code, 1860 — Section 34, 304IArms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 313