High Courts22 Dec 2022Dismissed
Ram Shankar And Others Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0046
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 449Code Of Criminal Procedure, 1973 — Section 161, 207, 313, 374(2)
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 2 of 35
High Courts22 Dec 2022Dismissed
Torrent Power Limited Through Its Authorized Representative Vs Dakshinanchal Vidyut Vitaran Nigam Limited Through Its Managing Director
Allahabad High Court · (2022) 12 AHC CK 0045
Arbitration and Conciliation Application Act, 1996 — Section 9, 11(6), 20(2), 42
High Courts22 Dec 2022Dismissed
Faisal Ashraf Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0044
Indian Penal Code, 1860 — Section 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts21 Dec 2022Allowed
Rajpal Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0062
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 379, 405, 406, 409, 411, 415, 420Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts21 Dec 2022Dismissed
Ajab Narain Baranwal And 6 Ors. Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0052
Indian Penal Code, 1860 — Section 147, 149, 302, 307, 323, 325, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts21 Dec 2022Dismissed
Ayodhya Singh And Others Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0051
Indian Penal Code, 1860 — Section 147, 149, 302, 304II, 323, 325Code Of Criminal Procedure, 1973 — Section 207, 313
High Courts21 Dec 2022Dismissed
Raj Kumar And Others Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0050
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2)
High Courts21 Dec 2022Dismissed
Juvenile X Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0031
Indian Penal Code, 1860 — Section 342, 363, 366, 372, 376, 506Code Of Criminal Procedure, 1973 — SectionProtection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts20 Dec 2022Dismissed
Dev Raj Vs Rukmani Devi
Allahabad High Court · (2022) 12 AHC CK 0067
Transfer of Property Act, 1882 — Section 106, 114Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 30, 30(1)Evidence Act, 1872 — Section 114(g)
High Courts20 Dec 2022Dismissed
Shakuntala Soni Vs Devendra Kumar Rawat And Another
Allahabad High Court · (2022) 12 AHC CK 0066
Code of Civil Procedure, 1908 — Order 15 Rule 5Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)
High Courts20 Dec 2022Dismissed/Allowed
Ramesh Kumar Singh Vs Virendra Singh And Others
Allahabad High Court · (2022) 12 AHC CK 0065
Code of Civil Procedure, 1908 — Order 7 Rule 14Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7, 20(2)(A), 20(4)
High Courts20 Dec 2022Allowed
Ratni Devi Deceased And 7 Ors. Vs Asha Hans
Allahabad High Court · (2022) 12 AHC CK 0064
Code of Civil Procedure, 1908 — Order 6 Rule 17Court Fees Act, 1870 — Section 7(IV)(A), 7(V), 7(VA), 7(VB)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 209
High Courts20 Dec 2022Allowed
Shoib Ahmad Vs State Of U.P. And Another
Allahabad High Court · (2022) 12 AHC CK 0063
Indian Penal Code, 1860 — Section 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 319Dowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Dec 2022
Swati And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0034
High Courts20 Dec 2022Dismissed
Bhagwan Das Chela Balram Das Vs District Magistarate Ambedkarnagar And Others
Allahabad High Court · (2022) 12 AHC CK 0033
Constitution Of India, 1950 — Article 32, 136, 226Land Acquisition Act, 1894 — Section 11AU.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts20 Dec 2022Dismissed
State Vs Pooran Singh And Others
Allahabad High Court · (2022) 12 AHC CK 0032
Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 161
High Courts20 Dec 2022
Vasim @ Vasim Akram Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0030
Indian Penal Code, 1860 — Section 120B, 174A, 229A, 380, 411, 457Code Of Criminal Procedure, 1973 — Section 82, 313
High Courts19 Dec 2022Allowed
Chandan Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0087
Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 201, 302, 363, 376A, 376ABCode Of Criminal Procedure, 1973 — Section 53A, 293, 313, 366, 437A
High Courts19 Dec 2022Partly Allowed
Raj Kumar And Another Vs State
Allahabad High Court · (2022) 12 AHC CK 0079
Indian Penal Code, 1860 — Section 34, 307, 323, 324, 452, 506Code Of Criminal Procedure, 1973 — Section 313, 360Probation of Offenders Act, 1958 — Section 4
High Courts19 Dec 2022
Ahsan Ahmad Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0078
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 41, 42, 43, 50, 50(1), 52A(2), 52A(3)Indian Penal Code, 1860 — Section 120B, 328, 380, 411Code Of Criminal Procedure, 1973 — Section 100