COURT ARCHIVE

Allahabad High Court judgments, 2022

695 judgments · page 22 of 35

High Courts31 May 2022Dismissed

United India Insurance Company Ltd. Thru Manager Vs Radheshayam And Ors.

Allahabad High Court · (2022) 05 AHC CK 0113

U.P. Motor Vehicle Rules, 1998 — Rule 130Motor Vehicles Act, 1988 — Section 2(28), 2(30), 2(31), 2(35), 2(47), 66, 66(3), 70, 71, 72, 98, 101, 102, 103, 103(1), 103(1A), 149(2)(b), 158Insurance Act, 1938 — Section 64VB

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High Courts31 May 2022Partly Allowed

Ram Singh And Others Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0112

Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 323Code Of Criminal Procedure, 1973 — Section 207, 313

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High Courts31 May 2022

Kamlesh Singh Vs Board Of Revenue U.P. Lko. Thru. Its Chairman And 3 Others

Allahabad High Court · (2022) 05 AHC CK 0111

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(1)(g), 21, 141, 144, 145, 226, 227U.P. Revenue Code Rules, 2016 — Rule 34(7), 192, 195, 494U.P. Revenue Code, 2006 — Section 34

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High Courts31 May 2022Dismissed

Dr. Virendra Singh And 3 Others Vs Addl. City Magistrate-Ii/Prescribed Authority Under P.P. Act,Lko. And 2 Others

Allahabad High Court · (2022) 05 AHC CK 0099

Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) Act, 1972 — Section 2(e), 2(e)(ii),Bombay General Clauses Act, 1904 — Section 3(31), 4(25)King George's Medical University Act, 2002 — Section 4(3)(i), 11, 25(i), 25(iv), 47(2), 47(3)

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High Courts31 May 2022Disposed Of

Abhishek Tiwari And Anr. Vs State Of U.P. Thru. Prin. Secy. Social Welfare Lko. & Ors.

Allahabad High Court · (2022) 05 AHC CK 0098

Constitution Of India, 1950 — Article 226Uttar Pradesh Maintenance And Welfare Of Parents And Senior Citizens Rules, 2014 — Rule 21Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(b), 2(f), 3, 5, 6, 7, 8, 9, 10, 11, 16, 21, 22, 23, 32

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High Courts31 May 2022Dismissed

Ghansu And Others Vs State Of U.P. And Others

Allahabad High Court · (2022) 05 AHC CK 0097

Constitution Of India, 1950 — Article 226U.P. Zamindari Abolition And Land Reforms Act, 1950 — Section 48

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High Courts31 May 2022Dismissed

Runwell India Pvt. Ltd. Vs State Of U.P. And Others

Allahabad High Court · (2022) 05 AHC CK 0096

Constitution Of India, 1950 — Article 14, 136Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1), 17, 17(1), 17(3A), 17(4), 18

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High Courts31 May 2022Dismissed

Mahendra Singh And 6 Others Vs Board Of Revenue U.P. And 8 Others

Allahabad High Court · (2022) 05 AHC CK 0095

U.P. Zamindari Abolition And Land Reforms Rules, 1952 — Rule 176A(2)Code Of Civil Procedure, 1908 — Section 47, 104, Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2U.P. Revenue Code, 2006 — Section 144, 145, 146, 207, 207(2), 209, 209(d), 210, 214

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High Courts31 May 2022Allowed

Pushpa Srivastava Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0094

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High Courts31 May 2022Dismissed

Anoop Kumar Singh And Another Vs State Of U P And 2 Others

Allahabad High Court · (2022) 05 AHC CK 0093

Constitution Of India, 1950 — Article 226

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High Courts31 May 2022Partly Allowed

Sonu Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0092

Juvenile Justice (Care & Protection Of Children) Rules, 2007 — Rule 12(3), 12(3)(A)(i), 12 (3) (A) (ii), 12(3)(A)(iii), 12(3)(B)Indian Penal Code, 1860 — Section 307, 359, 361, 363, 366, 375, 376, 376DProtection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 4(2), 5, 6

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High Courts31 May 2022

Vikas Asthana Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another

Allahabad High Court · (2022) 05 AHC CK 0091

Prevention Of Corruption Act, 1988 — Section 7, 8, 13, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 34, 120B, 410, 419, 420Code Of Criminal Procedure, 1973 — Section 2(w), 2(x), 173, 200, 204, 212, 227, 228, 239, 244, 245, 245(1), 245(2), 251, 397, 482

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High Courts31 May 2022Allowed