COURT ARCHIVE

Allahabad High Court judgments, 2022

695 judgments · page 25 of 35

High Courts20 May 2022Dismissed/Allowed

National Insurance Co. Ltd. Thru. Divisional Manager Vs Vishram And 5 Others

Allahabad High Court · (2022) 05 AHC CK 0055

Uttar Pradesh Motor Vehicles Rules, 1998 — Section 220A, 220A(3), 220A(3)(iii), 220A(4)Motor Vehicles Act, 1988 — Section 166, 168, 173Indian Penal Code, 1860 — Section 279, 338, 427

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High Courts20 May 2022Dismissed

Chander And Others Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0054

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323Code Of Criminal Procedure, 1973 — Section 161, 313

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High Courts20 May 2022Dismissed

Ram Chandra Vs State

Allahabad High Court · (2022) 05 AHC CK 0053

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 3, 33

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High Courts20 May 2022Disposed Of

Girraj Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0050

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 174A, 229A, 304, 504Code Of Criminal Procedure, 1973 — Section 82, 313

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High Courts20 May 2022Dismissed

Gitanjali Pandey Vs Union Of India And 4 Others

Allahabad High Court · (2022) 05 AHC CK 0049

U.P. Intermediate Education Act, 1921 — Section 7A, 7AA

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High Courts20 May 2022Dismissed

Deepa Bajpai Vs Dr. Ashish Mishra

Allahabad High Court · (2022) 05 AHC CK 0048

Code Of Civil Procedure, 1908 — Section 96(3), 151, Order 43 Rule 1A, Order 47 Rule 1, Order 23 Rule 3A, Order 47 Rule 27Family Courts Act, 1984 — Section 19(1), 19(2), 20Hindu Marriage Act,1955 — Section 13B, 13B(2), 23

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High Courts20 May 2022

Gurmit@ Kala Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0047

Indian Penal Code, 1860 — Section 120B, 174A, 229A, 379, 411, 427Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 — Section 15, 16Explosive Substances Act, 1908 — Section 4(a)

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High Courts19 May 2022Partly Allowed

Rajola And Others Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0057

Indian Penal Code, 1860 — Section 34, 302, 304, 304B, 498ACode Of Criminal Procedure, 1973 — Section 207, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4

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High Courts19 May 2022Allowed

Jahir @ Jahid And Another Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0056

Indian Penal Code, 1860 — Section 174A, 229A, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 313

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High Courts19 May 2022Dismissed

Shailendra Kumar Khatri Vs State Of U.P. And Others

Allahabad High Court · (2022) 05 AHC CK 0038

Indian Penal Code, 1860 — Section 504, 506

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High Courts18 May 2022Disposed Of

State Of U.P. Thru. Prin. Secy. Minor Irrigation And Ors. Vs Raj Kumar Srivastava

Allahabad High Court · (2022) 05 AHC CK 0059

Uttar Pradesh Public Service Commission) Rules, 2016 — Rule 2, 2(iii), 6, 6(1), 6(3), 6(5)

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High Courts18 May 2022Allowed

Jay Prakash @ Bhure And Another Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0058

Indian Penal Code, 1860 — Section 359, 362, 364A, 377Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 62, 64, 65, 67

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High Courts18 May 2022Partly Allowed

Roopam @ Jyoti Sharma And Anr. Vs District Magistrate Lucknow And Ors.

Allahabad High Court · (2022) 05 AHC CK 0043

U.P. Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 5, 5(2), 5(8), 11, 16, 16(1)Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 May 2022