High Courts17 May 2022Dismissed
Manvir Vs State
Allahabad High Court · (2022) 05 AHC CK 0045
Indian Penal Code, 1860 — Section 228A, 302, 376Evidence Act, 1872 — Section 8Code Of Criminal Procedure, 1973 — Section 174
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 26 of 35
High Courts17 May 2022Dismissed
Sunil Kumar Shukla And 3 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 05 AHC CK 0044
Constitution Of India, 1950 — Article 14Protection of Women from the Domestic Violence Act, 2005 — Section 2(q), 12
High Courts13 May 2022Allowed
Arshiya Rizvi And Anr. Vs State Of U.P. And Anr.
Allahabad High Court · (2022) 05 AHC CK 0037
Constitution Of India, 1950 — Article 14, 15, 21, 142Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(4), 126, 397
High Courts13 May 2022Dismissed
Jigyasa Tiwari (Minor) Vs. State Of U.P. And 2 Others
Allahabad High Court · (2022) 05 AHC CK 0036
Constitution Of India, 1950 — Article 14, 16, 32, 142, 226
High Courts12 May 2022Dismissed
Jhinka Devi Vs State Of U.P. And 4 Others
Allahabad High Court · (2022) 05 AHC CK 0035
Uttar Pradesh Revenue Code Rules, 2016 — Rule 22Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 115N(3)Uttar Pradesh Revenue Code, 2006 — Section 4(16), 4(17), 7, 8, 24, 24(1), 24(2), 24(3), 24(4), 210, 233
High Courts12 May 2022Dismissed
Akhilesh Kumar @ A.K. Rajiv Vs State Of U.P.
Allahabad High Court · (2022) 05 AHC CK 0033
Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7ka, 8(1)(1)Evidence Act, 1872 — Section 27
High Courts12 May 2022Dismissed
Gulam Sarvar Vs State Of U.P.
Allahabad High Court · (2022) 05 AHC CK 0032
Indian Penal Code, 1860 — Section 120B, 147, 149, 329, 364A, 386, 420, 467, 468, 471, 506
High Courts11 May 2022Partly Allowed
Deepak Sharma Vs Jitendra Singh And 2 Ors.
Allahabad High Court · (2022) 05 AHC CK 0024
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts11 May 2022Allowed
Radhey Shyam S/O Late Ram Sewak Vs State Of U.P. Thru. Prin. Secy. Home
Allahabad High Court · (2022) 05 AHC CK 0023
Code Of Criminal Procedure, 1973 — Section 313, 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts10 May 2022Disposed Of
Anand Kumar Mishra Vs State Of U.P. Thru. Prin. Secy. Medical Education Lko And Ors.
Allahabad High Court · (2022) 05 AHC CK 0034
Constitution Of India, 1950 — Article 226U.P. Recruitment Of Dependent Of Government Servants (Dying-In-Harness) Rules, 1974 — Rule 5U.P. King George Medical University Act, 2002 — Section 4, 13, 13(2), 42(1)
High Courts10 May 2022Disposed Of
Amit Srivastava Vs M.D. U.P. S.R.T.C. And 3 Others
Allahabad High Court · (2022) 05 AHC CK 0028
Motor Vehicles Act, 1988 — Section 171
High Courts10 May 2022Dismissed
Ram Sahai Singh Vs State Of U.P. And Another
Allahabad High Court · (2022) 05 AHC CK 0027
Indian Penal Code, 1860 — Section 294, 323, 328, 366, 376(2)(n), 406, 419, 420, 504, 506Information Technology Act, 2000 — Section 66EProtection of Children From Sexual Offence Act, 2012 — Section 6
High Courts10 May 2022Partly Allowed
Kali Prasad Vs State Of U.P.
Allahabad High Court · (2022) 05 AHC CK 0026
Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 304IICode Of Criminal Procedure, 1973 — Section 154, 299, 304, 313
High Courts10 May 2022
Mohammad Azam Khan Vs State Of U.P.
Allahabad High Court · (2022) 05 AHC CK 0025
Constitution Of India, 1950 — Article 21Prevention Of Damage To Public Property Act, 1984 — Section 3Administration Of Evacuee Property Act, 1950 — Section 8
High Courts09 May 2022Disposed Of
Cp Chandrashekhar Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 05 AHC CK 0031
High Courts09 May 2022Dismissed
Zahid Ansari Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 05 AHC CK 0030
High Courts09 May 2022Allowed
Ajay Kumar Pal And Anr. Vs State Through C.B.I. SC-1
Allahabad High Court · (2022) 05 AHC CK 0029
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 82, 120, 174A, 302Arms Act, 1959 — Section 25(i)(b)(a), 26, 27
High Courts09 May 2022Allowed
Rajesh Devi And Another Vs Nathnati Saha And 2 Others
Allahabad High Court · (2022) 05 AHC CK 0015
U.P Motor Vehicles Rules, 1998 — Rule 220A, 220A(2), 220A(3), 220A(3)(iii), 220A(4)Motor Vehicles Act, 1988 — Section 166, 168, 173, 174
High Courts09 May 2022Allowed
Shyamu And Others Vs Rashid Ahmad And Others
Allahabad High Court · (2022) 05 AHC CK 0014
Motor Vehicles Act, 1988 — Section 166(2), 170, 173Indian Penal Code, 1860 — Section 279, 304A, 338Code Of Civil Procedure, 1908 — Section 21
High Courts09 May 2022Dismissed
Guddu Pal Vs State Of U.P.
Allahabad High Court · (2022) 05 AHC CK 0013
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313