Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Section 24, Order 41 Rule 27Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(g), 3, 4, 4(1), 4(2)(b), 4(2)(b)(ii), 4(2)(b)(i), 5, 5(1), 7, 9

Read judgment

High Courts19 Apr 2022Allowed

Farmeeda Begum Vs State Of U.P. And Another

Allahabad High Court · (2022) 04 AHC CK 0044

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471

Read judgment

High Courts19 Apr 2022Allowed

M/S Supertech Precast Technologies Pvt.Ltd.Thru.Auth.Officer Vs State Of U.P. Thru.Prin.Secy. Infra.And Industrial Devpt.And Anr

Allahabad High Court · (2022) 04 AHC CK 0038

Constitution Of India, 1950 — Article 243QUttar Pradesh Urban Planning and Development Act, 1973 — Section 41(3)U.P. Industrial Area Development Act, 1976 — Section 2(a), 3, 5A, 6, 12

Read judgment

High Courts19 Apr 2022Partly Allowed

Ashok Kumar Vs Chhinamalu M. And 3 Ors.

Allahabad High Court · (2022) 04 AHC CK 0037

Motor Vehicles Act, 1988 — Section 168

Read judgment

High Courts18 Apr 2022Dismissed

Distributors India (South) Vs Union Of India And Others

Allahabad High Court · (2022) 04 AHC CK 0040

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 34, 147, 147(a), 148, 151, 194A, 194C, 194H, 194J

Read judgment

High Courts18 Apr 2022Dismissed

Amit Singh Vs State Of U.P. And 3 Others

Allahabad High Court · (2022) 04 AHC CK 0039

Constitution Of India, 1950 — Article 300AIndian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 102, 102(3), 452, 457(1)

Read judgment

High Courts13 Apr 2022Allowed

Abhishek Agarwal Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 04 AHC CK 0036

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 420U.P. Sheera Niyantran Adhiniyam, 1964 — Section 8, 11, 12

Read judgment

High Courts13 Apr 2022Dismissed

Umesh Kumar Yadav And Another Vs State Of U.P. And Another

Allahabad High Court · (2022) 04 AHC CK 0035

Code Of Criminal Procedure, 1973 — Section 200, 202, 210, 482Indian Penal Code, 1860 — Section 406, 504, 506Dowry Prohibition Act, 1961 — Section 6

Read judgment

High Courts13 Apr 2022Allowed

State Of U.P. Through Collector Kheri Vs Gurudee Singh And 2 Others

Allahabad High Court · (2022) 04 AHC CK 0034

Constitution Of India, 1950 — Article 226U.P. Imposition Of Ceiling On Land Holdings Act, 1960 — Section 10(2), 11(2), 13U.P. Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 210

Read judgment

High Courts13 Apr 2022

Shweta Verma Vs Dr Harish Kumar

Allahabad High Court · (2022) 04 AHC CK 0022

Hindu Marriage Act, 1955 — Section 13, 21B

Read judgment

High Courts12 Apr 2022

Air Force Naval Housing Board Air Force Station Vs U.P. Real Estate Regulatory Authority And Another

Allahabad High Court · (2022) 04 AHC CK 0033

Constitution Of India, 1950 — Article 14, 19(1)(b), 19(1)(g), 19(6)Uttar Pradesh Real Estate (Regulation and Development) Rules, 2016 — Rule 5Central Excise Rules, 1944 — Rule 2

Read judgment

High Courts12 Apr 2022Allowed

Amit Sharma Vs State Of U.P. And 3 Others

Allahabad High Court · (2022) 04 AHC CK 0032

Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1), 3(1)(a), 3(1)(b), 3(1)(c), 4Indian Penal Code, 1860 — Section 147, 148, 323, 336, 352, 427, 504, 506

Read judgment