High Courts19 Dec 2022Allowed
Nirmal Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0077
Indian Penal Code, 1860 — Section 302, 307, 342Code Of Criminal Procedure, 1973 — Section 313, 437A
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 3 of 35
High Courts19 Dec 2022Dismissed
Ishwar Vs State Of U.P. And Another
Allahabad High Court · (2022) 12 AHC CK 0076
Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 319
High Courts19 Dec 2022Dismissed
Vinay Kumar Yadav Vs Union Of India And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0075
Constitution Of India, 1950 — Article 14, 16, 19, 21Pharmacy Act, 1948 — Section 10, 10(1), 10(2), 18
High Courts19 Dec 2022Allowed
Ram Pratap Singh Vs State Of U.P. And Others
Allahabad High Court · (2022) 12 AHC CK 0070
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 323, 342, 504, 506Arms Act, 1959 — Section 17, 17(3), 17(3)(a), 17(3)(b), 17(3)(c), 17(3)(d), 17(3)(e), 17(5), 18
High Courts19 Dec 2022Dismissed
Soteem And Three Others (All Deceased) Through Legal Representatives. Vs Upper Commissioner Judicial Iind Varanasi Division And Ors.
Allahabad High Court · (2022) 12 AHC CK 0069
Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Consolidation of Holding Act, 1953 — Section 49, 52(1)
High Courts19 Dec 2022Allowed
Dr. Prem Chandra Mishra Vs State Of U.P. Thru. Addl. Chief Secy. Prin. Secy. (Higher Education) Lko. And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0068
Constitution Of India, 1950 — Article 226University Grant Commission Act, 1956 — Section 26(1)(e), 26(1)(g)U.P State Universities Act, 1973 — Section 50(6)
High Courts19 Dec 2022Dismissed
Abhiraj Singh Vs Addl. Commissioner Agra And Others
Allahabad High Court · (2022) 12 AHC CK 0035
U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F), 229B, 333Limitation Act, 1963 — Section 5
High Courts16 Dec 2022Allowed
Ram Bachan Smarak High School Thr.Its Treasurer S.S.Yadav Vs Additional Commissioner Nyayik Lucknow Division Lko.And Ors.
Allahabad High Court · (2022) 12 AHC CK 0083
Indian Stamp Act, 1899 — Article 35(a)(v), 35(a)(vi)
High Courts16 Dec 2022Allowed
Ambuj Trivedi And Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Others
Allahabad High Court · (2022) 12 AHC CK 0082
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Dec 2022Partly Allowed
C/M Muslim Inter College And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0081
Constitution Of India, 1950 — Article 142
High Courts16 Dec 2022Dismissed
Dr. Shashi Kant Dixit Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0080
Societies Registration Act, 1860 — Section 4, 25, 25(1)
High Courts16 Dec 2022Allowed
Basoo Yadav Vs Union Of India And 4 Others
Allahabad High Court · (2022) 12 AHC CK 0036
Indian Penal Code, 1860 — Section 300, 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 155, 155(1), 468Passports Act, 1967 — Section 6, 6(2)(e), 6(2)(f), 22
High Courts16 Dec 2022Allowed
C/M Azad Cooperative Housing Society Limited And 7 Others Vs State Of U.P. And 5 Others
Allahabad High Court · (2022) 12 AHC CK 0021
U.P. Co-operative Societies Rules, 1968 — Rule 437, 438U.P. Cooperative Societies Act, 1965 — Section 29(4), 29(4A), 29(4B), 29(4C), 29(4D), 35, 38, 128
High Courts16 Dec 2022Allowed
Dinesh Kumar And 4 Others Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 12 AHC CK 0020
Constitution Of India, 1950 — Article 243, 243A, 243G, 243H, 243I, 243OU.P. Panchayat Raj Rules, 1947 — Rule 256, 257, 258, 259U.P. Panchayat Raj Act, 1947 — Section 15, 27, 27(2)
High Courts16 Dec 2022Allowed
Shyam Sundar Verma Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0019
Indian Penal Code, 1860 — Section 307, 392, 420, 452, 506
High Courts15 Dec 2022Allowed
Shahid Iqbal Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0084
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 90, 174A, 229A, 313, 375, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 161, 164, 313
High Courts14 Dec 2022
Bhawani Prasad Sahu And 8 Ors. Vs State Of U.P. Through Secy. Finance Deptt. Lko. And Another
Allahabad High Court · (2022) 12 AHC CK 0073
Constitution Of India, 1950 — Article 14, 16
High Courts14 Dec 2022Dismissed
Karam Veer Singh Vs State Of U.P. Thru. Secy. Home Deptt. Lko. And Another
Allahabad High Court · (2022) 12 AHC CK 0072
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 406, 407(1), 482
High Courts14 Dec 2022Allowed
Ajayraj @ Raja Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0071
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts14 Dec 2022Dismissed
Shiv Narain Gupta Vs State Of U.P. And Anr.
Allahabad High Court · (2022) 12 AHC CK 0025
Negotiable Instruments Act, 1881 — Section 138, 142(b)Code Of Criminal Procedure, 1973 — Section 473