High Courts12 Apr 2022Dismissed
Pushpa Yadav Vs Income Tax Officer And 2 Others
Allahabad High Court · (2022) 04 AHC CK 0031
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 147(b), 148, 151, 151(1), 153C, 153C(1), 153C(1)(b)
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 30 of 35
High Courts12 Apr 2022Dismissed
Murad Ahsan Vs State Of U.P. Thru. Prin. Secy. P.W.D. Lko.
Allahabad High Court · (2022) 04 AHC CK 0030
Constitution Of India, 1950 — Article 226U.P. Government Servant (Discipline and Appeal) Rules, 1999 — Rule 14U.P. Public Service (Tribunal) Act, 1976 — Section 4, 4(5), 4(6), 4(7), 5(1)(b)(i), 5(1)(b)(ii)
High Courts12 Apr 2022
Sharad Arora And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 04 AHC CK 0029
Constitution Of India, 1950 — Article 20, 20(2), 226, 227Indian Penal Code, 1860 — Section 24, 25, 34, 71, 120B, 300, 406, 409, 415, 418, 420, 467, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 154, 156, 156(3), 438, 439
High Courts12 Apr 2022Dismissed
Rajpal Singh Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0028
Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 161, 294(3), 313Evidence Act, 1872 — Section 106
High Courts12 Apr 2022Dismissed
Prahlad And Others Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0027
Indian Penal Code, 1860 — Section 35, 141, 147, 148, 149, 302, 307, 324, 351Evidence Act, 1872 — Section 8, 45Code Of Criminal Procedure, 1973 — Section 154(1), 174, 313
High Courts12 Apr 2022
Saleem Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0026
Uttar Pradesh Prevention Of Cow Slaughter Act, 1955 — Section 3, 8Prevention of Cruelty to Animals Act, 1960 — Section 11(1)Code Of Criminal Procedure, 1973 — Section 82, 313
High Courts12 Apr 2022Allowed
Manoj Kumar @ Banty Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0025
Indian Penal Code, 1860 — Section 395, 412Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Apr 2022Dismissed
Govind Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0024
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(a), 4, 4(2), 5, 6, 9(M)
High Courts12 Apr 2022Allowed
Sumitra Devi And 2 Others Vs M/S S.G. Rockbuild Pvt. Ltd. And Another
Allahabad High Court · (2022) 04 AHC CK 0023
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 7 Rule 11Legal Services Authorities Act, 1987 — Section 19, 19(2), 19(2)(a)(b), 19(5), 20, 20(1), 29
High Courts11 Apr 2022Dismissed
M/S Ambuj Foods Pvt. Ltd. Through Director Vs Principal Commissioner Of Income Tax And Others
Allahabad High Court · (2022) 04 AHC CK 0021
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 34, 142(1), 143(1), 143(2), 143(3), 147, 147(a), 148, 260A
High Courts11 Apr 2022Dismissed
Manoj And Another Vs State Of U.P. And Another
Allahabad High Court · (2022) 04 AHC CK 0020
Indian Penal Code, 1860 — Section 323, 498A, 506Code Of Criminal Procedure, 1973 — Section 311, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts08 Apr 2022
Raghuraj Singh Vs Gyan Singh And Others
Allahabad High Court · (2022) 04 AHC CK 0014
Code Of Civil Procedure, 1908 — Order 41 Rule 22Evidence Act, 1872 — Section 106
High Courts08 Apr 2022Disposed Of
Oriental Insurance Co. Ltd. Vs Shyam Babu Kesarwani And Another
Allahabad High Court · (2022) 04 AHC CK 0013
Motor Vehicles Act, 1988 — Section 6, 147, 148, 149, 158(6), 173
High Courts07 Apr 2022Dismissed
Sushil Kumar And 6 Others Vs State Of U.P. And Another
Allahabad High Court · (2022) 04 AHC CK 0069
Indian Penal Code, 1860 — Section 107, 306, 323, 379, 494, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 173(2), 227, 228
High Courts07 Apr 2022Disposed Of
Ranveer Sing And Another Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0019
Indian Penal Code, 1860 — Section 174A, 229A, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 313, 437
High Courts07 Apr 2022Disposed Of
M/S M.M. Traders Vs State Of U P And 3 Others
Allahabad High Court · (2022) 04 AHC CK 0018
Central Goods And Services Tax (CGST) Rules, 2017 — Rule 86A, 86A(2)Uttar Pradesh Goods And Services Tax (UPGST) Rules, 2017 — Rule 86A, 86A(2)Uttar Pradesh Goods and Services Tax Act, 2017 — Section 65, 66
High Courts07 Apr 2022Dismissed
M/S Sultan Tanneries And Leather Products Vs Union Of India And 3 Others
Allahabad High Court · (2022) 04 AHC CK 0017
Drawback Rules, 1995 — Rule 16Customs Act, 1962 — Section 2(1), 2(34), 3, 4, 4(1), 6, 17, 18, 28, 28(1), 28(11), 28AAA, 32(4), 75, 111(d), 114, 114A, 114AA, 117Central Goods and Services Tax Act, 2017 — Section 3
High Courts07 Apr 2022Allowed
Chatthoo Chero Vs State Of U.P.
Allahabad High Court · (2022) 04 AHC CK 0016
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 27, 106
High Courts07 Apr 2022
Soni Devi Vs State Of U.P. And 10 Others
Allahabad High Court · (2022) 04 AHC CK 0015
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 4(4), 5, 5(1), 5(3), 17Code Of Criminal Procedure, 1973 — Section 156(3), 190, 190(1)(a), 200, 202, 482Indian Penal Code, 1860 — Section 323, 504, 506
High Courts06 Apr 2022Allowed
Sitaram Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 04 AHC CK 0006
Uttar Pradesh Revenue Code Rules, 2016 — Section 99, 99(8), 99(8)(a), 99(8)(a), 99(8)(c), 99(8)(d), 99(8)(e)Uttar Pradesh Revenue Code, 2006 — Section 98, 98(1), 98(1)(a), 98(1)(b), 98(1)(c), 104, 105, 108(2)(a), 110(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131B, 157A, 157AA, 157AA(1)