High Courts25 Mar 2022Dismissed
Jagdish Kumar Srivastava Vs State Of U.P. And 4 Others
Allahabad High Court · (2022) 03 AHC CK 0061
Constitution Of India, 1950 — Article 226, 324(1)
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 32 of 35
High Courts25 Mar 2022Dismissed
Ram Chandra Vs Desh Deepak, Sub-Divisional Officer,Patti ,Pratapgarh And Another
Allahabad High Court · (2022) 03 AHC CK 0052
Uttar Pradesh Revenue Code, 2006 &mdash Section 67
High Courts24 Mar 2022Dismissed
Ram Kishor Singh And Another Vs State Of U.P. Thru. Prin Secy. Deptt Home And Another
Allahabad High Court · (2022) 03 AHC CK 0058
Code Of Criminal Procedure, 1973 — Section 313, 313, 482Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Mar 2022Dismissed
Assembly Of God North India Balrampur And Another Vs State Of U.P. Through Secy. Revenue Lko. And 3 Others
Allahabad High Court · (2022) 03 AHC CK 0055
Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4, 5, 6Indian Stamp Act, 1899 — Section 27, 27(2), 47A, 47A(1), 47A(2), 56(1A), 75
High Courts24 Mar 2022Dismissed
Muhammad Saghir Khan Vs U.P. Sunni Central Board Of Waqf, Lucknow And Others
Allahabad High Court · (2022) 03 AHC CK 0054
Constitution Of India, 1950 — Article 32, 226, 227Allahabad High Court Rules, 1952 — Rule 5Code Of Civil Procedure, 1908 — Section 104(1)(i), 115, Order 43 Rule 1(r)
High Courts24 Mar 2022Dismissed
Raghuveer Pratap Singh @ Babban Singh Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0053
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 174A, 229A, 406, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 313
High Courts23 Mar 2022Dismissed
Arshadullah Khan And Others Vs Union Of India And Others
Allahabad High Court · (2022) 03 AHC CK 0048
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Displaced Persons (Compensation And Rehabilitation) Act, 1954 — Rule 68
High Courts23 Mar 2022Allowed
Sanjay Gupta Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0047
Code Of Criminal Procedure, 1973 — Section 200, 202Indian Penal Code, 1860 — Section 307, 323, 420, 500, 504, 506
High Courts22 Mar 2022Dismissed
Bindu Vs High Court Of Judicature At Allahabad Through Its R.G And Another
Allahabad High Court · (2022) 03 AHC CK 0057
Constitution Of India, 1950 — Article 14, 16, 233, 233(2), 234, 235, 236, 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 5
High Courts21 Mar 2022Allowed
State Of U.P. Thru. Its Chief Secy. Govt., Lko. And Another (In Wria 2000327 Of 2000) Vs Ram Pratap Singh And Others
Allahabad High Court · (2022) 03 AHC CK 0060
High Courts21 Mar 2022Dismissed
Anirudh Kamal Shukla Vs Union Of India Thru. Assistant Dir. Directorate Of Enforcement Lko
Allahabad High Court · (2022) 03 AHC CK 0056
Constitution Of India, 1950 — Article 21Prevention Of Money Laundering Act, 2002 — Section 3, 4, 44, 45, 45(1), 50, 65, 71Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts21 Mar 2022Allowed
X (Minor) Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0051
Constitution Of India, 1950 — Article 14, 21Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 18(1)(g), 101Indian Penal Code, 1860 — Section 147, 149, 302, 307, 323, 324, 354, 506
High Courts21 Mar 2022Dismissed
Kavita Sonkar Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 03 AHC CK 0050
High Courts21 Mar 2022
Satya Prakash Gautam Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 03 AHC CK 0049
Constitution Of India, 1950 — Article 226
High Courts21 Mar 2022Dismissed
Ram Krishna Math And Others Vs State Of U.P. And Others
Allahabad High Court · (2022) 03 AHC CK 0046
Uttar Pradesh Imposition Of Ceiling On Land Holdings Rules, 1961 — Rule 8Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 — Section 9, 9(2), 10(1), 10(2), 11(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts21 Mar 2022Allowed
Sajid @ Kale Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0045
Uttar Pradesh Prevention Of Cow Slaughter Act, 1955 — Section 3, 5, 8
High Courts16 Mar 2022Disposed Of
Ram Bahadur Singh @ Bablu Singh Vs State Of U.P. Thru. Prin.Secy. Revenue,Lko. And 5 Others
Allahabad High Court · (2022) 03 AHC CK 0044
Prevention Of Damage To Public Property Act, 1984 — Section 2, 3U.P. Revenue Code, 2006 — Section 67
High Courts16 Mar 2022Dismissed
Hori Singh Vs State Bank Of India Thru Its Chairman And Others
Allahabad High Court · (2022) 03 AHC CK 0043
State Bank Of India Officers Service Rules, 1992 — Rule 50(4), 67, 68(2), 68(3)(ii), 68(6)Evidence Act, 1872 — Section 56
High Courts16 Mar 2022Allowed
Upendra Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0042
Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 53A, 161, 313, 437A
High Courts16 Mar 2022Dismissed
Pankaj Tyagi Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0041
Code Of Criminal Procedure, 1973 — Section 156(3), 161, 164, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 323, 329, 354, 376, 379, 386, 406, 409, 420, 452, 504, 506, 511Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)