High Courts04 Mar 2022Allowed
Ranjeet Singh Vs Oriental Insurance Co. Ltd. And Another
Allahabad High Court · (2022) 03 AHC CK 0025
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 34 of 35
High Courts04 Mar 2022Allowed
Bharat Mint And Allied Chemicals Vs Commissioner Commercial Tax And 2 Others
Allahabad High Court · (2022) 03 AHC CK 0024
Constitution Of India, 1950 — Article 226Central Goods And Services Tax, 2017 — Section 74, 74(2),75(4)Uttar Pradesh Goods And Services Tax, 2017 — Section 75(4), 107
High Courts04 Mar 2022Allowed
Ramswaroop @ Chotaka Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0018
Indian Penal Code, 1860 — Section 34, 302Criminal Law (Amendment) Act, 2013 — Section 7Arms Act, 1959 — Section 25
High Courts04 Mar 2022
Prasiddh Narayan Yadav Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 03 AHC CK 0016
High Courts04 Mar 2022Dismissed
Sant Kumar Vs Union Of India And 5 Others
Allahabad High Court · (2022) 03 AHC CK 0011
Code Of Civil Procedure, 1908 — Section 20, 141
High Courts04 Mar 2022Allowed
Monu Thakur Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0010
Constitution Of India, 1950 — Article 14, 15(3), 19, 20(3), 21Code Of Criminal Procedure, 1973 — Section 161, 164, 220(1), 313, 366(1), 386(1), 437AIndian Penal Code, 1860 — Section 302, 326A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 452, 509
High Courts04 Mar 2022Dismissed
Shubham @ Bachha Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts04 Mar 2022
Lallu @ Ramdhari Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0008
Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts04 Mar 2022Partly Allowed
Sachin Verma Vs State Of U.P And Another
Allahabad High Court · (2022) 03 AHC CK 0007
Code Of Criminal Procedure, 1973 — Section 482Information And Technology Act, 2000 — Section 66Indian Penal Code, 1860 — Section 505
High Courts04 Mar 2022Dismissed
Akhilesh Kumar Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0006
Code Of Criminal Procedure, 1973 — Section 451, 452, 457, 482United Provinces Excise Act, 1910 — Section 60, 72Indian Penal Code, 1860 — Section 272, 420
High Courts03 Mar 2022Dismissed
Yashpal Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0012
Code Of Criminal Procedure, 1973 — Section 457, 482United Provinces Excise Act, 1910 — Section 60, 72(1)(e), 72(2), 72(6), 72(7)
High Courts03 Mar 2022Dismissed
Habiba Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 03 AHC CK 0005
Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 244, 246, 378(4)Indian Penal Code, 1860 — Section 323, 498A
High Courts03 Mar 2022Dismissed
Anoop Kumar Dubey Vs State Of U.P. And 3 Others
Allahabad High Court · (2022) 03 AHC CK 0004
Constitution Of India, 1950 — Article 14Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 19
High Courts03 Mar 2022Dismissed
Maneesha Dubey And 2 Others Vs Aakash Gupta And Another
Allahabad High Court · (2022) 03 AHC CK 0003
High Courts03 Mar 2022Dismissed
Amrita Nand @ Tribhuvan Arjariya @ Baba Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0002
Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 302, 376, 498, 511
High Courts03 Mar 2022Dismissed
Satta @ Satya Prakash Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0001
Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 53, 313, 374(2)Indian Penal Code, 1860 — Section 377
High Courts02 Mar 2022Allowed
Shivam Awasthi Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0017
Code Of Criminal Procedure, 1973 — Section 220, 220(1), 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 353, 506Criminal Law (Amendment) Act, 2013 — Section 7
High Courts02 Mar 2022Dismissed
Sugam Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0015
Code Of Criminal Procedure, 1973 — Section 207, 313, 374(2), 383Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts02 Mar 2022Allowed
Jay Prakash Verma And Another Vs State Of U.P. And Another
Allahabad High Court · (2022) 03 AHC CK 0014
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 5, 386, 397Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(Da), 14A, 14A(1)
High Courts02 Mar 2022Dismissed
Mohammad School Vs State Of U.P.
Allahabad High Court · (2022) 03 AHC CK 0013
Code Of Criminal Procedure, 1973 — Section 207, 313, 315, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(b)(ii)(c), 22, 50, 52AEvidence Act 1872 — Section 3