High Courts25 Feb 2022Allowed
Sita Ram And Others Vs State Of U.P. And Others
Allahabad High Court · (2022) 02 AHC CK 0046
Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 — Section 4A, 10(2), 11C
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 35 of 35
High Courts25 Feb 2022Allowed
Yashoda Devi And Ors. Vs State Of U.P. Thru Prin.Secy./Secy. Agriculture Deptt.And Ors.
Allahabad High Court · (2022) 02 AHC CK 0045
High Courts25 Feb 2022Dismissed
Anubhav Verma Vs Principal Judge Family Court Faizabad And Ors.
Allahabad High Court · (2022) 02 AHC CK 0044
Constitution Of India, 1950 — Article 21Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 397, 401
High Courts24 Feb 2022Disposed Of
Madan Mohan Vs State Of U P And 3 Others
Allahabad High Court · (2022) 02 AHC CK 0048
Constitution Of India, 1950 — Article 226
High Courts24 Feb 2022Disposed Of
State Of U.P. Vs Jeet Singh And Others
Allahabad High Court · (2022) 02 AHC CK 0047
Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 — Section 13
High Courts23 Feb 2022Disposed Of
Sunil @ Moni And Another Vs State Of U.P. And Another
Allahabad High Court · (2022) 02 AHC CK 0043
Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 323, 376, 498A, 504, 506
High Courts22 Feb 2022Allowed
Juvenile 'X' Through His Father Vs State Of U.P. And Another
Allahabad High Court · (2022) 02 AHC CK 0042
Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Section 2(xvii)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 13(1)(ii), 12, 12(1), 17, 18, 102Indian Penal Code, 1860 — Section 26, 302
High Courts22 Feb 2022
State Of U.P. Vs Krishna Murari Alias Murli And Others
Allahabad High Court · (2022) 02 AHC CK 0039
Constitution Of India, 1950 — Article 19, 21Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 157, 161, 174, 235(2), 313, 354(3), 366(1)
High Courts22 Feb 2022Allowed
Babu Pasi Alias Babu Lal Pasi And Another Vs State Of U.P.
Allahabad High Court · (2022) 02 AHC CK 0038
Indian Penal Code, 1860 — Section 34, 114, 148, 201, 302, 323, 325, 396, 404Code Of Criminal Procedure, 1973 — Section 313, 374(2), 378(1), 437A
High Courts21 Feb 2022Allowed
Sachin @ Sachin Bhartiya Vs State Of U.P.And Another
Allahabad High Court · (2022) 02 AHC CK 0041
Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 149, 302, 364, 392, 376D, 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5G, 6
High Courts21 Feb 2022
Mohd. Danish Vs District Judge And 2 Others
Allahabad High Court · (2022) 02 AHC CK 0040
High Courts21 Feb 2022Allowed
Mohd. Afzal @ Guddu And Another Vs State Of U.P.
Allahabad High Court · (2022) 02 AHC CK 0037
Indian Penal Code, 1860 — Section 34, 302Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3, 3(1)Arms Act, 1959 — Section 25, 27
High Courts21 Feb 2022Allowed
Suresh Chandra Tewari And Others Vs State Of U.P. And Others
Allahabad High Court · (2022) 02 AHC CK 0036
Constitution Of India, 1950 — Article 226Uttar Pradesh Imposition Of Ceiling On Land Holdings Rules, 1961 — Rule 8, 10U.P. Imposition Of Ceiling on Land Holdings Act, 1960 — Section 9, 10, 10(1), 10(2), 11, 11(2), 11(3), 12, 13, 13(2), 14
High Courts21 Feb 2022Disposed Of
Niyaz Ahmad Khan Vs State Of U.P. and Another
Allahabad High Court · (2022) 02 AHC CK 0035
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Information Technology (Amendment) Act, 2008 — Section 67, 67A
High Courts14 Feb 2022Dismissed
Shivam Das Chandani And Ors Vs Prabhu N Singh Posted As Vice Chairman,L.D.A.,Lucknow And Ors
Allahabad High Court · (2022) 02 AHC CK 0034
Constitution Of India, 1950 — Article 136, 215, 227Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Contempt of Courts Act, 1971 — Section 19