High Courts14 Dec 2022Dismissed
Rampyari @ Budhrani Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0024
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 4 of 35
High Courts14 Dec 2022Allowed
Badam Singh Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0023
Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 3, 4
High Courts14 Dec 2022Dismissed
Sarjeet And Another Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0022
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 313Arms Act, 1959 — Section 4, 25, 27
High Courts13 Dec 2022Partly Allowed
Dharmendra Singh Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0085
Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts13 Dec 2022Allowed
Ramesh Rai @ Matru Rai Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0074
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)Indian Penal Code, 1860 — Section 34, 120B, 341, 386, 406, 420, 448, 504, 506Uttar Pradesh Regulation of Money-Lending Act, 1976 — Section 10(i), 10(ii), 19, 22, 23
High Courts13 Dec 2022Allowed
Dr. Anju Chaudhary Vs State Of U.P. And 5 Others
Allahabad High Court · (2022) 12 AHC CK 0027
U.P. Higher Education Services Commission Act, 1980 — Section 12, 12(4), 13, 13(1), 13(3), 31
High Courts13 Dec 2022Allowed
Sandeep Singh And Another Vs State Of U.P. And Another
Allahabad High Court · (2022) 12 AHC CK 0026
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts12 Dec 2022Dismissed
Yunus Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0029
Allahabad High Court Rules, 1952 — Section 1(2)Indian Penal Code, 1860 — Section 302, 307, 498Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Dec 2022Allowed
Nasir @ Guddu Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0028
Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 452Code Of Criminal Procedure, 1973 — Section 161, 313, 437AEvidence Act, 1872 — Section 134
High Courts09 Dec 2022Dismissed
Pramod Chandra Gupta Vs State Of U.P. And Another
Allahabad High Court · (2022) 12 AHC CK 0006
Constitution Of India, 1950 — Article 14, 20, 20(2), 21Indian Penal Code, 1860 — Section 120B, 420, 467 468, 471Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 154, 162, 173(2), 173(8), 186, 190, 227, 228, 228(1)(a), 228(1)(b), 245, 300, 325, 360
High Courts09 Dec 2022Partly Allowed
Manoj Sharma Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0005
Indian Penal Code, 1860 — Section 71, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4
High Courts08 Dec 2022Disposed Of
Dinesh Vs State Of U.P. And Another
Allahabad High Court · (2022) 12 AHC CK 0009
Indian Penal Code, 1860 — Section 34, 302, 366, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Prevention Of Corruption Act, 1988 — Section 7, 20
High Courts08 Dec 2022Allowed
Anil Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0008
Indian Penal Code, 1860 — Section 302Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 101, 106, 114A
High Courts08 Dec 2022
Sudhir Maurya @ Babaji Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0007
Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313Arms Act, 1959 — Section 3, 25, 35
High Courts07 Dec 2022Allowed
Ramayan Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0015
Indian Penal Code, 1860 — Section 300, 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 216, 217, 313Evidence Act, 1872 — Section 106, 113B, 114
High Courts07 Dec 2022Allowed
Bhagwat And Others Vs State Of U.P.
Allahabad High Court · (2022) 12 AHC CK 0010
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Dec 2022Allowed
Narayan Kumar Agarwal And Another Vs Board Of Revenue And 5 Others
Allahabad High Court · (2022) 12 AHC CK 0011
Constitution Of India, 1950 — Article 226U.P. Zamindari Abolition and Land Reforms Rules, 1952 — Rule 282, 285, 285E, 285I, 285KLimitation Act, 1963 — Section 5
High Courts05 Dec 2022Allowed
Gayyur Hasan And Another Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 12 AHC CK 0018
Code Of Criminal Procedure, 1973 — Section 11, 110, 111, 116, 117Prevention of Damage to Public Property Act, 1984 — Section 3, 4
High Courts05 Dec 2022
Vijay Gupta & Ors Vs State Of U.P. Thru.Addl.Chief Secy.Basic Education Lko. Andors
Allahabad High Court · (2022) 12 AHC CK 0017
High Courts05 Dec 2022
Union Of India Thru. Secy. Railway Board Ministry Of Railway Rail Bhawan, New Delhi And 2 Others Vs Central Administrative Tribunal, Lko. Thru. Member And Another
Allahabad High Court · (2022) 12 AHC CK 0016
Constitution Of India, 1950 — Article 14, 226