High Courts23 Nov 2022Partly Allowed
Tahar Singh And Another Vs State
Allahabad High Court · (2022) 11 AHC CK 0039
Indian Penal Code, 1860 — Section 34, 302, 307, 324Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 134
COURT ARCHIVE
Allahabad High Court judgments, 2022
695 judgments · page 6 of 35
High Courts23 Nov 2022Allowed
Manoj @ Bhoora Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0035
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437AArms Act, 1959 — Section 4, 25
High Courts22 Nov 2022Allowed
Awadh Bihari Verma Vs State Of U.P.And 3 Others
Allahabad High Court · (2022) 11 AHC CK 0047
Constitution Of India, 1950 — Article 226Uttar Pradesh State Aided Educational Institution Employees Contributory Provident Fund Insurance Pension Rules, 1964 — Section 19(b)
High Courts22 Nov 2022Dismissed
Shakil Ahmad Vs Union Of India And 4 Others
Allahabad High Court · (2022) 11 AHC CK 0046
Constitution Of India, 1950 — Article 14, 226, 227, 309Central Industrial Security Force Rules, 2001 — Rule 36Industrial Disputes Act, 1947 — Section 11A
High Courts22 Nov 2022Dismissed
Nabeel Husain Vs State Of U.P. And 4 Others
Allahabad High Court · (2022) 11 AHC CK 0044
Uttar Pradesh Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 — Rule 5(1)U.P. Basic Education Act, 1972 — Section 3, 13
High Courts22 Nov 2022Dismissed
Babulal Chawdhary S/O Late Mahaveer Prasad Vs Prescribed Authority/Additional Civil Judge S.D. And Ors
Allahabad High Court · (2022) 11 AHC CK 0043
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 26, 26(2), 28, 29, 29ACode Of Criminal Procedure, 1973 — Section 482
High Courts21 Nov 2022
Subhash Vs State Of U.P. Thru. Prin. Secy. Home Lko
Allahabad High Court · (2022) 11 AHC CK 0042
Indian Penal Code, 1860 — Section 174A, 229A, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 82, 161, 164, 313, 439
High Courts21 Nov 2022Allowed
Chuski @ Bintu Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0041
Indian Penal Code, 1860 — Section 34, 201, 302
High Courts18 Nov 2022Dismissed
Vision India Welfare Trust Vs Union Of India And Others
Allahabad High Court · (2022) 11 AHC CK 0030
High Courts17 Nov 2022
Vinay Kumar Seth Vs Murahi Devi And 10 Others
Allahabad High Court · (2022) 11 AHC CK 0029
High Courts16 Nov 2022Allowed
Abhay Nath Singh Vs State Of U.P. Thru Secy. Home Department And Others
Allahabad High Court · (2022) 11 AHC CK 0019
Constitution Of India, 1950 — Article 136, 226, 311(1), 311(2), 311(2)(b)Financial Hand Book, Vol.-II, Part-II to IV — Rule 53, 53(1), 53(1)(a), 53(2), 54A, 54A(1), 54A(5), 54(7)Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)(b)
High Courts16 Nov 2022Disposed Of
Mukesh Yadav And Others Vs State Of U.P. Thru. Prin. Secy. Home Deptt. And Others
Allahabad High Court · (2022) 11 AHC CK 0018
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A
High Courts15 Nov 2022Dismissed
Vinay Pathak Vs State Of U.P. Thru. Addl. Chief Secy. / Prin. Secy. Home Lko And Others
Allahabad High Court · (2022) 11 AHC CK 0026
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 342, 384, 386, 409, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 4(2), 4(5), 41A, 154, 155(2), 156(1), 197, 438, 482
High Courts15 Nov 2022Dismissed
Ramesh Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0025
Indian Penal Code, 1860 — Section 228A, 376Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Evidence Act, 1872 — Section 114, 118
High Courts15 Nov 2022Dismissed
Kailash Chandra Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0024
Indian Penal Code, 1860 — Section 411, 460Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 294, 313Arms Act, 1959 — Section 25
High Courts15 Nov 2022Dismissed
Om Prakash Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0023
Indian Penal Code, 1860 — Section 114, 228A, 307, 323, 325, 376Code Of Criminal Procedure, 1973 — Section 313, 360, 374Evidence Act, 1872 — Section 114, 118
High Courts15 Nov 2022Dismissed
Dr. Archana Gupta Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0022
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 438
High Courts15 Nov 2022Dismissed
Raj Bahadur Singh Vs State Of U.P.
Allahabad High Court · (2022) 11 AHC CK 0021
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 164, 319, 438, 439, 482
High Courts15 Nov 2022Disposed Of
Abhishek Kumar Shukla Vs State Of U.P. Thru. Prin. Secy. Home U.P. Govt Civil Sectt. Lko
Allahabad High Court · (2022) 11 AHC CK 0020
Indian Penal Code, 1860 — Section 379, 392, 411Code Of Criminal Procedure, 1973 — Section 441A
High Courts14 Nov 2022Allowed
Suresh Singh Yadav Vs State Of U.P. And 2 Others
Allahabad High Court · (2022) 11 AHC CK 0028
Constitution Of India, 1950 — Article 21Arms Act, 1959 — Section 3, 17(3), 17(3)(a), 17(3)(b), 17(3)(c), 17(3)(d), 17(3)(e), 17(5), 18, 25Essential Commodity Act, 1955 — Section 3, 7