COURT ARCHIVE

Allahabad High Court judgments, 2023

632 judgments · page 27 of 32

High Courts13 Mar 2023Disposed Of

Mahendra Pal And Ors. Vs State Of U.P.Thru Addl.Chief Secy. Deptt Of Basic Edu. And Ors

Allahabad High Court · (2023) 03 AHC CK 0009

Constitution Of India, 1950 — Article 10, 15, 16, 16(1), 16(2), 16(4), 32, 226, 334, 335U.P. Basic Education (Teachers) Service Rules, 1981 — Rule 8, 8(1), 8(ii)(aa), 9UP Basic (Teachers) Service (20th Amendment) Rules, 2017 — Rule 2(w), 2, 14, 14(2), 14(3)(a), 14(3)(b)

High Courts03 Mar 2023Dismissed

Uday Singh And 6 Others Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Medical Education Lko. And 4 Others

Allahabad High Court · (2023) 03 AHC CK 0007

Constitution Of India, 1950 — Article 29(1), 29(2), 32, 309Uttar Pradesh Competitive Examination (Medium of Written Examination) Rules, 1994 — Rule 3(b), 3(e), 4

High Courts03 Mar 2023Allowed

Mahendra Singh And Another Vs State Of U.P.

Allahabad High Court · (2023) 03 AHC CK 0004

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 404Code Of Criminal Procedure, 1973 — Section 313, 313(1)(b)Arms Act, 1959 — Section 4, 25

High Courts02 Mar 2023Allowed

Gaaurav Tripathi Vs State Of U P And 9 Others

Allahabad High Court · (2023) 03 AHC CK 0008

Constitution Of India, 1950 — Article 14, 21, 32, 39Prevention of Corruption Act, 1988 — Section 7, 19Code Of Criminal Procedure, 1973 — Section 36, 167(2)

High Courts02 Mar 2023Partly Allowed

Dhananjay @ Pappu Vs State Of U.P.

Allahabad High Court · (2023) 03 AHC CK 0006

Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 307Code Of Criminal Procedure, 1973 — Section 313, 374(2)Arms Act, 1959 — Section 4, 25

High Courts02 Mar 2023Dismissed

Mehandihasan And 3 Others Vs State Of U.P. And Another

Allahabad High Court · (2023) 03 AHC CK 0005

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(b)(i), 2(b)(iii) to (xxv), 3, 3(1)Indian Penal Code, 1860 — Section 379, 411General Clauses Act, 1897 — Section 3(26)

High Courts01 Mar 2023Partly Allowed

Khandar Singh 5 Others Vs State

Allahabad High Court · (2023) 03 AHC CK 0003

Indian Penal Code, 1860 — Section 147, 149, 320, 323, 324, 325, 452, 506/li>Code Of Criminal Procedure, 1973 — Section 313, 360Probation of Offenders Act, 1958 — Section 4, 4(1)

High Courts01 Mar 2023Disposed Of

Bablu Vs State

Allahabad High Court · (2023) 03 AHC CK 0002

Evidence Act, 1872 — Section 134Arms Act, 1959 — Section 27(3)Indian Penal Code, 1860 — Section 34, 307, 320, 320(7), 325

High Courts01 Mar 2023Allowed

Yogeshwar Sood Vs State Of Uttar Pradesh Through Its Principal Secretary Home And Another

Allahabad High Court · (2023) 03 AHC CK 0001

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 405, 406, 409, 415, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482

High Courts28 Feb 2023

Maneesh Pathak Vs State Of U.P.

Allahabad High Court · (2023) 02 AHC CK 0042

Constitution Of India, 1950 — Article 21Legal Services Authorities Act, 1987 — Section 12, 12(e)Indian Penal Code, 1860 — Section 307

High Courts28 Feb 2023Allowed

Vipin Vs State Of U.P.

Allahabad High Court · (2023) 02 AHC CK 0041

Constitution Of India, 1950 — Article 21Legal Services Authorities Act, 1987 — Section 12, 12(e)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20

High Courts28 Feb 2023Dismissed

Parminder Singh And Another Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0040

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 4, 41(1), 41(2), 82, 91, 437(3), 438, 438(2)Indian Penal Code, 1860 — Section 34, 149, 153A, 420, 467, 468, 471, 506

High Courts28 Feb 2023Dismissed

Vinod Bihari Lal Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0039

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 4, 41(1), 41(2), 82, 91, 161, 164, 209, 437, 437(3), 438, 438(1), 439(2)Indian Penal Code, 1860 — Section 34, 120B, 149, 153A, 420, 467, 468, 471, 506

High Courts28 Feb 2023Dismissed

Kalika Pratap Singh Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0038

Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 200, 202, 227, 228, 239, 245, 482Indian Penal Code, 1860 — Section 120B, 306, 376, 384, 388, 406, 420Information Technology Act, 2000 — Section 67

High Courts28 Feb 2023Allowed

Sanjeev Sahu And 4 Others Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0037

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 120B, 316, 323, 354, 354B, 384, 387, 389, 452, 500, 504, 506, 507, 511Protection of Children from Sexual Offences Act, 2012 — Section 7, 8

High Courts27 Feb 2023

State Of U.P. Thru. Addl.Chief Secy. Institutional Finance Tax And Registration U.P. Lko. And Anr Vs Pramod Kumar Tewari And Anr

Allahabad High Court ·

Constitution Of India, 1950 — Article 226

High Courts24 Feb 2023Dismissed

Sheela Sachdeva And Others Vs State Of U.P. And Others

Allahabad High Court · (2023) 02 AHC CK 0033

Constitution Of India, 1950 — Article 296

High Courts24 Feb 2023Allowed

M/S Shiva Enterprises And Another Vs Union Of India Thru Secy. And Others

Allahabad High Court · (2023) 02 AHC CK 0032

Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 319Indian Partnership Act, 1932 — Section 32(3), 39, 40, 45, 63, 72

High Courts24 Feb 2023Dismissed

Kailash Prasad Tewari Vs State Of U.P. Thru Secy. And Another

Allahabad High Court · (2023) 02 AHC CK 0031

Constitution Of India, 1950 — Article 226U.P. Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8, 8(3), 8(4), 9, 10, 10(1), 10(2), 10(3), 10(5), 10(6)

High Courts23 Feb 2023Dismissed

Sudha Matanheliya Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another

Allahabad High Court · (2023) 02 AHC CK 0034

Code Of Criminal Procedure, 1973 — Section 156(3), 397