High Courts08 Feb 2023Disposed Of
Balkrishna Dubey Vs State Of U.P. And Another
Allahabad High Court · (2023) 02 AHC CK 0011
Negotiable Instruments Act, 1881 — Section 138, 143(3)
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 29 of 32
High Courts07 Feb 2023
Ved Krishna Vs State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Another
Allahabad High Court · (2023) 02 AHC CK 0012
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 188, 379, 427, 447, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 190, 190(1), 204, 482
High Courts06 Feb 2023Dismissed
Monti Alias Govind Vs State Of U.P.
Allahabad High Court · (2023) 02 AHC CK 0014
Indian Penal Code, 1860 — Section 120B, 344, 354A, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Feb 2023
Principal Commissioner Of Income Tax (Central) Vs Union Of India And Others
Allahabad High Court · (2023) 02 AHC CK 0013
Constitution Of India, 1950 — Article 14, 32, 136, 226Income Tax Settlement (Procedure) Rules, 1997 — Rule 9Income Tax Rules, 1962 — Rule 2B, 2C
High Courts03 Feb 2023Partly Allowed
Puttan Yadav @ Vipin Vs State Of U.P.
Allahabad High Court · (2023) 02 AHC CK 0007
Evidence Act, 1872 — Section 134Indian Penal Code, 1860 — Section 304, 304B, 304I
High Courts03 Feb 2023Allowed
Saud Akhtar And Another Vs Union Of India And 6 Others
Allahabad High Court · (2023) 02 AHC CK 0003
Constitution Of India, 1950 — Article 21, 22(3)(b), 226National Security Act, 1980 — Section 3(2), 3(3), 3(4)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307
High Courts02 Feb 2023Allowed
Rajendra Yadav Vs State Of U.P.
Allahabad High Court · (2023) 02 AHC CK 0006
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437A
High Courts02 Feb 2023Dismissed
Lali Devi Vs State Of U.P. Thru. Addl. Chief Secy. Panchayatiraj Civil Secrt. Lko. And 20 Others
Allahabad High Court · (2023) 02 AHC CK 0005
Uttar Pradesh Panchayat Raj (Election of Members, Pradhan and Up-Pradhans Rules, 1994 — Rule 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(6)
High Courts02 Feb 2023Dismissed
Gyanendra Maurya @ Gullu Vs Union Of India Thru Secy Ministry Social Justice And Empowerment, New Delhi And Others
Allahabad High Court · (2023) 02 AHC CK 0002
Constitution Of India, 1950 — Article 14, 21, 226Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 5, 5(3), 7, 7(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(bd), 2(d), 3, 3(2)(v), 3(2)(va), 4(2), 4(2)(e), 14, 14(1), 18, 18A, 19, 20
High Courts01 Feb 2023Allowed
Committee Of Management Intermediate College Natauli Thru. Manager And Another Vs State Of U.P. Thru. Addl. Chief Secy. Secondary Education Civil Secrett. Lko. And 2 Others
Allahabad High Court · (2023) 02 AHC CK 0008
Constitution Of India, 1950 — Article 14, 16, 16(1), 16(4), 16(4)(a), 16(4)(b), 22, 142Uttar Pradesh Secondary Education Services Selection Board Rules, 1998 — Rule 10, 11, 11(2)(b), 12, 12(a), 12(1), 12(6), 12(8), 13U.P. Secondary Education (Services Selection Board) Act, 1982 — Section 2(a), 2(k), 2(l), 3, 4, 9, 10, 10(1), 11, 11(1), 12, 16, 18, 34, 35
High Courts01 Feb 2023Disposed Of
Anjali Chaurasiya Vs State Of U.P. Thru. Addl. Chief Secy. State Tax Deptt. , Govt. Of U.P. Civil Secrt. Lko. And Others
Allahabad High Court · (2023) 02 AHC CK 0004
Constitution Of India, 1950 — Article 226, 227Allahabad High Court Rules, 1952 — Rule 5Code of Civil Procedure, 1908 — Section 2(9), Order 43 Rule 1
High Courts01 Feb 2023Dismissed
Abbas Ansari And Another Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 02 AHC CK 0001
Constitution Of India, 1950 — Article 19(2)Indian Penal Code, 1860 — Section 120B, 153A, 153A(a), 153A(b), 153A(1)(b), 171F, 186, 189, 295A, 505, 505(2), 506Code Of Criminal Procedure, 1973 — Section 482
High Courts31 Jan 2023Dismissed
Piyush Kumar Sharma Vs State Of U.P. And 4 Others
Allahabad High Court · (2023) 01 AHC CK 0060
High Courts31 Jan 2023Allowed
Surendra Yadav Vs State Of U.P. And Others
Allahabad High Court · (2023) 01 AHC CK 0059
Uttar Pradesh Government Department Driver's Service Rules, 1993 — Rule 17(1)Indian Penal Code, 1860 — Section 308, 323, 325, 504, 506Code Of Criminal Procedure, 1973 — Section
High Courts31 Jan 2023
State Of U.P. And Others Vs Khushaboo Kumari Gupta
Allahabad High Court · (2023) 01 AHC CK 0058
Constitution Of India, 1950 — Article 309
High Courts31 Jan 2023Allowed
Development Commissioner And Others Vs Dr. Alok Kumar And Another
Allahabad High Court · (2023) 01 AHC CK 0057
Constitution Of India, 1950 — Article 226, 309
High Courts31 Jan 2023Dismissed
Kishori Vs State
Allahabad High Court · (2023) 01 AHC CK 0056
Indian Penal Code, 1860 — Section 307, 308, 324, 327Code Of Criminal Procedure, 1973 — Section 313
High Courts31 Jan 2023Allowed
Dr. Sushil Suri Vs Harish Suri And 3 Others
Allahabad High Court · (2023) 01 AHC CK 0055
Code of Civil Procedure, 1908 — Section 115, Order 1 Rule 10Court Fees Act, 1870 — Section 7, 7(v), 7(vi)(a), 7(iv)(c), 7(v)(I)(c), 7(v)(II), 7(v)(b), 7(v)(va)Suits Valuation Act, 1887 — Section 4
High Courts28 Jan 2023Allowed
Neelam Devi And 2 Others Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0023
Code Of Criminal Procedure, 1973 — Section 161, 319
High Courts28 Jan 2023Dismissed
Meena Pandey Vs Union Of India And 2 Others
Allahabad High Court · (2023) 01 AHC CK 0022
Constitution Of India, 1950 — Article 13, 14, 21, 227Indian Easements Act, 1882 — Section 60Government of India Act, 1833 — Section 43