High Courts02 Dec 2023
Rafeek Ahmad Vs State Of U.P.
Allahabad High Court · (2023) 12 AHC CK 0014
Indian Penal Code, 1860 — Section 147, 148, 149, 307Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 3 of 32
High Courts01 Dec 2023Dismissed
Bombay Intelligence Security (I) Ltd. Vs Union Of India And 2 Others
Allahabad High Court · (2023) 12 AHC CK 0001
Constitution Of India, 1950 — Article 14, 226Companies Act, 2013 — Section 8
High Courts30 Nov 2023Allowed
M/S Pandit Damber Lal Bhagirathi Filling Station Vs Union Of India And 2 Others
Allahabad High Court · (2023) 11 AHC CK 0037
Constitution Of India, 1950 — Article 226
High Courts30 Nov 2023Partly Allowed
Suresh Kumar Vs State Of U.P. And Another
Allahabad High Court · (2023) 11 AHC CK 0036
Indian Penal Code, 1860 — Section 376Protection of Children From Sexual Offences Act, 2012 — Section 5, 6, 42Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts29 Nov 2023Allowed
Jawahar Lal And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2023) 11 AHC CK 0038
Indian Penal Code, 1860 — Section 34, 201, 302, 306Code Of Criminal Procedure, 1973 — Section 161, 216, 221, 222, 227, 228, 464
High Courts29 Nov 2023Disposed Of
Monika Yadav Vs Aakash Singh And 3 Others
Allahabad High Court · (2023) 11 AHC CK 0034
Indian Succession Act, 1925 — Section 371, 372, 384, 384(1), 388, 388(1), 388(2)
High Courts29 Nov 2023Dismissed
Manish Kumar Singh Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 11 AHC CK 0033
Constitution Of India, 1950 — Article 12, 21Indian Penal Code, 1860 — Section 409, 419, 420Code Of Criminal Procedure, 1973 — Section 154, 156(1), 157, 157(1)(b), 157(2), 161, 171, 173
High Courts28 Nov 2023Dismissed
Haseena And Others Vs State Of U.P. & Others
Allahabad High Court · (2023) 11 AHC CK 0041
Constitution Of India, 1950 — Article 226, 300AU.P. Revenue Code Rules, 2016 — Rule 68U.P. Revenue Code, 2006 — Section 63, 64, 67, 67(1), 67A
High Courts28 Nov 2023Allowed
Raj Bahadur Singh Vs Ist Addl. Commissioner Lucknow Division Lucknow And
Allahabad High Court · (2023) 11 AHC CK 0040
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13(a), 13B, 14(4), 29, 30, 31, 38B
High Courts28 Nov 2023Disposed Of
Akhilesh Paswan Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko.
Allahabad High Court · (2023) 11 AHC CK 0039
Indian Penal Code, 1860 — Section 201, 302, 307, 364, 392, 411Code Of Criminal Procedure, 1973 — Section 441A, 482Arms Act, 1959 — Section 3, 25
High Courts28 Nov 2023Disposed Of
Banwari Lal Kanchhal Vs State Of U.P. Thru. Addl. Chief Secy. /Prin. Secy. Home Lko.
Allahabad High Court · (2023) 11 AHC CK 0035
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 144, 147, 148, 149, 182, 182(a), 302, 304, 304II, 307, 323, 324, 326, 332, 336, 353, 366, 376, 392, 409, 499, 504, 506Code Of Criminal Procedure, 1973 — Section 267, 374, 389, 389(1), 389(2), 439, 482
High Courts24 Nov 2023Dismissed
Kavita Kureel Vs State Of U.P. And 3 Others
Allahabad High Court · (2023) 11 AHC CK 0029
Uttar Pradesh Recruitment to Service (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts23 Nov 2023Dismissed
M/S Nicholas Piramal India Ltd. And Ors Vs Presiding Officer Labour Court Lko.And 3 Ors.
Allahabad High Court · (2023) 11 AHC CK 0032
U.P. Industrial Disputes Act, 1947 — Section 2, 4KSales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(a), 2(d), 2(s), 6(2)
High Courts23 Nov 2023Dismissed
Commissioner, Commercial Tax U.P. Vs S/S Sanya Construction And Developers Pvt. Ltd.
Allahabad High Court · (2023) 11 AHC CK 0031
U.P. Value Added Tax Rules, 2008 — Rule 9, 9(1)(e)U.P. Value Added Tax Act, 2008 — Section 58Central Sales Tax Act, 1956 — Section 3
High Courts23 Nov 2023Allowed
Rajbala Vs State Of U.P. And Another
Allahabad High Court · (2023) 11 AHC CK 0030
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307, 420, 467, 468, 506Code Of Criminal Procedure, 1973 — Section 313, 438
High Courts09 Nov 2023Allowed
Uma Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2023) 11 AHC CK 0021
U.P. Panchayat Raj Rules, 1947 — Rule 256, 257U.P. Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts09 Nov 2023Dismissed
Mobin And Another Vs Dy. Director Of Consolidation And 6 Others
Allahabad High Court · (2023) 11 AHC CK 0020
Constitution Of India, 1950 — Article 226U.P. Consolidation of Holdings Act, 1953 — Section 9A(2)U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts09 Nov 2023Dismissed
Jitendra Singh @ Bablu And 12 Others Vs State Of U.P. And 3 Others
Allahabad High Court · (2023) 11 AHC CK 0019
Constitution Of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 5, 36, 156(2), 156(3), 173, 173(1), 173(2), 173(3), 173(7), 173(8), 190, 231, 491Indian Penal Code, 1860 — Section 147, 148, 234, 308, 323, 325, 504, 506
High Courts09 Nov 2023Allowed
Shamim And Others Vs State Of U.P.
Allahabad High Court · (2023) 11 AHC CK 0018
Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 376, 452
High Courts09 Nov 2023Dismissed
Phullan And 3 Others Vs State Of U.P.
Allahabad High Court · (2023) 11 AHC CK 0017
Code Of Criminal Procedure, 1973 — Section 207, 313Indian Penal Code, 1860 — Section 34, 307, 308Arms Act, 1959 — Section 25