High Courts27 Jan 2023Allowed
Dr. Surendra Pratap Yadav Vs State Of U.P. Thru Prin.Secy. Ayush Lucknow And Anr.
Allahabad High Court · (2023) 01 AHC CK 0021
Constitution Of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 30 of 32
High Courts25 Jan 2023Dismissed
Ram Sanehi And Others Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0032
Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 207, 313, 374(2)
High Courts25 Jan 2023Dismissed
M/S R.B.T. Industries Ltd. And Another Vs Jaswant Rai And Others
Allahabad High Court · (2023) 01 AHC CK 0025
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts25 Jan 2023Dismissed
Bal Krishana And 94 Others Vs Bal Krishana And 94 Others
Allahabad High Court · (2023) 01 AHC CK 0024
Constitution Of India, 1950 — Article 14, 32, 40, 246(2), 309U.P Subordinate Educational (Trained Graduates Grade) Service (Fourth Amendment) Rules, 2016 — Rule 8(6)Uttar Pradesh Subordinate Educational (Trained Graduate Grade) Service Rules, 1983 — Rule 8, 8(6)
High Courts24 Jan 2023Allowed
Krishna Kumar (As Per Fir And The Charge Sheet Krishna Kumar Naayi ) And Others Vs State Of U.P. Thru.Prin.Secy.Home And 3 Others
Allahabad High Court · (2023) 01 AHC CK 0028
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 173, 190, 190(1)(b), 190(1), 204, 482
High Courts24 Jan 2023Allowed
Rama Devi Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0027
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437AEvidence Act, 1872 — Section 27, 106
High Courts24 Jan 2023Allowed
Shiv Kumar Vs Chief Controlling Revenue Authority U.P./B.R. And Ors
Allahabad High Court · (2023) 01 AHC CK 0026
Constitution Of India, 1950 — Article 226Indian Stamp Rules, 1925 — Rule 341Indian Stamp Act, 1899 — Section 33, 47A, 56
High Courts23 Jan 2023Allowed
M/S Alpine Recourses L.L.P Madhya Pradesh Thru. Its Authorized Representative Jitendra Pratap Singh Vs State Of U.P. Thru. Its Secy. Deptt. Of Geology And Mining Lko. And Others
Allahabad High Court · (2023) 01 AHC CK 0031
U.P. Minor Minerals (Concession) Rules, 1963 — Rule 59
High Courts23 Jan 2023Allowed
Uvaid @ Uvaidulla Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0030
U.P.Gangsters & Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
High Courts23 Jan 2023Dismissed
Nadeem Tarik Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0029
Indian Penal Code, 1860 — Section 315Code Of Criminal Procedure, 1973 — Section 216, 315
High Courts20 Jan 2023Allowed
Sarvajeet And 2 Others Vs State Of U.P. And Anr.
Allahabad High Court · (2023) 01 AHC CK 0036
Code Of Criminal Procedure, 1973 — Section 156(3), 161, 319Indian Penal Code, 1860 — Section 306, 498A
High Courts20 Jan 2023Partly Allowed
T.R.C. Mahavidyalaya Satrikh Nawabganj Through Manager Ranja Vs State Of U.P. Through Prin. Secy. Deptt. Of Revenue Lko. And Others
Allahabad High Court · (2023) 01 AHC CK 0035
Uttar Pradesh (Valuation of Property) Rules, 1997 — Rule 7(3)(c)Indian Stamp Act,1899 — Section 33, 47A, 47A(3), 56Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 144
High Courts20 Jan 2023Allowed
Lokendra Singh Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 01 AHC CK 0034
Constitution Of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 15(4)U.P. Panchayat Raj Act, 1947 — Section 12C, 12C(1)
High Courts19 Jan 2023Disposed Of
Lakhami Singh Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 01 AHC CK 0042
Indian Penal Code, 1860 — Section 304, 328Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts19 Jan 2023Dismissed
Shyam Babu Sharma Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0041
Code Of Criminal Procedure, 1973 — Section 437, 438, 439, 482Indian Penal Code, 1860 — Section 406, 409, 420
High Courts19 Jan 2023Dismissed
Atique Ahmad Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0040
Code Of Criminal Procedure, 1973 — Section 82, 83, 195, 200, 202, 203, 204, 309, 340, 362, 397(1), 401, 482Indian Penal Code, 1860 — Section 147, 148, 174A, 323, 341, 342, 364, 504, 506Criminal Law Amendment Act, 2013 &mdsh; Section 7
High Courts19 Jan 2023Dismissed
Ram Singh Vs Amar Singh And Others
Allahabad High Court · (2023) 01 AHC CK 0039
Code of Civil Procedure, 1908 — Order 32 Rule 1
High Courts19 Jan 2023Allowed
Madan Mohan Saxena Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 01 AHC CK 0033
Constitution Of India, 1950 — Article 21, 226, 227Electricity Act, 2003 — Section 39, 49, 49B
High Courts18 Jan 2023Allowed
Ram Briksha Yadav @APPELLANT @Has State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0054
Code Of Criminal Procedure, 1973 — Section 161, 313, 437AIndian Penal Code, 1860 — Section 114, 147, 148, 149, 300, 302, 304I, 304II, 307, 308, 323, 395, 397, 504, 506Criminal Law Amendment Act, 2013 &mdsh; Section 7
High Courts18 Jan 2023Dismissed
Bhura And 4 Others Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0047
Indian Penal Code, 1860 — Section 34, 302, 452Code Of Criminal Procedure, 1973 — Section 161, 319