High Courts18 Jan 2023Allowed
Kunverjeet Singh Vs U.O.I.Thru D.I.G.Railway Protection Spl.Force New Delhi Andors
Allahabad High Court · (2023) 01 AHC CK 0046
Railway Protection Force Rules, 1987 — Rule 219(4)
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 31 of 32
High Courts18 Jan 2023Dismissed
Kalawati Devi Vs State Of U.P. And Others
Allahabad High Court · (2023) 01 AHC CK 0045
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8(3), 8(4), 10(1), 10(3), 10(4), 10(5), 10(6)Urban Land Ceiling and Regulation (Repeal) Act, 1999 — Section 3, 3(1)(a)
High Courts18 Jan 2023Dismissed
Rajendra Pratap Singh Vs State Of U.P. And Others
Allahabad High Court · (2023) 01 AHC CK 0043
Uttar Pradesh Cinematograph Rules, 1951 — Section 3(1), 3(2), 4
High Courts18 Jan 2023Allowed
Dr.Priyanka Garg Vs State Of U.P.Thru.Addl.Chief Secy./Prin.Secy.Medical And Ors.
Allahabad High Court · (2023) 01 AHC CK 0038
Uttar Pradesh Goverment Servants Resignation Rules, 2000 — Rule 4, 5, 5(ii)
High Courts18 Jan 2023Allowed
Khwaja Moinuddin Chishti Language University Thru. Registrar And Others Vs Dr. Arif Abbas And Ors.
Allahabad High Court · (2023) 01 AHC CK 0037
Code of Civil Procedure, 1908 — Section 115, 115(1)(c), 115(3)(ii), Order 26 Rule 9, Order 6 Rule 17
High Courts17 Jan 2023Allowed
Aslam And Anr. Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0053
Indian Penal Code, 1860 — Section 313, 314, 363, 366, 376, 376D, 452Code Of Criminal Procedure, 1973 — Section 156(3), 164, 313, 437A
High Courts17 Jan 2023Dismissed
Unish Khan Vs State Of U.P And Another
Allahabad High Court · (2023) 01 AHC CK 0052
Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(ii), 10, 10ACode Of Criminal Procedure, 1973 — Section 438
High Courts17 Jan 2023Dismissed
Ramji Prasad And 4 Others Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0051
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 227
High Courts17 Jan 2023Allowed
Adil Khan Vs Vice Chancellor Aligarh Muslim University Aligarh And 4 Others
Allahabad High Court · (2023) 01 AHC CK 0050
Constitution Of India, 1950 — Article 136, 226, 227Aligarh Muslim University Students' Conduct and Discipline Rules, 1985 — Rule 6(i), 7, 7(x), 7(xi), 7(xii), 7(xiii), 7(xiv), 9Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 427, 504
High Courts17 Jan 2023Disposed Of
C/M National Inter College Fatehpur Barabanki Thru Manager Vs Joint Director Of Education Navam Mandal Faizabad And Others
Allahabad High Court · (2023) 01 AHC CK 0049
Constitution Of India, 1950 — Article 14, 16, 226U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978 — Rule 15Junagadh State Pension and Parwashi Allowance Rules, 1932 — Rule 241A
High Courts17 Jan 2023Partly Allowed
Reliance General Insurance Co. Ltd. Vs Raghav Sharan And Another
Allahabad High Court · (2023) 01 AHC CK 0048
U.P. Motor Vehicles Rules, 1998 — Rule 220A(3)Motor Vehicles Act, 1988 — Section 168, 169
High Courts17 Jan 2023Dismissed
Sanni @ Nitish @ Nitish Agrahari And 2 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And 3 Others
Allahabad High Court · (2023) 01 AHC CK 0044
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 306, 307, 323Code Of Criminal Procedure, 1973 — Section 161, 319, 320, 482
High Courts12 Jan 2023
Union Of India And Others Vs Ramdhani Prasad
Allahabad High Court · (2023) 01 AHC CK 0017
Constitution Of India, 1950 — Article 311, 311(1)Railway Protection Force Rules, 1959 — Rule 20, 43
High Courts12 Jan 2023Dismissed
Amitabh Dixit Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0016
Indian Penal Code, 1860 — Section 293, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 162, 162(2), 207, 313, 374(2), 386Arms Act, 1959 — Section 3, 25
High Courts11 Jan 2023Dismissed
Asif Khaliq Vs State Of U.P. And 2 Others
Allahabad High Court · (2023) 01 AHC CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts11 Jan 2023Allowed
Sajida Vs Sub-Divisional Magistrate Kairana District Shamli/Prescribed Authority And 15 Others
Allahabad High Court · (2023) 01 AHC CK 0019
U.P. Panchayat Raj Act, 1947 — Section 12C, 12C(1), 12C(6)
High Courts10 Jan 2023Dismissed
Rajendra Singh Vs State Of U.P. Through Secy. Basic Edu. Lko. And Ors.
Allahabad High Court · (2023) 01 AHC CK 0018
U.P. Government Servant (Discipline and Appeal) Rules, 1999 — Rule 7Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978 — Section 2(g), 4, 4(1), 4(2), 4(2)(c)
High Courts09 Jan 2023Dismissed
Ruchi Mittal @ Smt Ruchi Garg Vs State Of U.P. And Another
Allahabad High Court · (2023) 01 AHC CK 0006
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 125, 156(3), 340, 397, 397(2), 482
High Courts09 Jan 2023Allowed
Waqf Qabristan Shehkhan Biradri Vs U.P. Sunni Central Board And 4 Others
Allahabad High Court · (2023) 01 AHC CK 0005
Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 1, Order 23 Rule 1(1)Uttar Pradesh Municipal Corporation Act, 1959 — Section 213Waqf Act, 1995 — Section 54, 55
High Courts09 Jan 2023
Mohd. Mustaqueem Vs State Of U.P. And Others
Allahabad High Court · (2023) 01 AHC CK 0004
Constitution Of India, 1950 — Article 14, 16, 162, 166, 309Uttar Pradesh Urdu Translator-cum-Junior Clerk Service Rules, 1994 — Rule 5(f), 6, 7, 7(1)(I), 7(1)(J), 7(1)(K), 7(1)(L), 7(2), 17, 17(1), 17(2), 17(3), 18U.P. Medical Health and Family Welfare Department (Subordinate Office) Clerical Cadre Service Rules, 1994 — Rule 2, 3(a), 3Ka, 3ga, 5(a), 5(e), 5(f), 6, 8, 14, 15, 16, 18