High Courts06 Jan 2023Allowed
Pushpa Chaudhary Vs Deputy Director Of Consolidation And 6 Others
Allahabad High Court · (2023) 01 AHC CK 0012
U.P. Consolidation of Holdings Act, 1953 — Section 9A(2)
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 32 of 32
High Courts06 Jan 2023Allowed
Rajendra Singh Vs State Of U.P. And Others
Allahabad High Court · (2023) 01 AHC CK 0011
Indian Penal Code, 1860 — Section 354A(1)(iv), 376Code Of Criminal Procedure, 1973 — Section 161, 164, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts06 Jan 2023Dismissed
Kailash Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0010
Indian Penal Code, 1860 — Section 33, 34, 35, 38, 299, 299(b), 300, 300(2), 300(3), 302, 304A, 304I, 304II, 305, 306, 394, 411, 460Code Of Criminal Procedure, 1973 — Section 162, 313Arms Act, 1959 — Section 25
High Courts06 Jan 2023Allowed
Melvin Saldanha And Anr Vs State Of U.P. And Anr.
Allahabad High Court · (2023) 01 AHC CK 0009
Constitution Of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 34, 107, 304, 305, 306, 323Code Of Criminal Procedure, 1973 — Section 161, 173, 200, 226, 227, 228, 239, 397, 401, 482
High Courts06 Jan 2023Allowed
Vimal Kumar Maurya Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0008
Indian Penal Code, 1860 — Section 326ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27
High Courts06 Jan 2023Disposed Of
M.J.S. Construction And Others Vs Union Of India And Others
Allahabad High Court · (2023) 01 AHC CK 0007
Indian Contract Act, 1872 — Section 28Arbitration and Conciliation Application Act, 1996 — Section 11(6), 11(8), 12(1), 12(5)
High Courts04 Jan 2023Allowed
Geeta Rakesh Vs State Of U.P.
Allahabad High Court · (2023) 01 AHC CK 0014
Constitution Of India, 1950 — Article 32Uttar Pradesh Immoral Traffic (Prevention) Rules, 1993 — Rule 2(h), 13, 14, 14(i), 38Protection of Children from Sexual Offences Act, 2012 — Section 16, 17
High Courts04 Jan 2023Dismissed
Berojgar Audyogik Kalyan Samiti And 39 Ors Vs State Of U.P. And 2 Ors
Allahabad High Court · (2023) 01 AHC CK 0003
Constitution Of India, 1950 — Article 14, 16, 21, 32, 73, 73(1), 162, 246(1), 246(2), 254, 309U.P. Government Industrial Training Institute (Instructors) Service Rule, 2014 — Rule 2(e), 2(f), 2(s), 3(e), 3(f), 3(g), 3(i), 3(j), 3(k), 3(l), 3(s), 3(t), 4, 7, 8, 9, 9A, 9A(2), 9B, 15(3), 16, 16(3), 16(3)(ii), 16(3)(iii), 17, 17(3)U.P. Industrial Training (Instructors) Services Rules, 1991 — Rule 8, 9B
High Courts03 Jan 2023Dismissed
M/S Shree Gorakhnath Food (P) Ltd. Vs Commissioner, Commercial Taxes, U.P. Lucknow
Allahabad High Court · (2023) 01 AHC CK 0013
U.P. Value Added Tax Act, 2008 — Section 58U.P. Sales Tax Act, 1948 — Section 21
High Courts03 Jan 2023Dismissed
Prahalad And Another Vs Deputy Director Of Consolidation And 3 Others
Allahabad High Court · (2023) 01 AHC CK 0001
Constitution Of India, 1950 — Article 226Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 21
High Courts02 Jan 2023Dismissed
Devesh Verma Vs Christ Church College Throu Principal Hazratganj Lko.And Ors.
Allahabad High Court · (2023) 01 AHC CK 0015
Constitution Of India, 1950 — Article 12, 14, 30(1), 32, 226U. P. Intermediate Education Act, 1921 — Section 16G(3), 16G(3)(a)Indian Penal Code, 1860 — Section, 504, 506
High Courts02 Jan 2023Allowed
Star Paper Mills Ltd. Vs Anisa Begum And Others
Allahabad High Court · (2023) 01 AHC CK 0002
Code of Civil Procedure, 1908 — Order 13 Rule 8, Order 22Rule 10General Rules (Civil), 1957 — Rule 60Indian Stamp Act, 1899 — Section 2(14), 2(14A), 30, 31, 32, 33, 38, 40