High Courts01 Nov 2023Allowed
Gurudeen And Anr. Vs State of U.P.
Allahabad High Court · (2023) 11 AHC CK 0007
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 50, 50(1), 55, 57
COURT ARCHIVE
Allahabad High Court judgments, 2023
632 judgments · page 5 of 32
High Courts01 Nov 2023
Rajesh Kumar @ Pappu Vs State Of U.P. And Anr.
Allahabad High Court · (2023) 11 AHC CK 0006
Constitution Of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)Indian Penal Code, 1860 — Section 34, 201, 302
High Courts01 Nov 2023Allowed
Ali Hasan Vs State Of U.P.
Allahabad High Court · (2023) 11 AHC CK 0001
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 20B(ii)B, 50, 50(1), 55, 57Code Of Criminal Procedure, 1973 — Section 313
High Courts31 Oct 2023Dismissed
Vigyan Parishad And Another Vs Union Of India And 4 Others
Allahabad High Court · (2023) 10 AHC CK 0042
Constitution Of India, 1950 — Article 226Easement Act, 1882 — Section 60, 60(b)Central Universities Act, 2009 — Section 5
High Courts31 Oct 2023Disposed Of
Kapil Kumar And 7 Others Vs State Of U.P. And 4 Others
Allahabad High Court · (2023) 10 AHC CK 0041
Constitution Of India, 1950 — Article 226Allahabad High Court Rules, 1952 — Rule 5
High Courts31 Oct 2023Partly Allowed
Raees And 5 Others Vs State Of U.P. And Another
Allahabad High Court · (2023) 10 AHC CK 0040
Code Of Criminal Procedure, 1973 — Section 161, 227, 228Indian Penal Code, 1860 — Section 147, 323, 342, 406, 420, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(1)
High Courts31 Oct 2023Dismissed
Jag Mohan Agarwal Vs Kanchan Kumari Jain
Allahabad High Court · (2023) 10 AHC CK 0039
Constitution Of India, 1950 — Article 12Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 — Section 10, 30(1), 30(2)
High Courts30 Oct 2023Dismissed
Dayaram Singh And Another Vs State Of U.P. And 4 Others
Allahabad High Court · (2023) 10 AHC CK 0044
Constitution Of India, 1950 — Article 226U.P. Revenue Code, 2006 — Section 80, 116, 117, 207
High Courts30 Oct 2023
Haridas Yadav Vs State Of U.P. Thru. Prin. Secy. Home Civil Sectt. And Another
Allahabad High Court · (2023) 10 AHC CK 0043
Constitution Of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(dha), 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 174A, 229A, 304B, 354, 376, 452, 456, 504, 506
High Courts30 Oct 2023Allowed
Vivek Yadav And 4 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2023) 10 AHC CK 0037
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Companies Act, 2013 — Section 100
High Courts27 Oct 2023Dismissed
Munni Devi Vs State Of U.P. And 6 Others
Allahabad High Court · (2023) 10 AHC CK 0045
U.P. Kshetra Panchayat (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1994 — Rule 14, 35, 37, 37(b), 40(e), 43, 44, 49Uttar Pradesh Kshettra Panchayats and Zila Panchayats Rules, 1961 — Rule 35, 40, 47Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(6), 14(2)
High Courts27 Oct 2023Allowed
Saleem Ahmad Vs State Of U.P.
Allahabad High Court · (2023) 10 AHC CK 0038
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 147, 149, 149, 308, 323, 325, 504, 506Evidence Act, 1872 — Section 154(1), 154(2)
High Courts19 Oct 2023Dismissed
C/M Chandrawati Shikshan Sanstahan And 7 Others Vs State Of U.P. And 3 Others
Allahabad High Court · (2023) 10 AHC CK 0034
Societies Registration Act, 1860 — Section 4, 4B, 15, 25(2)
High Courts19 Oct 2023Allowed
Vibhushit Singh Vs National Thermal Power Corporation Limited Through Its Chairman And Others
Allahabad High Court · (2023) 10 AHC CK 0033
Constitution Of India, 1950 — Article 226Conduct, Discipline and Appeal Rules, 1977 — Rule 26(2)(vi)(e)All India Services (Leave) Rules, 1955 — Rule 7(2), 21(f)
High Courts19 Oct 2023Allowed
Yusuf Vs State Of U.P.
Allahabad High Court · (2023) 10 AHC CK 0024
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 50, 50(1), 55, 57Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Oct 2023Allowed
Shivshankar Singh Bhaduriya Vs State Of U.P. Thru.Prin.Secy. Home And Another
Allahabad High Court · (2023) 10 AHC CK 0036
Indian Penal Code, 1860 — Section 147, 148, 149, 307
High Courts18 Oct 2023Dismissed
Parmeshwar Srivastava @ Pappi Vs State Of U.P. And Another
Allahabad High Court · (2023) 10 AHC CK 0035
Negotiable Instruments Act, 1881 — Section 58, 139, 138, 141, 143Code Of Criminal Procedure, 1973 — Section 219, 258, 482Indian Penal Code, 1860 — Section 120B, 419, 420
High Courts18 Oct 2023Allowed
Ram Nath Yadav Vs Sudhir Kumar Yadav And Others
Allahabad High Court · (2023) 10 AHC CK 0031
Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 307, 498ACode Of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4
High Courts18 Oct 2023Dismissed
Gunja And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2023) 10 AHC CK 0029
Indian Penal Code, 1860 — Section 363Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts18 Oct 2023Allowed
Mohd Imran Kazi Vs State Of U.P. And Another
Allahabad High Court · (2023) 10 AHC CK 0028
Constitution Of India, 1950 — Article 19(1)(a)Information Technology (Amendment) Act, 2008 — Section 67Indian Penal Code, 1860 — Section 147, 148, 149