COURT ARCHIVE

Allahabad High Court judgments, 2023

632 judgments · page 9 of 32

High Courts12 Sept 2023Allowed

U.P. Cooperative Federation Limited Through Its Managing Director And Another Vs Presiding Officer, Industrial Tribunal (2), U. P. Lucknow And Two Others

Allahabad High Court · (2023) 09 AHC CK 0013

U.P Industrial Disputes Act, 1947 — Section 6FU.P. Cooperative Societies Act, 1965 — Section 70, 70(1), 70(2), 135Karnataka Cooperative Societies Act, 1959 — Section 17

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High Courts12 Sept 2023Dismissed

Rajender Kumar Vs Kunwar Bhartendra Singh

Allahabad High Court · (2023) 09 AHC CK 0012

Constitution Of India, 1950 — Article 99, 104Code of Civil Procedure, 1908 — Order 7 Rule 11Representation Of The People Act, 1951 — Section 9A, 81, 100(1)(c), 116A, 125A

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High Courts12 Sept 2023Allowed

Ramji Singh Vs Directorate Of Enforcement Allahabad Sub Zonal Office

Allahabad High Court · (2023) 09 AHC CK 0011

Indian Penal Code, 1860 — Section 120B, 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention of Money Laundering Act, 2002 — Section 3, 4, 24, 44, 44(2), 45, 45(1), 45(2)

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High Courts11 Sept 2023Allowed

Mohammad Ayub Rizvi And Others Vs Salma Khan And Another

Allahabad High Court · (2023) 09 AHC CK 0014

Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 156(3), 173, 200, 202, 202(1), 210

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High Courts06 Sept 2023Dismissed

Anjuman Siddiquia Jamia Noorul Oloom And 4 Other Vs State Of U.P. And 5 Others

Allahabad High Court · (2023) 09 ahc CK 0010

Constitution Of India, 1950 — Article 14, 141, 226Allahabad High Court Rules, 1952 — Rule 1Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471

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High Courts06 Sept 2023Allowed

Om Prakash @ Prakash And Another. Vs State Of U.P.

Allahabad High Court · (2023) 09 AHC CK 0009

Indian Penal Code, 1860 — Section 107, 306Code Of Criminal Procedure, 1973 — Section 161, 313

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High Courts06 Sept 2023Allowed

Union Of India Thru. General Manager Northern Railway New Delhi And 3 Others Vs Kaushalya Nandan Sharan Verma And Another

Allahabad High Court · (2023) 09 AHC CK 0008

Constitution Of India, 1950 — Article 226Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Central Civil Services (Pension) Rules, 2021 — Rule 65

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High Courts06 Sept 2023Allowed

Prem And Others Vs State Of U.P.

Allahabad High Court · (2023) 09 AHC CK 0003

Indian Penal Code, 1860 — Section 34, 376, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 156(3), 161, 164Evidence Act, 1872 — Section 114(g)

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High Courts06 Sept 2023Allowed

Khalid Anwar Alias Anwar Khalid Vs Central Bureau Of Investigation Thru. Branch Hear New Delhi

Allahabad High Court · (2023) 09 AHC CK 0002

Indian Penal Code, 1860 — Section 120B, 147, 148, 307, 308, 323, 324, 419, 420, 452, 504Prevention of Corruption Act, 1988 — Section 7(c), 13(1)(a), 13(2)Code Of Criminal Procedure, 1973 — Section 82, 82(1), 82(2), 82(3), 82(4), 482

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High Courts06 Sept 2023Dismissed

India Oil Corporation Ltd. And Another Vs Commercial Court And Another

Allahabad High Court · (2023) 09 AHC CK 0001

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 119Arbitration and Conciliation Act, 1996 — Section 5, 12, 13, 16, 33, 34, 36, 37, 85, 85(2)(a)

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High Courts05 Sept 2023Allowed

Padmashri Dr. Usha Sharma Vs State Of U.P. And Another

Allahabad High Court · (2023) 09 AHC CK 0007

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 9, 11, 16, 161, 173(2), 193, 204, 207, 208, 209, 223, 244, 273, 300(5), 313, 319, 319(1), 319(4), 360, 397, 398, 401

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High Courts05 Sept 2023Disposed Of

Razia And Another Vs State Of U.P. And 3 Others

Allahabad High Court · (2023) 09 AHC CK 0006

Constitution Of India, 1950 — Article 19, 21Protection of Women from Domestic Violence Act, 2005 — Section 2

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High Courts05 Sept 2023Dismissed

M/S Maa Vaishno Traders Vs State Of U.P. And 3 Others

Allahabad High Court · (2023) 09 AHC CK 0004

U.P. Minor Mineral (Concession) Rules, 2021 — Rule 72(1), 76Indian Penal Code, 1860 — Section 379Mines and Minerals (Regulation of Development) Act 1957 — Section 4, 4(1), 4(1A), 21, 21(1), 21(6), 22, 22(6)

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High Courts04 Sept 2023Allowed

Prema Devi Vs Devi Deen (Since Deceased) And 6 Others

Allahabad High Court · (2023) 09 AHC CK 0005

Code of Civil Procedure, 1908 — Order 7 Rule 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 14, 16(2), 16(3)Evidence Act, 1872 — Section 17, 101

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High Courts30 Aug 2023Dismissed

Managing Director U.P. Jal Nigam (Rural) Lko. And Another Vs Babban Singh And Another

Allahabad High Court · (2023) 08 AHC CK 0058

Constitution Of India, 1950 — Article 300AAllahabad High Court Rules, 1952 — Rule 5U.P. Retirement Benefits Rules, 1961 — Rule 9(1)

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High Courts30 Aug 2023Allowed

Champi Alias Sundar Lal Vs Addl. District Judge 9 Court. Room No.13 Lko. & Ors

Allahabad High Court · (2023) 08 AHC CK 0055

Transfer of Property Act, 1882 — Section 108, 108(g)Uttar Pradesh Urban Building (Regulation of Letting Rent and Eviction) Act, 1972 — Section 2(bb), 13Indian Trust Act, 1882 — Section 73

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High Courts30 Aug 2023Dismissed

M/S AGC Realty Pvt. Ltd. Thru. Its Authorized Singnatory Sateesh Chand Tyagi Vs Raj Rani

Allahabad High Court · (2023) 08 AHC CK 0054

Constitution Of India, 1950 — Article 14, 19(1)(g)U.P. Real Estate Regulation And Development Rules, 2016 — Rule 2(h), 2(h)(i), 2(h)(ii), 2(h)(iii), 2(h)(iv)Uttar Pradesh Real Estate (Regulation and Development) Act, 2016 — Section 58, 59

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High Courts30 Aug 2023Dismissed

Khushnuda Parveen Vs State Of U.P.Throu.Secy.Secondary Education Lko.And Ors.

Allahabad High Court · (2023) 08 AHC CK 0039

Constitution Of India, 1950 — Article 15(4), 16(4), 141, 142, 226, 330, 332, 342, 342(1)Allahabad High Court Rules, 1952 — Rule 5U.P. Secondary Education Service Selection Board Act, 1982 — Section 18(2)

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High Courts29 Aug 2023Allowed

Vishwapal Singh And 2 Ors. Vs State Of U.P. And Anr.

Allahabad High Court · (2023) 08 AHC CK 0052

Code Of Criminal Procedure, 1973 — Section 161, 319Indian Penal Code, 1860 — Section 147, 294(b), 323, 427, 448, 452, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(Gha), 3(1)(xi)

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High Courts28 Aug 2023Dismissed

Anil Kumar Singh Vs State Of U.P. Thru. Superintendent Of Police CBI

Allahabad High Court · (2023) 08 AHC CK 0053

Constitution Of India, 1950 — Article 12, 309, 310, 311Code Of Criminal Procedure, 1973 — Section 227, 482Indian Penal Code, 1860 — Section 5, 21, 120B, 161, 165A

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