CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2024

431 judgments · page 17 of 22

High Courts28 Feb 2024Dismissed

Kamlesh Vs State Of U.P. And 5 Others

Allahabad High Court · (2024) 02 AHC CK 0049

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3)Indian Penal Code, 1860 — Section 363, 364, 366
Read judgment
High Courts28 Feb 2024Allowed

Rameshwari Devi And Another Vs Rakesh Mishra

Allahabad High Court · (2024) 02 AHC CK 0048

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 41 Rule 27(1)(b)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a)
Read judgment
High Courts27 Feb 2024Dismissed

Khemi Vs State Of U.P.

Allahabad High Court · (2024) 02 AHC CK 0052

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 148, 149, 302
Read judgment
High Courts27 Feb 2024Dismissed

Rahul Mishra And Ors. Vs State Of U.P. And Anr.

Allahabad High Court · (2024) 02 AHC CK 0051

Code Of Criminal Procedure, 1973 — Section 173(2), 228, 482Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 406, 420, 468, 495, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts26 Feb 2024Allowed

Vinita Mehrotra Vs State Of U.P. And Another

Allahabad High Court · (2024) 02 AHC CK 0059

Code of Civil Procedure, 1908 — Order 7 Rule 11Indian Penal Code, 1860 — Section 120B, 405, 406, 419, 420, 464, 467, 458, 471Code Of Criminal Procedure, 1973 — Section 482
Read judgment
High Courts26 Feb 2024

M/S Jaypee Infratech Limited Vs M/S Ehbh Services Private Limited And Another

Allahabad High Court · (2024) 02 AHC CK 0058

Allahabad High Court Rules, 1952 — Rule 1, 9Arbitration And Conciliation Act, 1996 — Section 2, 2(1), 2(1)(e), 2(1)(e)(i), 2(h), 2(2), 3A, 3(3), 8, 9, 11, 11(4), 11(5), 11(6), 11(9), 12, 13, 14, 14(1)(a), 14(2), 15, 15(1)(a), 15(1)(b), 16, 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 29(6), 29(7), 34, 37, 37(1)(a), 47Transfer of Property Act, 1882 — Section 106
Read judgment
High Courts26 Feb 2024Dismissed

Committee Of Management Anjuman Intezamia Masajid Varanasi Vs Shailendra Kumar Pathak Vyas And Another

Allahabad High Court · (2024) 02 AHC CK 0056

Constitution Of India, 1950 — Article 25Code of Civil Procedure, 1908 — Section 11, 94, 107, 151, 152, 153, Order 39 Rule 1, Order 40 Rule 1, Order 43 Rule 1(s), Order 7 Rule 6, Order 9 Rule 7, Order 7 Rule 11, Order 7 Rule 11(d), Order 9 Rule 13Shri Kashi Vishwanath Temple Act, 1983 — Section 4(9), 5, 6, 6(1), 6(2), 6(2)(i), 13, 14, 14(a), 19(1), 19(2), 19(2)(b)
Read judgment
High Courts20 Feb 2024Allowed

Amit Kumar Vs State Of U.P. And Another

Allahabad High Court · (2024) 02 AHC CK 0045

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 200, 202, 202(2), 204Indian Penal Code, 1860 — Section 307, 364, 504, 506
Read judgment
High Courts19 Feb 2024Dismissed

Sadik Vs State Of U.P.

Allahabad High Court · (2024) 02 AHC CK 0047

Code Of Criminal Procedure, 1973 — Section 82, 313Indian Penal Code, 1860 — Section 174A, 229A, 306, 504
Read judgment
High Courts19 Feb 2024

Khursheed Vs State Of U.P.

Allahabad High Court · (2024) 02 AHC CK 0044

Code Of Criminal Procedure, 1973 — Section 82, 313Indian Penal Code, 1860 — Section 174A, 229A, 306, 504
Read judgment