High Courts07 Feb 2024Partly Allowed
Manvir Singh And Others Vs State Of U.P.
Allahabad High Court · (2024) 02 AHC CK 0033
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304I, 304II, 307, 323Code Of Criminal Procedure, 1973 — Section 300, 313
COURT ARCHIVE
Allahabad High Court judgments, 2024
431 judgments · page 19 of 22
High Courts07 Feb 2024Allowed
Bahori Lal Vs State Of U.P. Thru. Secy. Home U.P. Lko. And Another
Allahabad High Court · (2024) 02 AHC CK 0032
Constitution Of India, 1950 — Article 142, 226Indian Penal Code, 1860 — Section 34, 294, 306, 307, 323, 326, 376, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 320, 482
High Courts07 Feb 2024
Israr Ahmad Vs State Of U.P. Thru. Addl. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Another
Allahabad High Court · (2024) 02 AHC CK 0024
Criminal Law Amendment Act, 1932 — Section 7Indian Penal Code, 1860 — Section 153A, 153B, 332, 353, 447, 504Code Of Criminal Procedure, 1973 — Section 161
High Courts07 Feb 2024
Ashok Sharma Vs State Of U.P. And Another
Allahabad High Court · (2024) 02 AHC CK 0023
Code Of Criminal Procedure, 1973 — Section 200, 482Negotiable Instruments Act, 1881 — Section 138, 141, 142Companies Act, 1956 — Section 168, 168(1), 168(2)
High Courts06 Feb 2024Disposed Of
Saurabh Kalani Vs Stressed Asset Stabilisation Fund And 7 Others
Allahabad High Court · (2024) 02 AHC CK 0031
Code of Civil Procedure, 1908 — Order 14 Rule 2, Order 7 Rule 6, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 — Section 3, 3(1)
High Courts06 Feb 2024Partly Allowed
Durga Prasad Vs State
Allahabad High Court · (2024) 02 AHC CK 0026
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 322, 323, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Feb 2024Allowed
Sachin Kumar Singh Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2024) 02 AHC CK 0025
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 34, 147, 279, 294, 304A, 306, 323, 326, 332, 336, 337, 338, 353, 376, 504Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 320, 482
High Courts05 Feb 2024Dismissed
M/S Sundaram Developers Pvt. Ltd. A Comp. Incorporated Vs State Of U.P.Through Its Prin. Secy. Housing Lko.And Ors.
Allahabad High Court · (2024) 02 AHC CK 0036
Constitution Of India, 1950 — Article 14, 21Land Acquisition Act, 1894 — Section 4, 6U.P. Municipal Corporation Act, 1959 — Section 114, 114(33), 115, 129(4)
High Courts05 Feb 2024
Abdul Rahman Alias Nanni Vs Adhichhak Janpad Karagar Ghaziabad And 3 Others
Allahabad High Court · (2024) 02 AHC CK 0030
National Security Act, 1980 — Section 3(2), 3(3), 3(4), 10, 11, 12, 12(1), 13
High Courts05 Feb 2024Dismissed
Bank Of India And 3 Others Vs Sahajanand Rai And Another
Allahabad High Court · (2024) 02 AHC CK 0029
High Courts05 Feb 2024Allowed
Dr. Rajeev Sinha Vs Union Of India And 2 Others
Allahabad High Court · (2024) 02 AHC CK 0028
Constitution Of India, 1950 — Article 136, 226National Highways Act, 1956 — Section 3A, 3D, 3G(5), 3G(6), 3G(7)(a)Arbitration and Conciliation Act, 1996 — Section 34, 34(1)
High Courts05 Feb 2024Allowed
M/S Globe Panel Industries India Pvt. Ltd. Vs State Of U.P. And Others
Allahabad High Court · (2024) 02 AHC CK 0027
Constitution Of India, 1950 — Article 226Uttar Pradesh Goods and Services Tax Act, 2017 — Section 129(3)
High Courts02 Feb 2024Allowed
Abbas Ansari Vs Adhichak Janpat Karagar And 3 Others
Allahabad High Court · (2024) 02 AHC CK 0003
Constitution Of India, 1950 — Article 22(4)(a)National Security Act, 1980 — Section 3(2), 3(3), 3(4), 9, 10, 11, 12, 12(1), 13
High Courts02 Feb 2024Allowed
Satyapal And Anr. Vs State Of U.P.
Allahabad High Court · (2024) 02 AHC CK 0002
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(b), 15, 15C, 18, 29, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 52A, 52A(1), 52A(2), 52A(3), 52A(4), 57Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 114(g)
High Courts02 Feb 2024
Vineet Vs State Of U.P.
Allahabad High Court · (2024) 02 AHC CK 0001
Indian Penal Code, 1860 — Section 323, 354, 354B, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts01 Feb 2024Allowed
Harish Gulla And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2024) 02 AHC CK 0006
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 419, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts01 Feb 2024Dismissed
Puspendra Singh Vs State Of U.P And Aother
Allahabad High Court · (2024) 02 AHC CK 0005
Constitution Of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Model Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 363, 366, 375, 376
High Courts01 Feb 2024Dismissed
Executive Officer Nagar Vs Stainli Khan And Another
Allahabad High Court · (2024) 02 AHC CK 0004
Code of Civil Procedure, 1908 — Section 80, Order 7 Rule 11U.P. Municipalities Act, 1916 — Section 186, 263, 326, 326(4)
High Courts31 Jan 2024Disposed Of
Soni Saxena @ Neetu Saxena Vs State Of U.P. And 4 Others
Allahabad High Court · (2024) 01 AHC CK 0051
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3, 27, 27(10), 29, 30, 37, 37(c), 101Protection of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 161
High Courts31 Jan 2024Dismissed
Ranjeet And 3 Others Vs State Of Up Others
Allahabad High Court · (2024) 01 AHC CK 0045
Code Of Criminal Procedure, 1973 — Section 161, 164, 216, 482Indian Penal Code, 1860 — Section 323, 363, 366, 376, 406, 498A, 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4