Constitution Of India, 1950 — Article 14, 16, 226, 311Allahabad High Court Rules, 1952 — Rule 5U.P Government Servants (Discipline and Appeal) Rules, 1999 — Rule 3, 6, 11

Read judgment

High Courts29 Jan 2024

Ajay Kumar And Others Vs State Of U.P. And Others

Allahabad High Court · (2024) 01 AHC CK 0052

Read judgment

High Courts29 Jan 2024Allowed

Shamshad Ahmad Vs State Of U.P. And Another

Allahabad High Court · (2024) 01 AHC CK 0049

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 397, 401, 482

Read judgment

High Courts29 Jan 2024Dismissed

Master Mahib Sajjad Masood And Another Vs State Of U.P. And 10 Others

Allahabad High Court · (2024) 01 AHC CK 0048

Guardians and Wards Act, 1890 — Section 12, 17

Read judgment

High Courts23 Jan 2024Dismissed

Bharat Singh Kushawaha Vs State Of U.P. And Another

Allahabad High Court · (2024) 01 AHC CK 0043

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 157

Read judgment

High Courts23 Jan 2024Allowed

Sanju And 6 Others Vs State Of U.P. And Another

Allahabad High Court · (2024) 01 AHC CK 0042

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 363, 366, 376, 448, 504Code Of Criminal Procedure, 1973 — Section 161, 190, 193, 200, 201, 202, 227, 228, 300(5), 313, 319, 398Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v)

Read judgment

High Courts19 Jan 2024

Ram Kewal Vs State Of U.P. And Anr.

Allahabad High Court · (2024) 01 AHC CK 0036

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 419, 420Code Of Criminal Procedure, 1973 — Section 192, 204

Read judgment

High Courts19 Jan 2024Allowed

State Of U.P. Thru Prin. Secy. Forest Govt. Of U.P. And Anr Vs Chandrawali And Others

Allahabad High Court · (2024) 01 AHC CK 0035

Indian Forest Act, 1977 — Section 4(1)U.P. Public Premises (Eviction of Unauthorized Occupants) Act, 1972 — Section 2(e), 4, 4(1)Code of Civil Procedure, 1908 — Section 11

Read judgment

High Courts18 Jan 2024Allowed

M/S M.K. Fuel Centre Vs Indian Oil Corporation Limited And 4 Others

Allahabad High Court · (2024) 01 AHC CK 0034

Petroleum Act, 1934 — Section 20Code of Civil Procedure, 1908 — Section 100

Read judgment

High Courts18 Jan 2024Disposed Of

Geetanjali Tiwari (Pandey) Vs Union Of India And 4 Others

Allahabad High Court · (2024) 01 AHC CK 0033

Constitution Of India, 1950 — Article 14

Read judgment

High Courts18 Jan 2024

Rachana And 2 Others Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 01 AHC CK 0032

Read judgment

High Courts18 Jan 2024Disposed Of

Aditya Kumar Vs State Of U.P. Thru. Prin. Secy. Home Lucknow And Anr.

Allahabad High Court · (2024) 01 AHC CK 0031

Constitution Of India, 1950 — Article 32Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 14A(1)Indian Penal Code, 1860 — Section 376

Read judgment

High Courts17 Jan 2024Disposed Of

Anupam Singh Vs State Of U.P. Thru. Prin.Secy. Home And Anr.

Allahabad High Court · (2024) 01 AHC CK 0038

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 232, 233, 233(3), 311

Read judgment

High Courts17 Jan 2024Dismissed

Anita Devi Chaurasiya Vs State Of U.P. And 6 Others

Allahabad High Court · (2024) 01 AHC CK 0037

Constitution Of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4U.P. Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 3, 24

Read judgment

High Courts16 Jan 2024Dismissed

Keshav Ugan Jha Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another

Allahabad High Court · (2024) 01 AHC CK 0041

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

Read judgment

High Courts16 Jan 2024Dismissed

Prashant Singh Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home Civil Sectt. Lko. And 2 Others

Allahabad High Court · (2024) 01 AHC CK 0040

Constitution Of India, 1950 — Article 226Companies (Management and Administration) Rules, 2014 — Rule 11(1)Indian Penal Code, 1860 — Section 302, 364, 384, 406, 409, 420, 506

Read judgment

High Courts16 Jan 2024Dismissed

Mohit Kumar And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko And 3 Others

Allahabad High Court · (2024) 01 AHC CK 0039

Indian Penal Code, 1860 — Section 120B, 302, 376Code Of Criminal Procedure, 1973 — Section 164, 164, 173(2), 190, 193, 319, 482Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)

Read judgment