High Courts14 Oct 2024Dismissed
Rajendra Prasad Vs State Of U.P. And 3 Others
Allahabad High Court · (2024) 10 AHC CK 0038
Indian Penal Code, 1860 — Section 120B, 376Protection of Children from Sexual Offences Act, 2012 — Section 16, 17
COURT ARCHIVE
Allahabad High Court judgments, 2024
431 judgments · page 4 of 22
High Courts04 Oct 2024Allowed
Bindu Singh Vs State Of U.P. Thru. Prin. Secy. Revenue Deptt. Lko. And 2 Others Respondent :- State Of U.P. Th
Allahabad High Court · (2024) 10 AHC CK 0007
Indian Stamp Act, 1899 — Section 47A, 56(1A)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 7(3)(c)
High Courts04 Oct 2024Allowed
C/M Ram Bharose Maiku Lal Inter College Thru. Manager Sri Shree Kant Sahu And Another Vs State Of U.P. Thru. Addl. Chief Secy. Secondary Education Lko. And 5 Others
Allahabad High Court · (2024) 10 AHC CK 0006
Constitution of India, 1950 — Article 14Intermediate Education Act, 1921 — Section 1D(3), 16D(2), 16D(3), 16D(3)(i), 16D(3)(ii), 16D(3)(iii), 16D(3)(iv), 16D(3)(v), 16D(3)(vi), 16D(3)(vii), 16D(4)
High Courts04 Oct 2024Disposed Of
Hari Prasad Pandey Vs State Of UP And 5 Others
Allahabad High Court · (2024) 10 AHC CK 0005
Constitution of India, 1950 — Article 243Q(2)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 1(2), 8Uttar Pradesh Revenue Code, 2006 — Section 1, 2, 3, 25, 26, 27
High Courts04 Oct 2024Party Allowed.
Satya Homes Private Limited And Another Vs State Of U.P. And 4 Others
Allahabad High Court · (2024) 10 AHC CK 0004
Constitution of India, 1950 — Article 14, 243Q, 300AUttar Predesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143Uttar Predesh Industrial Area Development Act, 1976 — Section 2(g), 6, 8, 9, 12A, 17, 18, 19
High Courts04 Oct 2024Party Allowed.
Km. Cheenu Vs Bishambhar Singh And Another
Allahabad High Court · (2024) 10 AHC CK 0003
Code of Civil Procedure, 1908 — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 163A, 166, 168Indian Penal Code, 1860 — Section 279, 304A, 338
High Courts04 Oct 2024Dismissed
Anil Tuteja Vs Station House Officer And 2 Others
Allahabad High Court · (2024) 10 AHC CK 0002
Constitution of India, 1950 — Article 20(3), 21, 32Code of Criminal Procedure, 1973 — Section 154, 161Indian Penal Code, 1860 — Section 120B, 191, 199, 200, 204, 420, 468, 471 473, 484
High Courts04 Oct 2024Allowed
Abdul Mannan And 3 Others Vs State Of UP And 3 Others
Allahabad High Court · (2024) 10 AHC CK 0001
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 323, 419, 420, 467, 468, 471, 504, 506Waqf Act, 1995 — Section 51, 52, 52A, 52A(3), 64(1)(k), 83, 83(1), 101(2)
High Courts03 Oct 2024Allowed
Sukarmpal @ Amit Jat Vs State Of UP And 3 Others
Allahabad High Court · (2024) 10 AHC CK 0010
Indian Penal Code, 1860 — Section 171E, 307, 419, 420, 467, 468, 471Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, 1986 — Section 2(b), 3(1), 23Arms Act, 1959 — Section 7, 7, 12
High Courts03 Oct 2024Dismissed
Faizan Vs State Of UP 3 Others
Allahabad High Court · (2024) 10 AHC CK 0009
Indian Penal Code, 1860 — Section 34, 201, 302, 364, 368, 376DProtection of Children from Sexual Offences Act, 2012 — Section 5, 6
High Courts03 Oct 2024Allowed
Pranjal Shukla And 2 Others Vs State of U.P. And Another
Allahabad High Court · (2024) 10 AHC CK 0008
Code of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 323, 498, 498A, 504, 506, 509Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Sept 2024Allowed
HCL Infotech Ltd Vs Commissioner, Commercial Tax And Another
Allahabad High Court · (2024) 09 AHC CK 0012
Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 73, 74, 140, 140(1), 140(8), 140(9)Uttar Pradesh Goods And Services Tax Act, 2017 — Section 61
High Courts26 Sept 2024Allowed
University of Allahabad And 2 Others Vs Dr. Raghvendra Mishra And Another
Allahabad High Court · (2024) 09 AHC CK 0015
Constitution of India, 1950 — Article 311, 311(2)Code of Criminal Procedure, 1973 — Section 320, 320(8)Indian Penal Code, 1860 — Section 34, 294, 323, 341, 376, 506B
High Courts26 Sept 2024Party Allowed.
Ram Ji And Another Vs State Of U.P.
Allahabad High Court · (2024) 09 AHC CK 0014
Code of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Sept 2024Dismissed
Dr. Priti Singh Thru. Her Mother Smt. Kusum Lata Verma(Power Of Attorney) Vs Dr. Birendra Narain Singh
Allahabad High Court · (2024) 09 AHC CK 0013
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 17 Rule 3AHindu Marriage Act, 1955 — Section 13
High Courts25 Sept 2024Allowed
Arun Kumar Singh Vs State Of U.P. Thru. Addl. Chief Secy. Home Guards Lko. And 5 Others
Allahabad High Court · (2024) 09 AHC CK 0018
Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999 — Rule 7, 8, 9, 9(1), 9(2)
High Courts25 Sept 2024Allowed
Commissioner, Kendriya Vidyalaya Sangathan And 3 Others Vs Central Administrative Tribunal, Allahabad Bench And Another
Allahabad High Court · (2024) 09 AHC CK 0017
Constitution of India, 1950 — Article 311(2)
High Courts25 Sept 2024Dismissed
Jitendra Kumar Lakhmani Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
Allahabad High Court · (2024) 09 AHC CK 0016
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 380Code of Criminal Procedure, 1973 — Section 340, 341Family Court Act, 1984 — Section 19, 19(1), 19(2)
High Courts24 Sept 2024Dismissed
Mayank Gautam Vs State of U.P. And Another
Allahabad High Court · (2024) 09 AHC CK 0021
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 302, 304B, 306, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Sept 2024Allowed
Jitendra Kumar Keshwani Vs State Of U.P. And Anr
Allahabad High Court · (2024) 09 AHC CK 0020
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 409, 415, 420, 506Securities and Exchange Board of India Act, 1992 — Section 15F, 26, 26B