COURT ARCHIVE

Allahabad High Court judgments, 2024

431 judgments · page 5 of 22

High Courts24 Sept 2024Allowed

Ram Shiromani Pandey And Another Vs Manoj Tiwari @ Manoj Brahmchari And Another

Allahabad High Court · (2024) 09 AHC CK 0019

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 2(4), 9, 15, 91, 92, 92(1), 92(2)Religious Endowments Act, 1863 — Section 2, 14, 15, 18

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High Courts13 Sept 2024Allowed

Hafeez Khan Vs State of U.P

Allahabad High Court · (2024) 09 AHC CK 0010

Code of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 201, 302, 304B, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts13 Sept 2024Disposed Of

Sangeeta Vs Rajesh Kumar, Zila Basic Shiksha Adhikari And Another

Allahabad High Court · (2024) 09 AHC CK 0009

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High Courts13 Sept 2024Dismissed

New India Assurance Company Limited, Lakhimpur Kheri Vs Permanent Lok Adalat, Lakhimpur Kheri And Another

Allahabad High Court · (2024) 09 AHC CK 0008

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 157

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High Courts12 Sept 2024Allowed

Kamal K.P Vs State of U.P. & Another

Allahabad High Court · (2024) 09 AHC CK 0011

Constitution of India, 1950 — Article 21, 22, 22(2)Code of Criminal Procedure, 1973 — Section 167(2), 167(2)(a), 268, 438Indian Penal Code, 1860 — Section 120B, 124A, 153A, 295A

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High Courts06 Sept 2024Dismissed

Dynamic Infracon Pvt. Ltd Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2024) 09 AHC CK 0001

Constitution of India, 1950 — Article 12, 226

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High Courts04 Sept 2024Dismissed

Ramautar And 6 Others Vs Awadhesh Narayan Singh And Another

Allahabad High Court · (2024) 09 AHC CK 0004

Code of Civil Procedure, 1908 — Section 100, Order 22 Rule 10Specific Relief Act, 1963 — Section 31Registration Act, 1908 — Section 17, 17(1) Transfer of Property Act 1882 — Section 59, 107

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High Courts04 Sept 2024Allowed

Gorelal Alias Shyam Narain And Others Vs State Of U.P

Allahabad High Court · (2024) 09 AHC CK 0003

Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302

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High Courts03 Sept 2024Disposed Of

Daleep @ Dilip Gupta Vs State Of Up And 6 Others

Allahabad High Court · (2024) 09 AHC CK 0007

Uttar Pradesh Revenue Code, 2006 — Section 24

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High Courts03 Sept 2024Dismissed

Assistant Sub Inspector (M) Brajesh Kumar Yadav Vs State Of U.P. Thru. Prin. Secy. Grah Police Anubhag Home Deptt. Lko And 2 Others

Allahabad High Court · (2024) 09 AHC CK 0006

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 20, 23, 25

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High Courts03 Sept 2024Dismissed

Oriental Insurance Co. Ltd. Regional Office,Lko. Thru. Manager Vs Smt. Preeti @ Preeti Devi And 4 Others

Allahabad High Court · (2024) 09 AHC CK 0005

Constitution of India, 1950 — Article 227

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High Courts31 Aug 2024Dismissed

Mahavir Prasad Vs Balveer Singh And Another

Allahabad High Court · (2024) 08 AHC CK 0020

Code of Civil Procedure, 1908 — Section 100, Order 2 Rule 2Registration Act, 1908 — Section 58, 59, 60Evidence Act, 1872 — Section 91, 92

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High Courts30 Aug 2024Dismissed

Canfin Homes Ltd And Another Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 08 AHC CK 0022

Constitution of India, 1950 — Article 246, 254Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986 — Section 14(1), 15, 15(2), 16, 16(1), 16(2), 16(3), 16(3)(a), 16(3)(b), 17

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High Courts30 Aug 2024Dismissed

Sanjit Singh Salwan And 4 Others Vs Sardar Inderjit Singh Salwan And 2 Others

Allahabad High Court · (2024) 08 AHC CK 0021

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 89, 92, 92(1), 92(2), Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 9, 17, 34, 36, 37

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High Courts29 Aug 2024Dismissed

Chandra Raj @ Chandra Vs State Of U.P Thru. Prin. Secy. Home Lko

Allahabad High Court · (2024) 08 AHC CK 0026

Bharatiya Nyaya Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 212(2), 219(1), 220, 223, 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 328, 376D, 504, 506

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High Courts29 Aug 2024Dismissed

Dinesh Kumar Vs State of U.P. And Another

Allahabad High Court · (2024) 08 AHC CK 0025

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 142, 142(1)(b)

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High Courts29 Aug 2024Dismissed

Subhash Chandra Vs Srikant Goswami Posted Managing Director, Sahkari Gram Vikas Bank Ltd. Lucknow And 2 Others

Allahabad High Court · (2024) 08 AHC CK 0024

Constitution of India, 1950 — Article 129, 136, 215, 226, 227Contempt of Courts Act, 1971 — Section 12, 19(1)

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High Courts29 Aug 2024Partly Allowed

Shyampati Vs Ram Karan Pandey And Ors

Allahabad High Court · (2024) 08 AHC CK 0023

Code of Civil Procedure, 1908 — Section 96, 107, Order 41 Rule 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7(aa), 9Specific Relief Act, 1963 — Section 34m 41

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High Courts28 Aug 2024Allowed

Lakhan And Anr Vs State Of U.P

Allahabad High Court · (2024) 08 AHC CK 0028

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High Courts28 Aug 2024Allowed

Sohan Lal Vs State Of U.P.

Allahabad High Court · (2024) 08 AHC CK 0027

Code of Criminal Procedure, 1973 — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 20, 50, 50(1), 55, 57

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