High Courts05 Aug 2024Disposed Of
Subhash Chandra Singh Vs State Of U P And 21 Others
Allahabad High Court · (2024) 08 AHC CK 0011
Uttar Pradesh Consolidation of Holding Act, 1953 — Section 42A, 52
COURT ARCHIVE
Allahabad High Court judgments, 2024
431 judgments · page 7 of 22
High Courts31 Jul 2024Allowed
Mohammad Aqeel Vs State Of U.P And 2 Others
Allahabad High Court · (2024) 07 AHC CK 0022
Indian Stamp Act, 1899 — Section 47A(3)
High Courts31 Jul 2024Allowed
Puttan@ Sunder Singh Vs State Of U.P And 3 Others
Allahabad High Court · (2024) 07 AHC CK 0021
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376
High Courts31 Jul 2024Dismissed
Ryen @ Ren Chao Vs State Of U.P.
Allahabad High Court · (2024) 07 AHC CK 0020
Constitution of India, 1950 — Article 19, 21, 32Code of Criminal Procedure, 1973 — Section 309, 445Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 467, 468, 471
High Courts31 Jul 2024Dismissed
Smt. Suman Mishra Vs State Of U.P. And Others
Allahabad High Court · (2024) 07 AHC CK 0019
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 6 Rule 17Code of Criminal Procedure, 1973 — Section 61, 155(2), 156(1), 190(1)(a), 397, 401, 482
High Courts31 Jul 2024Dismissed
Shri Om Prakash Upadhya Vs Shri Vijay Kumar
Allahabad High Court · (2024) 07 AHC CK 0018
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 9 Rule 9, Order 26 Rule 6Specific Relief Act, 1963 — Section 37, 41
High Courts30 Jul 2024Allowed
Smt. Laxminiya Vs Deena Nath
Allahabad High Court · (2024) 07 AHC CK 0028
Hindu Widow’s Remarriage Act, 1856 — Section 2
High Courts30 Jul 2024Dismissed
Committee Of Management Roop Kishor Chaturvedi Inter College Vs State Of Up And 3 Others
Allahabad High Court · (2024) 07 AHC CK 0027
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 323, 420, 376B, 506
High Courts30 Jul 2024Allowed
Naresh Kumar Mishra Vs State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko. And 2 Others
Allahabad High Court · (2024) 07 AHC CK 0024
High Courts29 Jul 2024Allowed
C/M Kunwar Rukum Singh Vaidik Inter College And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2024) 07 AHC CK 0029
Constitution of India, 1950 — Article 226
High Courts29 Jul 2024Allowed
Ramesh Yadav Vs State Of U.P.
Allahabad High Court · (2024) 07 AHC CK 0026
Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302
High Courts26 Jul 2024Disposed Of
Manoj Kumar Mishra And Others Vs State Of U.P. Thru. Secy. Deptt. Home Civil Secrt. Lko. And Others
Allahabad High Court · (2024) 07 AHC CK 0017
Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 35(3)Bhartiya Nayay Sanhita (BNS), 2023 — Section 117(2), 115(2), 351(3), 352
High Courts25 Jul 2024Allowed
Praveen Kumar Singh And 2 Others Vs State Of U.P. And Another
Allahabad High Court ·
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 504, 506
High Courts24 Jul 2024Dismissed
Ravindra Singh Rathaur Vs State Of U.P.
Allahabad High Court · (2024) 07 AHC CK 0025
Code of Criminal Procedure, 1973 — Section 156(3), 164, 313Indian Penal Code, 1860 — Section 328, 323, 344, 354C, 366, 376, 384, 504, 506
High Courts24 Jul 2024Disposed Of
Ajit Kumar Sonkar @ Ajeet And Others Vs State Of U.P And 4 Others
Allahabad High Court · (2024) 07 AHC CK 0023
Uttar Pradesh Revenue Code, 2006 — Section 26
High Courts16 Jul 2024Dismissed
Union Of India And 2 Others Vs Dr. Shiv Poojan R. Singh And Another
Allahabad High Court · (2024) 07 AHC CK 0011
Constitution of India, 1950 — Article 310, 311(2)Central Civil Services (Pension) Rules, 1972 — Rule 48, 48A
High Courts15 Jul 2024Allowed
Achchey Lal Jaiswal Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
Allahabad High Court · (2024) 07 AHC CK 0013
Constitution of India, 1950 — Article 21, 226Code of Criminal Procedure, 1973 — Section 173(2), 437, 438, 438(1), 438(2), 439, 439(2), 482Indian Penal Code, 1860 — Section 120B, 420, 465, 466, 467, 468, 471
High Courts15 Jul 2024Dismissed
Nirmal Agarwal Vs Pradeep Kumar Gupta
Allahabad High Court · (2024) 07 AHC CK 0012
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11
High Courts05 Jul 2024Disposed Of
Satya Narain Shukla And Anr Vs State Of U.P. Thru.Chief Secy. And Ors
Allahabad High Court · (2024) 07 AHC CK 0002
Constitution of India, 1950 — Article 13, 14, 15, 15(6), 16, 16(5), 16(6), 21, 30(1), 37, 38
High Courts05 Jul 2024Disposed Of
Smt. Savitri Devi Vs Union Of India And Others
Allahabad High Court · (2024) 07 AHC CK 0001
Constitution of India, 1950 — Article 13(2), 14, 136Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28Arbitration and Conciliation Act, 1996 — Section 31(3), 34, 37