High Courts04 Jul 2024Allowed
Mohammad Shahid And 2 Others Vs Union Of India And 4 Others
Allahabad High Court · (2024) 07 AHC CK 0004
National Highways Act, 1956 — Section 3A, 3D, 3D(1), 3D(2), 3E, 3G, 3H, 3H(1)
COURT ARCHIVE
Allahabad High Court judgments, 2024
431 judgments · page 8 of 22
High Courts04 Jul 2024Allowed
Sanjaya Dikshit Vs Central Bureau Of Investigation (C.B.I)/ Bs And Fc/New Delhi
Allahabad High Court · (2024) 07 AHC CK 0003
Code of Criminal Procedure, 1973 — Section 91, 161, 197, 227, 401Prevention of Corruption Act, 1988 — Section 7, 11, 13, 13(1)(d), 13(2), 15 19, 19(1), 19(1)(c)Central Vigilance Commission Act, 2003 — Section 8(g), 8(1)(g)
High Courts03 Jul 2024Dismissed
Rani Devi Vs State Of U.P
Allahabad High Court · (2024) 07 AHC CK 0008
Code of Criminal Procedure, 1973 — Section 439Uttar Pradesh Gangsters and Antisocial Activities (Prevention) Act, 1986 — Section 2, 2(kha), 2(xi), 2(xiv), 3(1), 19(4)(b)
High Courts03 Jul 2024Dismissed
Aryan Lodhi Vs State Of U.P
Allahabad High Court · (2024) 07 AHC CK 0007
Code of Criminal Procedure, 1973 — Section 439Uttar Pradesh Gangsters and Antisocial Activities (Prevention) Act, 1986 — Section 2, 3(1), 19(4)(b)
High Courts03 Jul 2024Allowed
Satish Alias Chand Vs State Of U.P. And 3 Another
Allahabad High Court · (2024) 07 AHC CK 0006
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366, 376
High Courts01 Jul 2024Allowed
Mohd Ashraf And 7 Others Vs State Of U.P. And Another
Allahabad High Court · (2024) 07 AHC CK 0015
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 503, 504, 506, 506(2)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Jul 2024Allowed
Akanksha Katiyar And 3 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2024) 07 AHC CK 0014
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 342, 448, 457, 498A, 503, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Jul 2024Allowed
M/S Lotus Boulevard Espacia Apartment Owners Association And 2 Others Vs State Of U.P. And 5 Others
Allahabad High Court · (2024) 07 AHC CK 0010
Societies Registration Act, 1860 — Section 12D(c)Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) Act, 2010 — Section 14(2)Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) (Amendment) Act, 2016 — Section 1(2)
High Courts01 Jul 2024Dismissed
Ram Swaroop Vs State Of U.P. And Others
Allahabad High Court · (2024) 07 AHC CK 0009
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 27(2), 49Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 21, 24, 24A
High Courts25 Jun 2024Disposed Of
Yogendra Pratap Singh @ Annu Vs State Of U.P. Thru. Its Prin. Secy. Deptt. Of Home, Lko. And 3 Others
Allahabad High Court · (2024) 06 AHC CK 0020
Code of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 323, 354, 504, 506
High Courts25 Jun 2024Disposed Of
Sagar Shukla Vs State Of U.P. Thru. Its Prin. Secy. Deptt. Of Home, Lko. And Others
Allahabad High Court · (2024) 06 AHC CK 0019
Code of Criminal Procedure, 1973 — Section 41AEssential Commodities Act, 1955 — Section 3, 7
High Courts25 Jun 2024Disposed Of
Tilakram And Others Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Others
Allahabad High Court · (2024) 06 AHC CK 0018
Code of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 323, 354, 452, 506
High Courts25 Jun 2024Disposed Of
Mohd. Irfan Siddiqui Vs State Of U.P. Thru. Secy. Deptt. Of Home Lko. And 3 Others
Allahabad High Court · (2024) 06 AHC CK 0017
High Courts25 Jun 2024Disposed Of
Vijay Kumar Yadav Vs State Of U.P. Thru. Prin. Secy. Home U.P. Lko. And Others
Allahabad High Court · (2024) 06 AHC CK 0016
Code of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 286, 308, 323, 341, 504, 506
High Courts14 Jun 2024Allowed
Juvenile 'Xyz' Thru. His Father Vs State Of U.P. Thru. Prin. Secy. Home Lko. And 3 Others
Allahabad High Court · (2024) 06 AHC CK 0004
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 149, 302, 304B, 323, 376DB, 504, 506Protection of Children from Sexual Offenses Act, 2012 — Section 5(m), 6
High Courts14 Jun 2024Allowed
Ashish Kumar Tiwari @ Rahul And 27 Others Vs State Of U.P. Thru. A.C.S/Prin. Secy. Deptt. Home Govt. Lko. And Another
Allahabad High Court · (2024) 06 AHC CK 0003
Code of Criminal Procedure, 1973 — Section 2(d), 155(2), 156(1), 161, 190, 195(1), 195(1)(a)(i), 204, 460, 482Indian Penal Code, 1860 — Section 143, 147, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 269, 281, 283Disaster Management Act, 2005 — Section 51(b)
High Courts14 Jun 2024Allowed
Ishrat Vs State Of U.P. Thru. Addl. Chief Secy. Home Lko. And Another
Allahabad High Court · (2024) 06 AHC CK 0002
Code of Criminal Procedure, 1973 — Section 41, 161, 195, 195(1)(a)(i), 204, 482Indian Penal Code, 1860 — Section 171E, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 269, 270Representation of People Act, 1951 — Section 123, 125
High Courts14 Jun 2024Allowed
Union Bank Of India Through Chief Manager Mahendra Vs State Of U.P. And Another
Allahabad High Court · (2024) 06 AHC CK 0001
Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 192, 200, 204, 357(1)(a), 482Contract Labour (Regulation and Abolition) Act, 1970 — Section 24, 28(1), 81(3)
High Courts13 Jun 2024Allowed
Smt. Ankita Singh Vs State Of U.P. Thru. Secy. Home Lko. And Others
Allahabad High Court · (2024) 06 AHC CK 0007
Code of Criminal Procedure, 1973 — Section 179, 407, 407(6)Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts13 Jun 2024Allowed
Anil Katiyar And Another Vs State Of Uttar Pradesh Thru. Cis1 Cbcid Lucknow
Allahabad High Court · (2024) 06 AHC CK 0006
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 204, 173, 190(1), 190(1)(b), 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19