High Courts03 Jun 2025Dismissed
Vinay And Another Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2025) 06 AHC CK 0571
Constitution of India, 1950- Article 226Indian Penal Code, 1860- Section 306
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 13 of 21
High Courts30 May 2025Allowed
Sarvanarain Tewari And Another Vs State Of UP
Allahabad High Court · (2025) 05 AHC CK 0832
Constitution of India, 1950- Article 21Code of Criminal Procedure Act, 1973- Section 293, 294, 311, 313Indian Penal Code, 1860- Section 201, 302, 376DB
High Courts30 May 2025Disposed Of
Shahid Vs State Of Up Others
Allahabad High Court · (2025) 05 AHC CK 0831
Constitution of India, 1950- Article 134, 145, 226, 227, 300ABharatiya Nagarik Suraksha Sanhita, 2023- Section 529Code of Criminal Procedure Act, 1973- Section 107, 108, 109, 110, 167(2), 260, 262, 307, 308, 366, 367, 368, 371, 406, 451, 452, 453, 454, 457, 458, 459, 483
High Courts30 May 2025Dismissed
Abdul Raqib @ Pehtul Vs State Of U.P. Thru. The Prin. Secy. Deptt. Of Home Lko
Allahabad High Court · (2025) 05 AHC CK 0830
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 173(8)Indian Penal Code, 1860- Section 406, 420, 506
High Courts30 May 2025Allowed
Rohit Rajput Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2025) 05 AHC CK 0829
Code of Criminal Procedure Act, 1973- Section 125Indian Penal Code, 1860- Section 323, 354, 498A, 504, 506Dowry Prohibition Act, 1961- Section 3, 4
High Courts30 May 2025Dismissed
Saumya Sajiv Kumar Sharma And Another Vs State Of U.P. And Another
Allahabad High Court · (2025) 05 AHC CK 0828
Uttar Pradesh Regulation Of Urban Premises' Tenancy Act, 2021- Section 8, 9, 9(3), 9(5), 10, 15
High Courts30 May 2025Dismissed
Virendra Kumar Tripathi Vs Amit Dua And Another
Allahabad High Court · (2025) 05 AHC CK 0827
Constitution of India, 1950- Article 227Code Of Civil Procedure, 1908- Section 97, 151
High Courts30 May 2025Dismissed
Shiv Narayan Gupta Vs Garib Chandra
Allahabad High Court · (2025) 05 AHC CK 0826
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 174, 174(2), 174(4), 482, 528Bharatiya Nyaya Sanhita, 2023- Section 109(1), 115(2), 118, 118(1), 122(1), 122(2), 351(2), 352
High Courts23 May 2025Dismissed
Neha Sharma And 53 Others Vs State Of U.P. And 4 Others
Allahabad High Court · (2025) 05 AHC CK 0825
Constitution of India, 1950- Article 14, 16, 311, 311(2) Contract Act, 1872- Section 23Industrial Disputes Act, 1947- Section 2(oo)Employees State Insurance Act, 1948- Section 73, 73(1)
High Courts23 May 2025Allowed
Rajendra Prasad Tripathi Vs Hindustan Aeronautics Limited Through Chairman
Allahabad High Court · (2025) 05 AHC CK 0824
Constitution of India, 1950- Article 21, 226 Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 34, 120B, 302, 307Arms Act, 1959- Section 7, 25
High Courts23 May 2025Partly Allowed
Kamalveer Singh Vs State Of Up And 5 Others
Allahabad High Court · (2025) 05 AHC CK 0823
Code of Criminal Procedure Act, 1973- Section 313Indian Penal Code, 1860- Section 147, 148, 149, 300, 302, 307, 304II, 323, 324, 325, 326
High Courts23 May 2025Dismissed
Siaram And Others Vs State Of U.P
Allahabad High Court · (2025) 05 AHC CK 0822
Legal Services Authorities Act, 1987- Section 22C, 22C(1), 22C(3), 22C(4), 22C(5), 22C(6), 22C(7), 22C(8)
High Courts17 May 2025Allowed
Azahar Ali & Ors Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 05 AHC CK 0817
Code of Criminal Procedure Act, 1973- Section 161, 164, 190, 195, 313, 340, 344, 345, 349, 350 351, 352, 397, 401Indian Penal Code, 1860- Section 175, 178, 179, 180, 188, 195A, 228, 354Protection of Children from Sexual Offences Act, 2012- Section 7, 8
High Courts17 May 2025
Chandradhar Gaur Vs State Of U.P.
Allahabad High Court · (2025) 05 AHC CK 0816
Constitution of India, 1950- Article 14, 15, 19, 21Code of Criminal Procedure Act, 1973- Section 161, 164Indian Penal Code, 1860- Section 323, 375, 377, 498A, 504, 506
High Courts16 May 2025Dismissed
Smt. Maya Vs Zila Basic Shiksha Adhikari Baghpat And Ors
Allahabad High Court · (2025) 05 AHC CK 0820
Code of Criminal Procedure Act, 1973- Section 161, 313Indian Penal Code, 1860- Section 104, 105, 147, 148, 149, 302, 307, 323, 457, 511
High Courts16 May 2025Dismissed
Attar Singh And Others Vs State Of U.P.
Allahabad High Court · (2025) 05 AHC CK 0819
Aligarh Muslim University Act, 1920- Section 14(1), 16, 17, 17(1), 18, 18(1), 19, 19(3), 20A, 20B, 22, 23(1), 23(2), 24, 28(1)
High Courts16 May 2025Dismissed
Prof. (Dr.) Mujahid Beg Vs Union Of India And 4 Others
Allahabad High Court · (2025) 05 AHC CK 0818
High Courts14 May 2025Disposed Of
Uttar Pradesh Power Corporation Ltd. Thru. Chairman/M.D. Andan Vs Sunita Verma And Ors
Allahabad High Court · (2025) 05 AHC CK 0821
High Courts09 May 2025Allowed
Ram Pal Singh Vs State Of U.P. Thru. Secy. Deptt. Of Energy Lko. And 4 Others
Allahabad High Court · (2025) 05 AHC CK 0806
Constitution of India, 1950- Article 21Code of Criminal Procedure Act, 1973- Section 313Indian Penal Code, 1860- Section 304B, 328, 498A
High Courts09 May 2025Partly Allowed
Sanjay Singh Vs State Of U.P
Allahabad High Court · (2025) 05 AHC CK 0805
Constitution of India, 1950- Article 226Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961- Section 15, 15(2), 15(3)(i), 15(3)(ii)