High Courts22 Apr 2025Dismissed
Ramesh Kumar Yadav Vs High Court Of Judicature At Allahabad And 2 Others
Allahabad High Court · (2025) 04 AHC CK 0931
Code of Civil Procedure, 1908- Order 41 Rule 25
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 15 of 21
High Courts21 Apr 2025Disposed Of
Nisha Kushwaha Vs State Of U.P. And Another
Allahabad High Court · (2025) 04 AHC CK 0935
Code of Criminal Procedure Act, 1973- Section 125
High Courts21 Apr 2025Allowed
Smt. Minakshi Gupta Vs Kailash Chandra
Allahabad High Court · (2025) 04 AHC CK 0934
Code of Criminal Procedure Act, 1973- Section 200, 202Indian Penal Code, 1860- Section 380, 457, 504, 506
High Courts21 Apr 2025Disposed Of
Danish Khan Vs State Of U.P. Thru. Prin. Secy. Home Lko And Another
Allahabad High Court · (2025) 04 AHC CK 0933
Dowry Prohibition Act, 1961- Section 3, 4
High Courts18 Apr 2025Allowed
M/s Rajan Construction Company Vs State Of U.P. And Another
Allahabad High Court · (2025) 04 AHC CK 0922
Code Of Civil Procedure, 1908- Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103
High Courts18 Apr 2025Allowed
Dr. Indra Pratap Singh Vs B.H.U. Varanasi Thru Registrar And Others
Allahabad High Court · (2025) 04 AHC CK 0921
High Courts18 Apr 2025Allowed
Mohd. Kasim Usmani And Ors Vs State Of U.P. And Ors
Allahabad High Court · (2025) 04 AHC CK 0920
Uttar Pradesh Intermediate Education Act, 1921- Section 7, 8, 16G, 16G(5), 16G(7)
High Courts17 Apr 2025Partly Allowed
M/S Classic Enterprises Thru. Its Partner Tarun Tandon Vs N.H.A.I.Ministry Of Road Transport And Highways Thru. Its Chairman And 3 Ors
Allahabad High Court · (2025) 04 AHC CK 0924
Code of Criminal Procedure Act, 1973- Section 161, 313Indian Penal Code, 1860- Section 376Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989- Section 3(2)(v), 3(2)(5), 3(2)(12)
High Courts17 Apr 2025Allowed
Mohan Sharma Vs Court Of Additional Distt. Judge/Special Judge (S.C./S.T.) Act Bahraich And 3 Others
Allahabad High Court · (2025) 04 AHC CK 0923
Constitution of India, 1950- Article 21 Negotiable Instruments Act, 1881- Section 138Indian Penal Code, 1860- Section 120B, 324, 326, 354, 364, 406, 419, 420, 467, 468, 471
High Courts16 Apr 2025Dismissed
Santosh Ji Mishra Vs State Of U.P. Thru. Addl. Chief Secy. Madhyamik Education And 6 Others
Allahabad High Court · (2025) 04 AHC CK 0926
Code Of Civil Procedure, 1908- Section 2(2), 2(9), 96, 100, 100(5), 114, Order 2 Rule 2, Order 42 Rule 2, Order 47 Rule 1Registration Act, 1908- Section 47Specific Relief Act, 1963- Section 31, 31(2), 34
High Courts16 Apr 2025Dismissed
Abhimanyu Prasad Ojha And Ors Vs State Of U.P. Thru. D.M. Gonda And Ors
Allahabad High Court · (2025) 04 AHC CK 0925
Constitution of India, 1950- Article 226 Payment of Gratuity Act, 1972- Section 7, 7(3A), 8
High Courts15 Apr 2025Disposed Of
Naved Akhtar Vs State Of U.P And 3 Others
Allahabad High Court · (2025) 04 AHC CK 0927
Motor Vehicles Act, 1988- Section 147, 147(5), 149(1)
High Courts11 Apr 2025Allowed
Dr. Gyanvati Dixit Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Secondary Education Lko. And 4 Others
Allahabad High Court · (2025) 04 AHC CK 0916
Code of Criminal Procedure Act, 1973- Section 173(2), 438, 438(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 80, 85Dowry Prohibition Act, 1961- Section 3, 4
High Courts11 Apr 2025Dismissed
Yogendra Giri Vs State Of U.P.Thru.Prin.Secy.Cooperative Deptt Lko.And Ors
Allahabad High Court · (2025) 04 AHC CK 0915
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 210Code of Criminal Procedure Act, 1973- Section 154, 161, 164, 173(2), 190, 190(1)(a), 193, 209, 216, 218, 228, 319Indian Penal Code, 1860- Section 323, 332, 379, 426
High Courts11 Apr 2025Disposed Of
Shubham Kumar Vs State Of U.P Thru Prin Secy Animal Husbandry Lko And Ors
Allahabad High Court · (2025) 04 AHC CK 0914
Hindu Marriage Act, 1955- Section 13B, 13B(1)
High Courts11 Apr 2025Dismissed
Hanumant Lal Vs State Of U.P. And 4 Others
Allahabad High Court · (2025) 04 AHC CK 0913
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 323, 325Indian Penal Code, 1860- Section 120B, 419, 420, 467, 468, 471
High Courts11 Apr 2025Allowed
Rakesh Singh And Another Vs State Of U.P.
Allahabad High Court · (2025) 04 AHC CK 0912
Constitution of India, 1950- Article 14, 226, 311
High Courts10 Apr 2025Disposed Of
Banaras Hindu University Varanasi Through Its Vice Chancellor Vs Dr Bhaktiputra Rohtam And Another
Allahabad High Court · (2025) 04 AHC CK 0919
High Courts10 Apr 2025Dismissed
Sai Nageswar Satchidanand Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 04 AHC CK 0918
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 156(3), 313Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528
High Courts10 Apr 2025Allowed
Ramesh Kumar Srivastava And Anr Vs State Of U.P Thru Home Secy. Annexe Bhawan Lucknow And Anr
Allahabad High Court · (2025) 04 AHC CK 0917
Code Of Civil Procedure, 1908- Section 100Indian Succession Act, 1925- Section 63Evidence Act, 1872- Section 68, 69, 70, 71