High Courts04 Apr 2025Dismissed
Sunil Kumar Yadav And 2041 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 04 AHC CK 0906
Uttar Pradesh Intermediate Education Act, 1921- Section 9, 9(4), 16G
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 16 of 21
High Courts02 Apr 2025Disposed Of
Rajendra Prasad And Others Vs District Magistrate, Bareilly And Another
Allahabad High Court · (2025) 04 AHC CK 0908
High Courts02 Apr 2025Allowed
Ramji And Others Vs State Of U.P. And Others
Allahabad High Court · (2025) 04 AHC CK 0907
Constitution of India, 1950- Article 226
High Courts01 Apr 2025Dismissed
Veer Bahadur Singh Vs Hindustan Petroleum Corporation Limited And 2 Others
Allahabad High Court · (2025) 04 AHC CK 0911
Constitution of India, 1950- Article 226, 235Indian Penal Code, 1860- Section 120B, 272, 273, 307, 406, 409, 420, 467, 468, 471Excise Act, 1958- Section 60
High Courts01 Apr 2025Dismissed
Sunita Nishad And Anr Vs Debt Recovery Appellate Tribunal through Registrar And Ors
Allahabad High Court · (2025) 04 AHC CK 0910
Code of Criminal Procedure Act, 1973- Section 91, 161, 164, 173, 207, 208, 227, 397, 401Indian Penal Code, 1860- Section 120B, 409, 420Prevention of Corruption Act, 1988- Section 13(1)(D), 23(2)
High Courts01 Apr 2025Dismissed
Babloo And Another Vs State Of U.P. And Another
Allahabad High Court · (2025) 04 AHC CK 0909
Constitution of India, 1950- Article 19(1)(f), 226, 300ACode of Civil Procedure Act, 1908- Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950- Section 122B, 229B, 331(3)
High Courts28 Mar 2025Dismissed
Surender Gupta Vs Appellate Authority State Gst / Additional Commissioner Grade Ii And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0990
Constitution of India, 1950- Article 14, 19, 19(1)(g), 19(6), 21, 226, 301
High Courts28 Mar 2025Dismissed
M/S Jubilant Life Sciences Limited Vs State Of U.P. Thru Principal Secy Excise And Others
Allahabad High Court · (2025) 03 AHC CK 0989
Central Civil Service Pension Rules, 1972- Rule 13, 26, 27, 28
High Courts28 Mar 2025Allowed
Raj Kishore Singh Vs State Of U.P. Thru. Prin. Secy. Jail Administration And Reforms Deptt. U.P. Lko. And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0988
Constitution of India, 1950- Article 227Code of Criminal Procedure Act, 1973- Section 145, 145 (1), 146, 146(1)
High Courts28 Mar 2025Allowed
Mukul Kumar Jain And Another Vs Central Bureau Of Investigation Through Senior Superintendent Of Police Acb Dehradu
Allahabad High Court · (2025) 03 AHC CK 0987
Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 215Code of Criminal Procedure Act, 1973- Section 155(2), 156(1), 482
High Courts28 Mar 2025Allowed
M/s LR Print Solutions Vs M/s Exflo Sanitation Pvt Ltd. And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0986
Code of Criminal Procedure Act, 1973- Section 155(2), 156(1), 482Indian Penal Code, 1860- Section 325, 506
High Courts27 Mar 2025Allowed
Chandan Singh @ Chandra Pal Singh Vs Deputy Director Of Consolidation, Sitapur And Others
Allahabad High Court · (2025) 03 AHC CK 0992
Constitution of India, 1950- Article 226
High Courts27 Mar 2025Dismissed
Taufik Ahmad Vs State Of U.P. And Another
Allahabad High Court · (2025) 03 AHC CK 0991
Constitution of India, 1950- Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972- Section 3(j), 12(1)(a), 21(1)(a), 22Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950- Section 333
High Courts26 Mar 2025Dismissed
Commissioner of Income Tax (Central), Kanpur Vs Shri Umang Agarwal, Allahabad
Allahabad High Court · (2025) 03 AHC CK 0993
Code of Criminal Procedure Act, 1973- Section 133, 134, 135, 136, 137(2), 138, 139, 140, 141, 142
High Courts21 Mar 2025Disposed Of
Govind Ram Pandey And Another Vs Nutan Prakash And 15 Others
Allahabad High Court · (2025) 03 AHC CK 0977
Constitution of India, 1950- Article 21, 226, 300ACode of Civil Procedure, 1908- Section 11, Order 2 Rule 2Electricity Act, 2003- Section 42, 68, 164
High Courts20 Mar 2025Dismissed
Ashok Kumar Verma And 5 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Allahabad High Court · (2025) 03 AHC CK 0978
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 173(2)Indian Penal Code, 1860- Section 376D, 506
High Courts19 Mar 2025Allowed
Vijay Kumar Dixit Vs Union Of India And 7 Others
Allahabad High Court · (2025) 03 AHC CK 0980
Constitution of India, 1950- Article 226
High Courts19 Mar 2025Dismissed
Raju Vs Collector Sitapur And Others
Allahabad High Court · (2025) 03 AHC CK 0979
Constitution of India, 1950- Article 136, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2), 13(4), 13(8), 14, 17(1), 35, 37Evidence Act 1872- Section 114 General Clauses Act, 1897- Section 27
High Courts18 Mar 2025Dismissed
Priyankar Upadhyaya Vs Union Of India and others
Allahabad High Court · (2025) 03 AHC CK 0982
Constitution of India, 1950- Article 226
High Courts18 Mar 2025Dismissed
Rajnish Kumar Pandey Vs Union Of India And 5 Others
Allahabad High Court · (2025) 03 AHC CK 0981
Code of Criminal Procedure Act, 1973- Section 313Indian Penal Code, 1860- Section 82, 83, 141, 147, 148, 149, 299, 302, 307, 504Arms Act, 1950- Section 27