High Courts17 Mar 2025Allowed
Shivakar Singh Vs State Of U.P. And 5 Others
Allahabad High Court · (2025) 03 AHC CK 0985
Uttar Pradesh Intermediate Education Act, 1921- Section 16(G), 16G(5)(a), 16G(7)
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 17 of 21
High Courts17 Mar 2025Allowed
State Of UP And 3 Others Vs Mahendra Paliwal And Another
Allahabad High Court · (2025) 03 AHC CK 0984
High Courts17 Mar 2025Dismissed
Akash And 2 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0983
High Courts12 Mar 2025Disposed Of
Smt. Santosh Vs Awasthi Smt. Urmila Jain
Allahabad High Court · (2025) 03 AHC CK 0961
Constitution of India, 1950- Article 226
High Courts12 Mar 2025Allowed
Amna Khatoon And 2 Others Vs Aligarh Muslim University Through Its Vice Chancellor And Another
Allahabad High Court · (2025) 03 AHC CK 0960
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950- Section 122B
High Courts12 Mar 2025Disposed Of
Registrar Mahatma Jyotiba Phule Rohilkhand University, Bareilly And Another Vs Firoz Ahmad And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0959
Code of Criminal Procedure Act, 1973- Section 170, 173(2)Indian Penal Code, 1860- Section 420, 467, 468, 471
High Courts11 Mar 2025Partly Allowed
Shafique Ahmad Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 03 AHC CK 0964
Code of Criminal Procedure Act, 1973- Section 156(3), 161, 200, 202, 204Indian Penal Code, 1860- Section 354, 354(b), 375, 376, 504, 506, 511Protection of Children from Sexual Offences Act, 2012- Section 7, 8, 9, 9(m), 10, 18
High Courts11 Mar 2025Dismissed
Khajanchi Vs Preete
Allahabad High Court · (2025) 03 AHC CK 0963
Central University Retirement Benefit Rules, 1967- Rule 3(iii)
High Courts11 Mar 2025Dismissed
Rajendra Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 03 AHC CK 0962
Constitution of India, 1950- Article 226Uttar Pradesh State University Act, 1973- Section 2(19), 31(3)(c)
High Courts10 Mar 2025Disposed Of
M/S Bharat Enterprises Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 03 AHC CK 0970
Poisons Act, 1919- Section 2, 3, 6, 8Uttar Pradesh Poisons (Regulation of Possession and Sale) Rules 1921- Rule 17B(b), 17B(c), 17D, 17D(b), 17E, 17F, 17G
High Courts10 Mar 2025Allowed
Surya Lal And Others Vs State Of U.P. Through Secy.Revenue And Others
Allahabad High Court · (2025) 03 AHC CK 0969
Constitution of India, 1950- Article 351AUttar Pradesh Government Servants(Discipline and Appeal) Rules, 1999- Rule 7
High Courts10 Mar 2025Dismissed
R.K. Prasad And Others Vs Union Of India And Others
Allahabad High Court · (2025) 03 AHC CK 0968
Code of Criminal Procedure Act, 1973- Section 173(2), 482Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts10 Mar 2025Dismissed
State Of U.P. Thru. Its Addl. Chief Secy. Deptt. Of Higher Education, Lko. And Another Vs Prof. Bimal Jaiswal And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0967
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11Arbitration and Conciliation Act, 1996- Section 18, 21, 26, 34, 36, 37, 38, 39
High Courts10 Mar 2025Disposed Of
National Insurance Co. Ltd. Lucknow Thru. Asstt. Manager Vs Gaurav Sharma And Anr
Allahabad High Court · (2025) 03 AHC CK 0966
Prevention of Corruption Act, 1988- Section 13(1), 13(1)(b)
High Courts10 Mar 2025Dismissed
Om Prakash And 2 Others Vs State Of U.P. And Another
Allahabad High Court · (2025) 03 AHC CK 0965
Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978- Rule 10(1)
High Courts07 Mar 2025Dismissed
Dr Suman Jain Vs Union Of India And 2 Others
Allahabad High Court · (2025) 03 AHC CK 0972
Constitution of India, 1950- Article 215Code of Criminal Procedure Act, 1973- Section 161, 164, 320, 320(1), 320(8), 320(9), 482Indian Penal Code, 1860- Section 323, 344, 376, 420
High Courts07 Mar 2025Disposed Of
Adeel Ahmad Khan Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 03 AHC CK 0971
Constitution of India, 1950- Article 226Central Goods And Services Tax Act, 2017- Section 39, 61, 73(1)Uttar Pradesh Goods And Services Tax Act, 2017- Section 39
High Courts06 Mar 2025Allowed
Smt. Renu Vs State of U.P. And 3 Others
Allahabad High Court · (2025) 03 AHC CK 0976
Constitution of India, 1950- Article 226Urban Land (Ceiling and Regulation) Act, 1976- Section 6(1), 8(3), 8(4), 10(1), 10(3), 10(5), 10(6)
High Courts06 Mar 2025Dismissed
Ram Bharosey And Others Vs State of U.P.
Allahabad High Court · (2025) 03 AHC CK 0975
Right of Children to Free and Compulsory Education Act, 2009- Section 23
High Courts06 Mar 2025Dismissed
Smt. Suman Prajapati Vs State of U.P. And Another
Allahabad High Court · (2025) 03 AHC CK 0974
Code of Civil Procedure, 1908- Section 114, 151, Order 47 Rule 1Income Tax Act, 1961- Section 139, 143, 144, 158BB, 158BB(1)(ca), 263