High Courts18 Feb 2025Allowed
U.O.I. Thru. The Secy. Ministry Of Railway Nr New Delhi And 2 Others Vs Sri Santosh Kumar And Another
Allahabad High Court · (2025) 02 AHC CK 1082
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 19 of 21
High Courts17 Feb 2025Dismissed
U.O.I. Thru. General Manager North Eastern Railway And 2 Others Vs Dharmendra Kumar Sahu
Allahabad High Court · (2025) 02 AHC CK 1084
Indian Penal Code, 1860- Section 279, 338Motor Vehicle Act, 1908- Section 163A,165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 176Uttar Pradesh Motor Vehicle Rules, 1998 Rule 204
High Courts17 Feb 2025Dismissed
Yudhveer Singh Vs State Of Up And 5 Others
Allahabad High Court · (2025) 02 AHC CK 1083
Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 147, 307, 323, 367, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989- Section 2(2)(v), 3(1)(r), 3(1)(s), 3(2)5A, 3(2)(v
High Courts13 Feb 2025Dismissed
M/s Al Haq Foods Pvt. Ltd. Thru Its Director Navin Kumar Bhambri Vs State Of U.P. Thru Addl. Chief/Prin.Secy. Deptt. Of Environment Forests And Climate Change And Ors
Allahabad High Court · (2025) 02 AHC CK 1064
Constitution of India, 1950- Article 136, 226
High Courts13 Feb 2025Disposed Of
State Of U.P. And 2 Others Vs Md. Sameer Rao and 3 Others
Allahabad High Court · (2025) 02 AHC CK 1063
High Courts13 Feb 2025Dismissed
Ram Lal(Dead) And 5 Others Vs Smt. Vijay Laxmi And Another
Allahabad High Court · (2025) 02 AHC CK 1062
High Courts13 Feb 2025Allowed
Rakshpal And Another Vs State Of U.P.
Allahabad High Court · (2025) 02 AHC CK 1061
Indian Penal Code, 1860- Section 323, 326, 376D, 406, 506
High Courts11 Feb 2025Dismissed
Surya Pratap Singh Vs State Of U.P. And 7 Others
Allahabad High Court · (2025) 02 AHC CK 1067
Constitution of India, 1950- Article 227Insurance Act, 1938- Section 42, 42D, 42(5), 45, 45(2), 45(3), 45(4), 51, 114AContract Act, 1872- Section 182, 238
High Courts11 Feb 2025Dismissed
Dan Bahadur Yadav Vs Managing Director And Ceo Bank Of Baroda Corporate Center Mumbai And 2 Others
Allahabad High Court · (2025) 02 AHC CK 1066
Constitution of India, 1950- Article 226Central Civil Services (Pension) Rules, 1972- Rule 27
High Courts11 Feb 2025Allowed
Amrendra Bahadur Singh And Another Vs Union Of India Thru. G.M. Northern Railway N. Delhi
Allahabad High Court · (2025) 02 AHC CK 1065
Uttar Pradesh Higher Education Services Commission Act, 1980- Section 12(2), 13(3), 13(4)
High Courts10 Feb 2025Dismissed
Gyanendra Kumar Vs Union Of India And 7 Others
Allahabad High Court · (2025) 02 AHC CK 1069
Constitution of India, 1950- Article 226Central Goods and Services Tax Act, 2017- Section 50, 74, 74(1), 122(1A), 122(2)(b), 122(3), 125, 127Uttar Pradesh Goods and Service Tax Act, 2017- Section 74, 74(1), 83, 122(2)(b), 125
High Courts10 Feb 2025Dismissed
Piyush Gupta And Anothers Vs State Of U.P. And Another
Allahabad High Court · (2025) 02 AHC CK 1068
Code of Civil Procedure, 1908- Section 100, Order 41 Rule 31Registration Act, 1908- Section 34, 35Uttar Pradesh Consolidation of Holdings Act, 1953- Section 5
High Courts07 Feb 2025Allowed
Span Infra Developers Private Limited Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 02 AHC CK 1072
Constitution of India, 1950- Article 14, 16Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999- Rule 9
High Courts07 Feb 2025Allowed
Nagendra Sirohi Vs State Of U.P. And Another
Allahabad High Court · (2025) 02 AHC CK 1071
Constitution of India, 1950- Article 14, 16, 137, 145, 226Code of Civil Procedure, 1908- Section 11Uttar Pradesh General Clauses Act, 1904- Section 13
High Courts07 Feb 2025Allowed
Jaswant Singh Vs State Of U.P. Thru. Prin.Secy. Home Deptt
Allahabad High Court · (2025) 02 AHC CK 1070
Bharatiya Nyaya Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 144, 195, 251, 252, 254, 262, 321, 482Indian Penal Code, 1860- Section 143, 188, 339, 341
High Courts06 Feb 2025Allowed
Shivakar Singh Vs State Of U.P. And 5 Others
Allahabad High Court · (2025) 02 AHC CK 1057
Constitution of India, 1950- Article 21, 22, 226, 227Code of Criminal Procedure Act, 1973- Section 156(3), 173(2), 173(8), 438, 482Indian Penal Code, 1860- Section 201, 304A, 420, 468
High Courts06 Feb 2025Allowed
Smt Kavita Chaudhary Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 02 AHC CK 1056
Urban Land (Ceiling and Regulation) Repeal Act, 1999- Section 10(3)
High Courts05 Feb 2025Dismissed
Smt Rekha Devi Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 02 AHC CK 1058
Constitution of India, 1950- Article 227Code of Criminal Procedure Act, 1973- Section 82, 167(2), 438, 439(1), 439(2), 482
High Courts04 Feb 2025Allowed
Smt Durgesh Sharma And 2 Others Vs State Of Uttar Pradesh And 2 Others
Allahabad High Court · (2025) 02 AHC CK 1060
Constitution of India, 1950- Article 21Code of Criminal Procedure Act, 1973- Section 313Indian Penal Code, 1860- Section 302, 306, 313, 323, 376
High Courts04 Feb 2025Dismissed
Jai Prakash Chand And 2 Others Vs State Of U.P. Thru. Prin. Secy. State Tax Deptt. U.P. Lko. And Another
Allahabad High Court · (2025) 02 AHC CK 1059
Constitution of India, 1950- Article 136Code of Criminal Procedure Act, 1973- Section 161, 164, 313, 372, 378(3), 482Indian Penal Code, 1860- Section 302, 304B, 323, 498A, 504, 506