High Courts06 Aug 2025Dismissed
Rajendr Yadav Vs State Of UP.
Allahabad High Court · (2025) 08 AHC CK 0634
Constitution of India, 1950- Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 9 of 21
High Courts05 Aug 2025Dismissed
Shiv Kumar Vs State Of U.P. And 8 Others
Allahabad High Court · (2025) 08 AHC CK 0641
Evidence Act, 1872- Section 45, 46, 73, 114
High Courts05 Aug 2025Dismissed
Nevtej Kumar Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 08 AHC CK 0640
Code of Criminal Procedure Act, 1973- Section 439Indian Penal Code, 1860- Section 34, 147, 148, 149, 302, 304, 307, 336, 504, 506Arms Act, 1959- Section 27, 30
High Courts05 Aug 2025Dismissed
Arpit Khanna Vs Chief General Manager State Bank Of India Lucknow And Another
Allahabad High Court · (2025) 08 AHC CK 0639
Limitation Act, 1963- Article 137Limitation Act, 1963- Section 5, 9, 14Arbitration & Conciliation Act of 1996- Section 11, 11(6)
High Courts05 Aug 2025Dismissed
Rana Pratap Singh Vs State Of UP.
Allahabad High Court · (2025) 08 AHC CK 0638
Code of Civil Procedure, 1908- Section 2(11)Motor Vehicles Act, 1988- Section 140, 166, 168, 173
High Courts05 Aug 2025Allowed
Bhookan Saran Transmitted From Alld. 73 Arba Of 2021 Vs Hindustan Petroleum Corp.Ltd Thru.Chairman And M.D.And Anr
Allahabad High Court · (2025) 08 AHC CK 0637
Code of Criminal Procedure Act, 1973- Section 125, 146Indian Penal Code, 1860- Section 323, 494, 498AProtection of Women from Domestic Violence Act, 2005- Section 12
High Courts01 Aug 2025Allowed
Kesar Singh Vs State Of U.P. And 4 Others
Allahabad High Court · (2025) 08 AHC CK 0642
High Courts01 Aug 2025Dismissed
Shipra Devi Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Women And Child Developement Lko And 3 Others
Allahabad High Court · (2025) 08 AHC CK 0615
Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporations in Government Service (Rescission of Rules) Act, 2009- Section 3, 3(1)(a), 3(2), 3(2)(c), 4
High Courts01 Aug 2025Disposed Of
Asheesh Kumar Vs State Of U.P. And Another
Allahabad High Court · (2025) 08 AHC CK 0614
High Courts29 Jul 2025Dismissed
M/S Kaleshwari Power Products Private Limited Vs State Of U.P. And Another
Allahabad High Court · (2025) 07 AHC CK 0806
Constitution of India, 1950- Article 226
High Courts29 Jul 2025Allowed
Talimuddin And 21 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 07 AHC CK 0805
Constitution of India, 1950- Article 226Code of Criminal Procedure Act, 1973- Section 161, 319Payment of Gratuity Act 1972- Section 4(6)(a)
High Courts29 Jul 2025Allowed
Akansh Choudhary Vs Union Of India And 2 Others
Allahabad High Court · (2025) 07 AHC CK 0804
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 210, 212, 223, 223(1), 225, 226, 528Code of Criminal Procedure Act, 1973- Section 482
High Courts29 Jul 2025Dismissed
Jag Pal Singh Vs Union Of India And 3 Others
Allahabad High Court · (2025) 07 AHC CK 0803
Constitution of India, 1950- Article 134Code of Criminal Procedure Act, 1973- Section 53A, 235(2), 313, 354(3), 366Indian Penal Code, 1860- Section 201, 302, 364A, 376, 376AB
High Courts29 Jul 2025Disposed Of
Rakesh Kumar Chaturvedi Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Lko. And Another
Allahabad High Court · (2025) 07 AHC CK 0802
National Food Security Act, 2013- Section 2(l), 2(6), 2(9), 4, 4(a), 5, 5(1), 5(1)(a), 5(2), 6, 7, 12(2)(e), 38Ministry of Women and Child Development made a Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015- Rule 5, 8
High Courts29 Jul 2025Dismissed
Bantu @ Shiv Shankar Vs State Of U.P.
Allahabad High Court · (2025) 07 AHC CK 0801
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 43, 43(1), 58, 480, 480(1), 482Code of Criminal Procedure Act, 1973- Section 438, 438(1)
High Courts28 Jul 2025Dismissed
Vishwanath Umar Vaisya And Anr Vs Additional Commissioner Allahabad And 2 Ors
Allahabad High Court · (2025) 07 AHC CK 0807
Code of Civil Procedure, 1908- Order 9 Rule 13Uttar Pradesh Tenancy Act, 1939- Section 3(23), 4(3), 29, 59, 61Uttar Pradesh Land Revenue Act, 1901- Section 33, 39
High Courts25 Jul 2025Dismissed
Ravindra @ Pappu Vs State Of UP. Thru. Prin. Secy. Home Deptt. Lko. And Another
Allahabad High Court · (2025) 07 AHC CK 0812
Constitution of India, 1950- Article 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173, 173(4), 175, 175(1), 175(2), 175(3), 210, 528Code of Criminal Procedure Act, 1973- Section 154, 156, 156(1), 156(2), 156(3)
High Courts25 Jul 2025Disposed Of
Jitendra Vs State Of U.P. And 4 Others
Allahabad High Court · (2025) 07 AHC CK 0811
Income Tax Act, 1961- Section 260A 1961
High Courts25 Jul 2025Dismissed
Kamlesh Meena And 2 Others Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 07 AHC CK 0810
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 145, 145(4), 482
High Courts25 Jul 2025Allowed
M/S Rai Wines Ras Bahar Colony Vs Commisssioner Of Income Tax
Allahabad High Court · (2025) 07 AHC CK 0809
Uttar Pradesh Land Revenue Act, 1901- Section 33, 39