Allahabad High Court AFR/Landmark Judgments/Orders

Modern scientific methods should be used by investigators.

Tue, 27 Jul 2010 18:30:00 GMT

Modern scientific methods should be used by investigators.
Case: CAPITAL CASES No. 6632 2008 at Allahabad Judgment/Order dated-28/7/2010
Title: Kanhaiya Vs. State Of U.P.
Coram: Hon'ble Yatindra Singh,J. and Hon'ble Surendra Singh,J.
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482 Cr.P.C. application-307/392/504/506 I.P.C.-parties closely related-compromised the case-application allowed-proceeding quashed.

Thu, 22 Jul 2010 18:30:00 GMT

482 Cr.P.C. application-307/392/504/506 I.P.C.-parties closely related-compromised the case-application allowed-proceeding quashed.
Case: APPLICATION U/s 482 No. 137 2009 at Allahabad Judgment/Order dated-23/7/2010
Title: Jitendra Pal @ Pappu And Others Vs. State Of U.P.And Another
Coram: Hon'ble Vinod Prasad,J.
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Intermediate Examination Certificate cannot be issued on the basis of a forged document

Tue, 20 Jul 2010 18:30:00 GMT

Intermediate Examination Certificate cannot be issued on the basis of a forged document
Case: WRIT - C No. 10993 2007 at Allahabad Judgment/Order dated-21/7/2010
Title: Navneet Kumar Vs. State Of U.P. Thru' Secry. Madhamik Shiksha Parishad & Ors.
Coram: Hon'ble Dilip Gupta,J.
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Criminal Appeal u/s 302/sudden occurrence/absence of intention/deceased started quarrel/conviction altered under 304(II)/appeal partly allowed.

Thu, 15 Jul 2010 18:30:00 GMT

Criminal Appeal u/s 302/sudden occurrence/absence of intention/deceased started quarrel/conviction altered under 304(II)/appeal partly allowed.
Case: JAIL APPEAL No. 5622 2007 at Allahabad Judgment/Order dated-16/7/2010
Title: Ram Pyare Uraon & Others Vs. State
Coram: Hon'ble Vinod Prasad,J. and Hon'ble Surendra Singh,J.
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Criminal Appeal/302 IPC/charge defective/313 no circumstance put/Appeal allowed/conviction set aside.

Thu, 15 Jul 2010 18:30:00 GMT

Criminal Appeal/302 IPC/charge defective/313 no circumstance put/Appeal allowed/conviction set aside.
Case: CRIMINAL APPEAL U/S 374 CR.P.C. No. 4814 2004 at Allahabad Judgment/Order dated-16/7/2010
Title: Raees Vs. State Of U.P.
Coram: Hon'ble Vinod Prasad,J. and Hon'ble Virendra Singh,J.
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482-Recall Application-Applicants committed fraud and material concealment-Recall Application dismissed.

Thu, 08 Jul 2010 18:30:00 GMT

482-Recall Application-Applicants committed fraud and material concealment-Recall Application dismissed.
Case: APPLICATION U/s 482 No. 32141 2009 at Allahabad Judgment/Order dated-9/7/2010
Title: Suresh Chandra Mishra & Another Vs. State Of U.P. & Another
Coram: Hon'ble Vinod Prasad,J.
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Members of Committee of Management cannot be removed by vote of no confidence in the absence of such provision in the Bye-Laws

Tue, 06 Jul 2010 18:30:00 GMT

Members of Committee of Management cannot be removed by vote of no confidence in the absence of such provision in the Bye-Laws
Case: WRIT - C No. 56433 2009 at Allahabad Judgment/Order dated-5/7/2010
Title: C/M, Dharma S.S. Inter College & Sanskrit Pathsala & Ors. Vs. State Of U.P. & Others
Coram: Hon'ble Dilip Gupta,J.
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Criminal Appeal/Conviction under 393 IPC/fact witnesses unreliable/accused arrest doubtful/appeal allowed/conviction set aside.

Sun, 27 Jun 2010 18:30:00 GMT

Criminal Appeal/Conviction under 393 IPC/fact witnesses unreliable/accused arrest doubtful/appeal allowed/conviction set aside.
Case: CRIMINAL APPEAL U/S 374 CR.P.C. No. 2835 2010 at Allahabad Judgment/Order dated-28/6/2010
Title: Ravindra Vs. State Of U.P.
Coram: Hon'ble Vinod Prasad,J.
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Order u/s 319 CrPC should be passed only when evidence is of such quality as to lead conviction.Mere non-examination of witness does'nt vitiate order.

Fri, 28 May 2010 18:30:00 GMT

Order u/s 319 CrPC should be passed only when evidence is of such quality as to lead conviction.Mere non-examination of witness does'nt vitiate order.
Case: U/S 482/378/407 No. 2532 2010 at Lucknow Judgment/Order dated-28/5/2010
Title: Rajol And Others Vs. State Of U.P. And Another
Coram: Hon'ble Shri Kant Tripathi,J.
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Notwithstanding, Aganwadi workers are not holders of civil posts they are entitle to invoke writ jurisdiction against termination of their services.

Thu, 27 May 2010 18:30:00 GMT

Notwithstanding, Aganwadi workers are not holders of civil posts they are entitle to invoke writ jurisdiction against termination of their services.
Case: SPECIAL APPEAL No. 1121 2005 at Allahabad Judgment/Order dated-28/5/2010
Title: Smt. Sheela Devi & Another Vs. State Of U.P. Thru' Principal Secy. & Others
Coram: Hon'ble Sheo Kumar Singh,J. , Hon'ble Pankaj Mithal,J. and Hon'ble Ashok Kumar Roopanwal,J.
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