High Courts23 Dec 2014
State of U.P. Vs Vijay Yadav
Allahabad High Court · (2015) 1 ADJ 362 : (2015) 2 ALJ 66 : (2015) 109 ALR 734 : (2015) 1 ESC 603 : (2015) 1 UPLBEC 409
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 1 of 166
High Courts23 Dec 2014
Sanjeev Kumar Vs U.P. State Roadways Transport Corporation
Allahabad High Court · (2014) 12 AHC CK 0258
Constitution of India, 1950 — Article 14, 226
High Courts23 Dec 2014
C/M D.A.V. Inter College Vs State of U.P.
Allahabad High Court · (2014) 12 AHC CK 0254
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 498AUttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(5), 16G(7)
High Courts23 Dec 2014
Bhagat Halwai and Confectioners Vs The Commissioner of Trade Tax U.P.
Allahabad High Court · (2016) 331 ELT 188
Uttar Pradesh Trade Tax Act, 1948 — Section 2(e)(1), 2(e1)
High Courts23 Dec 2014
Matin Rao Vs State of U.P.
Allahabad High Court · (2015) 2 ADJ 448 : (2015) 2 AWC 2018 : (2015) 1 UPLBEC 809
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226
High Courts23 Dec 2014
Chetan Anand Parashar Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 852 : (2015) 1 ADJ 483 : (2015) 1 ALJ 777 : (2015) 88 ALLCC 777 : (2015) ALLMR(Cri) 628 : (2015) 1 DMC 785
Constitution of India, 1950 — Article 14(3), 254, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts23 Dec 2014Allowed
Lachi Ram Yadav and Others Vs Asstt. Registrar Firms, Chits and Societies and Others
Allahabad High Court · (2015) 1 UPLBEC 830
Societies Registration Act, 1860 - Section 15, 4, 4(b)
High Courts23 Dec 2014Allowed
Chhote Lal and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2015) 4 ADJ 134 : (2015) 127 RD 420
Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 11, 11(1), 4(2), 48(1), 5 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 143
High Courts23 Dec 2014
Daswant Ram Vs Consolidation Commissioner and Others
Allahabad High Court · (2015) 2 ADJ 739 : (2015) 3 AWC 3220 : (2015) 126 RD 669
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(4), 4, 52(1), 6, 6(1)Uttar Pradesh Municipalities Act, 1916 — Section 3
High Courts23 Dec 2014
Varun Goyal Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ADJ 311 : (2015) 3 ALJ 716 : (2015) 109 ALR 400 : (2015) 2 AWC 2150 : (2015) 126 RD 516
Stamp Act, 1899 — Section 33Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts23 Dec 2014
Jag Narain Vs D.D.C. and Others
Allahabad High Court · (2015) 126 RD 466
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 16, 19, 212, 229-B
High Courts23 Dec 2014Disposed off
Narayan Das Shah and Others Vs Gulabchand Seth and Others
Allahabad High Court · (2015) 109 ALR 651
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 114, 151 — Right to Information Act, 2005 - Section 5 — Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a)
High Courts23 Dec 2014Dismissed
Shishu Kumar Vs Ganesh Narain and Others
Allahabad High Court · (2015) 110 ALR 183 : (2015) 109 ALR 660 : (2015) 127 RD 538
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(4), 30
High Courts23 Dec 2014Allowed
Subhash Chandra Pandey and Others Vs Isvardin and Others
Allahabad High Court · (2015) 110 ALR 334 : (2015) 110 ALR 192 : (2015) 128 RD 112
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 176
High Courts23 Dec 2014
Sanjay Kumar Vs U.P. State Roadways Transport Corporation and Others
Allahabad High Court · (2015) 1 ADJ 706 : (2015) 2 AWC 2011 : (2015) 2 UPLBEC 1047
Constitution of India, 1950 — Article 14, 226
High Courts23 Dec 2014
Committee of Management, D.A.V. Inter College Banda Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ADJ 124 : (2015) 2 ALJ 33 : (2015) 109 ALR 147 : (2015) 2 AWC 2158 : (2015) 2 ESC 695 : (2015) 1 UPLBEC 416
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 498-AUttar Pradesh Intermediate Education Act, 1921 — Section 16-G, 16-G(5), 16-G(7)
High Courts23 Dec 2014
Vandana Travels & Tours Vs Commr. of C. Ex. & Service Tax (Appeals)
Allahabad High Court · (2015) 2 ADJ 149 : (2015) 37 STR 417
Constitution of India, 1950 — Article 14, 265Customs Act, 1962 — Section 129(B), 2, 66, 67, 68
High Courts23 Dec 2014
Singh Timber Trader and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ADJ 174 : (2015) 3 ALJ 289
Constitution of India, 1950 — Article 110(2), 14, 266Evidence Act, 1872 — Section 106Forest (Conservation) Act, 1980 — Section 2, 2(i)
High Courts23 Dec 2014Dismissed
Prakash Gramodyog Samiti Kendra and Others Vs Union of India and Others
Allahabad High Court · (2015) 4 AWC 3448
Arbitration and Conciliation Act, 1996 - Section 9Essential Commodities Act, 1955 - Section 3
High Courts22 Dec 2014
Achchay Lal Saroj Vs State of U.P.
Allahabad High Court · (2014) 12 AHC CK 0257
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 302, 307