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Allahabad High Court judgments, 2014

3,313 judgments · page 108 of 166

High Courts25 Apr 2014

A.M.C. Coated Fabrics Ltd. Vs State of U.P.

Allahabad High Court · (2014) 307 ELT 93 : (2014) 74 VST 324

Central Sales Tax Act, 1956 — Section 14, 14(iia), 15Constitution of India, 1950 — Article 286, 286(2)Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(1), 21(2), 4, 4(a)
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High Courts25 Apr 2014

Banwari Lal Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3152 : (2014) 85 ALLCC 858

Criminal Procedure Code, 1973 (CrPC) — Section 197, 319, 397, 401, 482Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 109, 120-B, 147, 148, 175
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High Courts25 Apr 2014Allowed

Amit Agrawal Vs Pooja Agrawal

Allahabad High Court · (2014) 6 ADJ 566 : (2014) 105 ALR 277 : (2014) 3 DMC 602

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13-BPenal Code, 1860 (IPC) — Section 323, 498-A
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High Courts25 Apr 2014Dismissed

Kailash Devi Vs Union of India

Allahabad High Court · (2014) 5 ADJ 298 : (2014) 6 ALJ 191 : (2014) 104 ALR 563 : (2015) 1 AWC 464 : (2014) 3 ESC 1363 : (2014) 142 FLR 250 : (2014) 2 UPLBEC 1499

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High Courts25 Apr 2014

Saksham Foundation Charitable Society Vs Union of India

Allahabad High Court · (2014) 5 ALJ 496 : (2015) 1 AWC 574 : (2015) 1 RCR(Criminal) 404

Constitution of India, 1950 — Article 14, 15, 16, 19(1)(a), 21Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 16A, 2(i), 3, 3A, 4
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High Courts25 Apr 2014Allowed

Ramjeet Vs Central Administrative Tribunal

Allahabad High Court · (2014) 4 ADJ 678 : (2014) 6 ALJ 607 : (2014) 104 ALR 556 : (2015) 1 AWC 693 : (2014) 3 ESC 1581 : (2014) 142 FLR 261 : (2014) 2 UPLBEC 1525

Administrative Tribunals Act, 1985 — Section 19, 22(3)(f), 35, 36Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 226, 227
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High Courts24 Apr 2014Allowed

Rameshwar Das Gupta Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 551 : (2014) 104 ALR 808 : (2014) 5 AWC 5179 : (2014) 124 RD 265 : (2014) 2 UPLBEC 1496

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
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High Courts24 Apr 2014Dismissed

Bhaggu Ram Vs Gulab Chand

Allahabad High Court · (2014) 104 ALR 829 : (2014) 123 RD 740

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9, 91
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High Courts24 Apr 2014

Bhura Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3138 : (2014) 85 ALLCC 852

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
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High Courts24 Apr 2014

Dewan Tyres Ltd. Vs Union of India

Allahabad High Court · (2014) 307 ELT 496

Central Excises and Salt Act, 1944 — Section 11ACConstitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 116
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High Courts24 Apr 2014

Rajes Rai Vs D.J. Mau

Allahabad High Court · (2014) 106 ALR 501

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
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High Courts24 Apr 2014Allowed

Chandra Prakash Tanaya Vs Vandana

Allahabad High Court · (2014) 6 ADJ 412 : (2015) 3 ALJ 217 : (2014) 105 ALR 282

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 12, 5, 5(i)
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