CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 110 of 166

High Courts23 Apr 2014

Hakim Singh Vs Chunni Lal

Allahabad High Court · (2014) 106 ALR 487

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Provincial Small Cause Courts Act, 1887 — Section 17, 25
Read judgment
High Courts23 Apr 2014Dismissed

Sushila Steels Vs Union Bank of India

Allahabad High Court · (2014) 5 ADJ 678 : (2014) 105 ALR 58 : (2014) 5 AWC 4659 : (2014) 4 BC 518 : (2014) 124 RD 423

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17
Read judgment
High Courts22 Apr 2014Dismissed

Ram Narain Vs Dy. Director of Consolidation

Allahabad High Court · (2014) 123 RD 577

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(6), 117A, 117-A, 126
Read judgment
High Courts22 Apr 2014Dismissed

Trilok Vs D.D.C.

Allahabad High Court · (2014) 123 RD 590

Evidence Act, 1872 — Section 50Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
Read judgment
High Courts22 Apr 2014Dismissed

Ghurhu Vs Satiram

Allahabad High Court · (2014) 123 RD 769

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
Read judgment
High Courts22 Apr 2014Dismissed

State Of U.P. Ther Vs Arshad

Allahabad High Court · (2014) 04 AHC CK 0193

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(I)(X)
Read judgment
High Courts22 Apr 2014Dismissed

Liaqat Ali Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 759 : (2014) 105 ALR 6 : (2014) 6 AWC 5785 : (2014) 124 RD 398

Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 227
Read judgment
High Courts22 Apr 2014Disposed Off

Bachaie Vs D.D.C.

Allahabad High Court · (2014) 124 RD 211

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52A
Read judgment
High Courts22 Apr 2014Dismissed

State of U.P. Vs Jugnu Tiwari and Others

Allahabad High Court · (2014) 04 AHC CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 34, 427, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(I)(X)
Read judgment