CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 120 of 166

High Courts04 Apr 2014

Neena Jain Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 413

Constitution of India, 1950 — Article 14, 15, 16, 228, 300ATransfer of Property Act, 1882 — Section 106Uttar Pradesh Municipal Corporation Act, 1959 — Section 174, 207
Read judgment
High Courts03 Apr 2014

Lalasa Vs State of U.P.

Allahabad High Court · (2014) 123 RD 371

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 19A(2), 8(1)(i), 9, 9(1)
Read judgment
High Courts03 Apr 2014Allowed

Rajendra Katiyar Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3156 : (2014) 85 ALLCC 776

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 82, 83
Read judgment
High Courts03 Apr 2014

Satya Deo Vs State of U.P.

Allahabad High Court · (2014) 86 ALLCC 75

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 324
Read judgment
High Courts02 Apr 2014Allowed

Suresh Singh Vs Board of Revenue

Allahabad High Court · (2014) 5 ADJ 697 : (2014) 4 AWC 3299 : (2014) 123 RD 565

Civil Procedure Code, 1908 (CPC) — Section 24Uttar Pradesh Land Revenue Act, 1901 — Section 191, 192
Read judgment
High Courts02 Apr 2014Allowed

Kandhai Vs State of U.P.

Allahabad High Court · (2014) 85 ALLCC 770

Arms Act, 1959 — Section 25, 25(1)A, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
Read judgment
High Courts02 Apr 2014

Anita Sonkar Vs Shakuntala Misra

Allahabad High Court · (2014) 5 ALJ 95 : (2014) 104 ALR 438 : (2014) 123 RD 855

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3, Order 33 Rule 3, Order 44 Rule 1Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 114, 118, 60, 61
Read judgment
High Courts02 Apr 2014Disposed Off

Harihar Singh Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 365 : (2014) 3 ALJ 680 : (2014) 85 ALLCC 764 : (2014) 104 ALR 784 : (2014) 5 AWC 5416

Constitution of India, 1950 — Article 324, 324(1), 327, 328Criminal Procedure Code, 1973 (CrPC) — Section 144
Read judgment
High Courts02 Apr 2014Allowed

Shambhoo Narain Yadav Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 491 : (2014) 3 ALJ 477 : (2014) 104 ALR 428 : (2014) 6 AWC 5665 : (2014) 3 UPLBEC 1982

Arms Act, 1959 — Section 17Consumer Protection Act, 1986 — Section 14Income Tax Act, 1961 — Section 254
Read judgment