High Courts02 Apr 2014
Dalpat Vs Dy. Director of Consolidation
Allahabad High Court · (2014) 123 RD 401
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 21, 21(1), 21(2), 4(2)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 121 of 166
High Courts02 Apr 2014
Keshan Pal Vs State of U.P.
Allahabad High Court · (2014) 4 ADJ 299
Penal Code, 1860 (IPC) — Section 323, 324, 326, 335, 34
High Courts02 Apr 2014Dismissed
International Trade Expo Centre Ltd. Vs Mukesh Sharma and Others
Allahabad High Court · (2014) 3 ADJ 652 : (2014) 5 ALJ 278 : (2014) 105 ALR 284
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(i)(e), 34, 34(2), 37Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10
High Courts02 Apr 2014Disposed Off
Major Rahul Shanker Bhardwaj and Others Vs The State of U.P and Another
Allahabad High Court · (2014) 04 AHC CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 317, 317(1), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts02 Apr 2014
Roshan Lal Vs D.D.C.
Allahabad High Court · (2014) 123 RD 382
Constitution of India, 1950 — Article 226(3)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 9AUttar Pradesh Land Revenue Act, 1901 — Section 217
High Courts02 Apr 2014Allowed
State of U.P. Vs Har Pal Singh
Allahabad High Court · (2014) 4 ADJ 143 : (2014) 2 ESC 1187
Constitution of India, 1950 — Article 14, 226
High Courts02 Apr 2014
Sunil Kumar Vs D.D.C.
Allahabad High Court · (2014) 123 RD 393
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21
High Courts02 Apr 2014
Sushrut Institute of Plastic Surgery Vs Deputy Commissioner of Income Tax
Allahabad High Court · (2014) 224 TAXMAN 304
Income Tax Act, 1961 — Section 143, 143(1), 143(1)(a), 143(2), 143(3)
High Courts02 Apr 2014
Sudha Devi Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 259 : (2014) 6 ADJ 417 : (2015) 3 ALJ 655 : (2014) 87 ALLCC 49 : (2015) ALLMR(Cri) 507 : (2015) CriLJ 3339 : (2015) 1 Crimes 510 : (2015) 1 DMC 827 : (2015) 4 RCR(Criminal) 404
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 482
High Courts02 Apr 2014Dismissed
Vinod Kumar-III Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 286 : (2014) 104 ALR 592 : (2015) 1 AWC 498 : (2014) 2 UPLBEC 1507
High Courts02 Apr 2014
Cantonment Board Meerut Vs State of U.P. and Others
Allahabad High Court · (2014) 4 ADJ 228
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11(1), 25, 36-A
High Courts02 Apr 2014Dismissed
Ramesh Kumar Gupta Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 327 : (2014) 104 ALR 363 : (2014) 4 AWC 3470 : (2014) 3 ESC 1831 : (2014) 2 UPLBEC 1546
Constitution of India, 1950 — Article 226
High Courts02 Apr 2014Allowed
Basant Lal Maurya Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 14 : (2014) 104 ALR 295 : (2015) 1 AWC 923 : (2014) 123 RD 810 : (2014) 2 UPLBEC 1634
High Courts02 Apr 2014Allowed
Awadhesh Kumar Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2991 : (2014) 4 ADJ 644 : (2014) 85 ALLCC 755 : (2014) 2 DMC 698
Criminal Procedure Code, 1973 (CrPC) — Section 161, 215, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
High Courts02 Apr 2014Dismissed
Hurr Mehdi Baqri Vs Chief Election Commission of India
Allahabad High Court · (2014) 4 ADJ 798 : (2014) 4 ALJ 50 : (2015) 1 AWC 899
Constitution of India, 1950 — Article 226, 329, 329(b)Representation of the People Act, 1951 — Section 100(1)(c), 14, 33(4), 36, 36(4)
High Courts01 Apr 2014
Gurmeet Singh Vs D.D.C.
Allahabad High Court · (2014) 123 RD 364
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9AUttar Pradesh Land Revenue Act, 1901 — Section 34, 40A
High Courts01 Apr 2014Allowed
Superintendent of Post Offices Vs Central Administrative Tribunal
Allahabad High Court · (2014) 5 ADJ 133 : (2014) 5 ALJ 511 : (2015) 1 AWC 490 : (2014) 3 ESC 1478 : (2014) 3 UPLBEC 1941
High Courts01 Apr 2014
Garg Industries Vs Union of India
Allahabad High Court · (2014) 6 ADJ 627
Central Excises and Salt Act, 1944 — Section 35B, 35CConstitution of India, 1950 — Article 226
High Courts01 Apr 2014Dismissed
Hariram Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 368 : (2014) 3 DMC 507
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 300, 307, 323, 498A