CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 123 of 166

High Courts31 Mar 2014Dismissed

Keshram Singh Vs State of U.P.

Allahabad High Court · (2014) 3 ADJ 619 : (2014) 104 ALR 309 : (2014) 123 RD 819 : (2014) 2 UPLBEC 1341

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 233(2)Land Acquisition Act, 1894 — Section 10, 11, 16, 17(1), 17(3-A)
Read judgment
High Courts31 Mar 2014Allowed

Union of India Vs Rajesh Kumar Singh

Allahabad High Court · (2014) 3 ADJ 462 : (2014) 104 ALR 843 : (2014) 2 ESC 845 : (2014) 142 FLR 876 : (2014) 3 UPLBEC 1903

Constitution of India, 1950 — Article 14, 16, 226
Read judgment
High Courts31 Mar 2014

Srinarayan Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2509 : (2014) 5 ALJ 283 : (2015) 88 ALLCC 703

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 209, 227, 228, 228(1)(a)Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
Read judgment
High Courts31 Mar 2014Dismissed

State of U.P. Vs Rajnath

Allahabad High Court · (2014) 3 ACR 3131 : (2014) 85 ALLCC 904

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
Read judgment
High Courts31 Mar 2014Dismissed

Mumtaz Ali Vs D.D.C.

Allahabad High Court · (2014) 123 RD 319

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42-A, 52(2), 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 171(d), 171(g)
Read judgment
High Courts31 Mar 2014Dismissed

Antim Prakash Vs State of U.P. and Others

Allahabad High Court · (2014) 4 ADJ 221

Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 41(1)(b), 41ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498-A, 504, 506
Read judgment
High Courts28 Mar 2014Dismissed

Umakant Vs Union of India

Allahabad High Court · (2014) 5 ADJ 176 : (2014) 5 ALJ 458 : (2014) 3 ESC 1424 : (2014) 3 UPLBEC 1967

Constitution of India, 1950 — Article 12, 14, 226
Read judgment
High Courts28 Mar 2014Allowed

State of U.P. Vs Prasidh Prasad

Allahabad High Court · (2014) 6 ADJ 340 : (2015) 1 AWC 371

Constitution of India, 1950 — Article 12, 14, 142, 15, 16Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11A
Read judgment