High Courts21 Mar 2014Dismissed
Satya Narain Dubey Vs Union of India
Allahabad High Court · (2014) 3 ADJ 581 : (2014) 4 AWC 3441 : (2014) 4 JCC 2330
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 129 of 166
High Courts21 Mar 2014
Arvind Kumar-II Vs High Court of Judicature at Allahabad and Another
Allahabad High Court · (2014) 4 ADJ 172 : (2014) 104 ALR 64 : (2014) 4 AWC 4069 : (2014) 3 ESC 1322
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts21 Mar 2014
Shyam Lal Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 732 : (2014) 4 AWC 3983 : (2014) 123 RD 359
Constitution of India, 1950 — Article 19(1)(g)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142
High Courts21 Mar 2014Allowed
Mangey Ram Vs State of U.P.
Allahabad High Court · (2014) 85 ALLCC 606
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts21 Mar 2014Dismissed
State of U.P. Vs Indra Pal Singh
Allahabad High Court · (2014) 2 ACR 1906 : (2014) 85 ALLCC 452
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Mar 2014Dismissed
State of U.P. Vs Kartar Singh
Allahabad High Court · (2014) 2 ACR 2361 : (2014) 85 ALLCC 457
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts21 Mar 2014Allowed
Suman Devi Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 71 : (2015) 1 ALJ 114 : (2014) 5 AWC 5089 : (2014) 4 ESC 2029 : (2014) 4 UPLBEC 2896
High Courts20 Mar 2014
State of U.P. Vs Ram Ashrey
Allahabad High Court · (2014) 85 ALLCC 540
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 397
High Courts20 Mar 2014Dismissed
State of U.P. Vs Budhu Singh
Allahabad High Court · (2014) 85 ALLCC 534
Arms Act, 1959 — Section 25, 25(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 2014Dismissed
State of U.P. Vs Parmatma Saran Mathur
Allahabad High Court · (2014) 2 ACR 1928 : (2014) 85 ALLCC 528
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 409
High Courts20 Mar 2014Dismissed
Brij Kishore Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 1912 : (2014) 85 ALLCC 513
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts20 Mar 2014Dismissed
State of U.P. Vs Baiju Tewari
Allahabad High Court · (2014) 2 ACR 1917 : (2014) 85 ALLCC 522
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts14 Mar 2014Allowed
Vijay Deep Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2014) 104 ALR 668 : (2014) 124 RD 152 : (2014) 123 RD 83
Civil Procedure Code, 1908 (CPC) — Section 144Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12, 12A, 13, 14
High Courts14 Mar 2014
Brahmdeo Vs State of U.P. and Others
Allahabad High Court · (2014) 123 RD 98
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 19-A(2), 20, 21(4)(i), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117-A
High Courts14 Mar 2014
Vinay Kumar Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2014) 123 RD 290
High Courts14 Mar 2014Dismissed
Committee of Management, Krishak Inter College Vs State of U.P.
Allahabad High Court · (2014) 4 ADJ 529 : (2014) 5 ALJ 40 : (2014) 104 ALR 125 : (2014) 5 AWC 5109
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7)
High Courts14 Mar 2014
Ramco Confectionery P. Ltd. Vs Commissioner,Trade Tax U.P.
Allahabad High Court · (2015) 316 ELT 91 : (2014) 72 VST 348
High Courts14 Mar 2014Dismissed
Manoj Kumar Agrawal Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2969 : (2014) 6 ADJ 183 : (2014) 6 ALJ 67 : (2014) 87 ALLCC 7 : (2015) ALLMR(Cri) 238 : (2014) 4 BC 493
Criminal Procedure Code, 1973 (CrPC) — Section 326, 326(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 143(1)
High Courts14 Mar 2014
Braj Narayan Pandey Vs State of U.P.
Allahabad High Court · (2014) 3 ALJ 505 : (2014) 4 AWC 3988
High Courts14 Mar 2014
Committee of Management of Sahkari Ganna Vikas Samiti Ltd. Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 84 : AIR 2015 All 1 : (2015) 2 ALJ 529 : (2014) 104 ALR 764 : (2014) 3 ESC 1413 : (2015) 3 RCR(Civil) 575 : (2014) 2 UPLBEC 1445
Constitution of India, 1950 — Article 226, 243-ZH(b), 243-ZJ(2), 243ZK, 243-ZKUttar Pradesh Co-operative Societies Act, 1965 — Section 29, 29(1), 29(5), 29(5)(a), 29(5)(b)