High Courts13 Mar 2014Disposed Off
Kirti Rai and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 4 ADJ 371 : (2014) 2 ESC 1106 : (2014) 2 UPLBEC 1571
Indian Medicine Central Council Act, 1970 — Section 13C
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 131 of 166
High Courts13 Mar 2014Allowed
Parmarth Marketing Private Limited and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 4 ADJ 188 : (2015) 1 ALJ 302 : (2014) 104 ALR 7 : (2014) 4 AWC 3971
Places of Worship (Special Provisions) Act, 1991 — Section 1, 2(c), 3, 4
High Courts13 Mar 2014Allowed
Anil Kumar Jaiswal Vs Union of India and Others
Allahabad High Court · (2014) 3 ADJ 690 : (2014) 5 ALJ 473 : (2014) 3 AWC 2799
High Courts13 Mar 2014Dismissed
Irfan Ahmad Vs Smt. Sahnaz Bano
Allahabad High Court · (2014) 4 ALJ 342 : (2014) 103 ALR 616
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts13 Mar 2014
Ram Lakhan @ Lakhan Vs Additional Commissioner, (J/First) and Others
Allahabad High Court · (2014) 123 RD 241
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122-B(4F), 122-B(4-F)
High Courts13 Mar 2014Allowed
Vijay Pratap Singh Vs M/s. Triveni Structurals Ltd. and Another
Allahabad High Court · (2014) 4 ALJ 495 : (2014) 4 AWC 4074 : (2014) 2 ESC 1219 : (2014) 141 FLR 505 : (2014) 2 UPLBEC 1696
Income Tax Act, 1961 — Section 88
High Courts13 Mar 2014Allowed
Union of India Vs Central Administrative Tribunal
Allahabad High Court · (2014) 5 ADJ 23 : (2014) 4 ALJ 585 : (2014) 104 ALR 382 : (2014) 4 AWC 3930 : (2014) 142 FLR 159 : (2014) 2 UPLBEC 1586
Constitution of India, 1950 — Article 14, 16
High Courts13 Mar 2014
Zaz and Zaz Pvt. Ltd. Vs Union of India
Allahabad High Court · (2014) 305 ELT 126
Constitution of India, 1950 — Article 226
High Courts13 Mar 2014Allowed
Narendra Kumar Misra Vs Buddhi Lal
Allahabad High Court · (2014) 103 ALR 624
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts13 Mar 2014Allowed
Munni Lal Vs Devi Prasad
Allahabad High Court · (2014) 103 ALR 620
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts13 Mar 2014
Naveen Kumar Vs A.D.J/F.T.C. Court No. 3, Meerut and Others
Allahabad High Court · (2014) 103 ALR 621
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a)
High Courts13 Mar 2014Allowed
Mangat Ram Vs Chairman, Industrial Development Authority
Allahabad High Court · (2014) 5 ADJ 317 : (2014) 104 ALR 414 : (2014) 5 AWC 5081
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23(2), 28, 4, 6
High Courts13 Mar 2014
Mohini Verma Vs Union of India
Allahabad High Court · (2014) 104 ALR 340 : (2014) 4 AWC 3924 : (2014) 142 FLR 151
Allahabad University Act, 2005 — Section 5(d)Constitution of India, 1950 — Article 12, 14, 226
High Courts13 Mar 2014Partly Allowed
Kalideen Vs State of U.P.
Allahabad High Court · (2014) 4 ADJ 392 : (2014) 4 ALJ 580 : (2014) 103 ALR 864 : (2014) 123 RD 617
Constitution of India, 1950 — Article 133Land Acquisition Act, 1894 — Section 15, 18, 23, 24, 4Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32
High Courts13 Mar 2014Allowed
State of Uttar Pradesh Vs Yogendra
Allahabad High Court · (2014) 85 ALLCC 575
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts12 Mar 2014
C/M Mahila Udyog Mandir Jr. High School Vs State of U.P.
Allahabad High Court · (2014) 4 ADJ 405 : (2014) 3 ALJ 326 : (2014) 4 AWC 3487 : (2014) 3 UPLBEC 2100
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 6 Rule 17Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3, 4, 4(1)
High Courts12 Mar 2014Allowed
Shama Begum Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 139 : (2014) 3 ESC 1409 : (2014) 124 RD 735
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts12 Mar 2014Partly Allowed
Sanjeev Kumar Singh Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 301 : (2014) 6 ALJ 26 : (2014) 4 AWC 3898 : (2014) 3 ESC 1537 : (2014) 2 UPLBEC 1100
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2014Allowed
Dharma Dutta Chaturvedi Vs Principal Judge, Family Court
Allahabad High Court · (2014) 4 ADJ 635 : (2014) 4 ALJ 510 : (2014) 104 ALR 132 : (2014) 4 AWC 3886 : (2014) 123 RD 662
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 26
High Courts12 Mar 2014
Salekh Chand Vs State of U.P. and Others
Allahabad High Court · (2014) 123 RD 229
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9A