High Courts05 Mar 2014Allowed
O.P. Agrawal Vs Union of India and Others
Allahabad High Court · (2014) 3 ADJ 316 : (2014) 4 ALJ 383 : (2014) 4 AWC 3676 : (2014) 2 ESC 988 : (2014) 2 UPLBEC 1115
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 135 of 166
High Courts05 Mar 2014
Rajneesh Dwivedi Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2114 : (2014) 3 ADJ 612 : (2014) 85 ALLCC 169
Arms Act, 1959 — Section 25, 4Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts05 Mar 2014
Jhinkan (Deceased) and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2014) 123 RD 283
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts05 Mar 2014Dismissed
Amar Pal Vs State
Allahabad High Court · (2014) 85 ALLCC 508
Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2014
Vinod Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 85 ALLCC 156
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 2(l), 20Penal Code, 1860 (IPC) — Section 82, 83Constitution of India, 1950 — Article 254(2)
High Courts05 Mar 2014Disposed Off
Priti Sharma Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 771 : (2014) 6 AWC 5780
High Courts05 Mar 2014Disposed Off
Mukesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2014) 103 ALR 909 : (2014) 4 AWC 3473 : (2014) 123 RD 625
Land Acquisition Act, 1894 — Section 4, 6
High Courts05 Mar 2014
U.P. Financial Corporation Vs Vikram Singh and Others
Allahabad High Court · (2014) 4 ADJ 557 : (2014) 3 ALJ 228 : (2014) 141 FLR 637 : (2014) 2 LLJ 189 : (2014) 3 UPLBEC 2000
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Industrial Disputes Act, 1947 — Section 6-N
High Courts05 Mar 2014Allowed
Nirmala Devi Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 220 : (2014) 104 ALR 396 : (2014) 123 RD 847
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 9, 80
High Courts05 Mar 2014Allowed
Ram Autar Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 391 : (2014) 104 ALR 356 : (2014) 3 ESC 1835 : (2014) 2 UPLBEC 1641
High Courts05 Mar 2014Dismissed
Chhakki Lal Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 1902 : (2014) 85 ALLCC 518
Criminal Procedure Code, 1973 (CrPC) — Section 313, 432Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 2014Disposed Off
Umesh Kumar Vs Union of India
Allahabad High Court · (2014) 104 ALR 94 : (2014) 4 AWC 3347 : (2014) 141 FLR 921 : (2014) 2 UPLBEC 1477
High Courts04 Mar 2014
Meena Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 1896 : (2014) 4 ADJ 500 : (2014) 85 ALLCC 425
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(5-A)(a)Penal Code, 1860 (IPC) — Section 354, 354A, 354B, 354C, 354D
High Courts04 Mar 2014Disposed Off
M/s. Karkhana Darusehat Vs The Appellate Tribunal E.P.F. and 2 Ors.
Allahabad High Court · (2014) 142 FLR 354 : (2014) 2 LLN 384 : (2014) LLR 409
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 3(II), 7A, 7B(2), 7Q
High Courts04 Mar 2014Allowed
Maharaj Kishore Saxena Vs Union of India
Allahabad High Court · (2014) 104 ALR 141 : (2014) 4 AWC 4272 : (2014) 141 FLR 907 : (2014) 2 UPLBEC 1130
High Courts04 Mar 2014
Pravin Kumar Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 724 : (2014) 103 ALR 632 : (2014) 4 AWC 3885 : (2014) 123 RD 489 : (2015) 1 UPLBEC 56
High Courts04 Mar 2014
Ikrar Khan Vs D.D.C. and Others
Allahabad High Court · (2014) 123 RD 227
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1), 9
High Courts04 Mar 2014Dismissed
Wahid Hussain Vs Indian Oil Corporation Ltd. and Others
Allahabad High Court · (2014) 4 ALJ 4 : (2014) 103 ALR 892 : (2014) 141 FLR 926
High Courts03 Mar 2014Allowed
Yogendra Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 1268 : (2014) 3 ADJ 389 : (2014) 85 ALLCC 483
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts03 Mar 2014Dismissed
Chhedi Lal Gupta Vs District Judge
Allahabad High Court · (2014) 4 ALJ 566
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)