CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 136 of 166

High Courts03 Mar 2014Disposed Off

Prabandhak U.P. Rajya Sadak Parivahan Nigam Vs Smt. Rabia Begum and Others

Allahabad High Court · (2015) 3 ACC 841 : (2015) ACJ 1492 : (2014) 3 ADJ 154 : (2014) 2 ALJ 753 : (2015) 108 ALR 439 : (2016) 1 AnWR 121 : (2014) 2 ESC 871

Motor Vehicles Act, 1988 — Section 158, 163A, 166, 168, 170(b)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)
Read judgment
High Courts03 Mar 2014

Hakim Singh Vs State of U.P. and Others

Allahabad High Court · (2014) 4 ADJ 80 : (2014) 4 ALJ 552 : (2014) 104 ALR 619 : (2014) 4 AWC 3892 : (2014) 123 RD 251

Stamp Act, 1899 — Section 29, 29(c), 33, 35, 37Transfer of Property Act, 1882 — Section 54
Read judgment
High Courts03 Mar 2014Allowed

Jyoti Vs State of Uttar Pradesh

Allahabad High Court · (2014) 4 ADJ 526 : (2014) 85 ALLCC 417 : (2014) 3 CCR 120

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 405, 406
Read judgment
High Courts03 Mar 2014Dismissed

Nepal Singh and Another Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1455 : (2014) 85 ALLCC 204

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
Read judgment
High Courts03 Mar 2014Allowed

Ramzani Vs State of U.P.

Allahabad High Court · (2014) 86 ALLCC 221

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 354, 376, 391, 395, 397
Read judgment
High Courts27 Feb 2014Allowed

Chandra Shekhar Vs State of U.P.

Allahabad High Court · (2014) 85 ALLCC 745

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304-B, 498-A
Read judgment