High Courts07 Feb 2014Allowed
Mohd. Rihana and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 768 : (2014) 103 ALR 324 : (2014) 3 AWC 3021
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,263 judgments · page 146 of 164
High Courts07 Feb 2014Dismissed
Ram Murti Pandey Vs State of U.P
Allahabad High Court · (2014) 85 ALLCC 438
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Feb 2014Allowed
Jota Devi Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 124 RD 513
Hindu Adoptions and Maintenance Act, 1956 — Section 16, 7, 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229(b)
High Courts07 Feb 2014
Ajay Kumar Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 1394 : (2014) 3 ADJ 282 : (2014) 87 ALLCC 168
Criminal Procedure Code, 1973 (CrPC) — Section 319, 408, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts07 Feb 2014
Oriental Diesel and Engineering Company Private Limited and Others Vs State Bank of India and Others
Allahabad High Court · (2014) 2 ADJ 502 : (2014) 103 ALR 183 : (2014) 3 AWC 2423 : (2014) 122 RD 823
Banking Regulation Act, 1949 — Section 21, 35AConstitution of India, 1950 — Article 226
High Courts07 Feb 2014Dismissed
Shree Krishna and 2 Others Vs State of U.P. and 2 Others
Allahabad High Court · (2014) 02 AHC CK 0108
Criminal Procedure Code, 1973 (CrPC) - Section 41(1) 41(1)(b) 41APenal Code, 1860 (IPC) - Section 379 411
High Courts07 Feb 2014
Cheeni @ Wahiuddin and Others Vs State of U.P.
Allahabad High Court · (2014) 1 ACR 795 : (2014) 84 ALLCC 978
Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
High Courts07 Feb 2014
Purshottam Das Agarwal Vs Rajesh
Allahabad High Court · (2014) 2 ACR 1648 : (2014) 87 ALLCC 210
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 107, 116, 307, 34, 504
High Courts07 Feb 2014Dismissed
Heera Singh Verma Vs State of U.P.
Allahabad High Court · (2014) 3 AWC 2298
High Courts07 Feb 2014Dismissed
Panchanand Giri Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 197 : (2014) 3 ALJ 102 : (2014) 3 AWC 3027
Constitution of India, 1950 — Article 311, 311(2)
High Courts07 Feb 2014Dismissed
Ghanshyam Jaiswal Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 556 : (2014) 5 ALJ 2 : (2014) 3 AWC 3206 : (2014) 122 RD 732
Limitation Act, 1963 — Section 5Limitation Act, 1963 — Section 5Limitation Act, 1963 — Section 5
High Courts07 Feb 2014
Siraj Khan (Constable 76 A.P.) Vs Superintendent of Police and Others
Allahabad High Court · (2014) 2 ADJ 436 : (2014) 4 ALJ 236
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts06 Feb 2014Allowed
Dr. R.K. Singh and Another Vs Smt. Phoolmati and Others
Allahabad High Court · (2014) 3 ADJ 276 : (2014) 103 ALR 574 : (2014) 4 AWC 3371 : (2014) 141 FLR 611
Constitution of India, 1950 — Article 226
High Courts06 Feb 2014Dismissed
State of U.P. Vs Asrar Khan
Allahabad High Court · (2014) 2 ACR 1263 : (2014) 85 ALLCC 140
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 326
High Courts06 Feb 2014
Bindra Prashad Gond Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 595 : (2014) 103 ALR 519 : (2014) 3 AWC 3219 : (2014) 2 ESC 973
Constitution of India, 1950 — Article 342, 342(1)
High Courts06 Feb 2014Allowed
Chief Account Officer (G.P.F.) and Another Vs Mohd. Idrish
Allahabad High Court · (2014) 3 ADJ 765 : (2014) 3 AWC 3212 : (2014) 2 ESC 970
High Courts06 Feb 2014Dismissed
Sharda Prasad Vs District Collector/District D.D.C. and Others
Allahabad High Court · (2014) 123 RD 62
High Courts06 Feb 2014
Om Prakash and Others Vs Shri Chand and Others
Allahabad High Court · (2014) 104 ALR 642 : (2014) 4 AWC 3494 : (2014) 124 RD 138 : (2014) 123 RD 291
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4(3), Order 22 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114
High Courts06 Feb 2014
Ram Deo Tripathi Vs State of U.P. and Others
Allahabad High Court · (2014) 2 ADJ 649 : (2014) 103 ALR 749 : (2014) 4 AWC 3782 : (2014) 2 ESC 1049 : (2014) 141 FLR 909
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 210
High Courts06 Feb 2014Allowed
Govardhan Yadav Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ADJ 37 : (2014) 4 AWC 3734 : (2014) 1 UPLBEC 804