High Courts20 Nov 2014
Vimlawati Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ADJ 641 : (2015) 108 ALR 803 : (2015) 1 AWC 976
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 19 of 166
High Courts20 Nov 2014
National Insurance Co. Ltd. Vs Ratibhan Kewat and Others
Allahabad High Court · (2015) 2 ADJ 504
Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 173
High Courts20 Nov 2014
National Insurance Co. Ltd. Vs Rathibhan Kewat and Others
Allahabad High Court · (2015) 109 ALR 331
Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 173
High Courts20 Nov 2014
Ashok Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · (2015) 88 ALLCC 153
Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Penal Code, 1860 (IPC) — Section 279, 304, 304-A, 34
High Courts20 Nov 2014
Harjindra Singh and Others Vs State of U.P.
Allahabad High Court · (2015) 4 ALJ 498 : (2015) 88 ALLCC 167
Penal Code, 1860 (IPC) — Section 302, 323, 34, 394
High Courts20 Nov 2014
Jagdish Sharma Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ADJ 538 : (2015) 3 ALJ 275 : (2015) 89 ALLCC 192
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Nov 2014
Baleshwar Singh Vs K.P. Singh
Allahabad High Court · (2015) 2 AWC 1400 : (2015) 126 RD 612
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(g), 20(4)
High Courts20 Nov 2014Dismissed
Balendu Gautam Vs State of U.P. and Others
Allahabad High Court · (2015) 4 ADJ 781
High Courts19 Nov 2014
Bhoora and Others Vs State of U.P.
Allahabad High Court · (2015) 88 ALLCC 776
Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Nov 2014
Kaka Advertising Agency Vs U.P. Technical University and Others
Allahabad High Court · (2014) 11 ADJ 227
Constitution of India, 1950 — Article 226
High Courts19 Nov 2014
Govardhan Bind and Others Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 172 : (2015) 88 ALLCC 468
Penal Code, 1860 (IPC) — Section 304, 323, 504
High Courts19 Nov 2014
Jai Vijay Singh Vs Union of India and Others
Allahabad High Court · (2014) 11 ADJ 643 : (2015) 1 ALJ 702 : (2015) 109 ALR 422
High Courts19 Nov 2014
Nagar Panchayat Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 608 : (2015) 108 ALR 401 : (2015) 1 ESC 254 : (2015) 1 UPLBEC 712
Constitution of India, 1950 — Article 14, 21, 226, 227, 243BMadhya Pradesh Municipalities Act, 1961 — Section 41-AUttar Pradesh Municipalities Act, 1916 — Section 12-D, 32, 43-AA, 48, 48(2)
High Courts19 Nov 2014
Commissioner of C. Ex., Lucknow Vs Star Steels
Allahabad High Court · (2015) 315 ELT 495
High Courts19 Nov 2014
Imamuddin Vs Union of India and Others
Allahabad High Court · (2014) 11 ADJ 432 : (2015) 1 ALJ 693
Constitution of India, 1950 — Article 226
High Courts19 Nov 2014
Kalyan Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2015) 1 ACR 374 : (2015) 88 ALLCC 170
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120-B, 149, 302, 307
High Courts19 Nov 2014
Balaji Marketing India Vs Commissioner, Commercial Taxes
Allahabad High Court · (2015) 83 VST 491
Uttar Pradesh Value Added Tax Act, 2008 - Section 48 48(1)(ii) 48(7)
High Courts18 Nov 2014
Deena Nath Dubey Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1277 : (2015) 88 ALLCC 456
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222 (5), 222(1), 222(2), 313Evidence Act, 1872 — Section 106, 113-BPenal Code, 1860 (IPC) — Section 302, 302, 303, 304, 304
High Courts17 Nov 2014Allowed
Gokaran Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ACR 2299 : (2015) 89 ALLCC 74
Criminal Procedure Code, 1973 (CrPC) - Section 156, 192, 200, 202, 202(1) — Penal Code, 1860 (IPC) - Section 307, 323, 325, 34, 380 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 176, 19
High Courts17 Nov 2014Allowed
Rajiv Vs State of Maharashtra and Others
Allahabad High Court · (2015) 89 ALLCC 231
Constitution of India, 1950 - Article 20, 21 — Criminal Procedure Code, 1973 (CrPC) - Section 161, 482 — Dowry Prohibition Act, 1961 - Section 2, 3, 4 — Penal Code, 1860 (IPC) - Section 304-B, 306, 323, 494, 498A