High Courts10 Nov 2014
Ram Singh Yadav Vs Rajesh Sharma
Allahabad High Court · (2014) 11 AHC CK 0250
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 67
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 24 of 166
High Courts10 Nov 2014
Arjun Singh Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 276 : (2015) 1 ALJ 414 : (2015) 1 AWC 221 : (2014) 4 UPLBEC 3333
High Courts10 Nov 2014
State of U.P. Vs Dharmendra Singh
Allahabad High Court · (2014) 10 ADJ 131 : (2015) 1 ESC 191
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
B.D.M. Municipal Girls Inter College Vs State of U.P.
Allahabad High Court · (2014) 11 AHC CK 0237
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Satya Prakash Chaudhary Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 380 : (2014) 107 ALR 884
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014Dismissed
Baghel Infrastructures Pvt. Ltd. Vs N.T.P.C. Ltd. and Others
Allahabad High Court · (2015) 109 ALR 519 : (2015) 127 RD 476
Arbitration Act, 1940 - Section 11, 11(1) — Arbitration and Conciliation Act, 1996 - Section 11, 11(4), 11(5), 11(6), 14
High Courts10 Nov 2014
Minakshi Sonkar Shastri Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ADJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195(1)(a)(i), 200, 202Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts10 Nov 2014
Rajesh Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 158 : (2014) 4 UPLBEC 3254
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Dakshinanchal Vidyut Vitran Nigam Ltd. and Others Vs Aziz Ullah
Allahabad High Court · (2014) 11 ADJ 149 : (2015) 3 ALJ 540 : (2015) 109 ALR 55 : (2015) 1 AWC 35 : (2015) 146 FLR 239 : (2014) 4 UPLBEC 3268
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Satya Prakash Chaudhary Vs State of U.P. and Others
Allahabad High Court · (2014) 6 AWC 6035
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Ram Gopal Singh Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ACR 377 : (2015) 1 ALJ 747 : (2015) 89 ALLCC 222
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 372Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts10 Nov 2014
Bhartiya Rail Dalit Mazdoor Association (B.R.D.M.A.) and Others Vs Union of India and Others
Allahabad High Court · (2015) 1 ADJ 545 : (2015) 108 ALR 302 : (2015) 2 AWC 1407
Constitution of India, 1950 — Article 19(1), 19(1)(a), 19(1)(b), 19(1)(g), 19(2)
High Courts10 Nov 2014
Anil Kumar Bhardwaj and Others Vs Kamla Devi and Others
Allahabad High Court · (2015) 108 ALR 534
High Courts10 Nov 2014Allowed
Anand Agarwal Vs District Judge and Others
Allahabad High Court · (2015) 110 ALR 279
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 12, 16, 16(1)(b)
High Courts10 Nov 2014
Narayan Dwivedi Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 155 : (2015) 2 AWC 1410 : (2015) 1 ESC 422
Constitution of India, 1950 — Article 226
High Courts10 Nov 2014
Vijai Kumar Srivastava Vs Awadhesh Kumar Srivastava
Allahabad High Court · (2015) 108 ALR 531
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts07 Nov 2014
Sonu Kumar Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 451 : (2015) 88 ALLCC 397 : (2015) 2 BC 450
Criminal Procedure Code, 1973 (CrPC) — Section 138, 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 145(2)
High Courts07 Nov 2014
Vikas Mall Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 472 : (2015) 4 ALJ 520 : (2015) 88 ALLCC 402
Criminal Procedure Code, 1973 (CrPC) — Section 11, 16, 161, 26, 319Penal Code, 1860 (IPC) — Section 302, 34, 504, 506
High Courts07 Nov 2014
Charri Vs State
Allahabad High Court · (2014) 11 AHC CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 121, 124, 313, 360, 361Penal Code, 1860 (IPC) — Section 323, 34, 452, 504, 506Probation of Offenders Act, 1958 — Section 4