High Courts07 Nov 2014
Nishant Kumar Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 453 : (2015) 88 ALLCC 173
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190(1)(a), 190(1)(b)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 25 of 166
High Courts07 Nov 2014
Usha Rai Vs State Bank of India
Allahabad High Court · (2014) 10 ADJ 657 : (2015) 3 ALJ 186 : (2014) 107 ALR 885 : (2014) 6 AWC 6424 : (2015) 1 ESC 279 : (2015) 144 FLR 1029 : (2014) 4 UPLBEC 3213
High Courts07 Nov 2014
Arjun Singh Vs State of U.P. and Others
Allahabad High Court · (2015) 89 ALLCC 868
Constitution of India, 1950 - Article 20, 21 — Criminal Procedure Code, 1973 (CrPC) - Section 482 — Penal Code, 1860 (IPC) - Section 323, 452, 504, 506
High Courts07 Nov 2014Disposed off
Sunil Kumar Bhatia and Others Vs Ram Lal Arora
Allahabad High Court · (2015) 110 ALR 344 : (2015) 128 RD 256
Provincial Small Cause Courts Act, 1887 - Section 25
High Courts07 Nov 2014
Anoop Saxena and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ADJ 536 : (2015) 109 ALR 81 : (2015) 1 AWC 1005 : (2015) 2 ESC 1072 : (2014) 4 UPLBEC 3349
High Courts07 Nov 2014Dismissed
Gallant Ispat Ltd. Vs State of U.P. and Others
Allahabad High Court · (2015) 3 ADJ 311
Constitution of India, 1950 - Article 299, 348 — Uttar Pradesh Electricity (Duty) Act, 1952 - Section 3, 3(4)
High Courts07 Nov 2014Disposed off
Sunil Kumar Vs State of U.P. and Others
Allahabad High Court · (2015) 3 Crimes 229
Criminal Procedure Code, 1973 (CrPC) - Section 200 202Negotiable Instruments Act, 1881 (NI) - Section 138 145(2)
High Courts05 Nov 2014
Yogesh Mittal Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 76 : (2015) 3 ALJ 182 : (2015) 108 ALR 297 : (2015) 2 AWC 1416 : (2015) 126 RD 745 : (2014) 4 UPLBEC 3264
Constitution of India, 1950 — Article 226, 243Q, 243R, 243R(2)(a)(i), 243SUttar Pradesh Municipal Corporation Act, 1959 — Section 6, 6(1)Uttar Pradesh Municipalities Act, 1916 — Section 9, 9(1), 9(1)(d)
High Courts05 Nov 2014
M.C. Tyagi Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 265 : (2015) 5 ALJ 153 : (2015) 2 AWC 1413 : (2015) LabIC 3507
Constitution of India, 1950 — Article 311, 311(2)(a)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts05 Nov 2014
Ashok Kumar Singh Vs Union of India
Allahabad High Court · (2014) 11 ADJ 126 : (2014) 107 ALR 866 : (2014) 6 AWC 6039 : (2015) 1 ESC 416 : (2015) 145 FLR 177 : (2014) 4 UPLBEC 3162
Constitution of India, 1950 — Article 14, 16, 16(1)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 7Regional Rural Banks Act, 1976 — Section 17, 29
High Courts05 Nov 2014
Canara Bank Vs Virendra Prakash Agarwal
Allahabad High Court · (2014) 11 ADJ 490 : (2014) 107 ALR 873 : (2014) 6 AWC 6036 : (2015) 126 RD 558
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111, 113
High Courts05 Nov 2014
Kaptan Singh Vs State
Allahabad High Court · (2014) 11 AHC CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts05 Nov 2014
Rajesh Kumar Vs Union of India
Allahabad High Court · (2014) 10 ADJ 672 : (2015) 5 ALJ 33 : (2014) 107 ALR 876 : (2014) 6 AWC 6223 : (2015) LabIC 3490 : (2014) 4 UPLBEC 3237
High Courts05 Nov 2014
Vimal Kumar Gupta Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 561 : (2015) 1 ALJ 453 : (2014) 107 ALR 888 : (2014) 6 AWC 6230 : (2014) 4 UPLBEC 3201
Constitution of India, 1950 — Article 14
High Courts05 Nov 2014
Ajay Kumar Sharma Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 227 : (2015) 6 ALJ 180 : (2015) 88 ALLCC 405 : (2015) 1 ESC 85
Constitution of India, 1950 — Article 14, 21, 226, 254Criminal Law (Amendment) Act, 1952 — Section 7(2)Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 25A
High Courts05 Nov 2014
Sri Ghisai Ram Krishak Vidyalaya Samiti Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 211 : (2015) 2 ALJ 163 : (2015) 1 UPLBEC 686
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20, Order 43 Rule 1, 2, 2(9), 80Constitution of India, 1950 — Article 136, 226, 227
High Courts05 Nov 2014
Arun Kumar Dubey Vs High Court of Judicature at Allahabad
Allahabad High Court · (2014) 10 ADJ 708 : (2015) 2 ALJ 358 : (2015) 108 ALR 670 : (2015) 1 AWC 29 : (2015) 1 ESC 273 : (2014) 4 UPLBEC 3258
Constitution of India, 1950 — Article 14, 16, 233, 233(2)
High Courts05 Nov 2014
Gramin Machhua Samuday Samtti Deeppur Vs State of U.P. and Others
Allahabad High Court · (2015) 126 RD 154
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126(1)
High Courts05 Nov 2014
Noida Vs Bahadur and Others
Allahabad High Court · (2014) 11 ADJ 65 : (2015) 108 ALR 429 : (2015) 127 RD 1 : (2015) 1 UPLBEC 503
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 31A(1)Land Acquisition Act, 1894 — Section 17, 18, 4, 6
High Courts05 Nov 2014
Sarvesh Kumar Vs Rohtash
Allahabad High Court · (2015) 126 RD 9
Evidence Act, 1872 — Section 114, 68Registration Act, 1908 — Section 40, 41, 58, 59, 60Succession Act, 1925 — Section 63