High Courts05 Nov 2014
Sajjan Vs Board of Revenue
Allahabad High Court · (2015) 126 RD 16
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 22, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 9
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 26 of 166
High Courts05 Nov 2014
Additional Commissioner of Income Tax Vs Dhampur Sugar Mill (P) Ltd.
Allahabad High Court · (2015) 273 CTR 90 : (2015) 370 ITR 194
Income Tax Act, 1961 — Section 115JB, 143(1), 143(3), 14A, 14A(2)
High Courts05 Nov 2014
Omveer Singh Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ACR 3514 : (2015) 2 ALJ 222 : (2015) 88 ALLCC 183
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 372Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts05 Nov 2014
Dilip Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 333
High Courts05 Nov 2014
Padam Singh Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2015) 126 RD 181
High Courts03 Nov 2014
Union of India Vs Nand Lal Ghaley
Allahabad High Court · (2015) 1 ACC 533 : (2014) 10 ADJ 586 : (2015) 2 ALJ 373 : (2015) 110 ALR 154 : (2015) 108 ALR 517
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 123(c), 123(c)(2), 124A, 124A
High Courts03 Nov 2014
Ramesh Chandra Vs Union of India
Allahabad High Court · (2014) 10 ADJ 540
Administrative Tribunals Act, 1985 — Section 20, 21
High Courts03 Nov 2014
Rajendra Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 33 : (2015) 2 ADJ 318 : (2015) 88 ALLCC 497
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 96, 97, 99Penal Code, 1860 (IPC) — Section 302
High Courts03 Nov 2014
Commissioner of Central Excise Vs Sarin and Sarin
Allahabad High Court · (2015) 316 ELT 401 : (2015) 50 GST 31
Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35GCustoms Act, 1962 — Section 121
High Courts03 Nov 2014
Commissioner of Income Tax Vs Anand Kumar Jain
Allahabad High Court · (2015) 370 ITR 140
Income Tax Act, 1961 — Section 143(1), 143(3), 260A, 263, 263(3)
High Courts03 Nov 2014
Ashish Shukla Vs State of U.P.
Allahabad High Court · (2015) 126 RD 15
Uttar Pradesh Land Revenue Act, 1901 — Section 34, 40-A
High Courts03 Nov 2014
Shivay Hotel Pvt. Ltd. Vs Amar Nath Singh and Others
Allahabad High Court · (2015) 108 ALR 514
Family Courts Act, 1984 — Section 7(1), 8
High Courts03 Nov 2014Dismissed
U.P. Rajya Sadak Parivahan Nigam Vs Masoom Ali Khan and Others
Allahabad High Court · (2015) 110 ALR 354
Motor Vehicles Act, 1988 - Section 140, 166, 173
High Courts03 Nov 2014
Rajesh Awasthi Vs State of U.P. and Others
Allahabad High Court · (2015) 88 ALLCC 381
Penal Code, 1860 (IPC) — Section 147, 148, 149, 2(b), 2(b)(i)Uttar Pradesh Control of Goondas Act, 1970 — Section 2(b), 3, 3(1), 3(3)
High Courts03 Nov 2014
Babloo Dubey Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ALJ 271
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts31 Oct 2014
Dhiyani Vs State
Allahabad High Court · (2014) 87 ALLCC 991
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts31 Oct 2014
Sanjeev Kumar Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 471 : (2015) 1 ALJ 466
Constitution of India, 1950 — Article 14, 142, 16, 21, 226
High Courts31 Oct 2014
Naushaba Begam Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2015) 126 RD 180
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5
High Courts31 Oct 2014
Neeraj Kumar Kanaujia Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ACR 3510 : (2015) 89 ALLCC 160
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Evidence Act, 1872 — Section 27, 32
High Courts31 Oct 2014
Gyan Prakash Gupta Vs Ahmad Maqsood Naquvi
Allahabad High Court · (2015) 108 ALR 557
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 15, Order 32 Rule 2AProvincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)