High Courts10 Oct 2014
Safat Husain Vs Sarva Hit Karini Sahkari Avas Samiti Ltd.
Allahabad High Court · (2014) 107 ALR 469 : (2015) 126 RD 281
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 4, 115, 115(1), 151
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 33 of 166
High Courts10 Oct 2014
Chandra Kamal Vs Zila Parishad
Allahabad High Court · (2014) 9 ADJ 705 : (2014) 125 RD 654
Specific Relief Act, 1963 — Section 41
High Courts10 Oct 2014
Vishwa Raj Singh Vs State of U.P.
Allahabad High Court · (2014) 10 AHC CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 24, 407Penal Code, 1860 (IPC) — Section 323, 379, 504, 506
High Courts10 Oct 2014
Anita Devi Vs Additional Commissioner Meerut Division
Allahabad High Court · (2014) 10 AHC CK 0104
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts10 Oct 2014
Aarnima Mittal Vs State of U.P.
Allahabad High Court · (2014) 10 AHC CK 0103
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 25Constitution of India, 1950 — Article 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts10 Oct 2014
Mohammad Tahir Vs The State of U.P.
Allahabad High Court · (2014) 10 AHC CK 0091
Constitution of India, 1950 — Article 19(1)(d), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 110(g)Penal Code, 1860 (IPC) — Section 120B, 394
High Courts10 Oct 2014
Maa Kali Traders Vs U.P. Rajkiya Nirman Nigam Ltd. and Others
Allahabad High Court · (2015) 2 ALJ 154
Constitution of India, 1950 — Article 12, 14, 226
High Courts10 Oct 2014
Raja Ram and Others Vs Ashok Kumar and Others
Allahabad High Court · (2015) 108 ALR 757 : (2015) 127 RD 65
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 24
High Courts10 Oct 2014
Om Prakash Verma Vs Phool Chand
Allahabad High Court · (2015) 5 ALJ 29 : (2014) 107 ALR 419 : (2015) 126 RD 267
Partition Act, 1893 — Section 2, 4, 7, 8
High Courts10 Oct 2014
Frontier Alloys Steels Limited Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 528 : (2015) 108 ALR 115 : (2015) 2 AWC 1241 : (2015) 4 BC 105
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 32(1)
High Courts10 Oct 2014
Lekhraj Vs State of U.P. and Others
Allahabad High Court · (2015) 88 ALLCC 31
Criminal Procedure (Amendment) Act, 2001 — Section 2(wa)Criminal Procedure Code, 1973 (CrPC) — Section 24, 313, 372, 378, 378(3)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts10 Oct 2014
Vijai Narain Tiwari Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 12
High Courts09 Oct 2014
Sudha Vs Motor Accident Claims Tribunal/District Judge
Allahabad High Court · (2015) 2 ACC 447 : (2014) 11 ADJ 492 : (2014) 107 ALR 438 : (2015) 2 AWC 1126
High Courts09 Oct 2014
Shyam Manohar Tewari Vs State of U.P.
Allahabad High Court · (2014) 10 AHC CK 0093
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(3), 195, 340Income Tax Act, 1961 — Section 65, 66
High Courts09 Oct 2014
Sunil Kumar Tripathi Vs Union of India
Allahabad High Court · (2014) 9 ADJ 564 : (2015) 2 AWC 1264
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 201, 302, 324, 34, 504
High Courts09 Oct 2014
Neeraj Singh Vs Central Administrative Tribunal
Allahabad High Court · (2014) 9 ADJ 554 : (2015) 1 ALJ 177 : (2015) 108 ALR 63 : (2014) 4 ESC 2309
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Oct 2014
Sushmita Pandey Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 382 : (2015) 109 ALR 173
High Courts09 Oct 2014
State of U.P. Vs Shanker and Others
Allahabad High Court · (2015) 88 ALLCC 48
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 394, 411