CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 35 of 166

High Courts26 Sept 2014Dismissed

Ram Kishore Vs Additional Session Judge

Allahabad High Court · (2015) 108 ALR 150 : (2015) 126 RD 626

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 129, 129, 130, 130, 131
Read judgment
High Courts26 Sept 2014

Anand Kumar Vs U.P. Public Service Commission

Allahabad High Court · (2014) 10 ADJ 432 : (2015) 108 ALR 169 : (2015) 2 AWC 1273 : (2014) 4 UPLBEC 3207

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
Read judgment
High Courts26 Sept 2014Dismissed

Matadin Maurya Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 250 : (2014) 4 ESC 2176

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23, 27, 52
Read judgment
High Courts26 Sept 2014

Cupid Condomss Limited Vs Health Care Products

Allahabad High Court · (2014) 11 ADJ 203 : (2015) 108 ALR 199 : (2015) 126 RD 635

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A, Order 7 Rule 11, 115Trade Marks Act, 1999 — Section 134, 134(1)
Read judgment
High Courts26 Sept 2014Allowed

Lalla Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 524 : (2014) 107 ALR 484 : (2015) 126 RD 389

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 10(5), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 2, 3
Read judgment
High Courts26 Sept 2014Dismissed

Ram Bachan Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1321 : (2014) 87 ALLCC 848

Army Act, 1950 — Section 3(i), 70Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2), 82, 83Evidence Act, 1872 — Section 114
Read judgment
High Courts26 Sept 2014Dismissed

Union of India Vs Shyam Kishore Tripathi

Allahabad High Court · (2014) 11 ADJ 103 : (2015) 2 ALJ 177 : (2014) 107 ALR 650 : (2015) 144 FLR 843

Administrative Tribunals Act, 1985 — Section 19, 21, 21(1), 21(3)Constitution of India, 1950 — Article 226
Read judgment
High Courts26 Sept 2014Disposed Off

Jai Prakash Narayan Singh Vs State of U P

Allahabad High Court · (2014) 8 ADJ 617 : (2014) 6 ALJ 668 : (2014) 3 ESC 1646 : (2014) 4 UPLBEC 2642

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1), 12(2), 12(5), 16
Read judgment
High Courts26 Sept 2014Dismissed

Gazuddin Vs State

Allahabad High Court · (2015) 2 ACR 1468 : (2014) 87 ALLCC 833

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 323, 34
Read judgment
High Courts26 Sept 2014Allowed

Surendra Vs State of U.P.

Allahabad High Court · (2014) 11 ADJ 7 : (2014) 4 LLN 335 : (2014) 4 UPLBEC 3178

Constitution of India, 1950 — Article 14, 16, 162, 309
Read judgment