High Courts25 Sept 2014
Godavari Fertilizers and Chemicals Ltd. Vs Commissioner
Allahabad High Court · (2014) 09 AHC CK 0171
Central Sales Tax Act, 1956 — Section 8(2-A)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 37 of 166
High Courts25 Sept 2014
Sheo Prasad Gupta Vs Radhey Lal Goswami
Allahabad High Court · (2014) 107 ALR 262
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(2)(a), 20(4)
High Courts25 Sept 2014
Gopal Koeri Vs Singhashan Koeri
Allahabad High Court · (2015) 4 ALJ 252
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 417, 439, 439(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 440
High Courts25 Sept 2014Dismissed
Mahendra Vs State
Allahabad High Court · (2015) 2 ACR 1487 : (2014) 87 ALLCC 767
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 304B, 498A
High Courts25 Sept 2014Allowed
Triloki Prasad Sonkar Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0102
Penal Code, 1860 (IPC) — Section 272, 273, 419, 420, 467
High Courts25 Sept 2014Dismissed
Vijendra Vs G.M. (H.R.)
Allahabad High Court · (2015) 1 ACC 17 : (2014) 9 ADJ 473
Employees State Insurance Act, 1948 — Section 53, 61
High Courts25 Sept 2014
Commissioner of C. Ex. Vs Samsung India Electronic Ltd.
Allahabad High Court · (2014) 11 ADJ 350 : (2014) 309 ELT 593 : (2014) 48 GST 416
Central Excises and Salt Act, 1944 — Section 35G
High Courts25 Sept 2014
Meena Devi Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 531 : (2015) 144 FLR 750
High Courts25 Sept 2014
Kripa Shanker Pandey Vs State of U.P.
Allahabad High Court · (2015) 88 ALLCC 133
Explosive Substances Act, 1908 — Section 3, 5Maharashtra Control of Organised Crime Act, 1999 — Section 21, 21(4)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37
High Courts25 Sept 2014
Sachin Chemical Agency Vs Union of India
Allahabad High Court · (2015) 315 ELT 526
High Courts25 Sept 2014Disposed off
Anuradha Rai Vs Union of India and Others
Allahabad High Court · (2015) 6 ADJ 242 : (2015) 3 UPLBEC 2141
Constitution of India, 1950 - Article 226
High Courts25 Sept 2014
Jeet Narain Mishra Vs State of U.P.
Allahabad High Court · (2015) 4 ALJ 151
Criminal Procedure Code, 1973 (CrPC) - Section 161 226 227 228 311Penal Code, 1860 (IPC) - Section 302Railways Act, 1989 - Section 113 132
High Courts24 Sept 2014Dismissed
Amit Yadav Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 167
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(11), 18
High Courts24 Sept 2014
Unus Vs Rais
Allahabad High Court · (2015) 1 ACC 361 : (2014) 9 ADJ 398 : (2015) 1 ALJ 699 : (2015) 2 AnWR 359
Arbitration and Conciliation Act, 1996 — Section 2(1)(g)Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 140, 158, 163A, 165, 166
High Courts24 Sept 2014Partly Allowed
Ramesh Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 1118 : (2014) 10 ADJ 54 : (2015) 88 ALLCC 100
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 376Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(2)(f)
High Courts24 Sept 2014Disposed Off
Arun Kumar Dwivedi Vs Union Of India and 6 Ors.
Allahabad High Court · (2014) 9 ADJ 340 : (2014) 33 ESC 2269 : (2014) 4 UPLBEC 3374
Indian Medicine Central Council Act, 1970 — Section 36
High Courts24 Sept 2014Dismissed
Shakeel Ahmad Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1585 : (2015) 88 ALLCC 54
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 207, 313, 374Evidence Act, 1872 — Section 114, 134Penal Code, 1860 (IPC) — Section 302, 34, 504, 506, 506(2)
High Courts24 Sept 2014
Food Corporation of India Civil Lines Vs Commissioner of Commercial Taxes
Allahabad High Court · (2014) 09 AHC CK 0296
Uttar Pradesh Value Added Tax Act, 2008 — Section 50, 51, 54, 54(1)(14)
High Courts24 Sept 2014
Richa Agarwal Vs Pawan Arya
Allahabad High Court · (2014) 107 ALR 252 : (2015) 126 RD 200
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 7Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts24 Sept 2014
Commissioner of Central Excise Vs GPL Polyfils
Allahabad High Court · (2014) 310 ELT 711
Central Excises and Salt Act, 1944 — Section 35B, 35C, 35C(2A)Finance Act, 2002 — Section 140