CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 38 of 166

High Courts24 Sept 2014Allowed

Ram Udit Vs D.D.C.

Allahabad High Court · (2014) 9 ADJ 374 : (2014) 125 RD 627

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 226, 300AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1) (e), 19(1)(e), 21(2), 48
Read judgment
High Courts24 Sept 2014Partly Allowed

Kallu Vs State of U. P.

Allahabad High Court · (2014) 10 ADJ 279 : (2014) 87 ALLCC 762

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 228A, 354, 366, 375, 376
Read judgment
High Courts24 Sept 2014

Nafis Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3386 : (2014) 87 ALLCC 866

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374Penal Code, 1860 (IPC) — Section 302, 307, 34, 394
Read judgment
High Courts23 Sept 2014

Ram Sijore [PIL] Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 334 : (2014) 125 RD 625

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 3(4)
Read judgment
High Courts23 Sept 2014

Kismat Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 61 : (2015) 3 ALJ 572 : (2014) 107 ALR 764

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 21, 226
Read judgment
High Courts23 Sept 2014Allowed

Nand Ram Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1571 : (2014) 87 ALLCC 747

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
High Courts23 Sept 2014

Anant Vikram Singh Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 784

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 157
Read judgment