High Courts17 Sept 2014
Bhanu Pratap Singh Yadav Degree College Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0242
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 4, 4(2), 4(20)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 42 of 166
High Courts17 Sept 2014
Bajaj Hindustan Limited Vs State of Uttar Pradesh
Allahabad High Court · (2014) 10 ADJ 714 : (2015) 3 ALJ 146
Constitution of India, 1950 — Article 14, 299
High Courts17 Sept 2014
Bhagwati Prasad Vs Radhey Shyam
Allahabad High Court · (2014) 11 ADJ 479 : (2014) 6 ALJ 747 : (2014) 107 ALR 244 : (2015) 1 RCR(Rent) 481
Evidence Act, 1872 — Section 63, 65Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(2), 20, 20(2)(e), 20(4)
High Courts17 Sept 2014Allowed
Satya Pal Vs State of U.P.
Allahabad High Court · (2014) 87 ALLCC 598
Penal Code, 1860 (IPC) — Section 201, 302, 34, 394
High Courts17 Sept 2014Dismissed
Sandeep Kumar Vs Union of India
Allahabad High Court · (2014) 10 ADJ 303
Constitution of India, 1950 — Article 226, 32
High Courts17 Sept 2014
Awadh Narayan Vs Dy. Director of Consolidation
Allahabad High Court · (2014) 125 RD 326
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts17 Sept 2014
Indian Oil Corporation Ltd. Vs R.P. Garg
Allahabad High Court · (2014) 9 ADJ 591 : (2015) 2 ALJ 38 : (2014) 107 ALR 841 : (2015) 145 FLR 93 : (2014) 4 UPLBEC 3222
Industrial Employment Standing Orders Act, 1946 — Section 10, 11, 12, 12A, 13
High Courts17 Sept 2014Dismissed
Chandra Devi Mishra Vs Chairman and M.D. Dena Corporate Center
Allahabad High Court · (2014) 11 ADJ 335 : (2015) 1 ALJ 32 : (2014) 4 UPLBEC 3216
High Courts17 Sept 2014
Preeti Agarwal Vs Vishwas Mittal
Allahabad High Court · (2014) 10 ADJ 326
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13(1A)(i), 13A, 28
High Courts17 Sept 2014
Sikta Mahoogarh Sadhan Sahkari Samiti Ltd. Vs Prescribed Authority under the Payment of Wages Act 1936
Allahabad High Court · (2015) 1 LLJ 152
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64Minimum Wages Act, 1948 — Section 22-FPayment of Wages Act, 1936 — Section 1(4), 15
High Courts17 Sept 2014
Ranveer Singh Rathore Vs Union of India
Allahabad High Court · (2014) 11 ADJ 485 : (2015) 4 ALJ 180 : (2015) 108 ALR 74 : (2015) LabIC 2963
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts17 Sept 2014
Susheel Kumar Shukla and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ALJ 103 : (2015) LabIC 968
Constitution of India, 1950 — Article 12Sales of Goods Act, 1930 — Section 62
High Courts17 Sept 2014
Sikta Mahoogarh Sadhan Sahkari Samiti Ltd. Vs Prescribed Authority (Payment of Wages Act)
Allahabad High Court · (2014) 10 ADJ 448 : (2015) 1 ESC 291 : (2015) 144 FLR 23 : (2014) 4 UPLBEC 3246
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64Minimum Wages Act, 1948 — Section 22-FPayment of Wages Act, 1936 — Section 1(4), 15
High Courts17 Sept 2014
Trabuddin and Others Vs Chief Secy., U.P. Shasan Secretariate and Others
Allahabad High Court · (2014) 11 ADJ 318 : (2015) 1 ESC 371 : (2014) 4 UPLBEC 3329
Constitution of India, 1950 — Article 162, 226, 309Police Act, 1861 — Section 2
High Courts17 Sept 2014Dismissed
Ram Achal and Others Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1581
Criminal Procedure Code, 1973 (CrPC) - Section 313 360 361General Clauses Act, 1897 - Section 8(1)Penal Code, 1860 (IPC) - Section 312 323 325 34 379
High Courts16 Sept 2014
Bholanath Rajpati Shukla Vs Punjab National Bank Recovery Deptt.
Allahabad High Court · (2014) 9 ADJ 481 : (2015) 2 ALJ 233 : (2015) 109 ALR 47 : (2015) 1 BC 401 : (2014) 125 RD 612
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14
High Courts16 Sept 2014
Reliance General Insurance Company Limited Vs Ashok Kumar Verma
Allahabad High Court · (2014) 9 ADJ 9 : (2015) 2 ALJ 398 : (2014) 107 ALR 767
High Courts16 Sept 2014
Praveen Kumar Garg Vs Moradabad Vikas Pradhikaran
Allahabad High Court · (2014) 107 ALR 259 : (2015) 126 RD 206
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Planning and Development Act, 1973 — Section 25, 26
High Courts16 Sept 2014
Commissioner of Central Excise, Noida Vs DENSO India Ltd.
Allahabad High Court · (2014) 310 ELT 487
Central Excises and Salt Act, 1944 — Section 11AC, 38A
High Courts16 Sept 2014
Life Insurance Corporation of India Vs Pawan Kumar Verma
Allahabad High Court · (2014) 107 ALR 275
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(2), 34Contract Act, 1872 — Section 17, 18, 19Insurance Act, 1938 — Section 45