High Courts12 Sept 2014
Devendra Kumar Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1568 : (2014) 10 ADJ 79 : (2015) 88 ALLCC 119
Penal Code, 1860 (IPC) — Section 229, 279, 304A, 338
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 44 of 166
High Courts12 Sept 2014
Sabir Khan Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 181 : (2014) 6 AWC 6265 : (2014) 4 FLT 838
National Greens Tribunal Act, 2010 — Section 14, 16(i), 29, 30, 38(5)
High Courts12 Sept 2014
Sumit Kumar Sharma Vs State of U.P.
Allahabad High Court · (2015) 108 ALR 856 : (2014) 125 RD 761
Registration Act, 1908 — Section 23, 29, 52, 80Stamp Act, 1899 — Section 17, 2(12), 2(14), 27, 3
High Courts12 Sept 2014Allowed
Sameer Kumar Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 742 : (2014) 6 ALJ 629
Clinical Establishments (Registration and Regulation) Act, 2010 — Section 10, 11, 12, 14, 15Constitution of India, 1950 — Article 21, 226, 239, 249, 250Indian Medical Council Act, 1956 — Section 20-A, 33(m), 33(n)
High Courts12 Sept 2014
Ravindra Shukla Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 669 : (2014) 4 FLT 948
Wild Life (Protection) Act, 1972 — Section 34, 34(3)
High Courts12 Sept 2014
Deep Narain Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1600 : (2014) 87 ALLCC 829
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 482Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 34, 504, 506
High Courts12 Sept 2014Disposed Off
Anis Vs State of U.P.
Allahabad High Court · (2015) 88 ALLCC 29
Criminal Procedure Code, 1973 (CrPC) — Section 362, 451, 452, 453, 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts12 Sept 2014Allowed
Dinesh Pathak Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(4)(b), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts12 Sept 2014Allowed
Satya Pal Tomar Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 729 : (2014) 6 AWC 6249 : (2014) 4 FLT 829
High Courts12 Sept 2014Allowed
Aharwas Singh Vs Lucknow Development Authority
Allahabad High Court · (2014) 8 ADJ 386 : (2015) 108 ALR 181 : (2014) 4 UPLBEC 2951
Constitution of India, 1950 — Article 14, 226
High Courts12 Sept 2014
Marico Ltd. Vs The Commissioner,Commercial Taxes
Allahabad High Court · (2015) 78 VST 423
Uttar Pradesh Value Added Tax Act, 2008 — Section 70
High Courts12 Sept 2014
Regional Manager, U.P. Cooperative Federatin Ltd. Vs Additional District Judge
Allahabad High Court · (2014) 9 ADJ 697 : (2014) 107 ALR 456 : (2014) 4 UPLBEC 3188
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14, 19, 31A(1)(c)Uttar Pradesh Co-operative Societies Act, 1965 — Section 2(f), 4
High Courts12 Sept 2014
Sandeep Pandey Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 362 : (2015) 108 ALR 86
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 16(1)(d)
High Courts12 Sept 2014
Sukhan Singh Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 89 : (2015) 2 ALJ 619 : (2015) 5 FLT 10
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 4, 4(1)
High Courts11 Sept 2014
Shiv Sagar Vs State of U.P.
Allahabad High Court · (2015) 2 ACR 1576 : (2015) 89 ALLCC 24 : (2014) 87 ALLCC 859
Penal Code, 1860 (IPC) — Section 149, 302
High Courts11 Sept 2014
Commr. of Cus. and C. Ex. Vs Silver Oak Laboratories Pvt. Ltd.
Allahabad High Court · (2014) 11 ADJ 367 : (2014) 310 ELT 256
Central Excises and Salt Act, 1944 — Section 35GCustoms Act, 1962 — Section 127B, 127H
High Courts11 Sept 2014
Satyavir Vs State of U.P.
Allahabad High Court · (2015) 108 ALR 862 : (2014) 125 RD 770
Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 56
High Courts11 Sept 2014
Swami Brhamanand Saraswati Charitable Trust Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 117 : (2014) 125 RD 751
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 77Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 154(1), 154(2), 154(3), 167