High Courts11 Sept 2014
Munni Prasad Mishra Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 12 : (2015) 1 ALJ 441 : (2014) 6 AWC 6450 : (2014) 4 ESC 2209
Constitution of India, 1950 — Article 309, 310, 311(2)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 45 of 166
High Courts11 Sept 2014
Pratibha Singh Baghel Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 557 : (2014) 107 ALR 446 : (2014) 125 RD 358
Stamp Act, 1899 — Section 17, 2(12), 2(14), 3, 33
High Courts11 Sept 2014Dismissed
Rajkiya Homoeopathic Medicine Board U.P. Vs State of U.P.
Allahabad High Court · (2014) 4 UPLBEC 2962
Constitution of India, 1950 — Article 226
High Courts11 Sept 2014
State of U.P. Vs Committee Management, Sarvodaya Inter College
Allahabad High Court · (2014) 9 ADJ 297 : (2015) 2 ALJ 338 : (2014) 4 ESC 2392
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)
High Courts11 Sept 2014
Nasir Husain Vs State of U.P.
Allahabad High Court · (2015) 1 ALJ 95 : (2014) 107 ALR 759
Constitution of India, 1950 — Article 226, 25, 25(2), 26
High Courts11 Sept 2014Allowed
Pooran Chand Vs General Manager Canara Bank
Allahabad High Court · (2014) 9 ADJ 264 : (2014) 6 ALJ 579 : (2014) 33 ESC 2300 : (2014) 4 UPLBEC 3088
Banking Regulation Act, 1949 — Section 10(1), 10(1)(b)(i), 10(1)(i), 21(3)(a)Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 4
High Courts11 Sept 2014
Sukhlal Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 1115 : (2014) 10 ADJ 141 : (2014) 87 ALLCC 752 : (2015) 1 CCR 239 : (2015) 2 Crimes 686
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 147, 149, 323, 504, 506Probation of Offenders Act, 1958 — Section 4, 6
High Courts11 Sept 2014
Manno Singh Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 701 : (2015) 6 ALJ 287 : (2015) 1 DMC 654
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Sept 2014
Prakash Kanudia Vs Chairperson, DRAT
Allahabad High Court · (2015) 1 BC 85
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 22(1)
High Courts11 Sept 2014
Seema Srivastava Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 19 : (2015) 109 ALR 448
High Courts11 Sept 2014
Executive Engineer, Electricity Urban Distribution Division Vs Electricity Ombudsman (Appellate Authority) and Others
Allahabad High Court · (2015) 2 ADJ 196
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 5
High Courts10 Sept 2014
Shabana Khatoon Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 35 : (2014) 107 ALR 811
Uttar Pradesh Municipalities Act, 1916 — Section 43(AA)
High Courts10 Sept 2014
Surendra Singh Yadav Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 101 : (2015) 3 ALJ 207 : (2014) 6 AWC 6258 : (2014) 4 ESC 2171
Constitution of India, 1950 — Article 16(4A)
High Courts10 Sept 2014
Con. Lal Channd Gla Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 223, 406, 411
High Courts10 Sept 2014Dismissed
Gulab Singh Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 604 : (2015) 1 ESC 397
High Courts10 Sept 2014Allowed
Ashok Kumar Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 106, 113-BPenal Code, 1860 (IPC) — Section 201, 302, 304-B, 364, 498-A
High Courts10 Sept 2014
Lal Chandra Gola (Constable) Vs State of U.P.
Allahabad High Court · (2014) 87 ALLCC 826
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 223, 406, 411
High Courts10 Sept 2014
Abhishek Gupta Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 683 : (2015) 1 DMC 228
Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 173, 320, 482Hindu Marriage Act, 1955 — Section 13B, 9Penal Code, 1860 (IPC) — Section 120B, 307, 323, 354, 376
High Courts10 Sept 2014Dismissed
Digvijay Nath Pandey Vs Union of India
Allahabad High Court · (2014) 6 ALJ 782 : (2014) 4 UPLBEC 2976