High Courts09 Sept 2014
State of U.P. Vs Rameshwar Prasad Singh
Allahabad High Court · (2014) 10 ADJ 663 : (2015) 4 ALJ 589 : (2015) 1 ESC 286
General Clauses Act, 1897 — Section 16Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 47 of 166
High Courts09 Sept 2014
Triveni Prasad Dixit Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 125 RD 319
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19
High Courts09 Sept 2014Dismissed
Girish Chandra Tiwari Vs UCO Bank
Allahabad High Court · (2014) 8 ADJ 318 : (2015) 1 ALJ 503 : (2014) 6 AWC 6064 : (2015) 1 BC 157 : (2014) 125 RD 288
Banking Regulation Act, 1949 — Section 21, 21(3)Reserve Bank of India Act, 1934 — Section 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts09 Sept 2014Dismissed
Santlal Vs Ramkewal
Allahabad High Court · (2014) 11 ADJ 311 : (2014) 6 ALJ 602 : (2014) 107 ALR 615 : (2015) 126 RD 438
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 39 Rule 2A, Order 6 Rule 17, Order 6 Rule 17Specific Relief Act, 1963 — Section 16(c)
High Courts09 Sept 2014Allowed
A.K. Gupta Vs Nagar Nigam
Allahabad High Court · (2014) 9 ADJ 609 : (2014) 107 ALR 250
Uttar Pradesh Municipal Corporation Act, 1959 — Section 174, 207, 208, 209, 211
High Courts09 Sept 2014
Rajesh Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 19, 20Penal Code, 1860 (IPC) — Section 149, 302, 34, 376
High Courts09 Sept 2014
Ram Singh Jatav Vs Principal Secretary, Nagariya Garibi Unmulan Shahariya Rozagar Yojna
Allahabad High Court · (2014) 9 ADJ 601 : (2015) 108 ALR 77 : (2014) 4 UPLBEC 3049
Constitution of India, 1950 — Article 14, 16, 226, 311(2)Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts09 Sept 2014Allowed
Shiv Sagar Singh Yadav Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ADJ 647 : (2015) 5 ALJ 597 : (2015) 2 ESC 717 : (2015) 1 UPLBEC 806
High Courts09 Sept 2014
Nasir Vs State of U.P.
Allahabad High Court · (2015) 88 ALLCC 827
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Sept 2014
Munni Devi Vs Sona Devi
Allahabad High Court · (2014) 11 ADJ 307 : (2014) 107 ALR 224 : (2015) 126 RD 98
Evidence Act, 1872 — Section 120General Clauses Act, 1897 — Section 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts08 Sept 2014
Masihuddin Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0349
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366
High Courts08 Sept 2014
Ganga Devi Vs Brij Kishore Dubey
Allahabad High Court · (2014) 107 ALR 39 : (2015) 126 RD 36
High Courts08 Sept 2014
Union of India Vs Shyam Kishore Tiwari
Allahabad High Court · (2014) 10 ADJ 45 : (2014) 107 ALR 802
High Courts08 Sept 2014Disposed Off
Jaikaran Lal Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0185
High Courts08 Sept 2014
Dodram Vs Collector
Allahabad High Court · (2014) 9 ADJ 597 : (2014) 125 RD 333
Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A)
High Courts08 Sept 2014
Azad Khan Vs Dy. Director of Consolidation
Allahabad High Court · (2014) 125 RD 322
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts08 Sept 2014
Brahma Vs Sirtaji
Allahabad High Court · (2015) 108 ALR 675 : (2014) 125 RD 329
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts08 Sept 2014
Patwari Roadways Pvt. Ltd. Vs The Commissioner,Commercial Taxes
Allahabad High Court · (2014) 09 AHC CK 0082
Uttar Pradesh Value Added Tax Act, 2008 — Section 45, 48, 50
High Courts08 Sept 2014
Pranat Pal Singh Vs Rent Control & Eviction Officer (City Mag.) and Others
Allahabad High Court · (2014) 11 ADJ 251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 97, 151, 152
High Courts08 Sept 2014
Supreme Industries Ltd. Vs Commissioner of Central Excise
Allahabad High Court · (2015) 316 ELT 569