High Courts01 Sept 2014Dismissed
Ram Prakash Vs Sushma Devi
Allahabad High Court · (2014) 09 AHC CK 0093
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 52 of 166
High Courts01 Sept 2014
Maharshi Dayanand Bal Mandir Vs D.D.C.
Allahabad High Court · (2014) 125 RD 347
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 8A, 9BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132
High Courts01 Sept 2014
Anuj Kumar Srivastava Vs Ratna Rani
Allahabad High Court · (2014) 8 ADJ 400 : (2014) 6 AWC 6106
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 43 Rule 1(r)
High Courts01 Sept 2014
Lalta Prasad Vs State of U.P.
Allahabad High Court · (2014) 107 ALR 35 : (2014) 6 AWC 6263 : (2015) 126 RD 35
Constitution of India, 1950 — Article 14
High Courts01 Sept 2014
Dhampur Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2015) 273 CTR 85 : (2015) 370 ITR 187 : (2015) 228 TAXMAN 326
Income Tax Act, 1961 — Section 115JB, 143(3), 14A, 14A(2)
High Courts01 Sept 2014
Maya Machinery (P.) Ltd. Vs Deputy Commissioner of Income Tax
Allahabad High Court · (2015) 229 TAXMAN 398
High Courts30 Aug 2014
Moti Lal III Vs State of U.P. and Another
Allahabad High Court · (2014) 2 ADJ 642 : (2014) 2 ESC 920
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 392
High Courts29 Aug 2014
Tayyab Vs State of U.P.
Allahabad High Court · (2014) 107 ALR 550
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(A)(7), 16A(7)
High Courts29 Aug 2014
Om Ice Factory Vs Paschimanchal Vidyut Vitran Nigam Ltd.
Allahabad High Court · (2014) 107 ALR 64
Constitution of India, 1950 — Article 14, 226Electricity Act, 2003 — Section 126, 126(3), 127Essential Commodities Act, 1955 — Section 3(3C)
High Courts29 Aug 2014
Anil Kumar Verma Vs U.P. State Industrial Development Corporation Ltd.
Allahabad High Court · (2014) 8 ADJ 152 : (2014) 4 ESC 1962 : (2015) 1 UPLBEC 271
Constitution of India, 1950 — Article 14, 162, 219, 226, 309Evidence Act, 1872 — Section 114Prevention of Money-laundering Act, 2002 — Section 25
High Courts29 Aug 2014
Shravan Kumar Vs Union of India
Allahabad High Court · (2014) 106 ALR 803 : (2015) 1 AWC 94
Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Aug 2014
V.K. Gupta Vs Union of India
Allahabad High Court · (2014) 106 ALR 760
Air Corporations Act, 1953 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3, 3Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3A
High Courts29 Aug 2014Allowed
Radhey Shyam Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 408 : (2015) 2 Crimes 596 : (2015) 1 DMC 266
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114
High Courts29 Aug 2014Allowed
Agra Development Authority Vs Anirudh Vir Singh
Allahabad High Court · (2014) 11 ADJ 586
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 12, 14, 19(1)(g)Specific Relief Act, 1963 — Section 22, 29, 41(h)
High Courts29 Aug 2014
Vandana Varma Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 545 : (2015) 1 ESC 76 : (2014) 4 UPLBEC 3115
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 128, 130, 2(o), 38, 38(1)
High Courts29 Aug 2014Dismissed
Tula Ram and Others Vs State of U.P.
Allahabad High Court · (2015) 89 ALLCC 35
Criminal Procedure Code, 1973 (CrPC) - Section 107, 116, 161, 207, 313 — Penal Code, 1860 (IPC) - Section 302, 307, 34
High Courts29 Aug 2014Dismissed
Super Computer and Network Prop Suraj Kumar Tasera Vs State of U.P. and Others
Allahabad High Court · (2015) 2 Crimes 91
Criminal Procedure Code, 1973 (CrPC) - Section 190, 200, 202, 204, 4 — General Clauses Act, 1897 - Section 27 — Negotiable Instruments Act, 1881 - Section 138, 142, 142, 142, 143
High Courts29 Aug 2014Allowed
Urmila and Others Vs IVth A.D.J., Kanpur Dehat and Others
Allahabad High Court · (2015) 3 ADJ 89
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 27(1)(aa)(b)
High Courts29 Aug 2014
Om Ice Factory Vs Paschimanchal Vidyut Vitran Nigam Ltd. and Others
Allahabad High Court · (2015) 3 ALJ 56 : (2014) 6 AWC 6157
Constitution of India, 1950 — Article 14, 226Electricity Act, 2003 — Section 126, 126(3), 127Essential Commodities Act, 1955 — Section 3(3C)