High Courts22 Aug 2014
Shripati Yadav Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 325 : (2015) 2 AWC 1519 : (2015) 1 BC 276
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 57 of 166
High Courts22 Aug 2014
Shiv Mangal Vs D.D.C.
Allahabad High Court · (2014) 125 RD 178
Contract Act, 1872 — Section 16(3)Evidence Act, 1872 — Section 63, 68, 71Succession Act, 1925 — Section 63
High Courts22 Aug 2014
Sunita Devi Vs Ram Kripal
Allahabad High Court · (2014) 106 ALR 756 : (2015) 2 AWC 1543
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 407, 438, 439
High Courts22 Aug 2014
Lalta Singh Vs State of U.P.
Allahabad High Court · (2014) 125 RD 213 : (2014) 4 UPLBEC 2722
Constitution of India, 1950 — Article 21
High Courts22 Aug 2014
Alok Varshney and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 3 ACR 3423 : (2015) 3 ALJ 415
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Aug 2014
New India Assurance Co. Ltd. Vs Rizwana and Others
Allahabad High Court · (2015) 1 ACC 256
Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427
High Courts22 Aug 2014
Radhey Lal Verma Vs State of U.P.
Allahabad High Court · (2015) 108 ALR 147 : (2015) 126 RD 623
High Courts22 Aug 2014
Sabdar Husain and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 2 ALJ 157
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 200, 202Penal Code, 1860 (IPC) — Section 307, 504, 506
High Courts21 Aug 2014
Rafiq Vs Khodeja Bibi
Allahabad High Court · (2014) 9 ADJ 714 : (2014) 106 ALR 646 : (2015) 2 AWC 1526 : (2014) 125 RD 719
Provincial Small Cause Courts Act, 1887 — Section 25, 27Registration Act, 1908 — Section 17(1)(c)Transfer of Property Act, 1882 — Section 106, 107
High Courts21 Aug 2014
Chandra Shekhar Rajan Vs Lucknow Development Authority
Allahabad High Court · (2014) 9 ADJ 145 : (2015) 1 ALJ 379 : (2014) 107 ALR 497
Constitution of India, 1950 — Article 14, 21, 226Sales of Goods Act, 1930 — Section 3Transfer of Property Act, 1882 — Section 54
High Courts21 Aug 2014
Ram Niwas Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3529 : (2014) 8 ADJ 591 : (2015) 5 ALJ 92 : (2015) 1 BC 364
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 Aug 2014
Andrews International General Suppliers Vs State of U.P.
Allahabad High Court · (2015) 2 ALJ 123 : (2015) 1 AWC 313 : (2014) 4 FLT 845
Constitution of India, 1950 — Article 226Wild Life (Protection) Act, 1972 — Section 2(5), 43, 44, 44(1)
High Courts21 Aug 2014
Hughes Communications India Ltd. Vs Commissioner, Commercial Tax
Allahabad High Court · (2014) 10 ADJ 31 : (2014) 76 VST 323
Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1)(a)
High Courts21 Aug 2014
Commissioner of Central Excise Vs Avadh Transformer (P.) Ltd.
Allahabad High Court · (2015) 318 ELT 224 : (2014) 48 GST 67
Central Excises and Salt Act, 1944 — Section 11A
High Courts21 Aug 2014Allowed
Aparna Construction and Suppliers Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 512 : (2014) 125 RD 324
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 278
High Courts21 Aug 2014
Commissioner of C. Ex. Vs Mahendra Engineering Ltd.
Allahabad High Court · (2015) 38 STR 233
Finance Act, 1994 - Section 67
High Courts21 Aug 2014
People''s Forum Vs C.B. Yadav
Allahabad High Court · (2014) 4 UPLBEC 2969
Constitution of India, 1950 — Article 14Special Protection Group Act, 1988 — Section 4(1), 4(1A)
High Courts21 Aug 2014
Divya Jyoti Institute of Medical Sciences and Research Vs Union of India and Others
Allahabad High Court · (2014) 6 AWC 6522
Indian Medical Council Act, 1956 — Section 10A, 10A(3), 10A(3)(a)
High Courts21 Aug 2014
State of U.P. Vs Yamuna Prasad and Others
Allahabad High Court · (2015) 108 ALR 605
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)