High Courts20 Aug 2014
Veer Bhan Singh Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 239 : (2014) 87 ALLCC 449
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 58 of 166
High Courts20 Aug 2014
Bhanwar Singh Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 270 : (2014) 87 ALLCC 515 : (2015) 1 DMC 107
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 113B, 113BPenal Code, 1860 (IPC) — Section 147, 149, 201, 302, 304B
High Courts20 Aug 2014
Ranvijay Singh Vs Raja Bai
Allahabad High Court · (2014) 8 ADJ 661 : (2015) 1 ALJ 772
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16(c), 20, 20(1), 20(3)
High Courts20 Aug 2014Dismissed
ST. Joseph''s College Vs State of U.P.
Allahabad High Court · (2014) 142 FLR 1103
Payment of Gratuity Act, 1972 — Section 13A, 14, 2(e), 4(5), 7
High Courts20 Aug 2014
U.P. Koshagar Karmchari Upsangh Collectorate Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 190
Constitution of India, 1950 — Article 226
High Courts20 Aug 2014
Satendra Singh Vs Vinod Kumar Bhalotia
Allahabad High Court · (2014) 9 ADJ 717 : (2014) 107 ALR 114 : (2015) 1 AWC 239
Transfer of Property Act, 1882 — Section 106, 111(a), 113, 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13(2)(ii)(a), 2, 2(2)
High Courts20 Aug 2014
Bhagwan Singh Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3398 : (2014) 87 ALLCC 521
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Aug 2014
Subodh Kumar Agarwal Vs Maharani
Allahabad High Court · (2014) 8 ADJ 552 : (2014) 106 ALR 831
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts20 Aug 2014
Ramahsray Yadav Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 538 : (2014) 106 ALR 751
High Courts20 Aug 2014
Shiv Kumar Vs U.P. Zailadhikari
Allahabad High Court · (2014) 8 ADJ 693 : (2014) 5 AWC 4556 : (2014) 124 RD 782
High Courts20 Aug 2014
Ajay Kumar and Others Vs Union of India and Others
Allahabad High Court · (2015) 1 AWC 136
Constitution of India, 1950 — Article 12, 14, 16Contract Act, 1872 — Section 23
High Courts20 Aug 2014
Narendra Kumar Singh Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 417 : (2015) 1 AWC 721
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18
High Courts20 Aug 2014
Tax Lawyers Association Lucknow and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 422
Advocates Act, 1961 — Section 29, 33Constitution of India, 1950 — Article 246Income Tax Act, 1961 — Section 131, 288, 288 (2)
High Courts20 Aug 2014
Deepak Singhal Vs Dinesh Kumar Tandan
Allahabad High Court · (2015) 108 ALR 40 : (2015) 126 RD 583
Contempt of Courts Act, 1971 — Section 12
High Courts19 Aug 2014
Board of Trustees of The Shia College and School Vs Chancellor Lucknow University
Allahabad High Court · (2014) 8 ADJ 266 : (2015) 1 ALJ 665 : (2014) 6 AWC 6378 : (2014) 4 ESC 1919 : (2014) 4 UPLBEC 2946
Societies Registration Act, 1860 — Section 4, 5(b)
High Courts19 Aug 2014
I.C.I.C.I. Lombard General Insurance Co. Ltd. Vs Ameer Akhtar Khan
Allahabad High Court · (2015) 1 ACC 137 : (2014) 9 ADJ 726 : (2015) 1 ALJ 538 : (2014) 107 ALR 73 : (2014) 6 AWC 6144
Motor Vehicles Act, 1988 — Section 140, 140(2), 163, 163A, 163B
High Courts19 Aug 2014
Devi Prasad Misra Vs State of U.P.
Allahabad High Court · (2014) 3 UPLBEC 2436
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts19 Aug 2014
Ravindra Pal Kaur Vs Pandit Kedar Nath Prabhakar
Allahabad High Court · (2014) 9 ADJ 782 : (2014) 106 ALR 670 : (2015) 2 AWC 1625 : (2014) 125 RD 722
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 3, Order 11 Rule 4, Order 18 Rule 12, Order 18 Rule 5, Order 2 Rule 1
High Courts19 Aug 2014
Vinod Kumar Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 1 : (2015) 2 ALJ 113 : (2014) 6 AWC 6382
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3