High Courts11 Aug 2014
Fatma Begum Vs State of U.P. and Others
Allahabad High Court · (2015) 1 ACR 302
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 239Penal Code, 1860 (IPC) — Section 405, 406, 409, 420, 467
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 62 of 166
High Courts08 Aug 2014
Bishambhar Vs State
Allahabad High Court · (2015) 1 ACR 244
Criminal Procedure Code, 1973 (CrPC) — Section 313, 376Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 2(1), 2(k)
High Courts08 Aug 2014Partly Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Beena Devi
Allahabad High Court · (2014) 7 ADJ 238 : (2014) 6 ALJ 351 : (2015) 108 ALR 44 : (2015) 1 AWC 170
Motor Vehicles Act, 1988 — Section 166, 173, 180, 5Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts08 Aug 2014Partly Allowed
U.P. JAL NIGAM Vs Anuj Construction Pvt. Ltd.
Allahabad High Court · (2014) 7 ADJ 403 : (2014) 107 ALR 658 : (2015) 1 ARBLR 536
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 34
High Courts08 Aug 2014
Sant Lal Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 11 ADJ 15 : (2014) 125 RD 495
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(3), 42, 42A, 48(3), 52
High Courts08 Aug 2014
Bhagwan Das Vs D.D.C.
Allahabad High Court · (2014) 125 RD 33
Transfer of Property Act, 1882 — Section 122, 126Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts08 Aug 2014
Jagdish Kumar Vs C.B.I.
Allahabad High Court · (2014) 6 ALJ 757
Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 120B, 120B, 420, 471
High Courts08 Aug 2014Partly Allowed
Gomti Devi Vs District Judge
Allahabad High Court · (2014) 7 ADJ 369 : (2014) 6 ALJ 595 : (2014) 6 AWC 6396
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 15, 23
High Courts08 Aug 2014
Paresh Yadav Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 457 : AIR 2015 All 10 : (2015) 2 ALJ 538 : (2014) 106 ALR 425 : (2014) 5 AWC 4955 : (2014) 3 ESC 1688 : (2015) 3 SCT 1 : (2014) 3 UPLBEC 2049
Constitution of India, 1950 — Article 136, 14, 141, 21, 226
High Courts08 Aug 2014Dismissed
Vineet Kaushik Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 338 : (2014) 106 ALR 563 : (2015) 2 AWC 1637
High Courts08 Aug 2014
Lakpat Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 243
Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 34, 379, 386Penal Code, 1860 (IPC) — Section 114, 304, 307, 34
High Courts08 Aug 2014
Amar Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 305
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts08 Aug 2014
Murati Devi Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3256 : (2014) 87 ALLCC 82
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 323, 376, 450, 504, 506
High Courts08 Aug 2014Dismissed
Manoj Ram Vs State of U. P.
Allahabad High Court · (2014) 3 ACR 3240 : (2014) 87 ALLCC 77
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 4, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21, 24, 27A, 35
High Courts08 Aug 2014
Ram Awadh Vs District D.D.C./Collector
Allahabad High Court · (2014) 125 RD 28
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 8A, 9B
High Courts08 Aug 2014
Rukhsana Jafar Vs D.D.C.
Allahabad High Court · (2014) 125 RD 10
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts08 Aug 2014
Committee of Management, Public Inter College Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 764 : (2014) 106 ALR 858 : (2014) 4 ESC 2341 : (2014) 4 UPLBEC 2741
High Courts08 Aug 2014
Nitin Goel Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3436 : (2014) 9 ADJ 560
Criminal Procedure Code, 1973 (CrPC) — Section 482Indecent Representation of Women (Prohibition) Act, 1986 — Section 3, 4, 6Information Technology Act, 2000 — Section 67
High Courts08 Aug 2014
Maniram Vs State of U.P.
Allahabad High Court · (2014) 87 ALLCC 566
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B
High Courts08 Aug 2014
Azazul Huq Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 133 : (2014) 5 AWC 4374 : (2015) 1 ESC 358 : (2014) 124 RD 743
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226, 235, 32Contempt of Courts Act, 1971 — Section 10, 15