High Courts07 Aug 2014
Chand Aloo Company and Others Vs State of U.P. and Others
Allahabad High Court · (2014) 6 AWC 6182
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 64 of 166
High Courts07 Aug 2014
Mahendra Kumar Sharma Vs Mahamayee Shiksha Samiti
Allahabad High Court · (2015) 108 ALR 582
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17
High Courts07 Aug 2014
Dev Narayan Mishra Vs State of U.P. and Others
Allahabad High Court · (2015) 88 ALLCC 559 : (2015) 2 BC 504 : (2015) 2 JCC 142
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Aug 2014
Agra Footwear Manufacturers and Exporters Vs Union of India
Allahabad High Court · (2015) 321 ELT 399
High Courts06 Aug 2014
Ram Kumar Singh Vs D.D.C.
Allahabad High Court · (2014) 125 RD 143
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 21
High Courts06 Aug 2014
Ram Chandra Vs Bhaddi Lal
Allahabad High Court · (2014) 10 ADJ 291 : (2014) 125 RD 491
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
High Courts06 Aug 2014
Sharad Gupta Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 223
Motor Vehicles Act, 1988 — Section 103, 71
High Courts06 Aug 2014
Commissioner of Customs and Central Excise Vs Samtel Color Ltd.
Allahabad High Court · (2014) 8 ADJ 594 : (2014) 307 ELT 833 : (2014) 29 GSTR 373
Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11BB, 12A, 35G
High Courts06 Aug 2014
Bhola Singh Gurjar Vs State of U.P.
Allahabad High Court · (2014) 106 ALR 860 : (2015) 1 AWC 315
Constitution of India, 1950 — Article 226
High Courts06 Aug 2014
Rajendra Kumar Upadhya Vs Deputy Director of Consolidation
Allahabad High Court · (2015) 2 AWC 1639 : (2014) 125 RD 145
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9, 9B
High Courts06 Aug 2014
Dhruv Narain Vs Assistant Director of Consolidation
Allahabad High Court · (2015) 2 AWC 1547 : (2014) 125 RD 135
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts06 Aug 2014Allowed
Rakesh Kumar Gupta Vs State of U.P.
Allahabad High Court · (2014) 08 AHC CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 506
High Courts06 Aug 2014
Habib Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2866 : (2014) 87 ALLCC 60
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 324
High Courts06 Aug 2014
Kulveer Vs State of Uttar Pradesh
Allahabad High Court · (2014) 3 ACR 3292 : (2014) 87 ALLCC 71
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 201, 207, 302, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts06 Aug 2014
Madan Pal Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 9 ADJ 750 : (2015) 2 AWC 1530 : (2014) 125 RD 141
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9A(2)
High Courts06 Aug 2014
Baij Nath Tewari Vs Deputy Director of Consolidation
Allahabad High Court · (2015) 2 AWC 1529 : (2014) 125 RD 133
High Courts06 Aug 2014
Suresh Chandra Mani Vs Dhananjai
Allahabad High Court · (2014) 125 RD 31
Transfer of Property Act, 1882 — Section 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts06 Aug 2014
Ajai Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 107 ALR 140 : (2014) 125 RD 2
High Courts06 Aug 2014
Baijnath Tewari Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 8 ADJ 341
High Courts06 Aug 2014Allowed
State of U.P. Vs Ashok Kumar
Allahabad High Court · (2014) 8 ADJ 251 : (2015) 2 ALJ 5 : (2014) 106 ALR 573 : (2015) 2 AWC 1549 : (2014) 125 RD 690
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 18, Order 8 Rule 5Evidence Act, 1872 — Section 58