High Courts06 Aug 2014
Anand Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 58
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 65 of 166
High Courts06 Aug 2014
Surendra Kumar Rai Vs Deputy Director of Consolidation
Allahabad High Court · (2015) 126 RD 346 : (2014) 125 RD 156
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 9, 9B
High Courts06 Aug 2014
Union of India Vs Chandra Swaroop Srivastav
Allahabad High Court · (2014) 10 ADJ 493
Administrative Tribunals Act, 1985 — Section 29(1)Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 136, 311
High Courts06 Aug 2014Disposed off
Committee of Management, Mahatma Gandhi Post Graduate College and Others Vs State of U.P. and Others
Allahabad High Court · (2015) 2 AWC 1520
Societies Registration Act, 1860 - Section 13, 14, 2, 2 (13), 3 (b)
High Courts06 Aug 2014Disposed Off
C/M Mahatma Gandhi P.G. College Vs State of U.P.
Allahabad High Court · (2014) 4 UPLBEC 2761
Societies Registration Act, 1860 — Section 13, 14, 2(13), 3(2)(a), 3(b)
High Courts05 Aug 2014
Ishwar Singh Vs Surinder Bajaj
Allahabad High Court · (2014) 7 ADJ 544 : (2014) 106 ALR 380 : (2014) 6 AWC 5881
Arbitration and Conciliation Act, 1996 — Section 11, 42, 7Companies Act, 1956 — Section 10
High Courts05 Aug 2014Allowed
Committee of Management,Waqf No. 62/248 Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 584 : (2014) 106 ALR 394 : (2014) 5 AWC 4753 : (2014) 5 AWC 4748
Waqf Act, 1995 — Section 110, 27, 32, 32(2)(g), 32(g)
High Courts05 Aug 2014
Principal Officer, L.G. Electronics Inc. Vs Assistant Director of Income Tax, International Taxation
Allahabad High Court · (2014) 271 CTR 663 : (2014) 368 ITR 401 : (2014) 226 TAXMAN 204
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 133A, 147, 148, 9
High Courts05 Aug 2014
Malti Vs Director Krishi Utpadan Mandi Parishad
Allahabad High Court · (2014) 106 ALR 463 : (2014) 5 AWC 5224 : (2014) 143 FLR 792
High Courts05 Aug 2014
Ramawati Devi Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3231
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts05 Aug 2014
Ghanshyam Mishra Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3085 : (2014) 87 ALLCC 59
High Courts05 Aug 2014
Inamul Haq Vs Shahin Jahan
Allahabad High Court · (2014) 3 ACR 3234 : (2014) 87 ALLCC 65
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 127
High Courts05 Aug 2014Dismissed
Yatendra Kumar Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 607 : (2014) 106 ALR 455 : (2014) 6 AWC 5479 : (2014) 125 RD 588
Constitution of India, 1950 — Article 14
High Courts05 Aug 2014
Ganga Devi Vs Bhagwan Dass
Allahabad High Court · (2014) 8 ADJ 355 : (2014) 106 ALR 295 : (2014) 6 AWC 5854 : (2014) 125 RD 541
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts05 Aug 2014Allowed
Shashi Bhushan Anand Vs Ram Devi
Allahabad High Court · (2014) 08 AHC CK 0105
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 3, Order 3 Rule 4(2), Order 41 Rule 17, Order 41 Rule 19, Order 43 Rule 1(t)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22, 34
High Courts05 Aug 2014Disposed Off
Jai Ambey Construction Vs U.P. Jal Nigam
Allahabad High Court · (2014) 7 ADJ 266
Constitution of India, 1950 — Article 226
High Courts05 Aug 2014Allowed
Committee of Management,Sarvoday Inter College Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 245 : (2014) 6 ALJ 98 : (2015) 1 AWC 279 : (2014) 4 ESC 2081 : (2014) 3 UPLBEC 2560
High Courts05 Aug 2014Allowed
Satnam Kaur Vs Satyendra Pal Singh and Others
Allahabad High Court · (2015) 109 ALR 573 : (2015) 127 RD 498
Succession Act, 1925 - Section 212, 213, 214, 370, 57
High Courts05 Aug 2014
Abhay Kumar Pandey Vs State of U.P. and Others
Allahabad High Court · (2015) 1 AWC 310
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(10)