High Courts04 Aug 2014
Sempkins School Vs Director General of Income Tax (Investigation) and Others
Allahabad High Court · (2015) 274 CTR 290
Income Tax Act, 1961 — Section 10, 10(22), 10(23C), 10(23C)(vi), 12AA
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 67 of 166
High Courts04 Aug 2014Disposed off
Indra Kumar Vs Union of India and Others
Allahabad High Court · (2015) 5 ALJ 366 : (2015) 3 UPLBEC 1855
Constitution of India, 1950 - Article 226
High Courts04 Aug 2014
Vision Minerals and Energy Vs Commissioner of Customs and Central Excise
Allahabad High Court · (2015) 321 ELT 447
High Courts02 Aug 2014Allowed
Badri Vs Sant Ram
Allahabad High Court · (2014) 7 ADJ 539 : (2015) 1 ALJ 48 : (2014) 106 ALR 398 : (2014) 5 AWC 4761 : (2014) 125 RD 570
High Courts02 Aug 2014
Awadhesh Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 746
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 173(2), 173(2)(i), 173(8)Penal Code, 1860 (IPC) — Section 2, 364
High Courts02 Aug 2014
Usha Devi Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 456 : (2015) 2 AWC 1268 : (2015) 1 ESC 59 : (2014) 4 UPLBEC 3153
High Courts02 Aug 2014
Vijay Kumar Vs District Magistrate, Siddharth Nagar and Others
Allahabad High Court · (2015) 2 ADJ 145 : (2015) 126 RD 512
High Courts01 Aug 2014
Raj Karan Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3202 : (2014) 87 ALLCC 104
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 24, 307, 323, 324, 34
High Courts01 Aug 2014Dismissed
Coal Product India Vs Union of India
Allahabad High Court · (2014) 7 ADJ 296 : (2014) 5 AWC 5148
High Courts01 Aug 2014Dismissed
Pramod Kumar Shrotriya Vs Chief Election Commissioner
Allahabad High Court · (2014) 7 ADJ 478 : (2014) 6 ALJ 120 : (2014) 106 ALR 459 : (2014) 5 AWC 4756 : (2014) 4 ESC 2364 : (2014) 3 UPLBEC 2572
Uttar Pradesh Co-operative Societies Act, 1965 — Section 130, 29(3)
High Courts01 Aug 2014
Ram Prit Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3046 : (2014) 87 ALLCC 108
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Aug 2014
Ram Singh Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3040 : (2015) 1 ALJ 523 : (2014) 87 ALLCC 98
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 244, 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 13, 13(2), 14A
High Courts01 Aug 2014
Vidya Devi Vs Dhiraj Kumar Verma
Allahabad High Court · (2014) 9 ADJ 303 : (2014) 106 ALR 771 : (2014) 6 AWC 6186
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a)
High Courts01 Aug 2014
Sageer Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 675 : (2014) 107 ALR 819
High Courts01 Aug 2014
Giriza Devi Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2388 : (2014) 8 ADJ 131 : (2014) 87 ALLCC 400
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 190(1), 195, 195(1)Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts01 Aug 2014
Sanjeev Kumar Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2383 : (2014) 87 ALLCC 454 : (2015) 3 Crimes 146 : (2015) 1 Crimes 714
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 204, 319, 482Penal Code, 1860 (IPC) — Section 379
High Courts01 Aug 2014
Ghan Shyam Singh Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2380 : (2014) 8 ADJ 116 : (2014) 87 ALLCC 404
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1)(a), 190(1)(b), 190(1)(c), 192Penal Code, 1860 (IPC) — Section 307, 323, 452, 504
High Courts01 Aug 2014
Ramesh Kumar Vs Addl. District Judge Court No. 2
Allahabad High Court · (2014) 107 ALR 85
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 6 Rule 17, 151Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts01 Aug 2014
Janardan Tewari Vs Dy. D.C./A.D.M. (F and R)
Allahabad High Court · (2014) 125 RD 165
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 167, 3, 58, 61, 67Registration Act, 1908 — Section 32, 32(a)