High Courts28 Jul 2014
Sheela Sharma Vs State of U.P.
Allahabad High Court · (2014) 10 ADJ 639 : (2015) 1 ESC 314 : (2015) 1 ESC 311 : (2014) 4 UPLBEC 3046
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 70 of 166
High Courts28 Jul 2014Allowed
Pooran Chand Joshi Vs U.P. Co-op. Institutional Service Board
Allahabad High Court · (2014) 3 UPLBEC 1841
High Courts28 Jul 2014Dismissed
Rashid Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3326
Criminal Procedure Code, 1973 (CrPC) — Section 313, 34Evidence Act, 1872 — Section 107, 116Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts28 Jul 2014
Intezar Ali Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3055 : (2014) 87 ALLCC 407
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(2), 14A, 16
High Courts28 Jul 2014
Charan Singh Vs New Okhla Industrial Development Authority
Allahabad High Court · (2015) 4 ALJ 448 : (2014) 107 ALR 857 : (2014) 5 AWC 5341 : (2015) 126 RD 552
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2A, 151Constitution of India, 1950 — Article 215, 226, 227, 300AContempt of Courts Act, 1971 — Section 12
High Courts28 Jul 2014Dismissed
Dulari Vs Board of Revenue U.P. at Allahabad and Others
Allahabad High Court · (2015) 127 RD 172
Contract Act, 1872 - Section 17, 23 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 176, 229-B
High Courts28 Jul 2014
Subhash Chandra Jain Vs Board of Revenue
Allahabad High Court · (2014) 8 ADJ 381
Uttar Pradesh Co-operative Societies Act, 1965 — Section 3(4), 70
High Courts28 Jul 2014
State of U.P. Vs Avnish Kumar
Allahabad High Court · (2014) 87 ALLCC 137
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts25 Jul 2014Allowed
Radhey Shyam Parcha Vs Union of India
Allahabad High Court · (2014) 3 ACR 2774 : (2015) 1 ALJ 714 : (2014) 87 ALLCC 119 : (2014) 4 Crimes 42
National Security Act, 1980 — Section 3(2)(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 153-A, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)X
High Courts25 Jul 2014
Avadh Construction Comp. Vs Waqf Alal Aulad Nawab Mohd. Ali Khan
Allahabad High Court · (2014) 07 AHC CK 0318
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts25 Jul 2014Dismissed
Mukesh Chandra Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0316
Constitution of India, 1950 — Article 226
High Courts25 Jul 2014
Syndicate Bank Vs L.I.C. of India Ltd.
Allahabad High Court · (2014) 106 ALR 373 : (2014) 125 RD 565
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 17, 17(1)(c)
High Courts25 Jul 2014
Hindustan Coca Cola Beverage Pvt. Ltd. Vs Commr. of C. Ex.
Allahabad High Court · (2014) 36 STR 538 : (2014) 76 VST 430
Central Excises and Salt Act, 1944 — Section 35G
High Courts25 Jul 2014Disposed Off
Shyam Om Kinker Vs State of U.P.
Allahabad High Court · (2014) 3 UPLBEC 2446
High Courts25 Jul 2014Allowed
Rajendra Kumar Gautam Vs Union of India
Allahabad High Court · (2014) 07 AHC CK 0185
High Courts25 Jul 2014
Brijendra Nath Dwivedi Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3074
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 309, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 Jul 2014
Shyam Om Kinker Vs U.P. Provincial Co-operative Federation Ltd.
Allahabad High Court · (2014) 3 UPLBEC 2450
High Courts25 Jul 2014Dismissed
Durg Vijay Yadav Vs State of U.P.
Allahabad High Court · (2014) 6 AWC 5937
High Courts25 Jul 2014
Braj Kishore Tiwari Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 106 : (2014) 87 ALLCC 172
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 34, 394