High Courts21 Jul 2014Disposed Off
Ganga Dei Vs State of U.P.
Allahabad High Court · (2014) 124 RD 574
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 73 of 166
High Courts21 Jul 2014Disposed Off
Veerwati Vs State of U.P.
Allahabad High Court · (2014) 124 RD 575
High Courts21 Jul 2014
Sushant Gupta Vs Union of India
Allahabad High Court · (2014) 308 ELT 661
Criminal Procedure Code, 1973 (CrPC) — Section 167, 4, 437, 439Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 24, 25, 27A
High Courts21 Jul 2014Allowed
Love Care Foundation Vs Union of India
Allahabad High Court · (2014) 07 AHC CK 0120
Constitution of India, 1950 — Article 47
High Courts21 Jul 2014Dismissed
Akhilesh Tripathi Vs The State Of U.P.
Allahabad High Court · (2014) 6 ADJ 686 : (2014) 6 ALJ 33 : (2014) 4 ESC 1889
Constitution of India, 1950 — Article 164, 226, 356, 356(1), 361
High Courts21 Jul 2014
Dukhran Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2733
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a)
High Courts21 Jul 2014
Bijendra Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3061 : (2014) 8 ADJ 338
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jul 2014Dismissed
Asok Pande Vs Union of India
Allahabad High Court · (2014) 7 ADJ 154
Constitution of India, 1950 — Article 132, 134A, 155, 156, 157
High Courts21 Jul 2014Allowed
Rajesh Kumar Jaiswal Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 231, 464Penal Code, 1860 (IPC) — Section 120, 120B, 302, 307, 452
High Courts21 Jul 2014
District Judge Vs Saurabh Kumar
Allahabad High Court · (2014) 8 ADJ 11 : (2014) 4 ESC 1873 : (2015) 1 UPLBEC 33
Evidence Act, 1872 — Section 107, 108, 56
High Courts21 Jul 2014
Shushant Gupta Vs Union of India
Allahabad High Court · (2014) 3 ACR 2564
Criminal Procedure Code, 1973 (CrPC) — Section 167, 37, 4, 437, 439Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 24, 25, 27A
High Courts21 Jul 2014
Shobha Ram Sharma Vs State of U.P.
Allahabad High Court · (2014) 106 ALR 280
Constitution of India, 1950 — Article 14, 226
High Courts21 Jul 2014
NTPC Ltd. Vs Government of India and Others
Allahabad High Court · (2015) 144 FLR 248
High Courts21 Jul 2014
State of U.P. Vs Bir Singh and Others
Allahabad High Court · (2015) 4 ALJ 384
Criminal Procedure Code, 1973 (CrPC) - Section 313 374(2) 378Penal Code, 1860 (IPC) - Section 147 148 149 302 353
High Courts18 Jul 2014Dismissed
Chhedi Lal Vs Ram Ratan Mishra
Allahabad High Court · (2014) 3 ACR 2910 : (2014) 7 ADJ 367
Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 504, 506
High Courts18 Jul 2014
Ashok Kumar and Co. Vs Reserve Bank of India
Allahabad High Court · (2014) 106 ALR 471 : (2014) 6 AWC 5843 : (2015) 2 BC 177 : (2014) 3 UPLBEC 2237
Banking Regulation Act, 1949 — Section 35A, 45(1)Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 56(ccv)
High Courts18 Jul 2014
State of U.P. Vs Gulzar
Allahabad High Court · (2014) 3 ACR 2410 : (2014) 5 ALJ 303 : (2014) 87 ALLCC 46
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 323, 326, 352, 364, 366
High Courts18 Jul 2014Allowed
Rajendri Devi Vs Vinod Kumar Bajaj
Allahabad High Court · (2014) 7 ADJ 280 : (2015) 109 ALR 347 : (2015) 127 RD 378
High Courts18 Jul 2014Allowed
Amrendra Singh Kurmi Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 270
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2), 8
High Courts18 Jul 2014
Ashok Kumar Sharma Vs Union of India
Allahabad High Court · (2014) 5 ALJ 348
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167