High Courts17 Jul 2014Allowed
Vimal Mehra Vs State of U.P.
Allahabad High Court · (2014) 86 ALLCC 519
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 406, 417, 420
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 75 of 166
High Courts17 Jul 2014
Mahendra Pal Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3478 : (2014) 7 ADJ 427
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 114, 211, 307, 392, 500
High Courts17 Jul 2014Disposed Off
Rama Shanker Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0082
High Courts17 Jul 2014Allowed
Sona Milk Products Pvt. Ltd. Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0081
High Courts17 Jul 2014Dismissed
Janardan Prasad Mishra Vs U.P. Cooperative Federation Ltd.
Allahabad High Court · (2014) 07 AHC CK 0080
High Courts17 Jul 2014
Lee Kun Hee Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 40 : (2015) 89 ALLCC 6
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 205(2), 317, 317(1)Penal Code, 1860 (IPC) — Section 120B, 120B, 34, 403, 405
High Courts17 Jul 2014
Tahira Begum Vs Xth A.D.J.
Allahabad High Court · (2014) 106 ALR 676 : (2015) 1 AWC 290
Evidence Act, 1872 — Section 91Provincial Small Cause Courts Act, 1887 — Section 23Registration Act, 1908 — Section 17(1)(d), 49
High Courts17 Jul 2014Allowed
Man Mohan Rai Vs U.P. Financial Corporation
Allahabad High Court · (2014) 8 ADJ 25 : (2014) 106 ALR 534 : (2014) 6 AWC 5498 : (2014) 124 RD 532 : (2014) 3 UPLBEC 2488
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)Uttar Pradesh Land Revenue Act, 1901 — Section 183
High Courts17 Jul 2014
Shiv Shankar Vs Board of Revenue
Allahabad High Court · (2014) 10 ADJ 42 : (2015) 1 AWC 287 : (2014) 125 RD 153
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts17 Jul 2014
Anand Kumari Vs Bank of Baroda
Allahabad High Court · (2014) 124 RD 814
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 19(8), 22(2)(g), 29, 30
High Courts17 Jul 2014Dismissed
State of U.P. Vs Pushpa Devi
Allahabad High Court · (2014) 7 ADJ 268 : (2014) 6 ALJ 297 : (2014) 106 ALR 829 : (2015) 1 AWC 308 : (2014) 3 UPLBEC 2308
High Courts17 Jul 2014
Ananad Kumari Vs Bank of Baroda and Others
Allahabad High Court · (2014) 6 AWC 6351
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 19(8), 22(2)(g), 29, 30
High Courts17 Jul 2014
Devendra Prakash Vishwakarma Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 213
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 364, 366, 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
High Courts17 Jul 2014Dismissed
State of U.P. Vs Omveer and Others
Allahabad High Court · (2014) 3 ACR 3439
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jul 2014
Gulab Singh Vs Deputy Inspector General of Police
Allahabad High Court · (2014) 8 ADJ 225 : (2015) 1 ALJ 143 : (2014) 106 ALR 389 : (2014) 6 AWC 5850 : (2014) 4 ESC 2123 : (2014) 143 FLR 793 : (2014) 143 FLR 279
Constitution of India, 1950 — Article 148, 309Payment of Gratuity Act, 1972 — Section 14, 4, 4(1), 4(6)Penal Code, 1860 (IPC) — Section 147, 201, 302
High Courts16 Jul 2014
Bhawani Shanker Vs S.D. Raghuvanshi
Allahabad High Court · (2014) 3 ACR 2872 : (2015) 88 ALLCC 544
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 114, 147, 149, 166A, 166B
High Courts16 Jul 2014
Lakhmi Vs Jugendra Lal
Allahabad High Court · (2014) 106 ALR 320 : (2014) 125 RD 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts16 Jul 2014Allowed
Ashok Kumar Vs D.D.C.
Allahabad High Court · (2014) 124 RD 600
Land Acquisition Act, 1894 — Section 34Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts16 Jul 2014
Jugal Kishore Tewari Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2904
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 382
High Courts16 Jul 2014Allowed
B.J. Nagrath Vs Chairperson,Debt Recovery Appellate Tribunal
Allahabad High Court · (2014) 8 ADJ 276 : (2014) 106 ALR 113 : (2014) 6 AWC 5885 : (2015) 1 BC 63 : (2014) 125 RD 418
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, Order 7 Rule 11Constitution of India, 1950 — Article 226, 227