High Courts16 Jul 2014
Indian Academy of Naturopathy and Yoga Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 738 : (2014) 4 ESC 2043
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 76 of 166
High Courts16 Jul 2014Disposed Off
Bodhisatwa Samaj Seva Sansthan U.P. Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 352 : (2014) 6 AWC 5474 : (2014) 124 RD 758
Penal Code, 1860 (IPC) — Section 420Prevention of Damage to Public Property Act, 1984 — Section 3, 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1), 52
High Courts16 Jul 2014Allowed
Chunni Lal Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 482 : (2015) 1 ALJ 109 : (2014) 4 ESC 2358 : (2015) LabIC 974
High Courts16 Jul 2014Allowed
Naseebun Nisa Vs Board of Revenue
Allahabad High Court · (2014) 124 RD 587
Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts16 Jul 2014
Molhu Prasad Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 148
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 157, 159, 164Penal Code, 1860 (IPC) — Section 326A, 326B, 354, 354A, 354B
High Courts15 Jul 2014Dismissed
Dina Nath Vs Thakur Bal Gopal Jee Maharaj
Allahabad High Court · (2014) 7 ADJ 390 : (2015) 1 ALJ 71 : (2014) 106 ALR 626 : (2014) 5 AWC 5150
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 226, 227
High Courts15 Jul 2014
Munna Khan Vs Devi Prasad Bajpai
Allahabad High Court · (2014) 106 ALR 324 : (2015) 1 AWC 299
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A)
High Courts15 Jul 2014
Jagdish Vs State
Allahabad High Court · (2015) 1 ACR 253 : (2014) 87 ALLCC 1
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 2, 3, 300, 302
High Courts15 Jul 2014Allowed
Shanker Lal Sharma Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 294 : (2014) 87 ALLCC 237
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 13, 16, 7
High Courts15 Jul 2014
Central Bureau of Investigation Vs Dinesh Kumar Singh
Allahabad High Court · (2014) 2 ACR 2175
Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 439, 439(2), 465Evidence Act, 1872 — Section 114, 114(e)
High Courts15 Jul 2014Dismissed
Shiv Prasad Vs Consolidation Officer
Allahabad High Court · (2014) 124 RD 541
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 21, 8A, 9A, 9A(2)
High Courts15 Jul 2014
Rabban Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2392 : (2014) 87 ALLCC 126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts15 Jul 2014Dismissed
Ramesh Kumar Jaiswal Vs State of U.P.
Allahabad High Court · (2015) 1 ACC 169 : (2014) 9 ADJ 223 : (2014) 106 ALR 184 : (2014) 6 AWC 5951
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 16
High Courts15 Jul 2014
Allied Glasses Pvt. Ltd. Vs The Commissioner,Commercial Taxes
Allahabad High Court · (2014) 07 AHC CK 0152
Central Sales Tax Act, 1956 — Section 5, 5(3)
High Courts15 Jul 2014
Yogesh Kumar Mishra Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 330 : (2015) 2 ALJ 240 : (2014) 106 ALR 532 : (2014) 6 AWC 5874
High Courts15 Jul 2014Allowed
C.B.I. Vs Dinesh Kumar Singh
Allahabad High Court · (2014) 86 ALLCC 544
Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 439, 439(2), 465Evidence Act, 1872 — Section 114, 114(e)
High Courts15 Jul 2014
Shankar Lal Sharma Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2569
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 13, 16, 7
High Courts15 Jul 2014Dismissed
Babu Lal Vs Deputy Director of Consolidation
Allahabad High Court · (2014) 124 RD 527
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts15 Jul 2014Dismissed
Zaki Ghouri Vs Board of Revenue
Allahabad High Court · (2014) 124 RD 509
Uttar Pradesh Land Revenue Act, 1901 — Section 3(4)
High Courts15 Jul 2014
Ravindra Srivastav Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3063 : (2014) 8 ADJ 136 : (2014) 87 ALLCC 419
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 363, 366, 376