High Courts15 Jul 2014
Krishna Bhadauriya Vs State of U.P. and Others
Allahabad High Court · (2014) 11 ADJ 122
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 77 of 166
High Courts15 Jul 2014
Sena Baneerjee Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 3066 : (2014) 8 ADJ 80 : (2014) 87 ALLCC 421
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 120B, 147, 405, 406, 415
High Courts14 Jul 2014Dismissed
Hindu Front for Justice Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0324
Commissions of Inquiry Act, 1952 — Section 3, 3(1), 7
High Courts14 Jul 2014Allowed
Ritesh Kumar Vs State of U.P.
Allahabad High Court · (2014) 106 ALR 180 : (2014) 124 RD 489
Constitution of India, 1950 — Article 243-QEvidence Act, 1872 — Section 35Stamp Act, 1899 — Section 27, 33, 75
High Courts14 Jul 2014
Kanwal Singh Vs Shakuntala Devi
Allahabad High Court · (2014) 106 ALR 318 : (2014) 125 RD 545
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Jul 2014
Sita Ram Vs Shambhu Dayal
Allahabad High Court · (2014) 106 ALR 375
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts14 Jul 2014
Shivkali Devi Vs Commissioner
Allahabad High Court · (2014) 106 ALR 512 : (2014) 124 RD 739
Stamp Act, 1899 — Section 2(14), 27Uttar Pradesh Land Revenue Act, 1901 — Section 44
High Courts14 Jul 2014
Ram Kishun Pal Vs Shambhu Lal Sahu
Allahabad High Court · (2014) 106 ALR 359
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 28(4)
High Courts14 Jul 2014Allowed
Chhail Bihari Vs Additional Commissioner (Jud)
Allahabad High Court · (2014) 106 ALR 539 : (2014) 124 RD 524
Stamp Act, 1899 — Section 2(14), 27Uttar Pradesh Land Revenue Act, 1901 — Section 44
High Courts14 Jul 2014Allowed
Saroj Sharma Vs State of U.P.
Allahabad High Court · (2015) ACJ 2212 : (2014) 7 ADJ 331 : (2014) 6 ADJ 360 : (2015) 1 ALJ 613 : (2015) 4 ALLMR 49 : (2014) 106 ALR 88 : (2014) 5 AWC 4776
Legal Representatives Suits Act, 1855 — Section 1, 2Motor Vehicles Act, 1988 — Section 166, 166(1)Penal Code, 1860 (IPC) — Section 306
High Courts14 Jul 2014Dismissed
Anar Singh Vs Addl. District and Sessions Judge
Allahabad High Court · (2014) 105 ALR 901
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 141
High Courts14 Jul 2014
Sandeep Kumar Verma Vs Additional District Judge
Allahabad High Court · (2014) 124 RD 728
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(c)Easements Act, 1882 — Section 63Evidence Act, 1872 — Section 116
High Courts11 Jul 2014Allowed
Pankaj Kumar Dubey Vs Punjab National Bank
Allahabad High Court · (2014) 6 ADJ 529 : (2014) 105 ALR 809 : (2014) 4 AWC 3863 : (2014) 3 UPLBEC 2531
Constitution of India, 1950 — Article 14, 16
High Courts11 Jul 2014Allowed
Apex Laboratories Pvt. Ltd. Vs K. Prasad Reddy
Allahabad High Court · (2014) 8 ADJ 566 : (2014) 5 ALJ 214 : (2014) 5 AWC 4796
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), Order 7 Rule 11Copyright Act, 1957 — Section 13, 14, 16, 17, 2(c)Trade Marks Act, 1999 — Section 3
High Courts11 Jul 2014
Rakesh Kumar Vs Rramod Kumar Gupta
Allahabad High Court · (2014) 106 ALR 350
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts11 Jul 2014
Neeraj Janhitkari Gramin Sewa Sansthan Vs Chief Commissioner of Income Tax
Allahabad High Court · (2014) 7 ADJ 599
Income Tax Act, 1961 — Section 10(23C)(vi), 12AA
High Courts11 Jul 2014
The Commissioner,Commercial Tax Vs Tewari Export
Allahabad High Court · (2014) 76 VST 426
Uttar Pradesh Value Added Tax Act, 2008 — Section 48(7)
High Courts11 Jul 2014
Vijendra Kumar Yadav Vs G.M., Personnel Administration Division, P.N.B.
Allahabad High Court · (2014) 5 ALJ 482
Constitution of India, 1950 — Article 226
High Courts11 Jul 2014
Bawa Masala Company Vs Presiding Officer, Labour Court
Allahabad High Court · (2014) 8 ADJ 431 : (2014) 143 FLR 322 : (2014) LLR 1233
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(2), 6N
High Courts11 Jul 2014Disposed Off
Yogesh Kumar Sharma Vs State Of U.P.
Allahabad High Court · (2014) 07 AHC CK 0172