High Courts07 Jul 2014
Commissioner of Income Tax Vs Jagan and Co.
Allahabad High Court · (2014) 369 ITR 635
Income Tax Act, 1961 — Section 139(8), 143, 144, 147, 154
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 81 of 166
High Courts07 Jul 2014Dismissed
Union of India Vs XIII A.D.J.
Allahabad High Court · (2014) 142 FLR 1029
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 36Central Excises and Salt Act, 1944 — Section 35(H)(1)Civil Procedure Code, 1908 (CPC) — Section 96
High Courts07 Jul 2014
Suresh Chandra Sharma Vs State of U.P.
Allahabad High Court · (2014) 5 AWC 4575
Constitution of India, 1950 — Article 12, 14, 141, 162, 166General Clauses Act, 1897 — Section 3(51)Government of India Act, 1935 — Section 241
High Courts07 Jul 2014
Ajay Kumar Vs Union of India
Allahabad High Court · (2014) 8 ADJ 581 : (2015) 1 ESC 162 : (2014) 3 UPLBEC 2545
Constitution of India, 1950 — Article 12, 14, 16Contract Act, 1872 — Section 23
High Courts07 Jul 2014
Central Bank of India Vs Sardar Devendra Singh Oberai
Allahabad High Court · (2014) 106 ALR 388
High Courts07 Jul 2014Dismissed
Daulat Singh Vs Moradabad Development Authority
Allahabad High Court · (2014) 105 ALR 903 : (2015) 1 RCR(Civil) 611 : (2014) 125 RD 277
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Jul 2014
Akshat Roadways Vs The Commissioner,Commercial Taxes
Allahabad High Court · (2014) 07 AHC CK 0150
High Courts07 Jul 2014Disposed Off
Chatar Singh Vs State of U.P.
Allahabad High Court · (2014) 124 RD 392
High Courts07 Jul 2014
Paras Nath Vs Ram Jee
Allahabad High Court · (2014) 125 RD 199
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, Order 43 Rule 1(u), Order 9 Rule 13, 108, 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
High Courts07 Jul 2014
Suresh Chandra Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 721
Constitution of India, 1950 — Article 12, 14, 141, 162, 166Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12Government of India Act, 1935 — Section 241
High Courts07 Jul 2014
Rekha Vs U.P. Ziladhikari (S.D.O.)
Allahabad High Court · (2014) 9 ADJ 550 : (2014) 106 ALR 846 : (2014) 5 AWC 4980 : (2014) 4 UPLBEC 2773
Constitution of India, 1950 — Article 226, 227
High Courts07 Jul 2014
Phool Chand and Others Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 276 : (2015) 88 ALLCC 741
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 7A
High Courts07 Jul 2014
Manna and Others Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 217
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 34
High Courts04 Jul 2014Allowed
Lallan Vs D.D.C.
Allahabad High Court · (2014) 124 RD 368
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(c)
High Courts04 Jul 2014Disposed Off
Dinesh Kumar Agarwal Vs State of U.P.
Allahabad High Court · (2014) 124 RD 327
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts04 Jul 2014Dismissed
Yogendra Giri Vs U.P. Processing and Construction Cooperative Federation
Allahabad High Court · (2014) 6 ADJ 609 : (2014) 3 ESC 1718
Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2)Penal Code, 1860 (IPC) — Section 409, 419, 421, 429
High Courts04 Jul 2014
Roman Catholic Diocese Private Limited Vs Addl. District Judge Room No. 13
Allahabad High Court · (2014) 6 ALJ 792
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(f), 21(1)(a)
High Courts04 Jul 2014
State of U.P. Vs Bhadai
Allahabad High Court · (2014) 87 ALLCC 132
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 Jul 2014Dismissed
Superintendent of Post Offices Vs Zakir Hussain
Allahabad High Court · (2014) 6 ADJ 586 : (2014) 5 ALJ 260 : (2014) 105 ALR 880 : (2014) 4 AWC 3855 : (2014) 143 FLR 563
Administrative Tribunals Act, 1985 — Section 19(4)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Jul 2014Dismissed
Major Sunil Dutt Dwivedi Vs Vijay Singh
Allahabad High Court · (2015) 4 ALJ 158
Constitution of India, 1950 — Article 191, 191(e)Criminal Procedure Code, 1973 (CrPC) — Section 374, 389, 389(1), 482Customs Act, 1962 — Section 11