High Courts03 Jul 2014Dismissed
Om Prakash Vs State of U.P. and Others
Allahabad High Court · (2015) 6 ADJ 87 : (2015) 2 UPLBEC 1532
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 83 of 166
High Courts02 Jul 2014Dismissed
Girish Kumar Vs State of U.P.
Allahabad High Court · (2014) 07 AHC CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(2)
High Courts02 Jul 2014
Commr. of Cus.,C. Ex. and S.T. Vs Indian Farmers Fertilizers Coop. Ltd.
Allahabad High Court · (2014) 47 GST 4 : (2014) 35 STR 492
Central Excises and Salt Act, 1944 — Section 11BFinance Act, 1994 — Section 65(105)(zzz)
High Courts02 Jul 2014
Parsu Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2352
Penal Code, 1860 (IPC) — Section 201, 302, 394, 411
High Courts02 Jul 2014
Parsu Vs State of Uttar Pradesh
Allahabad High Court · (2014) 86 ALLCC 774
Penal Code, 1860 (IPC) — Section 201, 302, 394, 411
High Courts02 Jul 2014
Manzoor Khan Vs State of U.P.
Allahabad High Court · (2014) 106 ALR 856
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts02 Jul 2014Allowed
Rajendra Prasad Sharma Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 329 : (2014) 5 ALJ 383 : (2014) 105 ALR 848 : (2014) 4 AWC 3859 : (2014) 143 FLR 549 : (2014) 3 UPLBEC 2288
Constitution of India, 1950 — Article 14, 226
High Courts02 Jul 2014
Commissioner Vs Shyam Enterprises Tel Ber. Orai
Allahabad High Court · (2014) 74 VST 360
Income Tax Act, 1961 — Section 256(2)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(1)
High Courts02 Jul 2014Dismissed
Ravi Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2514 : (2014) 86 ALLCC 529
Criminal Procedure Code, 1973 (CrPC) — Section 177, 177, 178, 178, 179Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498-A, 504, 506
High Courts02 Jul 2014Dismissed
Sardar Saran Singh Vs Board of Revenue
Allahabad High Court · (2014) 124 RD 377
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229-B, 34, 49
High Courts01 Jul 2014Allowed
Shakuntala Devi Gupta Vs State of U.P.
Allahabad High Court · (2014) 7 ADJ 394 : (2014) 142 FLR 667 : (2014) 3 UPLBEC 2271
High Courts01 Jul 2014Dismissed
Daya Shanker Sharma Vs U.P. Power Corporation Ltd.
Allahabad High Court · (2014) 7 ADJ 489
Constitution of India, 1950 — Article 226
High Courts01 Jul 2014
Poddar Nursing Home (P) Ltd. Vs Presiding Officer
Allahabad High Court · (2014) 142 FLR 666
High Courts01 Jul 2014
Garg Industries Vs Union of India
Allahabad High Court · (2014) 307 ELT 432
Central Excises and Salt Act, 1944 — Section 35B, 35CConstitution of India, 1950 — Article 226
High Courts01 Jul 2014
Ashok Kumar Vs Union of India
Allahabad High Court · (2014) 8 ADJ 764
Constitution of India, 1950 — Article 21, 226, 50, 52, 53Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(ix)(b), 2(viid), 2(xi), 2(xi)(b)
High Courts01 Jul 2014
Jai Jagdamba Molleables Pvt. Ltd. Vs Commr. of Cus. and Central Excise
Allahabad High Court · (2014) 310 ELT 489
High Courts01 Jul 2014
Kundan Lal Vs District Judge
Allahabad High Court · (2014) 106 ALR 413
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24, 24(2), 3(c), 3(e)
High Courts01 Jul 2014
Sumita Ghai Vs Additional District Judge
Allahabad High Court · (2014) 106 ALR 673