High Courts23 Jun 2014
Indradev Vs State of U.P.
Allahabad High Court · (2014) 5 ALJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 401Penal Code, 1860 (IPC) — Section 392
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 85 of 166
High Courts23 Jun 2014
Abhishekh Upadhaya Vs Prin. Secy. Home U.P. Civil Secretariat U.P. Lucknow
Allahabad High Court · (2014) 7 ADJ 645
Arms Act, 1959 — Section 13, 14, 15, 17, 17(3)Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts20 Jun 2014
Vidya Singh Vs State of U.P.
Allahabad High Court · (2014) 5 ALJ 21
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(9), 200, 202(1), 482Evidence Act, 1872 — Section 27
High Courts20 Jun 2014Dismissed
Jaiveer Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 174 : (2014) 4 ALJ 723 : (2014) 105 ALR 653
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135, 136
High Courts19 Jun 2014Dismissed
Brijesh Vs State of U.P.
Allahabad High Court · (2014) 4 ALJ 653
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4
High Courts19 Jun 2014Dismissed
Ram Kumar Maurya Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 155 : (2014) 6 ALJ 203 : (2015) 88 ALLCC 700 : (2014) 86 ALLCC 531
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 41, 41(1), 41(2)Penal Code, 1860 (IPC) — Section 363, 366
High Courts19 Jun 2014
Asmat Jahan Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2197 : (2014) 6 ADJ 499 : (2014) 5 ALJ 82 : (2014) 86 ALLCC 730
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 171, 97Penal Code, 1860 (IPC) — Section 363, 366
High Courts18 Jun 2014
Ravi Kumar Agarwal Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2347 : (2014) 6 ADJ 534 : (2014) 86 ALLCC 515
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
High Courts18 Jun 2014Disposed Off
Chand Bihari Patodia Vs State of U.P.
Allahabad High Court · (2015) 1 ACR 45 : (2014) 6 ADJ 400 : (2014) 86 ALLCC 739
Essential Commodities Act, 1955 — Section 2, 2(b), 3, 6, 7Industries (Development and Regulation) Act, 1951 — Section 17, 22, 23
High Courts18 Jun 2014
Hindu Front for Justice Vs State of U.P.
Allahabad High Court · (2014) 8 ADJ 707
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 190, 200Evidence Act, 1872 — Section 78(2), 81
High Courts18 Jun 2014Dismissed
Poonam Vs State of U.P.
Allahabad High Court · (2014) 3 RCR(Civil) 604 : (2014) 3 RCR(Criminal) 516
High Courts18 Jun 2014
Shashikant Vishwakarma Vs State of U.P.
Allahabad High Court · (2014) 5 ALJ 521
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
High Courts16 Jun 2014
Yunus Vs State of U.P.
Allahabad High Court · (2014) 86 ALLCC 834
Penal Code, 1860 (IPC) — Section 376(2)(6)
High Courts16 Jun 2014Dismissed
Siyaram Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2325 : (2014) 6 ADJ 748
Arms Act, 1959 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4)(b)Penal Code, 1860 (IPC) — Section 149, 307
High Courts16 Jun 2014
Gulabi Devi Vs State of U.P.
Allahabad High Court · (2014) 5 ALJ 252
Constitution of India, 1950 — Article 145, 32Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 304, 323, 326, 506
High Courts16 Jun 2014
Sunil Agrahari (Gupta) Vs State of U.P
Allahabad High Court · (2014) 06 AHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 152, 153-A, 332
High Courts16 Jun 2014Dismissed
Rahees Vs State of U.P.
Allahabad High Court · (2014) 2 ACR 2329 : (2014) 6 ADJ 282 : (2014) 4 ALJ 693 : (2014) 86 ALLCC 384 : (2015) 2 CCR 236
Constitution of India, 1950 — Article 145, 32Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 120B, 147, 307
High Courts16 Jun 2014
Kalloo Vs State of U.P.
Allahabad High Court · (2014) 86 ALLCC 821
Penal Code, 1860 (IPC) — Section 376, 385, 386, 452, 511Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts16 Jun 2014
Kripal Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ALJ 473
Constitution of India, 1950 — Article 145, 32Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 120B, 302
High Courts13 Jun 2014Allowed
Ajay Pratap Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 700 : (2014) 4 ALJ 649 : (2014) 105 ALR 458 : (2014) 4 AWC 3868 : (2014) 3 ESC 1780 : (2014) 142 FLR 1039 : (2014) 4 LLN 321 : (2014) 3 UPLBEC 2484