High Courts28 May 2014
Nagar Palika Vs Babu Lal
Allahabad High Court · (2014) 106 ALR 334 : (2014) 6 AWC 5672
Evidence Act, 1872 — Section 114(g)
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 90 of 166
High Courts28 May 2014Dismissed
Pratibha Mishra Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 681 : (2014) 105 ALR 540
Constitution of India, 1950 — Article 19(1)(c), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16-A
High Courts28 May 2014Allowed
New Okhla Industrial Development Authority Vs Bhagat Raj Singh
Allahabad High Court · (2014) 105 ALR 795 : (2014) 6 AWC 6340 : (2014) 3 ESC 1739
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 21
High Courts28 May 2014Allowed
Ashok Kumar Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 214 : (2014) 6 AWC 5532 : (2014) 3 ESC 1773
High Courts28 May 2014Partly Allowed
Shiv Charan Lal Gautam Vs State of U.P.
Allahabad High Court · (2014) 105 ALR 876 : (2014) 125 RD 271
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6
High Courts28 May 2014Dismissed
Committee of Management Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 162 : AIR 2014 All 130 : (2014) 5 ALJ 162 : (2014) 3 ESC 1761
Constitution of India, 1950 — Article 19(1)(g), 30, 30(1), 31National Council for Teacher Education Act, 1993 — Section 14, 14(3), 14(3)(a), 14(6), 20Uttar Pradesh Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 — Section 12, 2, 2(d), 2(e), 3
High Courts28 May 2014Dismissed
Central Women''s College of Education Vs State of U.P.
Allahabad High Court · (2014) 5 ADJ 594 : (2015) 1 ALJ 292 : (2014) 3 ESC 1556
National Council for Teacher Education Act, 1993 — Section 12, 12A, 12-A, 13, 14
High Courts28 May 2014Allowed
Committee of Management Vs Rakesh Kumar Gupta
Allahabad High Court · (2014) 5 ADJ 462 : (2014) 6 ALJ 93 : (2014) 105 ALR 622 : (2014) 3 ESC 1702 : (2014) 143 FLR 328 : (2014) 3 UPLBEC 2282
High Courts28 May 2014Dismissed
Satnam Singh Vs State of U.P.
Allahabad High Court · (2014) 86 ALLCC 134
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 374(2)Evidence Act, 1872 — Section 106, 24, 24, 25, 25Penal Code, 1860 (IPC) — Section 302, 34, 394, 411
High Courts28 May 2014Partly Allowed
Dhanpal Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2829 : (2014) 5 ADJ 744 : (2014) 86 ALLCC 206
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts28 May 2014
Om Prakash Verma Vs State of U.P.
Allahabad High Court · (2015) 1 AWC 560 : (2014) 124 RD 39
Constitution of India, 1950 — Article 21, 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122-B, 122-B(1), 122-B(2), 122-D
High Courts28 May 2014Allowed
Babu Ram Vs Daya Ram
Allahabad High Court · (2014) 8 ADJ 652 : (2015) 1 ALJ 235 : (2014) 105 ALR 130 : (2014) 124 RD 453
Evidence Act, 1872 — Section 115
High Courts28 May 2014
State of U.P. Vs S.K. Garg
Allahabad High Court · (2014) 6 ADJ 109
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 15(2), 2(c)Income Tax Act, 1961 — Section 252
High Courts27 May 2014Partly Allowed
Lal Naresh Bahadur Singh Vs State of U.P.
Allahabad High Court · (2014) 6 ADJ 655 : (2014) 5 AWC 4474 : (2014) 125 RD 91 : (2014) 3 UPLBEC 2269
Land Acquisition Act, 1894 — Section 18, 4
High Courts27 May 2014
Raghubar Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2710
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 100, 101, 101, 102
High Courts27 May 2014
State of U.P. Vs Ram Sewak
Allahabad High Court · (2014) 3 ACR 2784
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts27 May 2014Dismissed
State of U.P. Vs Sudhir Gupta
Allahabad High Court · (2014) 3 ACR 2876 : (2014) 86 ALLCC 349
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 302, 376, 376(2)(g)
High Courts27 May 2014Allowed
Hira Lal Yadav Vs Commissioner Azamgarh
Allahabad High Court · (2014) 6 ADJ 307 : (2014) 105 ALR 616 : (2014) 5 AWC 4864 : (2014) 125 RD 86
High Courts27 May 2014Dismissed
Babban Vs State of U.P.
Allahabad High Court · (2014) 3 ACR 2972 : (2014) 86 ALLCC 104
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts27 May 2014Allowed
United India Insurance Co. Ltd. Vs Chhamta Gupta
Allahabad High Court · (2015) 1 ACC 60 : (2015) ACJ 1883 : (2014) 105 ALR 896 : (2014) 5 AWC 5291
Evidence Act, 1872 — Section 108, 109, 147Motor Vehicles Act, 1988 — Section 163A, 170Penal Code, 1860 (IPC) — Section 364, 406