CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 91 of 166

High Courts27 May 2014Dismissed

Rajesh Kumar Sharma Vs Union of India

Allahabad High Court · (2014) 5 ADJ 750 : (2014) 105 ALR 557 : (2015) 1 AWC 191 : (2014) 3 ESC 1707 : (2014) 143 FLR 178 : (2014) 3 UPLBEC 2301

Constitution of India, 1950 — Article 14, 16, 226Police Act, 1861 — Section 17
Read judgment
High Courts27 May 2014Allowed

Brajendra Kumar Gupta Vs State of U. P.

Allahabad High Court · (2014) 5 ALJ 119 : (2014) 87 ALLCC 506

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 120-B, 201, 302, 307
Read judgment
High Courts27 May 2014Allowed

Renu Maurya Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2942 : (2014) 86 ALLCC 128

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 98Penal Code, 1860 (IPC) — Section 363, 366, 366-A
Read judgment
High Courts26 May 2014Dismissed

Shachindra Pratap Singh Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 522

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 165, 200, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173 (2), 173(2), 197
Read judgment
High Courts26 May 2014Allowed

Seema Mansoor Vs U.P. Power Corporation Ltd.

Allahabad High Court · (2014) 6 ADJ 672 : (2015) 1 ALJ 44 : (2014) 5 AWC 4533

Electricity Act, 2003 — Section 42, 43Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
Read judgment
High Courts26 May 2014Allowed

Shiva Nand Gupta Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 396 : (2014) 105 ALR 329 : (2014) 5 AWC 5189 : (2014) 124 RD 642 : (2014) 3 UPLBEC 2479

Land Acquisition Act, 1894 — Section 4
Read judgment
High Courts26 May 2014Allowed

Ganesh Singh Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3211 : (2014) 5 ADJ 705 : (2014) 6 ALJ 171 : (2014) 86 ALLCC 460 : (2014) 4 BC 507 : (2015) 1 Crimes 615

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)Penal Code, 1860 (IPC) — Section 420
Read judgment
High Courts26 May 2014

Asifuddin Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 328

Constitution of India, 1950 — Article 12, 14, 16, 166, 21Uttar Pradesh Municipalities Act, 1916 — Section 103, 120, 2, 34, 34(1)
Read judgment
High Courts23 May 2014

Gajrani Vs Gajrami

Allahabad High Court · (2014) 6 ALJ 113

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 100(5)
Read judgment