CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2014

3,313 judgments · page 92 of 166

High Courts23 May 2014Disposed Off

Nisha Kumari Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 20 : (2015) 1 AWC 339 : (2014) 3 UPLBEC 2139

Airports Economic Regulatory Authority of India Act, 2008 — Section 13Constitution of India, 1950 — Article 14, 141, 162, 20, 21Uttar Pradesh General Clauses Act, 1904 — Section 4(33A), 4(33-A)
Read judgment
High Courts23 May 2014

Jiyachhi Vs State of U.P.

Allahabad High Court · (2014) 124 RD 805

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 13(4), 198, 198(2), 198(4)
Read judgment
High Courts23 May 2014Dismissed

Rajeev Kumar Tiwari Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2893 : (2014) 86 ALLCC 394

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374(2), 82, 83Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34, 376, 452, 506
Read judgment
High Courts23 May 2014

Amna Begum Vs Ram Prakash Singh

Allahabad High Court · (2014) 6 AWC 6009 : (2014) 143 FLR 283 : (2014) LLR 1234

Employees Compensation Act, 1923 — Section 30Workmens Compensation Act, 1923 — Section 3, 3(1)
Read judgment
High Courts23 May 2014Allowed

Ram Krishna Vs Ram Milan

Allahabad High Court · (2014) 105 ALR 157

Evidence Act, 1872 — Section 58Hindu Succession Act, 1956 — Section 12(1), 15, 15(1)(b), 15(2), 15(2)(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7, 9
Read judgment
High Courts23 May 2014Dismissed

Arvind Kumar Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 73 : (2014) 86 ALLCC 193 : (2014) 4 FLT 723

Criminal Procedure Code, 1973 (CrPC) — Section 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 3, 4Motor Vehicles Act, 1988 — Section 207, 207(2)
Read judgment
High Courts23 May 2014

United India Insurance Co. Ltd. Vs Ramesh Singh

Allahabad High Court · (2015) 2 ACC 809 : (2015) 1 ACC 109 : (2015) ACJ 2624 : (2014) 9 ADJ 476 : (2015) 2 ALJ 1 : (2014) 106 ALR 775 : (2015) 1 AWC 145

Motor Vehicles Act, 1988 — Section 149, 149(2)(a)(i)(a), 2(14), 2(44), 66
Read judgment
High Courts23 May 2014Dismissed

Hari Shankar Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 522 : (2014) 105 ALR 497 : (2015) 126 RD 158 : (2014) 3 UPLBEC 2305

Land Acquisition Act, 1894 — Section 4, 6
Read judgment
High Courts23 May 2014

Babboo Kushwaha Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2492 : (2014) 6 ADJ 466 : (2014) 3 DMC 579

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498-A, 504, 506
Read judgment
High Courts23 May 2014Dismissed

Amit Kumar Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2802 : (2014) 86 ALLCC 202

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 376
Read judgment
High Courts23 May 2014

U.P. Stock Exchange Brokers'' Association Vs SEBI

Allahabad High Court · (2015) 1 BC 9

Constitution of India, 1950 — Article 19, 19(1)(c), 19(1)(g), 19(4), 19(6)Reserve Bank of India Act, 1934 — Section 3Securities and Exchange Board of India Act, 1992 — Section 10, 11, 11(1), 11(2)(j), 12
Read judgment