COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 101 of 130

High Courts20 Mar 2007Allowed

Smt. Risalo (D) through L.Rs. Vs IInd A.D.J. and Others

Allahabad High Court · (2007) 5 ADJ 13 : (2007) 78 AWC 2485 : (2007) 3 AWC 2385

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

Read judgment

High Courts19 Mar 2007Dismissed

Commissioner, Trade Tax Vs Yash Udyog

Allahabad High Court · (2009) 20 VST 270

Uttar Pradesh Trade Tax Act, 1948 — Section 11

Read judgment

High Courts19 Mar 2007Dismissed

Ram Briksha Yadav Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1832

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 308Representation of the People Act, 1951 — Section 134B, 135

Read judgment

High Courts19 Mar 2007Disposed Of

Speed Point and Another Vs Indian Oil Corporation Limited

Allahabad High Court · (2007) 4 ADJ 233 : (2007) 78 AWC 2449 : (2007) 3 AWC 2449

Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 41

Read judgment

High Courts19 Mar 2007Allowed

Rama Shanker Yadav Vs U.P.Warehousing Corporation & Ors.

Allahabad High Court · (2007) 03 AHC CK 0138

Read judgment

High Courts19 Mar 2007Disposed Of

Subhash Stone Products Vs State of U.P. and Others

Allahabad High Court · (2007) 3 ADJ 635 : (2007) 3 AWC 3007

Forest Act, 1927 — Section 10, 11, 12, 13, 14

Read judgment

High Courts19 Mar 2007Dismissed

Krishna Mohan Vs District Judge, State of U.P. and Smt. Harbhajan Kaur

Allahabad High Court · (2007) 5 ADJ 277 : (2007) 3 AWC 2152 : (2007) 102 RD 588

Read judgment

High Courts19 Mar 2007

Smt. Sumitra Devi Vs State of U.P. and Others

Allahabad High Court · (2007) 03 AHC CK 0118

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 173Penal Code, 1860 (IPC) — Section 120B, 147, 302, 452

Read judgment

High Courts19 Mar 2007Dismissed

Iftikhar Husain Vs IIIrd Addl. District Judge and Others

Allahabad High Court · (2007) 78 AWC 2127

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(j)

Read judgment

High Courts19 Mar 2007Dismissed

Mohd. Islamuddin alias Islam Vs Zameer Alam and Others

Allahabad High Court · (2007) 4 ADJ 519 : (2007) 3 AWC 2705

Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 106, 2

Read judgment

High Courts19 Mar 2007

Harish Chandra Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2654

Criminal Procedure Code, 1973 (CrPC) — Section 309

Read judgment

High Courts16 Mar 2007Allowed

Prag Ice Oil Mills Vs Commissioner, Trade Tax

Allahabad High Court · (2008) 15 VST 153

Uttar Pradesh Trade Tax Act, 1948 — Section 11

Read judgment

High Courts16 Mar 2007

Kumari Rubi and Others Vs State of U.P. and Another

Allahabad High Court · (2007) 2 ACR 1548

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 204Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 504, 506

Read judgment

High Courts16 Mar 2007

Hari Krishna Das Gupta Vs State of U.P. and Others

Allahabad High Court · (2007) 2 ACR 1552

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(1), 156(3), 16(3), 190Penal Code, 1860 (IPC) — Section 201, 304

Read judgment

High Courts16 Mar 2007

Udaibhan Singh and others Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2559

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

Read judgment

High Courts16 Mar 2007Allowed

Udaibhan Singh, Dilip Kumar Singh and Sukhnidhan Singh (In Jail) Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2559

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

Read judgment

High Courts16 Mar 2007Dismissed

Pradeep Goel Vs State of U.P., S.O./S.H.O. and S.P.E. Central Bureau of Investigation

Allahabad High Court · (2007) 03 AHC CK 0236

Criminal Procedure Code, 1973 (CrPC) — Section 162, 227Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13

Read judgment

High Courts16 Mar 2007Allowed