High Courts09 Mar 2007
Banwari alias Banai Singh Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2812
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 106 of 130
High Courts08 Mar 2007Allowed
Shiv Prasad (Dead) by L.R. Smt. Malti Devi and Others Vs Azhar Husain and Others
Allahabad High Court · (2007) 7 AWC 7111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 100Transfer of Property Act, 1882 — Section 106
High Courts08 Mar 2007
G.D. Singh Vs Lok Nath Verma and Others
Allahabad High Court · (2007) 2 ACR 1554
High Courts08 Mar 2007Allowed
U.P. Public Service Commission, Allahabad and Another Vs State of U.P. and Another
Allahabad High Court · (2007) 5 ADJ 280 : (2007) 6 AWC 6486
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Mar 2007Allowed
Arvind Vs State of U.P.and Another
Allahabad High Court · (2007) 03 AHC CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 366
High Courts08 Mar 2007Disposed Of
Smt. Manju Rani Bharti Vs Sri Mahanand Misra, Upper Shiksha Nideshak Madhyamik Shiksha Nideshalaya and Sri Satyawan, Addl. Director of Education (Madhyamic)
Allahabad High Court · (2007) 5 ADJ 595 : (2007) 3 AWC 2628
Constitution of India, 1950 — Article 215
High Courts07 Mar 2007Dismissed
Arun Kumar Vs The Prescribed Authority/Sub Divisional Magistrate, Hariom, Krishan Pal and Returning Officer/Election Officer, Gram Panchayat
Allahabad High Court · (2007) 3 ADJ 442 : (2007) 3 AWC 2613
Representation of the People Act, 1951 — Section 117, 86
High Courts07 Mar 2007Allowed
Chandra Kishori Vs The State of U.P. and Uttar Pradesh Avas Evam Vikas Parishad
Allahabad High Court · (2007) 5 ADJ 215 : (2007) 3 AWC 2306 : (2007) 3 UPLBEC 111
Land Acquisition Act, 1894 — Section 18, 28A, 4, 6
High Courts07 Mar 2007Disposed Of
Parbhu Vs Additional Collector Sant Ravidas Nagar & Ors.
Allahabad High Court · (2007) 03 AHC CK 0140
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts07 Mar 2007Dismissed
Ramesh Singh Vs State of U.P. and Station Officer
Allahabad High Court · (2007) 3 ADJ 606 : (2007) CriLJ 2401 : (2007) 3 RCR(Criminal) 558
Arms Act, 1959 — Section 17, 18Penal Code, 1860 (IPC) — Section 302
High Courts07 Mar 2007Allowed
Mohd. Ilyas Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (2007) 4 ADJ 467 : (2007) 78 AWC 2146
High Courts07 Mar 2007
United India Insurance Co. Ltd. Vs Suman Dubey and Others
Allahabad High Court · (2007) 2 ACC 720
High Courts07 Mar 2007Allowed
Smt. Meenu Devi Vs State of U.P. and Another
Allahabad High Court · (2008) 2 AWC 1438
High Courts02 Mar 2007Allowed
Ramkesh Maurya Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2007) 03 AHC CK 0301
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308, 323, 504, 506
High Courts02 Mar 2007Allowed
Rajendra Prasad and Others Vs Engineer-in-Chief, P.W.D. and Others
Allahabad High Court · (2007) 4 ADJ 601 : (2007) 4 AWC 3643 : (2007) 3 UPLBEC 82
High Courts02 Mar 2007Dismissed
Bishop Johnson School and College Vs The Presiding Officer, Industrial Tribunal, The Deputy Labour Commissioner and Shree Nath
Allahabad High Court · (2007) 3 ADJ 483 : (2007) 6 AWC 6569
Constitution of India, 1950 — Article 141, 31
High Courts02 Mar 2007Dismissed
Shyam Lal Vs State of U.P., Director, Technical Education, Joint Director, Directorate of Technical Education, U.P. Government of Polytechnic Campus and Government Polytechnic
Allahabad High Court · (2007) 6 AWC 6067
Constitution of India, 1950 — Article 12, 14, 16, 162, 226
High Courts02 Mar 2007Allowed
Smt. Manjula Devi, Master Ankur minor through Smt. Manjula Devi (Natural Guardian as real Mother) and Smt. Kamla Devi Vs Commercial Motors, Chhedi Lal Tripathi and National Insurance Co. Ltd.
Allahabad High Court · (2008) ACJ 1624 : (2007) 3 ADJ 255 : AIR 2007 All 122 : (2007) 2 AWC 2050
Land Acquisition Act, 1894 — Section 23Motor Vehicles Act, 1988 — Section 110, 140, 141, 163A, 165
High Courts02 Mar 2007Dismissed
Ali Ahmad Vs State of U.P. and Babu Qureshi
Allahabad High Court · (2007) 03 AHC CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 302
High Courts02 Mar 2007Allowed
The Uttar Pradesh Rajkiya Nirman Nigam Limited Vs U.P. Rajkiya Nirman Nigam Limited, Karmchari Sangh and The Industrial Tribunal (I)
Allahabad High Court · (2007) 3 ADJ 421 : (2007) 3 AWC 2620
Constitution of India, 1950 — Article 16