COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 107 of 130

High Courts02 Mar 2007Dismissed

U.P. State Road Transport Corporation Vs Smt. Shanti Devi and Others

Allahabad High Court · (2007) ACJ 2080 : (2007) 4 ADJ 493 : (2007) 2 AWC 1829 : (2007) 2 AWC 1827 : (2007) 2 UPLBEC 70

Motor Vehicles Act, 1939 — Section 110

High Courts02 Mar 2007Dismissed

Naseem Banoo, Tasneem Banoo and Vaseem Banoo Vs Presiding Officer, Debts Recovery Tribunal, Recovery Officer, D.R.T., Canara Bank Branch at The Mall Kanpur and Haji Manzoor Alam and Sons

Allahabad High Court · AIR 2007 All 116 : (2007) 2 AWC 1350 : (2007) 2 UPLBEC 1914

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 2, 20, 25

High Courts02 Mar 2007Disposed Of

Satyendra Kumar Tiwari; Dharmendra Tiwari Vs State of U.P.and Another

Allahabad High Court · (2007) 03 AHC CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts02 Mar 2007Allowed

Syndicate Bank Vs State of U.P. and Others

Allahabad High Court · (2007) 3 ADJ 357 : (2007) 3 AWC 2509

Constitution of India, 1950 — Article 14, 19, 21, 226, 300AGeneral Clauses Act, 1897 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14, 17, 38

High Courts02 Mar 2007Allowed

Ram Kesh Maurya Vs State of Uttar Pradesh and Basant Prajapati

Allahabad High Court · (2007) 4 ADJ 418

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 323, 34, 504, 506

High Courts02 Mar 2007

Sanjay Kumar Pathak Vs State of U.P., High Court of Judicature at Allahabad and U.P. Public Service Commission

Allahabad High Court · (2007) 5 AWC 5265 : (2007) 2 UPLBEC 62

Constitution of India, 1950 — Article 141, 226, 234

High Courts02 Mar 2007

Allahabad Development Authority Vs Asfaque Husain and State of U.P.

Allahabad High Court · (2007) 3 ADJ 413 : (2007) 3 AWC 2388 : (2007) 102 RD 599

Evidence Act, 1872 — Section 92Land Acquisition Act, 1894 — Section 11, 12, 17, 18, 19Stamp Act, 1899 — Section 47A

High Courts02 Mar 2007Allowed

Smt. Madhu Bala Bharti Vs State of U.P., Tehsildar Tehsil Sadar, Nagar Panchayat Roza and Executive Officer, Nagar Panchayat at Roza

Allahabad High Court · (2007) 3 ADJ 406 : (2007) 3 AWC 2310

Uttar Pradesh Municipalities Act, 1916 — Section 70

High Courts02 Mar 2007Dismissed

Shyam Lal Vs State of U.P. and Others

Allahabad High Court · (2007) 5 ADJ 152 : (2007) 6 AWC 6067

Constitution of India, 1950 — Article 12, 14, 16, 162, 226

High Courts01 Mar 2007

Committee of Management Vs Director of Education/Chairman and Others

Allahabad High Court · (2007) 6 AWC 5691

Constitution of India, 1950 — Article 14, 226, 227Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 12, 16, 5Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3

High Courts01 Mar 2007Dismissed

Maruti Kumar Singh Yadav Vs General Director, Medical Education and Training, Chairman, C.P.M.T. 2002 and Vice Chancellor, Bundelkhand University and Chancellor, C.P.M.T. 2002 Bundelkhand University

Allahabad High Court · (2007) 4 ADJ 147

Constitution of India, 1950 — Article 226

High Courts01 Mar 2007Dismissed

Radhey Shyam Vs The State of U.P. and Others

Allahabad High Court · (2007) 4 ADJ 235 : (2007) 6 AWC 6577

Constitution of India, 1950 — Article 226

High Courts01 Mar 2007Disposed Of

Firoz Khan Vs State of U.P., Chairman, Nagar Palika Parishad and Executive Engineer, Nagar Palika

Allahabad High Court · (2007) 6 AWC 6576 : (2007) 113 FLR 616

High Courts01 Mar 2007Allowed

Krishna Pal Singh Vs State of U.P. and Chief Medical Officer

Allahabad High Court · (2007) 4 ADJ 16 : (2007) 6 AWC 6578 : (2007) 113 FLR 658

High Courts01 Mar 2007Disposed Of

Bhushan Steel and Strips Ltd. Vs Union of India (UOI), The Commissioner, Central Excise, The Additional Commissioner (Adj.), Central Excise and The Additional Director General, Central Excise Intillegence

Allahabad High Court · (2007) 03 AHC CK 0180

High Courts01 Mar 2007Allowed

Bhagwan Das Vs State of U.P. and The Enquiry Officer/Tehsildar

Allahabad High Court · (2007) 4 ADJ 377 : (2007) 3 AWC 2632 : (2007) 3 UPLBEC 114

Constitution of India, 1950 — Article 311

High Courts01 Mar 2007Disposed Of

Sant Ram Vs Food Corporation of India

Allahabad High Court · (2008) 5 AWC 4301 : (2007) 113 FLR 609

High Courts01 Mar 2007Allowed

Surya Bhan Vs State of U.P. and Deepak Kumar Singh

Allahabad High Court · (2007) CriLJ 2230

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 302

High Courts01 Mar 2007Dismissed

Rajendra Prasad Arora and Others Vs State of U.P. and Ratan Lal Arora

Allahabad High Court · (2007) 4 ADJ 568 : (2007) 2 DMC 343

Criminal Procedure Code, 1973 (CrPC) — Section 178, 313, 465Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 498A

High Courts01 Mar 2007Dismissed

Lal Bahadur Vs State of U.P.

Allahabad High Court · (2007) 5 ADJ 755 : (2007) 3 AWC 2576 : (2008) 118 FLR 921

Constitution of India, 1950 — Article 14, 16, 166, 311Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4