COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 114 of 130

High Courts14 Feb 2007Dismissed

Aditya Narain Dubey Vs State of U.P. and Others

Allahabad High Court · (2007) 02 AHC CK 0107

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 162, 173, 482Penal Code, 1860 (IPC) — Section 203, 302

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High Courts14 Feb 2007Allowed

Sarla Devi and Others Vs Ravindra Kumar and Another

Allahabad High Court · (2007) 7 AWC 7614 : (2007) 2 AWC 1363

Civil Procedure Code, 1908 (CPC) — Section 151, 30

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High Courts14 Feb 2007Allowed

Radha Krishna Vs Vice-Chancellor, Dr. Bhim Rawa Ambedkar University and Others

Allahabad High Court · (2007) 5 AWC 4927 : (2007) 2 UPLBEC 1061

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High Courts14 Feb 2007

Bewa Shakurey alias Kamrul Nisha and Others Vs Additional District Judge and Others

Allahabad High Court · (2007) 6 AWC 5596

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts13 Feb 2007

Veer Sen Vs State of U.P. and Another

Allahabad High Court · (2007) 2 ACR 1914

Criminal Procedure Code, 1973 (CrPC) — Section 161, 216, 482Penal Code, 1860 (IPC) — Section 302, 307, 34, 504

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High Courts13 Feb 2007Allowed

The Commissioner, Trade Tax Vs Sem India Co. Ltd.

Allahabad High Court · (2007) 02 AHC CK 0215

Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5

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High Courts13 Feb 2007Partly Allowed

S.N. Lal Vs State of U.P. and Others

Allahabad High Court · (2007) 2 AWC 1491

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High Courts13 Feb 2007Dismissed

Sukhram Singh, Ashok Singh and Rajiv Singh Vs State of U.P. and Shiv Bhawan

Allahabad High Court · (2007) 02 AHC CK 0196

Criminal Procedure Code, 1973 (CrPC) — Section 221, 482Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts13 Feb 2007Dismissed

Rajesh Kumar Pandey Vs The U.P. Subordinate Service Commission, The State of Uttar Pradesh, Government of Uttar Pradesh and The Consolidation Commissioner

Allahabad High Court · (2007) 4 ADJ 671

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High Courts13 Feb 2007Allowed

Dr. Shyam Nandan Kumar Mishra Vs District Magistrate and Others

Allahabad High Court · (2007) 3 ADJ 194 : (2007) 6 AWC 6606

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High Courts13 Feb 2007Allowed

Smt. Uma Singhania and Another Vs Assistant Collector (Collection), Trade Tax and Another

Allahabad High Court · (2009) 20 VST 252

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High Courts13 Feb 2007Dismissed

Rakesh Kumar Srivastava Vs U.P. Forest Corporation and Another

Allahabad High Court · (2007) 7 AWC 7624

Constitution of India, 1950 — Article 226, 227, 4

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High Courts13 Feb 2007Allowed

Avinash Chandra Srivastava Vs State of U.P. and Another

Allahabad High Court · (2007) 4 ADJ 590 : (2007) 7 AWC 7771 : (2007) 3 UPLBEC 113

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High Courts12 Feb 2007Dismissed

Dr. Hari Om Sharma and Others Vs State of U.P. and Another

Allahabad High Court · (2007) 3 ACR 2923

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 323, 324, 325, 326

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High Courts12 Feb 2007Allowed

Surjan Singh and Others Vs Special (Addl. Distt.), District Judge, The Prescribed Authority/S.D.O. and State of Uttar Pradesh

Allahabad High Court · (2007) 3 ADJ 247 : (2007) 2 AWC 1458

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 30

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High Courts12 Feb 2007Disposed Of

Ram Dhani Vs State of U.P.

Allahabad High Court · (2007) 5 AWC 4928 : (2007) 113 FLR 35 : (2007) 2 UPLBEC 1233

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 12

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High Courts12 Feb 2007Allowed

Committee of Management, Beni Madhav Singh Mahavidyalaya and Kripao Ram Mishra Vs State of U.P. and Chhattrapati Sahoo Ji Maharaj Kanpur University

Allahabad High Court · (2007) 3 UPLBEC 75

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High Courts12 Feb 2007

Mannu alias Munnu alias Samsulzama Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1991

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts12 Feb 2007

Johar Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2603

Penal Code, 1860 (IPC) — Section 120B, 302, 34, 504Railways Act, 1989 — Section 138

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High Courts12 Feb 2007

Vikas Shukla alias Lal Ji Shukla Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2942

Penal Code, 1860 (IPC) — Section 302

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