High Courts09 Feb 2007
Sanjai Kumar Rai alias Pappu Rai Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2944
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 115 of 130
High Courts09 Feb 2007
Raj Kumar Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1369
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts09 Feb 2007
Continental Cement Factory Vs Commissioner, Trade Tax
Allahabad High Court · (2009) 24 VST 358
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts09 Feb 2007Dismissed
Smt. Shyam Kali Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1951
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts09 Feb 2007Allowed
Vinay Kumar Rai Vs State of U.P. and Others
Allahabad High Court · (2008) 116 FLR 870
Constitution of India, 1950 — Article 226
High Courts09 Feb 2007Allowed
Zakia Kausar and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 5 ADJ 56 : (2007) 78 AWC 2456 : (2007) 3 AWC 2456 : (2007) 102 RD 668
Registration Act, 1908 — Section 47
High Courts09 Feb 2007Dismissed
Wahid Ali (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 02 AHC CK 0217
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3
High Courts09 Feb 2007Allowed
Keshav Prasad Vs Satendra Kumar Singh and Others
Allahabad High Court · (2007) 3 ADJ 604 : (2007) 2 AWC 1503
High Courts09 Feb 2007Disposed Of
Narendra Kumar Shukla Vs State of U.P. and Others
Allahabad High Court · (2007) 113 FLR 32
High Courts09 Feb 2007Dismissed
Shri Bijender Singh (wrongly mentioned as Bijendra Singh), adopted S/o Shri Khajan Singh through his next friend (wife) Smt. Saroj Bala Vs State of U.P. and Others
Allahabad High Court · (2007) 02 AHC CK 0173
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 302, 323, 506
High Courts09 Feb 2007Allowed
Kailash, Saroj, Ram Kali and Smt. Shashi Vs State of U.P., Assistant Consolidation Officer and Station House Officer
Allahabad High Court · (2007) 3 ADJ 537
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts09 Feb 2007Allowed
S.N.Srivastava Vs Hasan Mohd.Umar & Anr.
Allahabad High Court · (2007) 02 AHC CK 0160
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Feb 2007Disposed Of
Naagar Singh Vs State of U.P.and Another
Allahabad High Court · (2007) 02 AHC CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Feb 2007Allowed
Ram Sewak and Ram Sagar Vs State of U.P.
Allahabad High Court · (2007) 3 ADJ 376 : (2007) 3 AWC 2689 : (2007) 102 RD 511
High Courts09 Feb 2007Allowed
Mohammad Ali Umar Vs Hasan Mohammad Umar and Tashvir Mohammad Umar Bashir
Allahabad High Court · (2007) 3 ADJ 540 : (2007) 3 AWC 2507 : (2007) 102 RD 789
High Courts09 Feb 2007Dismissed
Rajpal Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1471 : (2008) 119 FLR 941
Land Acquisition Act, 1894 — Section 17, 20, 27, 4, 6
High Courts09 Feb 2007
Tek Bahadur Singh and Fateh Singh Vs State of U.P.
Allahabad High Court · (2007) 02 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 380, 411
High Courts09 Feb 2007Dismissed
Shishupal Singh @ Bittu Thakur (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2007) 02 AHC CK 0063
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3
High Courts09 Feb 2007Dismissed
Atul Kumar Jain Vs Cantt. Board
Allahabad High Court · (2008) 5 AWC 4330
Cantonments Act, 1924 — Section 185, 254, 254(1), 254(2), 256Specific Relief Act, 1963 — Section 41
High Courts09 Feb 2007
Vinod Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1930
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307