COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 116 of 130

High Courts09 Feb 2007

Kailash and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 2 ACR 1912

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)

Read judgment

High Courts09 Feb 2007

Babloo Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2939

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts09 Feb 2007Dismissed

Smt. Ram Sumirini Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1364

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts08 Feb 2007

Hashrat Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1223

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 397, 401Penal Code, 1860 (IPC) — Section 380, 411

Read judgment

High Courts08 Feb 2007

Vinay Kumar Singh Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1356

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302

Read judgment

High Courts08 Feb 2007

Nanhe alias Wazhul Haq Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1358

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts08 Feb 2007

Girja Devi and Another Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1359

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts08 Feb 2007

Hemant Kumar Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1909

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 324

Read judgment

High Courts08 Feb 2007Dismissed

Om Dutta Sharma and Deo Dutt alias Pooran Chandra Vs Board of Revenue, Additional Commissioner (First), Meerut Division, Mukut Lal and Gram Sabha

Allahabad High Court · (2007) 5 AWC 4930

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 482, 483

Read judgment

High Courts08 Feb 2007Dismissed

Smt. Prabhawati Devi Vs IVth Addl. District Judge and Others

Allahabad High Court · (2007) 2 AWC 1357

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

Read judgment

High Courts08 Feb 2007Allowed

Shishu Pal Singh and Others Vs State of U.P. and Smt. Bhagwati

Allahabad High Court · (2007) 02 AHC CK 0199

Criminal Procedure Code, 1973 (CrPC) — Section 125, 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

Read judgment

High Courts08 Feb 2007Allowed

Subhash Sharma and Sunil alias Nitu alias Titu Vs State of U.P.

Allahabad High Court · (2007) 3 ADJ 202

Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts08 Feb 2007Disposed Of

Daya Shankar Mani Tripathi, Advocate High Court and Jai Narain Tripathi Vs State of Uttar Pradesh and Ramakant Pandey, Advocate Civil Court

Allahabad High Court · (2007) 02 AHC CK 0181

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 482

Read judgment

High Courts08 Feb 2007Allowed

Babu Lal Vs The State of U.P./Revisional Authority

Allahabad High Court · (2007) 2 AWC 1207

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21

Read judgment

High Courts08 Feb 2007Allowed

Durgarai Vijay Kumar Vs The Commissioner of Trade Tax

Allahabad High Court · (2007) 3 ADJ 401

Read judgment

High Courts08 Feb 2007Dismissed

Yashpal Singh Vs State of U.P.and Others

Allahabad High Court · (2007) 02 AHC CK 0143

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7

Read judgment

High Courts08 Feb 2007Allowed

Ram Kali Vs Life Insurance Corporation,Allahabad

Allahabad High Court · (2007) 02 AHC CK 0140

Read judgment

High Courts08 Feb 2007Allowed

Abdul Haee, Muzaffar Hasan and Saghir Ahmad Vs Prescribed Authority, Additional Commissioner, Meerut Division and State of Uttar Pradesh

Allahabad High Court · (2007) 3 ADJ 374 : (2007) 3 AWC 2641 : (2007) 102 RD 518

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)

Read judgment

High Courts08 Feb 2007Allowed

Ganga Charan Rajput Vs The State, Additional Chief Judicial Magistrate and Deep Narain Singh

Allahabad High Court · (2007) 2 ADJ 644 : (2007) 1 AWC 1034

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts08 Feb 2007Dismissed

Subhash Chandra Gupta Vs Rajkiya Uchchatar Madhyamik Vidyalaya and The State of U.P.

Allahabad High Court · (2007) 3 ADJ 251 : (2007) 2 AWC 1457 : (2007) 102 RD 504

Uttar Pradesh Basic Education Act, 1972 — Section 9A

Read judgment