High Courts07 Feb 2007
Vijayee alias Vijai Shanker Kushwaha Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1954
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 302, 307, 323
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 118 of 130
High Courts07 Feb 2007
Hakeem Ahmad Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2937
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 286
High Courts07 Feb 2007
Suraj Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1946
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts07 Feb 2007
Latafat Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1371
Penal Code, 1860 (IPC) — Section 302, 504
High Courts07 Feb 2007
Jagdish Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1915
Penal Code, 1860 (IPC) — Section 120B, 302, 506
High Courts07 Feb 2007
Ramesh Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2943
Penal Code, 1860 (IPC) — Section 302, 406, 504
High Courts07 Feb 2007
Rajesh Singh alias Pullu Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1367
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Feb 2007
Smt. Sadhna Devi Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 1239
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 482
High Courts06 Feb 2007Allowed
Narendra Vikram Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 4 ADJ 638 : (2007) 7 AWC 7638 : (2007) 3 UPLBEC 111
High Courts06 Feb 2007Allowed
Sri Thakur Rangiji Maharaj Virajman Mandir Vs Gaur Chand Rai and Others
Allahabad High Court · (2007) 3 ADJ 98 : (2007) 2 AWC 1209 : (2007) 102 RD 432
Uttar Pradesh Tenancy Act, 1939 — Section 171
High Courts06 Feb 2007Disposed Of
A.S. (Degree College) Association and another Vs State of U.P. and others
Allahabad High Court · (2007) 02 AHC CK 0168
Uttar Pradesh State Universities Act, 1973 — Section 60D
High Courts06 Feb 2007Disposed Of
Krishna Kumar Mishra Vs State of U.P.and Others
Allahabad High Court · (2007) 02 AHC CK 0158
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 406, 506
High Courts06 Feb 2007Allowed
Joint Director of Education, Azamgarh Mandal and District Inspector of Schools Vs Udai Raj Vishwakarma and Committee of Management, Vindheshwari Inter College
Allahabad High Court · (2007) 3 ADJ 121 : (2007) 5 AWC 4913 : (2007) 2 UPLBEC 1242
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 59(1)(a)
High Courts06 Feb 2007Dismissed
Smt. Manju Sharma Vs Smt. Kanan Sharma
Allahabad High Court · (2007) 4 ADJ 132 : (2007) 5 AWC 5302
Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 43, 46
High Courts06 Feb 2007
Madan Lal Vs State of U.P. and Another
Allahabad High Court · (2007) 2 ACR 1998
High Courts05 Feb 2007Disposed Off
Devi Prasad and Others Vs Shri Rameshwar Puri and Another
Allahabad High Court · (2007) 2 ADJ 576 : (2007) 2 AWC 1225
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226
High Courts05 Feb 2007Dismissed
Lachhiman Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2007) 4 ADJ 483 : (2007) 6 AWC 6587 : (2007) 3 UPLBEC 88
Air Force Act, 1950 — Section 18, 19, 20, 26Army Act, 1950 — Section 19, 45Constitution of India, 1950 — Article 226
High Courts05 Feb 2007Allowed
Uma Pati Tiwari Vs State of U.P., Smt. Uma Devi and Ram Chandra Tripathi Tiwari
Allahabad High Court · (2007) 3 CivCC 438 : (2007) 3 RCR(Civil) 110 : (2007) 2 RCR(Criminal) 991
Criminal Procedure Code, 1973 (CrPC) — Section 125, 421Family Courts Act, 1984 — Section 18
High Courts05 Feb 2007Disposed Of
Prem Singh Suchha Vs Addl. Chief Judicial Magistrate,Lucknow and Another
Allahabad High Court · (2007) 02 AHC CK 0152
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 307
High Courts05 Feb 2007Dismissed
Shishupal Singh and Smt. Bindeshwari @ Bindawati Vs The State of Uttar Pradesh and Harish Chandra
Allahabad High Court · (2007) 02 AHC CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 319