High Courts05 Feb 2007Dismissed
Santosh Kumar Purwal Vs Director,Bal Bikas Sewa Evam Pustahar Yojna & Ors.
Allahabad High Court · (2007) 02 AHC CK 0119
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 119 of 130
High Courts05 Feb 2007Allowed
Dr. Jitendra Nath Pandey and Dr. Viveka Nand Vs The State of U.P. and Others
Allahabad High Court · (2007) 3 ADJ 515 : (2008) 5 AWC 4405
Uttar Pradesh State Universities Act, 1973 — Section 50
High Courts05 Feb 2007
Muzaffarnagar Eye Relief Society and Others Vs Vth Addl. District and Session Judge and Others
Allahabad High Court · (2007) 2 AWC 1359 : (2007) 113 FLR 257
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts05 Feb 2007Allowed
Akash Vs State of U.P.
Allahabad High Court · (2007) 3 ADJ 290
Evidence Act, 1872 — Section 114, 27, 3, 9Penal Code, 1860 (IPC) — Section 201, 302, 396, 412
High Courts05 Feb 2007Allowed
Century Textile and Industries Limited and Century Pulp and Paper Unit of Century Textile and Industries Limited Vs Union of India (UOI) and Others
Allahabad High Court · (2007) 2 ADJ 338 : (2007) 5 AWC 5296
Constitution of India, 1950 — Article 136, 226Railways Act, 1989 — Section 2, 53, 60, 72, 73
High Courts05 Feb 2007Dismissed
Uttam Chand Prajapati Vs Narendra Narayan Bhatnagar and Another
Allahabad High Court · (2007) 3 ADJ 577 : (2007) 3 AWC 2682
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts05 Feb 2007
Prem Chandra Yadav Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1932
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 Feb 2007
Pankaj Singh and Another Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1233
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts02 Feb 2007
Raj Kumar Mishra Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1360
Criminal Law (Amendment) Act, 1932 — Section 156(3), 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts02 Feb 2007
Surendra alias Lalu Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1362
Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2007
Amit Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1365
Penal Code, 1860 (IPC) — Section 147, 302, 307, 34
High Courts02 Feb 2007Allowed
Anita Vs Chief Controlling Revenue Authority, U.P. and Others
Allahabad High Court · (2007) 3 ADJ 196 : (2007) 5 AWC 5291 : (2007) 102 RD 470
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(1)Stamp Act, 1899 — Section 56(1)
High Courts02 Feb 2007Allowed
Sushil and Arvind (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 3 ADJ 76
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307, 34, 376, 504
High Courts02 Feb 2007Allowed
Shri Ram Chandra Mission Vs State of U.P., Shri Kamelshwar Pathak (Advocate), Judges Court and Shri Mahesh Nautiyal, Chief Judicial Magistrate
Allahabad High Court · (2007) 3 ADJ 404 : (2007) 5 RCR(Criminal) 639
Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 399, 401, 482
High Courts02 Feb 2007Dismissed
Jagrup Prasad and Others Vs State of U.P., Secretary, Industrial Development, Govt. of U.P. and Official Liquidator
Allahabad High Court · (2007) 113 FLR 81 : (2007) 2 UPLBEC 1105
Constitution of India, 1950 — Article 226
High Courts02 Feb 2007Allowed
Pradeep Singh Vs Adhikshak Mandal/Janpad Karagar,Gorakhpur and Others
Allahabad High Court · (2007) 02 AHC CK 0155
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3(2), 8
High Courts02 Feb 2007Allowed
Rakesh Kumar Shukla Vs Joint Director (Education) & Ors.
Allahabad High Court · (2007) 02 AHC CK 0135
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B
High Courts02 Feb 2007
Jitendra Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 02 AHC CK 0066
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
High Courts02 Feb 2007Dismissed
Naseeb Singh Vs Mukesh Pandit and Another
Allahabad High Court · (2007) 3 AWC 2701
High Courts02 Feb 2007
Bhoodev Kumar Majhi Vs State of U.P. and Another
Allahabad High Court · (2007) 2 ACR 1237
Criminal Procedure Code, 1973 (CrPC) — Section 482