High Courts25 Jan 2007Dismissed
Kamlesh Vs State of Uttar Pradesh and Another
Allahabad High Court · (2007) 1 DMC 721
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 122 of 130
High Courts25 Jan 2007Allowed
R.K. Associates Vs Commissioner, Trade Tax
Allahabad High Court · (2007) 01 AHC CK 0175
Central Sales Tax Act, 1956 — Section 3, 4, 5
High Courts25 Jan 2007Allowed
Vijay Pal Singh Vs State of U.P.& Ors.
Allahabad High Court · (2007) 01 AHC CK 0136
High Courts25 Jan 2007Dismissed
Ram Paras Tripathi Vs The State of Uttar Pradesh
Allahabad High Court · (2007) 2 AWC 1698 : (2008) 2 UPLBEC 97
Government of India Act, 1935 — Section 241, 247
High Courts25 Jan 2007Allowed
Daya Singh Vs General Manager (Personnel) Punjab & Sind Bank & Ors.
Allahabad High Court · (2007) 01 AHC CK 0079
High Courts25 Jan 2007Allowed
The Commissioner, Sales Tax Vs Heera Lal Ramesh Chandra
Allahabad High Court · (2007) 01 AHC CK 0071
High Courts25 Jan 2007Dismissed
Kumar Manglam Birla Vs Additional Chief Judicial Magistrate-I, Session Judge and Ganga Sahai Modi
Allahabad High Court · (2007) 2 ADJ 62
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 120B, 418, 420, 465, 467
High Courts25 Jan 2007Allowed
Santosh Tiwari, Uday Prakash Tiwari and Smt. Raj Kumari Vs State of U.P. and Smt. Laxmi
Allahabad High Court · (2007) 4 ADJ 416
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts25 Jan 2007Dismissed
Kumar Mangalam Birla Vs Addl. Chief Judicial Magistrate-I and Others
Allahabad High Court · (2007) 2 ACR 2107 : (2007) 5 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 120B, 418, 420, 465, 467
High Courts24 Jan 2007
Vinod Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2086
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Jan 2007
Devendra Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2087
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts24 Jan 2007
Devendra alias Deo Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2092
Penal Code, 1860 (IPC) — Section 201, 302, 394, 412
High Courts24 Jan 2007Dismissed
Sanjay Yadav alias Mama Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1085
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 225, 307, 396, 412
High Courts24 Jan 2007Dismissed
Pankaj Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1086
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Jan 2007Dismissed
Gori and Pappu Vs State of U.P.
Allahabad High Court · (2007) 01 AHC CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
High Courts24 Jan 2007Dismissed
Vijay Maurya Vs State of Uttar Pradesh
Allahabad High Court · (2007) 01 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2007
Mohd. Haseem Faruq Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2096
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts24 Jan 2007
Vinod Kumar Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2093
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Jan 2007
Anuj Kumar Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2084
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Jan 2007
Ashif Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1083
Penal Code, 1860 (IPC) — Section 288, 304, 338, 427, 506