High Courts16 Jan 2007Allowed
Anand Singh Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2007) 2 ADJ 391 : (2007) 1 AWC 912 : (2007) 113 FLR 370 : (2007) 2 UPLBEC 72
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 125 of 130
High Courts16 Jan 2007Allowed
Suraj Pal and Smt. Ketki Vs Sri Vinod Kumar Bajpai and Oriental Insurance Company Ltd.
Allahabad High Court · (2008) ACJ 1739 : (2007) 2 AWC 1745 : (2007) 112 FLR 1002
Employees Compensation Act, 1923 — Section 10Evidence Act, 1872 — Section 108
High Courts16 Jan 2007Allowed
Ram Dayal Vs State of U.P. and Devidayal Gupta
Allahabad High Court · (2007) 2 ADJ 544 : (2007) 5 AWC 4697
Constitution of India, 1950 — Article 14, 19, 226, 372Customs Act, 1962 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 18, 2, 25, 3
High Courts16 Jan 2007Allowed
ITC Limited Vs State of U.P.
Allahabad High Court · (2007) 2 ADJ 245
Constitution of India, 1950 — Article 142, 226
High Courts16 Jan 2007Dismissed
Rajendra Prasad Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 228
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 433
High Courts16 Jan 2007Allowed
Employees State Insurance Corporation,Sarvodaya Nagar Kanpur through Insurance Inspector Vs Mohd.Yunus
Allahabad High Court · (2007) 01 AHC CK 0098
Employees State Insurance Act, 1948 — Section 54A, 82
High Courts16 Jan 2007Dismissed
Shyam Praksh Agarwal and Others etc. Vs State of U.P. and Others etc.
Allahabad High Court · AIR 2007 All 107
Land Acquisition Act, 1894 — Section 11, 16, 18, 23, 26
High Courts16 Jan 2007Dismissed
Naveen Textile Agencies Vs Customs, Excise and Gold (Control) Appellate Tribunal and Commissioner of Central Excise
Allahabad High Court · (2008) 230 ELT 235
Central Excises and Salt Act, 1944 — Section 11AC, 35HConstitution of India, 1950 — Article 226
High Courts15 Jan 2007Disposed Of
Hikmat Ullah and Hashmat Ullah Vs State of U.P., Assistant Regional Transport Officer (Enforcement) and Station House Officer
Allahabad High Court · (2007) 2 ADJ 429
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Motor Vehicles Act, 1988 — Section 207
High Courts15 Jan 2007Dismissed
Dhruwa Prasad Vs State of U.P. and others
Allahabad High Court · (2007) 01 AHC CK 0153
High Courts15 Jan 2007Allowed
Heeramuni Devi (Smt.) Vs State of U.P. and others
Allahabad High Court · (2007) 01 AHC CK 0081
High Courts12 Jan 2007
Ziledar Vs State of U.P. and Others
Allahabad High Court · (2007) 21 CriminalCC 519
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203
High Courts12 Jan 2007Dismissed
Vipin Kumar Vs Raj Kumar and Another
Allahabad High Court · (2007) 2 AWC 1468
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts12 Jan 2007Dismissed
Commissioner of Income Tax Vs Enterprises India
Allahabad High Court · (2007) 291 ITR 473
Income Tax Act, 1961 — Section 256, 43B
High Courts12 Jan 2007Allowed
Commissioner of Income Tax Vs Smt. Comilla Mohan
Allahabad High Court · (2007) 289 ITR 310
Income Tax Act, 1961 — Section 147, 148, 256
High Courts12 Jan 2007Disposed Of
Uttar Pradesh Samaj Kalyan Nirman Nigam Ltd. Vs Presiding Officer, Labour Court (I) and Mahesh Kumar Nagal
Allahabad High Court · (2007) 5 AWC 4888
High Courts12 Jan 2007Allowed
Shiv Murti Singh (Dead) and Others Vs Secretary, U.P. Basic Shiksha Parishad, Deputy Inspector of Schools and Zila Basic Shiksha Adhikari
Allahabad High Court · (2007) 3 ADJ 158 : (2007) 7 AWC 7507 : (2007) 2 UPLBEC 1892
Constitution of India, 1950 — Article 226, 311
High Courts12 Jan 2007Allowed
Bhanu Pratap Pandey and Others Vs District Magistrate and District Judge
Allahabad High Court · (2007) 2 ADJ 52 : (2007) 2 ALD 249 : (2007) 1 AWC 790
Land Acquisition Act, 1894 — Section 11, 18, 4
High Courts12 Jan 2007Dismissed
Sheeshpal Singh Vs The Addl. Commissioner (Finance) Board of Revenue, Meerut Division and The Commissioner, Meerut Division
Allahabad High Court · (2007) 2 AWC 1201 : (2007) 2 UPLBEC 1100
Constitution of India, 1950 — Article 226
High Courts12 Jan 2007Allowed
Maharaj Deen Tripathi and Others Vs State of U.P.and Others
Allahabad High Court · (2007) 01 AHC CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504