High Courts04 Jan 2007
Bablee alias Jaipal Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1285
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 130 of 130
High Courts04 Jan 2007
Kranti Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1092
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts04 Jan 2007
Vipin Kumar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1064
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Jan 2007
Badshah alias Dal Chandra and Ram Swarup Pradhan Vs State of U.P.
Allahabad High Court · (2007) 01 AHC CK 0223
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Jan 2007Dismissed
Kalua and Others Vs U.P. Avas Evam Vikas Parishad and Others
Allahabad High Court · (2007) 2 ADJ 459 : (2007) 2 AWC 1709
Land Acquisition Act, 1894 — Section 18, 23(1A), 28, 4(1)
High Courts03 Jan 2007Dismissed
Ralua, Bhanwar Singh and Atar Singh Vs U.P. Avas Evam Vikas Parishad, State of U.P. and Special Land Acquisition Officer, U.P. Avas Evam Vikas Parishad
Allahabad High Court · AIR 2007 All 104
Land Acquisition Act, 1894 — Section 18, 23, 28, 4
High Courts03 Jan 2007Allowed
Nishar Vs State of U.P.through Secretary Home,Govt.of U.P.,Lucknow and Others
Allahabad High Court · (2007) 01 AHC CK 0126
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3, 8
High Courts03 Jan 2007Dismissed
Pankaj Tiwari Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 537 : (2007) 1 AWC 684
High Courts03 Jan 2007Dismissed
Executive Director, Chhata Sugar Company Limited Vs State of Uttar Pradesh, Uttar Pradesh Shasan and Charan Singh
Allahabad High Court · (2007) 1 ADJ 534
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts03 Jan 2007Allowed
Malti Devi Vs State of U.P. and another
Allahabad High Court · (2007) 01 AHC CK 0066
High Courts03 Jan 2007
Commissioner of Income Tax Vs Smt. Pushpa Mohan
Allahabad High Court · (2008) 301 ITR 421
Income Tax Act, 1961 — Section 154, 256(1)Trusts Act, 1882 — Section 6
High Courts03 Jan 2007
Executive Director, Chhata Sugar Company Ltd. Vs State of U.P. and Another
Allahabad High Court · (2007) 1 ACR 964
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts03 Jan 2007Dismissed
Commissioner, Trade Tax Vs Bookman India
Allahabad High Court · (2008) 15 VST 447
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts02 Jan 2007
Commissioner of Income Tax Vs Ishwar Das Madho Prasad
Allahabad High Court · (2007) 01 AHC CK 0214
Income Tax Act, 1961 — Section 256(1), 271B
High Courts02 Jan 2007Disposed Of
Vishnu Dayal Sharma Vs State of U.P.through Secretary Home Affairs,Lucknow and Others
Allahabad High Court · (2007) 01 AHC CK 0125
Constitution of India, 1950 — Article 226
High Courts02 Jan 2007
Commissioner of Income Tax Vs Navdeep Arora
Allahabad High Court · (2007) 01 AHC CK 0025
Income Tax Act, 1961 — Section 139(4), 271B