High Courts21 Sept 2007
Manoj Kumar Gupta Vs Central Bureau of Investigation
Allahabad High Court · (2008) 1 ACR 16
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 28 of 130
High Courts21 Sept 2007Dismissed
Munesh Prasad Vs State of U.P. and Another
Allahabad High Court · (2007) 09 AHC CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 332, 353, 504
High Courts21 Sept 2007
Gaya Raj Kushawaha Vs State of U.P.
Allahabad High Court · (2007) 09 AHC CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts21 Sept 2007Allowed
Rajan alias Kalia Rajan and Others Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1840
Arms Act, 1959 — Section 19, 25, 25(1B), 27, 27(1)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 129, 130, 131
High Courts21 Sept 2007
Gaya Raj Kushwaha Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 24
Criminal Procedure Code, 1973 (CrPC) — Section 313, 420, 489B, 489C, 489D
High Courts21 Sept 2007Dismissed
The New India Assurance Company Limited Vs Padam Singh, Smt. Munesh Devi and Satpal Singh
Allahabad High Court · AIR 2008 All 46 : (2008) 1 AWC 193
Constitution of India, 1950 — Article 226, 32Motor Vehicles Act, 1988 — Section 163A, 166, 170
High Courts21 Sept 2007
Rajan @ Kalia Ranjan and Others Vs State of U.P.
Allahabad High Court · (2007) 09 AHC CK 0080
Arms Act, 1959 — Section 19, 25, 27, 29, 3Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 127, 128, 129, 130, 131
High Courts21 Sept 2007
Smt. Vinod Kumari and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 1 ACR 1006
Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 471
High Courts21 Sept 2007Dismissed
Ravinder Singh Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 1590
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Sept 2007
Shashank Kumar Thakur and Others Vs Union of India (UOI), The Vice Chancellor, Banaras Hindu University and The Registrar, Banaras Hindu University
Allahabad High Court · (2008) 6 AWC 6094 : (2008) 1 UPLBEC 31
High Courts20 Sept 2007Allowed
Munna Lal Vs Devendra Bahadur Singh Chandel and Others
Allahabad High Court · (2007) 4 AWC 4180 : (2007) 3 UPLBEC 2728
High Courts20 Sept 2007Allowed
Ramesh Chandra Shashikant Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 16 VST 177
Central Sales Tax Act, 1956 — Section 6AUttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts20 Sept 2007
Nuclear Atomic Power Supply Canteen Vs Commissioner, Trade Tax
Allahabad High Court · (2007) 09 AHC CK 0174
Uttar Pradesh Taxation Laws (Amendment) Act, 1975 — Section 2(aa)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts20 Sept 2007Allowed
Up Ganna Aayukta and Zila Ganna Adhikari Vs Up Shram Aayukta, Presiding Officer, Labour Court and Mange Singh Sharma
Allahabad High Court · (2008) 6 AWC 6097 : (2007) 115 FLR 1136
Constitution of India, 1950 — Article 226
High Courts20 Sept 2007Dismissed
Arvind Kumar Sinha Vs State of U.P.
Allahabad High Court · (2007) 09 AHC CK 0150
Constitution of India, 1950 — Article 309, 311
High Courts20 Sept 2007Dismissed
Rajesh Kumar Singh @ Rajesh @ S.O. Kareli Rajesh Singh Vs State of U.P. and Mohd. Sadiq
Allahabad High Court · (2007) 09 AHC CK 0139
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 323, 34, 364
High Courts19 Sept 2007
Commissioner, Trade Tax Vs Rajdut Paint Limited
Allahabad High Court · (2009) 24 VST 182
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)(c)
High Courts19 Sept 2007
Roshan Lal Gupta, Shishir Anand Gupta and Smt. Archana Gupta Vs State of U.P. and Sri Om Prakash Agarwal
Allahabad High Court · (2009) 2 CivCC 512 : (2009) 1 RCR(Civil) 127 : (2009) 1 RCR(Criminal) 140
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts19 Sept 2007Dismissed
Sarvesh Kumar Shukla Vs State of U.P., Judge Family Court, Station House Officer and Smt. Suman Shukla
Allahabad High Court · (2007) 09 AHC CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts19 Sept 2007Dismissed
Smt. Usha Devi Vs State of U.P., Surendra Nath Singh and Savitri Devi
Allahabad High Court · (2007) 09 AHC CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 313Hindu Marriage Act, 1955 — Section 12, 17Penal Code, 1860 (IPC) — Section 323, 324, 332, 405, 494