COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 31 of 130

High Courts14 Sept 2007Allowed

Nand Kishor Vs State of U.P.and Others

Allahabad High Court · (2007) 09 AHC CK 0104

Uttar Pradesh Co-operative Societies Act, 1965 — Section 128Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 86

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High Courts14 Sept 2007Dismissed

Committee of Management, Dr. S. Radha Krishnan Public School and Sri Prashant Shukla, Manager, Committee of Management, Dr. S. Radha Krishnan Public School Vs Union of India (UOI), Central Board of Secondary Education, Joint Secretary (Affiliation), Central Board of Secondary Education and Regional Office, Central Board of Secondary Education

Allahabad High Court · (2007) 09 AHC CK 0083

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High Courts14 Sept 2007Dismissed

Phool Singh Chauhan Vs The Chief of the Army Staff, The Commanding Officer, General Officer Commanding, 11th Division, Southern Command and Commanding Officer, 91-Field Regiment (Chairman of Summary Court Martial)

Allahabad High Court · (2008) 5 AWC 5051 : (2008) 1 UPLBEC 39

Army Act, 1950 — Section 39, 71, 73Civil Procedure Code, 1908 (CPC) — Section 20, 80

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High Courts14 Sept 2007

Arimardan Vs State of U.P.

Allahabad High Court · (2011) 4 ADJ 569

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 389(1)

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High Courts14 Sept 2007

Abdul Khalique Ansari Vs State of U.P. and Others

Allahabad High Court · (2008) 1 UPLBEC 25

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10)

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High Courts14 Sept 2007Dismissed

Imtiyaz Ahamad Vs State of U.P., Commissioner, Gorakhpur Division, District Magistrate and Station House Officer

Allahabad High Court · (2007) 09 AHC CK 0010

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2007Allowed

Executive Engineer, VIth Construction Division, U.P. Jal Nigam Vs Presiding Officer, Labour Court and Ram Janam

Allahabad High Court · (2007) 4 AWC 4172

Industrial Disputes Act, 1947 — Section 25B(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(6)

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High Courts14 Sept 2007

Ashok Kumar Rana Vs State of U.P. and Others

Allahabad High Court · (2007) 09 AHC CK 0001

Constitution of India, 1950 — Article 226, 32

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High Courts13 Sept 2007Allowed

Speed Rollers Pvt. Ltd. Vs Commissioner of Trade Tax

Allahabad High Court · (2009) 20 VST 88

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts13 Sept 2007Allowed

Commissioner, Trade Tax Vs Tullu Motors Private Limited

Allahabad High Court · (2007) 09 AHC CK 0175

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts13 Sept 2007Allowed

Pramod Kumar Vs State of U.P.and another

Allahabad High Court · (2007) 09 AHC CK 0114

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High Courts13 Sept 2007Allowed

Awadhesh Narain Pandey Vs State of U.P.and Others

Allahabad High Court · (2007) 09 AHC CK 0094

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High Courts13 Sept 2007Dismissed

National Insurance Company Vs Bankey Bihari Lal, Smt. Pushpa Bansal and Smt. Asha Jain

Allahabad High Court · (2008) ACJ 1934 : (2008) 1 AWC 201

Civil Procedure Code, 1908 (CPC) — Section 3Motor Vehicles Act, 1988 — Section 163A, 166, 195

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High Courts13 Sept 2007Dismissed

Ahtisham Ahmad Vs Aligarh Muslim University

Allahabad High Court · (2007) 09 AHC CK 0049

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High Courts13 Sept 2007Dismissed

U.P. State Road Transport Corporation Vs Sakina Bano and Others

Allahabad High Court · (2009) ACJ 717

Motor Vehicles Act, 1968 — Section 166(1)

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High Courts12 Sept 2007Dismissed

Kishan Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 1024

Penal Code, 1860 (IPC) — Section 307, 323, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(12), 3(2)

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High Courts12 Sept 2007Allowed

Ram Kewal Vs State of U.P

Allahabad High Court · (2007) 09 AHC CK 0120

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts12 Sept 2007Disposed Of

Saroj Rani and Another Vs State of U.P.and Others

Allahabad High Court · (2007) 09 AHC CK 0112

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High Courts12 Sept 2007

Bablu alias Babuwa Sonker and Another Vs State of U.P. and Another

Allahabad High Court · (2008) 1 ACR 30

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 340

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High Courts12 Sept 2007Dismissed

Commissioner, Trade Tax Vs Regional Manager, U.P.S.R.T.C.

Allahabad High Court · (2008) 16 VST 226

Uttar Pradesh Trade Tax Act, 1948 — Section 3F

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