High Courts07 Sept 2007Dismissed
Har Dayal Vs State of U.P.
Allahabad High Court · (2008) 104 RD 83
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 33 of 130
High Courts07 Sept 2007Dismissed
Ajit Singh Vs Mohd. Salim
Allahabad High Court · (2008) 1 AWC 301 : (2009) 106 RD 348
Specific Relief Act, 1963 — Section 16(1)(c)
High Courts07 Sept 2007Dismissed
Tulsi Vs Doodh Nath and Others
Allahabad High Court · (2008) 1 AWC 374 : (2008) 104 RD 3
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Sept 2007Dismissed
Mohd. Yasin Khan Vs State of U.P. and Others
Allahabad High Court · (2008) 1 AWC 539 : (2008) 104 RD 512 : (2008) 2 UPLBEC 1156
Uttar Pradesh General Clauses Act, 1904 — Section 14Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J(2)
High Courts07 Sept 2007Allowed
Radhey Shyam Shukla Vs State of U.P. and others
Allahabad High Court · (2007) 09 AHC CK 0124
High Courts07 Sept 2007
Rakesh Kumar Kesharwani Vs State of U.P. and Smt. Meeta Devi
Allahabad High Court · (2007) 09 AHC CK 0086
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 125, 304, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Sept 2007Dismissed
Ahasan Khan and Shahzad Khan @ Shahbaz Vs State of U.P. and Mahfool
Allahabad High Court · (2007) 09 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts07 Sept 2007Dismissed
New Okhla Industrial Development Authority Vs Raja Ram Balmiki
Allahabad High Court · (2008) 2 AWC 1664 : (2007) 103 RD 708
Specific Relief Act, 1963 — Section 34, 41
High Courts07 Sept 2007Dismissed
Ram Narain, Lakshmi Narain, Ajay Kumar and Rajiv Kumar Vs Sub Divisional Officer and Others
Allahabad High Court · (2008) 1 AWC 35 : (2007) 103 RD 478
Constitution of India, 1950 — Article 226, 227, 286
High Courts07 Sept 2007Dismissed
Lakhan Tomer, Asit Gupta and Siddhartha Manohar Vs State of U.P.
Allahabad High Court · (2008) CriLJ 1521
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 304A, 337, 338, 427
High Courts07 Sept 2007Dismissed
Smt. Jamila Begum Nandini Vs Shami Mohammad and Others
Allahabad High Court · AIR 2008 All 24 : (2009) 5 RCR(Civil) 58 : (2007) 103 RD 681
Limitation Act, 1908 — Article 58, 59
High Courts07 Sept 2007Dismissed
Sh. Brij Bhushan Das Bhargava, Sh. Brij Pal Bhargava, Sh. Brij Narain Bhargava and Sh. Brij Ballabh Bhargava Vs State of Uttar Pradesh, Collector, Mathura Vrindavan Development Authority and Vice Chairman, Mathura Vrindavan Development Authority
Allahabad High Court · (2007) 09 AHC CK 0034
Land Acquisition Act, 1894 — Section 4(1)
High Courts07 Sept 2007
Lotu and Others Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1291
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts06 Sept 2007Dismissed
Commissioner, Trade Tax Vs Avadh Export
Allahabad High Court · (2008) 16 VST 42
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts06 Sept 2007
Manju Tomar Vs State of U.P. and Others
Allahabad High Court · (2007) 4 AWC 3300 : (2007) 103 RD 503
Registration Act, 1908 — Section 23, 29, 52
High Courts06 Sept 2007
Adesh Kumar (Driver) and Tata Motors Ltd. Vs State of U.P.
Allahabad High Court · (2007) 09 AHC CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 Sept 2007Allowed
Satyadeo Pangoria Vs Gopal Dharmshala Samiti and Others
Allahabad High Court · (2007) 4 AWC 4157
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts06 Sept 2007Dismissed
Ram Autar Singh and Another Vs State of U.P. and Another
Allahabad High Court · (2007) 3 ACR 3498
Penal Code, 1860 (IPC) — Section 201, 302
High Courts06 Sept 2007Dismissed
Sri Shayam Lal Vs Sri Satya Narain and State of Uttar Pradesh
Allahabad High Court · (2007) 103 RD 577
Civil Procedure Code, 1908 (CPC) — Section 24Land Acquisition Act, 1894 — Section 18Succession Act, 1925 — Section 213, 370, 57
High Courts06 Sept 2007Disposed Of
Rama Devi and another Vs Mukesh Kumar Sharma and others
Allahabad High Court · (2007) 09 AHC CK 0102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)