High Courts23 Aug 2007Allowed
Raj Mani Pandey Vs State of U.P.and Others
Allahabad High Court · (2007) 08 AHC CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 38 of 130
High Courts23 Aug 2007Allowed
Zia Ashraf Vs Joint Director of Education, Kanpur Mandal, District Inspector of Schools, M.M. Ali Memorial Inter College and Mr. Javaid Ahmad
Allahabad High Court · (2007) 7 AWC 6668 : (2007) 115 FLR 689
High Courts23 Aug 2007
Durga Prasad and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts23 Aug 2007Allowed
Dina Nath Gupta and Another Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 14 VST 248
Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1)(q)
High Courts23 Aug 2007
Bira and Others Vs State
Allahabad High Court · (2007) 08 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 149, 302, 307
High Courts23 Aug 2007Allowed
Mohammad Shoaib Vs Sri Vaishnav Das Agarwal and Others
Allahabad High Court · (2008) 2 AWC 1673
High Courts23 Aug 2007
Narendra Kumar Vs C.B.I.
Allahabad High Court · (2007) 3 ACR 3092
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts22 Aug 2007Allowed
Allahabad Transport Company Vs Nagar Nigam and Others
Allahabad High Court · (2008) 1 AWC 64
Uttar Pradesh Municipal Corporation Act, 1959 — Section 472
High Courts22 Aug 2007Allowed
Kamil and Brothers Registered partnership firm Vs Central Dairy Farm U.P. Pashu Dhan Udyog Ltd. and Bank of India
Allahabad High Court · AIR 2008 All 33 : (2007) 4 AWC 3976 : (2008) 2 RCR(Civil) 790
Contract Act, 1872 — Section 73, 74Specific Relief Act, 1963 — Section 41
High Courts22 Aug 2007Allowed
Smt. Phuljhari and Others Vs Rajaram and Others
Allahabad High Court · (2007) 08 AHC CK 0223
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts22 Aug 2007Dismissed
Chakresh Sharma Sri Jagdish Prasad Sharma and Smt. Manju Sharma Vs The State of U.P., Upper Zila Adhikari, Land Acquisition Officer and New Okhla Industrial Development Authority
Allahabad High Court · (2008) 1 AWC 206
Land Acquisition Act, 1894 — Section 17(1), 4(1)
High Courts22 Aug 2007Dismissed
State of U.P. Vs Surajpal, Nawal Kishore, Waksha Raj and Ram Kishore
Allahabad High Court · (2007) 08 AHC CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Aug 2007Allowed
United India Insurance Company Ltd. Vs Leeladhar and another
Allahabad High Court · (2007) 08 AHC CK 0137
High Courts22 Aug 2007Allowed
Sri Mahendra Pratap Singh Vs State of U.P. and Ghaziabad Devlopment Authority
Allahabad High Court · (2008) 5 AWC 5095 : (2007) 115 FLR 482
High Courts22 Aug 2007
The Commissioner of Income Tax, Central Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · (2007) 08 AHC CK 0072
Income Tax Act, 1961 — Section 147(a), 256(1)
High Courts22 Aug 2007Dismissed
National Thermal Power Corporation Vs State of U.P.
Allahabad High Court · (2008) 1 AWC 434
Evidence Act, 1872 — Section 74(2), 76, 77Land Acquisition Act, 1894 — Section 51A
High Courts21 Aug 2007
Sukhwasi and Others Vs Commissioner, Kanpur Division and Others
Allahabad High Court · (2007) 4 AWC 3310 : (2007) 103 RD 496
High Courts21 Aug 2007Dismissed
United India Insurance Co. Ltd. Vs Ram Bahadur, Smt. Sukhdevi and Dilip Kumar Singh
Allahabad High Court · (2007) 4 AWC 3755
High Courts21 Aug 2007Dismissed
Durga Prasad Tiwari Vs Additional District Judge/Special Judge (S.C./S.T. Act) and Others
Allahabad High Court · (2008) 1 AWC 238
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts21 Aug 2007Dismissed
Employees State Insurance Corporation Vs R.P. Maurya
Allahabad High Court · (2008) 2 AWC 1676 : (2007) 115 FLR 959
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10(2)