High Courts21 Aug 2007Dismissed
U. C. Layania (Dr.) Vs Union of India and others
Allahabad High Court · (2007) 08 AHC CK 0115
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 39 of 130
High Courts21 Aug 2007Allowed
Ram Chandra, Jwala Singh and Chandra Pal Singh Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0078
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 2007Dismissed
Commissioner of Trade Tax Vs J.P. Machines Scooter Division
Allahabad High Court · (2008) 14 VST 405
High Courts21 Aug 2007Allowed
Ashish Electronics Vs Commissioner of Trade Tax and Another
Allahabad High Court · (2008) 17 VST 321
Uttar Pradesh Trade Tax Act, 1948 — Section 4A
High Courts21 Aug 2007Dismissed
Committee of Management, Badri Prasad Higher Secondary School, Dr. Harihar Singh, Manager Committee of Management, Badri Prasad Higher Secondary School, The Education Society and Ram Deo Singh, Secretary Education Society Vs District Inspector of Schools and Others
Allahabad High Court · (2008) 1 UPLBEC 29
High Courts21 Aug 2007
Updesh alias Chhunna Vs State of U.P. and Another
Allahabad High Court · (2008) 1 ACR 122
Arms Act, 1959 — Section 25, 5
High Courts20 Aug 2007Dismissed
Suraj Singh, Ram Manohar and Amit Kumar Vs State of U.P. and Gopi Singh
Allahabad High Court · (2007) 2 UPLBEC 60
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 307, 323, 506
High Courts20 Aug 2007Allowed
Raj Rani @ RAJU Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0130
Dowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Aug 2007Disposed Of
Committee of Management,Janta Inter College,Etawah and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2007) 08 AHC CK 0106
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5
High Courts20 Aug 2007
State of U.P. and Another Vs Shyam Lal Verma and Another
Allahabad High Court · (2007) 08 AHC CK 0103
High Courts20 Aug 2007Dismissed
Commissioner of Trade Tax Vs Hans Casting Pvt. Ltd.
Allahabad High Court · (2008) 17 VST 447
Uttar Pradesh Trade Tax Act, 1948 — Section 21(2)
High Courts18 Aug 2007
Nanku Singh and Others Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1772
Criminal Procedure Code, 1973 (CrPC) — Section 131, 145, 374Penal Code, 1860 (IPC) — Section 147, 148, 201, 302, 307
High Courts18 Aug 2007Dismissed
K.S. Negi Vs Director of Factories, Labour Commissioner, I.T.C. Limited
Allahabad High Court · (2008) 6 AWC 6085 : (2008) 116 FLR 439 : (2008) 1 LLJ 1044
Banking Regulation Act, 1949 — Section 5, 9Constitution of India, 1950 — Article 12, 226Factories Act, 1948 — Section 46, 49
High Courts18 Aug 2007Dismissed
Chailu Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 138, 146Penal Code, 1860 (IPC) — Section 302, 376, 57
High Courts18 Aug 2007
Syed Madadgar Husain Rizvi and Tulsiani Construction and Developers Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 1 AWC 446
Constitution of India, 1950 — Article 14, 21
High Courts17 Aug 2007
Mukesh Agarwal and Another Vs Railway Claims Tribunal and Another
Allahabad High Court · (2007) 7 AWC 7653
Partnership Act, 1932 — Section 69(2)Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 106
High Courts17 Aug 2007Dismissed
Jamil Ahmad Vs Sayeed Ahmad and Others
Allahabad High Court · (2008) 1 AWC 736
Specific Relief Act, 1963 — Section 14(1)(a), 20
High Courts17 Aug 2007Disposed Of
Bhujarat Yadav (D) through L.Rs. and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2007) 4 AWC 3467
Constitution of India, 1950 — Article 226
High Courts17 Aug 2007Allowed
Sri Bhupender Singh Vs The State of U.P., The Commissioner, Meerut Division and The Prescribed Authority
Allahabad High Court · (2008) 1 AWC 214 : (2007) 103 RD 654
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21
High Courts17 Aug 2007Dismissed
Mohammad Sabir Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0148
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302