High Courts13 Aug 2007Dismissed
Sheva Ji and Others Vs Baijnath Singh and Others
Allahabad High Court · (2011) 114 RD 186
Civil Procedure Code Amendment Act, 1976 — Section 110, 97(2)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 42 of 130
High Courts13 Aug 2007
Mahendra Kumar Vs U.P. State Industrial Development Corporation Ltd., State of U.P. and Smt. Sharda Devi
Allahabad High Court · (2007) 08 AHC CK 0031
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54
High Courts13 Aug 2007
Chhedilal and Another Vs Rajaram (deceased) through his L.R''s. and Another
Allahabad High Court · (2008) 2 AWC 1705
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Aug 2007
S.C.T. Limited Vs State of U.P. and Others
Allahabad High Court · (2007) 7 AWC 7227
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts10 Aug 2007
Markandey Singh Vs Smt. Chanmuni Devi and New India Assurance Company Ltd.
Allahabad High Court · (2007) 08 AHC CK 0270
Motor Vehicles Act, 1988 — Section 149(2)
High Courts10 Aug 2007
Dushyant Thakor and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 1601
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts10 Aug 2007Allowed
Smt. Savitri Singh Vs Board of Revenue and Others
Allahabad High Court · (2008) 2 AWC 1983 : (2008) 104 RD 728
Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280
High Courts10 Aug 2007Dismissed
Chaman and Dildar Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0231
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts10 Aug 2007
Harbhajan Singh Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 441
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 24, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Aug 2007Dismissed
Harbhajan Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 441
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 24, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Aug 2007Dismissed
Ram Chandra Chaturvedi Vs State of U.P. and Commissioner, Food and Civil Supplies, Govt. of U.P.
Allahabad High Court · (2008) 1 UPLBEC 44
Constitution of India, 1950 — Article 309, 6
High Courts10 Aug 2007
Ramdeo Jatav (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0097
Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts10 Aug 2007Dismissed
Shiva Chand Kewat Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 504, 506
High Courts10 Aug 2007Dismissed
Anoop Singh Vs State of U.P. and Shri Saroj Kumar Singh
Allahabad High Court · (2007) 08 AHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts10 Aug 2007
Brij Bahadur Singh Yadav Vs State of U.P. and Others
Allahabad High Court · (2008) 1 ACR 126
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
High Courts09 Aug 2007
Bans Bahadur Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 42
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts09 Aug 2007
National Thermal Power Corporation Vs State of U.P. and Ram Prasad
Allahabad High Court · (2008) 1 AWC 462
Evidence Act, 1872 — Section 74, 76, 77Land Acquisition Act, 1894 — Section 18, 34, 4, 51A, 6
High Courts09 Aug 2007Allowed
Smt. Piyari Devi Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3395
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 50
High Courts09 Aug 2007Dismissed
Evershine Platers Vs Commissioner of Income Tax
Allahabad High Court · (2007) 08 AHC CK 0233
Income Tax Rules, 1962 — Rule 6DD(j)
High Courts09 Aug 2007Allowed
Ramesh Chandra Vs IIIrd Additional District Judge and Others
Allahabad High Court · (2008) 1 AWC 231
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)