COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 43 of 130

High Courts09 Aug 2007Dismissed

Ramesh Kumar Vs State of Uttar Pradesh

Allahabad High Court · (2007) 3 ACR 3071

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52, 55, 57

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High Courts09 Aug 2007

Pramod Vs State

Allahabad High Court · (2007) 3 ACR 3489

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 50, 57Penal Code, 1860 (IPC) — Section 328

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High Courts09 Aug 2007Dismissed

State of U.P. and Another Vs S. P. Singh Pundir and another

Allahabad High Court · (2007) 08 AHC CK 0141

Constitution of India, 1950 — Article 166

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High Courts09 Aug 2007Dismissed

Sita Devi Vs State of U.P.and others

Allahabad High Court · (2007) 08 AHC CK 0139

Constitution of India, 1950 — Article 226

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High Courts09 Aug 2007Disposed Of

Arun Singh and Others Vs State of U.P.

Allahabad High Court · (2007) 08 AHC CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204

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High Courts09 Aug 2007

In Re: Scheme of Arrangement of Jindal Pipes Limited In Re: Odd and Even Trades and Finance Private Limited

Allahabad High Court · (2007) 08 AHC CK 0080

COMPANIES ACT, 1956 — Section 391, 393, 394

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High Courts09 Aug 2007Dismissed

Kaushal Kumar Savita Vs Vinay Kumar Bajpayee and Others

Allahabad High Court · (2008) 1 AWC 721

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 8, 9

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High Courts09 Aug 2007Dismissed

Bhullu Vs State of U.P.

Allahabad High Court · (2007) 08 AHC CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307

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High Courts08 Aug 2007Allowed

Kunwar Bahadur Saxena v Vs State of U.P. and Others

Allahabad High Court · (2008) 6 AWC 5447 : (2008) 1 UPLBEC 97

Constitution of India, 1950 — Article 21Provident Fund Rules, 1985 — Rule 11(4), 24Provident Funds Act, 1925 — Section 4

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High Courts08 Aug 2007Dismissed

New India Assurance Co. Ltd. Vs Smt. Sheela Devi and Others

Allahabad High Court · (2008) 1 AWC 200

Motor Vehicles Act, 1988 — Section 147

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High Courts08 Aug 2007

United India Insurance Co. Ltd. Vs Smt. Indra Devi and Others

Allahabad High Court · (2007) 7 AWC 7735

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 11, 15, 173, 3, 4

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High Courts08 Aug 2007Dismissed

Ram Adhin Prasad, Ram Dayal and Ram Sagar, minors under the guardianship of Ram Adhin Prasad, own brother Vs Badri and Others

Allahabad High Court · (2007) 08 AHC CK 0222

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High Courts08 Aug 2007Allowed

Nawab Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 3516

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 313Penal Code, 1860 (IPC) — Section 109, 302, 307, 34

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High Courts08 Aug 2007Dismissed

Virendra Singh, Sheo Pujan Gupta and Mohd. Hafiz alias Shaukat Vs State of U.P.

Allahabad High Court · (2007) 103 RD 361

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 148, 149, 307

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High Courts08 Aug 2007Allowed

Ram Singh Singraur Vs State of U.P., The Managing Director, Uttar Pradesh State Road Transport Corporation, The Regional Manager Uttar Pradesh State Road Transport Corporation and The Director Pension

Allahabad High Court · (2007) 7 AWC 7481

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High Courts08 Aug 2007Allowed

Union of India (UOI) Vs Ram Suchit

Allahabad High Court · (2008) 2 AWC 1695

Limitation Act, 1963 — Section 30Penal Code, 1860 (IPC) — Section 323, 352

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High Courts08 Aug 2007

State of U.P. Vs Munnawar and Others

Allahabad High Court · (2008) 2 ACR 1765

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts08 Aug 2007Dismissed

Rameshwar Ram, Ashok Kumar, Constable No. 753 and Ravindra Maurya, Constable No. 657 Vs The State of U.P.

Allahabad High Court · (2007) 08 AHC CK 0037

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 218

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High Courts07 Aug 2007

Dr. (Mrs.) Sarojini Arawatiigi and Another Vs State of U.P. and Another

Allahabad High Court · (2008) 1 ACR 135

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 200, 482Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 25

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High Courts07 Aug 2007

Nagar Maha Palika Vs Parasnath Ji Trust

Allahabad High Court · (2008) 2 AWC 1661 : (2009) 106 RD 433

Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 24

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