High Courts02 Aug 2007Allowed
Vijai Kumar and Others Vs Ashok Kumar and Others
Allahabad High Court · (2007) 08 AHC CK 0132
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 46 of 130
High Courts02 Aug 2007Dismissed
Kuldeep alias Bholu Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0055
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts01 Aug 2007
Chhotey Lal and Others Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3251
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Aug 2007Allowed
Jagan and Company Vs Ram Kumari and Another
Allahabad High Court · (2007) 7 AWC 7734
Motor Vehicles Act, 1939 — Section 110D
High Courts01 Aug 2007Allowed
Mahesh Kumar Vs Shibbo Singh and Another
Allahabad High Court · (2008) 1 AWC 228
High Courts01 Aug 2007Dismissed
Midi Extrusions Limited Vs U.P. State Industrial Development Corporation Limited and Preasion Pipes and Profiles Company Limited
Allahabad High Court · (2007) 4 AWC 3835
Constitution of India, 1950 — Article 12, 226Easements Act, 1882 — Section 63
High Courts01 Aug 2007Dismissed
United India Insurance Co.Ltd. Vs Krishna Kumar and Others
Allahabad High Court · (2007) 08 AHC CK 0135
Motor Vehicles Act, 1988 — Section 70
High Courts01 Aug 2007Dismissed
Chotey Lal, Tappu @ Kishore and Om Prakash Vs State of U.P.
Allahabad High Court · (2007) 08 AHC CK 0098
Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Aug 2007
Israr, Shafi Ahmad and Smt. Ruqsana Vs State of U.P. and Munni Begum
Allahabad High Court · (2007) 08 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 19, 190, 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts01 Aug 2007Dismissed
Verma son of Sri Krishna Vs State
Allahabad High Court · (2007) 08 AHC CK 0083
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2007Dismissed
The New India Assurance Company Limited Vs Dr. Prem Singh Bhadauria and Smt. Sadhna Tripathi
Allahabad High Court · (2009) ACJ 970 : (2007) 4 AWC 3751
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149, 170
High Courts01 Aug 2007Dismissed
Dr. Pawan Kumar Pathak, Dr. Shreedhar Pathak and Smt. Sheela Pathak Vs State of U.P. and Smt. Padmawati Devi
Allahabad High Court · (2007) 08 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 Aug 2007
Verma Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 301
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2007
Vishrant Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 1 ACR 121
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts01 Aug 2007Allowed
Ved Prakash Rastogi (D) through L.Rs. Vs Nagar Palika
Allahabad High Court · AIR 2008 All 27 : (2007) 4 AWC 3980 : (2007) 103 RD 106
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts31 Jul 2007Allowed
Chandra Chikan Products Vs Commissioner of Income Tax
Allahabad High Court · (2007) 07 AHC CK 0247
Income Tax Act, 1961 — Section 256(1)
High Courts31 Jul 2007Dismissed
Bhagwan Das Ram and Others Vs District Judge and Registrar, High Court of Judicature
Allahabad High Court · (2007) 115 FLR 860
High Courts31 Jul 2007Dismissed
Bhagwan Das and Others Vs District Judge and Another
Allahabad High Court · (2007) 7 AWC 7480
High Courts31 Jul 2007
Sri S.K. Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2007) 103 RD 667
Land Acquisition Act, 1894 — Section 11, 15, 15A, 4, 6
High Courts31 Jul 2007Dismissed
Ram Lochan Yadav Vs State of U.P. and Ganesh Yadav
Allahabad High Court · (2007) 07 AHC CK 0160
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Evidence Act, 1872 — Section 78