High Courts23 Jul 2007Dismissed
Pramod Kumar Shukla Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 49 of 130
High Courts23 Jul 2007
Suraiya Naiyer and Others Vs State of U.P. and Smt. Kunti Devi Jain
Allahabad High Court · (2007) 07 AHC CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 420, 46, 467
High Courts23 Jul 2007Dismissed
Reeta Yadav Vs State of U.P. and Others
Allahabad High Court · (2007) 4 AWC 3693 : (2007) 103 RD 363
Constitution of India, 1950 — Article 226
High Courts23 Jul 2007
State of U.P. Vs Kuldeep, Pradeep, Deepak Sharma and Smt. Siromani Devi
Allahabad High Court · (2007) 07 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 106, 113B
High Courts23 Jul 2007Allowed
Fadaruddin @ Fariduddin @ Fardeen Vs State
Allahabad High Court · (2007) 07 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts23 Jul 2007
Ram Bai and Others Vs State of U.P. and Prakash
Allahabad High Court · (2007) 07 AHC CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 310, 319Penal Code, 1860 (IPC) — Section 147, 323, 324, 325
High Courts23 Jul 2007
Union of India (UOI) Vs District Judge and Others
Allahabad High Court · (2008) 1 AWC 52
Limitation Act, 1963 — Section 14, 5Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Jul 2007Dismissed
Lalta Prasad and Others Vs Ravi Shanker
Allahabad High Court · (2007) 7 AWC 6688
Contract Act, 1872 — Section 11Specific Relief Act, 1963 — Section 20
High Courts20 Jul 2007
Anil Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1598
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts20 Jul 2007Allowed
The State of U.P. Vs Radhey Shyam, Komil and Sudama
Allahabad High Court · (2007) 07 AHC CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jul 2007Dismissed
Ram Chandra Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3398
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Jul 2007Partly Allowed
Ram Nath and Others Vs The Special Land Acquisition Officer, Irrigation, The Executive Engineer and State of U.P.
Allahabad High Court · (2007) 4 AWC 3604
Land Acquisition Act, 1894 — Section 23, 28, 34, 4, 48
High Courts20 Jul 2007Allowed
Shyam Lal and Another Vs Vijay Singh alias Bijendra Singh and Others
Allahabad High Court · AIR 2008 All 1 : (2007) 4 AWC 3456 : (2008) 104 RD 498
High Courts20 Jul 2007
The Commissioner of Income Tax Vs Bareilly Development Authority
Allahabad High Court · (2007) 213 CTR 100 : (2008) 299 ITR 394
Income Tax Act, 1961 — Section 139, 194C, 201, 221, 256
High Courts20 Jul 2007Allowed
The State of U.P. Vs Nand Kishore and Others
Allahabad High Court · (2007) 07 AHC CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 155Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts20 Jul 2007Allowed
Amar Singh Vs U.P.Cooperative Bank Ltd.and Others
Allahabad High Court · (2007) 07 AHC CK 0127
High Courts20 Jul 2007Dismissed
Hari Shanker and others Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0126
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jul 2007Allowed
Krishna Kumar Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0125
Essential Commodities Act, 1955 — Section 11, 3, 7Uttar Pradesh Sugarcane (Control) Order, 1966 — Section 3B
High Courts20 Jul 2007Disposed Of
Manoj @ Mannu Vs State of U.P.and Another
Allahabad High Court · (2007) 07 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(8), 482
High Courts20 Jul 2007
B. Agarwal Stone Product Limited Vs State of U.P. and Others
Allahabad High Court · (2007) 4 AWC 3470
Constitution of India, 1950 — Article 245, 246, 248, 40Mines Act, 1952 — Section 13, 15, 17, 18, 2