High Courts20 Jul 2007Allowed
The Committee of Management, Methodist Girls'' Intermediate College Vs State of Uttar Pradesh and Others
Allahabad High Court · (2007) 4 AWC 3303
Constitution of India, 1950 — Article 29, 30, 330
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 50 of 130
High Courts20 Jul 2007Allowed
Subedar, Sheoraj Singh, Malkhan Sahai and Mohar Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 392
High Courts20 Jul 2007
Commissioner of Income Tax Vs Mahendra Kumar Bansal
Allahabad High Court · (2008) 214 CTR 349 : (2008) 297 ITR 99
Income Tax Act, 1961 — Section 256(2), 263
High Courts20 Jul 2007
Maulana Abid Hasan Vs State of U.P. and Saeed Ahmad
Allahabad High Court · (2007) 07 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 308, 323, 324, 504
High Courts20 Jul 2007Dismissed
Ram Charan and Ram Lakhan Vs Ravi Shanker Gupta under the guardianship of Smt. Nirmala Devi
Allahabad High Court · (2007) 103 RD 600
Contract Act, 1872 — Section 11Specific Relief Act, 1963 — Section 20
High Courts20 Jul 2007Dismissed
Ram Murti Yadav Vs Rishabh Kumar Dubey
Allahabad High Court · (2007) 6 AWC 5961
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts19 Jul 2007
Mahesh Chandra Vs State of U.P. and Another
Allahabad High Court · (2008) 1 ACR 131
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts19 Jul 2007
Mohd. Yusuf Vs State of U.P. and Others
Allahabad High Court · (2007) 4 AWC 3309 : (2007) 103 RD 511
High Courts19 Jul 2007Allowed
Abdul Sattar Vs Mohammad Saleem and Others
Allahabad High Court · AIR 2007 All 198 : (2007) 4 AWC 4075
High Courts19 Jul 2007Allowed
Prabhu Dayal (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 374Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Jul 2007Dismissed
Ratnakar Chaubey Vs District Inspector of Schools, Committee of Management, Shri Sankatmochan Higher Secondary School and Shri Rajendra Kumar Verma
Allahabad High Court · (2007) 7 AWC 7042
High Courts19 Jul 2007Allowed
Mohd Daud Vs State of U.P
Allahabad High Court · (2007) 07 AHC CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 421, 465, 468
High Courts19 Jul 2007Allowed
Manoj Kumar Pal and Others Vs State of U.P. and Others
Allahabad High Court · (2007) 7 AWC 7475
High Courts19 Jul 2007Dismissed
Tribhuvan Nath, Smt. Kamani Devi and Ajeet Kumar Srivastava Vs State of U.P. and Renu
Allahabad High Court · (2007) 07 AHC CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A, 504, 506
High Courts19 Jul 2007Dismissed
Rajni Kant Tiwari and Another Vs Smt. Chandrawati and Others
Allahabad High Court · (2007) 4 AWC 4219
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, 24
High Courts18 Jul 2007Dismissed
Mohamdabad Cold Storage Private Ltd. and Another Vs Dakshinanchal Vidut Vitran Nigam Ltd. and Others
Allahabad High Court · (2007) 6 AWC 5977
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 162
High Courts18 Jul 2007Dismissed
Mohamdabad Cold Storate Private Ltd. Vs Dakshinanchal Vidut Vitran Nigam Ltd. and Uttar Pradesh Power Corporation Limited
Allahabad High Court · (2007) 6 AWC 5977
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 162
High Courts18 Jul 2007Allowed
Umesh Chandra Shukla Vs Additional Distt. Judge and Others
Allahabad High Court · (2007) 4 AWC 3821
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts18 Jul 2007Dismissed
Mother India Refrigeration Industries Private Ltd. and Hari Om Rastogi Vs Dakshinanchal Vidut Vitran Nigam Ltd. (DVVNL), The Executive Engineer, Dakshinanchal Vidut Vitran Nigam Ltd., Electricity Distribution Division and Uttar Pradesh Power Corporation Limited
Allahabad High Court · (2007) 07 AHC CK 0146
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 162
High Courts18 Jul 2007Disposed Of
Shri Prakash Chaurasia Vs Addl.Distt.and Sessions Judge,Court No.2, Barabanki and another
Allahabad High Court · (2007) 07 AHC CK 0138
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1